What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

The assessee filed an appeal for the assessment year 2009-10. The assessee later 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The primary issue was whether the appeal should be withdrawn due to the settlement under the Vivad Se Vishwas Scheme.

Ms. Mansi Jain vs ACIT | ITAT Jaipur 2021

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

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 379/JP/2019

For Appellant: Shri Manish Agarwal (C.A.) jktLo dh vksj ls@

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

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. 379/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2009-10 cuke Ms Mansi Jain The ACIT, A-12/4, 1st Avenue, Vs. Circle-6, Lal Bahadur Nagar, JLN Marg, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AHRPJ 0309 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agarwal (C.A.) jktLo dh vksj ls@ Revenue by : Smt. Monisha Choudhary (ACIT) a lquokbZ dh rkjh[k@ Date of Hearing : 02/02/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 02/02/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M. The assessee has filed the present appeal against the order of ld. CIT(A), Ajmer dated 08.01.2019 for the assessment year 2009-10.

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In view of above, the prayer of the assessee is accepted and the appeals are dismissed as withdrawn by the assessee.

MS. MANSI JAIN,JAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-6, JAIPUR

What did the Tribunal hold?

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