“direct tax vivad se vishwas”

Rrb Energy Ltd., New Delhi vs. Addl CIT, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K.Panda & Ms. Suchitra Kambleassessment Year : 2009-2010

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

Beam Global Spirits & Wine (India) Private Limited, New Delhi vs. DCIT, Circle-4(2), New Delhi

In the result, the appeal of the assessee in ITA No

Bench: Shri N.K. Billaiya & Shri Laliet Kumar

erred in ignoring the fact that the disputed tax demand of Rs. 10,45,22,430 has been settled under The Direct Tax Vivad Se Vishwas Act, 2020 (‘VSV Act’). 3. On the facts and circumstances of the case & in law, the Ld. AO erred in passing the final assessment ... assessee raised objections before the DRP vide Memo dated 09.01.2020. 7. In the meantime, the assessee wanted to take the benefit of Direct Tax Vivad se Vishwas Act, 2020 and accordingly, necessary form was filed before the designated authority to settle the issues arising out of the draft assessment order

Ocp Music Pvt. Ltd., Delhi vs. DCIT, Circle- 19(1), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Shri Kuldip Singh & Shri Prashant Maharishi(Through Video Conferencing)

time of hearing the assessee submitted that he has opted to settle the dispute involved in the impugned appeal under The Direct Tax Vivad Se Vishwas Scheme, 2020 and has already filed Form Nos. 1 and 2 under the Scheme. Therefore, the appeal of the assessee may be allowed ... found that Form No. 3 has been issued to the assessee by the Department on 09th of February, 2021 under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, the appeal of the assessee is allowed as withdrawn and hence dismissed. 5. In the result, appeal of the assessee

Smt. Snigdha Gupta, New Delhi vs. ITO, New Delhi

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

Bench: Ms. Suchitra Kamble & Shri Prashant Maharishi(Through Video Conferencing)

time of hearing the assessee submitted that she has opted to settle the dispute involved in the impugned appeal under The Direct Tax Vivad Se Vishwas Scheme, 2020 and has already filed Form Nos. 1 and 2 under the Scheme. Therefore, the appeals of the assessee may be allowed ... that in these appeals Form No. 3 has been issued to the assessee by the Department on 31st December, 2020 under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, the appeals of the assessee are allowed to be withdrawn and hence dismissed. 5. In the result, both the appeals

Smt. Snigdha Saluja, New Delhi vs. ITO, New Delhi

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

Bench: Ms. Suchitra Kamble & Shri Prashant Maharishi(Through Video Conferencing)

time of hearing the assessee submitted that she has opted to settle the dispute involved in the impugned appeal under The Direct Tax Vivad Se Vishwas Scheme, 2020 and has already filed Form Nos. 1 and 2 under the Scheme. Therefore, the appeals of the assessee may be allowed ... that in these appeals Form No. 3 has been issued to the assessee by the Department on 31st December, 2020 under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, the appeals of the assessee are allowed to be withdrawn and hence dismissed. 5. In the result, both the appeals

Fibcom India Ltd., New Delhi vs. ACIT, Circle- 9(1), New Delhi

In the result, this appeal is dismissed

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

letter sent by M/s Arora and Bansal, Chartered Accountants, the Authorised Representatives of the assessee, informing that the assessee has opted for Direct Tax Vivad Se Vishwas Act, 2020 (“VSVS”, for short). It was further informed in their letter that Designated Authority under VSVS had issued Form-3 already

Dharamveer Singh, Noida vs. DCIT, Central Circle, Noida

In the result, both appeals are dismissed

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

time of hearing, we took notice of letter filed by assessee Sh. Dharamveer Singh, informing that he has opted for the Direct Tax Vivad Se Vishwas Act, 2020 (“VSVS”, for short); and further, that Department has accepted the same. We have also perused Form-3 dated 12/04/2021, issued

Halcrow Cansulting India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

Bench: Shri Kul Bharat & Shri Prashant Maharishiassessment Year : 2013-14 Halcrow Consulting India Pvt.Ltd., Vs Dcit, R-27, 2Nd Floor, Pratap Market, Circle-11(1), Jangpura B, New Delhi-110014. New Delhi. Pan-Aabch3579B Appellant Respondent Appellant By Ms. Ananya Kapoor, Adv. Respondent By Sh. Surender Pal, Cit Dr Date Of Hearing 02.09.2021 Date Of Pronouncement 02.09.2021

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

Akt Impex Pvt. Ltd., New Delhi vs. ITO Ward-2(4), New Delhi

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

Bench: Shri R.K. Pandaassessment Year : 2008-09 Akt Impex Pvt. Ltd., Vs. Ito, Ward 2(4), D-28, South Extension, New Delhi Part-I, New Delhi – 110 049 (Pan: Aacca7119D) (Appellant) (Respondent)

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, I accept the request

Sunny Marwah & HUF, New Delhi vs. ITO Ward - 29(3), New Delhi

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

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment 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

Vinay Kumar, New Delhi vs. DCIT, CPC, Bengluru

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

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment Year : 2017-18

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

Citiland Commercial Credits Ltd., New Delhi vs. ACIT Circle-6(1), New Delhi

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

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated Citiland Commercial Credits Ltd. Vs. Acit

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

Boksik Song, Delhi vs. ACIT(Hqrs) Int. Taxation, New Delhi

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

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 28.04.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee Boksik Song Vs. Acit

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

Poonam Jain, New Delhi vs. ITO Ward - 34(4), New Delhi

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

Bench: Shri R.K. Pandaassessment Year : 2011-12 Poonam Jain, Vs. Ito, Ward 34(4), A-2/15, F.F., Phase-3 Room No. 713, E-2 Block, Ashok Vihar, Civic Centre, New Delhi – 52 New Delhi – 2 (Pan: Acxpj2719C) (Appellant) (Respondent)

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 and also filed the copy of challan no. 41244 evidencing the payment of tax

Vishwakarma Enterprises (India) Private Limited, Delhi vs. ITO Ward-26(4), New Delhi

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

Bench: Shri G.S. Pannu & Ms. Suchitra Kamble

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

Vishwakarma Enterprises (India) Private Limited, Delhi vs. ITO Ward-26(4), New Delhi

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

Bench: Shri G.S. Pannu & Ms. Suchitra Kamble

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

Atul Kansil, New Delhi vs. ITO Ward - 14(2), New Delhi

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

Bench: Us. The Learned Counsel For The Assessee, Vide Email Letter Dated 24.08.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax Atul Kansil Vs. Ito

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

Anoo Mundhra, New Delhi vs. ITO Ward - 35(5), New Delhi

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

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

Verma Economic Consultancy Services Pvt. Ltd., Delhi vs. DCIT, Circle- 26(1), New Delhi

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

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment Year : 2013-14

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

Amit Kumar Jain, New Delhi vs. ITO, Ward-37(2), New Delhi

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

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 21.02.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee Amit Kumar Jain Vs. Ito

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