ALCO ENAMELLED WIRE MFG. COMPANY PVT. LTD.,JAIPUR vs. ITO, WARD-4(2), JAIPUR

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ITA 1247/JPR/2019Status: DisposedITAT Jaipur01 April 2021AY 2003-043 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. This was in light of the assessee's participation in 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 subsequently filed an application to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal before the ITAT to settle the matter under the Vivad Se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Section 5 of the Direct Tax Vivad Se Vishwas Act, 2020

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. 1247/JP/2019

For Appellant: Shri Kranti Mehta (CA) jktLo dh vksj ls@
Hearing: 01/04/2021Pronounced: 01/04/2021

ORDER PER: SANDEEP GOSAIN, J.M. The present appeal has been filed by the assessee against the order of CIT(A)-II, Jaipur dated 25.07.2019 for the assessment year 2003-04.

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:- M/s Alco Enamelled Wire Manufacturing Co. P. Ltd. vs. ITO “In the above connection, we respectfully and most humbly request you that we desire to withdraw the appeal filed by us against the order or CIT appeal. In terms of the scheme of “Vivad Se Vishwas” Copy of certificate under Sub-section (1) of Section 5 of the Direct Tax Vivad Se Vishwas Act, 2020 (form-3) is enclosed for your reference. Therefore you are hereby requested to kindly pass necessary order in this regard & oblige. Thanking you Yours Faithfully For M/s Alco Enamelled Wire Manufacturing Company Private limited (Narendra Jain) Counsel”

4.

The ld. DR has raised no objection if the appeal of the assessee is allowed to be withdrawn.

5.

Therefore, in view of the fact that the assessee has already approached the department to settle the matter under “Vivad Se Vishwas Scheme”, we permit the assessee to withdraw this appeal. Accordingly, the appeal of the assessee is dismissed as withdrawn.

6.

In the result, this appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 01/04/2021.

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