What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn by the assessee.

The assessee filed appeals against the CIT(A) order for assessment years 2017-18 to 2018-19. The assessee later filed a petition under the 'Vivad Se Vishwas Scheme-2020' to settle the matter.

What were the issues?

The primary issue was whether the appeals should be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

Child Development Project… vs DCIT | ITAT Jaipur 2021

Income Tax Appellate Tribunal, JAIPUR BENCHES,”B” JAIPUR

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 1195 to 1199/JP/2019

For Appellant: Shri Ankur Salgia (C.A.) jktLo dh vksj ls@

Hearing: 12/11/2021Pronounced: 15/11/2021

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 1195 to 1199/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2017-18 to 2018-19 cuke Child Development Project Officer WCDD DCIT CPC Vs. Masuda,1, Ajmer (TDS) Ghaziabad. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: JDHCO 2182 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Ankur Salgia (C.A.) jktLo dh vksj ls@ Revenue by : Smt. Monisha Choudhary (JCIT) a lquokbZ dh rkjh[k@ Date of Hearing : 12/11/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 15/11/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M. The assessee has filed the present appeals against the order of ld. CIT(A), Ajmer dated 03.06.2019 for the assessment year 2017- 18(24Q, 3rd Qtr.) to 2018-19(24Q, 3rd Qtr.).

The ld A/R has stated at the Bar that the assessee has filed a petition under “Vivad Se Vishwas Scheme-2020” to settle the aforesaid matter and the said petition has recently been accepted and Form 3 has been issued on 16.10.2020 by the competent authority. It was accordingly requested that the assessee may be allowed to withdraw the present appeals. to 1199/JP/2019 2 Child Development Project Officer WCDD vs. DCIT

The ld. DR is heard who did not raise any specific objection in accepting the said prayer of withdrawal of appeals by the assessee.

In view of above, the prayer of the assessee is accepted and the appeals are dismissed as withdrawn by the assessee.

Order pronounced in the open Court on 15/11/2021.

CHILD DEVELOPMENT PROJECT OFFICER,AJMER vs. DCIT, CPC(TDS), GHAZIABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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