SATYA NARAYANA KODURI,KARIMNAGAR vs. ITO., WARD-2, KARIMNAGAR

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ITA 85/HYD/2025Status: PendingITAT Hyderabad28 January 2025AY 2013-14Bench: SHRI VIJAY PAL RAO (Vice President), SHRI G. MANJUNATHA (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had settled the tax dispute under the Vivad Se Vishwas Scheme, 2024 and requested withdrawal of the appeal. The Revenue had no objection. Hence, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). Subsequently, the assessee settled the tax dispute under the Vivad Se Vishwas Scheme, 2024 and filed an application for withdrawal of the appeal.

What were the issues?

Whether the appeal can be withdrawn by the assessee after settling the dispute under the Vivad Se Vishwas Scheme, 2024.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 BENCHES “B”, HYDERABAD

Before: SHRI VIJAY PAL RAO & SHRI G. MANJUNATHA

For Appellant: Shri Kranthi Palivela
For Respondent: Shri LV Bhaskara Reddy, CIT-DR
Hearing: 28/01/2025Pronounced: 28/01/2025

O R D E R PER G. MANJUNATHA, A.M:

This appeal filed by the assessee is directed against the order dated 25/07/2024 of the learned Commissioner of Income Tax (Appeals) [Learned CIT(A)], National Faceless Appeal Centre (NFAC), Delhi, relating to A.Y.2013-14.

2.

At the outset, the learned Counsel for the assessee has filed a letter dated 28.01.2025 for withdrawal of the appeal on the ground that the appellant has settled the tax dispute under Vivad Se Vishwas

Page 2 of 3 Scheme, 2024 and claimed that the competent authority has issued Form 2 under the Scheme. He further submitted that the appeal filed by the assessee may be dismissed with a liberty to reinstate the appeal, in case, for any reason, the application filed by the assessee under Vivad Se Vishwas Scheme, 2024 is rejected by the competent authority.

3.

The Ld. DR present for the Revenue did not raise any objection for withdrawal of the appeal filed by the assessee.

4.

We have heard both the parties and considered the relevant application filed by the assessee dated 28/01/2025 for withdrawal of the appeal. We find that the appellant has filed application under Vivad Se Vishwas Scheme, 2024 and the competent authority has issued Form 2 and determined the total tax payable under the Direct Tax Vivad Se Vishwas Scheme, 2024. Since the assessee has settled the dispute under the Vivad Se Vishwas Scheme, 2024 and also filed a letter for withdrawal of the appeal, we dismiss the appeal filed by the assessee as withdrawn. We have also given liberty to the appellant to file an application for reinstatement of appeal, in case for any reason, the application filed by the assessee under Vivad Se Vishwas Scheme, 2024 is rejected.

5.

In the result, appeal filed by the assessee is dismissed.

Order pronounced in the Open Court on 28th January, 2025.

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