DR. SHAILENDRA KUMAR SHARMA,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, JAIPUR

PDF · subscribers
ITA 1149/JPR/2018Status: DisposedITAT Jaipur10 February 2021AY 2007-082 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 The appeal was dismissed as withdrawn by the assessee.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 2007-08. The assessee subsequently filed a petition under the Vivad Se Vishwas Scheme-2020 to settle the matter.

What were the issues?

Whether the assessee can withdraw an appeal filed before the ITAT due to settlement under 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. 1149/JP/2018

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

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. 1149/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2007-08 cuke Dr. Shailendra Kumar Sharma The DCIT, Vs. H-1, Chitranjan Marg, Central Circle-1, C-Scheme, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFEPS 7340 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agarwal (C.A.) jktLo dh vksj ls@ Revenue by : Smt. Monisha Choudhary (ACIT) a lquokbZ dh rkjh[k@ Date of Hearing : 10/02/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 10/02/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M. The assessee has filed the present appeal against the order of ld. CIT(A)-IV, Jaipur dated 14.08.2018 for the assessment year 2007-08.

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In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.

Latest GST High Court judgments

Search GST case law →