“Vivad se Vishwas”

Hitachi Ltd., New Delhi vs. ADIT, New Delhi

In the result, the appeals of the assessee are dismissed

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

hearing stated that the assessee has opted to settle the dispute relating to tax arrears for the impugned assessment year under the Vivad Se Vishwas Scheme, 2020. 2. The Ld. Counsel for the assessee, vide application dated 26.2.2021 has requested for withdrawal of the appeals filed ... 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

Hitachi Ltd., New Delhi vs. ADIT, New Delhi

In the result, the appeals of the assessee are dismissed

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

hearing stated that the assessee has opted to settle the dispute relating to tax arrears for the impugned assessment year under the Vivad Se Vishwas Scheme, 2020. 2. The Ld. Counsel for the assessee, vide application dated 26.2.2021 has requested for withdrawal of the appeals filed ... 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

Hitachi Ltd., New Delhi vs. ADIT, New Delhi

In the result, the appeals of the assessee are dismissed

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

hearing stated that the assessee has opted to settle the dispute relating to tax arrears for the impugned assessment year under the Vivad Se Vishwas Scheme, 2020. 2. The Ld. Counsel for the assessee, vide application dated 26.2.2021 has requested for withdrawal of the appeals filed ... 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

Wimco Greens, Rudrapur vs. DCIT, New 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In the result, the appeals of the assessee are dismissed as withdrawn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

Wimco Greens, Rudrapur vs. DCIT, New 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

Wimco Greens, Rudrapur vs. DCIT, New 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

Wimco Greens vs. ACIT, Circle 23 (1)

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

Wimco Greens vs. ACIT, Cir 20(1)

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

Preeti Jain, New Delhi vs. ITO Ward - 40(2), New Delhi

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.8467/Del/2019 िनधा"रणवष"/Assessment Year: 2014-15 बनाम Preeti Jain Ito Vs. Bj-85, Shalimar Bagh, Ward 40(2 ) New Delhi. New Delhi. Pan No. Ahipj6163G अपीलाथ" Appellant ""यथ"/Respondent

Counsel for assessee seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued. 3. In view of the above, appeal of assessee is dismissed as withdrawn. Order pronounced in the open court

Amber Creations Private Limited, New Delhi vs. ITO Ward - 2(3), New Delhi

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.8459/Del/2019 िनधा"रणवष"/Assessment Year: 2010-11 बनाम Amber Creations Private Ltd., Ito Vs. B-1/279, Pashim Vihar, Ward 2(3 ) New Delhi. New Delhi. Pan No. Aahca9873D अपीलाथ" Appellant ""यथ"/Respondent

Counsel for assessee seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued. 3. In view of the above, appeal of assessee is dismissed as withdrawn. Order pronounced in the open court

Puran Chand Garg, New Delhi vs. ITO Ward - 59(3), New Delhi

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.8428/Del/2019 िनधा"रणवष"/Assessment Year: 2015-16 बनाम Puran Chand Garg Ito C/O Mk Bhatt & Co., Ca Vs. Ward 59(3 ) 302, Triveni Complex, New Delhi. E-10/12, Jawahar Park, Laxmi Nagar, New Delhi. Pan No. Adcpg3557F अपीलाथ" Appellant ""यथ"/Respondent

Counsel for assessee seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued. I.T.A.No.8428/Del/2019 3. In view of the above, appeal of assessee is dismissed as withdrawn. Order pronounced

Madhvi Jain, New Delhi vs. ITO Ward - 35(5), New Delhi

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.8419/Del/2019 िनधा"रणवष"/Assessment Year: 2015-16 बनाम Madhvi Jain Ito 15, Abdul Fazal Road, Vs. Ward 35(5) Bengali Market, New Delhi. New Delhi. Pan No. Aagpj6586N अपीलाथ" Appellant ""यथ"/Respondent

Counsel for assessee seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued. 3. In view of the above, appeal of assessee is dismissed as withdrawn. Order pronounced in the open court

Divya Jain, New Delhi vs. ITO Ward - 35(4), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumar(Through Video Conferencing) Ita No. 8418/Del/2019 : Asstt. Year : 2015-16 Divya Jain, Vs Income Tax Officer, 15, Abdul Fazal Road, Bengali Ward-35(5), Market, New Delhi-110001 New Delhi-110002 (Appellant) (Respondent) Pan No. Agbpj0293K Assessee By : Sh. Saurabh Jain, Adv. Revenue By : Sh. Farat Khan, Addl. Cit Dr Date Of Hearing: 11.03.2021 Date Of Pronouncement: 11.03.2021

outset, it was brought to the notice of bench by the ld. AR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Act 2020” and has already submitted Form 1 & 2 and Form 3 have been issued by the designated authority. 3. Keeping in view

Alok Kumar Aggarwal, Delhi vs. ACIT, Circle-55(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumar(Through Video Conferencing) Ita No. 8402/Del/2019 : Asstt. Year : 2011-12 Alok Kumar Aggarwal, Vs Acit, B-9, Vivek Vihar-I, Circle-55(1), Delhi-110095 New Delhi-110002 (Appellant) (Respondent) Pan No. Acupa4200E Assessee By : Ms. Kriti Bindal, Ca Revenue By : Sh. Farat Khan, Addl. Cit Dr Date Of Hearing: 11.03.2021 Date Of Pronouncement: 11.03.2021

outset, it was brought to the notice of bench by the ld. AR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Act 2020” and has already submitted Form 1 & 2 and Form 3 have been issued by the designated authority. 3. Keeping in view

Shiv Filling Station, Haryana vs. ITO Ward-4, Panipat

In the result, the appeal of the assessee is dismissed

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumar(Through Video Conferencing) Ita No. 8393/Del/2019 : Asstt. Year : 2016-17 Shiv Filling Station, Vs Income Tax Officer, Village- Bapoli, Panipat, Ward-4, Haryana-113210 Panipat, Haryana (Appellant) (Respondent) Pan No. Acvfs8064R Assessee By : None Revenue By : Sh. Farat Khan, Addl. Cit Dr Date Of Hearing: 11.03.2021 Date Of Pronouncement: 11.03.2021

outset, it was brought to the notice of bench by the ld. AR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Act 2020” and has already submitted Form 1 & 2 and Form 3 have been issued by the designated authority. 3. Keeping in view

Arjun Fininvest Ltd, Gurgaon vs. DCIT Circle-3(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumar(Through Video Conferencing) Ita No. 8385/Del/2019 : Asstt. Year : 2016-17 Arjun Fininvest Ltd., Vs Dcit, B-9/23, Dlf City, Phase-I, Circle-3(1), Gurgaon, Haryana-122002 New Delhi (Appellant) (Respondent) Pan No. Aaaca8255E Assessee By : Ms. Ananya Kapoor, Adv. Revenue By : Sh. Farat Khan, Addl. Cit Dr Date Of Hearing: 11.03.2021 Date Of Pronouncement: 11.03.2021

outset, it was brought to the notice of bench by the ld. AR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Act 2020” and has already submitted Form 1 & 2 and Form 3 have been issued by the designated authority. 3. Keeping in view

Santosh, Gurgaon vs. ITO, Ward-4(1), Gurgaon

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

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment Year : 2010-11

stated 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Surinder Kumar, Rewari vs. ITO, Ward-3, Rewari

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment Year : 2007-08

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. 3. Considering the aforesaid situation, the captioned appeal is consigned

Indian Oil Foundation, New Delhi vs. ITO, Ward-2(3), 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 2 ITA No.7634/Del./2017 arrears for the assessment year under consideration, under the “Vivad Se Vishwas Scheme, 2020”. It has been submitted that the application filed by the assessee has been accepted and the Commissioner of Income Tax (Exemption) has issued ... order for full and final settlement of tax arrears under Section 5(2) of Direct Taxes Vivad Se Vishwas Act, 2020 in Form 5, which is placed on record. The assessee, therefore, seeks permission to withdraw the appeal. 2. In view of the aforesaid, the appeal of the assessee

M/S Sartaj Habitate Infrastructures Ltd., New Delhi vs. DCIT, Moradabad

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.696/Del/2017 िनधा"रणवष"/Assessment Year: 2006-07 बनाम Sartaj Habitate Infrastructures Dcit Ltd.,19/56, Old Rajinder Nagar, Vs. Circle-Ii New Delhi. Moradabad. Pan No. Aajcs4429F अपीलाथ" Appellant ""यथ"/Respondent

Counsel for assessee seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued. 3. In view of the above, appeal of assessee is dismissed as withdrawn. Order pronounced in the open court