“Vivad se Vishwas”

Vikas Utilities Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2003-04

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

M/S. Dewan Tyres Ltd., New Delhi vs. ACIT, Meerut

The appeal of the assessee is dismissed as withdrawn

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[Assessment Year: 2001-02]

Vide application dated 19.03.2021, the assessee requested for the withdrawal of the appeal as the dispute has been settled under the Direct Tax Vivad Se Vishwas Scheme. 3. Noting the contents of the application, the appeal of the assessee is dismissed as withdrawn. Decision announced in the open court

Paramjit Sethi, New Delhi vs. JCIT Range - 63, New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Paramjit Sethi Vs. Jcit 8311/5, Multani Dhanda, Range-63, Paharganj, New Delhi New Delhi Pan : Abbps 1686 E (Appellant) (Respondent) Assessee By --None-- Revenue By Shri Govind Singhal, Sr. D.R. Date Of Hearing: 05/05/2021 Date Of Pronouncement: 05/05/2021 Order Per Anil Chaturvedi, Am:

Year 2015-16. 2. Before us, assessee has moved an application dated 14.04.2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- 1) and undertaking (Form-2) Scheme and department had issued 2 Form-3. The assessee, therefore

Skytone Marketing Pvt. Ltd., New Delhi vs. ITO, Ward- 23(4), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Skytone Marketing Pvt. Vs. Ito Ltd., Ward-23(4), C-14, G. K. Enclave-1, New Delhi New Delhi-110048 Pan : Aabcs 5747 E (Appellant) (Respondent) Assessee By Appellant Submission (On Record) Revenue By Shri Govind Singhal, Sr. D.R. Date Of Hearing: 04/05/2021 Date Of Pronouncement: 04/05/2021 Order Per Anil Chaturvedi, Am:

Assessment Year 2009-10. 2. Before us, assessee has moved an application wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and undertaking (Form-2) Scheme and department had issued Form-3. The 2 assessee, therefore, seeks

Dinesh Kumar Mathur, New Delhi vs. ITO, New Delhi

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

permission to withdraw the appeal as the matter in issue is 2 ITA.No.1864/Del./2016 Shri Dinesh Kumar Mathur, New Delhi settled in VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 have already been issued. 3. In view of the above, appeal of Assessee is dismissed as withdrawn, subject

Shri Manoj Kumar Siwach, Meerut vs. ITO, Meerut

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

ITA.No.1840/Del./2016 Shri Manoj Kumar Siwach, Meerut. 2. The assessee has filed an application intimating therein that assessee has opted for VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 have already been issued. 3. In view of the above, appeal of Assessee is dismissed as withdrawn, subject to issue

Raja Ram Agarwal, Meerut vs. DCIT, Circle-2, Meerut

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

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

/Del/2018 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

Nakul Gupta, New Delhi vs. ITO, Ward- 3(3), New Delhi

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

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

Power Finance Corporation Ltd., New Delhi vs. DCIT (Ltu), New Delhi

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

Bench: Us. The Learned Counsel For The Assessee, Vide Email Dated 12Th April, 2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee & M/S Power Finance Corporation Ltd. Vs. Dcit

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

Tristar Ventures Pvt. Ltd., New Delhi vs. DCIT, Circle- 25(1), New Delhi

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2013-14 Tristar Ventures Pvt.Ltd., Dcit, 3/2, Rani Jhansi Road, Vs Circle-25(1), New Delhi-110055. New Delhi. Pan-Aacct0083H Appellant Respondent Appellant By None Respondent By Sh. R. K. Gupta, Sr. Dr Date Of Hearing 30.04.2021 Date Of Pronouncement 30.04.2021

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. 2 4. However, the aforesaid

Nikunj Aggarwal, Gurugram vs. ITO, Ward-3(1), Gurugram

In the result, the appeal of the assessee is dismissed

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

opted to settle the dispute relating to the tax arrears for the assessment year under 2 ITA-1958/Del/2018 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

Urmila Aggarwal, Gurugram vs. ITO, Ward-4(4), Gurugram

In the result, the appeal of the assessee is dismissed

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

opted to settle the dispute relating to the tax arrears for the assessment year under 2 ITA-1957/Del/2018 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

Addl.CIT, Special Range-5, New Delhi vs. Kohinoor Specialty Food India P.Ltd, Gurgaon

In the result, the appeals of the Revenue are dismissed

Bench: Shri G.S. Pannu & 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

Addl.CIT, Special Range-5, New Delhi vs. Kohinoor Specialty Food India P.Ltd, Gurgaon

In the result, the appeals of the Revenue are dismissed

Bench: Shri G.S. Pannu & 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 Karnal Central Co-Operative Bank Ltd., Karnal vs. ACIT, Karnal

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

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 5Th April, 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 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.

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 Karnal Central Co-Operative Bank Ltd., Karnal vs. ACIT, Karnal

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

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 5Th April, 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 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.

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

Capsugel Healthcare Pvt. Ltd., Rewari vs. ACIT, Circle Rewari, Rewari

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2012-13

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

Pret Study by Janak Fashion Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 20(1), New Delhi

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2013-14 Assessment Year : 2014-15

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

Pret Study by Janak Fashion Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 20(1), New Delhi

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2013-14 Assessment Year : 2014-15

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, CC- 13, New Delhi vs. Anu Industries Ltd., Gurgaon

In the result, the appeals of the Revenue are dismissed

Bench: Shri G.S. Pannu & 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