“Vivad se Vishwas”

Sachin Kumar, New Delhi vs. ITO, Ward-3(3), Noida

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment 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, 2 ITA-954/Del/2020 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Yamato Scale India Private Limited, New Delhi vs. ACIT, Circle-27(2), New Delhi

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16 Assessment 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

Nrp Packers Private Limited, New Delhi vs. ACIT Central Circle-27, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn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

Nrp Packers Private Limited, New Delhi vs. ACIT Central Circle-27, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn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

Gaurav Jain, Ghaziabad vs. ACIT Central Circle-2, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn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

Gaurav Jain, Ghaziabad vs. ACIT Central Circle-2, New Delhi

In the result, the appeals of 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

Shanti Lal Glass Industries Private Limited, 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 Sudhanshu Srivastavaassessment Year : 2007-08

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

Unimotive Auto Parts Pvt. Ltd., New Delhi vs. ITO, Ward-27(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2016-17

/Del/2020 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

Seth Equities Pvt 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 Sudhanshu Srivastavaassessment Year : 2011-12 Seth Equities Pvt.Lt.D, Ito, 801, 8Th Floor, Vishwa Sadan Vs Ward-23(1), Building, District Centre, New Delhi. Janakpuri, New Delhi-110058. Pan-Aalcs7773E Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 22.01.2021 Date Of Pronouncement 22.01.2021

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

Ashok Kumar Jain, New Delhi vs. ACIT, Circle-2(1)(2), (International Taxation), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

Amarjeet Singh Punihani, New Delhi vs. ACIT, Circle-23(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2011-12

opted to settle the dispute relating to the tax arrears for the 2 ITA-9393/Del/2019 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

Rajinder Kumar Gupta, Delhi vs. ACIT, Circle-36(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2011-12

opted to settle the dispute relating to the tax arrears for the 2 ITA-8949/Del/2019 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

Yamato Scale India Private Limited, New Delhi vs. ACIT, Circle-27(2), New Delhi

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16 Assessment 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

Bhavna Bhatia, Faridabad vs. ITO Ward - 28(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2013-14

opted to settle the dispute relating to the tax arrears for the 2 ITA-8645/Del/2019 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

A.R. Leasing Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

opted 2 ITA-8634/Del/2019 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 Goel, New Delhi vs. ITO Ward-27(1), New Delhi

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Sudhanshu Srivastava Shri Sudhanshu Srivastava Sudhanshu Srivastavasudhanshu Srivastava 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. 3. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed. 2 ITA-8358/Del/2019 4. However

Metlife Global Operations Support Centre Pvt. Ltd., New Delhi vs. ITO, Ward-16(4), New Delhi

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2013-14 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

Metlife Global Operations Support Centre Pvt. Ltd., New Delhi vs. ITO, Ward-16(4), New Delhi

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2013-14 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

Farm2Plate Dairy Produce Pvt. Ltd., (Amalgamated With M/S Rj Corp Limited), New Delhi vs. DCIT Central Circle-7, New Delhi

In the result, the appeals of 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

Farm2Plate Dairy Produce Pvt. Ltd., New Delhi vs. DCIT Central Circle-7, New Delhi

In the result, the appeals of 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