“direct tax vivad se vishwas”

Vivek Suri, New Delhi vs. ACIT Circle-45(1), New Delhi

Bench: Sh. G.S.Pannu, Hon’Ble & Sh. Anubhav Sharmavivek Suri Vs. Acit E-10A, Ground Floor, Circle-45(1) Rajouri Garden New Delhi New Delhi Pan No. Aanps4830R (Appellant) (Respondent)

record. An application has been filed, for withdrawal of the appeal by the assessee, in furtherance of settlement arrived under The Direct Tax Vivad Se Vishwas Act, 2020 (The Act of 2020). Sh. Vivek Suri 2 3. On behalf of the appellant, from Form 5 under

DCIT, Circle-25(1), New Delhi vs. The State Trading Corporation of India Ltd., New Delhi

Bench: Sh. G.S.Pannu, Hon’Ble & Sh. Anubhav Sharmadcit, Vs. M/S. The State Trading Circle-25(1), Corporation India Ltd, New Delhi Jawahar Vyapar Bhawan, Tolstoy Marg, New Delhi Pan: Aaact0102F (Appellant) (Respondent)

record. An application has been filed for withdrawal of the appeal by the Assessee, in furtherance of settlement arrived under The Direct Tax Vivad Se Vishwas Act, 2020 (The Act of 2020). M/s. The State Trading Corporation India Ltd 2 3. On behalf of the Assessee, Form 5 under

Kiran Kheria, New Delhi vs. ITO Ward-42(5), New Delhi

In the result, ITA No.1531/Del/2022 is dismissed as withdrawn and ITA No

Bench: Shri Shamim Yahya & Shri Anubhav Sharma

erred in dismissing the appeal of the appellant by considering the same being covered by declaration under Direct Tax Vivad Se Vishwas Scheme 2020 ignoring the fact that the assessee had never opted for resolution of dispute covered by the present appeal under the above scheme. 2. On the facts

Kiran Kheria, New Delhi vs. ITO, Ward-42(5), New Delhi

In the result, ITA No.1531/Del/2022 is dismissed as withdrawn and ITA No

Bench: Shri Shamim Yahya & Shri Anubhav Sharma

erred in dismissing the appeal of the appellant by considering the same being covered by declaration under Direct Tax Vivad Se Vishwas Scheme 2020 ignoring the fact that the assessee had never opted for resolution of dispute covered by the present appeal under the above scheme. 2. On the facts

Medical Point (I) Ltd, New Delhi vs. ITO, Ward-16(3), New Delhi

In the result, the appeal is dismissed

Bench: Shri Saktijit Deyassessment Year: 2014-15

assessee, on instructions, sought withdrawal of the appeal, since the dispute arising in the appeal has been settled under the Direct Tax Vivad Se Vishwas Act, 2020. A letter dated 25th December, 2021, to this effect, AY: 2014-15 enclosing copy of Form-5 issued by the designated authority

Panchsheel Securities Pvt. Ltd., New Delhi vs. ITO, Ward- 19(3), New Delhi

Bench: Sh. N.K.Billaiya & Ms. Astha Chandram/S. Panchsheel Securities Pvt. Vs. Ito, Ltd. Ward-19(3), E-1/7, 3Rd Floor, East Patel New Delhi Nagar, New Delhi- 110008 Pan : Aaccp0248C (Appellant) (Respondent)

record. An application has been filed for withdrawal of the appeal by the assessee, in furtherance of settlement arrived under the Direct Tax Vivad Se Vishwas Act, 2020 (the “Act of 2020”). Panchsheel Securities 2 3. On behalf of the appellant, a copy of Form 1 to 5 under

DCIT, Central Circle, Karnal vs. Jai Bharat Gum & Chemicals Ltd., Bhiwani

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

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia[Assessment Year : 2014-15] Dcit, Vs Jai Bharat Gum & Central Circle, Chemicals Ltd., Dhani Karnal, Haryana. Ramjas, Siwani Mandi, Bhiwani, Haryana Pan-Aaacj2998M Appellant Respondent Appellant By Shri Govind Singhal, Sr.Dr Respondent By Shri V. Raja Kumar, Adv Date Of Hearing 12.01.2023 Date Of Pronouncement 12.01.2023

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. Form No.4 issued by the Department is also placed on record. 3. In view of the above

Alisha Sharma, Haryana vs. ITO Ward-1, Rewari

Appeal of the assessee stands dismissed

Bench: Shri Kul Bharat

issued Form No. 5 [order for full and final settlement of tax arrears u/s 5(2) read with Section 6 of the Direct Tax Vivad Se Vishwas Act, 2020 (3 of 2020]. Learned DR also filed a copy of Form no. 5. In view of above, since the matter

Ashok Kumar Tak, New Delhi vs. ITO Ward 39(4), New Delhi

In the result, the appeal is dismissed

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2015-16

seeking withdrawal of the appeal as the dispute between the assessee and the Revenue has been settled under AY: 2015-16 Direct Tax Vivad Se Vishwas Act, 2020. A copy of From 5 issued by the designated authority has also been enclosed to the aforesaid letter. 3. Learned Departmental Representative ... request for withdrawal of the appeal. 4. On perusal of materials on record, it is observed that accepting assessee’s declaration under Direct Tax Vivad Se Vishwas Act, 2020, the designated authority has issued Form 5 on 10.12.2020. Thus, for all practical purposes, the dispute arising in the present appeal

Manish Kumar Jain, Ghaziabad vs. DCIT, Circle-1, Ghaziabad

In the result, Assessee’s appeal under consideration stands dismissed as withdrawn

Bench: Shri Shamim Yahya & Shri N.K. Choudhryassessment Year: 2015-16

Assessee vide application dated 05.01.2023 claimed that since the Assessee has availed the immunity scheme i.e. Vivad Se Vishwas under The Direct Tax Vivad se Vishwas Act, 2020 and the Income Tax Department has issued Form No. 5 in response to the application filed by the Assessee under the scheme

Komal Kanodia, New Delhi vs. ITO, Ward-42(4), New Delhi

Bench: Sh. Pradip Kumar Kedia & Sh. Anubhav Sharmakomal Kanodia Vs. Ito, C-383, Saraswati Vihar, Ward-42(4), Pitampura, New Delhi New Delhi-110034 Pan : Alwpj4574D (Appellant) (Respondent)

application has been filed, for withdrawal of the appeal by the assessee, in furtherance of Komal Kanodia 2 settlement arrived under The Direct Tax Vivad Se Vishwas Act, 2020 (The Act of 2020). 3. On behalf of the appellant, from Form 5 under the Act of 2020 has been placed

Pawan Kumar Arora, New Delhi vs. Pr. CIT - 1, New Delhi

In the result, Assessee’s appeal under consideration stands dismissed as withdrawn

Bench: Shri Shamim Yahya & Shri N.K. Choudhryassessment Year: 2014-15

Assessee vide application dated 05.01.2023 claimed that since the Assessee has availed the immunity scheme i.e. Vivad Se Vishwas under The Direct Tax Vivad se Vishwas Act, 2020 and the Income Tax Department has issued Form No. 5 in response to the application filed by the Assessee under the scheme

Virender Kumar, Ambala Cantt vs. ITO Ward - 4(1), New Delhi

Bench: Sh. Shamim Yahya & Sh. Anubhav Sharmavirender Kumar Vs. Income Tax Officer, Kp-341, Pitampura Ward-4(1), New Delhi-110034 New Delhi Pan : Aajpk2929F (Appellant) (Respondent)

application has been filed, for withdrawal of the appeal by the assessee, in furtherance of Virender Kumar 2 settlement arrived under The Direct Tax Vivad Se Vishwas Act, 2020 (The Act of 2020). 3. On behalf of the appellant, from Form 5 under the Act of 2020 has been placed

Share India Fincap Private Ltd., New Delhi vs. DCIT Circle-22(2), New Delhi

Appeal of the assessee is allowed for statistical purposes

Bench: Shri Narendra Kumar Billaiya & Shri Kul Bharat[Assessment Year: 2016-17

learned CIT(Appeals) also records the same in para 2 that Form-5 u/s 5(2) read with section 6 of the Direct Tax Vivad Se Vishwas Act, 2020 (3 of 2020) is claimed/stated to have been issued. However, Form no. 5 has not been filed by the assessee