“Vivad se Vishwas”

Franchise India Brands Ltd., New Delhi vs. ACIT, CPC- TDS, Ghaziabad

In the result, the appeal of the assessee is dismissed as withdrawn

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

Sudha Jajodia, New Delhi vs. DCIT CC-8, 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In the result, the appeal of the assessee is dismissed as withdrawn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

Braham Singh Chauhan, Noida Up vs. ITO Ward 62 (1), 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-1221/Del/2019 3. Considering the aforesaid situation

Kajaria Creamics Ltd, New Delhi vs. ACIT Spl. Range-5, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn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

Kajaria Creamics Ltd, New Delhi vs. ACIT Spl. Range-5, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn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

Kajaria Creamics Ltd, New Delhi vs. ACIT Spl. Range-5, New Delhi

In the result, the 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

Kajaria Creamics Ltd, New Delhi vs. ACIT Spl. Range-5, New Delhi

In the result, the 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

Kajaria Creamics Ltd, New Delhi vs. ACIT Spl. Range-5, New Delhi

In the result, the 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

Sumit Kumar Khandelwal, New Delhi vs. DCIT, Circle-16(2), New Delhi

In the result, the appeal of the assessee is dismissed

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

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

Ashok Kumar Khandelwal, New Delhi vs. DCIT, Circle-16(2), New Delhi

In the result, the appeal of the assessee is dismissed

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

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. 4. Learned Sr. DR has no objection for withdrawal

Pritpar Singh Kahlon, Gurgaon vs. ITO, Ward-3(3), Gurgaon

In the result, the appeal of the assessee is dismissed as withdrawn

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

/Del/2018 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

M R Tradex P.Ltd, New Delhi vs. ITO, Ward-16(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

that the assessee has opted to settle the dispute relating to the tax arrears for the 2 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

Gaurav Garg & Family HUF, Ghaziabad vs. DCIT, Circle-1, Ghaziabad

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

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

assessee has opted to settle the dispute relating to the tax arrears for the assessment year ITA 7662/Del/2018 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

Ruchi Garg, Delhi vs. DCIT, Central Circle, Noida

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

stated that she has opted to settle the dispute relating to the tax arrears for the assessment year under 2 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

Saket Jain (HUF), Delhi vs. ITO, Ward-57(5), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2014-15 Saket Jain (Huf), Vs Ito, B-13, Anand Vihar, East Delhi, Ward-57(5), Delhi-110092. New Delhi. Pan-Aaihs3991Q Appellant Respondent Appellant By Sh.S.S.Nagar, 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

Puneet Gupta, Noida vs. ITO, Ward- 2(4), Noida

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

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2010-11 Puneet Gupta, Ito, A-352, Sector-19, Noida, Vs Ward-2(4), Uttar Pradesh-201301. Noida. Pan-Abspg3190L Appellant Respondent Appellant By Ms. Vanshika Taneja, Adv. 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

Delhi Development Authority, New Delhi vs. JCIT(E), Range- 1, New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2009-10 Delhi Development Vs. Assistant Director Of Income Authority, Tax (Exemption), C/O Chief Accounts Trust Circle-Ii, Officer, Pratyakash Kar Bhawan, Vikas Bhawan, E-2, Civic Centre, Minto Road, Ina, New Delhi – 23 New Delhi – 2 (Pan: Aaald0031A) (Appellant) (Respondent) Assessment Year : 2015-16 Delhi Development Vs. Assistant Commissioner Of Authority, Income Tax (E), Room No. 205, B-Block, Circle-1(1), Vikas Sadan, New Delhi Ina, New Delhi – 23 (Pan: Aaald0031A) (Appellant) (Respondent)

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

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

Tarun Enterprises Pvt. Ltd., Delhi vs. ITO, Ward- 25(1), Delhi

In the result, the 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

Tarun Enterprises Pvt. Ltd., Delhi vs. ITO, Ward- 25(1), Delhi

In the result, the 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