What did the Tribunal hold?

The Tribunal accepted the assessee's prayer to withdraw the appeal. The appeal was dismissed as withdrawn by the assessee.

The assessee filed an appeal against the CIT(A) order for AY 2014-15. The assessee later submitted a petition under the 'Vivad Se Vishwas Scheme-2020' to settle the matter. The scheme petition was accepted and Form 3 was issued.

What were the issues?

The primary issue was whether the assessee could withdraw the appeal due to settlement under the Vivad Se Vishwas Scheme.

M/S Harsh Stock Portfolio Pvt… vs ACIT | ITAT Jaipur 2020

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

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 1150/JP/2018

Hearing: 28/10/2020Pronounced: 28/10/2020

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. 1150/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2014-15 cuke M/s Harsh Stock Portfolio Pvt. Ltd. The ACIT, Vs. D-65/335, Baulia Lahartara, Circile-1, Inside Bhardwaj Hospital, Jaipur. Varansi ( U.P.) LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCH 3091 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : None jktLo dh vksj ls@ Revenue by : Smt. Manisha Choudhary (ACIT) a lquokbZ dh rkjh[k@ Date of Hearing : 28/10/2020 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 28/10/2020 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M.

The assessee has filed the present appeal against the order of ld. CIT(A)-IV, Jaipur dated 14.08.2018 for the assessment year 2014-15.

None has appeared on behalf of the assessee. The assessee has moved an application dated 27.10.2020 stating that he has submitted 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.

The ld. DR is heard who did not raise any specific objection in accepting the said prayer of withdrawal of appeal by the assessee.

In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.

M/S HARSH STOCK PORTFOLIO PVT. LTD.,UTTAR PRADESH vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, JAIPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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