KANCHAN GUPTA,NEW DELHI vs. ITO, WARD- 50(1), NEW DELHI
ITA 7295/DEL/2018Status: DisposedITAT Delhi13 September 2021AY 2010-112 pages
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Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI
Before: SH. N. K. BILLAIYA
Hearing: 13/09/2021Pronounced: 13/09/2021
This appeal filed by the assessee is preferred against the order of the CIT(A)-17, New Delhi dated 16.08.2018 for A.Y. 2010-11. 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 Noting the contents of the application the appeal is dismissed as withdrawn.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 Learned DR on 13.09.2021.
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