LAXMAIAH JULOORI,HYDERABAD vs. INCOME TAX OFFICER, WARD-9(4), HYDERABAD

PDF · subscribers
ITA 1173/HYD/2019Status: DisposedITAT Hyderabad11 December 2020AY 2014-153 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The assessee was granted liberty to approach the Tribunal to reinstate the appeal if the Vivad se Vishwas application was rejected.

What were the facts?

The assessee filed an appeal for AY 2014-15. The assessee had availed the benefit of the 'Vivad se Vishwas' scheme and wished to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw an appeal before the ITAT after opting for the 'Vivad se Vishwas' scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘ B ‘ SMC Bench, Hyderabad

Before: Smt. P. Madhavi Devi

Hearing: 10/12/2020Pronounced: 11/12/2020

Assessment Year: 2014-15 Shri Laxmaiah Juloori Vs. Income Tax Officer Hyderabad Ward 9(4) PAN:ADXPJ8218R Hyderabad (Appellant) (Respondent) Assessee by: Sri Mohd. Afzal Revenue by: Sri Rohit Mujumdar, DR Date of hearing: 10/12/2020 Date of pronouncement: 11/12/2020 ORDER This is assessee’s appeal for the A.Y 2014-15 against the order of the CIT (A)- 7, Hyderabad, dated 20.05.2019.

2.

At the outset, the Ld. AR submitted before us that the assessee does not want to pursue the appeal as it has already availed the benefit of “vivad se vishwas” scheme wherein its application was accepted. Therefore, consequent to the same, the assessee desires to withdraw the appeal before the Tribunal. Hence it was pleaded, that the appeal of the assessee may be treated as withdrawn.

3.

The Ld. DR conceded to the request of the Ld. AR.

4.

After hearing both the parties, according to the request of the assessee and its Ld. AR, I hereby allow the appeal of the assessee to be withdrawn. I also make it clear that the assessee shall be at liberty to approach the Tribunal within the stipulated time as provided under the Act, in order to reinstate the appeal, if the application with respect to Vivad se Vishwas scheme is rejected.

5.

In the result, appeal of assessee is dismissed as withdrawn.

Order pronounced in the Open Court on 11th December, 2020.

Recent GST High Court judgments

Search GST case law →