SHIVALIK HOUSE KEEPING SERVICES,NEW DELHI vs. ITO, WARD- 62(3), NEW DELHI

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ITA 4829/DEL/2019Status: DisposedITAT Delhi16 September 2022AY 2015-162 pages

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Income Tax Appellate Tribunal, DELHI BENCH ‘B’, NEW DELHI

Before: SH. SAKTIJIT DEY & SH. N. K. BILLAIYA

Hearing: 16/09/2022Pronounced: 16/09/2022

Appellant None Respondent Sh. Mrinal Kumar Das, Sr. DR Date of hearing: 16/09/2022 Date of Pronouncement: 16/09/2022 ORDER

PER N.K. BILLAIYA, AM:

1.

This appeal by the assessee is preferred against the order of the CIT(A)-38, Delhi dated Nil for A.Y.2015-16.

2.

At the very outset the assessee moved an application for withdrawal of the appeal stating that the quarrel has been settled under the Direct Tax VSVS Act 2020.

3.

On such concession the appeal is dismissed as withdrawn.

4.

Decision announced in the open court on 16.09.2022.

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