“direct tax vivad se vishwas”

Madan Gopal Arora, Noida vs. ITO, Ward- 2(2), Noida

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2014-15

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

International Agro Foods, Ghzaiabad vs. ITO, Ward- 63(2), 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In the result, the appeal of the assessee is dismissed as withdrawn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

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

Bain & Company Inc., Gurgaon vs. DCIT, International Taxation, Circle Gurgaon, Gurgaon

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

/Del/2017 & Others “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 of the assessee

Bain & Company Inc., Usa vs. DCIT (International Taxation), Gurgaon

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

/Del/2017 & Others “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 of the assessee

DCIT, Circle- Gurgaon, International Taxation, Gurgaon vs. Telenor Consults As, New Delhi

The appeal is dismissed as withdrawn

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

assessee. She, therefore, seeks permission to treat the appeal 2 ITA No.2610/Del./2018 as deemed to be withdrawn under the provisions of Direct Tax Vivad Se Vishwas Act, 2020. 3. We have heard learned Representative of both the parties through Video Conferencing and have perused Form No. 3 issued ... 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 (Appeals), in respect

Shri Udayveer, Muzaffarnagar vs. ITO, Muzaffarnagar

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year: 2013-14

Vivad Se Vishwas Scheme, 2020 for the assessment year under consideration. A certificate to this effect under section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 is also stated to have been received by assessee. 3. Learned CIT/DR has no objection. 4. In view of the above

Itron India Pvt. Ltd., Noida vs. DCIT, New Delhi

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) M/S. Itron India Pvt. Ltd, Vs. Dcit, C-7, Sector-3, Circle-12(2), Noida New Delhi Pan: Aabcs6575L (Appellant) (Respondent)

assessee submitted that assessee has already filed form number 1 and 2 on 22 September 2020 Under the provisions of the DIRECT TAX VIVAD SE VISHWAS ACT, 2020 . However form number three has still not been issued. The authorised representative submitted that if the appeal of the assessee ... treated as withdrawn and hence dismissed subject liberty to the assessee that in case form number 3 is not issued Under The Direct Tax Vivad Se Vishwas Act 2020 , the assessee may filed an application to recall of this order. 5. In view of this the appeal of the assessee

Manju Bansal, New Delhi vs. ACIT Circle-41(1), 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 Manju Bansal, Acit, 307, Apra North-Ex Plaza, H-2, Vs Circle-41(1), Netaji Subhash Place, New Delhi. Pitampura, New Delhi-1100340. Pan-Aenpb6442A Appellant Respondent Appellant By Ms. Khusboo Arora, Ca Respondent By Sh.Prakash Dubey, Sr.Dr Date Of Hearing 15.01.2021 Date Of Pronouncement 15.01.2021

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. 2 ITA No.-9294/Del/2019 4. In view

G.M. Machinery Tools Pvt. Ltd., Delhi vs. ACIT, CPC-TDS, Ghaziabad

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2014-15 G.M. Machinery Tools Pvt.Ltd., Acit, 364, Katra Sheikh Ranjha, Vs Cpc-Tds, Hauz Quazi, Delhi-110006. Ghaziabad. Pan-Aadcg0463F Appellant Respondent Appellant By None Respondent By Sh.Prakash Dubey, Sr.Dr Date Of Hearing 15.01.2021 Date Of Pronouncement 15.01.2021

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. 2 ITA No.-9108/Del/2019 4. In view

John Alan Skinner, New Delhi vs. ACIT International Taxation Circle-3(1)(2), 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

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

Bm Malhotra & Sons Ltd., Delhi vs. ITO, Ward- 4(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year 2008-09

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

Gaurav Jain, New Delhi vs. ACIT, Circle-40(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 Gaurav Jain, Acit, C-130, Pushapanjali Enclave, Vs Circle-40(1) Pitampura, New Delhi-110034. New Delhi. Pan-Afjpj5697N Appellant Respondent Appellant By None Respondent By Sh.Prakash Dubey, Sr.Dr Date Of Hearing 15.01.2021 Date Of Pronouncement 15.01.2021

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. 2 ITA No.-7688/Del/2019 4. In view

Megha Gupta, New Delhi vs. ITO Ward - 40(4), 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

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

Ashok Kumar Gupta, New Delhi vs. ITO Ward - 40(3), 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

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