SUSHIL KUMAR SHARMA,GHAZIABAD vs. ITO, WAD-2(3), GHAZIABAD
ITA 221/DEL/2020Status: DisposedITAT Delhi13 September 2021AY 2011-122 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), Ghaziabad dated 10.10.2019 for A.Y. 2011-12.
2.
Vide letter dated 01.07.2021 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Noting the contents of the application the appeal is dismissed as withdrawn.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 Ld. DR on 13.09.2021.
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