“Vivad se Vishwas”

Sports & Cultural Club, Noida vs. ACIT Circle-1, Noida

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharata.Y.2009-10 A.Y.2007-08 A.Y.2008-209 A.Y.2011-12 A.Y.2012-13 A.Y.2013-14

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

Sports & Cultural Club, Noida vs. ACIT Circle-3, Noida

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharata.Y.2009-10 A.Y.2007-08 A.Y.2008-209 A.Y.2011-12 A.Y.2012-13 A.Y.2013-14

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

Sports & Cultural Club, Noida vs. ACIT Circle-3, Noida

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharata.Y.2009-10 A.Y.2007-08 A.Y.2008-209 A.Y.2011-12 A.Y.2012-13 A.Y.2013-14

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

Sports & Cultural Club, Noida vs. ACIT Circle-3, Noida

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharata.Y.2009-10 A.Y.2007-08 A.Y.2008-209 A.Y.2011-12 A.Y.2012-13 A.Y.2013-14

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

Agrico Organics Ltd., New Delhi vs. DCIT Circle-1(2), New Delhi

In the result, the appeal of the assessee is dismissed

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

opted to settle the dispute relating to the tax arrears for the 2 ITA-121/Del/2020 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

Stryker India Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range-8, New Delhi

In the result, all the 03 appeals of the assessee are dismissed as withdrawn

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

Ira Malhotra, New Delhi vs. ACIT, Circle-70(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

Rajesh Kumar Malhotra, New Delhi vs. ACIT, Circle-70(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

Tauns Trading Pvt Ltd, New Delhi vs. ITO Ward - 25(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

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

Sahibabad Printers, New Delhi vs. DCIT, Circle-62(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

/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

Country Inn & Suites by Radisson, Incorporated, Foreign Company vs. ACIT, Circle-1(2)(1) Int. Tax., 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, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Sri Jai Balaji Steel Rolling Mills Pvt. Ltd., New Delhi vs. ACIT, Circle-24(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 25.03.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That Sri Jai Balaji Steel Rollings Mills Pvt. Ltd. Vs. Acit

ACIT 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

Govind Aggarwal HUF, New Delhi vs. ITO Ward-40(5), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12 Govind Aggarwal Huf Vs. Ito 131, Depali Enclave, Pitampura, Ward – 40 (5) New Delhi New Delhi (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 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2011-12 Is Directed Against The Order Of Learned Cit(A)-14, New Delhi Dated 10.10.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 27.03.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him & Stated That The Assessee Has Opted To Settle The Dispute Relating To The 2

opted to settle the dispute relating to the 2 ITA-9559/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

India Pharmacy Graduates Association, New Delhi vs. CIT(E), New Delhi

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

settle the dispute relating to the tax arrears for the India Pharmacy Graduates Association, Vs. CIT(E) 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

Varun Aggarwal, New Delhi vs. ITO Ward - 43(5), New Delhi

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

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

Promila Goel, New Delhi vs. Jt. CIT Range-33, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2017-18

opted to settle the 2 ITA-9320/Del/2019 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

Showa India Pvt. Ltd., Haryana vs. ACIT, Circle-23(1), New Delhi

In the result, the appeal of the assessee is dismissed

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

Prayag Chaudhary, New Delhi vs. ITO Circle-51(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 20.03.2021 Prayag Chaudhary 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

Aryan Medicare Pvt. Ltd., Gurgaon vs. ACIT, Circle-1(1), Gurgaon

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2016-17

opted to settle the dispute relating to the tax arrears for the assessment year under 2 ITA-9076/Del/2019 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

DCIT, Central Circle-1, Noida vs. Sutar Buildcon Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is 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, 2 ITA-9041/Del/2019 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas