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 The appeal was dismissed as withdrawn by the assessee.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 2007-08. The assessee subsequently filed a petition under the Vivad Se Vishwas Scheme-2020 for settlement.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.

L/H of Late Smt. Teeja Meena 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. 872/JP/2019

For Appellant: Shri Mahendra Gargieya (Adv.) jktLo dh vksj ls@

Hearing: 06/04/2021Pronounced: 06/04/2021

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. 872/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2007-08 cuke L/H of Late Smt. Teeja Meena The ITO, Vs. 375, Ganga Vihar, Badwalidhani, Ward-6(5), Jagatpura, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AJUPM 7187 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Mahendra Gargieya (Adv.) jktLo dh vksj ls@ Revenue by : Smt. Runi Pal (ACIT) a lquokbZ dh rkjh[k@ Date of Hearing : 06/04/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 06/04/2021 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 08.06.2017 for the assessment year 2007-08.

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 22.02.2021 by the competent authority. It was accordingly requested that the assessee may be allowed to withdraw the present appeal. 2 L/H of Late Smt Teeja Meena vs. ITO 3. 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In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.

L/H OF LATE SMT. TEEJA MEENA,JAIPUR vs. INCOME TAX OFFICER, WARD-6-5, JAIPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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