EPICU AGRO PRODUCTS PVT. LTD.,NEW DELHI vs. DCIT,CENTRAL CIRCLE-1, FARIDABAD

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ITA 4439/DEL/2019Status: DisposedITAT Delhi29 September 2021AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for assessment year 2011-12. The assessee later requested to withdraw the appeal as they opted to settle the tax arrears under the Vivad se Vishwas Scheme.

What were the issues?

Whether the assessee's request for withdrawal of appeal under the Vivad se Vishwas Scheme should be accepted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘E’: NEW DELHI

Before: SHRI R.K. PANDA & MS. SUCHITRA KAMBLE

For Respondent: Shri Gaurav Pundir, Sr. DR
Hearing: 29.09.2021Pronounced: 29.09.2021

ORDER

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