“direct tax vivad se vishwas”

Rajat Gupta (HUF), New Delhi vs. ITO, Ward- 45(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In the result, the appeal of the assessee is dismissed as withdrawn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 01.03.2021 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 Arrears For The Assessment Year Under Consideration Under The Vivad Se Rajat Gupta (Huf) Vs. Ito

Vivad Se Rajat Gupta (Huf) Vs. ITO 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

Ramesh Kumar Gupta & Sons, New Delhi vs. ITO, Ward-45(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In the result, the appeal of the assessee is dismissed as withdrawn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 01.03.2021 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 Ramesh Kumar Gupta & Sons 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

Suresh Chander Gupta & Son, New Delhi vs. ITO, Ward- 35(5), 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In the result, the appeal of the assessee is dismissed as withdrawn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 04.02.2021 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 Suresh Chander Gupta 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

Addlcit, Special Range-5, New Delhi vs. Jasper Infotech P.Ltd, New Delhi

In the result, the appeal of the Department is dismissed having become infructuous

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 showing amount payable Nil issued by the PCIT, Delhi-7 on 16.06.2021. 3. Learned Senior

Nachi Motherson Precision P.Ltd, New Delhi vs. ITO, Ward-13(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 25.08.2021 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 Arrears For The 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.

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

Ms. Gurvir Kaur Sran, New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

Jakhotia Polymers Pvt. Ltd., Telangana vs. ACIT, CC-26, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Mr. Justice P.P. Bhatt, Hon’Ble & Before Mr. Justice P.P. Bhatt, Hon’Ble & Before Mr. Justice P.P. Bhatt, Hon’Ble Before Mr. Justice P.P. Bhatt, Hon’Ble & Shri G.S. Pannu, Hon’Bleshr I G.S. Pannu, Hon’Bleshr Shr I G.S. Pannu, Hon’Blei G.S. Pannu, Hon’Ble

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. 2 ITA-966/Del/2021 3. Learned Senior DR has no objection. 4. In view of the above

H R Oracle Developers P.Ltd, Delhi vs. DCIT, Circle-11(1), New Delhi

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

Bench: Shri R.K. Panda & Shri Vijay Pal Rao[Assessment Year: 2013-14] M/S H R Oracle Developers Pvt. Dcit, Ltd. Circle-11(1), 75, Swayam Sewa Co-Op. New Delhi Group, Housing Society, Jhilmil Colony, Delhi-110095 Pan-Aacch4455M 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

Rajesh Gupta, New Delhi vs. ITO, Ward- 61(2), New Delhi

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

Bench: Shri R.K. Panda[Assessment Year: 2014-15]

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, I accept the request

Pi Foundation Trust, New Delhi vs. ITO, Extemptins, New Delhi

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

Bench: Shri R.K. Panda[Assessment Year: 2016-17]

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

Geeta Mathur, New Delhi vs. Prcit-11, New Delhi

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

Bench: Shri R.K. Panda & Shri Vijay Pal Rao[Assessment Year : 2013-14 ]

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 of the assessee

North West Securities Limited, Ghaziabad vs. ITO Ward-18(4), New Delhi

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

Bench: Shri R.K. Pandaassessment Year : 2010-11 North West Securities Vs. Ito, Ward-18(4), Limited, New Delhi – 2 Ff-2, Plot No. 620, Sector-1, Vaishali, Ghaziabad (Pan: Aabcn5899C) (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

Subhash Chander, Hisar vs. ITO Ward - 4, Hisar

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

Bench: Shri R.K. Pandaassessment Year : 2011-12 Mr. Subhash Chander, Vs. Ito, Ward-4, Hisar C/O Suraj Bhan Nain, Advocate, H.No. 203, Sector-27, Gurugram, Haryana (Pan: Ahkpc9440P) (Appellant) (Respondent) Appellant By : Shri Kuldip Khera, Ca Respondent By : Shri Ramesh Kumar, Sr. Dr.

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. Copies of various challans evidencing the payment of Rs. 2,14,318/- as demanded

Sundaram It Parks P.Ltd, New Delhi vs. DCIT, Central Circle, Noida

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

Bench: Shri Prashant Maharishi & Shri K. Narasimha Charyassessment 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 CIT/DR has no objection. 4. In view of the above, we accept the request

Meha Daga, Faridabad vs. ITO, Ward- 1(4), Faridabad

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

Bench: Shri O.P. Kant & Shri K. Narasimha Charyassessment 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, we accept the request

DCIT, Circle- 2, Meerut vs. Sarva Up Gramin Bank, Meerut

In the result, this appeal is dismissed

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

short). The Ld. AR for assessee also drew our attention to Form 5 dated 25/05/2021 issued by Designated Authority under the Direct Tax Vivad Se Vishwas Act, 2020 read with the Direct Tax Vivad Se Vishwas Rules, 2020 (Copy whereof was filed from assessee’s side in the course

Diwakar Bhagwati Gandhi, New Delhi vs. ITO, Ward- 17(2), New Delhi

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

Bench: Shri Kul Bharat & Shri A.N. Misshra[Assessment 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 CIT-DR has no objection. 4. In view of the above, we accept the request

Saroj Singhania, New Delhi vs. Prcit-10, New Delhi

In the result, this appeal is dismissed

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

short) for assessee informed that the assessee wanted to withdraw the appeal because the assessee had gone into the Direct Tax Vivad Se Vishwas Act, 2020 (“VSVS”, for short). Our attention was also drawn to letter filed by the assessee’s side in this regard. The Ld. AR for assessee

Vijender Singh, Haryana vs. ITO, Panipat

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

Bench: Shri N.K. Billaiya & Ms. Madhumita Roy

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

Suman Garg, Delhi vs. ACIT Circle-38(1), New Delhi

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

Bench: Shri R.K. Panda[Assessment Year: 2014-15]

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, I accept the request