What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn by the assessee.

The assessee filed five appeals against the orders of the CIT(A) for various assessment years. The assessee subsequently filed petitions under the 'Vivad Se Vishwas Scheme-2020' to settle these matters.

What were the issues?

The primary issue was whether the appeals should be withdrawn due to the settlement of the dispute under the Vivad Se Vishwas Scheme.

Arpit Marbles Pvt. Ltd. vs ACIT | ITAT Jaipur 2021

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

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. Nos. 499 to 503/JP/2019

Hearing: 12/03/2021Pronounced: 12/03/2021

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” 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. Nos. 499 to 503/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2009-10, 2010-11, 2011-12, 2013-14 & 2014-15 cuke M/s Arpit Marble Pvt. Ltd. Asstt. Commissioner of Vs. C-146, 147, Road No. 9, V.K.I Income Tax, Circle-05, Area, Jaipur Jaipur ToLFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCA0145P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Sh. Manish Agarwal (CA) jktLo dh vksj ls@ Revenue by : Smt. Runi Pal (Addl.CIT) lquokbZ dh rkjh[k@ Date of Hearing : 12/03/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 12/03/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M.

These are five appeals filed by the assessee against the orders passed by the ld. CIT(A)-4, Jaipur dated 05.02.2019, 27.02.2019 & 22.2.2019 for A.Ys. 2009-10, 2010-11, 2011-12, 2013-14 & 2014-15.

The ld A/R has stated that the assessee has filed petitions under “Vivad Se Vishwas Scheme-2020” to settle the aforesaid matter and the said petition have been accepted and Form 3 has been issued on 17.02.2021 by the Designated Authority and which has been received to 503/JP/2019 2 M/s Arpit Marble Pvt. Ltd., Jaipur vs. ACIT, Jaipur by the assessee. It was accordingly requested that the assessee may be allowed to withdraw the present appeals.

The ld. DR is heard who did not raise any specific objection in accepting the said prayer of withdrawal of appeals by the assessee.

In view of above, the prayer of the assessee is accepted and the appeals are dismissed as withdrawn by the assessee.

Order pronounced in the open Court on 12/03/2021.

ARPIT MARBLES PVT. LTD.,JAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-5, JAIPUR

What did the Tribunal hold?

What were the facts?

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