GAURAV SINGHAL,JAIPUR vs. ITO WD 6(4), JAIPUR

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ITA 1362/JPR/2024Status: DisposedITAT Jaipur24 February 2025AY 2009-10Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकरअपीलसं. / ITA No.1362/JP/2024 निधर्धारणवर्ष / AssessmentYear : 2009-10 Shri Gaurav Singhal Plot No.207, Surya Nagar, Gopalpura ByePass, Jaipur बनाम The ITO Vs. Ward 6 (4) Jaipur प्रत्यर्थी / Respondent स्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.: BNKPS 8638 G अपीलार्थी / Appellant निर्धारिती की ओरसे / Assesseeby : None राजस्व की ओरसे / Revenue by: Shri Gautam Singh Choudhary, JCIT-DR सुनवाई की तारीख / Date of Hearing1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the Vivad Se Vishwas Scheme 2024 and settled the tax dues. The Tribunal allowed the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2009-10. During the hearing, the assessee's AR applied for withdrawal of the appeal.

What were the issues?

Whether the appeal can be withdrawn by the assessee after opting for the Vivad Se Vishwas Scheme and settling the tax dispute.

Which sections of the Income-tax Act were involved?

Section 19,Section 2

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES,’’SMC” JAIPUR

Hearing: 20/02/2025

ORDER

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