VIJAY KUMAR NAGIA,NEW DELHI vs. ITO, WARD- 17(3), NEW DELHI

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ITA 2833/DEL/2019Status: DisposedITAT Delhi15 September 2021AY 2014-152 pages

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Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI

Before: SH. N. K. BILLAIYA

Hearing: 15/09/2021Pronounced: 15/09/2021

This appeal filed by the assessee is preferred against the order of the CIT(A)-15, New Delhi dated 11.01.2018 for A.Y. 2014-15.

2.

Vide letter dated 21.06.2021 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Noting the contents of the application the appeal is dismissed as withdrawn.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 both representatives on 15.09.2021.

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