VIKRAM JAIN,NEW DELHI vs. ACIT, CIRCLE-24(1), NEW DELHI

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ITA 3532/DEL/2019Status: DisposedITAT Delhi29 November 2021AY 2015-162 pages

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Income Tax Appellate Tribunal, DELHI BENCH ‘I-1’, NEW DELHI

Before: SH. R. K PANDA & SH. C.N. PRASAD

Hearing: 29/11/2021Pronounced: 29/11/2021

PER R.K PANDA, AM:

1.

This appeal filed by the assessee is preferred against the order of the CIT(A)-8, New Delhi dated 14.02.2019 for A.Y. 2015- 16.

2.

Vide letter dated 28.10.2021 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 Noting the contents of the application the appeal is dismissed as withdrawn.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 Sr. DR on 29.11.2021.

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