What did the Tribunal hold?

The tribunal accepted the assessee's prayer to withdraw the appeals. The appeals were dismissed as withdrawn by the assessee.

The assessee filed appeals against the orders for assessment years 2011-12 and 2012-13. The assessee subsequently filed petitions under the 'Vivad Se Vishwas Scheme-2020' to settle the matter.

What were the issues?

The primary issue was whether the appeals should be allowed to be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

Genus Power Infrastructures Ltd. vs ITO | 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. 914/JP/2018

Hearing: 30/06/2021Pronounced: 30/06/2021

Heard together (2 matters)

ITA. No. 914/JP/2018

ITA. No. 1049/JP/2018

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

& 1049/JP/2018 2 M/s Genus Power Infrastructure Ltd Jaipur vs. ITO, Jaipur The assessee has filed the present appeal against the order of ld. CIT(A)-1, Jodhpur dated 23.05.2018 & 18.07.2018 for the assessment years 2011-12 & 2012-13.

The ld A/R has stated that the assessee has filed petitions under “Vivad Se Vishwas Scheme-2020” to settle the aforesaid matter and the said petitions have been accepted and Form 3 have been issued on 28.04.2021 by the Designated Authority and which has been received by the assessee. It was accordingly requested that the assessee may be allowed to withdraw the present appeals.

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

In view of above, the prayer of the assessee is accepted and the appeals are dismissed as withdrawn by the assessee.

Order pronounced in the open Court on 30/06/2021.

GENUS POWER INFRASTRUCTURES LTD.,JAIPUR vs. INCOME TAX OFFICER, WARD-7-2, JAIPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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