SHRI MOHD. TAHIR,JAIPUR vs. INCOME TAX OFFICER, WARD-5-1, JAIPUR

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ITA 543/JPR/2019Status: DisposedITAT Jaipur26 November 2020AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn.

What were the facts?

The assessee filed two appeals for assessment year 2009-10. The assessee later filed a petition under the 'Vivad Se Vishwas Scheme-2020' to settle the matter.

What were the issues?

The primary issue was whether the assessee's appeals should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES,”A” JAIPUR

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 543 & 544/JP/2019

For Appellant: Shri Arpit Vijay (C.A.) jktLo dh vksj ls@
Hearing: 26/11/2020Pronounced: 26/11/2020

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 543 & 544/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2009-10 cuke Shri Mod. Tahir The ITO, Vs. 142, Kashyap Marg, Ward-5(1), Subhash Chowk, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACXPT 0675 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Arpit Vijay (C.A.) jktLo dh vksj ls@ Revenue by : Smt. Monisha Chaudhory (ACIT) a lquokbZ dh rkjh[k@ Date of Hearing : 26/11/2020 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 26/11/2020 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M.

These are two appeals filed by the assessee against the respective orders of ld. CIT(A)-IV, Jaipur dated 26.02.2019 & 01.02.2019 for the assessment year 2009-10 respectively.

2.

The ld A/R has stated at the Bar that the assessee has filed a petition under “Vivad Se Vishwas Scheme-2020” to settle the aforesaid matter and the said petition has recently been accepted and Form 3 has been issued by the competent authority. It was accordingly requested that the assessee may be allowed to withdraw the present appeals.

4.

In view of above, the prayer of the assessee is accepted and the appeals are dismissed as withdrawn by the assessee.

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