SURBHI AGARWAL,JAIPUR vs. ITO WARD 6(4), JAIPUR
आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर
IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A-Bench” JAIPUR
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BEFORE: SHRI GAGAN GOYAL, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 155/JPR/2024
fu/kZkj.k o"kZ@Assessment Year : 2014-15
Surbhi Agarwal
B-1, New Lite Colony, Tonk Road,
Ward-6(4),
Jaipur.
LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.:ARHPA8560F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assessee by : Shri Puneet Parkeek, Adv. (through V.C.) jktLo dh vksjls@Revenue by: Mrs. Anita Rinesh, JCIT-Sr.-DR lquokbZ dh rkjh[k@Date of Hearing
: 28/07/2025
mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 29/07/2025
vkns'k@ORDER
Per: NARINDER KUMAR, JUDICIAL MEMBER .
Appellant-assessee is before this Appellate Tribunal, feeling aggrieved by the order dated 06.02.2024, passed Learned CIT(A),
National Faceless Appeal Centre, u/s 250 of the Income Tax Act, 1961
(hereinafter referred to as “the Act”), whereby her appeal, challenging assessment order dated 26.12.2016, relating to the assessment year 2014-
15, was dismissed.
2
Surbhi Agarwal, Jaipur.
Today, Ld. AR for the appellant-assessee has presented copies of Form 1 and 2, and submitted that the assessee-appellant, having already resorted to the provisions of Direct Taxes Vivad Se Vishwas Scheme, 2024, for settlement, this appeal may be dismissed as having been withdrawn.
Ld. DR for the department has no objection to said submission put forth on behalf of the assessee-appellant.
Since the assessee-appellant has already applied for settlement under Direct Taxes Vivad Se Vishwas Scheme, 2024, and today Form 1 & 2 issued by the competent authority have also been presented, as prayed this appeal is hereby dismissed, as having been withdrawn.
However, it is made clear that in case no settlement is arrived at between the parties, the appellant shall be at liberty to apply for revival of the appeal by moving appropriate application, and that too, in accordance with law. File be consigned to the record room after the needful is done by the office.
3
Surbhi Agarwal, Jaipur.
Note be given on the Index page that the appellant has applied to the competent authority for settlement under the abovesaid scheme.
Order pronounced in the open court on 29/07/2025. ¼xxu xks;y½
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(GAGAN GOYAL)
(NARINDER KUMAR) ys[kk lnL; @Accountant Member U;kf;d lnL;@Judicial Member
Tk;iqj@Jaipur fnukad@Dated:- 29/07/2025
*Santosh
आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू
1. The Appellant- Surbhi Agarwal, Jaipur.
2. izR;FkhZ@ The Respondent- ITO, Ward-6(4), Jaipur.
3. vk;dj vk;qDr@ The ld CIT
4. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत
5. xkMZ QkbZy@ Guard File ITA No.155/JPR/2024) vkns'kkuqlkj@ By order,
सहायक पंजीकार@Aेेजज. त्महपेजतंत