M/S PADAM PRAKASH KHANDAKA HUF,JAIPUR vs. ASSISTNT COMMISSIONER OF INCOME TAX, CIRCLE-1, JAIPUR

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ITA 987/JPR/2018Status: DisposedITAT Jaipur16 February 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeal was dismissed as withdrawn by the assessee.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2010-11. The assessee later filed a petition under the 'Vivad Se Vishwas Scheme-2020' to settle the matter.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 987/JP/2018

For Appellant: Shri Anand Pareek (ITP) jktLo dh vksj ls@
Hearing: 16/02/2021Pronounced: 16/02/2021

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. 987/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2010-11 cuke M/s Padam Prakash Khandaka HUF, The ACIT, Vs. 180, Kishanpole Bazar, Circle-1, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AADHP 4932 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Anand Pareek (ITP) jktLo dh vksj ls@ Revenue by : Shri A.S. Nehra (ACIT) a lquokbZ dh rkjh[k@ Date of Hearing : 16/02/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 16/02/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M. The assessee has filed the present appeal against the order of ld. CIT(A)-I, Jaipur dated 25.07.2018 for the assessment year 2010-11.

2.

The ld A/R has stated at the Bar that the assessee has filed a petition under “Vivad Se Vishwas Scheme-2020” to settle the aforesaid matter and the said petition has recently been accepted and Form 3 as been issued by the competent authority. It was accordingly requested that the assessee may be allowed to withdraw the present appeal.

4.

In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.

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