RNG IMPEX PVT. LTD.,DELHI vs. ITO, WARD-20(3), NEW DELHI

ITA 5467/DEL/2019Status: DisposedITAT Delhi12 January 2021AY 2011-122 pages

AI SummaryWithdrawn

The Tribunal granted permission to withdraw the appeal. The appeal was dismissed as withdrawn by the assessee.

The assessee filed an appeal against the order of the CIT(A) for AY 2011-2012. The assessee sought permission to withdraw the appeal.

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “SMC” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT

Hearing: 12.01.2021Pronounced: 12.01.2021

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-7, New Delhi, Dated 22.05.2019, for the A.Y. 2011-2012.

Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter is settled under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3

2 ITA.No.5467/Del./2019 M/s. RNG Impex Pvt. Ltd., Delhi. have already been issued in favour of the assessee and Form No.3 is also filed on record.

In view of the above, appeal of the assessee is dismissed as withdrawn.

In the result, appeal of the Assessee dismissed.

Order pronounced in the open Court.

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