What did the Tribunal hold?

The assessee requested to withdraw the appeal as the 'Vivad Se Vishwas' petition was accepted. The revenue did not object to this request.

The assessee filed an appeal for assessment year 2011-12. Subsequently, the assessee filed a petition under the 'Vivad Se Vishwas Scheme-2020' to settle the matter.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.

M/S Gravita India Ltd. 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. 1181/JP/2018

Hearing: 03/09/2021Pronounced: 03/09/2021

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. 1181/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2011-12 cuke M/s Gravita India Ltd The DCIT, Vs. Saurabh, Harsulia Road, Circle-07, Jaipur Diggi, Malpura Road, Jaipur ToLFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACG6753F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Sh. Manish Agarwal (CA) jktLo dh vksj ls@ Revenue by : Sh. B. K. Gupta (PCIT) lquokbZ dh rkjh[k@ Date of Hearing : 03/09/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 03/09/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M. The assessee has filed the present appeal against the order of ld. CIT(A)-1, Jodhpur, Camp at Jaipur dated 19.07.2018 for the assessment year 2011-12.

The ld A/R has stated that the assessee has filed a petition under “Vivad Se Vishwas Scheme-2020” to settle the aforesaid matter and the said petition has been accepted and Form 3 has been issued on 24.04.2021 by the Designated Authority and which has been received 2 M/s Gravita India Ltd., Jaipur vs. DCIT, Circle-07, Jaipur by the assessee. It was accordingly requested that the assessee may be allowed to withdraw the present appeal.

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

In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.

Order pronounced in the open Court on 03/09/2021.

M/S GRAVITA INDIA LTD.,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-7, JAIPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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