YERRA NAGESWARA RAO,VISAKHAPATNAM vs. INCOME TAX OFFICER, WARD-4(2), VISAKHAPATNAM

PDF · subscribers
ITA 100/VIZ/2024Status: DisposedITAT Visakhapatnam22 January 2025AY 2012-13Bench: SHRI LALIET KUMAR (Judicial Member), SHRI BALAKRISHNAN. S (Accountant Member)3 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the appeal as withdrawn, granting the assessee liberty to file a Miscellaneous Application to reinstate the appeal if their case is not accepted under the Vivad Se Vishwas Scheme by the Revenue. Such an application must be filed within the time limit prescribed by the Act.

What were the facts?

The assessee filed an appeal against an order by the Commissioner of Income Tax (Appeals) for the assessment year 2012-13. The assessee's counsel requested to withdraw the appeal, as the assessee intends to avail the Direct Tax "Vivad Se Vishwas Scheme, 2024".

What were the issues?

Whether an appeal can be withdrawn to opt for the Vivad Se Vishwas Scheme, and the conditions for such withdrawal, including the liberty to reinstate the appeal if the scheme's benefit is not granted.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH

Before: SHRI LALIET KUMAR & SHRI BALAKRISHNAN. S

For Appellant: Shri GVN Hari, Advocate
For Respondent: Ms. K. Sandhya Rani, Sr.DR
Hearing: 22.01.2025Pronounced: 22.01.2025

O R D E R PER LALIET KUMAR, J.M.

This appeal is filed by the assessee feeling aggrieved by the order passed by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 08.02.2024 for the A.Y. 2012-13.

2.

At the outset, the Learned Counsel for the assessee submitted that the assessee wishes to avail Direct Tax “Vivad Se Vishwas Scheme, 2024" and hence, would like to withdraw this appeal.

3.

After hearing both the parties, we dismiss the appeal of the assessee with a liberty to approach the Tribunal if assessee's case is not accepted in Vivad se Vishwas Scheme 2024 by the Revenue 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.

In the result, the appeal of the assessee is dismissed as 'withdrawn'.

Recent GST High Court judgments

Search GST case law →