“Vivad se Vishwas”

Eoc Polymers India P.Ltd, New Delhi vs. DCIT, Circle-8(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2013-14 Eoc Polymers India P.Ltd., Dcit, Ab-03, 2Nd Floor, Above Sbi, Vs Circle-8(1), Safdarjung Enclave, New Delhi. New Delhi-110029. Pan-Aabce5525C Appellant Respondent Appellant By None Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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

Divyansh Realtors P.Ltd, New Delhi vs. ITO, Ward-7(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2010-11

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

Neeraj Kumar Tyagi, Delhi vs. ITO, Ward- 59(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2009-10

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

Aman Mittal, New Delhi vs. ITO Ward 39(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda, Hon’Bleassessment 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

Vastu Fintech Pvt. Ltd., New Delhi vs. ITO Ward-26(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2010-11

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

Sangeeta Gupta, Delhi vs. ITO Ward-34(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2014-15

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

Vikas Gupta, New Delhi vs. ITO Ward 41(5), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda, Hon’Bleassessment 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

Ritu Arora, Delhi vs. ITO Ward-34(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2011-12

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

Mr Overseas, Karnal vs. ITO Ward - 3, Karnal

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda, Hon’Bleassessment 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

Geeta Thakur, New Delhi vs. ITO Ward 42(4), New Delhi

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

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2014-15

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

Devki Devi Foundation, New Delhi vs. ADIT(Exemption), Circle-1, New Delhi

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

Devender Kumar Jain, Delhi vs. ACIT, Circle-47(1), New Delhi

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

Doka Gmbh, Austria vs. ACIT, Circle- 1(2)(2), International Taxation, New Delhi

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

Arconic of India Pvt. Ltd., New Delhi vs. ITO, Ward- 1(1), New Delhi

Bench: Shri Kul Bharat & Dr. B.R.R.Kumarassessment Year : 2010-11 Arconic Of India Pvt.Ltd., Vs Ito, 7Th Floor, Meridian Commercial Ward-1(1), Tower, Raisina Road, New Delhi. New Delhi. Pan-Aafca9777L Appellant Respondent Appellant By Sh. Parichay Solanki, Ca Respondent By Sh. Sukesh Kr.Jain, Cit Dr Date Of Hearing 20.04.2021 Date Of Pronouncement 20.04.2021

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. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed. 4. However, the aforesaid is subject

M/S. Rolls Royce Industrial Power (I) Ltd., New Delhi vs. DCIT (International Taxation), Circle-3(1)(1), New Delhi

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

Anil Bhalla, New Delhi vs. ACIT, New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Anil Bhalla Vs. Acit Farm No.4, Hyde Park Central Circle – 8, Prakrit Marg, New Delhi Village Sultanpur, Mehrauli, New Delhi Pan No. Afepb 9416 N (Appellant) (Respondent) Assessee By Shri R. P. Mall, Adv. Revenue By Shri K. A. Manu, Sr. D.R. Date Of Hearing: 20/04/2021 Date Of Pronouncement: 20/04/2021 Order Per Suchitra Kamble, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 20.03.2017 Of The Commissioner Of Income Tax (Appeals)- 24, New Delhi Pertaining To Assessment Year 2006-07. 2. Before Us, Assessee Has Moved An Wherein The Assessee Has Stated That It Has Opted For Vivad Se Vishwas (Vsv) 2020 & Has 2 Filed The Declaration (Form-1) & Undertaking (Form-2) Scheme. The Assessee Therefore Seeks To Withdraw The Appeal, To Which The Revenue Has No Objection.

pertaining to Assessment Year 2006-07. 2. Before us, assessee has moved an wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has 2 filed the declaration (Form-1) and undertaking (Form-2) Scheme. The assessee therefore seeks to withdraw the appeal

Mr. Abhimanyu Khandelwal, New Delhi vs. ITO, New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Abhimanyu Khandelwal, Vs. Ito 443, Tower-2, Ward-8(3) Mount Kailash, C.R. Building East Of Kailash New Delhi New Delhi - 110065 Pan No. Anmpk 6817 G (Appellant) (Respondent) Assessee By --None-- Revenue By Shri K. A. Manu, Sr. D.R. Date Of Hearing: 20/04/2021 Date Of Pronouncement: 20/04/2021 Order Per Anil Chaturvedi, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 28.02.2017 Of The Commissioner Of Income Tax (Appeals)- 37, New Delhi Pertaining To Assessment Year 2012-13. 2. Before Us, Assessee Has Moved An Application Dated 30.03.2021 Wherein The Assessee Has Stated That It Has Opted For 2 Vivad Se Vishwas (Vsv) 2020 & Has Filed The Declaration (Form- 1) & Undertaking (Form-2) Scheme. The Assessee Therefore Seeks To Withdraw The Appeal, To Which The Revenue Has No Objection.

Before us, assessee has moved an application dated 30.03.2021 wherein the assessee has stated that it has opted for 2 Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- 1) and undertaking (Form-2) Scheme. The assessee therefore seeks to withdraw the appeal, to which the Revenue

Yash Pal Singh, New Delhi vs. ITO Ward - 2, Bhiwani

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

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2010-11

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

Arihant Jain, New Delhi vs. ITO Ward - 47(3), New Delhi

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

Bench: Shri R.K. Panda, Hon’Bleassessment 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

Kiran Wadhwa, New Delhi vs. ACIT Circle-61(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2016-17 Kiran Wadhwa, Acit, I-A/604, Rang Rasayan Apartments, Vs Circle-61(1), Sec-13, Rohini, New Delhi-110085. New Delhi. Pan-Aahpw6525H Appellant Respondent Appellant By None Respondent By Sh. R. K. Gupta, Sr. Dr Date Of Hearing 15.04.2021 Date Of Pronouncement 15.04.2021

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