“direct tax vivad se vishwas”

Sacheerome (P) Ltd., New Delhi vs. ACIT, Circle- 22(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2013-14 Sacheerome (P) Ltd., Acit, Raj Kumar & Associates, Cas, Vs Circle-22(1), L-7A (Lgf), South Ext., Part-2, New Delhi. New Delhi-110049. Pan-Aaccs2354Q Appellant Respondent Appellant By None Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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

Dharam Bir Singh, New Delhi vs. JCIT, Range-62, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2012-13 Sh.Dharambir Singh, Jcit, 97, Second Floor, Vs Range-62, Savita Vihar, New Delhi-110092. New Delhi. Pan-Abjps5642N Appellant Respondent Appellant By None Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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

The Indian Coffee Workers Co-Operative Socieity Ltd, New Delhi vs. ACIT, Circle-35(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Amit Shukla

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 3. Learned Senior DR has no objection. 4. In view of the above, we accept

Krishan Avtar Rastogi, Meerut vs. ITO, Ward- 1(3), Meerut

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2015-16 Krishan Avtar Rastogi, Ito, 213, Nandan Kunj, W K Road, Vs Ward-1(3), Meerut, Uttar Pradesh. Meerut. Pan-Acdpr0007R Appellant Respondent Appellant By None Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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

Jyoti Enterprises, Faridabad vs. ITO, Ward- 1(3), Faridabad

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2013-14 Jyoti Enterprises, Ito, 503, Royal Retreat 1, Surajkund, Vs Ward-1(3), Faridabad, Haryana. Faridabad. Pan-Aacfj2611C

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

Neel Kamal Gupta, Delhi vs. ACIT, Circle- 44(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Amit Shukla

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 4. In view of the above, we accept

Rkd Financial Services Ltd, New Delhi vs. DCIT, Circle-20(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2014-15 Rkd Financial Services Ltd., Dcit, 308-309, Bhandhari House, 91, Vs Circle-20(2), Nehru Place, New Delhi-110019. New Delhi. Pan-Aaacr0734R Appellant Respondent Appellant By Sh. Sanat Kapoor, Adv. Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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

Ge Pacific Pte. Ltd., Gurgaon vs. ACIT (International Taxation), New Delhi

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

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2009-10 Ge Pacific Pte. Ltd., Acit C/O-6Th Floor, Building 7A, Vs (International Taxation), Standard Chartered Building, Dlf Circle-1(3)(1), Cyber City, Phase-Iii, Gurgaon, 4Th Floor, E-2 Block, Haryana-122002. Pratyakshkar Bhawan, Pan-Aadcg1587G Civic Centre, New Delhi Appellant Respondent

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, we accept the request

Ge Transportation Parts Llc, Gurgaon vs. ACIT (International Taxation), New Delhi

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

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2009-10 Ge Pacific Pte. Ltd., Acit C/O-6Th Floor, Building 7A, Vs (International Taxation), Standard Chartered Building, Dlf Circle-1(3)(1), Cyber City, Phase-Iii, Gurgaon, 4Th Floor, E-2 Block, Haryana-122002. Pratyakshkar Bhawan, Pan-Aadcg1587G Civic Centre, New Delhi Appellant Respondent

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, we accept the request

Mcdonald'S India Pvt. Ltd., New Delhi vs. DCIT, Circle- 16(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri Amit Shukla

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, we accept the request

Djb Infrastructures & Developers Private Limited, Gurgaon vs. ITO Ward - 7(2), New Delhi

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

Bench: Shri Kul Bharatassessment Year : 2017-18 Djb Infrastructure & Developers Vs Ito, Pvt.Ltd., 205-206, Peach Tree Ward-7(2), Complex, Block-C, Sushant Lok-1, New Delhi. Gurgaon, Haryana-122002. Pan-Aadcd8475E Appellant Respondent Appellant By Sh. Rajeev Sabharwal, Fca Respondent By None Date Of Hearing 27.05.2021 Date Of Pronouncement 27.05.2021

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

The Vision Coop. Urban Thrift and Credit Society Ltd, New Delhi vs. ACIT, Circle-38(1), New Delhi

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

Bench: Shri Kul Bharat

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

The Vision Coop. Urban Thrift and Credit Society Ltd, New Delhi vs. ACIT, Circle-38(1), New Delhi

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

Bench: Shri Kul Bharat

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

Shyam Kumar Sharma, New Delhi vs. ITO Ward - 62(3), New Delhi

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

Bench: Shri Kul Bharatassessment Year : 2011-12 Shyam Kumar Sharma, Vs Ito, G-143, Pushkar Enclave, Ward-62(3), Paschim Vihar, New Delhi-110063. New Delhi. Pan-Aqxps2556E Appellant Respondent Appellant By Assessee’S Application On Record Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 25.05.2021 Date Of Pronouncement 25.05.2021

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

Vertel Infotel Pvt Ltd, New Delhi vs. ITO Ward - 78(3), New Delhi

that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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

Pooja Bajaj, New Delhi vs. ITO Ward - 3(2), Gurgaon

The appeal is allowed and the appeal of the

Bench: Shri R.K. Panda[Assessment Year: 2010-11]

assessee on the ground that the assessee 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, the request

New Horizon Logiware (P) Ltd., New Delhi vs. ITO, Ward- 18(2), New Delhi

The appeal is allowed and the appeal of the

Bench: Shri R.K. Panda[Assessment Year: 2015-16]

ground that the assessee has 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, the request of the assessee

Karuna Atal, Delhi vs. ITO, Ward-35(5), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Karuna Atal, Ito, 1610, Madrassa Road, Vs Ward-35(5), Kashmere Gate, Delhi-110006. New Delhi. Pan-Abhpa0900D Appellant Respondent Appellant By Sh.V.Raja Kumar, Adv. Respondent By Sh. R. K. Gupta, Sr. Dr Date Of Hearing 30.04.2021 Date Of Pronouncement 30.04.2021

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

M/S Eni Spa, Gurgaon vs. ACIT (International Taxation), New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri N.K. Billaiya & Sh. Amit Shukla[Assessment Year: 2012-13]

learned counsel for the assessee requested for the withdrawal of the appeal as the dispute has been settled under the Direct Tax Vivad Se Vishwas Scheme. 3. Noting the contents of the application, the appeal of the assessee is dismissed as withdrawn. Decision announced in the open court

Vikas Utilities Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2003-04

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