M/S BHANWAR LAL PRAJAPAT HUF,KISHANGARH vs INCOME TAX OFFICER, WARD-2, KISHANGARH

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

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 663 & 664/JP/2018

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

For Respondent: Smt. Monisha Choudhary (ACIT)

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

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. 663 & 664/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2008-09 & 2010-11 cuke M/s Bhanwar Lal Prajapat, HUF The ITO, Vs. Village-Sanwatsar, Madanganj, Ward-2, Kishangarh. Kishangarh. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AAJHB 4001 P vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 647/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2007-08 cuke M/s Bhanwar Lal Prajapat, HUF The ITO, Vs. Village-Sanwatsar, Madanganj, Ward-1, Kishangarh. Kishangarh. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AAJHB 4001 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Devang Gargieya (Adv.) jktLo dh vksj ls@ Revenue by : Smt. Monisha Choudhary (ACIT)

lquokbZ dh rkjh[k@ Date of Hearing : 05/02/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 05/02/2021 vkns'k@ ORDER

ITA No. 663, 664 & 647/JP/2018 M/s Bhanwar Lal Prajapat HUF vs. ITO

PER: SANDEEP GOSAIN, J.M.

The present appeals have been filed by the assessee against the

orders of CIT(A), Ajmer all dated 01.02.2018 for the assessment years

2007-08, 2008-09 & 2010-11 respectively.

Hearing of the appeal was concluded through video conference in

view of the prevailing situation of Covid-19 pandemic.

The ld. Counsel for the assessee furnished application for

withdrawal of these appeals. The contention in the said application

reads as under:-

“Hon'ble Sir, In this connection it is submitted that as instructed by the above captioned client, it is hereby prayed that the above appeal please be treated as withdrawn with immediate effect in as much as the assessee has opted for settlement under the Vivad se Vishwas Scheme-2020. A formal order to this effect may kindly be passed at an early date and oblige. Thanking you. Yours faithfully, For Mahendra Gargieya & Associates.”

The ld. DR has raised no objection if the appeal of the assessee is

allowed to be withdrawn. 2

ITA No. 663, 664 & 647/JP/2018 M/s Bhanwar Lal Prajapat HUF vs. ITO 5. Therefore, in view of the fact that the assessee has already

approached the department to settle the matter under “Vivad Se Vishwas Scheme”, we permit the assessee to withdraw these appeals.

Accordingly, the appeals of the assessee is dismissed as withdrawn. 6. In the result, these appeals of the assessee is dismissed as

withdrawn.

Order pronounced in the open court on 05/02/2021.

Sd/- Sd/- ¼lanhi xkslkbZ½ ¼foØe flag ;kno½ (Vikram Singh Yadav) (Sandeep Gosain) ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 05/02/2021. *Santosh. आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- M/s Bhanwar Lal Prajapat, HUF, Kishangarh. 2. izR;FkhZ@ The Respondent- ITO, Ward-1, Kishangarh. ITO, Ward-2, Kishangarh. 3. vk;dj vk;qDr@ CIT 4. vk;dj vk;qDr@ CIT(A) 5. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत. 6. xkMZ QkbZy@ Guard File {ITA No. 663, 664 & 647/JP/2018} vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेज. त्महपेजतंत

M/S BHANWAR LAL PRAJAPAT HUF,KISHANGARH vs. INCOME TAX OFFICER, WARD-2, KISHANGARH