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 The appeal was dismissed as withdrawn by the assessee.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. The assessee later submitted a petition under the 'Vivad Se Vishwas Scheme-2020' for settlement. Consequently, the assessee requested to withdraw the present appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

Shri Sohan Lal Tunwal, Ajmer vs ITO | ITAT Jaipur 2020

Income Tax Appellate Tribunal, JAIPUR BENCHES,”V.C. DB” JAIPUR

Before: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 1078/JP/2019

Hearing: 20/08/2020Pronounced: 20/08/2020

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”V.C. DB” 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. 1078/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2009-10 cuke Shri Sohan Lal Tunwal The ITO, Vs. Prop. M/s Shri Bajrang Metal Works, Ward-1(1), Mali Mohalla, Foy Sagar, Road, Ajmer. Ajmer. ToLFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAXPT 1353 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : None jktLo dh vksj ls@ Revenue by : Miss. Chanchal Meena (ACIT) lquokbZ dh rkjh[k@ Date of Hearing : 20/08/2020 mn?kks"k.kk dh rkjh[k@Date of Pronouncement :20/08/2020 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 16.07.2019 for the assessment year 2009-10.

None has appeared on behalf of the assessee. The assessee has moved an application dated 18.08.2020 stating that he has submitted a petition under “Vivad Se Vishwas Scheme-2020” to settle the aforesaid matter and the same has been accepted by the appropriate authority

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In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.

Order pronounced in the open Court on 20/08/2020.

SHRI SOHAN LAL TUNWAL,AJMER vs. INCOME TAX OFFICER, WARD-1-1, AJMER

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