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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Lurgi India International Services Pvt.Ltd., (Formerly Known As Air Liquide Engg. India P. Ltd.), Delhi vs. DCIT, Circle-1(1), Hyd, Hyderabad

In the result, appeal of the assessee is dismissed

ITA 341/HYD/2016[2011-12]Status: DisposedITAT Delhi11 Oct 2021AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Amit Gupta, A. RFor Respondent: Shri Surendra Pal, [CIT] – D.R

time of hearing the assessee submitted that he has opted to settle the dispute involved in the impugned appeal under The Direct Tax Vivad Se Vishwas Scheme, 2020 and has already filed Form Nos. 1 and 2 under the Scheme. Therefore, the appeal of the assessee may be allowed ... found that Form No. 3 has been issued to the assessee by the Department on 18th of January, 2021 under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, the appeal of the assessee is allowed as withdrawn and hence dismissed. 5. In the result, appeal of the assessee

Pawan Kumar Singhal, Ghaziabad vs. ITO, Ward-2(1), Ghaziabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4296/DEL/2018[2014-15]Status: DisposedITAT Delhi07 Oct 2021AY 2014-15

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2014-15 Pawan Kumar Singhal, Vs Ito, Iii-M-3, Nehru Nagar, Ward-2(1), Ghaziabad, Uttar Pradesh. Ghaziabad. Pan-Bkkps1360Q Appellant Respondent Appellant By Ms. Richa Mishra, Adv. Respondent By Sh. Rohit Anand, Sr. Dr Date Of Hearing 07.10.2021 Date Of Pronouncement 07.10.2021

Section 5(1)

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 Sr. DR has no objection. 4. In view of the above, we accept the request

ACIT, Circle- 19(1), New Delhi vs. Oxigen Services India Pvt. Ltd., New Delhi

The appeal is dismissed as withdrawn

ITA 5943/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Oct 2021AY 2012-13

Bench: Shri Kul Bharat & Shri O.P. Kant[Through Video Conferencing] Assessment Year: 2012-13 Acit, Vs. Oxigen Services India Pvt. Circle-19(1), Ltd., New Delhi G-4, Community Centre, C-Block, Naraina Vihar, New Delhi Pan :Aabci1405K (Appellant) (Respondent)

Section 4(2)Section 5

been received by the assessee. He, therefore, seeks permission to treat the appeal as deemed to be withdrawn under the provisions of Direct Tax Vivad Se Vishwas Act, 2020. 2 3. We have heard learned Representative of both the parties through Video Conferencing and have perused Form No. 3 issued ... Income-tax Department with reference to present appeal. For ready reference, Section 4(2) of the Direct Tax Vivad Se Vishwas Act (supra) reads as under: “4. (1) ………………………. (2) Upon the filing the declaration, any appeal pending before the Income-tax Appellate Tribunal or Commissioner (Appeals), in respect

Rasikla Hemani Agencies P.Ltd, New Delhi vs. DCIT, Circle-21(1), New Delhi

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

ITA 5545/DEL/2017[2013-14]Status: DisposedITAT Delhi04 Oct 2021AY 2013-14

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2013-14 Rasiklal Hemani Agencies P.Ltd., Vs Dcit, 3/8, Sub House, Asaf Ali Road, Circle-21(1), Near Delite Cinema, New Delhi. New Delhi-110002. Pan-Aaacr5135N Appellant Respondent Appellant By None Respondent By Sh. Rohit Anand, Sr.Dr Date Of Hearing 04.10.2021 Date Of Pronouncement 04.10.2021

Section 5(1)

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 Senior DR has no objection. 4. In view of the above, we accept the request

Bakshish Singh, Rohtak vs. ITO, Ward-1, Sirsa

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

ITA 915/DEL/2020[2011-12]Status: DisposedITAT Delhi29 Sept 2021AY 2011-12

Bench: Shri R.K. Panda & Ms. Suchitra Kamble[Assessment Year: 2011-12] Bakshish Singh, Ito, C/O-Ca Nc Garg, Ward-1, Mal Godam Road, Aaykar Bhawan, Sector-2, Rohtak, Haryana-124001 Huda Sirsa Haryana-125055 Pan-Dajps3938D Assessee Revenue

Section 5(1)

assessee stating that the assessee has opted 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 Sr. DR has no objection. 4. In view of the above, we accept the request

Standard Polymers Pvt Ltd, New Delhi vs. DCIT Circle-24(2), New Delhi

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

ITA 276/DEL/2020[2012-13]Status: DisposedITAT Delhi29 Sept 2021AY 2012-13

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2012-13 Standard Polymers Pvt. Ltd. Vs. Dcit 1204, Indraprakash Building, Circle 24(2) Barakhamba Road, New Delhi. New Delhi. Pan No. Aaacs0274M (Appellant) (Respondent) Appellant By : None Respondent By : Sh. Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2012-13 Is Directed Against The Order Of Ld. Cit(A)-15, Delhi Dated 27.03.2015. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 28.08.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax

For Appellant: NoneFor Respondent: Sh. Gaurav Pundir, Sr. DR
Section 5(1)

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 Senior DR has no objection. 4. In view of the above, we accept the request

Dhruv Rathi HUF, New Delhi vs. ITO, Ward- 30(3), New Delhi

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

ITA 9851/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Sept 2021AY 2015-16

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2015-16

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, Sr. DR
Section 5(1)

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 Senior DR has no objection. 4. In view of the above, we accept the request

Rajni Bansal, New Delhi vs. ITO Ward - 40(1), New Delhi

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

ITA 9323/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K.Panda & Ms. Suchitra Kambleassessment Year : 2014-15 Rajni Bansal, Vs Ito, Sp-44, Maurya Enclave, Ward-40(1), Pitampura, New Delhi-110034. New Delhi. Pan-Aehpb3250G Appellant Respondent Appellant By Sh. V.Rajkumar, Adv. Respondent By Sh. Gaurav Pundir, Sr.Dr Date Of Hearing 29.09.2021 Date Of Pronouncement 29.09.2021

Section 5(1)

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 Senior DR has no objection. 4. In view of the above, we accept the request

Bimla Vij, New Delhi vs. ITO Ward - 45(4), New Delhi

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

ITA 8500/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Sept 2021AY 2015-16

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2015-16 Bimla Vij Vs. Ito 5/194, Subhash Nagar, Ward 45(4) New Delhi. New Delhi. Pan No. Adqpv7816E (Appellant) (Respondent) Appellant By : None Respondent By : Sh. Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Ld. Cit(A)-15, New Delhi Dated 27.12.2017. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 15.09.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & 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

For Appellant: NoneFor Respondent: Sh. Gaurav Pundir, Sr. DR
Section 5(1)

under the Vivad Se 2 ITA-8500//Del/2019 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

Mata Badal Tiwari, New Delhi vs. ITO Ward-44(2), New Delhi

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

ITA 8192/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Sept 2021AY 2011-12

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2011-12 Mata Badal Tiwari Vs. Ito Plot No. 80, Block-A, Ward 44(2) Bhagat Enclave, Uttam Nagar, New Delhi. New Delhi. Pan No. Acwpt5461C (Appellant) (Respondent) Appellant By : None Respondent By : Sh. Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2011-12 Is Directed Against The Order Of Ld. Cit(A)-15, New Delhi Dated 27.12.2018. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 31.03.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax

For Appellant: NoneFor Respondent: Sh. Gaurav Pundir, Sr. DR
Section 5(1)

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 Senior DR has no objection. 4. In view of the above, we accept the request

Vineet Bansal (HUF), New Delhi vs. ITO Ward - 40(2), New Delhi

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

ITA 7872/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Sept 2021AY 2015-16

Bench: Shri R.K.Panda & Ms. Suchitra Kambleassessment Year : 2015-16 Vineet Bansal (Huf), Vs Ito, Sp-44, Maurya Enclave, Ward-40(2), Pitampura, New Delhi-110034. New Delhi. Pan-Aafhv4917E Appellant Respondent Appellant By Sh. V.Rajkumar, Adv. Respondent By Sh. Gaurav Pundir, Sr.Dr Date Of Hearing 29.09.2021 Date Of Pronouncement 29.09.2021

Section 5(1)

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 Senior DR has no objection. 4. In view of the above, we accept the request

Khalid Anwar, New Delhi vs. ITO Ward - 46(2), New Delhi

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

ITA 7812/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Sept 2021AY 2011-12

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2011-12 Khalid Anwar Vs. Ito 1048, Kishan Ganj Teliwara Ward 46(2) Azad Market, New Delhi. New Delhi. Pan No. Aagpa4783Q (Appellant) (Respondent) Appellant By : Shri Sunil Dhamija, Adv. Respondent By : Shri Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2011-12 Is Directed Against The Order Of Ld. Cit(A)-16, New Delhi Dated 17.07.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 16.08.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The 2

For Appellant: Shri Sunil Dhamija, AdvFor Respondent: Shri Gaurav Pundir, Sr. DR
Section 5(1)

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 Senior DR has no objection. 4. In view of the above, we accept the request

Shivam Devash Fab Private Limited, New Delhi vs. DCIT Circle-23(1), New Delhi

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

ITA 7063/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Sept 2021AY 2010-11

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2010-11 Shivam Devash Fab Private Ltd., Vs. Dcit D-89, 2Nd Floor, Gali No. 3, Circle 23(1) Saurabh Vihar, Hari Nagar Extn., New Delhi. New Delhi. Pan No. Aalcs1849M (Appellant) (Respondent) Appellant By : None Respondent By : Sh. Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2010-11 Is Directed Against The Order Of Ld. Cit(A)-8, New Delhi Dated 14.06.2019. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 14.09.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax

For Appellant: NoneFor Respondent: Sh. Gaurav Pundir, Sr. DR
Section 5(1)

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 Senior DR has no objection. 4. In view of the above, we accept the request

Gogia Leasing Ltd, New Delhi vs. ITO Ward-10(2), New Delhi

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

ITA 6681/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Sept 2021AY 2010-11

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2010-11 Gogia Leasing Ltd., Vs. Ito 51, L.G. Floor Of World Ward 10(2) Trade Center, Babaar Road, New Delhi. New Delhi. Pan No. Aaacg1555H (Appellant) (Respondent) Appellant By : Sh. Aditya Chhajed, Adv. Respondent By : Sh. Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2010-11 Is Directed Against The Order Of Ld. Cit(A)-4, New Delhi Dated 03.04.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 25.08.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax Arrears For The Assessment Year Under Consideration Under The 2

For Appellant: Sh. Aditya Chhajed, AdvFor Respondent: Sh. Gaurav Pundir, Sr. DR
Section 5(1)

under the 2 ITA-6681//Del/2019 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 Senior DR has no objection. 4. In view of the above, we accept the request

Goyal Mg Gases Pvt. Ltd., New Delhi vs. DCIT, Central Circle-14, New Delhi

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

ITA 651/DEL/2019[2012-13]Status: DisposedITAT Delhi29 Sept 2021AY 2012-13

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2012-13 Goyal Mg Gases Pvt. Ltd. Vs. Dcit 37-Ring Road, Central Circle 14, Lajpat Nagar-Iv, New Delhi. New Delhi. Pan No. Aabcg6972B (Appellant) (Respondent) Appellant By : None Respondent By : Shri Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2012-13 Is Directed Against The Order Of Ld. Cit(Appeals)-Xxvi, New Delhi Dated 24.12.2018. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 06.09.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & 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

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, Sr. DR
Section 5(1)

under the Vivad Se 2 ITA-651/Del/2019 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

Anjali Gupta, Delhi vs. ITO, Ward-55(1), New Delhi

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

ITA 589/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2014-15 Anjali Gupta Vs. Ito B-68, Surajmal Vihar, Ward 55(1) Delhi. New Delhi. Pan No. Adrpg4084E (Appellant) (Respondent) Appellant By : None Respondent By : Shri Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Of Ld. Cit(A)-37, New Delhi Dated 30.12.2016. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 26.08.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & 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

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, Sr. DR
Section 5(1)

under the Vivad Se 2 ITA-589//Del/2019 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

Vijeyta Gupta, Delhi vs. Ityo, Ward-55(1), New Delhi

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

ITA 588/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2014-15 Vijeyta Gupta Vs. Ito B-68, Surajmal Vihar, Ward 55(1) Delhi. New Delhi. Pan No. Afkpg9180Q (Appellant) (Respondent) Appellant By : None Respondent By : Shri Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Of Ld. Cit(A)-37, New Delhi Dated 30.12.2016. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 26.08.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & 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

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, Sr. DR
Section 5(1)

under the Vivad Se 2 ITA-588//Del/2019 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

Pawan Kumar Singhal, Ghaziabad vs. ITO, Ward-2(1), Ghaziabad

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

ITA 5710/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Sept 2021AY 2015-16

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2015-16 Pawan Kumar Singhal Vs. Ito Iii-M-3, Nehru Nagar, Ward 2(1) Ghaziabad, Uttar Pradesh. Ghaziabad. Pan No. Bkkps1360Q (Appellant) (Respondent) Appellant By : Sh. Aditya Chhajeet, Adv. Respondent By : Sh. Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Ld. Cit(A), Ghaziabad Dated 30.04.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 26.08.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax Arrears For The Assessment Year Under Consideration Under The 2

For Appellant: Sh. Aditya Chhajeet, AdvFor Respondent: Sh. Gaurav Pundir, Sr. DR
Section 5(1)

under the 2 ITA-5710//Del/2019 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 Senior DR has no objection. 4. In view of the above, we accept the request

Sonia Goel, New Delhi vs. ITO Ward 38(3), New Delhi

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

ITA 5151/DEL/2019[2008-09]Status: DisposedITAT Delhi29 Sept 2021AY 2008-09

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2008-09 Mrs. Sonia Goel Vs. Ito C-3/2, Prashant Vihar, Ward 38(3) Delhi. New Delhi. Pan No. Aeipg0788B (Appellant) (Respondent) Appellant By : None Respondent By : Sh. Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2008-09 Is Directed Against The Order Of Ld. Cit(A)-13, New Delhi Dated 25.03.2019. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 09.09.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & 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

For Appellant: NoneFor Respondent: Sh. Gaurav Pundir, Sr. DR
Section 5(1)

under the Vivad Se 2 ITA-5151//Del/2019 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

M.P. Flour Mills Pvt. Ltd., New Delhi vs. ITO Ward - 16(1), New Delhi

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

ITA 4690/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Sept 2021AY 2010-11

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2010-11 M.P. Flour Mills Pvt. Ltd., Vs. Ito M41/4 & 5, Speedbird House, Ward 16(1) New Delhi. New Delhi. Pan No. Aaacm4167H (Appellant) (Respondent) Appellant By : None Respondent By : Sh. Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2010-11 Is Directed Against The Order Of Ld. Cit(Appeals)-6, Delhi Dated 22.03.2019. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 11.09.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & 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

For Appellant: NoneFor Respondent: Sh. Gaurav Pundir, Sr. DR
Section 5(1)

under the Vivad Se 2 ITA-4690/Del/2018 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