What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn by the assessee.

The assessee filed an appeal against the CIT(A) order for AY 2013-14. 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 the assessee's request to withdraw the appeal due to settlement under the Vivad Se Vishwas Scheme.

M/S Sidhi Vinayak Buildtech and… 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. 307/JP/2019

Hearing: 18/05/2021Pronounced: 21/05/2021

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. 307/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2013-14 cuke M/s Sidhi Vinayak Buildtech and The ITO, Vs. Promoters Pvt. Ltd., Ward-2(2), 2, Swapnil Barwara House Colony, Jaipur. Ajmer, Road, Civil Lines, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAICS 2611 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Miss Shivangi Samdhani (C.A.) jktLo dh vksj ls@ Revenue by : Smt. Monisha Choudhary (JCIT) a lquokbZ dh rkjh[k@ Date of Hearing : 18/05/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 21/05/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M.

The assessee has filed the present appeal against the order of ld. CIT(A)-I, Jaipur dated 10.01.2019 for the assessment year 2013-14.

The ld A/R has stated at the Bar that the assessee has filed a petition on 23.02.2021 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 22.01.2021 by the competent authority. It was accordingly requested that the assessee may be allowed to withdraw the present appeal. 2 M/s Sidhi Vinayak Buildtech and Promoters Pvt. Ltd. vs. ITO

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In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.

M/S SIDHI VINAYAK BUILDTECH AND PROMOTERS PVT. LTD.,JAIPUR vs. INCOME TAX OFFICER, WARD-2-2, JAIPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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