MAHINDRA WORLD CITY (JAIPUR) LIMITED,JAIPUR vs. CIRCLE 1, JAIPUR, JAIPUR

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ITA 798/JPR/2026Status: DisposedITAT Jaipur06 July 2026AY 2016-172 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeal as the assessee had opted for VSVS 2-24 and Form-4 had been issued. The respondent had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) which originated from an order passed by the ACIT under Section 154. During the hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for a settlement scheme.

Which sections of the Income-tax Act were involved?

Section 250,Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES, ‘A’ JAIPUR.

Before: SMT. ANNAPURNA GUPTA & SH. UDAYAN DAS GUPTA

Hearing: 01.07.2026Pronounced: 06.07.2026

IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR BENCHES, ‘A’ JAIPUR. BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SH. UDAYAN DAS GUPTA, JUDICIAL MEMBER

I.T.A. No. 798/JPR/2026 Assessment Year: 2016-17

Mahindra World City (Jaipur) Vs. Circle-01, Limited Jaipur 411, Neelkanth Tower Bhawani (Respondent) Singh Road, M.I. Road, S.O. Jaipur [PAN:-AAECM4950C] (Appellant)

Appellant by Sh. R. Sogani, CA Respondent by Sh. Abhimanyu Singh Yadav, Addl. CIT Date of Hearing 01.07.2026 Date of Pronouncement 06.07.2026 ORDER Per: Udayan Dasgupta, JM:

This appeal is filed by the assessee against the order of the ld. Commissioner of Income Tax, Appeal-1, Nashik (in short ‘CIT(A)’), passed u/s 250 of the Income Tax Act,1961 ( henceforth the Act ) dated 21.01.2026 which has emanated

I.T.A. No.798/JPR/2026 Assessment Year: 2016-17 2

from the order of the ACIT, Circle-01, Jaipur passed u/s 154 of the I. T. Act, 1961 dated 29.09.2023.

2.

During the course of hearing, the ld. AR of the assessee has prayed for withdrawal of the appeal stating that the assessee has opted for VSVS 2-24 and Form-4 has also been issued. The ld. DR has no objection. Hence, we allow to withdraw the appeal. 3. In the result, the appeal of the assessee is dismissed as withdrawn Order pronounced on 06.07.2026 under Rule 34(4) of the Income Tax Appellate Tribunal Rules 1963.

Sd/- Sd/- (ANNAPURNA GUPTA) (UDAYAN DAS GUPTA) Accountant Member Judicial Member Dated: 06.07.2026 * Ganesh Kumar, Sr. PS Copy of the order forwarded to: (1)The Appellant (2) The Respondent (3) The CIT (4) The CIT (Appeals) (5) The DR, I.T.A.T.

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