SAURABH AGGARWAL,DELHI vs. ITO WARD - 40(2), NEW DELHI
ITA 2459/DEL/2019Status: DisposedITAT Delhi13 September 2021AY 2014-152 pages
No AI summary yet for this judgment.
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)-34, New Delhi dated 22.02.2019 for A.Y. 2014-15.
2.
Vide letter dated 11.09.2021 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Noting the contents of the application the appeal is dismissed as withdrawn.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 both representatives on 13.09.2021.
Recent GST High Court judgments
Search GST case law →- M/S. Ut Corp vs. Union Of INDIARajasthan · 26 Oct 2026
- Sunrise Engineering vs. The State Of Andhra PradeshAndhra Pradesh · 26 Oct 2026
- M/S Kalra Traders vs. Union Of INDIAUttarakhand · 26 Oct 2026
- Ms Isoft vs. The Commissioner State TaxUttarakhand · 26 Oct 2026
- M/S Sita Enterprises vs. Office Of The CommissionerUttarakhand · 26 Oct 2026
