“Vivad se Vishwas”

Ravinder Kumar, New Delhii vs. ACIT, Central Circle- 29, 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In the result, the appeal of the assessee is dismissed as withdrawn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/2018 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

Rpg Securities & Financial Services Ltd., New Delhi vs. ITO, Ward- 20(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year: 2004-05

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

Satish Sehrawat, New Delhi vs. ACIT, Circle- 33(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharatassessment Year : 2005-06 Satish Sehrawat Vs. Acit C/O Ten Travels, 1, Circle 33(1) Prakash House, Main Road, New Delhi. Opp. State Bank Of Patiala, Mahipalpur, Delhi. Pan No. Abaps4331H (Appellant) (Respondent) Appellant By : None Respondent By : Shri R.K. Gupta, Sr. Dr Date Of Hearing : 15.04.2021 Date Of Pronouncement : 15.04.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2005-06 Is Directed Against The Order Of Learned Cit(A)-11, New Delhi Dated 20.11.2017. 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

Capsugel Healthcare Pvt. Ltd., Dharuhera vs. DCIT, Circle- Rewari, Haryana

In the result, the appeal of the assessee is dismissed as withdrawn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

Standing Conference of Public Enterprises (Scope), New Delhi vs. ACIT, Circle-54(1), New Delhi

In the result, both the appeals of the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2013-14

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

Sanjay Singh, New Delhi vs. ACIT, Circle- 33(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

/Del/2018 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

Radisson Hotels International Incorporated, New Delhi vs. DCIT(International Taxation), Circle-3(1)(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2013-14

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

Madhu Surana, Delhi vs. Prcit-19, 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 Madhu Surana, Pr.Cit, C-479, Yojaana Vihar, Vs New Delhi. New Delhi-110092. Pan-Azups0235N 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

Rohit Maheshwari, Meerut vs. DCIT, Circle- 2, Meerut

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Rohit Maheshwari Vs. Dcit B-1, Shambhu Nagar, Baghpat Circle-2 Road, Meerut Meerut (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 2014-15 Is Directed Against The Order Of Learned Cit(A), Meerut Dated 23.02.2018. 2. None Appeared On Behalf Of The Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 02.03.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him & Stated

/Del/2018 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

Usha Goel, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

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

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

assessee has opted to ITA 2140/Del/2018 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

Sompal Gupta, Meerut vs. DCIT, Circle-2, Meerut

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

Shashi Bala Aggarwal, Gurugram vs. ITO, Ward-4(2), Gurugram

In the result, the appeal of the assessee is dismissed

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

opted 2 ITA-1959/Del/2018 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

Manish Aggarwal, Gurugram vs. ITO, Ward-2(4), Gurugram

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Manish Aggarwal, Ito, B-74, South City-1, Vs Ward-2(4), Gurugram, Gurgaon-122001. Gurugram. Pan-Aalhm3775R 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

The Raja Foundation, New Delhi vs. ITO, Ward-2(3), New Delhi

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 The Raja Foundation, Ito, C-4/139, Safdarjung Development Vs Ward-2(3), Area, New Delhi-110016. New Delhi. Pan-Aaatr6450R 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”. 3. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed. 2 ITA No.-1606/Del/2018

Parvati Minerals (P) Ltd., New Delhi vs. ITO, Ward- 19(3), 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

opted to settle the dispute relating to the 2 ITA-1325/Del/2018 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

Sourabh Abrol, Delhi vs. ITO, Ward- II(4), 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

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under ITA 1307/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

Vantage Infratech Pvt. Ltd., New Delhi vs. ITO, Ward- 26(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year: 2013-14

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

Tina Tandon, Gurgaon vs. ITO, Ward- 4(4), Gurgaon

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2009-10 Ms. Tina Tandon Vs. Ito K-9-37, Dlf Cyber City Ward – 4 (4) Phase-Ii, Gurgaon Gugaon (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 2009-10 Is Directed Against The Order Of Learned Cit(A)-1, Gurgaon Dated 01.12.2017. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 07.04.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him & Stated

/Del/2018 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

Shakeel Ahmad, Bulandshahr vs. ACIT, Circle Bulandshahr, Bulandshahr

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

Bengal Brahmaputyra Realty Ltd, New Delhi vs. DCIT, Central Circle-17, 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 Bengal Brahmaputyra Realty Vs. Dcit Ltd., Bhrahmaputra House, Central Circle – 17 A-7, Mahipalpur, 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)-35, New Delhi Dated 16.11.2017. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 22.04.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him & Stated

/Del/2018 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