GUNDA SAI VENKATA SATYA NARAYANA GUPTA,VISAKHAPATNAM vs. INCOME TAX OFFICER, WARD-5(2), विशाखापत्तनम

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ITA 104/VIZ/2024Status: DisposedITAT Visakhapatnam13 November 2024AY 2016-17Bench: SHRI K. NARASIMHA CHARY, HON’BLE (Judicial Member), SHRI MADHUSUDAN SAWDIA, HON’BLE (Accountant Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the appeal as withdrawn, granting the assessee liberty to seek reinstatement if their case is not accepted under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee wished to avail the Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal to pursue the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI K. NARASIMHA CHARY, HON’BLE & SHRI MADHUSUDAN SAWDIA, HON’BLE

For Respondent: Dr. Aparna Villuri, Sr. AR
Hearing: 13/11/2024

PER K. NARASIMHA CHARY, Judicial Member : Aggrieved by the order dated 29/01/2024 passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (“learned CIT(A)”), in the case of Gunda Sai Venkata Saytanarayana Gupta (“the assessee”) for the assessment year 2013-14, the assessee preferred this appeal.

2.

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

3.

Having heard both the sides, we hereby 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 Misc. 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In the result, the appeal of the assessee is dismissed as 'withdrawn'. Order pronounced in the open court on 13th November, 2024.

1.

Sd/- Sd/- (MADHUSUDAN SAWDIA) (K. NARASIMHA CHARY) ऱेखा सदस्य/ACCOUNTANT MEMBER न्याययकसदस्य/JUDICIAL MEMBER Dated : 13.11.2024 OKK - SPS Copy of the order forwarded to:- ननधधाररती/ The Assessee – Gunda Si Venkata Satya Narayana Gupta, 1. HIG-1160, Midhilapuri Vuda Layout, Madhurawada, Visakhapatnam, Andhra Pradesh-530041. रधजस्व/The Revenue – Income Tax Officer, Ward-5(2), O/o. ITO, 2. Pratyakshakar Bhavan, MVP Colony, Visakhapatnam, Andhra Pradesh-530017.

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