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 The appeal was dismissed as withdrawn by the assessee.

The assessee filed an appeal against the CIT(A) order for AY 2014-15. The assessee subsequently filed a petition under the 'Vivad Se Vishwas Scheme-2020' which was accepted.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Shri Dharam Dev Verma vs DCIT | ITAT Jaipur 2021

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

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 170/JP/2020

For Appellant: Shri Dhiraj Borad (C.A.) jktLo dh vksj ls@

Hearing: 04/02/2021Pronounced: 04/02/2021

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” 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. 170/JP/2020 fu/kZkj.k o"kZ@Assessment Years : 2014-15 cuke Dharam Dev Verma The DCIT, Vs. 2/25, S.F. S. Mansarovar, Circle-2, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AATPV 2563 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Dhiraj Borad (C.A.) jktLo dh vksj ls@ Revenue by : Smt. Runi Pal (ACIT) a lquokbZ dh rkjh[k@ Date of Hearing : 04/02/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 04/02/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M. The assessee has filed the present appeal against the order of ld. CIT(A)-I, Jaipur dated 07.01.2020 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 3 has 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In view of above, the prayer of the assessee is accepted and the appeals are dismissed as withdrawn by the assessee.

SHRI DHARAM DEV VERMA,JAIPUR vs. DCIT, CIRCLE-2, JAIPUR

What did the Tribunal hold?

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