Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, JAIPUR BENCHES,”B” JAIPUR
Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 92/JP/2020
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. 92/JP/2020 fu/kZkj.k o"kZ@Assessment Years : 2014-15 cuke The ITO, Shri Nitin Agarwal Vs. Ward-1(3), 10, Lakhanda Kua Behine Old Alwar. Power House, Alwar. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ANDPA7429 H vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Smt. Monisha Choudhary (JCIT) fu/kZkfjrh dh vksj ls@ Assessee by : Shri Dheeraj Board (C.A.) 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 Revenue has filed the present appeal against the order of ld. CIT(A), Alwar dated 18.01.2019 for the assessment year 2014-15.
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 27.08.2021 by the competent authority. It was 2 ITO vs. Shri Nitin Agarwal accordingly requested that the present appeal filed by the Revenue needs to be withdrawn.
The ld. DR is heard who did not raise any specific objection as the declaration of the assessee to settle the dispute has been accepted by the Competent Authorities.
In view of above, appeal filed by the Revenue is dismissed as withdrawn.