What did the Tribunal hold?

The tribunal accepted the assessee's request 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 The appeal was dismissed as withdrawn by the assessee.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 2009-10. The assessee later filed a petition under the Vivad Se Vishwas Scheme-2020 to settle the matter.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Shreeram Bajaj vs ITO | ITAT Jaipur 2020

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. 220/JP/2019

Hearing: 22/09/2020Pronounced: 22/09/2020

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 220/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2009-10 cuke Shreeram Bajaj The ITO, Vs. F-975, Road, No. 14, VKI Area, Ward-4(2), Jaipur. Jaipur. ToLFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADEPB 5390 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Miss Shivangi Samdhani (C.A.) jktLo dh vksj ls@ Revenue by : Miss. Chanchal Meena (JCIT) lquokbZ dh rkjh[k@ Date of Hearing : 22/09/2020 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 22/09/2020 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M. The assessee has filed the present appeal against the order of ld. CIT(A), Ajmer dated 29.01.2019 for the assessment year 2009-10.

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. 2 Shreeram Bajaj vs. ITO 3. 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In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.

SHREERAM BAJAJ, JAIPUR,JAIPUR vs. ITO WARD 4(2), WARD 4(2), JAIPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments