“direct tax vivad se vishwas”

Edelweiss Financial Services Ltd, Mumbai vs. ACIT Cent Cir -1(2), Mumbai

The appeal is allowed

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm

sake of brevity) by holding that the Appellant had opted to settle the dispute by filing an application under the Direct Tax Vivad se Vishwas Act, 2020. The Appellant submits that it had not filed any application under the Direct Tax Vivad se Vishwas Act, 2020 in respect ... Financial Services Ltd; A.Y. 16-17 & 17–18 033. Before us, assessee submitted that it has never filed any application under the Direct Tax Vivad se Vishwas Scheme and therefore, the appeal filed by the assessee dismissed by the NFAC is incorrect. Even otherwise, assessee submitted that addition made

Edelweiss Financial Services Ltd, Mumbai vs. ACIT Central Cir-1(2), Mumbai

The appeal is allowed

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm

sake of brevity) by holding that the Appellant had opted to settle the dispute by filing an application under the Direct Tax Vivad se Vishwas Act, 2020. The Appellant submits that it had not filed any application under the Direct Tax Vivad se Vishwas Act, 2020 in respect ... Financial Services Ltd; A.Y. 16-17 & 17–18 033. Before us, assessee submitted that it has never filed any application under the Direct Tax Vivad se Vishwas Scheme and therefore, the appeal filed by the assessee dismissed by the NFAC is incorrect. Even otherwise, assessee submitted that addition made

Eldelweiss Securities Ltd, Mumbai vs. ACIT Circle 4(1) (1), Mumbai

The appeal is allowed

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm

sake of brevity) by holding that the Appellant had opted to settle the dispute by filing an application under the Direct Tax Vivad se Vishwas Act, 2020. The Appellant submits that it had not filed any application under the Direct Tax Vivad se Vishwas Act, 2020 in respect ... Financial Services Ltd; A.Y. 16-17 & 17–18 033. Before us, assessee submitted that it has never filed any application under the Direct Tax Vivad se Vishwas Scheme and therefore, the appeal filed by the assessee dismissed by the NFAC is incorrect. Even otherwise, assessee submitted that addition made

Bp India Services P.Ltd, Mumbai vs. Asst CIT ) 8(1), Mumbai

Appeal is dismissed as withdrawn

Appellant appearing before us submitted that the quantum appeal for the Assessment Year 2005-06 has been settled under the provisions of Direct Tax Vivad Se Vishwas Act, 2020 (hereinafter referred to as ‘the DTVSV Act’). In this regard, the Ld. Authorised Representative for the Appellant placed on record

Shri Shikhar Hitendra Thakur, Mumbai vs. ACIT Circle-4, Thane

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

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleshri Shikhar Hitendra Thakur V. Acit – Circle -4 01, Station Road, Room No. 2, “A” Wing Virar (W)-401303 Ashar I.T. Park, Road No. 16Z Wagle Industrial Estate Pan: Ajipt7889B Ambika Nagar, Thane - 400604 (Appellant) (Respondent) Assessee By : Shri Jasvant Pawar Department By : Shri Kishore Dhule

opted for Vivad Se Vishwas Scheme 2020 and has been issued Form No.3 being Form for Certificate u/s.5(1) of the Direct Tax Vivad se Vishwas Act 2020 vide acknowledgement number 280513440040321, a copy of which is enclosed herewith for your kind perusal. Annexure ‘A’ In view of the above

Chiron Behring Vaccines P.Ltd, Mumbai vs. DCIT (OSD) RG 8(1), Mumbai

Appeal is dismissed as withdrawn

Appellant appearing before us submitted that the quantum appeal for the Assessment Year 2007-08 has been settled under the provisions of Direct Tax Vivad Se Vishwas Act, 2020 (hereinafter referred to as ‘the DTVSV Act’). In this regard, the Ld. Authorised Representative for the Appellant placed on record

Dy CIT, Circle-16(1), Mumbai vs. Priyanka Chopra, Mumbai

In the result, appeal of the revenue is dismissed

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bledcit – Circle – 16(1) V. Priyanka Chopra Room No. 439, 4Th Floor B-807, Raj Classic Aayakar Bhavan, M.K. Road Yari Road, Versova Mumbai - 400020 Andheri (W), Mumbai - 400061 Pan: Acxpc1741R (Appellant) (Respondent) Assessee By : Shri Yogesh Joijode Department By : Shri R.A. Dhyani

Addition of ₹.50 Lacs for purchase of studio Aesthetique. 4. In this regard he submitted that assessee had already applied for Direct Tax Vivad Se Vishwas (DTVSV) Act, 2020 for the A.Y. 2008-09 against the quantum additions which were pending before Hon’ble 3 Priyanka Chopra Bombay High Court ... interest, if the assessee pays the disputed tax within the specified period. Further he brought to our notice various forms of Direct Tax Vivad se Vishwas Act, 2020, which assessee has filed and received from the Department (i.e., Forms 1, 2, 3, 4 & 5). Accordingly, he prayed that penalty order

M/S. Reliance Infrastructure Ltd, Mumbai vs. ACIT 14(1) (2), Mumbai

In the result, appeal of the assessee is allowed for statistical purposes

Reliance Infrastructure Ltd., 2. The assessee has raised the following grounds of appeal:- “A. DISMISSAL OF APPEAL UNDER THE DIRECT TAX VIVAD SE VISHWAS ACT. 2020: 1. On the facts and in the circumstances of the case and in law, the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal ... Centre, Delhi [hereinafter referred to as CIT(A)] erred in dismissing the appeal as withdrawn under the Direct Tax Vivad se Vishwas Act, 2020 (VSV) in respect of appeal no. CIT(A) 22, Mumbai/10020/2019-20 filed against the Assessment Order passed u/s. 143(3) rws 147 of the Act dated

Vishnulene Polyfab Limited, Mumbai vs. Income Tax Officer 4(3)(3), Mumbai

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

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

Vide letter dated 11.04.2022, the assessee has requested for withdrawal of the appeal, as the assessee had preferred settlement under Direct Tax Vivad Se Vishwas Act, 2020 (“VSV Act”) and Form 5 has been issued on 12.02.2021 towards full and final settlement of tax arrears for the VISHNULENE POLYFAB

Hiren V. Shah, Mumbai vs. ACIT-25(2), Mumbai

In the result, appeal by the assessee is dismissed

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

assessment year 2011–12. 2. The assessee, vide its letter dated 09.04.2022, submitted that it had preferred settlement under Direct Tax Vivad Se Vishwas Act, 2020 (“VSV Act”) and filed necessary Form 1. The assessee further submitted that Hiren V. Shah ITA no.2228/Mum./2021 pursuant thereto, Form 3 under section

Pragati Trading Co., Mumbai vs. ITO - 27(2)(5), Mumbai

In the result, the appeal by the assessee is disposed of by treating the same as withdrawn

Bench: Shri Shamim Yahya (Am) Assessment Year: 2011-12 Pragati Trading Co. Vs. Ito 27(2)(5) B/154, Kanara Business Centre, Mumbai 400073 Off Ghatkopar Link Road, Ghatkopar (W), Mumbai 400075 Appellant. Respondent.

decide the Substantial Questions of Law framed for consideration on account of certain subsequent developments. The Government of India enacted the Direct Tax Vivad Se Vishwas Act, 2020 (Act 3 of 2020) to provide for resolution of disputed tax and for matters connected therewith or incidental thereto

Utv Software Communications Pvt. Ltd, Mumbai vs. ACIT Cir 16(1), Mumbai

In the result, the appeal of the assessee is dismissed

Bench: Shri Vikas Awasthy & Shri Amarjit Singhutv Software Vs. National Faceless Appeal Communications Private Centre, Delhi Limited Acit-Circle 16(1) (As A Successor To Indiagames Aayakar Bhavan, Limited) Marine Lines Star House, Urmi Estate, Mumbai 95, Ganpatrao Kadam Marg, Lower Parel, Mumbai - 400013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaaci6167R Appellant .. Respondent

erred in passing the order under section 250 of the Act without considering the provisions of section 4(2) of the Direct Tax Vivad se Vishwas Act, 2020 2 ITA No.2024/Mum/2021 A.Y.2013-14 UTV Software Communications Pvt. Ltd. Vs. ACIT, Circle 16(1) (‘VsV Act') as well as the certificate

Shri Kalyanji Bhagat by Jayantilal K. Bhagat L/H, Mumbai vs. Asstt. CIT-22(1), Mumbai

In the result, the appeals by the assessee is disposed of by treating the same as withdrawn

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am

decide the Substantial Questions of Law framed for consideration on account of certain subsequent developments. The Government of India enacted the Direct Tax Vivad Se Vishwas Act, 2020 (Act 3 of 2020) to provide for resolution of disputed tax and for matters connected therewith or incidental thereto

Shri Kalyanji Bhagat by Jayantilal K. Bhagat L/H, Mmubai vs. Asstt. CIT-22(1), Mumbai

In the result, the appeals by the assessee is disposed of by treating the same as withdrawn

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am

decide the Substantial Questions of Law framed for consideration on account of certain subsequent developments. The Government of India enacted the Direct Tax Vivad Se Vishwas Act, 2020 (Act 3 of 2020) to provide for resolution of disputed tax and for matters connected therewith or incidental thereto

Shri Kalyanji Bhagat by Jayantilal K. Bhagat L/H, Mumbai vs. Asstt. CIT-22(1), Mumbai

In the result, the appeals by the assessee is disposed of by treating the same as withdrawn

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am

decide the Substantial Questions of Law framed for consideration on account of certain subsequent developments. The Government of India enacted the Direct Tax Vivad Se Vishwas Act, 2020 (Act 3 of 2020) to provide for resolution of disputed tax and for matters connected therewith or incidental thereto

Shri Kalyanji Bhagat by Jayantilal K. Bhagat L/H, Mumbai vs. Asstt. CIT-22(1), Mumbai

In the result, the appeals by the assessee is disposed of by treating the same as withdrawn

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am

decide the Substantial Questions of Law framed for consideration on account of certain subsequent developments. The Government of India enacted the Direct Tax Vivad Se Vishwas Act, 2020 (Act 3 of 2020) to provide for resolution of disputed tax and for matters connected therewith or incidental thereto

Shri Kalyanji Bhagat by Jayantilal K. Bhagat L/H, Mumbai vs. Asstt. CIT-22(1), Mumbai

In the result, the appeals by the assessee is disposed of by treating the same as withdrawn

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am

decide the Substantial Questions of Law framed for consideration on account of certain subsequent developments. The Government of India enacted the Direct Tax Vivad Se Vishwas Act, 2020 (Act 3 of 2020) to provide for resolution of disputed tax and for matters connected therewith or incidental thereto

Shri Kalyanji Bhagat by Jayantilal K. Bhagat L/H, Mumbai vs. Asstt. CIT-22(1), Mumbai

In the result, the appeals by the assessee is disposed of by treating the same as withdrawn

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am

decide the Substantial Questions of Law framed for consideration on account of certain subsequent developments. The Government of India enacted the Direct Tax Vivad Se Vishwas Act, 2020 (Act 3 of 2020) to provide for resolution of disputed tax and for matters connected therewith or incidental thereto

Shri Kalyanji Bhagat by Jayantilal K. Bhagat L/H, Mumbai vs. Asstt. CIT-22(1), Mumbai

In the result, the appeals by the assessee is disposed of by treating the same as withdrawn

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am

decide the Substantial Questions of Law framed for consideration on account of certain subsequent developments. The Government of India enacted the Direct Tax Vivad Se Vishwas Act, 2020 (Act 3 of 2020) to provide for resolution of disputed tax and for matters connected therewith or incidental thereto

Shri Kalyanji Bhagat by Jayantilal K. Bhagat L/H, Mumbai vs. Asstt. CIT-22(1), Mumbai

In the result, the appeals by the assessee is disposed of by treating the same as withdrawn

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am

decide the Substantial Questions of Law framed for consideration on account of certain subsequent developments. The Government of India enacted the Direct Tax Vivad Se Vishwas Act, 2020 (Act 3 of 2020) to provide for resolution of disputed tax and for matters connected therewith or incidental thereto