SMT. SUNITA TAMBI,JAIPUR vs. ITO WARD 5(4) JAIPUR, JAIPUR

PDF · subscribers
ITA 1213/JPR/2019Status: DisposedITAT Jaipur30 March 2021AY 2015-162 pages
AI SummaryWithdrawn

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 The appeal was dismissed as withdrawn by the assessee.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2015-16. The assessee later filed a petition under the 'Vivad Se Vishwas Scheme-2020' to settle the matter.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

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. 1213/JP/2019

For Appellant: Shri Ashok Kumar Gupta (Adv.) &, Shri S.L. Jain (Adv.) jktLo dh vksj ls@
Hearing: 25/03/2021Pronounced: 30/03/2021

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. 1213/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2015-16 cuke Smt. Sunita Tambi The ITO, Vs. A-522, Govind Marg, Malviya Nagar, Ward-5(4), Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABFPT 8970 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Ashok Kumar Gupta (Adv.) & Shri S.L. Jain (Adv.) jktLo dh vksj ls@ Revenue by : Smt. Monisha Choudhary (ACIT) a lquokbZ dh rkjh[k@ Date of Hearing : 25/03/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 30/03/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M.

The assessee has filed the present appeal against the order of ld. CIT(A)-II, Jaipur dated 21.08.2019 for the assessment year 2015-16.

2.

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 by the competent authority. It was accordingly requested that the assessee may be allowed to withdraw the present appeal.

4.

In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.

Recent GST High Court judgments

Search GST case law →