SH. VIJAY KUMAR CHAUHAN,NEW DELHI vs. ITO, NEW DELHI
ITA 2820/DEL/2014Status: DisposedITAT Delhi29 September 2021AY 2007-082 pages
No AI summary yet for this judgment.
Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI
Before: SH. N. K. BILLAIYA
Hearing: 29/09/2021Pronounced: 29/09/2021
This appeal filed by the assessee is preferred against the order of the CIT(A)-XI, New Delhi dated 11.02.2014 for A.Y. 2007-08.
2.
Vide letter 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Noting the contents of the application the appeal is dismissed as withdrawn.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 Senior DR on 29.09.2021.
Recent GST High Court judgments
Search GST case law →- Commissioner/Additional Commissioner Of Central Tax vs. M/S INDIA Agro Exports Private LimitedKarnataka · 28 Oct 2026
- Manoj Kumar Prop M K Steel Traders vs. Additional Commissioner, Central Goods And Services Tax & Anr.Delhi · 28 Oct 2026
- M/S. Rohit Medical Systems vs. Commissioner Of Delhi Goods And Services Tax And Anr.Delhi · 28 Oct 2026
- Manoj Kumar Prop M K Steel Traders vs. Additional Commissioner, Central Goods And Services Tax & Anr.Delhi · 28 Oct 2026
- Shivam Kumar vs. The State Of BiharPatna · 28 Oct 2026
