“Vivad se Vishwas”

Ritu Bansal, New Delhi vs. ACIT Circle -61(1), New Delhi

The appeal is dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing) Assessment Year: 2011-12

Vide letter dated 05.02.2021 the appellant sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Scheme,2020. 3. Noting the contents of the application the appeal is dismissed as withdrawn. 4. Decision announced in the open court in the presence of both

Hari Kishan Goel, Sambhal Up vs. ITO Ward-1(5), Sambhal Up

In the result, appeal of the assessee is dismissed

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘SMC-2 NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER

Radhey Shyam HUF, Haryana vs. ITO Ward-2(2), Faridabad

The appeal is dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing) Assessment Year: 2011-12

Vide letter dated 25.07.2020 the appellant sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Scheme,2020. 3. Noting the contents of the application the appeal is dismissed as withdrawn. 4. Decision announced in the open court in the presence of both

Dhianwati, Delhi vs. ITO Ward-41(1), New Delhi

In the result, the appeal filed by the assessee is dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing) Assessment Year: 2011-12

application dated 22.02.2021 the counsel for the assessee brought to our notice that the appellant has moved an application under Vivad Se Vishwas Scheme, 2020 to settle the dispute. 3. Noting the fact this appeal by the assessee is dismissed as withdrawn. However, a liberty is given to the assessee ... approach the Tribunal, if for some technical reason the dispute could not be settled under the Vivad Se Vishwas Scheme, 2020. The appeal is dismissed as withdrawn. 4. In the result, the appeal filed by the assessee is dismissed as withdrawn. 5. Decision announced in the open court

Rm Financial Services (P) Ltd, New Delhi vs. ITO Ward -20(3), New Delhi

The appeal is dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing) Assessment Year: 2010-11

Vide letter dated 24.02.2021 the appellant sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Scheme,2020. 3. Noting the contents of the application the appeal is dismissed as withdrawn. 4. Decision announced in the open court in the presence of both

Puneet Jain, New Delhi vs. ITO Ward - 41(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2011-12

/Del/2019 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. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee

Vinay Parkash Aggarwal, New Delhi vs. ACIT, Circle-40(1), New Delhi

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

Bench: Shri R.K. Panda & 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

Yogesh Gambhir, New Delhi vs. ACIT CC-19, New Delhi

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

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2011-12 Yogesh Gambhir, Acit, 22, B/2, Karol Bagh, Central Delhi, Vs Cc-19, Delhi-110005. New Delhi. Pan-Aakpg2771N Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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

Manika Gupta, New Delhi vs. ITO Ward - 33(2), New Delhi

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

Bench: Shri R.K. Panda & 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

Zamil Air Conditioners India Pvt. Ltd., New Delhi vs. DCIT Circle-27(2), New Delhi

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

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year : 2012-13 M/S Zamil Air Conditioners India Vs. Dcit, Private Limited, Circle-27(1), H-9, Block B-1, Extension Mohan Room No.193, Cooperative Industrial Estate C.R. Building, Mathura Road, New Delhi-110002 New Delhi-110044 Pan- Aaaca0907F (Appellant) (Respondent) Assessment Year : 2013-14 M/S Zamil Air Conditioners India Vs. Dcit, Private Limited, Circle-27(2), Room No.207, 02Nd Floor, Block-D, H-9, Block B-1, Extension Mohan Cooperative Industrial Estate Pratyaksh Kar Bhawan, Mathura Road, Civic Centre New Delhi-110044 New Delhi-110002 Pan- Aaaca0907F (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr Date Of Hearing : 25.02.2021 Date Of Pronouncement : 25.02.2021

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

Alere Medical Private Limited, Gurgaon vs. DCIT Circle- 2(1), New Delhi

In the result, the appeals of the assessee are dismissed

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2012-13 Assessment Year : 2013-14

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

Alere Medical Private Limited, Gurgaon vs. DCIT Circle- 2(1), New Delhi

In the result, the appeals of the assessee are dismissed

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2012-13 Assessment Year : 2013-14

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 Jindal, Delhi vs. ACIT, Circle-55(1), New Delhi

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

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Sanjay Jindal, Acit, D-298, Vivek Vihar, Delhi-110092. Vs Circle-55(1), Pan-Adkpj3514F New Delhi. Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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 Metro Rail Corporation Ltd., New Delhi vs. ACIT Circle- 10(1), New Delhi

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

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year : 2003-04

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

Augere Wireless Broadband India Pvt. Ltd (Merged With Bharti Airtel Ltd), New Delhi vs. ACIT, Circle- 3(2), New Delhi

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

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2016-17 Augere Wireless Boradband India Pvt.Ltd. Acit, (Merged With Bharti Airtel Ltd.), Vs Circle-3(2), Bharti Crescent 1, Nelson Mandela Road, New Delhi. Vasant Kunj, New Delhi-110070. Pan-Aaica7528G Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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

Prabhat Fertilizer & Chemical Works, Karnal vs. ACIT Circle, Karnal

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

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment 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

Integrated Master Secruties Pvt. Ltd., New Delhi vs. DCIT Circle-12(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri R.K. Panda & Shri K.N. 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

Babu Lal, Faridabad vs. ITO, Ward- 1(2), Faridabad

In the result, the appeal of the assessee is dismissed

Bench: Shri R.K. Panda & Shri K.N. 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

Shruti Gupta, Ghaziabad vs. ITO Ward - 2(1), Ghaziabad

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment 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”. 3. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed. 4. However, the aforesaid is subject

Zamil Air Conditioners India Pvt. Ltd., New Delhi vs. DCIT Circle-27(1), New Delhi

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

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year : 2012-13 M/S Zamil Air Conditioners India Vs. Dcit, Private Limited, Circle-27(1), H-9, Block B-1, Extension Mohan Room No.193, Cooperative Industrial Estate C.R. Building, Mathura Road, New Delhi-110002 New Delhi-110044 Pan- Aaaca0907F (Appellant) (Respondent) Assessment Year : 2013-14 M/S Zamil Air Conditioners India Vs. Dcit, Private Limited, Circle-27(2), Room No.207, 02Nd Floor, Block-D, H-9, Block B-1, Extension Mohan Cooperative Industrial Estate Pratyaksh Kar Bhawan, Mathura Road, Civic Centre New Delhi-110044 New Delhi-110002 Pan- Aaaca0907F (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr Date Of Hearing : 25.02.2021 Date Of Pronouncement : 25.02.2021

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