CORTEVA AGRISCIENCE SERVICES INDIA PVT LTD,HYDERABAD vs. DCIT., CIRCLE 1(1), IT TOWER, AC GUARDS, MASAB TANK, HYDERABAD

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ITA 1234/HYD/2024Status: DisposedITAT Hyderabad26 March 2025AY 2021-22Bench: parting, we may herein mention that in case, if for any reason, the captioned appeal is not finally settled under the DTVSV, 2024, then the assessee company shall remain at a liberty to seek restoration of the said appeal.3 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 permitted the assessee to withdraw the appeal, as the Departmental Representative had no objection. The Tribunal also granted the assessee liberty to seek restoration of the appeal if the settlement under DTVSV, 2024, is not finalized for any reason.

What were the facts?

The assessee filed an appeal against an order passed by the Assessing Officer under various sections of the Income Tax Act. During the hearing, the assessee's representative submitted that the company had opted for the Direct Tax Vivad-se-Vishwas Scheme, 2024, and sought to withdraw the appeal.

What were the issues?

The key issue was whether the assessee's appeal could be withdrawn by the Tribunal after the assessee opted for the Direct Tax Vivad-se-Vishwas Scheme, 2024.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13),Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘ A ‘ Bench, Hyderabad

For Appellant: Shri B. Bala Krishna, CIT-DR

करदाता का प्रतततितित्व/ : Shri Rohit Mittal, C.A. Assessee Represented by (Appeared through Hybrid Mode) राजस्व का प्रतततितित्व/ : Shri B. Bala Krishna, CIT-DR Department Represented by सुिवाई समाप्त होिे की ततति/ : 26.03.2025 Date of Conclusion of Hearing घोर्णध की तधरीख/ : 26.03.2025 Date of Pronouncement O R D E R प्रनत रवीश सूद, जे.एम./PER RAVISH SOOD, J.M.

The present appeal filed by the assessee is directed against the order passed by the Assessing Officer under Section 143(3) r.w.s

2.

Shri Rohit Mittal, C.A., the Learned Authorized Representative (in short “Ld.AR”) for the assessee company (joined virtually), at the threshold of hearing submitted that the assessee- company had opted for the Direct Tax Vivad-se-Vishwas Scheme, 2024 (in short “DTVSV, 2024”), therefore, as per the instructions, the captioned appeal is sought to be withdrawn.

3. The Ld.AR had placed on record a letter dated 19.03.2025, along with a copy of “Form-2” i.e., the Certificate issued under sub-section (1) of section 92 of the Finance (No.2) Act, 2024, under DTVSV, 2024.

3.

Per contra, the Learned Departmental Representative (in short “Ld. DR”) did not object to the seeking of the withdrawal of the captioned appeal.

4.

Considering the aforesaid facts, the assessee/appellant is permitted to withdraw the captioned appeal. Before parting, we may herein mention that in case, if for any reason, the captioned Corteva Agriscience Services India Pvt. Ltd. appeal is not finally settled under the DTVSV, 2024, then the assessee company shall remain at a liberty to seek restoration of the said appeal.

5.

Resultantly, the appeal filed by the assessee is dismissed as withdrawn.

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