NEW AGE INTERNATIONAL P.LTD,NEW DELHI vs. DCIT, CIRCLE-18(1), NEW DELHI

PDF · subscribers
ITA 5380/DEL/2018Status: DisposedITAT Delhi31 August 2021AY 2013-142 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 The appeal was dismissed as withdrawn.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 AY 2013-14. At the time of hearing, no one appeared for the assessee. The assessee had previously requested withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU, HON’BLE & MS. SUCHITRA KAMBLE

Hearing: 31.08.2021Pronounced: 31.08.2021

ORDER

Recent GST High Court judgments

Search GST case law →