Income Tax Appellate Tribunal - Hyderabad
Mridul Agarwal,, Hyderabad vs Dy.Cit, Circle-1(3),, Hyderabad on 16 April, 2021
ITA Nos 1115 to 1117 and others Mridul Agarwal and others
IN THE INCOME TAX APPELLATE TRIBUNAL
Hyderabad "A" Bench, Hyderabad
(Through Video Conferencing)
Before Smt. P. Madhavi, Judicial Member
AND
Shri A. Mohan Alankamony, Accountant Member
S.No ITA No & A.Y Assessee & PAN No. Respondent AR Sri DR
1 1115/Hyd/14 Sri Mridul Agarwal, Dy. CIT, C.P. P. Chandra
2009-10 Secunderabad Circle 1(3) Ramaswamy Sekhar
AGNPA5170A Hyderabad
2 1116/Hyd/14 Smt. Pushpa Agarwal, -do- -do- -do-
2009-10 Secunderabad
ABQPA5666B
3 1117/Hyd/14 Sri Mayur Gopal Agarwal -do- -do- -do-
2009-10 Secunderabad
AGTPA8780G
4 845/Hyd/2014 Dy. CIT, Circle 1(3) Sri Mayur Gopal -do- -do-
2009-10 Hyderabad Agarwal
Secunderabad
AGTPA8780G
5 846/Hyd/2014 -do- Smt. Pushpa -do- -do-
2009-10 Agarwal,
Secunderabad
ABQPA5666B
6 1958/Hyd/14 Smt. Sanjana Agarwal Dy. CIT, -do- -do-
2010-11 Hyderabad Circle 1(3)
BBXPS6320N Hyderabad
Date of hearing: 15/04/2021
Date of pronouncement: 16/04/2021
ORDER
Per Smt. P. Madhavi Devi, J.M.
The above appeals are cross appeals filed by both the respective assessees and the Revenue for the respective A.Ys against the orders of the CIT (A)-II. Hyderabad.
2. At the outset, the Ld. AR submitted before us that the assessees do not want to pursue their appeals as they have already filed forms I & II under the "vivad se vishwas" scheme and its acceptance is awaited. Therefore, consequent to the same, the assessees desires to withdraw their appeals before the Tribunal.
Page 1 of 2ITA Nos 1115 to 1117 and others Mridul Agarwal and others Hence it was pleaded, that the appeals of the assessees may be treated as withdrawn.
3. The Ld. DR conceded to the request of the Ld. AR.
4. After hearing both the parties, according to the request of the assessees and its Ld. AR, we hereby allow the appeals of the assessees to be withdrawn. We also make it clear that the assessees shall be at liberty to approach the Tribunal within the stipulated time as provided under the Act, in order to reinstate the appeal, if the application with respect to Vivad se Vishwas scheme is rejected.
5. In the result, appeal of assessee is dismissed as withdrawn.
Order pronounced in the Open Court on 16th April, 2021.
Sd/- Sd/-
(A. MOHAN ALANKAMONY) (P. MADHAVI DEVI)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Hyderabad, dated 16th April, 2021.
Vinodan/sps Copy to:
S.No Addresses 1 Assessees C/o Mohd. Afzal, Advocate, No.402, Sherson's Residency,
11-5-465, Criminal Court Road, Red Hills, Hyderabad 500004 2 Smt.Sanjana Agarwal, Basai Steels & Power (P) Ltd, A-23/5-6 APIE Balanagar, Hyderabad 3 Dy.CIT, Circle 1(3) Aayakar Bhavan, Hyderabad 4 CIT(A)-II Hyderabad 5 CIT-I, Hyderabad 6 DR, ITAT, Hyderabad Benches 7 Guard File By Order Page 2 of 2