“Vivad se Vishwas”

Dinesh Kumar Gupta, New Delhi vs. ITO Ward-59(4), 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In the result, the appeal of the assessee is dismissed as withdrawn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

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 Gupta, New 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In the result, the appeal of the assessee is dismissed as withdrawn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 & 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Rajeev Sehgal, New Delhi vs. ITO Ward 41(5), 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In the result, the appeal of the assessee is dismissed as withdrawn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 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Kulbhushan Gupta, New Delhi vs. DCIT Circle-7(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

Schneider Electric South East Asia (Hq) Pte Ltd, Gurgaon vs. ACIT Circle Intl. Taxation 3(1)(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

Schneider Electric South East Asia (Hq) Pte Ltd, Gurgaon vs. ACIT Circle Intl. Taxation 3(1)(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

Sen & Rabbithole LLP (Formerly Known As Arindam Sengupta & Associated LLP), New Delhi vs. ACIT Circle-35(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2014-15

/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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed. 3. Learned

Karnail Singh, Jind vs. ITO, Ward-2, Jind

The appeal is allowed

Bench: Shri R.K. Pandaasstt. Year 2016-17

application seeking withdrawal of the appeal filed by the assessee on the ground that assessee has opted to settle the dispute under Vivad Se Vishwas scheme 2020 and has received Form No. 3. In view of the above submission of the Ld. Counsel for the assessee and in absence

Namit Goel, New Delhi vs. ACIT Circle-50(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-7024/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

Herman Construction, New Delhi vs. DCIT Circle-62(1), New Delhi

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

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, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Bain & Company Inc., Gurgaon vs. ACIT, International Taxation, Circle, Gurgaon

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

settle the dispute relating to the tax arrears for the assessment years under consideration under the 2 ITA Nos.-3378/Del/2017 & Others “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 Kakkar, New Delhi vs. ITO, Ward- 34(3), New Delhi

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.6871/Del/2019 िनधा"रणवष"/Assessment Year:2011-12 बनाम Urvashi Kakkar, Ito A-37, Ashok Vihar, Phase-1, Vs. Ward 34(3), New Delhi. New Delhi.

Counsel for assessees seeks permission to withdraw all the appeals as the matter in issue have already been settled in their appeals in Vivad se Vishwas Scheme, 2020 and Form No. 3 have already been issued. 3. In view of the above, all the appeals of assessees are dismissed

Subhash Kakkar, Delhi vs. ITO, Ward- 36(5), New Delhi

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.6871/Del/2019 िनधा"रणवष"/Assessment Year:2011-12 बनाम Urvashi Kakkar, Ito A-37, Ashok Vihar, Phase-1, Vs. Ward 34(3), New Delhi. New Delhi.

Counsel for assessees seeks permission to withdraw all the appeals as the matter in issue have already been settled in their appeals in Vivad se Vishwas Scheme, 2020 and Form No. 3 have already been issued. 3. In view of the above, all the appeals of assessees are dismissed

Urvashi Kakkar, Delhi vs. ITO, Ward- 34(3), New Delhi

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.6871/Del/2019 िनधा"रणवष"/Assessment Year:2011-12 बनाम Urvashi Kakkar, Ito A-37, Ashok Vihar, Phase-1, Vs. Ward 34(3), New Delhi. New Delhi.

Counsel for assessees seeks permission to withdraw all the appeals as the matter in issue have already been settled in their appeals in Vivad se Vishwas Scheme, 2020 and Form No. 3 have already been issued. 3. In view of the above, all the appeals of assessees are dismissed

Ecom Express P.Ltd, New Delhi vs. ACIT, Special Range-3, 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal

Mohit Hans, New Delhi vs. JCIT Range-33, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2014-15

opted to settle the dispute relating to the tax arrears for the 2 ITA-6033/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

Harley Davidson Motor Company Inc, Usa vs. ACIT Circle-2(1)(1) International Taxation, 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 Sudhanshu Srivastava Shri Sudhanshu Srivastava Sudhanshu Srivastavasudhanshu Srivastava Shri Shri

opted to settle the dispute relating to the tax arrears for the assessment year under 2 ITA-5829/Del/2019 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

Auro Sugar Pvt. Ltd., New Delhi vs. ACIT, Circle-5, New Delhi

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

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

Sanjeev Gupta, New 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 Sudhanshu Srivastavaassessment 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

B.S. Mittal & Sons HUF, Delhi vs. ITO Ward-36(4), 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 to settle the dispute relating to 2 ITA-3760/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