“Vivad se Vishwas”

Nahar Retail Trading Services Ltd., New Delhi vs. ITO, Ward-17(3), 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In the result, the appeal of the assessee is dismissed as withdrawn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

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

Deepti Singhal, Ghaziabad vs. ITO, Ward- 1(2), Ghaziabad

In the result, the appeal of the assessee is dismissed as withdrawn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, Smt. Deepti Singhal Vs. ITO 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

ACIT, Central Circle, Moradabad vs. Genus Power Infrastructures Ltd., Jaipur

In the result, the appeals of the revenue are dismissed having become

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment Year : 2011-12 Assessment Year : 2012-13

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 in both the Assessment

Religare Enterprises Ltd., New Delhi vs. DCIT, Circle- 15(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

DCIT 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

Amit Kumar Jain, New Delhi vs. ITO, Ward-37(2), 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In the result, the appeal of the assessee is dismissed as withdrawn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 21.02.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee Amit Kumar Jain Vs. Ito

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

New Age International P.Ltd, New Delhi vs. DCIT, Circle-18(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 : 2013-14 New Age International P. Ltd. Vs. Dcit 4835/24, Ansari Road, Circle 18(1) Daryaganj, New Delhi. New Delhi. Pan No. Aaacn2226N (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 2013-14 Is Directed Against The Order Of Ld. Cit(A)-28, New Delhi Dated 13.06.2018. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 21.08.2021, 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal

Rajat Gupta (HUF), New Delhi vs. ITO, Ward- 45(2), 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 01.03.2021 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 Arrears For The Assessment Year Under Consideration Under The Vivad Se Rajat Gupta (Huf) Vs. Ito

Vivad Se Rajat Gupta (Huf) Vs. ITO 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 DR has no objection. 4. In view of the above, we accept the request

Ramesh Kumar Gupta & Sons, New Delhi vs. ITO, Ward-45(2), 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 01.03.2021 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 Ramesh Kumar Gupta & Sons Vs. Ito

settle the dispute relating to the tax Ramesh Kumar Gupta & Sons 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

Suresh Chander Gupta & Son, New Delhi vs. ITO, Ward- 35(5), 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 04.02.2021 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 Suresh Chander Gupta Vs. Ito

opted to settle the dispute relating to the tax Suresh Chander Gupta 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

K L Steel Pvt. Ltd., New Delhi vs. ACIT, Circle- 14(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, M/s K.L. Steels Pvt. Ltd. Vs. ITO 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se

Jagdish Prasad Sharma, Ghaziabad vs. ITO, Ward- 1(3), Ghaziabad

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

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Suchitra Kambleassessment Year : 2009-10 Jagdish Prasad Sharma, Vs. Ito Village Knawali, Ward 1(3) Indirapuram, Ghaziabad. Ghaziabad, Uttar Pradesh. Pan No. Azpps2130R (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 2009-10 Is Directed Against The Order Of Ld. Cit(A), Ghaziabad Dated 08.03.2017. 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

Addlcit, Special Range-5, New Delhi vs. Jasper Infotech P.Ltd, New Delhi

In the result, the appeal of the Department is dismissed having become infructuous

settle the dispute relating to the tax Addl. CIT Vs. Jasper Infotech Pvt. Ltd. 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

Nachi Motherson Precision P.Ltd, New Delhi vs. ITO, Ward-13(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 25.08.2021 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 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.

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

M/S. Global Associates, Delhi vs. JCIT, 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, M/s Global Associates Vs. JCIT 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Ms. Gurvir Kaur Sran, New Delhi vs. ACIT, New Delhi

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

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment Year : 2008-09

opted to settle the dispute relating to the 2 ITA-3785/Del/2014 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

Jakhotia Polymers Pvt. Ltd., Telangana vs. ACIT, CC-26, New Delhi

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

Bench: Mr. Justice P.P. Bhatt, Hon’Ble & Before Mr. Justice P.P. Bhatt, Hon’Ble & Before Mr. Justice P.P. Bhatt, Hon’Ble Before Mr. Justice P.P. Bhatt, Hon’Ble & Shri G.S. Pannu, Hon’Bleshr I G.S. Pannu, Hon’Bleshr Shr I G.S. Pannu, Hon’Blei G.S. Pannu, Hon’Ble

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 Kumar, Karnal vs. ITO, Ward- 4, Karnal

In the result, both appeals filed by the assessee is

Bench: Shri R.K. Panda

stating 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, Karnal vs. ITO, Ward- 4, Karnal

In the result, both appeals filed by the assessee is

Bench: Shri R.K. Panda

stating 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

Navin Dang, New Delhi vs. DCIT, Circle- 7(2), New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri O.P. Kant & Shri Amarjeet Singh[Through Video Conferencing] Assessment Year: 2014-15

appeal as 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”. Form No. 3 has been issued in favour of the assessee, which is placed on record. The learned counsel, therefore, seeks permission

H R Oracle Developers P.Ltd, Delhi vs. DCIT, Circle-11(1), New Delhi

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

Bench: Shri R.K. Panda & Shri Vijay Pal Rao[Assessment Year: 2013-14] M/S H R Oracle Developers Pvt. Dcit, Ltd. Circle-11(1), 75, Swayam Sewa Co-Op. New Delhi Group, Housing Society, Jhilmil Colony, Delhi-110095 Pan-Aacch4455M Assessee Revenue

assessee stating that the assessee has opted 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 Sr. DR has no objection. 4. In view of the above, we accept the request