“Vivad se Vishwas”

Bandana Chadha, Moradabad vs. ACIT, Central Circle-29, 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In the result, the appeal of the assessee is dismissed as withdrawn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 Bandana Chadha, Acit, 455, Civil Lines, Moradabad, Vs Central Circle-29, Uttar Pradesh-244001. New Delhi. Pan-Ackpc9640A Appellant Respondent Appellant By Sh.Pramod Kr.Aggarwal, 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

Prinku Landfin (P) Ltd., New Delhi vs. DCIT, Central Circle-1, Faridabad

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2010-11

opted to settle the dispute relating to 2 ITA-4934/Del/2018 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

Jai Prakash Mittal, Delhi vs. ITO, Ward-48(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

Kufner Textiles (India) P.Ltd, New Delhi vs. DCIT, Circle-145(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In the result, the appeal of the assessee is dismissed as withdrawn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: 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

Seth Property Developers Ltd., New Delhi vs. ITO, Ward- 23(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In the result, the appeal of the assessee is dismissed as withdrawn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 : 2009-10 M/S Seth Property Vs. Income Tax Officer, Developers Ltd., Ward 23(1), (Formerly Known As New Delhi Seth Prorty Developers Pvt. Ltd,) 801, Vishwas Sadan Building, District Centre Janakpuri,New Delhi – 58 (Pan: Aaics3803L) (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 2009-10 Is Directed Against The Order Of Learned Cit(A)-30, 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

Kundan Care Products P.Ltd, Haridwar vs. ACIT, Central Circle, Karnal

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

Bench: Us. The Learned Counsel For The Assessee, Vide

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

Jai Prakash Mittal (HUF), New Delhi vs. ITO, Ward- 34(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: 2014-15

assessee has opted to settle the dispute relating to the tax arrears for the ITA 4384/Del/2018 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

Addl. CIT, Special Range- 8, New Delhi vs. Select Infrastructure Pvt. Ltd., New Delhi

In the result, the appeals of the assessee and appeal of the Revenue

Bench: Shri G.S. Pannu & 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

Select Infrastructure Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range- 8, New Delhi

In the result, the appeals of the assessee and appeal of the Revenue

Bench: Shri G.S. Pannu & 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

Geo Enpro Petroleum Ltd., New Delhi vs. ACIT, Circle-12(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 : 2005-06 M/S Geo Enpro Vs. Acit, Circle-12(1), Petroleum Ltd., New Delhi 7, Lgf, Shrestha Vihar, East Delhi, Delhi – 92 (Pan: Aabcg2420L) (Appellant) (Respondent) Appellant By : Sh. Deepesh Jain, 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 2005-06 Is Directed Against The Order Of Learned Cit(A)-Xv, New Delhi. 2. The Assessee’S A.R. Vide His Email Dated 28.1.2021 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

Vns Risk Management Services P.Ltd, Delhi vs. ACIT, Circle-26(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: 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

Suresh Bansal, Faridabad vs. DCIT, Central Circle- II, Faridabad

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

Atul Kumar Gupta, New Delhi vs. ACIT, Circle- 35(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 : 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

Ranjit Lall HUF, New Delhi vs. JCIT, Special Range- 11, New Delhi

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16

opted to settle the 2 ITA-3461/Del/2018 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

Amrit Banaspati Company Ltd., Noida vs. DCIT, Central Circle, Ghaziabad

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2007-08

opted to settle the dispute relating to 2 ITA-3429/Del/2018 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

Sheetal Jain, New Delhi vs. ITO, Ward-34(4), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2014-15 Sheetal Jain, Ito, 309, Sfs Flats, Ashok Vihar, Vs Ward-34(4), Phase-Iii, New Delhi-110052. New Delhi. Pan-Amvps1680B 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

Sunborne Energy Services India Pvt. Ltd., New Delhi vs. DCIT, Circle-24(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: 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

Rajender Agarwal(HUF), New Delhi vs. ITO, Ward-40(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 : 2014-15 Rajender Agarwal (Huf), Ito, 496, Sainik Vihar, Pitampura, Vs Ward-40(3), New Delhi-11035. New Delhi. Pan-Aajhr2491D 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

Chakradhar Chemicals Pvt. Ltd., Muzaffarnagar vs. ACIT, Circle- 1, Muzaffarnagar

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

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2014-15 Chakradhar Chemicals Pvt.Ltd., Acit, E-3, Upsidc Industrial Area, Vs Circle-1, Begrajpur, Muzaffarnagar. Muzaffaranagar. Pan-Aaacc9047Q 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

Vodafone Mobile Services Ltd., New Delhi vs. DCIT, Circle-26(2), New Delhi

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