“direct tax vivad se vishwas”

Higro Properties Pvt. Ltd., New Delhi vs. ITO, Ward- 12(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri Kul Bharat & Shri Pradip Kumar Kediaassessment Year : 2007-08 M/S Higro Properties Pvt. Ltd. Vs Ito, X-304, Siddharth Apartments, Ward-12(4), Pitampura, New Delhi-110034 New Delhi Pan-Aabch5054R Appellant Respondent Appellant By Ms. Ankit, Ca Respondent By Sh. Kumar Padmapani Bora, Sr. Dr Date Of Hearing 02.12.2021 Date Of Pronouncement 02.12.2021

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

Radhey Tradelink Pvt Ltd, New Delhi vs. ITO Ward - 20(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri Anil Chaturvedi. & Shri K. Narasimha Charyassessment Year: 2009-10

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

Manish Jain, New Delhi vs. DCIT Circle-22(1), New Delhi

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

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2015-16] Sh. Manish Jain, Dcit, E-6, 2Nd Floor, Circle-22(1), Greater Kailash-1, Vs Room No.226, C.R. Building, New Delhi-110048 I.P. Estate, New Delhi-110002 Pan-Aappj0954R Assessee Revenue

assessee stating that the assessee has opted 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 Sr. DR has no objection. 4. In view of the above, we accept the request

Timely Merchants Pvt Ltd, New Delhi vs. ITO Ward - 25(3), New Delhi

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

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2012-13] Timely Merchants Pvt. Ltd. Income Tax Officer, F. No.17, Sfs Palam Marg, Ward-25(3), Basant Enclave, Opp.77, Vs New Delhi New Delhi-110057 Pan-Aadct9293L Assessee Revenue

dispute relating to the tax arrears for the 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 Sr. DR has no objection. 4. In view of the above, we accept the request

Priyanka India Pvt Ltd, New Delhi vs. DCIT Circle-20(1), New Delhi

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

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2014-15] M/S Priyanka India Pvt. Dcit, Ltd. Circle-20(1), B-109, Mayapuri Industrial Vs New Delhi Area, Phase-1, New Delhi-110064 Pan-Aaacp7186K Assessee Revenue

assessee stating that the assessee has opted 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 Sr. DR has no objection. 4. In view of the above, we accept the request

Supriya Guha, New Delhi vs. ACIT Circle- Intl. Taxation 1(3)(1), New Delhi

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

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2016-17] Supriya Guha, The Asst. Commissioner Of B-7/107A, Income Tax, Vs Safdarjung Enclave, Circle Int. Tax. 1(3)(4), New Delhi-110029 4Th Floor, Civic Centre,C-Block New Delhi-110002 Pan-Ahtpg8756B Assessee Revenue

assessee stating that the assessee has opted 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 Sr. DR has no objection. 4. In view of the above, we accept the request

Alstom Sa, France vs. DCIT (International Taxation), Circle-1(1)(1), New Delhi

In the result, the appeals of the assessee are dismissed as

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2009-10] Alstom Sa, Deputy Commissioner Of 48 Rue Albert Dhalenne, Income Tax, 93482, Saint-Ouen Cedex, Circle-1(1)(1), France Intl. Taxation, New Delhi-1100002 Pan-Aaica8752G Assessee Revenue

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

Alstom Sa, France vs. DCIT (International Taxation), Circle-1(1)(1), New Delhi

In the result, the appeals of the assessee are dismissed as

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2009-10] Alstom Sa, Deputy Commissioner Of 48 Rue Albert Dhalenne, Income Tax, 93482, Saint-Ouen Cedex, Circle-1(1)(1), France Intl. Taxation, New Delhi-1100002 Pan-Aaica8752G Assessee Revenue

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

Tip Top Exports Pvt Ltd, Delhi vs. ITO Ward 25(3), New Delhi

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

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2008-09] Tip Top Exports Private Ito, Limited, Ward-25(3), Ak-15, Shalimar Bagh, Vs Room No.187, F.F.C.R. New Delhi-110088 Building I.P. Estate, New Delhi-110002 Pan-Aact4540R Assessee Revenue

assessee stating that the assessee has opted 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 Sr. DR has no objection. 4. In view of the above, we accept the request

Alstom Holdings, France vs. DCIT(International Taxation), Circle-1(1)(1), New Delhi

In the result, the appeals of the assessee are dismissed as

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2009-10] Alstom Sa, Deputy Commissioner Of 48 Rue Albert Dhalenne, Income Tax, 93482, Saint-Ouen Cedex, Circle-1(1)(1), France Intl. Taxation, New Delhi-1100002 Pan-Aaica8752G Assessee Revenue

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

ACIT, Circle- 8(2), New Delhi vs. Ethical Infrastructures Pvt. Ltd., New Delhi

In the result the appeal of the Revenue in ITA No

Bench: Shri N.K. Billaiya & Shri Amit Shukla

Form No. 5 which is the order for full and final settlement of tax arrears u/s 5(2) r.w.s 6 of the Direct Tax Vivad se Vishwas Scheme, 2020. 5. We find that the quarrel raised in ITA No.3796/DEL/2018 has been settled. Therefore, the appeal of the Revenue

Lokhotia Financial Services Pvt. Ltd., New Delhi vs. Pr. CIT- 5, New Delhi

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

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2009-10] Vs Pr. Cit-5, Lakhotia Financial Services Pvt.Ltd., B-38, Sagan Apartments, Room No.309, 3Rd Floor, 6 Tilak Marg, New Delhi-110001. C.R.Building, I.P.Estate, Pan-Aaacl1318B New Delhi-110002 Appellant Respondent Appellant By Shri Amarbir Singh Walia, Ca Respondent By Shri Vinay Kumar Karan, Cit Dr Date Of Hearing 25.11.2021 Date Of Pronouncement 25.11.2021

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

Lokhotia Money and Stock Brokers Ltd., New Delhi vs. Pr. CIT- 5, New Delhi

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

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2009-10] Vs Pr. Cit-5, Lakhotia Money & Stock Brokers Ltd., B-38, Sagan Apartments, Room No.309, 3Rd Floor, 6 Tilak Marg, New Delhi-110001. C.R.Building, I.P.Estate, Pan-Aaacl7441F New Delhi-110002 Appellant Respondent Appellant By Shri Amarbir Singh Walia, Ca Respondent By Shri Vinay Kumar Karan, Cit Dr Date Of Hearing 25.11.2021 Date Of Pronouncement 25.11.2021

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

Renu Garg, New Delhi vs. ITO, Ward-39(4), New Delhi

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

Bench: Shri Rama Kanta Pandaassessment Year : 2015-16

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

Varinder Singh Sawhney, New Delhi vs. ITO, Ward-29(2), New Delhi

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

Bench: Shri Kul Bharat & Shri Prashant Maharishiassessment Year : 2015-16 Varinder Singh Sawhney, Vs Ito, M-120, Greater Kailash, Ward-29(2), New Delhi-110048. New Delhi. Pan-Abips7458R Appellant Respondent Appellant By Shri Nitesh Kumar Goyal, Ca Respondent By Shri Rajesh Kumar Dhanesta, Sr.Dr Date Of Hearing 10.11.2021 Date Of Pronouncement 10.11.2021

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

Parul Aggarwal, Gurgaon vs. ITO Ward - 3(2), Gurgaon

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

Bench: Shri Kul Bharatassessment 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 Sr. DR has no objection. 4. In view of the above, I accept the request

Vikram Singh Tanwar, Bhiwani vs. ITO Ward - 2, Bhiwani

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

Bench: Shri Kul Bharatassessment Year : 2010-11 Vikram Singh Tanwar, Vs Ito, Vill. & Po-Bapora, District-Bhiwani, Ward-2, Bhiwani, Haryana-127111. Bhiwani. Pan-Aijpt4274A Appellant Respondent Appellant By Written Application (None) Respondent By Sh. Om Prakash, Sr.Dr Date Of Hearing 08.11.2021 Date Of Pronouncement 08.11.2021

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 Sr. DR has no objection. 4. In view of the above, I accept the request

Sh. Salil Kumar Mishra, Gurgaon vs. ITO, Gurgaon

that the 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

Preeti Gupta, Delhi vs. ITO, Ward-48(2), New Delhi

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

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2015-16

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

Nisha Gupta, Delhi vs. ITO, Ward-47(4), New Delhi

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

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2015-16

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