“Vivad se Vishwas”

Lalit Kumar Goyal, New Delhi vs. ITO, Ward-43(5), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

Liugong India Pvt. Ltd., New Delhi vs. ACIT, Circle-15(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In the result, the appeal of the assessee is dismissed as withdrawn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: 2009-10

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

Rakesh Bajaj (HUF), 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In the result, the appeal of the assessee is dismissed as withdrawn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. Narasimha Charyassessment Year : 2011-12

opted to settle the dispute relating to 2 ITA-8395/Del/2019 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

Grohe India Private Limited, Gurgaon vs. ACIT Circle-10(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In the result, the appeal of the assessee is dismissed as withdrawn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 : 2012-13 M/S Grohe India Private Vs. Acit, Circle 10(2), Limited, New Delhi Gurgaon Baani, Address One, 10Th Floor, Sector-56, Gurgaon-122001 Haryana (Pan: Aaccg6062B) (Appellant) (Respondent) Appellant By : Sh. Rishabh Malhotra, A.R. 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 2012-13 Is Directed Against The Order Of Learned Cit(A)-44, New Delhi.

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

Chairman Fashions Pvt. Ltd., Delhi vs. ITO Ward-6(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 : 2004-05 M/S Chairman Fashions Vs. Ito, Ward 6(1), Pvt. Ltd., New Delhi 70A, Rama Road, Nazafgarh Road Industrial Area, Delhi – 15 (Pan: Aaacc0253C) (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 2004-05 Is Directed Against The Order Of Learned Cit(A)-33, New Delhi.

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

Apogee Infrastructures Pvt Ltd, New Delhi vs. ITO Ward - 3(1), 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

Indra Sistemas India P. Ltd, New Delhi vs. DCIT, Circle-12(1), 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: 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

Kiran Jindal, New Delhi vs. ITO Ward - 17(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 : 2015-16

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

Ajay Aneja, Faridabad vs. ITO Ward - 45(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 : 2012-13 Ajay Aneja, Ito, Sco-7, Ff, 5R/1, Near Hdfc Vs Ward-45(5), Bank, Bk Chowk, Nit, New Delhi. Faridabad-121001. Pan-Adapa5872H Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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

Y.K. Jewellers Pvt. Ltd., Delhi vs. ITO Ward - 27(4), New Delhi

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

Bench: Us. The Learned Counsel For The Assessee, Vide Email Letter Dated 01.02.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted Y.K. Jewellers Pvt. Ltd. Vs. Ito

Jewellers Pvt. Ltd. Vs. ITO 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

Vijay Latha Jain, New Delhi vs. ACIT, Central Circle- 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 : 2008-09 Vijay Latha Jain, Vs. Acit, Central Circle-2, C/O Prop. M/S Diamond New Delhi Exports, E-44, Connaught Place, New Delhi – 110 001 (Pan: Acupj6248H) (Appellant) (Respondent) Appellant By : Sh. Nem Singh, Adv. 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 2008-09 Is Directed Against The Order Of Learned Cit(A)-31, New Delhi. 2. The Assessee’S A.R. Vide His Email Dated 1.02.2021 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

Atotech India Pvt. Ltd., Gurgaon vs. DCIT, Circle- 1(1), Gurgaon

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

Bench: Shri G.S. Pannu & Shri K.N. Charyassessment Year 2006-07

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

Usha Chaurasia, New Delhi vs. ACIT Circle-50(1), 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

Ishwar Rani, Panipat vs. ITO Ward - 2, Panipat

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

Voxapp Private Limited, Gurgaon vs. ACIT Circle- 26(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 : 2014-15

that the 2 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

Iqbal Kaur, Moradabad vs. ITO, Ward-2(1), Moradabad

In the result, both 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

Munish Bhambri, New Delhi vs. ITO Ward-50(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 2 ITA-7299/Del/2019 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

Iqbal Kaur, Moradabad vs. ITO, Ward-2(1), Moradabad

In the result, both 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

Hike Pvt Ltd, Delhi vs. ACIT, Circle-11(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 : 2016-17 Hike Pvt.Ltd., Acit, 1, Nelson Mandela Road, Vs Circle-11(2), Bharti Crecent, Vasant Kunj, New Delhi. Delhi-110070. Pan-Aahcm5054A Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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

Mohammad Fahad Ikram, Moradabad vs. ACIT Circle-I, Moradabad

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

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2014-15 Mohammad Fahad Ikram, Acit, 0, Sialkot, Peerjada, Vs Circle-I, Moradabad, Uttar Pradesh-244001. Moradabad. Pan-Aacpi6326H Appellant Respondent Appellant By Sh.Pramod Kr. Agarwal, Adv. Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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