SHRI HARI BALLABH GHATIWALA,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3, JAIPUR

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ITA 843/JPR/2018Status: DisposedITAT Jaipur29 October 2020AY 2015-161 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The assessee has filed an application for withdrawal of the appeal. The application states that the appellant has opted for the 'Vivad se Vishwas' scheme.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A) for the Assessment Year 2015-16. The assessee later filed an application for withdrawal of the appeal.

What were the issues?

The primary issue is the assessee's request to withdraw the appeal due to opting for 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. 843/JP/2018

For Appellant: Shri Rajnikant Bhatra (CA) jktLo dh vksj ls@
Hearing: 20/10/2020Pronounced: 29/10/2020

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh lanhi x®lkÃa] 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. 843/JP/2018 fu/kZkj.k o"kZ@Assessment Year :2015-16 cuke Shri Hari Ballabh Ghatiwala, D.C.I.T., Vs. Partaniyon Ka Rasta, Johari Bazar, Central Circle-3, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABUPG 0121 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Rajnikant Bhatra (CA) jktLo dh vksj ls@ Revenue by: Smt. Monisha Choudhary (JCIT) lquokbZ dh rkjh[k@ Date of Hearing : 20/10/2020 mn?kks"k.kk dh rkjh[k@ Date of Pronouncement : 29/10/2020 vkns'k@ ORDER PER: SANDEEP GOSAIN, J.M. This appeal has been filed by the assessee against the order of the ld. CIT(A)-IV, Jaipur dated 02/04/2018 for the A.Y. 2015-16.

2.

The hearing of the appeal was concluded through video conference in view of the prevailing situation of Covid-19 Pandemic.

3.

The ld. Counsel for the assessee furnished application for withdrawal of this appeal. The contention in the said application reads as under: “The above noted appeal is fixed for hearing on 20/11/2020. It is submitted that appellant filed an application in ‘VIVAD SE VISWAS’ scheme, 2020 on 10/10/2020. The ld. PCIT, Central, Jaipur has

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