JAIPUR SAHAKARI KRAYA VIKRAYA SAMITI LTD.,JAIPUR vs. INCOME TAX OFFICER, WARD-5-4, JAIPUR

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ITA 766/JPR/2019Status: DisposedITAT Jaipur10 February 2021AY 2008-093 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for assessment year 2008-09. The assessee subsequently filed an application to withdraw the appeal as they had opted for the 'Vivad Se Vishwas Scheme'.

What were the issues?

Whether the assessee can 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. 766/JP/2019

For Appellant: Shri Brijesh Agrawal (C.A.) jktLo dh vksj ls@
Hearing: 09/02/2021Pronounced: 10/02/2021

ORDER PER: SANDEEP GOSAIN, J.M. The present appeal has been filed by the assessee against the order of CIT(A)-2, Jaipur dated 29.03.2019 for the assessment year 2008-09. 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 made in the said application reads as under:-

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