“Vivad se Vishwas”

Vinsan Brothers Pvt Ltd, Kolkata vs. ACIT, Circle-26(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment 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

Md. Imran, Delhi vs. ITO, Ward-46(3), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2009-10

/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

Vinay Kumar Jain, New Delhi vs. ITO, Ward- 67(3), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2012-13

/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

Cec Cici-Jv, Gurgaon vs. JCIT, Range- 63, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment 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

Vijay Chand Baid & Sons (HUF), New Delhi vs. ITO, Ward-34(4), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2014-15

/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

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

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment 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

Smpl Financial Consultancy Services Ltd., New Delhi vs. ACIT, Circle- 24(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2013-14

/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

Tirupati Containers Pvt. Ltd., New Delhi vs. ITO, Ward- 25(3), New Delhi

In the result, the appeals of the assessee are dismissed

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2012-13

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

Taisei Oncho India (P) Ltd., New Delhi vs. ACIT, New Delhi

In the result, appeal of the assessee is dismissed

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

behalf of the assessee at the time of hearing submitted that the assessee is interested to resolve the pending issue through Direct Tax “ Vivad se Vishwas Scheme” (VSV) Act, 2020, and filed Declaration Form No. 1 & 2. 3. In view of the aforesaid facts and after considering the submissions

Kapil Gupta, Delhi vs. ACIT, Circle- 36(1), New Delhi

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

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2011-12 Kapil Gupta, Acit, A-15, Rama Marg, Adarsh Nagar, Vs Circle-36(1), New Delhi-110033. New Delhi. Pan-Aalpg0720C Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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

Ham Constructions Pvt. Ltd., New Delhi vs. DCIT, Circle- 25(2), New Delhi

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

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Ham Constructions Pvt.Ltd., Dcit, 306, Gupta Arcade, Shreshtha Vihar, Vs Circle-25(2), New Delhi-110092. New Delhi. Pan-Aabch6470K Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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

Receivable Management Services Pvt. Ltd., New Delhi vs. ITO, Ward-21(2), New Delhi

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under The Direct Tax Vivad se Vishwas Act, 2020. It has been stated that the necessary declaration in accordance with Section 4 of The Direct Tax Vivad se Vishwas

Aleo Manali Hydro Power Pvt. Ltd., Noida vs. ACIT, Circle- 1, Noida

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

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year: 2012-13

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

Daya Bindal, Gurugram vs. ITO, Ward- 50(3), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2012-13

/Del/2017 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. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee

ACIT, Circle- 4(2), New Delhi vs. Bharti Airtel Ltd., New Delhi

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

Bench: Shri R.K. Panda & Shri K. Narasimha Chary

these appeals filed by Revenue and stated that the assessee has opted to settle the dispute relating to the tax arrears under the Vivad Se Vishwas Scheme, 2020 for the assessment years under consideration. A certificate to this effect under section 5(1) of The Direct Tax Vivad Se Vishwas

Pranav Vikas India Pvt. Ltd., New Delhi vs. ITO, Ward- 20(1), New Delhi

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Atc Telecom Infrastructure Pvt.Ltd. Addl. Cit-25(2), (Successor Of Transcend Infrastructure V New Delhi. Pvt.Ltd.), 404, 4Th Floor, Skyline Icon, S Andheri-Kurla Road, Andheri, Mumbai-400059. Pan-Aacct7115Q Appellant Respondent Appellant By Sh. A.T.Panda, Adv. Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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

Sis Live, New Delhi vs. ACIT, New Delhi

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

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year : 2012-13

opted to settle the dispute relating to 2 ITA-3690//Del/2017 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

Oracle America Inc., New Delhi vs. DCIT (International Taxation), New Delhi

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

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2013-14 Oracle America Inc., Dcit C/O-Pwc Pvt.Ltd., 11A, Sucheta Bhawan, Vs (International Vishnu Digambar Marg, New Delhi-110002. Taxation), Pan-Aabco8080C Circle-2(2)(2), New Delhi. Appellant Respondent Appellant By Mr.Parichay Solanki, Ca Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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

Ms. Satinder Kapur, New Delhi vs. ACIT

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

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2013-14 Satinder Kapur, Acit, C-39, Anand Niketan, Vs Circle-61(1), New Delhi-110021. New Delhi. Pan-Anvpk7040C Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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

Kavita Shankar Garg, Shamli vs. ITO, Shamli

In the result, the appeal of the assessee is dismissed

Bench: Sh. K. N. Charydr. B. R. R. Kumar(Through Video Conferencing) Ita No. 1255/Del/2017 : Asstt. Year : 2009-10 Kavita Shankar Garg, Vs Income Tax Officer, Get Well Hospital, Bye Pass Road, Rail Ward-1(4), Paar, Shamli, U.P. Shamli (Appellant) (Respondent) Pan No. Aaupg2204L Assessee By : Sh. Ramit Kakkar, Adv. Revenue By : Ms. Aashna Paul, Cit Dr Date Of Hearing: 25.02.2021 Date Of Pronouncement: 25.02.2021

outset, it was brought to the notice of bench by the ld. AR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Act 2020” and has already submitted Form 1 & 2 and Form 3 have been issued by the designated authority. 3. Keeping in view