ADM AGRO INDUSTRIES KOTA & AKOLA PVT. LTD.,HARYANA vs. DCIT CIRCLE-1(2), NEW DELHI

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ITA 3855/DEL/2019Status: DisposedITAT Delhi24 August 2022AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's application to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2010-11. The assessee later sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas scheme.

AI-generated summary — verify with the full judgment below

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

Before: SH. N. K. BILLAIYA & MS. ASTHA CHANDRA

Hearing: 24/08/2022Pronounced: 24/08/2022

Appellant by Sh. Anil Kumar, CA Respondent by Sh. Kanav Bali, Sr. DR Date of hearing: 24/08/2022 Date of Pronouncement: 24/08/2022 ORDER

PER N. K. BILLAIYA, AM:

1.

This appeal filed by the assessee is preferred against the order of the CIT(A)-I, New Delhi dated 25.03.2019 for A.Y.2010-11.

2.

Vide letter dated 24.08.2022 the assessee sought permission to withdraw the appeal as the assessee has opted for Vivad Se Vishwas scheme, 2020.

3.

Noting the contents of the application the appeal is dismissed as withdrawn.

4.

Decision announced in the open court in the presence of both the parties on 24.08.2022.

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