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Income Tax Appellate Tribunal, HYDERABAD BENCHES “SMC”, HYDERABAD
Before: SMT. P. MADHAVI DEVI
BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER Assessment Year: 2015-16 Ramoji Foundation, The Income Tax Officer HYDERABAD Vs (Exemptions)-3, [PAN: AACTR0087Q] HYDERABAD (Appellant) (Respondent) For Assessee : Shri Shiva Kumar, AR For Revenue : Smt. K.J. Divya, DR Date of Hearing : 14-09-2020 Date of Pronouncement : 17-09-2020 O R D E R The present appeal filed by the assessee is against the order of the Commissioner of Income Tax (Appeals)–9, Hyderabad, dated 16-09-2019 relating to the AY.2015-16 passed u/s.143(3) r.w.s.147 of the of the Income Tax Act [Act].
The Ld.AR for the assessee has requested for withdrawal of the appeal filed by the assessee and stated that the assessee has opted the dispute relating to the tax arrears for the assessment year under consideration under ‘Vivad Se Vishwas Scheme, 2020’. An application to this effect has been filed by the assessee dt.07-09-2020.
The Ld.DR for the Revenue has no objection to the same.
In view of the above, I accept the request of the assessee for withdrawal of the appeal.
However, the aforesaid is subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the afore-stated Act, the appellant (i.e., the assessee) is at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. The Ld.DR for the Revenue has no objection with regard to the aforesaid caveat.
In the result, the appeal of assessee is dismissed as withdrawn.
Order pronounced in the open court on 17th September, 2020