“Vivad se Vishwas”

ACIT, New Delhi vs. M/S. Genpact India, Gurgaon

Appeals are hereby dismissed with liberty to get it restored by the assessee in

Bench: Shri N.K.Billaiya & Shri Kuldip Singh

ground that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the “Vivad se Vishwas Scheme, 2020” and has filed necessary Form 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued

M/S. Genpact India, New Delhi vs. DCIT, New Delhi

Appeals are hereby dismissed with liberty to get it restored by the assessee in

Bench: Shri N.K.Billaiya & Shri Kuldip Singh

ground that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the “Vivad se Vishwas Scheme, 2020” and has filed necessary Form 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued

Raj Kumar Aneja HUF, New Delhi vs. ITO, Ward-41(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, Raj Kumar Aneja, HUF Vs. ITO 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Nirvan Rustagi, New Delhi vs. ITO Ward - 42(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment Year : 2015-16

stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Naresh Rustagi, New Delhi vs. ITO Ward - 42(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment Year : 2015-16

/Del/2020 that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Naresh Kumar & Sons, New Delhi vs. ITO Ward - 42(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment Year : 2015-16

/Del/2020 that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Ast Telecom Solar Pvt Ltd, New Delhi vs. JCIT Special Range-1, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Suchitra Kambleassessment Year : 2015-16 Ast Telecom Solar Pvt. Ltd. Vs. Jcit A5, Saraswati House, Special Range-1, Narjana Industrial Area, New Delhi. Phase-Ii, New Delhi. Pan No. Aalca3551E (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Barnwal, Sr. Dr Date Of Hearing : 31.08.2021 Date Of Pronouncement : 31.08.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Ld. Cit(A)-32, New Delhi Dated 18.12.2017. 2

stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Bhoj Raj Kansil & Sons (HUF), New Delhi vs. ITO Ward - 40(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Suchitra Kambleassessment Year : 2015-16 M/S Bhoj Raj Kansil & Sons (Huf), Vs. Ito, 186, Anand Vihar, Ward 40(3) Pitampura, New Delhi. Delhi. Pan No. Aaahb0008D (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Barnwal, Sr. Dr Date Of Hearing : 31.08.2021 Date Of Pronouncement : 31.08.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Ld. Cit(A)-14, New Delhi Dated 21.10.2019. 2

stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal

Bhoj Raj Kansil, New Delhi vs. ITO Ward - 40(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Suchitra Kambleassessment Year : 2015-16 Bhoj Raj Kansil Vs. Ito C/O Kapil Goel, Adv., Ward 40(3) F-26/124, Sector-7, New Delhi. Rohini, New Delhi. Pan No. Aakpk0367L (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Barnwal, Sr. Dr Date Of Hearing : 31.08.2021 Date Of Pronouncement : 31.08.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Ld. Cit(A)-14, New Delhi Dated 22.10.2019. 2

stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Atul Kansil HUF, New Delhi vs. ITO Ward - 40(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Suchitra Kambleassessment Year : 2015-16 Atul Kansil Huf Vs. Ito C/O Kapil Goel, Adv., Ward 40(3) F-26/124, Sector-7, New Delhi. Rohini, New Delhi. Pan No. Aacha7373J (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Barnwal, Sr. Dr Date Of Hearing : 31.08.2021 Date Of Pronouncement : 31.08.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Ld. Cit(A)-14, New Delhi Dated 21.10.2019. 2

stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Puneet Kansil HUF, New Delhi vs. ITO Ward - 40(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Suchitra Kambleassessment Year : 2015-16 Puneet Kansil Huf Vs. Ito C/O Kapil Goel, Adv., Ward 40(3) F-26/124, Sector-7, New Delhi. Rohini, New Delhi. Pan No. Aahhp8754M (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Barnwal, Sr. Dr Date Of Hearing : 31.08.2021 Date Of Pronouncement : 31.08.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Ld. Cit(A)-14, New Delhi Dated 21.10.2019. 2

stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Sunny Marwah & HUF, New Delhi vs. ITO Ward - 29(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment Year : 2015-16

opted to settle the dispute relating to the 2 ITA-9536/Del/2019 tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Vinay Kumar, New Delhi vs. DCIT, CPC, Bengluru

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment Year : 2017-18

stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Citiland Commercial Credits Ltd., New Delhi vs. ACIT Circle-6(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated Citiland Commercial Credits Ltd. Vs. Acit

stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Praveen Gupta, New Delhi vs. ITO Ward - 43(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Suchitra Kambleassessment Year : 2011-12 Praveen Gupta Vs. Ito B-16, Vishwas Park, Ward 43(2) Uttam Nagar, Civic Centre, New Delhi. New Delhi. Pan No. Aajpg8168L (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Barnwal, Sr. Dr Date Of Hearing : 31.08.2021 Date Of Pronouncement : 31.08.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2011-12 Is Directed Against The Order Of Ld. Cit(A)-15, Delhi Dated 11.12.2018. 2

stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Jain Casuals Wear Pvt Ltd, New Delhi vs. ITO Ward - 13(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

dispute relating to the tax arrears for the M/s Jain Casuals Wear Pvt. Ltd. Vs. ITO assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Boksik Song, Delhi vs. ACIT(Hqrs) Int. Taxation, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 28.04.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee Boksik Song Vs. Acit

stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Abhishek Agarwal, Moradabad vs. ITO Ward-2(1), Moradabad

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated Nil Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That Abhishek Agarwal Vs. Ito

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed. 3. Learned Senior

Shalabh Jindal, Gurgaon vs. ITO Ward - 4(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment Year : 2011-12

stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Shivam Devash Fab Private Limited, New Delhi vs. DCIT Circle-23(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Suchitra Kambleassessment Year : 2011-12 Shivam Devash Fab Private Ltd., Vs. Dcit D-89, 2Nd Floor, Gali No. 3, Circle 23(1) Saurabh Vihar, Hari Nagar Extn., New Delhi. New Delhi. Pan No. Aalcs1849M (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Barnwal, Sr. Dr Date Of Hearing : 31.08.2021 Date Of Pronouncement : 31.08.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2011-12 Is Directed Against The Order Of Ld. Cit(A)-8, New Delhi Dated 19.06.2019. 2

stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed