“direct tax vivad se vishwas”

Payal Bansal, New Delhi vs. ITO, Ward-51(2), 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

Ankush Bansal (HUF), New Delhi vs. ITO, Ward- 51(2), 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In the result, the appeal of the assessee is dismissed as withdrawn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. 3. Learned Senior DR has no objection. 2 ITA-6658/Del/2019 4. In view of the above

Brij Mohan Punj, New Delhi vs. DCIT, Circle-2(2)(2) (International Taxation), New Delhi

In the result, the appeal of the assessee is dismissed

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

Narender Kumar Gupta, Delhi vs. ITO, Ward- 35(2), New Delhi

In the result, the appeal of the assessee is dismissed

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

Addi. CIT Special Range-5, New Delhi vs. Kushal Infraproject Industries India Ltd., New Delhi

In the result, the appeal of the revenue is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment 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 showing amount payable NIL issued by the PCIT, Delhi-4 on 10.02.2021. 3. Learned Senior

Riesh Bansal, New Delhi vs. ITO, Ward- 35(3), 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

Ashok Kumar Jain, New Delhi vs. ITO Ward 68(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & 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 Senior DR has no objection. 4. In view of the above, we accept the request

Planet Herbs Life Sciences Pvt. Ltd., Delhi vs. ACIT, Circle- 20(1), 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-2717/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Anjila Aggarwal, New Delhi vs. ITO, Ward-14(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

Saijee Developers P.Ltd, New Delhi vs. ITO, Ward-7(2), 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-2201/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

ACIT, Circle-40(1), New Delhi vs. Elkay Overseas India, New Delhi

In the result, the appeal filed by the Revenue is dismissed having become infructuous

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

order in Form 5 for full and final settlement of tax arrears under section 5(2) read with Section 6 of the Direct Tax Vivad Se Vishwas Act, 2020, a copy thereof has been filed. 3. Learned Senior DR has no objection. 4. In view of the above, we accept

Ram Kapoor, Ghaziabad vs. DCIT, Circle-2, Ghaziabad

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15

/Del/2019 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

Trans-Image Corporation, New Delhi vs. ITO, Ward- 33(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment 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 Senior DR has no objection. 4. In view of the above, we accept the request

Sandhya Jain, Delhi vs. ACIT, Central Circle-27, 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-6442/Del/2018 3. Learned Senior DR has no objection. 4. In view of the above

Simex Projects (P) Ltd., Delhi vs. DCIT, Circle- 24(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2009-10

/Del/2018 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

Bijendra Jha, New Delhi vs. ITO, Ward-22(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2008-09

been received on 15.4.2021 from the PCIT-10, New Delhi and assessee is in the process of filing Form 4 under the Direct Tax Vivad Se Vishwas Act, 2020. A copy of Challan Receipt dated 5th July, 2021, evidencing the payment of Rs. 3,43,083/- has also been filed

Eni Spa, Gurgaon vs. ACIT (International Taxation) Circle-1(2)(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & 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 Senior DR has no objection. 4. In view of the above, we accept the request

M/S. J Mitra & Bros, New Delhi vs. ACIT, 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

Jai Bhagwan Garg, New Delhi vs. DCIT, Central Circle, Karnal

assessee, 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

Bharat Industrial Enterprises Ltd., Karnal vs. ACIT, Circle, Karnal

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

Bench: Shri Prashant Maharishi & 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