“Vivad se Vishwas”

Yuvraj Singh, New Delhi vs. ITO, Ward-30(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2011-12 Sh. Yuvraj Singh, Vs. Ito, Ward 30(1), S-337, Ground Floor, New Delhi Greater Kailash, Part-2, New Delhi (Pan: Bieps9585D) (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 2011-12 Is Directed Against The Order Of Learned Cit(A)-10, 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

Zeco Aircon Ltd., New Delhi vs. DCIT, Circle- 18(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

Rajnish Garg, Delhi vs. DCIT, Central Circle- 25, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

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

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

Rajnish Garg, Delhi vs. DCIT, Central Circle- 25, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

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

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

Rajnish Garg, Delhi vs. DCIT, Central Circle- 25, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

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

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

Kedia House of Medicinesw Ltd, Gurugram vs. DCIT, Circle-2(1), Gurugram

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 Kedia House Of Vs. Dcit, Circle 2(1), Medicines Ltd., Gurugram Sco-18, First Floor, Hsiidc Building, Udyog Vihar, Sarswati Vihar, Phase-V, Gurgaon, M.G. Road, Housing Haryana Board Complex, Chakkerpur, Gurugram, Haryana - 122002 (Pan: Aafck0684E) (Appellant) (Respondent) Appellant By : Ms. Sangeeta Singh, Ca 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)-1, Gurgaon.

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

Sarthak Sachdeva, Noida vs. ACIT (OSD) Ward- 1(4), Meerut

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 the dispute relating to the tax arrears for the 2 ITA-5257/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

Monica Sachdeva, Noida vs. ACIT (OSD), Ward- 1(4), Meerut

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 the dispute relating to the tax arrears for the 2 ITA-5256/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

Lalit Sachdeva (HUF), Noida vs. ACIT (OSD), Ward- 1(4), Meerut

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 the dispute relating to the tax arrears for the 2 ITA-5255/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

Karuna Gupta, 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 Mahavir Prasadassessment Year : 2014-15

opted to settle the dispute relating to the tax arrears for the assessment year under 2 ITA-5211/Del/2018 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 Gupta, New Delhi vs. ITO, Ward-36(4), New Delhi

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

Vineet Aggarwal, Delhi vs. ITO, Ward-44(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year 2014-15

assessee has opted to settle the dispute ITA 4609/Del/2018 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

Sarita Agarwal, Delhi vs. ITO, Ward-45(1), New Delhi

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

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

M/S. Toyo Ink India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, these two appeals of the assessee are dismissed

Bench: Shri R. K. Panda & Ms Suchitra Kambleita No. 772/Del/2017 ( A.Y 2012-13)

1 ITA No. 6197/Del/2015 & 772/Del/2017 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI R

ACIT, New Delhi vs. M/S Pradeep Sons Pvt. Ltd., New Delhi

Appeal is dismissed

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

appeal.” (B) At the time of hearing, at the outset, the Ld. Counsel the Assessee informed us that the assessee has opted for Vivad Se Vishwas Scheme, 2020 (“VSVS”, for short) for the settlement of subject matter of the disputes in this appeal. He drew our attention to Email dated

ACIT, Central Circle-30, New Delhi vs. Clitoria Vanijya Pvt. Ltd., Delhi

In the result, the appeal of the Revenue 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

submitted 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

Yogesh Goel HUF, New Delhi vs. ITO, Ward- 49(5), New Delhi

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2014-15 Assessment 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

Yogesh Goel HUF, New Delhi vs. ITO, Ward- 49(5), New Delhi

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2014-15 Assessment 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

Liugong India Pvt. Ltd., New Delhi vs. ACIT, Circle-15(2), New Delhi

In the result, the appeal of the assessee is dismissed

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

/Del/2017 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. 3. Learned

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