SAMEER KHAN,DIDWANA, NAGAUR vs. ITO, WARD-2, NAGAUR

ITA 268/JODH/2019Status: HeardITAT Jodhpur03 November 2022AY 2009-102 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal, having considered the submissions of the assessee and the Revenue, allowed the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT challenging an order from the CIT(A). During the hearing, the assessee submitted an application stating that the dispute had been settled under the Vivad Se Vishwas Act, 2020.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw the appeal after settling the dispute under the Vivad Se Vishwas Act.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

For Respondent: Shri Venkatesh V. SR. DR

Hearing: 03/11/2022

Assessee By Sh. P. C. Parwal (CA) Revenue By Shri Venkatesh V. SR. DR (JCIT) Date of hearing 03/11/2022 Date of 03/11/2022 Pronouncement O R D E R PER: B.R. BASKARAN, AM

The assessee has filed this appeal challenging the order dated 13-05- 2019 passed by Ld CIT(A)-2 Jodhpur and it relates to the Assessment Year 2009-10.

At the time of hearing, ld. Counsel for the assessee has moved an application stating therein that the assessee has settled the dispute urged

Sh. Sameer Khan, Nagaur vs. ITO in this appeal under Vivad Se Vishwas Act, 2020. Accordingly, he prayed that the assessee may be allowed to withdraw the appeal.

We heard the ld. DR. Having regard to the submissions made by the assessee, we allow the assessee to withdraw the appeal.

In the result, the appeal of the assessee is dismissed as withdrawn Order pronounced in the open Court on 3rd November, 2022.

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