RASHTRA SAHAYAK VIDHYALAY SAMITI LTD.,BIKANER vs. ITO (EXEMPTION), BIKANER, BIKANER

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ITA 29/JODH/2020Status: DisposedITAT Jodhpur03 November 2022AY 2012-132 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal based on their submission of settling the dispute under the Vivad Se Vishwas Act.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2012-13. During the hearing, the assessee submitted an application stating that the dispute was settled under the Vivad Se Vishwas Act, 2020.

What were the issues?

Whether the assessee can withdraw an appeal if the dispute has been settled 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 GOSAIN

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 24-10- 2019 passed by Ld CIT(A), Bikaner and it relates to the Assessment Year 2012-13.

2.

At the time of hearing, the assessee has moved an application stating therein that the assessee has settled the dispute urged in this appeal under Rashtra Sayak Vidhyalaya Samiti Ltd. Vs. ITO(E), Bikaner Vivad Se Vishwas Act, 2020. Accordingly, it has been prayed it may be allowed to withdraw the appeal.

3.

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

4.

In the result, the appeal of the assessee is dismissed as withdrawn Order pronounced in the open Court on 3rd November, 2022.

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