SHRI BHANWAR LAL C/O- O.P. BATHEJA, D-18, ANAND VIHAR RAILWAY COLONY, JAGATPURA, JAIPUR,JAIPUR vs. ITO WARD-1, KISHANGARH, WARD-1, KISHANGARH

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ITA 703/JPR/2019Status: DisposedITAT Jaipur02 July 2020AY 2011-122 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 The appeal was consequently dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2011-12. The assessee later requested to withdraw the appeal as they had 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The primary issue was whether the assessee's appeal should be withdrawn due to their opting for the Vivad Se Vishwas Scheme.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. 703/JP/2019

Hearing: 02/07/2020Pronounced: 02/07/2020

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. 703/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2011-12 cuke Shri Bhanwar Lal The ITO, Avana Ki Pal, Vs. Ward-1, Madanganj-Kishangarh. Kishangarh. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFWPL 9526 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : None jktLo dh vksj ls@ Revenue by : Shri K.C. Meena (JCIT) lquokbZ dh rkjh[k@ Date of Hearing : 02/07/2020 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 02/07/2020 vkns'k@ ORDER PER: VIJAY PAL RAO, J.M. This appeal by the assessee is directed against the order dated 15.03.2019 of ld. CIT (A), Ajmer for the assessment year 2011-12.

2.

The assessee sent e-mail and 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 03.06.2020 is also filed. The ld. DR has raised no objection if the appeal of the assessee is allowed to be Shri Bhanwar Lal vs. ITO withdrawn.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 “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 02/07/2020. 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:- 02/07/2020. *Santosh. आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The M/s Shri Bhanwar Lal, Kishangarh. 2. izR;FkhZ@ The Respondent- ITO, Ward-1, Kishangarh. 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. 703/JP/2019} vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेज. त्महपेजतंत

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