JAMIA NIZAMIA,HYDERABAD vs. ITO., EXEMPTION WARD-1(2), HYDERABAD
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal noted that the Departmental Representative had no objection to the withdrawal. Accordingly, the Tribunal dismissed the appeal as withdrawn, acknowledging the settlement under the Vivad Se Vishwas Scheme.
What were the facts?
The assessee filed an appeal against an order for Assessment Year 2017-2018. During the proceedings, the assessee submitted that it had opted to settle the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024, and requested to withdraw the appeal after the Department confirmed acceptance by issuing Form No.2.
What were the issues?
Whether to allow the assessee's request to withdraw its appeal after opting to settle the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, HYDERABAD “A” BENCH: HYDERABAD
Before: SHRI VIJAY PAL RAO & SHRI MANJUNATHA G
IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “A” BENCH: HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER ITA.No.898/Hyd./2025 Assessment Year 2017-2018 The Income Tax Officer, Jamia Nizamia, Exemption Ward-1(2), Hyderabad – 500 064. vs. Hyderabad – 500 029. PAN AAATJ1778J Telangana. (Appellant) (Respondent) For Assessee : -None- For Revenue : Sri Gurpreet Singh, Sr. AR Date of Hearing : 07.08.2025 Date of Pronouncement : 07.08.2025 ORDER PER MANJUNATHA G. :
The above appeal has been filed by the assessee against the order dated 19.03.2025 of the learned Commissioner of Income Tax-(Appeals)-National Faceless Appeal Centre [in short “NFAC], Delhi, relating to the assessment year 2017-2018.
During the course of hearing none appeared on behalf of the assessee. However, from the careful perusal of 2 ITA.No.898/Hyd./2025 the appeal record, it is noticed that, the assessee vide letter dated 05.08.2025 submitted that, it had opted to settle the dispute under Direct Tax Vivad Se Vishwas Scheme, 2024 and filed Form No.1 and the Department had also accepted the request of the assessee and issued Form No.2 which has been placed on record and seeks permission of the Tribunal to withdrawn the present appeal, to which, the Learned DR has no objection.
We, therefore, dismiss the appeal of the assessee as withdrawn.
In the result, appeal of the assessee is dismissed.
Order pronounced in the open Court on 07.08.2025.
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