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Income Tax Appellate Tribunal - Jaipur

Shri Jugal Kishore Dangayach, Jaipur vs Dcit, Circle-4, Jaipur on 3 February, 2021

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

  Jh lana hi 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. 1250/JP/2019
                fu/kZkj.k o"kZ@Assessment Years : 2014-15

The DCIT,                          cuke     Sh. Jugal Kishore Dangayach
Circle-4,                           Vs.     37, Barah Ji Ki Gali,
Jaipur.                                     Ganagauri Bazar, Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACGPD 1248 K
vihykFkhZ@Appellant                        izR;FkhZ@Respondent

                  vk;dj vihy la-@CO. No. 28/JP/2019
                  (Arising out of ITA No. 1250/JP/2019)
                 fu/kZkj.k o"kZ@Assessment Years : 2014-15


Sh. Jugal Kishore Dangayach          cuke The DCIT,
37, Barah Ji Ki Gali,                Vs. Circle-4,
Ganagauri Bazar, Jaipur.                    Jaipur..
LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACGPD 1248 K
vihykFkhZ@Appellant                        izR;FkhZ@Respondent

          jktLo dh vksj ls@ Revenue by : Smt. Runi Pal (ACIT)
        fu/kZkfjrh dh vksj l@
                            s Assessee by : Shri P.C. Parwal (C.A.)

                                      a
           lquokbZ dh rkjh[k@ Date of Hearing : 03/02/2021
       mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 03/02/2021

                              vkns'k@ ORDER

2 ITA No. 1250 & CO No.28/JP/2019 DCIT vs. Sh. Jugal Kishore Dangayach PER: VIKRAM SINGH YADAV, A.M. This is an appeal filed by the Revenue and the cross objection filed by the assessee against the order of the ld. CIT(A), Ajmer dated 25.03.2019 for the assessment year 2014-15.

2. The ld A/R has stated at the Bar that the assessee has filed a petition under "Vivad Se Vishwas Scheme-2020" to settle the aforesaid matter and the said petition has recently been accepted and Form 3 has been issued by the competent authority. It was accordingly requested that the appeal of the Department and Cross Objection of the assessee be treated as withdrawn.

3. The ld. DR is heard who did not raise any specific objection in accepting the said prayer by the assessee.

4. In view of above, the prayer of the assessee is accepted and the Revenue's appeal and Cross Objection by the assessee are dismissed as withdrawn.

Order pronounced in the open Court on 03/02/2021.

             Sd/-                                     Sd/-

          ¼ lanhi xkslkbZ ½                              ¼foØe flag ;kno½
        (Sandeep Gosain)                              (Vikram Singh Yadav)
 U;kf;d lnL;@Judicial Member                   ys[kk lnL;@Accountant Member
Tk;iqj@Jaipur
fnukad@Dated:- 03/02/2021.
*Santosh

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

DCIT vs. Sh. Jugal Kishore Dangayach

1. vihykFkhZ@The Appellant- DCIT, Circle-4, Jaipur.

2. izR;FkhZ@ The Respondent- Sh. Jugal Kishore Dangayach, 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.1250/JP/2019 & CO No. 28/JP/2019} vkns'kkuqlkj@ By order, lgk;d iathdkj@Asst. Registrar