“Vivad se Vishwas”

Koide India Pvt. Ltd., New Delhi vs. DCIT, Circle- 14(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Amit Shuklaasstt. Year : 2013-14

ground that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and certificate to this effect in Form No. 3 has already been obtained. 3. None appeared on behalf of the assessee. 4. Learned

Dharam Bir Singh, New Delhi vs. JCIT, Range-62, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2012-13 Sh.Dharambir Singh, Jcit, 97, Second Floor, Vs Range-62, Savita Vihar, New Delhi-110092. New Delhi. Pan-Abjps5642N Appellant Respondent Appellant By None Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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

Gaurav Singh, New Delhi vs. ACIT, Circle-31(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Amit Shuklaasstt. Year : 2013-14

ground that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and certificate to this effect in Form No. 3 has already been obtained. 3. Learned Sr. DR has no objection for withdrawal

Subhash Chand Tyagi, Delhi vs. ITO, Ward- 2(3), Ghaziabad

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Amit Shukla

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

The Indian Coffee Workers Co-Operative Socieity Ltd, New Delhi vs. ACIT, Circle-35(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Amit Shukla

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

Krishan Avtar Rastogi, Meerut vs. ITO, Ward- 1(3), Meerut

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2015-16 Krishan Avtar Rastogi, Ito, 213, Nandan Kunj, W K Road, Vs Ward-1(3), Meerut, Uttar Pradesh. Meerut. Pan-Acdpr0007R Appellant Respondent Appellant By None Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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

Jyoti Enterprises, Faridabad vs. ITO, Ward- 1(3), Faridabad

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

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2013-14 Jyoti Enterprises, Ito, 503, Royal Retreat 1, Surajkund, Vs Ward-1(3), Faridabad, Haryana. Faridabad. Pan-Aacfj2611C

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

Neel Kamal Gupta, Delhi vs. ACIT, Circle- 44(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Amit Shukla

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

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

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

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2014-15 Rkd Financial Services Ltd., Dcit, 308-309, Bhandhari House, 91, Vs Circle-20(2), Nehru Place, New Delhi-110019. New Delhi. Pan-Aaacr0734R Appellant Respondent Appellant By Sh. Sanat Kapoor, Adv. Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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

Ge Pacific Pte. Ltd., Gurgaon vs. ACIT (International Taxation), New Delhi

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

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2009-10 Ge Pacific Pte. Ltd., Acit C/O-6Th Floor, Building 7A, Vs (International Taxation), Standard Chartered Building, Dlf Circle-1(3)(1), Cyber City, Phase-Iii, Gurgaon, 4Th Floor, E-2 Block, Haryana-122002. Pratyakshkar Bhawan, Pan-Aadcg1587G Civic Centre, New Delhi Appellant Respondent

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

Ge Transportation Parts Llc, Gurgaon vs. ACIT (International Taxation), New Delhi

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

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2009-10 Ge Pacific Pte. Ltd., Acit C/O-6Th Floor, Building 7A, Vs (International Taxation), Standard Chartered Building, Dlf Circle-1(3)(1), Cyber City, Phase-Iii, Gurgaon, 4Th Floor, E-2 Block, Haryana-122002. Pratyakshkar Bhawan, Pan-Aadcg1587G Civic Centre, New Delhi Appellant Respondent

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

ACIT, Central Circle- 20, New Delhi vs. Enlightened Consultancy Services Pvt. Ltd., New Delhi

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

Bench: Shri G.S. Pannu & Shri Amit Shuklaasstt. Year : 2007-08 M/S, Enlightened Consultancy Services Vs. Dcit, Central Pvt. Ltd. Dsm-648, Dlf Tower, Circle-20 Shivaji Marg, New Delhi – 110 015 New Delhi. Pan Aaaca5280F (Appellant) (Respondent) Asstt. Year 2009-10 Acit, Central Circle-20, Vs. M/S. Enlightened Room No. 108, 1St Floor, Consultancy Services Pvt. E- 2 Ara Centre, Ltd. Dsm-648, Jhandewalan Extn, Dlf Tower, Shivaji Marg, New Delhi – 110 055 Moti Nagar, New Delhi – 110 015 Pan Aaaca5280F (Appellant) (Respondent)

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. With regard to Revenue’s appeal in ITA No. 6224/Del/2017 Asstt. year 2009-10, the applicant has enclosed a copy of challan

Enlightened Consultancy Services Pvt. Ltd., New Delhi vs. DCIT, Central Circle- 20, New Delhi

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

Bench: Shri G.S. Pannu & Shri Amit Shuklaasstt. Year : 2007-08 M/S, Enlightened Consultancy Services Vs. Dcit, Central Pvt. Ltd. Dsm-648, Dlf Tower, Circle-20 Shivaji Marg, New Delhi – 110 015 New Delhi. Pan Aaaca5280F (Appellant) (Respondent) Asstt. Year 2009-10 Acit, Central Circle-20, Vs. M/S. Enlightened Room No. 108, 1St Floor, Consultancy Services Pvt. E- 2 Ara Centre, Ltd. Dsm-648, Jhandewalan Extn, Dlf Tower, Shivaji Marg, New Delhi – 110 055 Moti Nagar, New Delhi – 110 015 Pan Aaaca5280F (Appellant) (Respondent)

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. With regard to Revenue’s appeal in ITA No. 6224/Del/2017 Asstt. year 2009-10, the applicant has enclosed a copy of challan

Mcdonald'S India Pvt. Ltd., New Delhi vs. DCIT, Circle- 16(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri Amit Shukla

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

M/S. Khairwal Shiksha Samiti, Haryana vs. CIT (Exemptions), Chandigarh

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : Nil M/S. Khairwal Shiksha Samiti, Cit(Exemption), C/O-B.R.Gyan Deep Sr.Sec. Vs Chandigarh. School, Vill.-Surjanwas, Distt.-Mahendergarh (Haryana). Pan-Aaaak6814F Appellant Respondent Appellant By None Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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”. 3. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed. 4. However, the aforesaid is subject

Djb Infrastructures & Developers Private Limited, Gurgaon vs. ITO Ward - 7(2), New Delhi

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

Bench: Shri Kul Bharatassessment Year : 2017-18 Djb Infrastructure & Developers Vs Ito, Pvt.Ltd., 205-206, Peach Tree Ward-7(2), Complex, Block-C, Sushant Lok-1, New Delhi. Gurgaon, Haryana-122002. Pan-Aadcd8475E Appellant Respondent Appellant By Sh. Rajeev Sabharwal, Fca Respondent By None Date Of Hearing 27.05.2021 Date Of Pronouncement 27.05.2021

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

The Vision Coop. Urban Thrift and Credit Society Ltd, New Delhi vs. ACIT, Circle-38(1), New Delhi

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

Bench: Shri Kul Bharat

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

The Vision Coop. Urban Thrift and Credit Society Ltd, New Delhi vs. ACIT, Circle-38(1), New Delhi

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

Bench: Shri Kul Bharat

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

Shyam Kumar Sharma, New Delhi vs. ITO Ward - 62(3), New Delhi

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

Bench: Shri Kul Bharatassessment Year : 2011-12 Shyam Kumar Sharma, Vs Ito, G-143, Pushkar Enclave, Ward-62(3), Paschim Vihar, New Delhi-110063. New Delhi. Pan-Aqxps2556E Appellant Respondent Appellant By Assessee’S Application On Record Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 25.05.2021 Date Of Pronouncement 25.05.2021

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

Amar Nath Tiwari, New Delhi vs. ITO Ward - 61(1), New Delhi

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

Bench: Shri Kul Bharatassessment Year : 2010-11 Amar Nath Tiwari, Vs Ito, B-62, Amar Colony, Ward-61(1), Lajpat Nagar-4, New Delhi. Delhi-110024. Pan-Aadpt2301C Appellant Respondent Appellant By Sh.Amar Nath Tiwari, Adv. Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 25.05.2021 Date Of Pronouncement 25.05.2021

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