ORIENTAL POWER CABLES LIMITED,KOTA vs. DCIT, KOTA

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ITA 1328/JPR/2019Status: DisposedITAT Jaipur28 July 2020AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw their appeal. The appeal was consequently dismissed as withdrawn.

What were the facts?

The assessee requested to withdraw their appeal before the ITAT. This was due to the assessee opting for the 'Vivad Se Vishwas Scheme-2020' to settle their tax liability.

What were the issues?

Whether the assessee can withdraw their appeal before the ITAT due to opting for the Vivad Se Vishwas Scheme.

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. 1328/JP/2019

For Appellant: Shri Vijay Goyal (C.A.) jktLo dh vksj ls@
Hearing: 28/07/2020Pronounced: 28/07/2020

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. 1328/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2010-11 cuke M/s Oriental Power Cables Limited The DCIT, Vs. D-Block, Multimetals Limited Central Circle, Campus, 6-7, Heavy Industrial Area, Kota. Kansua Road, Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACO 4036 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Vijay Goyal (C.A.) jktLo dh vksj ls@ Revenue by : Miss Chanchal Meena (ACIT) lquokbZ dh rkjh[k@ Date of Hearing : 28/07/2020 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 28/07/2020 vkns'k@ ORDER PER: VIJAY PAL RAO, J.M. This appeal by the assessee is directed against the order dated 20.09.2019 of ld. CIT (A)-II, Udaipur for the assessment year 2010-11. Due to prevailing COVId-19 pandemic condition the hearing of the appeals are concluded through video conference.

2.

The assessee requested for withdrawal of the present appeal in view of the fact that the assessee has opted for “Vivad Se Vishwas Scheme-2020” to settle his tax liability with the Department. A copy of M/s Oriental Power Cables Ltd. vs. DCIT application dated 24.06.2020 is also filed. The ld. DR has raised no objection if the appeal of the assessee is allowed to be withdrawn. Accordingly, in view of request of the assessee as well as the fact that the assessee has already opted for resolution of dispute and tax liability under “Vivad Se Vishwas Scheme-2020” the appeal of the assessee is allowed to be withdrawn and consequently the same is dismissed as withdrawn. In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on 28/07/2020. 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:- 28/07/2020. *Santosh. आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- M/s Oriental Power Cables Limited, Kota. 2. izR;FkhZ@ The Respondent- DCIT, Central Circle, Kota. 3. vk;dj vk;qDr@ CIT 4. vk;dj vk;qDr@ CIT(A) 5. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत. 6. xkMZ QkbZy@ Guard File {ITA No. 1328/JP/2019} vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेज. त्महपेजतंत

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