“Vivad se Vishwas”

Anju Sarin, New Delhi vs. ITO Ward-52(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2017-18

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

Sunil Garg, Delhi vs. ITO, Ward-46(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Mahavir Prasad Shri Mahavir Prasad Mahavir Prasadmahavir Prasad Shri Shri

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

Rajeev Garg, New Delhi vs. ITO Ward - 40(5), New Delhi

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment 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. It was also prayed that the appeal in the present case may be reviewed/restored if the application so filed under the Vivad

R.K. Lumbers Private Limited, Delhi vs. ACIT, Circle-20(2), New Delhi

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2016-17 M/S R.K. Lumbers Vs. Acit, Circle 20(2), Private Limited, New Delhi 70/1/1, First Floor, Marble Market, Mangolpur Kalan, Delhi – 85 (Pan: Aadcr4349H) (Appellant) (Respondent)

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. It was also prayed that the appeal in the present case may be reviewed/restored if the application so filed under the Vivad

Templeton Stockgrowth Private Limited, New Delhi vs. ACIT, Adl/JCIT Special Range 9, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2016-17 M/S Templeton Vs. Acit-Adl/Jcit, Special Range-9, Stockgrowth Pvt.. Ltd., New Delhi D-248, Office No. 103, 1St Floor, Abhishek Business Centre, Gali No. 10, Laxmi Nagar, New Delhi – 92 (Pan: Aadcc3617P) (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 27.01.2021 Date Of Pronouncement : 27.01.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2016-17 Is Directed Against The Order Of Learned Cit(A)-9, 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

Jalvayu Towers Apartment Owners Associated, Gurgaon vs. ITO, Ward-2(2), Gurgaon

In the result, all appeals filed by the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

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

Worship Impex Pvt. Ltd., New Delhi vs. ACIT, Circle- 27(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2015-16 M/S Worship Impex Pvt. Vs. Acit, Circle 27(2), Ltd. New Delhi 515A, Naurang House, 21, K.G. Marg, Connaught Place, New Delhi (Pan: Aaacw7597F) (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 27.01.2021 Date Of Pronouncement : 27.01.2021 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)-9, 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

Gaurav Sharma, Delhi vs. ITO Ward-40(2), New Delhi

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

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Mahavir Prasad Shri Mahavir Prasadshri Shri Mahavir Prasad Mahavir Prasad

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

Rachna Gupta, Delhi vs. ITO Ward 48(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2015-16

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 (in short ‘the Act’). 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

E Bee Global Solutions Private Limited, Gurgaon vs. ACIT, Circle-1(1), Gurgaon

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2016-17

/Del/2019 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. 5. In the result

Sanjeev Kumar Gupta, Delhi vs. ITO Ward 47(4), Delhi

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

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2015-16

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 (in short ‘the Act’). 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

Vishal Kumar, Gurgaon vs. JCIT Range-4, Gurgaon

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

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment 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

Arun Anand, Haryana vs. ITO Ward-29(3), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2013-14

opted to settle the dispute relating to 2 ITA-8637/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

Rajeev Kumar Singh, New Delhi vs. ACIT, Circle-70(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2015-16

opted to settle 2 ITA-8591/Del/2019 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

Punita Garg, New Delhi vs. ITO, Ward-38(3), New Delhi

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

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment 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

R S Bajaj (HUF), New Delhi vs. ITO Ward - 34(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2011-12

Vivad 2 ITA-8396/Del/2019 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

Shobit Aggarwal, New Delhi vs. ITO Ward - 72(1), New Delhi

The appeal is allowed

Bench: Shri R.K. Pandaassessment Year: 2015-16 Shobit Aggarwal, Vs Ito, 15/23, East Punjabi Bagh, Ward-72(1), New Delhi. New Delhi. Pan : Bbopa8719E (Appellant) (Respondent) Assessee By : Shri V. Raja Kumar, Advocate Revenue By : Shri Sanjiv Mahajan, Sr. Dr Date Of Hearing : 27.01.2021 Date Of Pronouncement : 27.01.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 28Th August, 2019 Of The Cit(A)-21, New Delhi, Relating To The Assessment Year 2015- 16. 2. The Ld. Counsel For The Assessee, At The Time Of Hearing, Filed An Application Seeking Withdrawal Of The Appeal Filed By The Assessee Stating 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. However, Form No.3 Is Yet To Be Obtained. He Accordingly Submitted That This Appeal May Be Allowed To Be Withdrawn.

stating 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. However, Form No.3 is yet to be obtained. He accordingly submitted that this appeal may be allowed to be withdrawn. ITA Nos.7918/Del/2019

Arconic of India Private Limited(Formerly Know As Alocoa India Pvt. Ltd, New Delhi vs. DCIT, Circle-2(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment 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 Act, 2020 (in short ‘the Act'). 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

Shiv Narayan, Gurgaon vs. ITO Ward - 4(2), Gurgaon

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

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment 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

Neeru Gupta, New Delhi vs. ITO, Ward-38(3), New Delhi

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

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2013-14

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 (in short ‘the Act’). 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request