“Vivad se Vishwas”

Neetu Berry, New Delhi vs. ITO Ward-4(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn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 ITA 5058/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

Deepak Berry, Delhi vs. ITO, Ward- 4(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In the result, the appeal of the assessee is dismissed as withdrawn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 : 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

Ccpl Developers P.Ltd, New Delhi vs. ACIT, Circle-5(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

Automat Irrigation Pvt. Ltd., Delhi vs. ITO Circle-3(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In the result, the appeal of the assessee is dismissed as withdrawn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 : 2013-14 M/S Automat Irrigation Vs. Income Tax Officer, Pvt. Ltd., Circle 3(2), Plot No. 18-19, Main G.T. New Delhi Road, Dilshad Garden, Delhi – 95 (Pan: Aadcp7993D) (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 2013-14 Is Directed Against The Order Of Learned Cit(A)-I, 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

Ramesh Lal, Fatehabad vs. ITO Ward -02, Fatehabad

In the result, the appeal of the assessee is dismissed as withdrawn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

Pradeep Patil, New Delhi vs. ITO Ward - 51(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 : 2013-14

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

Raj Kumar Tejwani HUF, Delhi vs. ITO Ward-34(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 Raj Kumar Tejwani Huf, Ito, I-126, Ashok Vihar Phase-I, Vs Ward-34(1), Delhi-110052. New Delhi. Pan-Aaihr4622M Appellant Respondent Appellant By Ms. Rashi Singhal, Ca 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

Shobha Tejwani, New Delhi vs. ITO Ward - 34(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 Shobha Tejwani, Ito, F-126, Ashok Vihar, Vs Ward-34(1), Phase-1, New Delhi-110052. New Delhi. Pan-Abgpt4891H Appellant Respondent Appellant By Ms. Rashi Singhal, Ca 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

Raj Kumar Tejwani, New Delhi vs. ITO Ward - 34(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

opted to settle the dispute relating to 2 ITA-4555/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

Bal Gopal Impex Limited, New Delhi vs. PCIT-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 : 2009-10 Bal Gopal Impex Ltd., Pcit-2, 2Nd Floor, Pocket G 23/149, Vs New Delhi. Sector-7, New Delhi-110085. Pan-Aaccb9581E Appellant Respondent Appellant By Sh.Deepak Ostwal, Ca 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

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 : 2015-16 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

Uptron Powertronics Ltd., Ghaziabad vs. DCIT, Circle- 2, Ghaziabad

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

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

Indian Compressors Ltd., New Delhi vs. Addl. CIT, Special Range-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 : 2013-14 M/S Indian Compressors Vs. Addl. Cit, Special Range-4, Limited, C.R. Building, 33 & 35, Okhla New Delhi Industrial Area, Phase-Iii, New Delhi – 20 (Pan: Aaaci0752Q) (Appellant) (Respondent) Appellant By : Sh. Soubhagya Aggarwal, 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 2013-14 Is Directed Against The Order Of Learned Cit(A)-35, 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

Sanjay Kalra, New Delhi vs. Pr. CIT, 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: 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

Vishwanatha Balasubramanian, New Delhi vs. DCIT Circle-7(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: 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

Shalini Chawla, Delhi vs. ITO Ward 59(3), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 Shalini Chawla, Ito, A-5, Preet Vihar, Delhi-110092. Vs Ward-59(3), Pan-Aakpc4648L New Delhi. 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

Mukesh Gupta, Ghaziabad vs. ITO, Ward-1(4), Ghaziabad

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

Sikander Sachdeva, New Delhi vs. ITO, Ward- 61(3), 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

Kanak Assurance Consultants Ltd, New Delhi vs. ITO Ward -14(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 : 2010-11 M/S Kanak Assurance Vs. Ito, Ward 14(2), Consultants Ltd. New Delhi A-1/15, Varun Apartment, Sector-9, Rohini, New Delhi – 85 (Pan: Aadck4564F) (Appellant) (Respondent) Appellant By : Ms. Raj Rani Lakra, Ca 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 2010-11 Is Directed Against The Order Of Learned Cit(A)-5, 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

Raynam Holding, New Delhi vs. ACIT Circle-52(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 : 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