VIAN BIZLINE INDIA PVT. LTD,NEW DELHI vs. ACIT CIRCLE 25(2), NEW DELHI
ITA 3086/DEL/2019Status: DisposedITAT Delhi16 September 2021AY 2009-102 pages
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Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI
Before: SH. N. K. BILLAIYA
Hearing: 16/09/2021Pronounced: 16/09/2021
This appeal filed by the assessee is preferred against the order of the CIT(A)-9, New Delhi dated 24.01.2019 for A.Y. 2009-10. 2. Vide letter dated 16.09.2021 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 Noting the contents of the application the appeal is dismissed as withdrawn.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 Learned DR on 16.09.2021.
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