“Vivad se Vishwas”

M/S. Kaisons Construction Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2013-14

opted to settle the dispute relating to 2 ITA-2922/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

M/S Hyundai Engineering & Construction Co. Ltd., Gurgaon vs. DDIT (International Taxation0, 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In the result, the appeal of the assessee is dismissed as withdrawn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

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

Milky Investment and Trading Company, New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

settle the dispute relating to the tax arrears for the assessment year under M/s Milky Investment & Trading Co. Vs. ITO 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. Giesecke & Devrient 3S Ab, Gurgaon vs. ACIT (International Taxation), New Delhi

In the result, all the 03 appeals of the assessee are dismissed as withdrawn

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

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 Destination of the World (Subcontinent) Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeals of the assessee are dismissed as withdrawn

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

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 Destination of the World (Subcontinent) Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeals of the assessee are dismissed as withdrawn

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

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

Mohinder Singh Sodhi, New Delhi vs. ITO, New Delhi

In the result, both the appeals of the assessee are dismissed as withdrawn

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

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

Mohinder Singh Sodhi, New Delhi vs. ITO, New Delhi

In the result, both the appeals of the assessee are dismissed as withdrawn

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

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

Shri Anil Kumar Jain, Muzaffarnagar vs. ITO, Khatauli

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2012-13 Anil Kumar Jain, Vs. Ito, Ward 2(5), S/O Shri Adeshwar Khatauli Prasad Jain, Prop. M/S Anil Kumar Arvind Kumar, R/O Hasanpura Jansath, Muzafarnagar (Pan: Achpj4032E) (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 10.02.2021 Date Of Pronouncement : 10.02.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2012-13 Is Directed Against The Order Of Learned Cit(A), Muzaffranagar.

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

Ankit Jain, New Delhi vs. Addl. CIT, New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2009-10 Ankit Jain, Vs. Addl. Cit, Range-22, Prop. M/S Ankit India, New Delhi 58, Friends Colony (East), New Delhi – 65 (Pan: Aafpj5472J) (Appellant) (Respondent) Appellant By : Sh. Nem Singh, Adv. Respondent By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 10.02.2021 Date Of Pronouncement : 10.02.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2009-10 Is Directed Against The Order Of Learned Cit(A)-10, New Delhi. 2. The Assessee’S Ar Vide His Email Dated 1.2.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee

that the assessee 2 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

ACIT, New Delhi vs. M/S. S.P. Singla Construction P Ltd., New Delhi

In the result, both the cross-appeals are dismissed as withdrawn

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

Learned Counsel for the Assessee submitted that the issues involved in both the cross-appeals have already been settled in VIVAD SE VISHWAS SCHEME, 2020 and requisite Form have already been issued in favour of the assessee in both the appeals. He has, therefore, submitted that both the matters have

M/S. Sp Singla Construction Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the cross-appeals are dismissed as withdrawn

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

Learned Counsel for the Assessee submitted that the issues involved in both the cross-appeals have already been settled in VIVAD SE VISHWAS SCHEME, 2020 and requisite Form have already been issued in favour of the assessee in both the appeals. He has, therefore, submitted that both the matters have

M/S. Sp Singla Construction Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the Assessee dismissed as withdrawn

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

Assessee seeks permission to withdraw the appeal because assessee has opted to settle the issues involved in Assessee’s appeal in VIVAD SE VISHWAS SCHEME, 2020. 3. In view of the above, appeal of the assessee is dismissed as withdrawn, subject to issue of Form No.3 in favour

M/S. Giesecke & Devrient 3S Ab, Gurgaon vs. ADIT (International Taxation), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.N. Charyassessment Year: 2011-12

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. Educomp Professional Education Ltd., New Delhi vs. ACIT, Gurgaon

Bench: Shri G.S. Pannu, Vice- & Shri K. Narasimha Charyassessment Year: 2010-11

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

The Maharaja Aggarsain Agroha Coop. House Building Society Ltd., Haryana vs. ITO, Hisar

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2011-12

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 Maza Merchandise P. Ltd., Faridabad vs. DCIT, Faridabad

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 (in short ‘the Act’) M/s. Maza Merchandise P. Ltd. Vs. DCIT 3. Considering the aforesaid situation, the captioned appeal is consigned to records

DCIT, New Delhi vs. M/S. Edag Engineering & Design (India) Pvt. Ltd., New Delhi

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

Bench: Shri G.S. Pannu, Vice- & Shri K. Narasimha Charyassessment Year: 2007-08

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 ... that the standing instructions are that it is only if the assessee makes payment subsequent to the processing of the case under Vivad Se Vishwas Tak Scheme,2020, the Revenue will seek withdrawal of the case. In view of this, we make it clear that in case any objection arises

DCIT, New Delhi vs. M/S. Sahara India International Corporation Ltd., New Delhi

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

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. The copies of the Certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have

DCIT, New Delhi vs. M/S. Max Healthcare Institute Ltd., New Delhi

In the result, all the 05 appeals of the Revenue are dismissed

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

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