LAKHI RAM,GURGAON vs. ITO WARD - 2(1), GURGAON
ITA 4815/DEL/2019Status: DisposedITAT Delhi30 March 2021AY 2010-113 pages
AI SummaryWithdrawn
What did the Tribunal hold?
The tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal for the assessment year 2010-11. The assessee subsequently requested to withdraw the appeal.
What were the issues?
Whether the assessee's appeal can be withdrawn due to opting for the Vivad Se Vishwas Scheme.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘A’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
Hearing: 30.03.2021Pronounced: 30.03.2021
ORDER
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