M/S. UTTARANCHAL ISPAT LTD.,NEW DELHI vs. ITO, NEW DELHI

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ITA 3302/DEL/2016Status: DisposedITAT Delhi16 December 2021AY 2010-113 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 Consequently, the appeal was dismissed as withdrawn.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 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 settlement under the Vivad Se Vishwas Act.

AI-generated summary — verify with the full judgment below

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

Before: SH. N. K. BILLAIYA & SH. C.N. PRASAD

For Respondent: Ms. Radha Katyal, Sr. DR
Hearing: 16/12/2021Pronounced: 16/12/2021

This appeal filed by the assessee is preferred against the order of the CIT(A)-17, New Delhi dated 10.02.2016 for A.Y. 2010-11.

2.

Vide letter dated 22.11.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act, 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Noting the contents of the application the appeal is dismissed as withdrawn.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 Ld. DR on 16.12.2021.

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