Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCH ‘I-1’, NEW DELHI
Before: SH. N. K. BILLAIYA & MS. SUCHITRA KAMBLE
PER N. K. BILLAIYA, AM: This appeal filed by the assessee is preferred against the order of the CIT(A)-44 dated 29.06.2018, New Delhi for A.Y. 2013- 14. 2. Vide letter dated 19.01.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Scheme,2020.
Noting the contents of the application the appeal is dismissed as withdrawn. 4. Decision announced in the open court in the presence of both the representatives on 24.02.2021.
Sd/- Sd/- (SUCHITRA KAMBLE) (N. K. BILLAIYA) JUDICIAL MEMBER ACCOUNTANT MEMBER *NEHA* Date:-24 .02.2021 Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT ASSISTANT REGISTRAR ITAT NEW DELHI Date of dictation 24.02.2021 24.02.2021 Date on which the typed draft is placed before the dictating Member 24.02.2021 Date on which the typed draft is placed before the Other member 24.02.2021 Date on which the approved draft comes to the Sr.PS/PS 24.02.2021 Date on which the fair order is placed before the Dictating Member for Pronouncement 24.02.2021 Date on which the fair order comes back to the Sr. PS/ PS 24.02.2021 Date on which the final order is uploaded on the website of ITAT 24.02.2021 Date on which the file goes to the Bench Clerk Date on which file goes to the Head Clerk. The date on which file goes to the Assistant Registrar for signature on the order Date of dispatch of the Order