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Income Tax Appellate Tribunal, JAIPUR BENCHES,”A” JAIPUR
Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 1250/JP/2019
cuke Sh. Jugal Kishore Dangayach The DCIT, Vs. 37, Barah Ji Ki Gali, Circle-4, Ganagauri Bazar, Jaipur. Jaipur.. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACGPD 1248 K vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Smt. Runi Pal (ACIT) fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (C.A.) a lquokbZ dh rkjh[k@ Date of Hearing : 03/02/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 03/02/2021 vkns'k@ ORDER & CO No.28/JP/2019 2 DCIT vs. Sh. Jugal Kishore Dangayach PER: VIKRAM SINGH YADAV, A.M.
This is an appeal filed by the Revenue and the cross objection filed by the assessee against the order of the ld. CIT(A), Ajmer dated 25.03.2019 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 It was accordingly requested that the appeal of the Department and Cross Objection of the assessee be treated as withdrawn.
The ld. DR is heard who did not raise any specific objection in accepting the said prayer by the assessee.
In view of above, the prayer of the assessee is accepted and the Revenue’s appeal and Cross Objection by the assessee are dismissed as withdrawn.