Indian Kanoon - Search engine for Indian Law

Income Tax Appellate Tribunal - Jaipur

Shri Ajay Kumar Bansal, Jaipur vs Acit, Circle-1, Jaipur on 1 April, 2021

              vk;dj vihyh; vf/kdj.k] t;iqj U;k;ihB] t;iqj
 IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,"B" JAIPUR

Jh laanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k
BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM

             vk;dj vihy la-@ITA No. 1327/JP/2019
             fu/kZkj.k o"kZ@Assessment Year : 2013-14

Shri Ajay Kumar Bansal                   cuke The ACIT,
Film Colony,                              Vs. Circle-1,
Jaipur.                                       Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. ABSPB6910H
vihykFkhZ@Appellant                             izR;FkhZ@Respondent

     fu/kZkfjrh dh vksj ls@ Assessee by : Shri S.L. Poddar (Adv.)
     jktLo dh vksj ls@ Revenue by : Smt. Runi Pal (Addl.CIT)

       lquokbZ dh rkjh[k@ Date of Hearing: 01/04/2021
       mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 01/04/2021

                               vkns'k@ ORDER

PER: SANDEEP GOSAIN, J.M. The present appeal has been filed by the assessee against the order of CIT(A)-1, Jaipur dated 19/11/2019 for the assessment year 2013-14.

2. 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:-

Shri Ajay Kumar Bansal vs. ACIT "Respected Sir(s), In the above case we have applied for Vivad Se Vishwas Scheme. We have already received form no. 3. Copy of form no. 3 has already been submitted. Kindly allow us for withdrawal of appeal and oblige. Thanking you Yours Faithfully (S.L. Poddar) Counsel for the assessee"

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 DR has raised no objection if the appeal of the assessee is allowed to be withdrawn.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 Accordingly, the appeal of the assessee is dismissed as withdrawn.

6. In the result, this appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 01/04/2021.

               Sd/-                                         Sd/-
           ¼foØe flag ;kno½                          ¼lanhi xkslkbZ½
       (Vikram Singh Yadav)                       (Sandeep Gosain)
ys[kk lnL;@Accountant Member                U;kf;d lnL;@Judicial Member
Tk;iqj@Jaipur
fnukad@Dated:- 01/04/2021.

vkns'k dh izfrfyfi vxzsf'kr@Copy of the order forwarded to:

1. vihykFkhZ@The Appellant- Shri Ajay Kumar Bansal, Jaipur.

Shri Ajay Kumar Bansal vs. ACIT

2. izR;FkhZ@ The Respondent- The ACIT, Circle-1, Jaipur.

3. vk;dj vk;qDr@ CIT

4. vk;dj vk;qDr@ CIT(A)

5. foHkkxh; izfrfuf/k] vk;dj vihyh; vf/kdj.k] t;iqj@DR, ITAT, Jaipur.

6. xkMZ QkbZy@ Guard File {ITA No. 1327/JP/2019} vkns'kkuqlkj@ By order, lgk;d iathdkj@Asst. Registrar 3