What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn by the assessee.

The assessee filed three appeals before the ITAT for assessment year 2009-10. The assessee later filed a petition under the 'Vivad Se Vishwas Scheme-2020' to settle the matter.

What were the issues?

The primary issue was whether the appeals should be withdrawn due to the settlement under the Vivad Se Vishwas Scheme.

Shri Ankush Vijay vs ITO | ITAT Jaipur 2021

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

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 138 to 140/JP/2020

For Appellant: Shri Manish Tatiwala (Adv.) jktLo dh vksj ls@

Hearing: 11/06/2021Pronounced: 11/06/2021

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. 138 to 140/JP/2020 fu/kZkj.k o"kZ@Assessment Years : 2009-10 cuke Shri Ankush Vijay The ITO, Vs. 35/117, Kiran Path, Ward-2(4), Mansarovar, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADCPV 2743 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Tatiwala (Adv.) jktLo dh vksj ls@ Revenue by : Smt. Monisha Choudhary (JCIT) a lquokbZ dh rkjh[k@ Date of Hearing : 11/06/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 11/06/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M. These are three appeals filed by the assessee against the respective orders of ld. CIT(A)-I, Jaipur all dated 19.11.2019 for the assessment year 2009-10 respectively.

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 07.12.2020 by the competent authority. It was accordingly requested that the assessee may be allowed to withdraw the present appeals. to 140/JP/2020 2 Shri Ankush Vijay vs. ITO

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In view of above, the prayer of the assessee is accepted and the appeals are dismissed as withdrawn by the assessee.

SHRI ANKUSH VIJAY,JAIPUR vs. ITO, WARD 2(4), JAIPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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