BALBIR SAINI PROP. OF OM SWASTIKA HANDMADE PAPER CORP, 04, LOVE KUSH NAGAR-1, MANGYAWAS ROAD INFRONT OF MAHARANI RESTAURANT, JAIPUR,JAIPUR vs. ITO WARD-1(3), JAIPUR, WARD-1(3), JAIPUR
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 The appeal was dismissed as withdrawn by the assessee.
What were the facts?
The assessee filed an appeal against the CIT(A) order for AY 2008-09. The assessee later filed an application to withdraw the appeal to submit a petition under the Vivad Se Vishwas Scheme-2020.
What were the issues?
The primary issue was whether the assessee should be allowed to withdraw their appeal to avail 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. 607/JP/2019
PER: VIKRAM SINGH YADAV, A.M.
The assessee has filed the present appeal against the order of ld. CIT(A)-I, Jaipur dated 12.02.2019 for the assessment year 2008-09. 2. None has appeared on behalf of the assessee. The assessee has moved an application dated 30.06.2020 through his advocate and authorized representative, Shri Chandra Manohar Batwara stating that he desires to submit a petition under “Vivad Se Vishwas Scheme-2020”
2 Order pronounced in the open Court on 10 /07/2020. ¼fot; iky jko½ ¼foØe flag ;kno½ (Vijay Pal Rao) (Vikram Singh Yadav) U;kf;d lnL;@Judicial Member ys[kk lnL;@Accountant Member Tk;iqj@Jaipur fnukad@Dated:- 10/07/2020. *Santosh आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- Shri Balbir Saini, Jainpur. 2. izR;FkhZ@ The Respondent- ITO, Ward-1(3), Jaipur. 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. 607/JP/2019} vkns'kkuqlkj@ By order, सहायक पंजीकार@Aेेज. त्महपेजतंत
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