What did the Tribunal hold?

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 The appeal was dismissed as withdrawn by the assessee.

The assessee filed an appeal for assessment year 2008-09. The assessee later submitted a petition under the 'Vivad Se Vishwas Scheme-2020' for settlement.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.

Mr Umesh Kumar Virmani, 8/203… 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. 274/JP/2019

Hearing: 16/04/2021Pronounced: 19/04/2021

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. 274/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2008-09 cuke Shri Umesh Kumar Virmani The ITO, Vs. 8/203, Malviya Nagar, Ward-6(1), Jaipur-302017. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABEPV 4858 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : None jktLo dh vksj ls@ Revenue by : Smt. Monisha Choudhary (ACIT) a lquokbZ dh rkjh[k@ Date of Hearing : 16/04/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 19/04/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M. The assessee has filed the present appeal against the order of ld. CIT(A), Ajmer dated 19.11.2018 for the assessment year 2008-09.

None has appeared on behalf of the assessee. The assessee has moved an application stating that he has submitted 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 22.02.2021 by the competent authority. It was accordingly requested that the assessee may be allowed to withdraw the present appeal.

In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.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 19/04/2021.

MR UMESH KUMAR VIRMANI, 8/203, MALVIYA NAGAR, JAIPUR,JAIPUR vs. INCOME TAX OFFICER WARD-6(1), JAIPUR, WARD-6(1), JAIPUR

What did the Tribunal hold?

What were the facts?

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