What did the Tribunal hold?

The Tribunal accepted the assessee's request to treat the appeal and cross-objection as withdrawn.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

The Revenue filed an appeal and the assessee filed a cross-objection against the CIT(A)'s order for AY 2008-09. The assessee subsequently filed a petition under the Vivad Se Vishwas Scheme, which was accepted.

What were the issues?

The primary issue was whether the appeal and cross-objection should be withdrawn due to the assessee's settlement under the Vivad Se Vishwas Scheme.

ACIT vs Shri Vimal Singhvi | 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. 535/JP/2012

Hearing: 28/05/2021Pronounced: 28/05/2021

Heard together (2 matters)

ITA. No. 535/JP/2012

CO. No. 50/JP/2012

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

cuke Shri Vimal Shingvi The ACIT, Vs. Prop. M/s Aditi Diamonds, Circle-2, 80, Suraj Nagar, (West), Jaipur. Civil Lines, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFGPS 8499 J vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (CIT) fu/kZkfjrh dh vksj ls@ Assessee by : Shri Rajeev Sogani (C.A.) a lquokbZ dh rkjh[k@ Date of Hearing : 28/05/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement :28/05/2021 vkns'k@ ORDER & CO No.50/JP/2012 2 ACIT vs. Shri Vimal Singhvi 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)-I, Jaipur dated 07.03.2012 for the assessment year 2008-09.

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 15.04.2021 by the competent authority. It was accordingly requested that the appeal of the Department and Cross Objection of the assessee be treated as withdrawn.

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

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the prayer of the assessee is accepted and the Revenue’s appeal and Cross Objection by the assessee are dismissed as withdrawn.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 28/05/2021. 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:- 28/05/2021. *Santosh आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- ACIT, Circle-2, Jaipur.

ACIT, JAIPUR vs. SHRI VIMAL SINGHVI, JAIPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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