“Vivad se Vishwas”

M/S. Raf Stationery Manufacturing Co., New Delhi vs. JCIT, 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In the result, the appeal of the assessee is dismissed as withdrawn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

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

Denim Corporation, New Delhi vs. ACIT, Circle- 34(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In the result, the appeal of the assessee is dismissed as withdrawn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 : 2014-15 Denim Corporation Vs. Acit Room No. 804, 8Th Floor, Circle 34(1) E-2 Block, Civic Centre, New Delhi. New Delhi. Pan No. Aaffd0019D (Appellant) (Respondent) Appellant By : Shri Anil Jain, Ca 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 2014-15 Is Directed Against The Order Of Learned Cit(A)-12, New Delhi Dated 07.09.2017. 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

M/S. Shri Bankey Bihari Educational Trust Palwal, Faridabad vs. DCIT, Faridabad

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2006-07

Tribunal 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 Act, 2020 (in short ‘the Act’) and requested for withdrawal of the said appeal. 3. Considering the aforesaid situation, the captioned appeal is consigned

K.K. Road Cargo Movers, New Delhi vs. JCIT, Range-51, 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In the result, the appeal of the assessee is dismissed as withdrawn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

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under ITA 7250/Del/2017 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

Weir Minerals (India) Private Ltd, New Delhi vs. Addlcit, Special Range-9, New Delhi

In the result, the appeal of the assessee is dismissed

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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee

Study Overseas Global Private Ltd., New Delhi vs. DCIT, Circle- 24(2), New Delhi

In the result, both these appeals of assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharat

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

Study Overseas Global Private Ltd., New Delhi vs. DCIT, Circle- 24(2), New Delhi

In the result, both these appeals of assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharat

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

Subhash Chander Khanna, New Delhi vs. ITO, Ward-50(3), New Delhi

In the result, both the 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

Sanjay Goel, New Delhi vs. ITO, Ward- 31(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 Sanjay Goel Vs. Ito C-21, Ground Floor, Shivalik Ward – 31 (1) Malviya Nagar, New Delhi New Delhi (Appellant) (Respondent) Appellant By : Ms. Soumya Jain, Ca 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)-11, New Delhi Dated 06.09.2017. 2. 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 That The Assessee Has Opted To Settle The Dispute Relating To The 2

opted to settle the dispute relating to the 2 ITA-6236/Del/2017 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

Aditya Saxena, New Delhi vs. ITO, Ward- 49(2), New Delhi

In the result, the appeal of the assessee is dismissed

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

opted 2 ITA-6113/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

Muzaffarnagar Dist. Coop. Bank Ltd., Muzaffarnagar vs. ACIT, Circle-1, Muzaffarnagar

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

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

Muzaffarnagar Dist. Coop. Bank Ltd., Muzaffarnagar vs. ACIT, Circle-1, Muzaffarnagar

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

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

Karun Carpets (P) Ltd., New Delhi vs. ACIT, Circle- 14(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

M/S Motorola Mobility Chennai Pvt. Ltd., Gurgaon vs. DCIT, Gurgaon

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

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

M/S. Muzaffarnagar Dist. Coop. Bank Ltd., Muzaffarnagar vs. ACIT, Muzaffarnagar

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

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

M/S. Muzaffarnagar Dist. Coop. Bank Ltd., Muzaffarnagar vs. ACIT, Muzaffarnagar

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

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

Sunil Kumar Prop., Karnal vs. ACIT, Karnal

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2008-09 Sunil Kumar Prop. Vs. Acit H. No.238, Sector-06, Circle Karnal Urban Estates Karnal Karnal (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 2008-09 Is Directed Against The Order Of Learned Cit(A), Karnal Dated 16.11.2016. 2. None Appeared On Behalf Of The Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 31.03.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him & Stated

/Del/2017 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

Air Liquide Engineering India Pvt. Ltd., Delhi vs. ACIT, New Delhi

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

Tribunal 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 Act, 2020 (in short ‘the Act’) and requested for withdrawal of the said appeal. 3. Considering the aforesaid situation, the captioned appeal is consigned

Unicorn Real Estate Developers Pvt. Ltd., Delhi vs. DCIT

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2007-08

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 Chopra, New Delhi vs. ACIT, New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2007-08

opted 2 ITA-6584/Del/2016 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