“Vivad se Vishwas”

DCIT, Circle-21(1), New Delhi vs. Receivable Management Services India Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

Bench: Shri R. K. Panda & Ms Suchitra Kamble

1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER

Jagbir Singh, New Delhi vs. ACIT, Circle- 62(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

Shiv Narain Aggarwal, Delhi vs. ITO, Ward-10(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

Path Finders Pvt. Ltd., Delhi vs. ITO, Ward- 19(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2010-11

opted to settle the dispute relating to the tax arrears for the 2 ITA-4569/Del/2018 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

Connaught Plaza Restaurants (P) Ltd., New Delhi vs. DCIT, Circle-4(1), New Delhi

In the result, both appeals filed by the Revenue and the appeal filed by the assessee are dismissed as withdrawn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

DCIT, Circle-6(2), New Delhi vs. Connaught Plaza Restaurants (P) Ltd., New Delhi

In the result, both appeals filed by the Revenue and the appeal filed by the assessee are dismissed as withdrawn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

DCIT, Circle- 6(2), New Delhi vs. Connaught Plaza Restaurants (P) Ltd., New Delhi

In the result, both appeals filed by the Revenue and the appeal filed by the assessee are 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

Niti Gupta, New Delhi vs. ITO, Ward- 24(4), 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-2377/Del/2018 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Turner General Entertainment Networks India Pvt. Ltd., New Delhi vs. ACIT, Circle- 16(1), New Delhi

assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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

Turner General Entertainment Networks India Pvt. Ltd., New Delhi vs. ACIT, Circle- 16(1), New Delhi

assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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

Mag Construction Pvt. Ltd., Delhi vs. ITO, Ward-16(1), New Delhi

In the result the appeal filed by the assessee is dismissed

Bench: Shri R.K. Pandaasstt. Year 2008-09 Mag Construction Pvt. Ltd. Vs. Ito Ward-16(1) C/O Gsk & Associates Llp New Delhi. 8Th 1St Floor, Rani Jhansi Road, Motia Khan Industrial Area, Jhandewalan, New Delhi – 110 055 Pan Aadcm9692G Respondent (Respondent)

Counsel for the assessee filed an application seeking withdrawal of the appeal on the ground that assessee has opted for Vivad Se Vishwas Scheme, 2020 for settlement of dispute and Form No. 3 has been issued by the ACIT. 3. In view of the above and in absence

Ram Kishan, Rohtak vs. ITO, Ward- 65(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

that the assessee has opted to settle the dispute relating to the tax arrears 2 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

Turner General Entertainment Networks India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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

Addl. CIT, New Delhi vs. M/S. Turner General Entertainment Network India Pvt. Ltd., 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

Turner General Entertainment Networds India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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

ITO, New Delhi vs. M/S Sagu Investment & Finance Ltd., New Delhi

dispute relating to the tax arrears ITO vs. M/s Sagu Investment & Finance Ltd. 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

DCIT, New Delhi vs. M/S Turner General Entertainment Network India Ltd., 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. Posh Semco Pte Ltd., Mumbai vs. DDIT, New Delhi

The appeals of the assessee are dismissed as withdrawn

Bench: Shri O.P. Kant & Shri K.N. Chary[Through Video Conferencing]

appeals as 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”. The Form No. 3 in both the appeals is stated to have been issued in favour of the assessee. The learned counsel

Posh Semco Pte Ltd., Mumbai vs. DDIT, New Delhi

The appeals of the assessee are dismissed as withdrawn

Bench: Shri O.P. Kant & Shri K.N. Chary[Through Video Conferencing]

appeals as 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”. The Form No. 3 in both the appeals is stated to have been issued in favour of the assessee. The learned counsel

Finesse Traders India Pvt. Ltd., New Delhi vs. ITO Ward- 9(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2003-04

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’). 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request