“Vivad se Vishwas”

Trans-Image Corporation, New Delhi vs. ITO, Ward- 33(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2012-13

opted to settle the dispute relating to 2 ITA-6738/Del/2018 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

Sanjay Kumar Khattar, Faridabad vs. ITO, Ward-2(3), Faridabad

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11

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

Sandhya Jain, Delhi vs. ACIT, Central Circle-27, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Kul Bharat Shri Kul Bharat Kul Bharatkul Bharat Shri Shri

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

Simex Projects (P) Ltd., Delhi vs. DCIT, Circle- 24(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2009-10

opted to settle the dispute relating to the tax arrears for the assessment year under 2 ITA-5923/Del/2018 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

Lalit Bansal, Meerut vs. ITO, Ward- 1(4), Meerut

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12

requested for withdrawal of the appeal filed by the assessee and stated that the assessee 2 ITA-5737/Del/2018 has filed declaration under Vivad Se Vishwas Scheme, 2020 and on 10.12.2021 the assessee has received Form No. 5 dated 22.01.2021 issued by the PCIT, Ghaziabad and enclosed the copy thereof

Saroj Thapar, Gurgaon vs. ACIT, Circle-4(1), Gurgaon

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11

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

Bijendra Jha, New Delhi vs. ITO, Ward-22(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2008-09

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. It was further submitted that a Certificate on prescribed Form 3 has been received on 15.4.2021 from the PCIT-10, New Delhi ... assessee is in the process of filing Form 4 under the Direct Tax Vivad Se Vishwas Act, 2020. A copy of Challan Receipt dated 5th July, 2021, evidencing the payment of Rs. 3,43,083/- has also been filed by the assessee. 3. Learned Senior DR has no objection

Devinder Singh, Gurgaon vs. DCIT, Circle-1(1), Gurgaon

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15

/Del/2018 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

Eni Spa, Gurgaon vs. ACIT (International Taxation) Circle-1(2)(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Samjay Pal Prithwi Rautela, Noida vs. DDIT, International Taxation, Noida

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment 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

Sh. Prabhat Kumar Garg, New Delhi vs. DCIT, Ghaziabad

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

Bench: Shri R.K. Panda[Assessment Year: 2011-12]

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

M/S. J Mitra & Bros, New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11

opted 2 ITA-5661/Del/2014 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

Sunil Kumar Agarwal (HUF), Moradabad vs. ITO Ward - 2(2), Moradabad

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

Bench: Shri R.K. Panda[Assessment Year: 2015-16]

relating to the tax arrears for the assessment year 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 CIT-DR has no objection. 4. In view of the above, I accept the request

Indra Bisht, New Delhi vs. ACIT, Circle- 60(1), New Delhi

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

Bench: Shri R.K. Panda[Assessment Year: 2013-14]

stating that the assessee has opted to settle the 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 CIT-DR has no objection. 4. In view of the above, I accept the request

Adi Eco Projects Pvt. Ltd, New Delhi vs. ITO Ward-1(3), New Delhi

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

Bench: Shri R.K. Panda[Assessment Year: 2009-10]

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

Jai Bhagwan Garg, New Delhi vs. DCIT, Central Circle, Karnal

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under The Direct Tax Vivad se Vishwas Act, 2020. It has been stated that the necessary declaration in accordance with Section 4 of The Direct Tax Vivad se Vishwas

Koral Singla, Hodal vs. ITO Ward - 1(4), Faridabad

In the result, the appeal filed by the assessee is accordingly dismissed as withdrawn

Bench: Shri R.K. Pandaassessment Year: 2016-17 Koral Singla, Vs Ito, Laukhand Colony, Ward-1(4), Palwal, Faridabad. Haryana. Pan : Czkps6588J (Appellant) (Respondent) Assessee By : Shri Koral Singla, Assessee Revenue By : Shri M.R. Baranwal, Sr. Dr Date Of Hearing : 13.07.2021 Date Of Pronouncement : 13.07.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 30Th December, 2019 Of The Cit(A), Faridabad, Relating To The Assessment Year 2006- 07. 2. The Assessee Filed An Application Seeking Withdrawal Of The Appeal Filed By The Assessee On The Ground That He Has Opted To Settle The Dispute Relating To The Tax Arrears For The Assessment Year Under Consideration Under The Vivad Se Vishwas Scheme, 2020. He Also Filed Form No.3 Issued By The Pcit Determining The Tax Liability & Form No.4 Evidencing The Payment Of The Disputed Tax. In View Of The Above & In Absence Of Any Objection From The Side Of The Ld. Dr, The Request Of The Assessee For Withdrawal Of The Appeal Is Allowed.

ground that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. He also filed Form No.3 issued by the PCIT determining the tax liability and Form No.4 evidencing the payment of the disputed

Ganga Singh Rawat, New Delhi vs. ITO Ward 1(4)(5), Uttrakhand

In the result, the appeal of the assessee is dismissed

Bench: Shri Amit Shukla & Shri B.R.R. Kumar

brought to the notice of bench by the ld. Sr. DR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Scheme, 2020” and has already submitted Form 1 and 2. 2 3. Keeping in view the exercise of option by the assessee

Ishwar Chand Kaushik, New Delhi vs. ACIT, Circle 47(1), New Delhi

In the result, the appeal filed by the assessee is dismissed as withdrawn

Bench: Shri R.K. Pandaassessment Year: 2015-16 Ishwar Chand Kaushik, Vs Acit, 2875, Gali Jajampuria, Circle 47 (1), Sirkiwalan, New Delhi. Hauz Qazi, Delhi - 110006. Pan : Aawps6554P (Appellant) (Respondent) Assessee By : Shri Aloke Periwal, Ca Revenue By : Shri M.R. Baranwal, Sr. Dr Date Of Hearing : 13.07.2021 Date Of Pronouncement : 13.07.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 27.11.2018 Of The Cit(A)-16, New Delhi, Relating To The Assessment Year 2015-16. 2. The Ld. Counsel For The Assessee Filed An Application Seeking Withdrawal Of The Appeal Filed By The Assessee On The Ground That He Has Opted To Settle The Dispute Relating To The Tax Arrears For The Assessment Year Under Consideration Under The Vivad Se Vishwas Scheme, 2020. He Also Filed Form No.3 Issued By The Pcit Determining The Tax Liability. In View Of The Above & In Absence Of Any Objection From The Side Of The Ld. Dr, The Request Of The Assessee For Withdrawal Of The Appeal Is Allowed.

ground that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. He also filed Form No.3 issued by the PCIT determining the tax liability. In view of the above and in absence

Bhim Sain, New Delhi vs. ITO Ward 38(5), 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’Bleshri G.S. Pannu, Hon’Bleshri Shri G.S. Pannu, Hon’Bleg.S. Pannu, Hon’Ble

stated that he 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