“Vivad se Vishwas”

Virendra Ajmera, New Delhi vs. ITO, Ward- 55(1), New Delhi

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

Tribunal that he 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

Deepak Ajmera, Delhi vs. ITO, Ward- 55(1), New Delhi

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

Tribunal that he 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

Satara Rubbers & Chemicals Pvt.Ltd., New Delhi vs. ACIT, Circle-22(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

Naveen Kumar Chopra, New Delhi vs. ACIT, Circle-17(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

Ayesha Gupta, New Delhi vs. ITO Ward-61(4), New Delhi

In the result, the appeal of the assessee is dismissed

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

opted to settle the dispute relating to the tax arrears for the assessment year under consideration 2 ITA-8078/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

Subodh Walia, New Delhi vs. JCIT Range-19, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2011-12

opted to settle the dispute relating to the tax arrears for the 2 ITA-8007/Del/2019 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 Agarwal, New Delhi vs. ITO, Ward- 39(5), 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 Rajesh Agarwal Vs. Ito C/O. Kapil Goel, Adv. Ward-39(5), F-26/124, Sector – 7, New Delhi Rohini, New Delhi-110 085 Pan – Aadpa 9071 A (Appellant) (Respondent) Assessee By --None-- Revenue By Shri Rupesh Agarwal, Sr.Dr Date Of Hearing: 25/03/2021 Date Of Pronouncement: 25/03/2021 Order Per K. Narasimha Chary, Jm :

Year 2015-16. 2. Before us, assessee has moved an application dated 15.03.2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- A.Y. 2015-16 2 1) and undertaking (Form-2) Scheme and department had issued Form

Ge Hydro Finance, New Delhi vs. ACIT Circle-1(3)(1) International Taxation, 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

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

Daljit Singh Bhatia, New Delhi vs. ITO Ward - 45(2), New Delhi

In the result, the appeal filed by the assessee in ITA No

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[A.Y 2011-12]

assessee submitted an application dated 12.03.2021 requesting for withdrawal of appeal. It has been stated that the quarrel has been settled under the Vivad se Vishwas Scheme, 2020 and the appellant is in receipt of Form No. 3. 3. Noting the contents of the application, the appeal is dismissed

Marine Godara, Hisar vs. ITO Ward - 1, Hisar

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

Kap Cones Pvt. 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 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

Pawan Kumar Bansal, New Delhi vs. ITO, Ward-40(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 Pawan Kumar Bansal Vs. Ito 356, Deepali Enclave, Ward – 40(3), Pitampura, New Delhi New Delhi – 110 034 Pan : Abjpb 3122 C (Appellant) (Respondent) Assessee By Shri Suresh K. Gupta, C.A. Revenue By Shri Rupesh Agarwal, Sr.Dr Date Of Hearing: 25/03/2021 Date Of Pronouncement: 25/03/2021 Order Per K. Narasimha Chary, Jm :

Year 2014-15. 2. Before us, assessee has moved an application dated 24.03.2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- A.Y. 2015-16 2 1) and undertaking (Form-2) Scheme and department had issued Form

Prem Lata, New Delhi vs. ITO Ward - 51(4), 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 ITA 6911/Del/2019 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

Rng Impex Pvt. Ltd., 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 & 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

Praveen Tayal (HUF), New Delhi vs. ITO Ward - 55(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment 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, 2 ITA-6403/Del/2019 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Arvind Kumar Chaudhry, Ghaziabad vs. ITO, Ward-1(1), Ghaziabad

In the result, the appeal filed by the assessee in ITA No

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[A.Y 2010-11]

assessee submitted an application dated 22.03.2021 requesting for withdrawal of appeal. It has been stated that the quarrel has been settled under the Vivad se Vishwas Scheme, 2020 and the appellant is in receipt of Form No. 3. 3. Noting the contents of the application, the appeal is dismissed

Addi. CIT- Special Range-1, New Delhi vs. Adm Agro Industries Latur and Vizag Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue 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

Hcl Technologies Ltd. (As Successor in Interest of Erstwhile Geometric Ltd. ), New Delhi vs. DCIT, Circle- 11(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

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

Rajiv Chandran, New Delhi vs. ITO, Ward-32(5), 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

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under ITA 6119/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

Rakesh Chharia, Ghaziabad vs. ACIT Circle-1, Moradabad

In the result, the appeal of the assessee is dismissed

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

opted to settle the dispute relating to the tax arrears for the assessment year under consideration 2 ITA-6037/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