What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal against an order of the CIT for the assessment year 2015-16. The assessee later applied to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn due to opting for the "Vivad Se Vishwas Scheme-2020".

M/S. Mgg Infra Projects Private… vs DCIT | 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. 854/JP/2018

Hearing: 09/07/2020Pronounced: 09/07/2020

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. 854/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2015-16 cuke M/s MGG Infra Projects Pvt. Ltd. The DCIT, Shop No. 13-14, 1st Floor, JLN Vs. Circle-2, Shopping Centre, Hospital Road, Ajmer Ajmer ToLFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAHCM8569J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : None (Appeal withdraw) jktLo dh vksj ls@ Revenue by : Miss. Chanchal Meena (Addl.CIT) lquokbZ dh rkjh[k@ Date of Hearing : 09/07/2020 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 09/07/2020 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M.

The assessee has filed the present appeal against the order of ld. CIT, Ajmer dated 28.05.2018 for the assessment year 2015-16.

The assessee has moved an application dated 8.06.2020 stating that it has opted for “Vivad Se Vishwas Scheme-2020” to settle the aforesaid matter and accordingly requested that it may be allowed to withdraw the present appeal.

The ld. DR did not raise any specific objection in accepting the said prayer of withdrawal by the assessee. 2 M/s MGG Infra Projects Pvt. Ltd., Ajmer vs. DCIT, Circle-02, Ajmer

In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.

M/S. MGG INFRA PROJECTS PRIVATE LIMITED,AJMER vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2, AJMER

What did the Tribunal hold?

What were the facts?

What were the issues?

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