“direct tax vivad se vishwas”

Sunil Singh, New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

opted to settle the dispute relating 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

ITO, New Delhi vs. Sh. Ashok Kumar Jain, New Delhi

Bench: Shri Bhavnesh Saini & Shri O.P. Kant[Through Video Conferencing]

which is placed on record. She, therefore, seeks permission to treat the appeal as deemed to be withdrawn under the provisions of Direct Tax Vivad Se Vishwas Act, 2020. 3.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

Systra Sa (Project Office), New Delhi vs. DCIT, New Delhi

In the result, all the 06 appeals of the Assessee are dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

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 in all the appeals. 3. Learned Senior DR has no objection. 4. In view of the above

Frangrance Construction Pvt. Ltd., New Delhi vs. ACIT, 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In the result, the appeal of the assessee is dismissed as withdrawn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 Sudhanshu Srivastava Shri Sudhanshu Srivastava Sudhanshu Srivastavasudhanshu Srivastava 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-2313/Del/2013 3. Learned Senior DR has no objection. 4. In view of the above

M/S. Reed Elsevier (India) Pvt. Ltd., Gurgaon vs. Addl. CIT, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year: 2006-07

2006/Del/2012 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

Systra Sa, New Delhi vs. DCIT, New Delhi

In the result, all the 06 appeals of the Assessee are dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

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 in all the appeals. 3. Learned Senior DR has no objection. 4. In view of the above

Systra Sa (Project Office), New Delhi vs. Dacit, New Delhi

In the result, all the 06 appeals of the Assessee are dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

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 in all the appeals. 3. Learned Senior DR has no objection. 4. In view of the above

Systra Sa (Project Office), New Delhi vs. Dacit, New Delhi

In the result, all the 06 appeals of the Assessee are dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

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 in all the appeals. 3. Learned Senior DR has no objection. 4. In view of the above

Systra Sa (Project Office), New Delhi vs. Dacit, New Delhi

In the result, all the 06 appeals of the Assessee are dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

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 in all the appeals. 3. Learned Senior DR has no objection. 4. In view of the above

DCIT, Circle- 1(1)(1), Intl. Taxation, New Delhi vs. Agence France Presse, New Delhi

The appeal is dismissed as withdrawn

Bench: Shri Bhavnesh Saini & Shri O.P. Kant[Through Video Conferencing]

Vivad Se Vishwas Scheme, 2020”. He, therefore, seeks permission to treat the appeal as deemed to be withdrawn under the provisions of Direct Tax Vivad Se Vishwas Act, 2020. The assessee has also 2 ITA No.6187/Del./2017 filed a copy of Form No. 3 issued by the respective Principal Commissioner ... perused Form No. 3 issued by 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

ACIT, Central Circle-26, New Delhi vs. Anil Gosain, New Delhi

Bench: Shri Bhavnesh Saini & Shri O.P. Kant[Through Video Conferencing]

which is placed on record. 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

Shri Educare Ltd., New Delhi vs. DCIT, New Delhi

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

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

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

Shri Educare Ltd., New Delhi vs. DCIT, New Delhi

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

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

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

Satbir Jain HUF, New Delhi vs. ITO Ward - 43(5), New Delhi

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

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

Ashish Garg, New Delhi vs. ITO Ward - 22(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2015-16 Ashish Garg, Ito, 68, Chander Lok, Pitampura, Vs Ward-22(2), New Delhi-110034. New Delhi. Pan-Agzpg1743M Appellant Respondent Appellant By None Respondent By Sh. M. Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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. 2 ITA No.-343/Del/2020 4. In view

Receivable Management Services India Pvt Ltd (Now Merged With Iqor India Services Ovt Ltd), New Delhi vs. ITO Ward - 21(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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

Adwyt International Pvt.Ltd., New Delhi vs. ITO Ward--1(3), Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2010-11

/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

Om Shree Packaging (P) Ltd, New Delhi vs. ITO Ward - 19(1), New Delhi

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

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

Shivani Jain, Delhi vs. ITO Ward-60(5), New Delhi

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

Bench: Shri R.K. Pandaassessment 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. 2 3. Learned Senior DR has no objection. 4. In view of the above, I accept

Ram Bhaj Sharma, New Delhi vs. ITO Ward - 37(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2011-12 Ram Bhaj Sharma, Ito, 42-A, Ganga Toli Road, Vill.-Pooth Vs Ward-37(1), Khurd, Daryapur, New Delhi. New Delhi-110039. Pan-Awxps9147D Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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. 2 ITA No.-8887/Del/2019 4. In view