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Income Tax Appellate Tribunal, JAIPUR BENCHES,”B” JAIPUR
Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 213/JP/2018
आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” 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. 213/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2014-15 cuke Mohini Devi Advani The ITO, Vs. Prop. Of M/s Monika Trading Company, Ward-1(1), C/o Mac Goods, F-668, Kota. Indra Vihar, Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEZPA 8902 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Saurav Harsh (Adv.) jktLo dh vksj ls@ Revenue by : Smt. Runi Pal (ACIT) a lquokbZ dh rkjh[k@ Date of Hearing : 05/02/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 08/02/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M.
The assessee has filed the present appeal against the order of ld. CIT(A), Kota dated 27.12.2017 for the assessment year 2014-15.
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 5 as been issued by the competent authority. It was accordingly requested that the assessee may be allowed to withdraw the present appeal.
In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.