M/S ORIENTAL BANK OF COMMERCE, M.I. ROAD,JAIPUR vs. JOINT COMMISSIONER OF INCOME TAX (TDS), JAIPUR

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ITA 1146/JPR/2019Status: DisposedITAT Jaipur08 February 2021AY 2014-152 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

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.

What were the facts?

The assessee, Oriental Bank of Commerce, filed ten appeals against the orders of the CIT(A) for various assessment years. The assessee subsequently filed a petition under the "Vivad Se Vishwas Scheme-2020" to settle the matters.

What were the issues?

The primary issue was the assessee's request to withdraw the appeals 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.1133 to 1137/JP/2019

For Appellant: Shri Shrawan Kumar Gupta (Adv.) jktLo dh vksj ls@
Hearing: 08/02/2021Pronounced: 08/02/2021

PER BENCH. These are ten appeals filed by the assessee against the orders of ld. CIT(A)-III, Jaipur all dated 10.07.2019, 11.07.2019, 17.07.2019 for Assessment Years 2012-13 to 2016-17 respectively.

1.

2 to 1137/JP/2019 & ITA No. 1144 to 1148JP2019 Oriental Bank of Commerce vs. DCIT & Ors. 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 appeals.

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.

4.

In view of above, the prayer of the assessee is accepted and the appeals are dismissed as withdrawn by the assessee.

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