PARVESH KUMAR GOYAL,BIKANER vs. ITO, WARD-1(2), BIKANER

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ITA 388/JODH/2019Status: DisposedITAT Jodhpur03 November 2022AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal heard the learned DR and, considering the assessee's submissions, 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 Consequently, the appeal was dismissed as withdrawn.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 due to settlement under the Vivad se Vishwas Act.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

Before: SHRI B. R. BASKARAN & SHRI SANDEEP GOSAINShri Parvesh Kumar Goyal

For Respondent: Shri Venkatesh V. SR. DR
Hearing: 03/11/2022

Assessee By None 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), Bikaner and it relates to the Assessment Year 2014-15.

2.

At the time of hearing, the assessee has moved an application stating therein that he has settled the disputes urged in this appeal under Vivad Se

Shri Parvesh Kumar Goyal vs. ITO Vishwas Act, 2020. Accordingly, he has prayed that he may be allowed to withdraw the appeal.

3.

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

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