M/S. ANJANA REAL ESTATE PRIVATE LIMITED,JAIPUR vs. ITO, WARD 2(5), JAIPUR

PDF · subscribers
ITA 126/JPR/2020Status: DisposedITAT Jaipur16 March 2021AY 2010-113 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 its appeal as the assessee had opted for the Vivad Se Vishwas scheme to settle the dispute.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2010-11. The assessee later filed an application to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw its appeal after opting for the Vivad Se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Section 5(1) 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. 126/JP/2020

For Appellant: Shri Vikram Kumar Gupta (CA) jktLo dh vksj ls@
Hearing: 16/03/2021Pronounced: 16/03/2021

ORDER PER: SANDEEP GOSAIN, J.M. This appeal has been filed by the assessee against the order of the ld. CIT(A)-1, Jaipur dated 13/12/2019 for the A.Y. 2010-11. 2. The 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 an application for withdrawal of this appeal. The contention in the said application reads as under:

Recent GST High Court judgments

Search GST case law →