ARUN NAGAR,JAIPUR vs. DCIT, CIRCLE, INTERNATIONAL TAXATION, JAIPUR, JAIPUR
What did the Tribunal hold?
The Tribunal noted that the assessee is interested in withdrawing the appeal due to settlement under the Vivad Se Vishwas Scheme. The Tribunal allowed the withdrawal of the appeal.
What were the facts?
The assessee filed an appeal against the order of the AO for the assessment year 2019-20. During the hearing, the assessee prayed for withdrawal of the appeal as the dispute was settled under the Vivad Se Vishwas Scheme, 2024, making the disputed tax payable NIL.
What were the issues?
Whether the appeal can be withdrawn by the assessee after settling the dispute under the Vivad Se Vishwas Scheme, 2024.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, JAIPUR BENCHES,’’B” JAIPUR
Before: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No.489/JPR/2025
ORDER
Latest GST High Court judgments
Search GST case law →- Capri Global Capital LTD Through Represented By Its Law Officer Mr. Varun Kaljoria vs. The State Of Madhya Pradesh Through Principal SecretaryMadhya Pradesh · 26 Oct 2026
- Laxman Singh Yadav vs. Bank Of BarodaMadhya Pradesh · 26 Oct 2026
- Surendra Singh Rathore vs. Idfc First Bank Through Branch ManagerMadhya Pradesh · 26 Oct 2026
- Aashutosh vs. The State Of Madhy PradeshMadhya Pradesh · 23 Oct 2026
- Ankil Jagdishchandra Kholwadwala vs. Union Of INDIA And AnrBombay · 22 Oct 2026
