“direct tax vivad se vishwas”

Prabhat Fertilizer & Chemical Works, Karnal vs. ACIT Circle, Karnal

In the result, the appeal of the assessee is dismissed as withdrawn

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

Grid Solutions Sas (Earlier Known As Alstom Grid Sas), Haryana vs. DCIT (International Taxation), Circle-1(1)(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2015-16 Grid Solutions Sas Dcit (Earlier Known As Alstom Grid Sas), Vs (International 6Th Floor, Building No.7A, Standard Taxation), Chartered Building, Dlf Cyber City, Circle-1(1)(1), Phase-3, Gurgaon-122002. New Delhi. Pan-Aahca2041H Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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

Gail Gas Ltd, New Delhi vs. Addl.CIT, Special Range-4, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

Shalou Gupta, New Delhi vs. ITO Ward - 34(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Shalou Gupta, Ito, E-120, Phase-I, Ashok Vihar, Vs Ward-34(3) New Delhi-110052. New Delhi. Pan-Aagpg1301G Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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

Unique Non Wove Fabrics Pvt. Ltd., New Delhi vs. ITO, Ward-27(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

Crescent Financial Services P.Ltd., New Delhi vs. ITO Ward-6(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

Sucheta Memorial Trust, Gurgaon vs. ITO (Exemptions), Faridabad

In the result, the appeal of the assessee is dismissed as withdrawn

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

Asha Garg, Ghaziabad vs. DCIT, Circle- 1, Ghaziabad

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

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

Vinsan Brothers Pvt Ltd, Kolkata vs. ACIT, Circle-26(2), New Delhi

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

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

Cec Cici-Jv, Gurgaon vs. JCIT, Range- 63, New Delhi

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

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

Kapil Gupta, Delhi vs. ACIT, Circle- 36(1), New Delhi

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

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2011-12 Kapil Gupta, Acit, A-15, Rama Marg, Adarsh Nagar, Vs Circle-36(1), New Delhi-110033. New Delhi. Pan-Aalpg0720C Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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

Ham Constructions Pvt. Ltd., New Delhi vs. DCIT, Circle- 25(2), New Delhi

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

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Ham Constructions Pvt.Ltd., Dcit, 306, Gupta Arcade, Shreshtha Vihar, Vs Circle-25(2), New Delhi-110092. New Delhi. Pan-Aabch6470K Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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

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

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

Bench: Shri R.K. Panda & Shri K. Narasimha Chary

Vivad Se Vishwas Scheme, 2020 for the assessment years under consideration. A certificate to this effect under section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 is also stated to have been received by assessee. None is present on behalf of the assessee at the time

Sis Live, New Delhi vs. ACIT, New Delhi

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

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

Oracle America Inc., New Delhi vs. DCIT (International Taxation), New Delhi

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

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2013-14 Oracle America Inc., Dcit C/O-Pwc Pvt.Ltd., 11A, Sucheta Bhawan, Vs (International Vishnu Digambar Marg, New Delhi-110002. Taxation), Pan-Aabco8080C Circle-2(2)(2), New Delhi. Appellant Respondent Appellant By Mr.Parichay Solanki, Ca Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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

Ms. Satinder Kapur, New Delhi vs. ACIT

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

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2013-14 Satinder Kapur, Acit, C-39, Anand Niketan, Vs Circle-61(1), New Delhi-110021. New Delhi. Pan-Anvpk7040C Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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

ACIT, Central Circle-14, New Delhi vs. Oracle Farms LLP, New Delhi

The appeal of the assessee are dismissed as withdrawn

Bench: Shri Kul Bharat & Shri Prashant Maharishiassessment Year : 2012-13 Oracle Farms Llp, Vs Dcit, (Formerly M/S. Oracle Farms Pvt. Central Circle-16, Ltd.), C/O-Sekhri & Associates, Ca, New Delhi. Flat No.104-105, 28, Feroze Gandhi Road, Lajpat Nagar-Iii, New Delhi-110024. Pan-Aaaco7934N Appellant Respondent Assessment Year : 2009-10 Acit, Vs Oracle Farms Llp, Central Circle-14, E-20, Lajpat Nagar-Iii, New Delhi. New Delhi-110024. Pan-Aadfo8737F 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, we accept the request

U S Foods Pvt. Ltd., Amroha vs. JCIT, Range- 1, Moradabad

that 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

Holistics Urban Innovations Pvt. Ltd., New Delhi vs. DCIT, Circle- 11(1), New Delhi

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

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

Vibha Bhatnagar, New Delhi vs. DCIT, Circle- 17(1), New Delhi

that 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