“Vivad se Vishwas”

ACIT, 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

ACIT, 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

ACIT, 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

ACIT, 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

Vinay Jain, New Delhi vs. ITO, New Delhi

Bench: Shri G.S. Pannu, Vice- & Shri K. Narasimha Charyassessment Year: 2004-05

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

Ch2M Hill (India) Private Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.N. Charyassessment Year: 2007-08

assessee has opted to settle the dispute relating to ITA 828/Del/2012 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

Anuj Tyagi, Muzaffarnagar vs. ITO, Muzaffarnagar

In the result, both the appeals of the assessee are dismissed as withdrawn

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

assessee vide his letter dated NIL has 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 Senior DR has no objection. 4. In view of the above, we accept the request

Sahara India Intl. Corp. Ltd., Noida vs. DCIT, 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

Sahara India Intl. Corp. Ltd., Noida vs. DCIT, 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

Anuj Tyagi, Muzaffarnagar vs. ITO, Muzaffarnagar

In the result, both the appeals of the assessee are dismissed as withdrawn

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

assessee vide his letter dated NIL has 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 Senior DR has no objection. 4. In view of the above, we accept the request

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

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

M/S Halcrow Group Ltd., New Delhi vs. ADIT, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2006-07

opted to settle the dispute relating to 2 ITA-2994/Del/2011 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

ITO Ward 16 (2) vs. Three Dee Exim (P) Ltd

The appeal is dismissed as withdrawn

Bench: Shri O.P. Kant & Ms. Suchitra Kamble[Through Video Conferencing]

year 1999-2000. 2. The learned counsel for the assessee, at the outset, stated that the assessee has settled the matter under the “Vivad Se Vishwas Scheme, 2020”. He, therefore, seeks permission to treat the appeal as deemed to be withdrawn under the provisions of Direct Tax Vivad Se Vishwas ... Form No. 3 issued by Income-tax Department with reference to present appeal. For ready reference, Section 4(2) of the Direct Tax Vivad Se Vishwas Act (supra) reads as under: “4. (1) ………………………. (2) Upon the filing the declaration, any appeal pending before the Income-tax Appellate Tribunal or Commissioner

Sahara India International Corporation Ltd vs. ACIT, Circle-7(1)

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

ACIT, Central Circle-6 vs. Sahara India Intl. Corporation Ltd

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

ACIT, Central Circle-6 vs. Sahara India Intl. Corporation Ltd

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

Sahara India International Corporation Ltd vs. Addl. CIT, Range-7

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

Rama Kaushik, Delhi vs. ITO Ward-39(4), New Delhi

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

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

Rama Kaushik, Delhi. 2. Learned Counsel for the Assessee seeks permission to withdraw both the appeals as the matters are settled under VIVAD SE VISHWAS SCHEME, 2020 and requisite Form have been issued in favour of the assessee in both the appeals. 3. In view of the above, appeals

Rama Kaushik, Delhi vs. ITO Ward-39(4), New Delhi

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

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

Rama Kaushik, Delhi. 2. Learned Counsel for the Assessee seeks permission to withdraw both the appeals as the matters are settled under VIVAD SE VISHWAS SCHEME, 2020 and requisite Form have been issued in favour of the assessee in both the appeals. 3. In view of the above, appeals

Parvati Minerals (P) Ltd., New Delhi vs. ITO, Ward- 19(3), New Delhi

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

Bench: Shri Before Shri R.K. Panda, Accountant Before Shri Before Shri R.K. Panda, Accountant R.K. Pandar.K. Pandamember Member

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. It was further submitted that to this effect the Department has issued a certificate under Section 5(1) of The Direct ... Vivad Se Vishwas Act, 2020 to the assessee. 3. Learned Senior DR has no objection. 4. In view of the above, I accept the request of the assessee for withdrawal of the aforesaid appeal. 5. In the result, the appeal of the assessee is dismissed as withdrawn. 2 Del/2019