SRI VALLI SIDHU RICE INDUSTRIES,DAMEGUNTA vs. INCOME TAX OFFICER, WARD-1, NELLORE

PDF · subscribers
ITA 1009/HYD/2024Status: DisposedITAT Hyderabad19 February 2025AY 2015-16Bench: SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)1 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 for final settlement of tax issues under the DTVSV. If the disputes are not settled under DTVSV, the assessee may seek revival of appeals, subject to limitation.

What were the facts?

The assessee had filed an appeal against the order of the Addl. Commissioner of Income Tax. During the hearing, the assessee's counsel submitted that the assessee has opted for the Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV) to settle tax issues.

What were the issues?

Whether the assessee can withdraw the appeal to settle tax disputes 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

Hearing: 19/02/2025

आदेश/ORDER प्रधि श्री धिजय पाल राि , उपाध्‍यक्ष : यह निर्धाररती की अपील निर्धारण वर्ा 2015-16 के नलए अपर आयकर आय क त , िेशलि फेसलेस एसेसमेंट् सेंट्र (एिएफएसी) , नदल ली के नदिधंक, 20.08.2024 को पधररत आदेश के नवरूद्ध निदेनशत है । This appeal by the assessee is directed against the order of Addl. Commissioner of Income Tax, National Faceless Assessment Centre (NFAC), Delhi, dated 20.08.2024 for the Assessment Year 2015-16. 2. स िवधई के समय, करदधतध के नवद्वधि वकील िे इस तथ्य के मद्देििर अपील वधपस लेिे के नलए आवेदि दधयर नकयध है नक करदधतध िे इस अपील में शधनमल कर म द्दों को निपट्धिे के नलए प्रत्यक्ष कर नववधद से नवश्वधस योििध, 2024 (डीट्ीवीएसवी) कध नवकल्प च िध है। उन्ोंिे िधनमत प्रधनर्कधरी द्वधरध हस्तधक्षररत फॉमा िंबर 2 दधखखल नकयध है और प्रस्त त नकयध है नक करदधतध िे पहले ही 10.02.2025 के चधलधि के मधध्यम से उठधए गए पूरे कर बकधयध कध भ गतधि कर नदयध है। डीट्ीवीएसवीएस के अि सधर, करदधतध िे इि अपीलों को वधपस लेिे के प्रमधण के सधर्थ फॉमा िंबर 3 दधखखल करिे की पधवती दधखखल की है। तदि सधर, उन्ोंिे प्रधर्थािध की नक करदधतध को अपील वधपस लेिे की अि मनत दी िधए। नवद्वधि डीआर िे अपील वधपस लेिे के नलए कोई आपनि िहीं ितधई है। 2. At the time of hearing, the learned counsel for the assessee has filed the application for withdrawal of the appeal in view of the fact that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV) to settle the tax issues involved in this appeal. He has filed Form No.2 signed by the designated authority and submitted that the assessee has already paid the entire tax arrears so raised vide challan dated 10.02.2025. As per the DTVSVS, the assessee has filed acknowledgement having filed Form No.3 along with the proof for withdrawal of these appeals. Accordingly, he prayed that the assessee may be permitted to withdraw the appeal. The Learned DR has raised no objection for withdrawal of the appeal. 3. तदि सधर, इस मधमले को ध्यधि में रखते हुए नक करदधतध िे कर निर्धारण वर्ा अर्थधात 2015-16 के संबंर् में कर म द्दों को निपट्धिे के नलए डीट्ीवीएसवी कध नवकल्प च िध है, करदधतध को म द्दों के अंनतम निपट्धि के नलए अपील वधपस लेिे की अि मनत है। यनद इि अपीलों में शधनमल कर नववधदों कध निपट्धरध नकसी भी कधरण से डीट्ीवीएसवी के तहत िहीं नकयध िधतध है, तो करदधतध सीमध की शता के अर्ीि अपीलों को प ििीनवत करिे की मधंग कर सकतध है। तदि सधर, करदधतध की अपील को वधपस नलए िधिे के रूप में खधररि नकयध िधतध है। 3. Accordingly, in view of the matter that the assessee has opted for the DTVSV to settle the tax issues in respect of the assessment year i.e. 2015-

Recent GST High Court judgments

Search GST case law →