SMT. RAMA MATHUR,JAIPUR vs. ITO, WARD-4(4), JAIPUR

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ITA 194/JPR/2020Status: DisposedITAT Jaipur25 November 2020AY 2011-122 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeal as the Vivad Se Vishwas petition was accepted. The Revenue did not object to this request.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2011-12. The assessee later filed a petition under the Vivad Se Vishwas Scheme-2020 to settle the matter.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.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. 194/JP/2020

For Appellant: Shri P.C. Parwal (C.A.) jktLo dh vksj ls@
Hearing: 25/11/2020Pronounced: 25/11/2020

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. 194/JP/2020 fu/kZkj.k o"kZ@Assessment Years : 2011-12 cuke Smt. Rama Mathur The ITO, 2nd Vs. D-10, 202, Floor, Raj Vilas Ward-4(4), Apartment-1, Meera Marg, Jaipur. Bani Park, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AHPPM 7285 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (C.A.) jktLo dh vksj ls@ Revenue by : Smt. Monisha Chaudhory (ACIT) a lquokbZ dh rkjh[k@ Date of Hearing : 25/11/2020 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 25/11/2020 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M.

The assessee has filed the present appeal against the order of ld. CIT(A)-II, Jaipur dated 26.12.2019 for the assessment year 2011-12.

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 appeal.

4.

In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.

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