NARINDER CHANDWANI,NEW DELHI vs. DCIT, CIRCLE- 62(1), NEW DELHI

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ITA 623/DEL/2018Status: DisposedITAT Delhi15 December 2021AY 2011-123 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 Consequently, the appeal was dismissed as withdrawn.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)'s order for AY 2011-12. The assessee subsequently sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas scheme.

AI-generated summary — verify with the full judgment below

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

Before: SH. N. K. BILLAIYA & SH. SANDEEP GOSAIN

Hearing: 15/12/2021Pronounced: 15/12/2021

This appeal filed by the assessee is preferred against the order of the CIT(A)-25, Delhi dated 29.08.2017 for A.Y. 2011-12.

2.

Vide letter dated 14.09.2021 the assessee sought permission to withdraw the appeal as the assessee has opted for Vivad Se Vishwas scheme, 2020.

3.

Noting the contents of the application the appeal is dismissed as withdrawn.

4.

Decision announced in the open court in the presence of Ld. DR on 15.12.2021.

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