“Vivad se Vishwas”

Poonam Jain, New Delhi vs. ITO Ward - 34(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Pandaassessment Year : 2011-12 Poonam Jain, Vs. Ito, Ward 34(4), A-2/15, F.F., Phase-3 Room No. 713, E-2 Block, Ashok Vihar, Civic Centre, New Delhi – 52 New Delhi – 2 (Pan: Acxpj2719C) (Appellant) (Respondent)

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

Gold Vip Technology Solutions Private Limited, Gurgaon vs. DCIT Circle-10(1), 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In the result, the appeal of the assessee is dismissed as withdrawn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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal

Vishwakarma Enterprises (India) Private Limited, Delhi vs. ITO Ward-26(4), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Ms. Suchitra Kamble

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

Vishwakarma Enterprises (India) Private Limited, Delhi vs. ITO Ward-26(4), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Ms. Suchitra Kamble

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

Gajraj, Rewari vs. ITO Ward - 1, Rewari

In the result, the appeal of the assessee is dismissed as withdrawn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 Gajraj, Vs. Ito Vpo-Kosli, Gudyani Road, Ward-1, Near Devi Mata Mandir, Model Town, Opp. Pathan Market, Rewari, Rewari, Haryana. Haryana. Pan No. Arqpg4793D (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), Rohtak Dated 26.06.2019. 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal

Ajit Kumar Agarwal, Moradabad vs. ACIT - 2, Moradabad

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Ms. Suchitra Kamble Assessment 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal

Vishal Khandelwal, New Delhi vs. ITO Ward - 14(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 Vishal Khandelwal Vs. Ito 61/20, 2Nd Floor, Ward 14(3) Ramjas Road, Karol Bagh, New Delhi. New Delhi. Pan No. Acxpk7564L (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)-5, New Delhi Dated 29.03.2019. 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

Meena Devi, 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, Hon’Ble & Ms. Suchitra Kambleassessment Year : 2010-11 Meena Devi Vs. Ito Rz-G-78-B, 5 Futa Road, Ward 42(3) Old Police Chowki, New Delhi. Nihar Vihar, Nagloi, New Delhi. Pan No. Aoipd9597B (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 2010-11 Is Directed Against The Order Of Ld. Cit(A)-14, New Delhi Dated 22.03.2019. 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

Sunita Kansil, Delhi vs. ITO, Ward- 14(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 : 2015-16 Sunita Kansil Vs. Ito C/O Kapil Goel, Adv., Ward 14(2) F-26/124, Sector-7, New Delhi. Rohini, Delhi. Pan No. Aanpk7149K (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)-36, New Delhi Dated 19.03.2019. 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, New Delhi vs. ITO Ward - 14(2), New Delhi

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

Bench: Us. The Learned Counsel For The Assessee, Vide Email Letter Dated 24.08.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax Atul Kansil Vs. Ito

opted to settle the dispute relating to the tax Atul Kansil Vs. ITO 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

Nancy Bansal, New Delhi vs. ITO, Ward- 34(3), New Delhi

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

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment Year : 2012-13

/Del/2019 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

Vikas Kumar, Panipat vs. ITO, Ward- 4(5), Gurgaon

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

Bench: Shri R.K. Pandaassessment Year : 2014-15 Vikas Kumar, Vs. Ito, Ward 4(5), C/O Raheja & Co., Ca Gurgaon 139-Huda, Sector-11, Panipat-132103 Haryana (Pan: Bazpk9070L) (Appellant) (Respondent)

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 and paid the impugned income tax. Copy of Form No. 1 & 2 of VSV Scheme has also been filed. 3. Learned Senior

Anoo Mundhra, New Delhi vs. ITO Ward - 35(5), New Delhi

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

opted to settle the dispute relating to the tax arrears for the assessment year Anoo Mundhra Vs. ITO 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

Vva Steels Pvt Ltd, New Delhi vs. ACIT Circle- 26(2), New Delhi

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

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment Year : 2014-15

/2019 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

Virender Singh, New Delhi vs. ACIT, Circle- 4(1), Gurgaon

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

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Suchitra Kambleassessment Year : 2010-11 Sh. Virender Singh Vs. Acit Petrol Pump Prop. Circle 4(1) M/S Rajan Auto Care, Gurgaon. Mehrauli Road, Gurgaon. Pan No. Aifps0761B (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 2010-11 Is Directed Against The Order Of Ld. Cit(A)-1, Gurgaon Dated 06.03.2019. 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

Sanjeev Singla, Delhi vs. ACIT, Circle- 10(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 : 2015-16 Sanjeev Singla, Vs. Acit C-153, Preet Vihar, Circle 10(2) Delhi. New Delhi. Pan No. Aayps2957E (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)-4, New Delhi Dated 12.02.2019. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 23.08.2021, Received

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

Kamlesh Kaushik, New Delhi vs. ITO Ward 42(4), 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 : 2010-11 Kamlesh Kaushik Vs. Ito R-21/27, R-1, Block, Ward 42(4) Vijay Vihar, Natsal, Uttam Nagar, New Delhi. New Delhi. Pan No. Abrps1730R (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 2010-11 Is Directed Against The Order Of Ld. Cit(A)-34, New Delhi Dated 21.01.2019. 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

Payal Mittal, New Delhi vs. ITO, Ward-55(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 : 2014-15 Payal Mittal Vs. Ito C-270, Suraj Mal Vihar, Ward 55(1) New Delhi. New Delhi. Pan No. Aabph9025R (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 2014-15 Is Directed Against The Order Of Ld. Cit(A)-19, New Delhi Dated 26.10.2018. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 05.08.2021, Received

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

Ahuja Propmart P.Ltd, New Delhi vs. ITO, Ward-1(4), New Delhi

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

settle the dispute relating to the tax arrears for the Ahuja Propmart P. 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

Verma Economic Consultancy Services Pvt. Ltd., Delhi vs. DCIT, Circle- 26(1), New Delhi

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

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment Year : 2013-14

opted to settle the dispute relating to the 2 ITA-1515/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