What did the Tribunal hold?

The tribunal accepted the assessee's prayer to withdraw the appeal. The appeal was dismissed as withdrawn by the assessee.

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

What were the issues?

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

Shri Harjvan Dass Madan, Bhiwadi vs ITO | ITAT Jaipur 2021

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

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 816/JP/2019

Hearing: 24/02/2021Pronounced: 24/02/2021

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. 816/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2015-16 cuke Shri Harjeewan Das Madan The ITO, Vs. T-0114, Block-12, Ashiana Utsav, Ward, Near Easy Day, Bhiwadi-301019. Bhiwadi. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AASPM 6479P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : None jktLo dh vksj ls@ Revenue by : Shri A.S. Nehra (ACIT) a lquokbZ dh rkjh[k@ Date of Hearing : 24/02/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 24/02/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M. The assessee has filed the present appeal against the order of ld. CIT(A), Alwar dated 29.03.2019 for the assessment year 2015-16.

None has appeared on behalf of the assessee. The assessee has moved an application dated 18.02.2021 stating that he has submitted a petition under “Vivad Se Vishwas Scheme-2020” to settle the aforesaid matter and the said petition has recently been accepted and Form 1 has been issued by the competent authority. It was accordingly requested that the assessee may be allowed to withdraw the present appeal. 2 Shri Harjeewan Das Madan vs. ITO 3. The ld. DR is heard who did not raise any specific objection in accepting the said prayer of withdrawal of appeal by the assessee.

In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.

SHRI HARJVAN DASS MADAN,BHIWADI vs. INCOME TAX OFFICER, WARD, BHIWADI

What did the Tribunal hold?

What were the facts?

What were the issues?

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