SHRI UMESH MANGAL,AJMER vs. ITO, WARD-1(2), AJMER

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ITA 1216/JPR/2019Status: DisposedITAT Jaipur18 January 2021AY 2008-093 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee sought to withdraw the appeal as they had opted for the Vivad Se Vishwas scheme. The Tribunal permitted the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2008-09. The assessee subsequently filed an application for withdrawal of the appeal.

What were the issues?

Whether the assessee can withdraw their appeal before the ITAT after opting for the Vivad Se Vishwas scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1216/JP/2019

For Appellant: Shri Manish Agarwal (CA) jktLo dh vksj ls@
Hearing: 12/01/2021Pronounced: 18/01/2021

ORDER PER: SANDEEP GOSAIN, J.M. This appeal has been filed by the assessee against the order of the ld. CIT(A), Ajmer dated 19/08/2019 for the A.Y. 2008-09.

2.

The hearing of the appeal was concluded through video conference in view of the prevailing situation of Covid-19 Pandemic.

3.

The ld. Counsel for the assessee furnished application for withdrawal of this appeal. The contention in the said application reads as under: “Kindly refer to the captioned appeal fixed for hearing before the Hon’ble Bench on 12/01/2021.

1.

2 ITA 1216/JP/2019_ Sh. Umesh Mangal Vs ITO In the matter under instructions from the assessee it is submitted that assessee has already filed application in Form 1 & 2 under Vivad Se Vishwas Scheme on 30/12/2020. Now Form 3 is issued by the ld CIT (dated 07/01/2021) copy enclosed. It is therefore, humbly prayed that the appeal may please be allowed to be withdrawn. Thanking you Yours faithfully (Manish Agarwal) AR 4. The ld DR has raised no objection if the appeal of the assessee is allowed to be withdrawn.

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 his appeal. Accordingly, the appeal of the assesses is dismissed as withdrawn.

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