“direct tax vivad se vishwas”

Rajen Manchanda, New Delhi vs. Pr. CIT Delhi-10, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Us. The Learned Counsel For The Assessee, Vide Email Letter Dated 07.04.2021 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 Rajen Manchanda Vs. Pr. Cit

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

Shiv G. Vastra Pvt Ltd, New Delhi vs. ITO Ward - 23(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharatassessment Year : 2010-11 Shiv G. Vastra Pvt. Ltd., Vs. Ito, 700, Ff, Lal Katra, Nai Sadak, Ward 23(2) Chandni Chowk, New Delhi. New Delhi. Pan No. Aamcs1929F (Appellant) (Respondent) Appellant By : Shri V. Raja Kumar, Adv. Respondent By : Shri R.K. Gupta, Sr. Dr Date Of Hearing : 15.04.2021 Date Of Pronouncement : 15.04.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2010-11 Is Directed Against The Order Of Learned Cit(A)-8, New Delhi Dated 10.05.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 06.04.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him

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

Sangeeta Khator, Gurgaon vs. ITO, Ward- 4(1), Gurgaon

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15

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

Udit Agarwal, Moradabad vs. ITO Ward - 2(2), Moradabad

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 20.03.2021 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 M/S Udit Agarwal Vs. Ito

Vivad Se M/s Udit Agarwal Vs. ITO 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. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed. 4. However

Great Lakes E Learning Services Pvt Ltd, New Delhi vs. ITO Ward - 10(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Great Lakes E Learning Services Ito, Pvt.Ltd., S-40, 2Nd Floor, Vs Ward-10(3), Vasant Square Mall, Plot-A, Sec-B, New Delhi. Vasant Kunj, New Delhi-110070. Pan-Aaecb3694E Appellant Respondent Appellant By None Respondent By Sh. R. K. Gupta, Sr. Dr Date Of Hearing 15.04.2021 Date Of Pronouncement 15.04.2021

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. 2 ITA No.-5122/Del/2019 3. Learned Senior DR has no objection. 4. In view

Dinesh Chand Rastogi, Moradabad vs. Pr. CIT, Moradabad

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Dinesh Chand Rastogi, Pr.Cit, 11, Neel Kanth Colony, Civil Lines, Vs Moradabad. Moradabad, Uttar Pradesh-244001. Pan-Abipr8057K Appellant Respondent Appellant By None Respondent By Sh. R. K. Gupta, Sr. Dr Date Of Hearing 15.04.2021 Date Of Pronouncement 15.04.2021

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. 2 ITA No.-4999/Del/2019 3. Learned Senior DR has no objection. 4. In view

Yagya Techno Solutions Pvt. Ltd., Karnal vs. ACIT (OSD) Circle-5, Karnal

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11 Yagya Techno Solutions Pvt.Ltd., Acit(Osd), Sco-25, 2Nd Floor, Nehru Place, Vs Circle-5, Karnal, Haryana-132001. Karnal. Pan-Aaacy3078R Appellant Respondent Appellant By None Respondent By Sh. R. K. Gupta, Sr. Dr Date Of Hearing 15.04.2021 Date Of Pronouncement 15.04.2021

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. 2 ITA No.-4066/Del/2019 4. In view

Garima Garg, Delhi vs. ITO Ward 34(3), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

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

Sanjay Jain HUF, Delhi vs. ITO Ward 34(3), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

under the Vivad 2 ITA-3749/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

Transys Consulting Pvt Ltd, Gurgaon vs. ACIT Circle-04, Gurgaon

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15

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

Shalini Jian, New Delhi vs. ACIT Circle-34(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

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

Taparia Holdings Pvt Ltd, New Delhi vs. DCIT Circle-25(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11

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

Vaibhav Gupta, New Delhi vs. ITO Ward 70(3), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

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

Sanyam Jain, 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 Kul Bharatassessment Year : 2015-16

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

Raman Mittal, New Delhi vs. ITO Ward 39(3), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

under the Vivad 2 ITA-2752/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

Surender Virmani, Haryana vs. ITO Ward-4(3), Haryana

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

Bench: Shri G.S. Pannu & Shri Kul Bharat

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. 2 ITA No.2698/Del./2019 4. In view of the above

Nakul Rajpal, New Delhi vs. ITO Ward-35(4), New Delhi

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

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharatassessment Year : 2015-16 Nakul Rajpal, Vs. Ito, 720,Dr Mukherji Nagar, Ward 35(4) Delhi-110009. New Delhi. Pan No. Azepr5680C (Appellant) (Respondent) Appellant By : Shri C.S. Anand, Adv. Respondent By : Shri R.K. Gupta, Sr. Dr Date Of Hearing : 15.04.2021 Date Of Pronouncement : 15.04.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Learned Cit(A)-12, New Delhi Dated 29.11.2018. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 06.04.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him

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

Sunil Gandhi, New Delhi vs. ACIT Circle-28(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Sunil Gandhi Vs. Acit 93, Pocket-2, Jasola Circle – 28 (1) New Delhi New Delhi (Appellant) (Respondent) Appellant By : Sh. Tarun Sharma, Advocate Respondent By : Sh. R.K Gupta, Sr. Dr Date Of Hearing : 15.04.2021 Date Of Pronouncement : 15.04.2021 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)-10, New Delhi Dated 15.01.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 12.01.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him & Stated That The Assessee Has Opted To Settle The Dispute Relating To The 2

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

Ashish Gujral, New Delhi vs. DCIT Circle-24(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

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

Bptp Ltd, New Delhi vs. DCIT, Central Circle- 32, New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharat

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. 2 ITA No.8117/Del./2018 3. Learned Senior DR has no objection. 4. In view of the above