SHRI NARENDRA KUMAR AGRAWAL,JAIPUR vs. ITO, WARD-5(1), JAIPUR

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ITA 1211/JPR/2019Status: DisposedITAT Jaipur08 February 2021AY 2010-112 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 prayer to withdraw the appeal as the matter was being settled under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2010-11. The assessee later submitted a petition under the 'Vivad Se Vishwas Scheme-2020' for settlement.

What were the issues?

Whether the assessee can withdraw an appeal filed before the ITAT 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. 1211/JP/2019

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

The assessee has filed the present appeal against the order of ld. CIT(A)-II, Jaipur dated 22.08.2019 for the assessment year 2010-11.

2.

None has appeared on behalf of the assessee. The assessee has moved an application dated 01.02.2021 stating that he has submitted a petition under “Vivad Se Vishwas Scheme-2020” to settle the aforesaid matter and the said petition has recently been accepted and Form 3 has been issued by the competent authority. It was accordingly requested that the assessee may be allowed to withdraw the present appeal. 2 Shri Narendra Kumar Agarwal vs. ITO

3.

The ld. DR is heard who did not raise any specific objection in accepting the said prayer of withdrawal of appeal by the assessee.

4.

In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.

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