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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. 1261/JP/2019
cuke Smt. Archana Dangayach, The ITO, Vs. A-34-A, Ram Nagar, Ward-4(5), Shastri Nagar, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABXPD 6353 K vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri A.S. Nehra (ACIT) fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (C.A.) a lquokbZ dh rkjh[k@ Date of Hearing : 11/01/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 18/01/2021 vkns'k@ ORDER & CO No.24/JP/2019 2 Smt. Archna Dangayach vs. ITO 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 2012-13.
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 It was accordingly requested that the appeal of the Department and Cross Objection of the assessee be treated as withdrawn.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the prayer of the assessee is accepted and the Revenue’s appeal and Cross Objection by the assessee are dismissed as withdrawn.