“direct tax vivad se vishwas”

Mukesh Kumar Gupta (HUF), New Delhi vs. ACIT, Circle-31(1), New Delhi

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

Bench: Shri R.K. Panda[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 DR has no objection. 4. In view of the above, I accept the request

M/S. Rathi Steel and Power Ltd., New Delhi vs. Addl. CIT, New Delhi

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

Bench: Shri Kul Bharat & Shri Prashant Maharishi[Assessment Year: 2011-12]

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

Late Smt. Rewati Singh Through L/H Shri Hukum Singh, Muzaffarnagar vs. ACIT, Muzaffarnagar

Bench: Shri Kul Bharat & Shri Prashant Maharishi[Assessment Year: 2011-12] Late Smt. Rewati Singh, Acit, Through L/H Shri Hukum Circle-1, Singh, Meerut Road, C/O- Dinesh Mohan, Advocate Muzaffarnagar 2-Anand Vihar, Lane No.1, Uttar Pradesh Circular Road, Muzaffarnagar-251001 Pan-Dayps2876F 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. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed

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

In the result, appeal of the assessee is dismissed

Bench: Shri Kul Bharata N D 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 19th of January, 2021 under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, the appeal of the assessee is allowed as withdrawn and hence dismissed. ITA. 4664/Del/2018 5. In the result, appeal

Mr. Sunil Choukiker, Gurgaon vs. DCIT, New Delhi

Bench: Shri Kul Bharat & Shri Prashant Maharishi[Assessment Year: 2010-11]

/Del/2015 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. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed. 4. However

Fatehabad Central Co-Operative Bank Ltd, Fatehabad vs. ITO Ward - 1, Fatehabad

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2011-12 The Fatehabad Central Vs. Ito Cooperative Bank Ltd., Ward-1, M.M. College, Sirsa Road, Fatehabad. Fatehabad, Haryana. Pan Aaajt0778N (Appellant) (Respondent) Appellant By : Sh. Lalit Mohan, Ca Respondent By : Sh. M. Barnwal, Sr. Dr Date Of Hearing : 30.07.2021 Date Of Pronouncement : 30.07.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2011-12 Is Directed Against The Order Of Learned Cit(A), Hisar Dated 27.02.2019. 2

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

ACIT, Circle- 4(2), New Delhi vs. Bharti Hexacom Ltd., New Delhi

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

Bench: Shri N.K. Billaiya & Shri K. Narasimha Charyassessment Year: 2010-11

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 DR, on the other hand, submits that the standing instructions are that it is only

M/S. Godwin Resort & Hotel Pvt. Ltd., Meerut vs. DCIT, Meerut

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

Bench: Shri N.K. Billaiya & Shri K. Narasimha Charyassessment Year: 2012-13

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

DCIT, Circle- 5(2), New Delhi vs. C-Dot Alcatel- Lucent Research Centre Pvt. Ltd., New Delhi

Appeals of the Revenue are dismissed as withdrawn

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

form no.5 was issued to the assessee for full and final settlement of tax arrears u/s.5(2) r.w.s. 6 of Direct Tax Vivad Se Vishwas Act, 2020. He, therefore, seeks permission to withdraw the appeals. 4. In view of the above, the captioned appeals of the Revenue are dismissed

DCIT, Circle- 5(2), New Delhi vs. C-Dot Alcatel- Lucent Research Centre Pvt. Ltd., New Delhi

Appeals of the Revenue are dismissed as withdrawn

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

form no.5 was issued to the assessee for full and final settlement of tax arrears u/s.5(2) r.w.s. 6 of Direct Tax Vivad Se Vishwas Act, 2020. He, therefore, seeks permission to withdraw the appeals. 4. In view of the above, the captioned appeals of the Revenue are dismissed

Akhil Taneja, Delhi vs. ITO, Ward- 1(1), Gurgaon

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

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

DCIT, Circle- 3(1)(2), Intl. Taxation, New Delhi vs. Synopsys India Pvt. Ltd( Since Virage Logic International -India Branch Office), Noida

The appeal is dismissed

Bench: Shri Kul Bharat & Shri O.P. Kant[Through Video Conferencing] Assessment Year: 2012-13

received by 2 the assessee. He, therefore, seeks permission to treat the appeal as deemed to be withdrawn under the provisions of Direct Tax Vivad Se Vishwas Act, 2020. 3. We have heard learned Representative of both the parties through Video Conferencing and have perused Form No. 3 issued ... Income-tax Department with reference to present appeal. For ready reference, Section 4(2) of the Direct Tax Vivad Se Vishwas Act (supra) reads as under: “4. (1) ………………………. (2) Upon the filing the declaration, any appeal pending before the Income-tax Appellate Tribunal or Commissioner (Appeals), in respect

Praveen Tatia, Gurgaon vs. ITO Ward - 3(3), Gurgaon

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

Bench: Shri Kul Bharatassessment Year : 2010-11 Praveen Tatia, Vs Ito, A-4, Ground Floor, Southend Floors, Ward-3(3), Gurgaon, Haryana-122101. Gurgaon. Pan-Aaupt3357M Appellant Respondent Appellant By Ms. Shivangi Samdhani, Ca Respondent By None Date Of Hearing 22.07.2021 Date Of Pronouncement 22.07.2021

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. In view of the above, I accept the request of the assessee for withdrawal

Ashok Kumar, Haryana vs. ITO, Ward-1(1), Faridabad

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2016-17

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

Kamlesh Bansal, New Delhi vs. ITO, Ward-51(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment 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

Raj Kumar Sapra, Delhi vs. ITO, Ward-42(3), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Raj Kumar Sapra Vs. Ito 263, Deepali Enclave, Pitampura, Ward – 42 (3) New Delhi New Delhi Pan No.Aarps2849A (Appellant) (Respondent) Appellant By : Shri C. S. Anand, Advocate Respondent By : Sh. M. Baranwal, Sr. Dr Date Of Hearing : 16.07.2021 Date Of Pronouncement : 16.07.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Learned Cit(A)-43, New Delhi Dated 31.10.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 29.06.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him & Stated That The Assessee Has Opted To Settle The Dispute Relating To The 2

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

Essel Housing Projects Pvt Ltd, New Delhi vs. ACIT Circle-8(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11

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

Anjali Daga, New Delhi vs. ITO Ward - 30(3), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment 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

S.R.Buildcon P.Ltd, New Delhi vs. ACIT, Circle-22(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11

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

Parveen Kumar Aastha, Delhi vs. ACIT Circle-19, New Delhi

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

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Kul Bharat Shri Kul Bharat Kul Bharatkul Bharat Shri Shri

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-7562/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above