“direct tax vivad se vishwas”

Sudha Jajodia, New Delhi vs. DCIT CC-8, 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In the result, the appeal of the assessee is dismissed as withdrawn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 K. Narasimha Chary Shri K. Narasimha Chary K. Narasimha Charyk. Narasimha Chary Shri Shri

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-1261/Del/2019 4. In view of the above

Kajaria Creamics Ltd, New Delhi vs. ACIT Spl. Range-5, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.N. Chary

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

Kajaria Creamics Ltd, New Delhi vs. ACIT Spl. Range-5, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.N. Chary

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

Kajaria Creamics Ltd, New Delhi vs. ACIT Spl. Range-5, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.N. Chary

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

Kajaria Creamics Ltd, New Delhi vs. ACIT Spl. Range-5, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.N. Chary

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

Kajaria Creamics Ltd, New Delhi vs. ACIT Spl. Range-5, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.N. Chary

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

Gaurav Garg & Family HUF, Ghaziabad vs. DCIT, Circle-1, Ghaziabad

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.N. Charyassessment Year 2015-16

7662/Del/2018 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

Ruchi Garg, Delhi vs. DCIT, Central Circle, Noida

In the result, the appeal of the assessee is dismissed as withdrawn

year under 2 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

Saket Jain (HUF), Delhi vs. ITO, Ward-57(5), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2014-15 Saket Jain (Huf), Vs Ito, B-13, Anand Vihar, East Delhi, Ward-57(5), Delhi-110092. New Delhi. Pan-Aaihs3991Q Appellant Respondent Appellant By Sh.S.S.Nagar, Ca Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 12.03.2021 Date Of Pronouncement 12.03.2021

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.-7465/Del/2018 3. Learned Senior DR has no objection. 4. In view

Puneet Gupta, Noida vs. ITO, Ward- 2(4), Noida

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

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2010-11 Puneet Gupta, Ito, A-352, Sector-19, Noida, Vs Ward-2(4), Uttar Pradesh-201301. Noida. Pan-Abspg3190L Appellant Respondent Appellant By Ms. Vanshika Taneja, Adv. Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 12.03.2021 Date Of Pronouncement 12.03.2021

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.-7038/Del/2018 4. In view

Delhi Development Authority, New Delhi vs. JCIT(E), Range- 1, New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2009-10 Delhi Development Vs. Assistant Director Of Income Authority, Tax (Exemption), C/O Chief Accounts Trust Circle-Ii, Officer, Pratyakash Kar Bhawan, Vikas Bhawan, E-2, Civic Centre, Minto Road, Ina, New Delhi – 23 New Delhi – 2 (Pan: Aaald0031A) (Appellant) (Respondent) Assessment Year : 2015-16 Delhi Development Vs. Assistant Commissioner Of Authority, Income Tax (E), Room No. 205, B-Block, Circle-1(1), Vikas Sadan, New Delhi Ina, New Delhi – 23 (Pan: Aaald0031A) (Appellant) (Respondent)

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 in both the appeals. 3. Learned Senior DR has no objection. 4. In view of the above

Modi Rubber Ltd., New Delhi vs. ACIT, Circle- 17(1), New Delhi

In the result, all the 04 appeals of the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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 in all the 04 appeals. 3. Learned Senior DR has no objection. 4. In view

Subhash Chand Bansal, Delhi vs. ITO, Ward-46(2), 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 K. Narasimha Chary Shri K. Narasimha Chary K. Narasimha Charyk. Narasimha Chary Shri Shri

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-6125/Del/2018 4. In view of the above

Hari Shankar Aggarwal, Ghaziabad vs. ITO, Ward- 1(3), Ghaziabad

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

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2014-15 Hari Shankar Aggarwal, Ito, C/O-Sh.U.S.Bhargava, Advocate, Vs Ward-1(3), 17, Ram Nagar, Ghaziabad Ghaziabad. Pan-Afgpa6026H Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 12.03.2021 Date Of Pronouncement 12.03.2021

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.-592/Del/2018 4. In view

Pushpa Rani Nagpal, 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 K. Narasimha Charyassessment 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

High Gain Finvest Pvt. Ltd., New Delhi vs. ITO, Ward-12(4), New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2001-02

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

Rkd Financial Services Ltd, New Delhi vs. ACIT, Circle-20(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2012-13

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

Modi Rubber Ltd., New Delhi vs. DCIT, Circle- 5(1), New Delhi

In the result, all the 04 appeals of the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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 in all the 04 appeals. 3. Learned Senior DR has no objection. 4. In view

Modi Rubber Ltd., New Delhi vs. DCIT, Circle- 5(1), New Delhi

In the result, all the 04 appeals of the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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 in all the 04 appeals. 3. Learned Senior DR has no objection. 4. In view

Rama Construction Company, Delhi vs. JCIT, Range- 19, New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2010-11 M/S Rama Construction Vs. Jcit, Range-19, Company, New Delhi C/O Kapil Goel, Adv. F-26/124, Sector-7, Rohini, Delhi – 110 085 (Pan: Aaifr9417N) (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 12.03.2021 Date Of Pronouncement : 12.03.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2010-11 Is Directed Against The Order Of Learned Cit(A)-12, New Delhi.

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