DCIT, CENTRAL CIRCLE-3, JAIPUR vs. SHRI MEGHRAJ SINGH SHEKHAWAT, JAIPUR

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ITA 30/JPR/2020Status: DisposedITAT Jaipur22 March 2021AY 2012-132 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's prayer for withdrawal of the appeals. The Revenue did not raise any objection to this prayer.

What were the facts?

The Revenue filed three appeals against the orders of the CIT(A) for Assessment Years 2009-10, 2012-13 & 2013-14. The assessee had filed petitions under the 'Vivad Se Vishwas Scheme-2020' to settle these matters.

What were the issues?

Whether the Revenue's appeals should be dismissed as withdrawn in light of the assessee's settlement under the Vivad Se Vishwas Scheme.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. 29 to 31/JP/2020

Hearing: 19/03/2021Pronounced: 22/03/2021

PER BENCH.

1.

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.

2.

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. 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.

4.

In view of above, the prayer of the assessee is accepted and the appeals of the Revenue are dismissed as withdrawn.

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