DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-JAIPUR-6, JAIPUR vs. M/S. RAJASTHAN INFOTECH MEDIA SERVICE PRIVATE LIMITED, JAIPUR

The hearing of the appeals was concluded through video conference in view of the prevailing situation of Covid-19 Pandemic.

At the time of hearing of the appeal, the A.R. of the assessee furnished an application for withdrawal of the appeal. The contention made in the said application reads as under: “ With reference to above, it is to submit that the assessee wants to withdraw the above appeal since it has opted to settle the dispute under Vivad Se Vishwas Act, 2020 for which Form No. 3 has been issued by the PCIT. Copy of Form No. 3 is enclosed for ready reference. It is therefore requested that the appeal filed by the assessee be treated as withdrawn.” Thanking you Yours faithfully For Kalani & Co. Chartered Accountants

Therefore, in view of the fact that the assessee has already approached the department to settle the matter under Vivad Se Vishwas scheme, we permit the assessee to withdraw its appeal. Accordingly, the appeal of the assessee is dismissed as withdrawn.

3 ITA 797 & 553/JP/2018_ DCIT Vs M/s Rajasthan Infotech Media Services P Ltd. 6. In the result, both i.e. the appeal of the Revenue and cross appeal of the assessee are dismissed.