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 The appeal was dismissed as withdrawn by the assessee.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 order of the CIT(A). The assessee later filed a petition under the 'Vivad Se Vishwas Scheme-2020' to settle the matter. The scheme petition was accepted and Form 3 was issued.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.

M/S Shri Badri Narain Siksha… vs ITO | 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. 193/JP/2019

For Appellant: Shri K.L. Moolchandani ( jktLo dh vksj ls@

Hearing: 21/01/2021Pronounced: 21/01/2021

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. 193/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2014-150 cuke M/s Shri Badri Narain Siksha Samiti The ITO, (Exemption) Vs. Ram Garh Pachwara, Lalsot, Ward, Dausa. Alwar. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFAS 4001 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri K.L. Moolchandani ( jktLo dh vksj ls@ Revenue by : Smt. Monisha Choudhary (ACIT) a lquokbZ dh rkjh[k@ Date of Hearing : 21/01/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 21/01/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M. The assessee has filed the present appeal against the order of ld. CIT(A), Alwar dated 17.12.2018 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. 2 M/s Shri Badari Narain Siksha Samiti vs. ITO(E) 3. The ld. DR is heard who did not raise any specific objection in accepting the said prayer of withdrawal of appeals by the assessee.

In view of above, the prayer of the assessee is accepted and the appeals are dismissed as withdrawn by the assessee.

M/S SHRI BADRI NARAIN SIKSHA SAMITI,JAIPUR vs. INCOME TAX OFFICER, EXEMPTIONS WARD, ALWAR

What did the Tribunal hold?

What were the facts?

What were the issues?

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