SHRI SANJAY BAKLIWAL,KISHANGARH vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, AJMER

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ITA 1125/JPR/2019Status: DisposedITAT Jaipur07 July 2020AY 2016-172 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee opted for the 'Vivad Se Vishwas Scheme-2020' to settle their tax liability.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn in light of their participation in the Vivad Se Vishwas Scheme.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. 1125/JP/2019

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

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. 1125/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2016-17 cuke Shri Sanjay Bakliwal The DCIT, Oswali Mohalla, Vs. Central Circle, Madanganj-Kishangarh. Ajmer. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAQPB 5214 R 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 : 07/07/2020 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 07/07/2020 vkns'k@ ORDER PER: VIJAY PAL RAO, J.M. This appeal by the assessee is directed against the order dated 28.06.2019 of ld. CIT (A)-II, Udaipur for the assessment year 2016-17.

2.

The assessee requested for withdrawal of the present appeal in view of the fact that the assessee has opted for “Vival Se Vishwas Scheme-2020” to settle his tax liability with the Department. A copy of application dated 09.06.2020 is also filed. The ld. DR has raised no objection if the appeal of the assessee is allowed to be withdrawn. Shri Sanjay Bakliwal vs. DCIT 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 “Vival 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 07/07/2020. 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:- 07/07/2020. *Santosh. आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Shri Sanjay Bakliwal, Kishangarh. 2. izR;FkhZ@ The Respondent- DCIT, Central Circle, Ajmer. 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. 1125/JP/2019} vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेज. त्महपेजतंत

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