SHRI RAJ KUMAR NOWAL,JAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, JAIPUR

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ITA 36/JPR/2018Status: DisposedITAT Jaipur14 October 20201 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 Tribunal allowed the assessee to withdraw the appeal as the matter has been settled under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2014-15. The assessee has subsequently filed a petition under the Vivad Se Vishwas Scheme, which has been accepted.

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Whether the appeal can be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.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,”B” JAIPUR

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 36/JP/2018

For Appellant: Shri Gulshan Agarwal (C.A.) jktLo dh vksj ls@
Hearing: 14/10/2020Pronounced: 14/10/2020

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” 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. 36/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2014-15 cuke Shri Raj Kumar Nowal The ACIT, Vs. A-38, Subhash Nagar Shopping Centre, Central Circile-3, Shastri Nagar, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAIPN 6069 M vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Gulshan Agarwal (C.A.) jktLo dh vksj ls@ Revenue by : Smt. Rooni Pal (ACIT) a lquokbZ dh rkjh[k@ Date of Hearing : 14/10/2020 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 14/10/2020 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 03.11.2017 for the assessment year 2014-15.

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.

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