“Vivad se Vishwas”

Umesh Kapoor, New Delhi vs. ACIT, Circle-31(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In the result, the appeal of the assessee is dismissed as withdrawn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 : 2014-15

opted to settle the dispute relating to 2 ITA-9470/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

Modi Rubber Ltd., New Delhi vs. ACIT, Circle- 17(1), New Delhi

In the result, all the 04 appeals of the assessee are dismissed as withdrawn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

Prithvi Raj, Gurgaon vs. ITO Ward-5, Hisar

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri K Narasimha Charyasstt. Year : 2013-14

ground that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and certificate to this effect in Form No. 3 has already been obtained. 3. Learned Sr. DR has no objection for withdrawal

Great Eastern Energy Corporation Ltd., Gurgaon vs. ACIT, Circle- 10(2), New Delhi

In the result, the appeal filed by the Assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16 M/S Great Eastern Vs. Acit, Circle-10(2), Energy Corporation C.R. Building, Ito, I.P. Estate, Limited, New Delhi Signture Towers-A, 14Th Floor, South City-1, Nh-8, Gurgaon Haryana - 122001 (Pan: Aaacg3345F) (Appellant) (Respondent) Assessee By : Ms. Shubangi Arora, A.R. Department By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 12.03.2021 Date Of Pronouncement : 12.03.2021 Order Per G.S. Pannu, Vp : This Appeal Filed By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Learned Cit(A)-4, New Delhi.

stated that 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

Indian Carpet Centre, New Delhi vs. ACIT Circle-32(1), New Delhi

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

assessee has opted to settle the dispute relating to the tax arrears for the ITA 9091//Del/2019 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

Sanjay Singh Rana, New Delhi vs. ACIT Circle - 60(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration ITA 9081/D/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

Paragon Knits Limited, 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

Anjali Jain, New Delhi vs. ITO, Ward-55(4), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 Anjali Jain, Ito, C/O-Charitra Gupta & Co., Vs Ward-55(4), H.No.1865, Sector-9, New Delhi. Faridabad, Haryana-121006. Pan-Aplpj7895N Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 12.03.2021 Date Of Pronouncement 12.03.2021

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

Udgam Infotech & Real Estate Pvt Ltd, Kolkata vs. ITO Ward - 27(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 : 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

Sanjay Kumar, New Delhi vs. ACIT Circle-47(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 the tax arrears for the assessment year under 2 ITA-8727/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

Satpal Jain, New Delhi vs. ITO, Ward-47(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 the tax arrears for the 2 ITA-8605/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

Hyatt Services India Private Limited, Gurgaon vs. ACIT Circle-11(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 : 2007-08 M/S Hyatt Services India Vs. Acit, Circle 11(2), Private Limited, New Delhi 15Th Floor, One Horizon C.R. Building, I.P. Estate, Centre, Gold Course New Delhi – 2 Road, Sector-43, Dlf Phase-V, Gurgaon – 122002 (Pan: Aabch0541H) (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 12.03.2021 Date Of Pronouncement : 12.03.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2007-08 Is Directed Against The Order Of Learned Cit(A)-44, New Delhi.

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

Zeal Vanijya Pvt Ltd, Gautam Budh Nagar vs. ITO R- 3(5), Noida

The appeal of the assessee is dismissed as withdrawn

Bench: Shri Amit Shukla & Shri O.P. Kant

both the parties through Video Conferencing. 3. Ld. counsel for the assessee at the outset stated that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No.3 has also been issued in favour of the assessee. He, therefore, seeks permission to withdraw the appeal. 2 I.T.A

Anil Kumar Garg, Delhi vs. ITO, Ward-47(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2009-10 Anil Kumar Garg, Vs Ito, 2639/4, Chadha Market, Ward-47(1), Naya Bazar, Delhi-110006. New Delhi. Pan-Aanpg5649N Appellant Respondent Appellant By Ms.Ruchika Gupta, Ca Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 12.03.2021 Date Of Pronouncement 12.03.2021

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

Balar Marketing Pvt. Ltd., Delhi vs. ACIT Circle-4(1), New Delhi

Bench: Shri G.S. Pannu & Shri K.N.Chary

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.-7617/Del/2019

Deepali Bhatt, New Delhi vs. ITO Ward - 35(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

Gagninder Kumar Gandhi, New Delhi vs. Addi. CIT Range-54, New Delhi

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

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

opted to settle the dispute relating to the tax arrears for the 2 ITA-6697/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

Gkn Driveline (India) Ltd., Faridabad vs. DCIT, Circle- 1, Ltu, New Delhi

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

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

6606/Del/2019 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. 3. Learned

Rajendera Prasad Bansal, Delhi vs. ACIT, Circle-47(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.N.Chary

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

Rajendera Prasad Bansal, Delhi vs. ACIT, Circle-47(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.N.Chary

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