RAJAN KUMAR,DELHI vs. ACIT, CIRCLE-58(1), NEW DELHI
ITA 1051/DEL/2020Status: DisposedITAT Delhi29 November 2021AY 2012-132 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: 9/11/2021
PER R.K PANDA, AM:
1.
This appeal filed by the assessee is preferred against the order of the CIT(A)-37, New Delhi dated 17.01.2020 for A.Y. 2012-13.
2.
Vide letter dated 30.10.2021 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 Noting the contents of the application the appeal is dismissed as withdrawn.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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