DR. NOMITA CHANDIOK,NEW DELHI vs. DCIT, NEW DELHI

ITA 2840/DEL/2016Status: DisposedITAT Delhi30 March 2021AY 2012-132 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's application to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2012-13. The assessee later sought to withdraw the appeal.

What were the issues?

Whether the appeal can be withdrawn by the assessee. The dispute was settled under the Vivad Se Vishwas Act, 2020.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI

Before: SH. BHAVNESH SAINI & SH. N. K. BILLAIYA

Hearing: 30/03/2021Pronounced: 30/03/2021

This appeal filed by the assessee is preferred against the order of the CIT(A)-21, New Delhi dated 03.03.2016 for A.Y. 2012-13. 2. Vide letter dated 09.01.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act, 2020.

Noting the contents of the application the appeal is dismissed as withdrawn.

Decision announced in the open court in the presence of both the representatives on 30.03.2021.

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