“Vivad se Vishwas”

Milloni Sarin, New Delhi vs. ITO Ward-33(4), New Delhi

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiya

Assessee. However, assessee filed letter Dated 15.03.2021 seeks permission to withdraw the appeal as the matter in issue have been settled under VIVAD SE VISHWAS SCHEME, 2 ITA.No.8657/Del./2019 Ms. Milloni Sarin, Gurgaon. 2020 and Form No.3 have already been issued by the Department. She has, therefore, seeks permission

Colour Delight Developers Pvt. Ltd., New Delhi vs. ITO, Ward- 6(2), New Delhi

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

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiya[Assessment Year: 2016-17]

assessee submitted an application dated NIL 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 applications, the appeal is dismissed

Subhanshu Jain, Delhi vs. ITO, Ward-46(5), New Delhi

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiya

Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter in issue have been settled under VIVAD SE VISHWAS SCHEME, 2020 and Form No.5 have already been issued by the 2 ITA.No.1042/Del./2019 Shri Subhanshu Jain, Delhi. Department. He has, therefore, seeks permission to withdraw

D.J. Dye Chem, Delhi vs. ACIT, Circle- 36(1), New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri O.P. Kant & Ms. Suchitra Kamble[Through Video Conferencing]

opted to settle the dispute relating to the tax arrears for the assessment year under 2 ITA No.7755/Del./2017 consideration, under the “Vivad Se Vishwas Scheme, 2020”. The learned counsel for the assessee submitted that the assessee has received Form No. 3 issued by the respective Principal Commissioner of Income

ACIT, New Delhi vs. Shri Ved Pal Tokas, New Delhi

In the result, Departmental appeal and Cross

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiya

Learned Counsel for the Assessee submitted that assessee has settled the matter in Departmental Appeal under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 have already been issued. He has, therefore, submitted that Departmental appeal has become infructuous and he seeks permission to withdraw the cross objection. 3. In view ... above, the Departmental appeal since have already been settled under VIVAD SE VISHWAS SCHEME, 2020 has become infructuous. The Cross Objection of the assessee is dismissed as withdrawn. 4. In the result, Departmental appeal and Cross Objection of the Assessee are dismissed. 3 ITA.No.1147/Del./2017 & C.O.No.102/Del./2017

DCIT, Faridabad vs. M/S Mapsko Builders Pvt. Ltd., New Delhi

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under The Direct Tax Vivad se Vishwas Act, 2020. It has been stated that the necessary declaration in accordance with Section 4 of The Direct Tax Vivad se Vishwas

DCIT, Faridabad vs. Shri Om Prakash Singla, New Delhi

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under The Direct Tax Vivad se Vishwas Act, 2020. It has been stated that the necessary declaration in accordance with Section 4 of The Direct Tax Vivad se Vishwas

Satbir Jain HUF, 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 K. Narasimha Charyassessment Year : 2011-12

opted to settle the dispute relating to 2 ITA-720/Del/2019 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

DCIT, Circle-7(1), New Delhi vs. Delhi Transco Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2014-15

opted to settle the dispute relating to the tax arrears for 2 ITA-597/Del/2020 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

Ashish Garg, New Delhi vs. ITO Ward - 22(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2015-16 Ashish Garg, Ito, 68, Chander Lok, Pitampura, Vs Ward-22(2), New Delhi-110034. New Delhi. Pan-Agzpg1743M Appellant Respondent Appellant By None Respondent By Sh. M. Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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

Receivable Management Services India Pvt Ltd (Now Merged With Iqor India Services Ovt 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 K. Narasimha Chary

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

Ashish Goyal, New Delhi vs. ITO Ward - 10(1), New Delhi

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

Bench: Shri R.K. Pandaassessment 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

Adwyt International Pvt.Ltd., New Delhi vs. ITO Ward--1(3), Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2010-11

opted to settle the dispute relating to the tax arrears for the assessment year under 2 ITA-9414/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

Om Shree Packaging (P) Ltd, New Delhi vs. ITO Ward - 19(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2011-12

opted to settle the dispute relating to 2 ITA-9256/Del/2019 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

Competent Trades P.Ltd, Faridabad vs. ITO, Ward-1(2), Faridabad

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

Bench: Shri R.K. Pandaassessment 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

Hardeep Sahni, New Delhi vs. ITO Ward - 36(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2011-12

/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

Shivani Jain, Delhi vs. ITO Ward-60(5), New Delhi

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

Bench: Shri R.K. Pandaassessment 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

Ram Bhaj Sharma, New Delhi vs. ITO Ward - 37(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2011-12 Ram Bhaj Sharma, Ito, 42-A, Ganga Toli Road, Vill.-Pooth Vs Ward-37(1), Khurd, Daryapur, New Delhi. New Delhi-110039. Pan-Awxps9147D Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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

Shelly Marketing Pvt. Ltd., New Delhi vs. ITO Ward - 23(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment 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

Margaret Alice Skinner, New Delhi vs. ACIT International Taxation Circle-3(1)(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2011-12

opted to settle the dispute relating to 2 ITA-8636/Del/2019 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