SAROJ GUPTA,NEW DELHI vs. ITO WARD - 41(3), NEW DELHI
ITA 6415/DEL/2019Status: DisposedITAT Delhi28 April 2021AY 2015-162 pages
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Income Tax Appellate Tribunal, DELHI ‘SMC-2’ BENCH,
Before: SH. N.K. BILLAIYA
Hearing: 28.04.2021Pronounced: 28.04.2021
ORDER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the assessee is preferred against the order of the CIT(A)-14, New Delhi dated 03.06.2019 pertaining to assessment year 2015-16. 2 Vide application dated 24.02.2021, the assessee sought permission to withdraw the appeal as the dispute has been settled under Vivad Se Vishwas Scheme, 2020. 3. Noting the contents of the application, the appeal is dismissed as withdrawn. The order is pronounced in the open court on 28/04/2021.
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