“Vivad se Vishwas”

Rattan Industrial India Pvt. Ltd., Ghaziabad vs. ITO, Ward-2(2), Ghaziabad

Appeals are hereby dismissed with liberty to get it restored by the assessee in

Bench: Shri Kuldip Singh & Shri Anadee Nath Misshra(Through Video Conference)

ground 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” and has filed necessary Forms 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued

Earthcon System India P. Ltd., New Delhi vs. DCIT, Circle- 8(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2013-14

/Del/2018 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. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee. 5. In the result

Pramod Kumar Jain, Delhi vs. ACIT, Circle- 47(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

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

Indra Narula, Delhi vs. ACIT, Circle-61(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Years: 2013-14

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

Nidhi Holdings Pvt. Ltd., New Delhi vs. ITO, Ward- 18(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2014-15

opted 2 ITA-3421/Del/2018 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

Star Educational Books Distributor Pvt. Ltd., New Delhi vs. DCIT, Circle- 24(2), New Delhi

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2009-10

Tribunal 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 Act, 2020 (in short ‘the Act’) and requested for withdrawal of the said appeal. 3. Considering the aforesaid situation, the captioned appeal is consigned

Pankaj Singla, Delhi vs. ITO, Ward-2(1), Faridabad

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 Sudhanshu Srivastava Shri Sudhanshu Srivastava Sudhanshu Srivastavasudhanshu Srivastava Shri Shri

stated 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Bhawana Sharma, Delhi vs. ITO, Ward- 61(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment 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

Praduman Kumar Jain, New Delhi vs. ITO, Ward- 23(3), New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment 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

Ram Naresh Sikarwar, Ballabgarh vs. ITO, Ward-II(2), Faridabad

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

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

Galaxy Builders P.Ltd, New Delhi vs. Addl.CIT, Special Range-4, New Delhi

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Sudhanshu Srivastava Shri Sudhanshu Srivastava Sudhanshu Srivastavasudhanshu Srivastava Shri Shri

Tribunal 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 Act, 2020 (in short ‘the Act’) and requested for withdrawal of the said appeal. 2 ITA-2092/Del/2018 3. Considering the aforesaid situation

Woodward India Pvt. Ltd., Gurgaon vs. Addl.CIT, Special Range-9, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2012-13

/Del/2018 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. 3. Learned

Kohli Estate Pvt. Ltd., New Delhi vs. ITO, Ward- 14(4), New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year 2013-14

that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under 1 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

Nand Kumar, Ghaziabad vs. ITO, Ward- 62(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 Sudhanshu Srivastava Shri Sudhanshu Srivastava Sudhanshu Srivastavasudhanshu Srivastava Shri Shri

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 Jenbacher Gmbh & Co. Ohg, Gurgaon vs. ACIT (International Taxation), New Delhi

The appeals is allowed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaasstt. Year 2012-13 Asstt. Year 2014-15 Ge Engine Services Vs. Dcit, Llc International Taxation, 6Th Floor, Building 7A, Circle-1(3)(1), Standard Chartered Room No. 410, Building, Dlf Cyber 4Th Floor, E-2 Block, City, Phase-Iii Pratyaksh Kar Bhawan, Gurgaon 122002 Civic Centre Pan Aaccg2798N New Delhi – 110 002 (Appellant) (Respondent) Asstt. Year 2012-13 Asstt. Year 2013-14 Asstt. Year 2014-15 Ge Engine Services Vs. Dcit, Distribution Llc International Taxation, 6Th Floor, Building 7A, Circle-1(3)(1), Standard Chartered Room No. 410, Building, Dlf Cyber 4Th Floor, E-2 Block, City, Phase-Iii Pratyaksh Kar Bhawan, Gurgaon 122002 Civic Centre Pan Aadcg1810E New Delhi – 110 002 (Appellant) (Respondent) Asstt. Year 2009-10 Asstt. Year 2012-13] Asstt. Year 2014-15 Asstt. Year 2009-10 Asstt. Year 2011-12 Asstt. Year 2012-13 Asstt. Year 2013-14 Asstt. Year 2014-15 Ge Energy Parts Vs. Acit, Inc. C/O 6Th Floor, International Taxation, Building 7A, Circle-1(3)(1), Standard Chartered Room No. 410, Building, 4Th Floor, E-2 Block, Dlf Cyber City, Pratyaksh Kar Bhawan, Phase-Iii Civic Centre Gurgaon 122002 New Delhi – 110 002 Pan Aaccg2798N (Appellant) (Respondent) Asstt. Year 2011-12 Ge Janbacher Vs. Acit, Gmbh & Co. Ohg International Taxation, C/O 6Th Floor, Circle-1(3)(1), Building 7A, Room No. 410

application seeking withdrawal of the appeals filed by the assessee on the ground that assessee has opted to settle the dispute under the Vivad Se Vishwas Scheme - 2020 and has received Form No. 3. 2. In view of the above submission of the Ld. Counsel for the assessee

Sunrays Properties & Investment Co. Pvt. Ltd., New Delhi vs. ITO, Ward- 9(3), New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment 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

Manmohan Chopra, Delhi vs. ACIT, Circle- 57(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year: 2013-14

assessee has opted to settle the dispute relating to the tax arrears for the assessment year ITA 7697/Del/2017 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 Packaged Power Inc., Gurgaon vs. ACIT (International Taxation), New Delhi

The appeals is allowed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaasstt. Year 2012-13 Asstt. Year 2014-15 Ge Engine Services Vs. Dcit, Llc International Taxation, 6Th Floor, Building 7A, Circle-1(3)(1), Standard Chartered Room No. 410, Building, Dlf Cyber 4Th Floor, E-2 Block, City, Phase-Iii Pratyaksh Kar Bhawan, Gurgaon 122002 Civic Centre Pan Aaccg2798N New Delhi – 110 002 (Appellant) (Respondent) Asstt. Year 2012-13 Asstt. Year 2013-14 Asstt. Year 2014-15 Ge Engine Services Vs. Dcit, Distribution Llc International Taxation, 6Th Floor, Building 7A, Circle-1(3)(1), Standard Chartered Room No. 410, Building, Dlf Cyber 4Th Floor, E-2 Block, City, Phase-Iii Pratyaksh Kar Bhawan, Gurgaon 122002 Civic Centre Pan Aadcg1810E New Delhi – 110 002 (Appellant) (Respondent) Asstt. Year 2009-10 Asstt. Year 2012-13] Asstt. Year 2014-15 Asstt. Year 2009-10 Asstt. Year 2011-12 Asstt. Year 2012-13 Asstt. Year 2013-14 Asstt. Year 2014-15 Ge Energy Parts Vs. Acit, Inc. C/O 6Th Floor, International Taxation, Building 7A, Circle-1(3)(1), Standard Chartered Room No. 410, Building, 4Th Floor, E-2 Block, Dlf Cyber City, Pratyaksh Kar Bhawan, Phase-Iii Civic Centre Gurgaon 122002 New Delhi – 110 002 Pan Aaccg2798N (Appellant) (Respondent) Asstt. Year 2011-12 Ge Janbacher Vs. Acit, Gmbh & Co. Ohg International Taxation, C/O 6Th Floor, Circle-1(3)(1), Building 7A, Room No. 410

application seeking withdrawal of the appeals filed by the assessee on the ground that assessee has opted to settle the dispute under the Vivad Se Vishwas Scheme - 2020 and has received Form No. 3. 2. In view of the above submission of the Ld. Counsel for the assessee

Ge Packaged Power Inc., Gurgaon vs. ACIT (International Taxation), New Delhi

The appeals is allowed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaasstt. Year 2012-13 Asstt. Year 2014-15 Ge Engine Services Vs. Dcit, Llc International Taxation, 6Th Floor, Building 7A, Circle-1(3)(1), Standard Chartered Room No. 410, Building, Dlf Cyber 4Th Floor, E-2 Block, City, Phase-Iii Pratyaksh Kar Bhawan, Gurgaon 122002 Civic Centre Pan Aaccg2798N New Delhi – 110 002 (Appellant) (Respondent) Asstt. Year 2012-13 Asstt. Year 2013-14 Asstt. Year 2014-15 Ge Engine Services Vs. Dcit, Distribution Llc International Taxation, 6Th Floor, Building 7A, Circle-1(3)(1), Standard Chartered Room No. 410, Building, Dlf Cyber 4Th Floor, E-2 Block, City, Phase-Iii Pratyaksh Kar Bhawan, Gurgaon 122002 Civic Centre Pan Aadcg1810E New Delhi – 110 002 (Appellant) (Respondent) Asstt. Year 2009-10 Asstt. Year 2012-13] Asstt. Year 2014-15 Asstt. Year 2009-10 Asstt. Year 2011-12 Asstt. Year 2012-13 Asstt. Year 2013-14 Asstt. Year 2014-15 Ge Energy Parts Vs. Acit, Inc. C/O 6Th Floor, International Taxation, Building 7A, Circle-1(3)(1), Standard Chartered Room No. 410, Building, 4Th Floor, E-2 Block, Dlf Cyber City, Pratyaksh Kar Bhawan, Phase-Iii Civic Centre Gurgaon 122002 New Delhi – 110 002 Pan Aaccg2798N (Appellant) (Respondent) Asstt. Year 2011-12 Ge Janbacher Vs. Acit, Gmbh & Co. Ohg International Taxation, C/O 6Th Floor, Circle-1(3)(1), Building 7A, Room No. 410

application seeking withdrawal of the appeals filed by the assessee on the ground that assessee has opted to settle the dispute under the Vivad Se Vishwas Scheme - 2020 and has received Form No. 3. 2. In view of the above submission of the Ld. Counsel for the assessee

Ge Energy Parts Inc., Gurgaon vs. ACIT (International Taxation), New Delhi

The appeals is allowed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaasstt. Year 2012-13 Asstt. Year 2014-15 Ge Engine Services Vs. Dcit, Llc International Taxation, 6Th Floor, Building 7A, Circle-1(3)(1), Standard Chartered Room No. 410, Building, Dlf Cyber 4Th Floor, E-2 Block, City, Phase-Iii Pratyaksh Kar Bhawan, Gurgaon 122002 Civic Centre Pan Aaccg2798N New Delhi – 110 002 (Appellant) (Respondent) Asstt. Year 2012-13 Asstt. Year 2013-14 Asstt. Year 2014-15 Ge Engine Services Vs. Dcit, Distribution Llc International Taxation, 6Th Floor, Building 7A, Circle-1(3)(1), Standard Chartered Room No. 410, Building, Dlf Cyber 4Th Floor, E-2 Block, City, Phase-Iii Pratyaksh Kar Bhawan, Gurgaon 122002 Civic Centre Pan Aadcg1810E New Delhi – 110 002 (Appellant) (Respondent) Asstt. Year 2009-10 Asstt. Year 2012-13] Asstt. Year 2014-15 Asstt. Year 2009-10 Asstt. Year 2011-12 Asstt. Year 2012-13 Asstt. Year 2013-14 Asstt. Year 2014-15 Ge Energy Parts Vs. Acit, Inc. C/O 6Th Floor, International Taxation, Building 7A, Circle-1(3)(1), Standard Chartered Room No. 410, Building, 4Th Floor, E-2 Block, Dlf Cyber City, Pratyaksh Kar Bhawan, Phase-Iii Civic Centre Gurgaon 122002 New Delhi – 110 002 Pan Aaccg2798N (Appellant) (Respondent) Asstt. Year 2011-12 Ge Janbacher Vs. Acit, Gmbh & Co. Ohg International Taxation, C/O 6Th Floor, Circle-1(3)(1), Building 7A, Room No. 410

application seeking withdrawal of the appeals filed by the assessee on the ground that assessee has opted to settle the dispute under the Vivad Se Vishwas Scheme - 2020 and has received Form No. 3. 2. In view of the above submission of the Ld. Counsel for the assessee