SURESH PRODUCTIONS PRIVATE LIMITED ,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-14(1), HYDERABAD

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ITA 2106/HYD/2018Status: DisposedITAT Hyderabad22 July 2024AY 2015-16Bench: SHRI LALIET KUMAR (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)2 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 its appeals. The withdrawal was based on the assessee settling the disputes under consideration through the Vivad Se Vishwas Scheme.

What were the facts?

The assessee, M/s. Suresh Productions Pvt. Ltd., filed appeals before the Income Tax Appellate Tribunal. The assessee subsequently filed an application seeking permission to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeals after settling the disputes under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI LALIET KUMAR & SHRI MADHUSUDAN SAWDIA

Hearing: 11/07/2024

Heard together (2 matters)

ITA No.2380/Hyd/2018
ITA No.2106/Hyd/2018

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

आदेश/ORDER PER BENCH: These appeals are filed at the instance of the assessee. At the time of hearing, Learned Authorised Representative (“Ld. AR”) placed before us application dated 10/07/2024 on behalf of the assessee seeking permission to withdraw its appeals, wherein it is mentioned that the assessee has settled the disputes under consideration by way of Vivad Se Vishwas Schme. Learned Departmental Representative (“Ld. DR”) has also not raised any objection in this regard. Under these circumstances, we permit the assessee to withdraw its appeal. 2. In the result, appeals filed by the assessee is dismissed as withdrawn. Order pronounced in the open Court on 22nd July, 2024.

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