“Vivad se Vishwas”

ACIT, CC- 13, New Delhi vs. Anu Industries Ltd., Gurgaon

In the result, the appeals of the Revenue are dismissed

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

stated 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

ACIT, CC- 13, New Delhi vs. Anu Industries Ltd., Gurgaon

In the result, the appeals of the Revenue are dismissed

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

stated 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Crystal International Ltd., New Delhi vs. ITO, Ward- 6(4), New Delhi

In the result, the appeal of the assessee is dismissed

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

opted 2 ITA-6082/Del/2017 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

Eni India Ltd., New Delhi vs. DCIT, Circle- 1, International Taxation, Dehradun

In the result, the appeals of the assessee are dismissed as withdrawn

stated 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Chemtura Chemicals India P.Ltd.(Now Amalgamated With Arysta Life Science India Ltd.), Gujrat vs. DCIT, Circle-6(1), New Delhi

In the result, the appeal of the assessee is dismissed

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

Ram Avtar Singhal, Delhi vs. ITO, Ward59(3), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

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

requested for withdrawal of the appeals filed by the assessee and stated that the assessee has opted to settle the 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

Mcdonald'S India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2012-13 Assessment Year : 2014-15 & Assessment Year 2015-16

stated 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

A R Leasing Pvt. Ltd., New Delhi vs. ACIT, CC- 27, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment 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 has also been filed

Apoorva Extrusion Pvt. Ltd., New Delhi vs. ACIT, CC- 27, New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment 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 has also been filed

Anshika Consultants Pvt. Ltd., New Delhi vs. ACIT, CC-27, New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment 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 has also been filed

Shri Kesar Dagar, Ballabgarh vs. Pr. CIT, Faridabad

In the result, the appeal of the assessee is dismissed

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

opted 2 ITA-2838/Del/2017 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

Mr. Sunil Bedi, New Delhi vs. DCIT, Faridabad

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

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

Hearing, before us. The assessee, vide its letter, received through email, dated 20.04.2021, has requested for withdrawal of the appeals filed by 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

Mr. Sunil Bedi, New Delhi vs. DCIT, Faridabad

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

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

Hearing, before us. The assessee, vide its letter, received through email, dated 20.04.2021, has requested for withdrawal of the appeals filed by 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

Pacific Projects Ltd., New Delhi vs. ITO, New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment 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 has also been filed

Capsugel Healthcare Pvt. Ltd., Haryana vs. DCIT, Haryana

In the result, the appeals of the assessee are dismissed

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

stated 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Radiant Computech (P) Ltd., New Delhi vs. ITO, Ward-20(4), New Delhi

The appeal is dismissed as withdrawn

Bench: Sh. N.K. Billaiya[Assessment Year: 2011-12] M/S Radiant Computech (P) Ltd., 70/1/1, Income Tax Officer, Mangolpur Kalan, New Delhi-110085 Ward-20(4), New Delhi Pan- Aaecr4278E Appellant Respondent Assessee By None Revenue By Sh. R.K. Gupta, Sr. Dr Date Of Hearing 28.04.2021 Date Of Pronouncement 28.04.2021 Order N.K. Billaiya, This Appeal By The Assessee Is Preferred Against The Order Of The Cit(A)-7, New Delhi Dated 16.01.2020 Pertaining To Assessment Year 2011-12. 2 Vide Application Dated 16.04.2021, The Assessee Sought Permission To Withdraw The Appeal As The Dispute Has Been Settled Under Vivad Se Vishwas Scheme, 2020. 3. Noting The Contents Of The Application, The Appeal Is Dismissed As Withdrawn. The Order Is Pronounced In The Open Court On 28/04/2021. [N.K. Billaiya]Delhi; Dated: 28/04/2021. Sh

year 2011-12. 2 Vide application dated 16.04.2021, the assessee sought permission to withdraw the appeal as the dispute has been settled under Vivad Se Vishwas Scheme, 2020. 3. Noting the contents of the application, the appeal is dismissed as withdrawn. The order is pronounced in the open court

Sunita Juneja, New Delhi vs. ITO Ward - 4, Rohtak

The appeal is dismissed as withdrawn

Bench: Sh. N.K. Billaiya[Assessment Year: 2014-15] Mrs. Sunita Juneja, Income Tax Officer, 361, Sainik Vihar, Pitampura, Delhi-110034 Ward-4, Rohtak Pan- Aampj0838M Appellant Respondent Assessee By Sh. Xitiz Dhawan, C.A. Revenue By Sh. R.K. Gupta, Sr. Dr Date Of Hearing 28.04.2021 Date Of Pronouncement 28.04.2021 Order N.K. Billaiya, This Appeal By The Assessee Is Preferred Against The Order Of The Cit(A), Rohtak Dated 13.09.2018 Pertaining To Assessment Year 2014-15. 2 Vide Application Dated 04.02.2021, The Assessee Sought Permission To Withdraw The Appeal As The Dispute Has Been Settled Under Vivad Se Vishwas Scheme, 2020. 3. Noting The Contents Of The Application, The Appeal Is Dismissed As Withdrawn. The Order Is Pronounced In The Open Court On 28/04/2021. [N.K. Billaiya]Delhi; Dated: 28/04/2021. Sh

year 2014-15. 2 Vide application dated 04.02.2021, the assessee sought permission to withdraw the appeal as the dispute has been settled under Vivad Se Vishwas Scheme, 2020. 3. Noting the contents of the application, the appeal is dismissed as withdrawn. The order is pronounced in the open court

Axis Transword Services Pvt Ltd, New Delhi vs. ITO Ward - 3(4), New Delhi

The appeal is dismissed as withdrawn

Bench: Sh. N.K. Billaiyaita No.7743 /Del/2019 [Assessment Year: 2011-12] M/S Axis Transword Services Pvt. Ltd., 2- Income Tax Officer, 16, 2Nd Floor, Service Industry Centre, Ward-3(4), New Delhi Transport Authority Building, Dda Flats, Janakpuri, New Delhi-58 Pan- Aahca8490Q Appellant Respondent Assessee By None Revenue By Sh. R.K. Gupta, Sr. Dr Date Of Hearing 28.04.2021 Date Of Pronouncement 28.04.2021 Order N.K. Billaiya, This Appeal By The Assessee Is Preferred Against The Order Of The Cit(A)-I, New Delhi Dated 19.07.2019 Pertaining To Assessment Year 2011-12. 2 Vide Application Dated 14.04.2021, The Assessee Sought Permission To Withdraw The Appeal As The Dispute Has Been Settled Under Vivad Se Vishwas Scheme, 2020. 3. Noting The Contents Of The Application, The Appeal Is Dismissed As Withdrawn. The Order Is Pronounced In The Open Court On 28/04/2021. [N.K. Billaiya]Delhi; Dated: 28/04/2021. Sh

year 2011-12. 2 Vide application dated 14.04.2021, the assessee sought permission to withdraw the appeal as the dispute has been settled under Vivad Se Vishwas Scheme, 2020. 3. Noting the contents of the application, the appeal is dismissed as withdrawn. The order is pronounced in the open court

Saroj Gupta, New Delhi vs. ITO Ward - 41(3), New Delhi

The appeal is dismissed as withdrawn

Bench: Sh. N.K. Billaiya[Assessment Year: 2015-16] Saroj Gupta, Income Tax Officer, Bg-6/125B, Paschim Vihar, Delhi-110063 Ward-41(3), New Delhi Pan- Aanpg3461C Appellant Respondent Assessee By Sh. Rajiv Jain, C.A. Revenue By Sh. R.K. Gupta, Sr. Dr Date Of Hearing 28.04.2021 Date Of Pronouncement 28.04.2021 Order N.K. Billaiya, This Appeal By The Assessee Is Preferred Against The Order Of The Cit(A)-14, New Delhi Dated 03.06.2019 Pertaining To Assessment Year 2015-16. 2 Vide Application Dated 24.02.2021, The Assessee Sought Permission To Withdraw The Appeal As The Dispute Has Been Settled Under Vivad Se Vishwas Scheme, 2020. 3. Noting The Contents Of The Application, The Appeal Is Dismissed As Withdrawn. The Order Is Pronounced In The Open Court On 28/04/2021. [N.K. Billaiya]Delhi; Dated: 28/04/2021. Sh

year 2015-16. 2 Vide application dated 24.02.2021, the assessee sought permission to withdraw the appeal as the dispute has been settled under Vivad Se Vishwas Scheme, 2020. 3. Noting the contents of the application, the appeal is dismissed as withdrawn. The order is pronounced in the open court

Asha Kaushik, New Delhi vs. ITO Ward - 39(4), New Delhi

The appeal is dismissed as withdrawn

Bench: Sh. N.K. Billaiya[Assessment Year: 2015-16] Asha Kaushik, Income Tax Officer, B-1/301 Varun Apartment, Sector 9, Ward-39(4), New Delhi Rohini, Delhi-11005 Pan- Aanpk9850B Appellant Respondent Assessee By Sh. Alok Periwal, C.A. Revenue By Sh. R.K. Gupta, Sr. Dr Date Of Hearing 28.04.2021 Date Of Pronouncement 28.04.2021 Order N.K. Billaiya, This Appeal By The Assessee Is Preferred Against The Order Of The Cit(A)-13, New Delhi Dated 25.01.2019 Pertaining To Assessment Year 2015-16. 2 Vide Application Dated 02.02.2021, The Assessee Sought Permission To Withdraw The Appeal As The Dispute Has Been Settled Under Vivad Se Vishwas Scheme, 2020. 3. Noting The Contents Of The Application, The Appeal Is Dismissed As Withdrawn. The Order Is Pronounced In The Open Court On 28/04/2021. [N.K. Billaiya]Delhi; Dated: 28/04/2021. Sh

year 2015-16. 2 Vide application dated 02.02.2021, the assessee sought permission to withdraw the appeal as the dispute has been settled under Vivad Se Vishwas Scheme, 2020. 3. Noting the contents of the application, the appeal is dismissed as withdrawn. The order is pronounced in the open court