“Vivad se Vishwas”

M/S. Panoramic Entertainment Pvt. Ltd., New Delhi vs. DCIT, New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri Amit Shukla & Shri B.R.R. Kumar

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 2 I.T.A. No.1787/DEL/2015 Scheme, 2020 and Form No.3 has also been issued in favour of the assessee. He, therefore, seeks permission to withdraw

M/S. Transcend Infrastructure Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, appeals of the Assessee are dismissed as withdrawn

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

Learned Counsel for the Assessee seeks permission to withdraw the appeals as the matters in issue are settled in VIVAD SE VISHWAS SCHEME, 2020 and requisite Form No.3 have been issued in favour of the assessee in the above appeals. 3. In view of the above, appeals of assessee

Madhu Sudan Yadav, Rewari vs. ITO, Rewari

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under The Direct Tax Vivad se Vishwas Act, 2020. It has been stated that the necessary declaration in accordance with Section 4 of The Direct Tax Vivad se Vishwas

M/S. Shyam Telecom Ltd., New Delhi vs. ACIT, New Delhi

Bench: Shri Amit Shukla & Shri Prashant Maharishi

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 I.T.A. No. 4327/DEL/2011 3. However, the aforesaid is subject

Isha Jindal, Ghaziabad vs. ITO Ward - 42(2), New Delhi

Bench: Shri G.S. Pannu, Vice- & 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

Rp Jindal & Sons HUF, New Delhi vs. ITO Ward - 40(5), 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In the result, the appeal of the assessee is dismissed as withdrawn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 M/S R.P. Jindal & Sons Vs. Income Tax Officer, Huf, Ward 40(5), H-4/5, 56, Suvidha Kunj, Pitampura, Delhi – 34 (Pan: Aajhr6073D) (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 10.02.2021 Date Of Pronouncement : 10.02.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Learned Cit(A)-14, New Delhi. 2. None Appeared On Behalf Of The Assessee Before Us At The Time Of Virtual Hearing. However, The Assessee’S A.R. Vide His Letter Dated

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

Rehaan Packing Solutions Pvt. Ltd., New Delhi vs. ITO, Ward-21(2), New Delhi

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

Bench: Shri G.S. Pannu, Vice- & 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

Maharishi Raman Educational Society, New Delhi vs. ITO Ward - 1(4), New Delhi

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

Bench: Shri G.S. Pannu, Vice- & 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

Manju Devi, New Delhi vs. ITO Ward - 2(4), New Delhi

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

Bench: Shri G.S. Pannu, Vice- & 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”. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Anadi Mercantile Pvt. Ltd.(Now Converted to Anandi Mechantile LLP), New Delhi vs. DCIT Circle-2(2), New Delhi

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

Bench: Shri G.S. Pannu, Vice- & 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”. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Pushpa, New Delhi vs. ITO, Ward-35(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 : 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

Brij Mohan Makkar, New Delhi vs. ACIT, Circle-61(1), New Delhi

Bench: Shri G.S. Pannu, Vice- & 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”. 3. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed. 4. However, the aforesaid is subject

Longjian Road and Bridge Company Limited, New Delhi vs. DCIT Circle-2(2)(1), International Taxation, New Delhi

Bench: Shri G.S. Pannu, Vice- & 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”. 3. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed. 4. However, the aforesaid is subject

Krishana Goel, New Delhi vs. ITO, Ward-41(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

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

Daya Nand, New Delhi vs. ITO Ward - 41(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

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

Natasha Kohli, New Delhi vs. DCIT Central Circle-8, 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 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

Natasha Kohli, New Delhi vs. DCIT Central Circle-8, 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 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

Natasha Kohli, New Delhi vs. DCIT Central Circle-8, 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 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

Natasha Kohli, New Delhi vs. DCIT Central Circle-8, 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 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

Natasha Kohli, New Delhi vs. DCIT Central Circle-8, 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 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