GOVT. SECONDARY SCHOOL, MAKRERA,AJMER vs. DEPUTY COMMISSIONER OF INCOME TAX (TDS), GHAJIABAD

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ITA 1035/JPR/2019Status: DisposedITAT Jaipur15 February 20213 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as they had opted for the 'Vivad Se Vishwas Scheme'. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). During the pendency of the appeal, the assessee applied for withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal due to opting for 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. 1035/JP/2019

For Appellant: Shri Ankur Salgia (C.A.) jktLo dh vksj ls@
Hearing: 10/02/2021Pronounced: 15/02/2021

ORDER PER: SANDEEP GOSAIN, J.M. The present appeal has been filed by the assessee against the order of CIT(A), Ajmer dated 29.05.2019 for the assessment year 2018- 19 (24Q, 1st Qtr.). 2. 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 application for withdrawal of this appeal. The contention in the said application reads as under:-

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