Income Tax Appellate Tribunal - Jaipur
Deputy Commissioner Of Income Tax, ... vs M/S. Rajasthan Infotech Media Service ... on 13 October, 2021
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IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES "B", JAIPUR
Jh lanhi x®lkÃa] 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. 797/JP/2018
fu/kZkj.k o"kZ@Assessment Year :2012-13
D.C.I.T., cuke M/s Rajasthan Infotech Media
Circle-6, Vs. Services Pvt. Ltd.,
Jaipur. B-104, Vaishali Nagar, Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AADCR 8867 L
vihykFkhZ@Appellant izR;FkhZ@Respondent
vk;dj vihy la-@ITA No. 553/JP/2018
fu/kZkj.k o"kZ@Assessment Year :2012-13
M/s Rajasthan Infotech Media cuke D.C.I.T.,
Services Pvt. Ltd., Vs. Circle-6,
B-104, Vaishali Nagar, Jaipur. Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AADCR 8867 L
vihykFkhZ@Appellant izR;FkhZ@Respondent
jktLo dh vksj ls@ Revenue by: Smt. Rooni Paul (Addl.CIT-DR)
fu/kZkfjrh dh vksj ls@ Assessee by: Shri P.C. Parwal (FCA)
lquokbZ dh rkjh[k@ Date of Hearing : 08/10/2021
mn?kks"k.kk dh rkjh[k@ Date of Pronouncement : 13/10/2021
vkns'k@ ORDER
PER: SANDEEP GOSAIN, J.M. These are the appeal and cross appeal filed by the Revenue and the assessee against the order of the ld. CIT(A), Ajmer dated 27/03/2018 for the A.Y. 2012-13.
2. The hearing of the appeals was concluded through video conference in view of the prevailing situation of Covid-19 Pandemic.
2 ITA 797 & 553/JP/2018_ DCIT Vs M/s Rajasthan Infotech Media Services P Ltd.
3. At the time of hearing of the appeal, the A.R. of the assessee furnished an application for withdrawal of the appeal. The contention made in the said application reads as under:
" With reference to above, it is to submit that the assessee wants to withdraw the above appeal since it has opted to settle the dispute under Vivad Se Vishwas Act, 2020 for which Form No. 3 has been issued by the PCIT. Copy of Form No. 3 is enclosed for ready reference.
It is therefore requested that the appeal filed by the assessee be treated as withdrawn."
Thanking you Yours faithfully For Kalani & Co.
Chartered Accountants (P.C. Parwal) A/R."
4. The ld DR has raised no objection if the appeal is allowed to be withdrawn.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 its appeal. Accordingly, the appeal of the assessee is dismissed as withdrawn.
3 ITA 797 & 553/JP/2018_ DCIT Vs M/s Rajasthan Infotech Media Services P Ltd.
6. In the result, both i.e. the appeal of the Revenue and cross appeal of the assessee are dismissed.
Order pronounced in the open court on 13th October, 2021.
Sd/- Sd/- ¼foØe flag ;kno½ ¼lanhi x®lkÃa½ (VIKRAM SINGH YADAV) (SANDEEP GOSAIN) ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 13/10/2021 *Ranjan
vkns'k dh izfrfyfi vxzsf'kr@Copy of the order forwarded to:
1. vihykFkhZ@The Appellant- The D.C.I.T., Circle-6, Jaipur.
2. izR;FkhZ@ The Respondent- M/s Rajasthan Infotech Media Services Pvt. Ltd., Jaipur.
3. vk;dj vk;qDr@ CIT
4. vk;dj vk;qDr¼vihy½@The CIT(A)
5. foHkkxh; izfrfuf/k] vk;dj vihyh; vf/kdj.k] t;iqj@DR, ITAT, Jaipur
6. xkMZ QkbZy@ Guard File (ITA No. 797 & 553/JP/2018) vkns'kkuqlkj@ By order, lgk;d iathdkj@Asst. Registrar