RAGHULINGA REDDY THETTU,HYDERABAD vs. ADIT( INT TAXN) - 2, HYDERABAD
What did the Tribunal hold?
The Tribunal noted that the assessee has opted for the Vivad-se-Vishwas Scheme, and the DR has raised no objection to the appeal being dismissed as withdrawn. The assessee is allowed to withdraw the appeal.
What were the facts?
The assessee has opted for the Direct Tax Vivad-se-Vishwas Scheme, 2024 to settle tax disputes. The competent authority has issued Form No.2, dated 12.02.2025, in this regard. Consequently, the assessee sought permission to withdraw the present appeal.
What were the issues?
Whether the assessee should be allowed to withdraw the appeal after opting for the Vivad-se-Vishwas Scheme for settlement of tax dispute.
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 RAOSHRI MADHUSUDAN SAWDIA
ORDER
Per Vijay Pal Rao, Vice President यह �नधा�रती क� अपील �व�वान सीआइट� (ए)-10, हैदराबाद के �दनांक, 10.05.2024 को पा�रत आदेश के �व��ध �नदे�शत है, जो �नधा�रण वष� 2013-14 से संबं�धत है । This appeal by the assessee is directed against the order dated 10.05.2024 of the learned CIT(A)-10, Hyderabad relating to A.Y.2013-14.
At the time of hearing, the learned AR of the assessee has submitted that the assessee has opted for Direct Tax Vivad-se-
2 ITA.No.766/Hyd./2024 Vishwas Scheme of 2024 to settle the tax dispute involved in the present appeal. The competent authority has issued Form No.2, dated 12.02.2025, copy of which is filed on record. Thus, the learned AR has submitted that the assessee is seeking permission to withdraw the appeal as the dispute has been settled under the Vivad-se-Vishwas Scheme 2024. 2. सुनवाई के समय, करदाता के �व�वान ए.आर. ने ��तुत �कया है �क करदाता ने वत�मान अपील म� शा�मल कर �ववाद को �नपटाने के �लए �ववाद-से- �व�वास योजना 2024 का �वक�प चुना है। स�म �ा�धकार� ने फॉम� सं�या 2, �दनांक 12.02.2025 को जार� �कया है, िजसक� ��त अ�भलेख म� दज� है। इस �कार, �व�वान ए.आर. ने ��तुत �कया है �क करदाता अपील वापस लेने क� अनुम�त मांग रहा है �य��क �ववाद का �नपटारा �ववाद-से-�व�वास योजना 2024 के तहत �कया जा चुका है। 3. The learned DR has raised no objection, if the present appeal of the assessee is dismissed as withdrawn in view of the settlement of dispute under Vivad-se-Vishwas. 3. य�द �ववाद-से-�व�वास के तहत �ववाद के �नपटारे के म�देनजर करदाता क� वत�मान अपील को वापस लेते हुए खा�रज कर �दया जाता है, तो �व�वान डी.आर. ने कोई आप�� नह�ं उठाई है। 4. Having considered the submissions of both the parties and going through the record, we find the assessee has filed an application for seeking permission to withdraw the present appeal
3 ITA.No.766/Hyd./2024 in view of the tax dispute settled under Vivad-se-Vishwas Scheme, 2024. The competent authority issued Form No.2 dated 12.02.2025. Consequently, the assessee is allowed to withdraw the present appeal. Accordingly, the present appeal of the assessee is dismissed as withdrawn since the assessee has already opted for Vivad-se-Vishwas Scheme, 2024. The assessee can approach the Tribunal in case the settlement is not accepted by the Department under Vivad se Vishwas Scheme 2024, for whatsoever may be the reason, then the assessee shall be at liberty to file Miscellaneous Application before the Tribunal within the time limit prescribed under the Act to reinstate assessee's appeal. Ordered accordingly. 4. दोन� प�� के ��तुतीकरण पर �वचार करने और अ�भलेख को देखने के बाद, हम पाते ह� �क �नधा�रती ने �ववाद-से-�व�वास योजना, 2024 के तहत �नपटाए गए कर �ववाद के म�देनजर वत�मान अपील को वापस लेने क� अनुम�त मांगने के �लए एक आवेदन दायर �कया है। स�म �ा�धकार� ने फॉम� सं�या 2 �दनांक 12.02.2025 को जार� �कया। प�रणाम� व�प, �नधा�रती को वत�मान अपील वापस लेने क� अनुम�त द� गई है। तदनुसार, �नधा�रती क� वत�मान अपील को वापस �लया गया मानकर खा�रज कर �दया गया है �य��क मू�यांकनकता� ने पहले ह� �ववाद-से-�व�वास योजना, 2024 का �वक�प चुना है। �नधा�रती अ�धकरण से संपक� कर सकता है य�द समझौता �वभाग �वारा �ववाद से �व�वास योजना 2024 के तहत �वीकार नह�ं �कया जाता है, चाहे जो भी कारण हो, करदाता को अ�ध�नयम के तहत �नधा�रत समय सीमा के भीतर �याया�धकरण के सम�
4 ITA.No.766/Hyd./2024 �व�वध आवेदन दायर करने क� �वतं�ता होगी ता�क करदाता क� अपील को बहाल �कया जा सके। तदनुसार आदेश �दया गया।
In the result, the appeal of the assessee is dismissed as 'withdrawn'. 5. प�रणाम� व�प �नधा�रती क� अपील को वापस लेने के कारण खा�रज �कया जाता है । Order pronounced in the Open Court on the conclusion of the hearing i.e. on 27th February, 2025. आदेश क� उ�घोषणा खुल� अदालत म� सुनवाई के अंत म� अथा�त 27,फरवर� 25 को क� गयी ।
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