SHRI MAHESH NARAIN GURJAR C/O- GARG RAJENDRA & CO. CA, RADHIKA-NANDAN, BE-NARAIN GATE BHARATPUR,BHARATPUR vs. ITO WARD-2, BHARATPUR, BHARATPUR

ITA 716/JPR/2019Status: DisposedITAT Jaipur05 April 2021AY 2010-112 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn in light of the assessee opting for the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). The assessee later requested to withdraw the appeal. This was done because the assessee had opted for the 'Vivad Se Vishwas Scheme-2020' to settle his tax liability.

What were the issues?

Whether an appeal can be withdrawn by the assessee if they have opted for the Vivad Se Vishwas Scheme to settle their tax liability.

AI-generated summary — verify with the full judgment below

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

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 716/JP/2019

For Appellant: Shri Rajendra Agarwal (C.A.) jktLo dh vksj ls@

Hearing: 05/04/2021Pronounced: 05/04/2021

ORDER PER: SANDEEP GOSAIN, J.M. The present appeal has been filed by the assessee against the order of CIT(A), Alwar dated 29.03.2019 for the assessment year 2010- 11.

The assessee requested for withdrawal of the present appeal in view of the fact that the assessee has opted for “Vivad Se Vishwas Scheme-2020” to settle his tax liability with the Department. A copy of application is also filed. The ld. DR has raised no objection if the appeal Shri Mahesh Narain Gurjar vs. ITO of the assessee is allowed to be withdrawn. Accordingly, in view of request of the assessee as well as the fact that the assessee has already opted for resolution of dispute and tax liability under “Vivad Se Vishwas Scheme-2020” the appeal of the assessee is allowed to be withdrawn and consequently the same is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on 05/04/2021. Sd/- Sd/- ¼foØe flag ;kno½ ¼lanhi xkslkbZ½ (Vikram Singh Yadav) (Sandeep Gosain) ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 05/04/2021. आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू vihykFkhZ@The Appellant- Shri Mahesh Narain Gurjar, Bharatpur. 1. 2. izR;FkhZ@ The Respondent- The ITO, Ward-2, Bharatpur. 3. vk;dj vk;qDr@ CIT 4. vk;dj vk;qDr@ CIT(A) विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत. 5. 6. xkMZ QkbZy@ Guard File {ITA No. 716/JP/2019} vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेज. त्महपेजतंत

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