SHRI SHRI RAM KARAN KULHARI C/O- SHRAWAN KUMAR GUPTA, ADVOCATE, 416, SURYA CHAMBER RADIO MARKET NEHRU BAZAR, JAIPUR,SIKAR vs. ITO WARD-2, SIKAR, SIKAR

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ITA 684/JPR/2019Status: DisposedITAT Jaipur08 February 2021AY 2007-082 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn by the assessee.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for the assessment year 2007-08. 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The primary issue was whether the appeal should be withdrawn due to the settlement of the dispute under the Vivad Se Vishwas Scheme.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. 684/JP/2019

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

The assessee has filed the present appeal against the order of ld. CIT(A)-III, Jaipur dated 05.03.2019 for the assessment year 2007-08.

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 appeal.

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In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.

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