ITO, JAIPUR vs. SATNAM STOK BROKING PVT. LTD., JAIPUR

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ITA 377/JPR/2017Status: DisposedITAT Jaipur11 October 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's prayer for withdrawal of the appeal. The appeal filed by the Revenue was dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A) for AY 2012-13. The assessee informed the tribunal that they had filed a petition under the 'Vivad Se Vishwas Scheme-2020' which was accepted.

What were the issues?

The primary issue was the withdrawal of the Revenue's appeal due to the assessee's settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 377/JP/2017

Hearing: 08/10/2021Pronounced: 11/10/2021

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” 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. 377/JP/2017 fu/kZkj.k o"kZ@Assessment Years : 2012-13 cuke Income Tax Officer M/s Satnam Stock Broking Vs. Ward 6(3), Jaipur Pvt. Ltd., 36, Jawahar Colony, Main Tonk Road, Jaipur ToLFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AANCS1456J vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Sh. Ajay Chandra (CIT) fu/kZkfjrh dh vksj ls@ Assessee by: Sh. P. C. Parwal (CA) lquokbZ dh rkjh[k@ Date of Hearing : 08/10/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement :11/10/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M.

This is an appeal filed by the Revenue against the order of ld. CIT(A), Ajmer dated 16.02.2016 for the Assessment Year 2012-13.

2.

The ld A/R has stated at the Bar that the assessee has filed petitions under “Vivad Se Vishwas Scheme-2020” to settle the aforesaid matters and the said petition has recently been accepted and Form 3 has been issued on 10.09.2021 by the Designated Authority. 2 ITO, Ward 6(3), Jaipur vs. M/s Satnam Stock Broking Pvt. Ltd., 3. The ld. DR is heard who did not raise any specific objection in accepting the said prayer of withdrawal of appeal filed by the Revenue.

4.

In view of above, the prayer of the assessee is accepted and the appeal of the Revenue is dismissed as withdrawn.

Order pronounced in the open Court on 11/10/2021.

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