“Vivad se Vishwas”

Pawan Kumar Aggarwal, New Delhi vs. JCIT, Range- 19, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2011-12

opted to settle the dispute relating to the tax arrears for the 2 ITA-4205/Del/2017 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

Alcoa India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2011-12

/Del/2017 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

Hem Raj Singh, Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2006-07

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

ITO, New Delhi vs. M/S. Sach Realtors Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed as withdrawn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 Mahavir Prasad Shri Mahavir Prasadshri Shri Mahavir Prasad Mahavir Prasad

submitted 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 received ... /Del/2016 considering the fact that the assessee has already received the certificate under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020, we are of the view that no useful purpose would be served by adjourning the matter. Therefore, with the consent of the learned Senior

DCIT (International Taxation), New Delhi vs. M/S. Posh Semco Pte Ltd., Singapore

In the result, appeal of the ld

Bench: Shri Amit Shuklaa N D Shri Prashant Maharishi(Through Video Conferencing) Dcit, M/S. Posh Semco Pte. Ltd., Circle : 2 (2) (2), Vs. No.1 Kim Seng Promenade, Intl. Taxation, 06-01 Great World City, New Delhi. Singapore – 237 994. Pan: Aafcp1775P (Appellant) (Respondent)

time of hearing the ld. AR submitted that it has filed a declaration under the Direct Tax Vivad se Vishwas Scheme, 2020 and Form No. 3 has also been issued by the DA on 28th December, 2020. 3. The ld. DR submitted that in that case the appeal is deemed ... have carefully considered the relevant certificate issued in Form No. 3 dated 28th December, 2020 under Section 5(1) of the Direct Taxes Vivad se Vishwas Scheme, 2020. In view of this the appeal filed by the Revenue is deemed to have been withdrawn. 5. In the result, appeal

Sh. Hem Raj Singh, Delhi vs. Pr. CIT, New Delhi

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2006-07

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. Toyo Ink India Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, these two appeals of the assessee are dismissed

Bench: Shri R. K. Panda & Ms Suchitra Kambleita No. 772/Del/2017 ( A.Y 2012-13)

1 ITA No. 6197/Del/2015 & 772/Del/2017 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI R

M/S. Sandhar Technologies Ltd., Gurgaon vs. DCIT (Ltu), 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

M/S. Sweka Power Tech Engineers (P) Ltd., New Delhi vs. ACIT, 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 Mahavir Prasad Shri Mahavir Prasad Mahavir Prasadmahavir Prasad 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

Kuldeep Kumar Yadav, Delhi vs. ITO, Ward-46(5), New Delhi

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

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

Saawariya Estates Pvt Ltd, New Delhi vs. ITO Ward - 22(1), New Delhi

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

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

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

Bhagwan Mishra, New Delhi vs. ACIT Circle-46(1), 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

Nrp Packers Private Limited, New Delhi vs. ACIT Central Circle-27, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2011-12

/Del/2020 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

Subash Kedia (HUF), New Delhi vs. ACIT, Circle-52(1), New Delhi

In the result, the appeal of the assessee is dismissed

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, 2 ITA-243/Del/2020 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Mahesh Chand Gupta, New Delhi vs. ACIT Circle-24(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2011-12

/Del/2020 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

Rajeev Goyal, New Delhi vs. ACIT (OSD) Ward - 72(3), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment 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, 2 ITA-1142/Del/2020 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Vipin Chanda, Faridabad vs. ITO Ward - 2(5), Faridabad

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2016-17

opted to settle the dispute relating to the tax arrears for the 2 ITA-9839/Del/2019 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

Virtual Finance & Investmet Private Limited, Delhi vs. ITO Ward-1(3), New Delhi

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

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

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

Om Kishan Gupta, Delhi vs. ACIT, Circle-55(1), 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

assessee has opted to settle the dispute ITA 8935/Del/2019 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

Suresh Kumar, Ghaziabad vs. ITO Ward - 2(3), Ghaziabad

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

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