KAVITA GUPTA,NEW DELHI vs ACIT CENTRAL CIRCLE-17, NEW DELHI

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

Before: SH. N. K. BILLAIYA & SH. N.K CHOUDHRY

For Respondent: Ms. Aashna Paul, CIT DR

Hearing: 11/07/2022Pronounced: 11/07/2022

These appeals filed by the assessee are preferred against the order of the CIT(A)-17, New Delhi dated 18.11.2019 for A.Y. 2011-12 to 2015-16.

Vide letter the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act, 2020.

Noting the contents of the application the appeals are dismissed as withdrawn.

Decision announced in the open court in the presence of both the sides on 11.07.2022.

KAVITA GUPTA,NEW DELHI vs. ACIT CENTRAL CIRCLE-17, NEW DELHI