DCIT, CENTRAL CIRCLE-3, JAIPUR vs. SHRI MEGHRAJ SINGH SHEKHAWAT, JAIPUR
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Income Tax Appellate Tribunal, JAIPUR BENCHES,”B” JAIPUR
Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 29 to 31/JP/2020
PER BENCH.
These are three appeals filed by the Revenue against the orders of ld. CIT(A)-IV, Jaipur all dated 03.10.2019 for Assessment Years 2009-10, 2012-13 & 2013-14 respectively.
The ld A/R has stated at the Bar that the assessee has filed petitions under “Vivad Se Vishwas Scheme-2020” to settle the aforesaid matters and the said petition has recently been accepted and Form 3 has been issued by the competent authority.
ITA No. 29 to 31/JP/2020 2 DCIT vs. Shri Meghraj Singh 3. The ld. DR is heard who did not raise any specific objection in accepting the said prayer of withdrawal of appeals filed by the Revenue.
In view of above, the prayer of the assessee is accepted and the appeals of the Revenue are dismissed as withdrawn.
Order pronounced in the open Court on 22/03/2021. Sd/- Sd/- ¼ lanhi xkslkbZ ½ ¼foØe flag ;kno½ (Sandeep Gosain) (Vikram Singh Yadav) U;kf;d lnL;@Judicial Member ys[kk lnL;@Accountant Member Tk;iqj@Jaipur fnukad@Dated:- 22/03/2021. *Santosh आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- Shri Meghraj Singh, Jaipur. 2. izR;FkhZ@ The Respondent- DCIT, Central Circle-3, Jaipur. 3. vk;dj vk;qDr@ CIT 4. vk;dj vk;qDr@ CIT(A) 5. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत. 6. xkMZ QkbZy@ Guard File { ITA No. 29 to 31/JP/2020} vkns'kkuqlkj@ By order, सहायक पंजीकार@Aेेज. त्महपेजतंत