VSOFT TECHNOLOGIES PRIVATE LIMITED,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-17(2), HYDERABAD

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ITA 637/HYD/2018Status: DisposedITAT Hyderabad21 January 2025AY 2013-14Bench: Shri Laliet Kumar (Judicial Member), Shri Manjunatha G. (Accountant Member)8 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 noted that the assessees had settled their disputes under the Vivad Se Vishwas Scheme, 2024, and filed withdrawal letters. The revenue did not object. Consequently, the tribunal dismissed the appeals as withdrawn.

What were the facts?

The assessees filed appeals before the tribunal and subsequently submitted requests for withdrawal. This was based on their settlement of tax disputes under the Vivad Se Vishwas Scheme, 2024, for which they had obtained Form 2 and the total tax payable was determined.

What were the issues?

Whether the appeals should be dismissed as withdrawn when the assessee has settled the dispute under the Vivad Se Vishwas Scheme and requested withdrawal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘B’ Bench, Hyderabad

Before: Shri Laliet Kumar & Shri Manjunatha G.

For Respondent: Dr. Sachin Kumar,DR, Dr. Sachin Kumar,DR, Shri Manju Prasad, Ld.AR, Shri M.Narmada, CIT-DR
Hearing: 21/01/2025

Heard together (3 matters)

ITA No.140/Hyd/2021
ITA No.589/Hyd/2023
ITA No.27/Hyd/2012

Read from the judgment's own cause title. This page is filed under one of them.

आ.अपी.सं /ITA No.27/Hyd/2012 (निर्धारण वर्ा/Assessment Year: 2008-09) M/s Tech Mahindra Asst.DIT (International Limited Taxation)-II (Satyam Computer Hyderabad Services Limited, now merged with Tech Mahindra Ltd.) Hyderabad [PAN : AACCS8639Q] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri A.V.Raghuram, AR रधजस् व द्वधरध/Revenue by: Ms.M.Narmada, CIT-DR सुिवधई की तधरीख/Date of hearing: 21/01/2025 घोर्णध की तधरीख/Date of 21/01/2025 Pronouncement: आदेश / ORDER PER. MANJUNATHA G., A.M: In the above captioned appeals, assessees vide letters of even date submitted a request for withdrawal of appeals on the ground that the assessee has settled the tax dispute under Vivad

3 Sri Ganapathi Agro Industries and Others Se Vishwas Scheme, 2024 and claimed that the competent authority has issued Form 2 under the Scheme. The learned counsels for the assessees 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 appeals filed by the assessees.

4.

We have heard both the parties and considered the relevant applications filed by the assessees for withdrawal of the appeals. We find that the assessees have filed applications 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 assessees have settled the disputes under the Vivad Se Vishwas Scheme, 2024 and also filed letters for withdrawal of the appeals, we dismiss the appeals filed by the assessee as withdrawn. We have also given liberty to the assessees 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.

4 Sri Ganapathi Agro Industries and Others

5.

In the result, appeals filed by the assessee are dismissed.

Order pronounced in the Open Court on 21st January, 2025.

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