DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, JAIPUR vs. M/S NAYAAB JEWELS, MUMBAI

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ITA 653/JPR/2019Status: DisposedITAT Jaipur21 September 2021AY 2016-173 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's prayer to treat the appeal and cross-objection as withdrawn. This was based on the assessee's settlement under the Vivad Se Vishwas Scheme.

What were the facts?

The Revenue filed an appeal and the assessee filed a cross-objection against the CIT(A)'s order for AY 2016-17. The assessee had filed a petition under the 'Vivad Se Vishwas Scheme-2020' for settlement.

What were the issues?

Whether the appeal and cross-objection should be withdrawn due to settlement under the Vivad Se Vishwas Scheme.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. 653/JP/2019

Hearing: 17/09/2021Pronounced: 21/09/2021

Heard together (2 matters)

ITA. No. 653/JP/2019
CO. No. 21/JP/2019

Read from the judgment's own cause title. This page is filed under one of them.

cuke M/s Nayaab Jewels The DCIT, Vs. 114, CTS, No.-F/898A, Notan Plaza, Central Circle-2, Guru Nanak Road, Bandra (West), Jaipur. Mumbai. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFFN 8002 J vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (CIT) fu/kZkfjrh dh vksj ls@ Assessee by : Miss Shivangi Samdhani (C.A.) a lquokbZ dh rkjh[k@ Date of Hearing : 17/09/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 21/09/2021 vkns'k@ ORDER & CO No. 21/JP/2019 2 DCIT vs. M/s Nayaab Jewels PER: VIKRAM SINGH YADAV, A.M.

This is an appeal filed by the Revenue and the cross objection filed by the assessee against the order of the ld. CIT(A)-IV, Jaipur dated 28.02.2019 for the assessment year 2016-17.

2.

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 25.02.2021 by the competent authority. It was accordingly requested that the appeal of the Department and Cross Objection of the assessee be treated as withdrawn.

3.

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

4.

In view of above, the prayer of the assessee is accepted and the Revenue’s appeal and Cross Objection by the assessee are dismissed as withdrawn.

Order pronounced in the open Court on 21/09/2021. Sd/- Sd/- ¼ lanhi xkslkbZ ½ ¼foØe flag ;kno½ (Sandeep Gosain) (Vikram Singh Yadav) U;kf;d lnL;@Judicial Member ys[kk lnL;@Accountant Member Tk;iqj@Jaipur fnukad@Dated:- 21/09/2021. *Santosh आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- DIT, Central Circle-2, Jaipur.

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