“Vivad se Vishwas”

Dhirendra Buildcon P.Ltd, New Delhi vs. ITO, Ward-7(3), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

1089/Del/2020 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

Ravi Aggarwal, New Delhi vs. ACIT, Circle-24(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year: 2015-16

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration ITA 9847/Del/2019 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

ITO Ward - 28(1), New Delhi vs. New Friends Club, New Delhi

In the result, appeal of the Revenue is dismissed

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Assessment Year : 2015-16 Ito Vs. New Friends Club Ward – 28(1), Mathura Road, New Delhi New Friends Colony, New Delhi-110 025 Pan – Aaafn 5180 G (Appellant) (Respondent) Assessee By Shri Rupesh Agrawal, Sr.Dr Revenue By --None-- Date Of Hearing: 25/03/2021 Date Of Pronouncement: 25/03/2021 Order Per Anil Chaturvedi, Am : This Appeal Filed By The Revenue Is Directed Against The Order Dated 27.09.2019 Of The Commissioner Of Income Tax (Appeals)- 10, New Delhi Pertaining To Assessment Year 2015-16. 2. Before Us, Assessee Has Vide Email Dated 25Th March, 2021 Seeks Withdrawal Of Appeal As It Has Opted For Vivad Se Vishwas (Vsv) 2020 & Has Filed The Declaration (Form-1) & Undertaking (Form-2) Scheme & Department Had Issued Form- A.Y. 2015-16 2 3. The Assessee Therefore Seeks To Withdraw The Appeal, To Which The Revenue Has No Objection.

Year 2015-16. 2. Before us, assessee has vide email dated 25th March, 2021 seeks withdrawal of appeal as it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and undertaking (Form-2) Scheme and department had issued Form

Indu Wadhwa, New Delhi vs. ITO Ward-28(3), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Assessment Year : 2015-16 Indu Wadhwa Vs. Ito E-177, 2Nd Floor, G.K-1, Ward – 1(3), New Delhi-110048 Gurgaon Pan – Aaipw 7874 L (Appellant) (Respondent) Assessee By --None-- Revenue By Shri Rupesh Agrawal, Sr. Dr Date Of Hearing: 25/03/2021 Date Of Pronouncement: 25/03/2021 Order Per Anil Chaturvedi, Am : This Appeal Filed By The Assessee Is Directed Against The Order Dated 23.09.2019 Of The Commissioner Of Income Tax (Appeals)- 10, New Delhi Relating To Assessment Year 2015-16. 2. Before Us, Assessee Has Vide Email Dated 24Th March, 2021 Seeks Withdrawal Of Appeal As It Has Opted For Vivad Se Vishwas (Vsv) 2020 & Has Filed The Declaration (Form-1) & Undertaking (Form-2) Scheme & Department Had Issued Form- A.Y. 2015-16 2 3. The Assessee Therefore Seeks To Withdraw The Appeal, To Which The Revenue Has No Objection.

Year 2015-16. 2. Before us, assessee has vide email dated 24th March, 2021 seeks withdrawal of appeal as it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and undertaking (Form-2) Scheme and department had issued Form

Madhu Bahl, Gurgaon vs. ITO, Ward-2(4), Gurgaon

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

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

Mckinsey Knowledge Centre India Pvt. Ltd., Gurgaon vs. ACIT, Circle- 16(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

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

Bharat Exports, New Delhi vs. ITO Ward - 45 (2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2012-13

/Del/2019 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. 3. Learned

Ashish Sharma, New Delhi vs. ITO, Ward-56(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year: 2015-16

assessee has opted to ITA 9055/Del/2019 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

Rani Promoter Pvt. Ltd., Delhi vs. ACIT, Circle-21(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year: 2016-17

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

Posh Semco Pte Ltd., Mumbai vs. ACIT, Circle-Int.Tax.-2(2)(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2016-17

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

Gp Global Energy Pvt. Ltd., New Delhi vs. ACIT, Circle- 10(2), New Delhi

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2016-17

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

Kuber Securities, New Delhi vs. ACIT, Central Circle- 30, New Delhi

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

Scorpia India Medicare Private Ltd., Ghaziabad vs. ACIT, Circle-2, Ghaziabad

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2009-10

opted to settle the 2 ITA-8852/Del/2019 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

Kanta Goel, Delhi vs. ITO Ward-38(4), New Delhi

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2016-17

opted to settle the dispute 2 ITA-8762/Del/2019 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

Ankit Goyal, New Delhi vs. ITO Ward - 41(2), New Delhi

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

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Sudhanshu Srivastava Shri Sudhanshu Srivastava Sudhanshu Srivastavasudhanshu Srivastava Shri Shri

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

Pratap K.Patel, New Delhi vs. ACIT CC-17, New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Years: 2013-14

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under ITA 8545/D/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

Pratap K.Patel, New Delhi vs. ACIT CC-17, New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Years: 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

Pratap K.Patel, New Delhi vs. ACIT CC-17, New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment 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

M/S. Maneesh Pipes Pvt. 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 Sudhanshu Srivastavaassessment Year 2013-14

assessee has opted to settle the dispute relating to the tax arrears for the assessment year ITA 840/Del/2019 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

Receivable Management Services India Pvt. Ltd., New Delhi vs. ITO Ward -21(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year 2010-11

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under ITA 8381/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