“Vivad se Vishwas”

Naresh Mittal (HUF), New Delhi vs. ITO Ward - 40(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16

opted to settle the dispute relating to the tax arrears for the assessment year under 2 ITA-6285/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

Amit Goyal, New Delhi vs. ITO, Ward- 42(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In the result, the appeal of the assessee is dismissed as withdrawn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

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

Sath Promoters and Developers Pvt. Ltd., New Delhi vs. ITO, Ward- 22(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In the result, the appeal of the assessee is dismissed as withdrawn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 : 2010-11 Vs Ito, Sath Promoters & Developers Pvt. Ltd., J-200A, Sainik Farms, Ward-22(4), New Delhi-110062. New Delhi. Pan-Aaics6351D 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

Khushboo Garg, New Delhi vs. ITO Ward - 50(3), 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In the result, the appeal of the assessee is dismissed as withdrawn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 Smt. Khushboo Garg, Vs. Ito, Ward 50(3), R-562, Old Rajinder New Delhi Nagar, New Delhi – 60 (Pan: Adypa8355K) (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 2014-15 Is Directed Against The Order Of Learned Cit(A)-17, New Delhi. 2. None Appeared On Behalf Of The Assessee Before Us At The Time Of Virtual Hearing. However, The Assessee Vide Her Letter Dated 26.02.2021 Has Requested For Withdrawal Of The Appeal Filed By Her & Stated That She

stated that she 2 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

Vandana Rastogi, Hasanpur Up vs. ITO -1(4), Amroha

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.-5867/Del/2019

Aman Mehta HUF, New Delhi vs. ITO Ward 44(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

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

Kusum Healthcare Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range-5, New Delhi

In the result, the appeals 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

Kusum Healthcare Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range-5, New Delhi

In the result, the appeals 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

New World Buildcon Pvt. Ltd., New Delhi vs. ITO Ward - 18(2), New Delhi

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

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. 2 ITA-5139/Del/2019 3. Considering the aforesaid situation

Utkrisht Realcon Private Limited, New Delhi vs. ITO Ward-27(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 K. Narasimha Chary Shri K. Narasimha Chary K. Narasimha Charyk. Narasimha Chary 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

Anurag Jain, New Delhi vs. ITO Ward - 34(2), 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 Anurag Jain, Vs Ito, Bm-61, Shalimar Bagh, Ward-34(2), West Delhi, New Delhi-110088. New Delhi. Pan-Affpj3081E Appellant Respondent Appellant By Ms. Rashi Singhal, Ca & Mr. Lalit Mohan, 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

Asis Moulds India Pvt. Ltd, Greater Noida vs. DCIT Circle-3(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2010-11 Assessment Year : 2011-12 Assessment Year : 2011-12

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

Asis Moulds India Pvt. Ltd, Greater Noida vs. DCIT Circle-3(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2010-11 Assessment Year : 2011-12 Assessment Year : 2011-12

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

Asis Moulds India Pvt. Ltd, Greater Noida vs. DCIT Circle-3(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 : 2010-11

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

Asis Moulds India Pvt. Ltd., Greater Noida vs. DCIT Circle-3(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2010-11 Assessment Year : 2011-12 Assessment Year : 2011-12

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

Minerals Managements Services India Pvt. Ltd., New Delhi vs. DCIT, Circle- 16(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 : 2013-14

opted to settle the dispute relating to the tax arrears for the 2 ITA-4791/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

Polylace India P.Ltd, New Delhi vs. DCIT, Circle-20(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 : 2009-10 M/S Polylace India P. Vs. Dcit, Circle 20(1), Ltd., New Delhi A-107, Wazirpur Industrial Area, Delhi – 110 052 (Pan: Aaacp0227H) (Appellant) (Respondent) Appellant By : Sh. Nipun Mittal, Ca 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 2009-10 Is Directed Against The Order Of Learned Cit(A)-Xxv, New Delhi. 2. The Assessee’S Director Vide Letter Dated 22.2.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee

that the assessee 2 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

Kush Plastics Ltd., New Delhi vs. ITO, Ward- 14(4), Delhi

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

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

/Del/2019 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

Metro Decrotative Pvt Ltd, New Delhi vs. ITO Ward 6(4), New Delhi

In the result, the appeals of the assessee are dismissed

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

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

Metro Decrotative Pvt Ltd, New Delhi vs. ITO Ward 6(4), New Delhi

In the result, the appeals of the assessee are dismissed

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

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