What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn by the assessee.

The assessee filed four appeals before the ITAT for assessment years 2013-14 and 2016-17. 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The primary issue was whether the assessee's appeals should be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

Aen (O&M) Avvnl, Patan Sikar… vs DCIT | 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. 1262 to 1265/JP/2019

For Appellant: Shri Ankur Salgia (C.A.) jktLo dh vksj ls@

Hearing: 09/02/2021Pronounced: 09/02/2021

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. 1262 to 1265/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2013-14 & 2016-17 cuke AEN (O & M) AVVNL The DCIT, Vs. Patan Sikar, 1 Neem Ka Thana Road, CPC (TDS) Sikar. Ghaziabad (U.P.) LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: JDHA02532F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Ankur Salgia (C.A.) jktLo dh vksj ls@ Revenue by : Smt. Monisha Choudhary (ACIT) a lquokbZ dh rkjh[k@ Date of Hearing : 09/02/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 09/02/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M. These are four appeals filed by the assessee against the respective orders of ld. CIT(A)-III, Jaipur all dated 12.09.2019 for the assessment years 2013-14 & 2016-17 respectively.

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 appeals. to 1265/JP/2019 2 AEN (O&M) AVVNL vs. DCIT 3. The ld. DR is heard who did not raise any specific objection in accepting the said prayer of withdrawal of appeals by the assessee.

In view of above, the prayer of the assessee is accepted and the appeals are dismissed as withdrawn by the assessee.

AEN (O&M) AVVNL, PATAN SIKAR,SIKAR vs. DCIT, CPC(TDS) GHAJIABAD

What did the Tribunal hold?

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