“direct tax 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

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 in all the appeals. 3. Learned Senior DR has no objection. 4. In view of the above

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

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 in all the appeals. 3. Learned Senior DR has no objection. 4. In view of the above

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

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 in all the appeals. 3. Learned Senior DR has no objection. 4. In view of the above

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In the result, the appeal of the assessee is dismissed as withdrawn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

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 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

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 also been filed in all the appeals filed by the assessee and revenue. 3 ITA NOS. 3387/DEL/2005 & 7 ORS. SAHARA

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

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

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 also been filed in all the appeals filed by the assessee and revenue. 3 ITA NOS. 3387/DEL/2005 & 7 ORS. SAHARA

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

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

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 also been filed in all the appeals filed by the assessee and revenue. 3 ITA NOS. 3387/DEL/2005 & 7 ORS. SAHARA

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

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

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]

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 Act, 2020. The assessee has also filed a copy of Form No. 3 issued by the respective Principal Commissioner of Income Tax, which ... perused 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

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

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

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 also been filed in all the appeals filed by the assessee and revenue. 3 ITA NOS. 3387/DEL/2005 & 7 ORS. SAHARA

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

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

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 also been filed in all the appeals filed by the assessee and revenue. 3 ITA NOS. 3387/DEL/2005 & 7 ORS. SAHARA

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

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

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 also been filed in all the appeals filed by the assessee and revenue. 3 ITA NOS. 3387/DEL/2005 & 7 ORS. SAHARA

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

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

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 also been filed in all the appeals filed by the assessee and revenue. 3 ITA NOS. 3387/DEL/2005 & 7 ORS. SAHARA

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

Scheme, 2020. It was further submitted that to this effect the Department has issued a certificate under Section 5(1) of The Direct Tax 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

Electrical & Electronics India Ltd., Kolkata vs. ACIT, Central Circle- 13, 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

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

Himanshu Goel, New Delhi vs. ACIT, Circle-33(1), New Delhi

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

Bench: Shri G.S. Pannu, Vice- & Shri K. Narasimha Charyassessment Year: 2015-16

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

Rrb Energy Ltd., New Delhi vs. ACIT, Circle- 20(2), 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

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

DCIT, New Delhi vs. M/S. G4S Corporate Services (India) Pvt. Ltd., New Delhi

The appeal is dismissed as withdrawn

Bench: Shri Amit Shukla & Shri O.P. Kant[Through Video Conferencing]

therefore, seeks permission to treat the appeal as deemed to be withdrawn under the provisions of 2 ITA No.2086/Del./2014 Direct Tax Vivad Se Vishwas Act, 2020. The assessee has also filed a copy of Form No. 3 issued by the respective Principal Commissioner of Income Tax, which is placed ... perused 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

ACIT, New Delhi vs. M/S Mahaketu Promotors & Developers P.Ltd., New Delhi

The appeal is dismissed as withdrawn

Bench: Shri Bhavnesh Saini & Shri O.P. Kant[Through Video Conferencing]

therefore, seeks permission to treat 2 ITA No. 305/Del./2017 the appeal as deemed to be withdrawn under the provisions of Direct Tax Vivad Se Vishwas Act, 2020. The assessee has also filed a copy of Form No. 3 issued by the respective Principal Commissioner of Income Tax, which ... perused 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

ITO, Ward- 5(3), New Delhi vs. Calendula Dealcom Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

Bench: Justice P.P. Bhatt, Hon’Ble & Shri G.S. Pannu, Hon’Bleassessment Year : 2010-11

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. It was, accordingly prayed for dismissal of the appeal filed by the Revenue. 3. Learned