M/S. RAJASTHAN CABLE INDUSTRIES LTD.,KOTA vs. JCIT, CENTRAL RANGE, UDAIPUR

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ITA 1335/JPR/2019Status: DisposedITAT Jaipur22 September 2020AY 2011-123 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeals as they had opted for the Vivad Se Vishwas Scheme. The appeals were consequently dismissed as withdrawn.

What were the facts?

The assessee filed three appeals for assessment years 2010-11 to 2012-13. The assessee subsequently opted for the "Vivad Se Vishwas Scheme-2020" to settle their tax liability.

What were the issues?

The primary issue was whether the assessee's appeals should be withdrawn due to their participation in the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Not Applicable

AI-generated summary — verify with the full judgment below

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

Before: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1334 to 1336/JP/2019

For Appellant: Shri Gulshan Agarwal (C.A.) jktLo dh vksj ls@
Hearing: 22/09/2020Pronounced: 22/09/2020

Order pronounced in the open court on 22/09/2020.

Sd/- Sd/- ¼fot; iky jko½ ¼foØe flag ;kno½ (Vikram Singh Yadav) (Vijay Pal Rao) ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 22/09/2020. *Santosh. आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- M/s Rajasthan Cable Industries Ltd., Kota. 2. izR;FkhZ@ The Respondent- JCIT, Central Range, Udaipur.

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