What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeals. The revenue did not raise any specific objection to this request.

The assessee filed three appeals before the ITAT for assessment years 2007-08 to 2010-11. The assessee subsequently 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The primary issue was whether the assessee's appeals should be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

M/S Ram Ratan Prajapat HUF… vs ITO | ITAT Jaipur 2021

Income Tax Appellate Tribunal, JAIPUR BENCHES,”B” JAIPUR

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 648 to 650/JP/2018

For Appellant: Shri Devang Gargieya (ITP) jktLo dh vksj ls@

Hearing: 05/02/2021Pronounced: 08/02/2021

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. 648 to 650/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2007-08 to 2010-11 cuke M/s Ram Ratan Prajapat, HUF, The ITO, Vs. Village-Sanwatsar, Madanganj, Ward-1, Kishangarh. Kishangarh.. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AARHR 1174 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Devang Gargieya (ITP) jktLo dh vksj ls@ Revenue by : Smt. Monisha Choudhary (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. These are three appeals filed by the assessee against the order of ld. CIT(A), Ajmer all dated 01.02.2018 for Assessment Years 2007-08 to 2010-11 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 650/JP/2018 2 M/s Ram Ratan Prajapat HUF vs. ITO 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In view of above, the prayer of the assessee is accepted and the appeals are dismissed as withdrawn by the assessee.

M/S RAM RATAN PRAJAPAT HUF,KISHANGARH vs. INCOME TAX OFFICER, WARD-1, KISHANGARH

What did the Tribunal hold?

What were the facts?

What were the issues?

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