SHRI DURGADUTT BAJAJ (HUF),JAIPUR vs. ITO, WARD -1(2), JAIPUR

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ITA 144/JPR/2020Status: DisposedITAT Jaipur19 January 2021AY 2015-163 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 Tribunal permitted the assessee to withdraw the appeal as the assessee had opted for the Vivad Se Vishwas scheme to settle the dispute.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2015-16. The assessee subsequently filed an application for withdrawal of the appeal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 5(1)

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. 144/JP/2020

For Appellant: Shri Vikram Kumar Gupta (CA) jktLo dh vksj ls@
Hearing: 19/01/2021Pronounced: 19/01/2021

ORDER PER: SANDEEP GOSAIN, J.M. This appeal has been filed by the assessee against the order of the ld. CIT(A)-I, Jaipur dated 28/12/2019 for the A.Y. 2015-16.

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 made in the said application reads as under:

1.

2 ITA 144/JP/2020_ M/s Durga Dutt Bajaj HUF Vs ITO “The assessee has filed an application under Vivad Se Vishwas Scheme on 02/06/2020 vide Acknowledgement No. 344252261020620. The Form No. 3 has been issued by designated authority u/s 5(1) Direct Tax Vivad Se Vishwas Act 2020 vide acknowledge No. 790409120071220 dated 07/12/2020. We hereby withdraw the appeal by paying tax on the disputed income. Thanking you For Durgadutt Bajaj HUF (Shanti Devi Bajaj) Karta.

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The ld DR has raised no objection if the appeal of the assessee is allowed to be withdrawn.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 Accordingly, the appeal of the assesses is dismissed as withdrawn.

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