SHRI PRASHANT TAK,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, JAIPUR

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ITA 452/JPR/2018Status: DisposedITAT Jaipur01 April 2021AY 2014-153 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 permitted the assessee to withdraw the appeal as the assessee had opted for settlement under the Vivad se Vishwas Scheme.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee later filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal due to opting for a settlement scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 452/JP/2018

For Appellant: Shri Devang Gargieya (Adv.) jktLo dh vksj ls@
Hearing: 26/03/2021Pronounced: 01/04/2021

ORDER PER: SANDEEP GOSAIN, J.M. The present appeal has been filed by the assessee against the order of CIT(A)-1, Jaipur dated 16.01.2018 for the assessment year 2014-15.

2.

Hearing of the appeal was concluded through video conference in view of the prevailing situation of Covid-19 pandemic.

3.

The ld. Counsel for the assessee furnished application for withdrawal of this appeal. The contention made in the said application reads as under:- Shri Prashant Tak vs. DCIT “Hon'ble Sir, In this connection it is submitted that as instructed by the above captioned client, it is hereby prayed that the above appeal please be treated as withdrawn with immediate effect inasmuch as the assessee has opted for settlement under the Vivad se Vishwas Scheme-2020. A formal order to this effect may kindly be passed at an early date and oblige. Thanking you. Yours faithfully, For Mahendra Gargieya & Associates.”

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