“direct tax vivad se vishwas”

Amrit Banaspati Company Ltd., Noida vs. DCIT, Central Circle, Ghaziabad

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2007-08

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

Sheetal Jain, New Delhi vs. ITO, Ward-34(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2014-15 Sheetal Jain, Ito, 309, Sfs Flats, Ashok Vihar, Vs Ward-34(4), Phase-Iii, New Delhi-110052. New Delhi. Pan-Amvps1680B Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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. 2 ITA No.-2993/Del/2018 4. In view

Rajender Agarwal(HUF), New Delhi vs. ITO, Ward-40(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2014-15 Rajender Agarwal (Huf), Ito, 496, Sainik Vihar, Pitampura, Vs Ward-40(3), New Delhi-11035. New Delhi. Pan-Aajhr2491D Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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. 2 ITA No.-2508/Del/2018 4. In view

Chakradhar Chemicals Pvt. Ltd., Muzaffarnagar vs. ACIT, Circle- 1, Muzaffarnagar

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2014-15 Chakradhar Chemicals Pvt.Ltd., Acit, E-3, Upsidc Industrial Area, Vs Circle-1, Begrajpur, Muzaffarnagar. Muzaffaranagar. Pan-Aaacc9047Q Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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. 2 ITA No.-1867/Del/2018 4. In view

Rachna Maloo, Kolkata vs. ACIT, Central Circle- 25, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2012-13 Rachna Maloo, Acit, 5B, Shree Niket, 11-Ashoka Road, Vs Central Circle-25, Alipore, Kolkata-700027. New Delhi. Pan-Aenpm6717P Appellant Respondent Appellant By Sh.M.P.Rastogi, Adv. Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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. 2 ITA No.-6927/Del/2017 4. In view

Uptron Powertronics Ltd., Ghaziabad vs. DCIT, Circle- 2, Ghaziabad

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2013-14 M/S Uptron Vs. Dcit, Circle-2, Powertronics Ltd., Ghaziabad S-53-58, Site-Iv, Uptron Estate, Sahibabad, Ghaziabad, Uttar Pradesh (Pan: Aaacu1871A) (Appellant) (Respondent) Appellant By : Sh. Ravi Kapoor, Ca Respondent By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 10.02.2021 Date Of Pronouncement : 10.02.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2013-14 Is Directed Against The Order Of Learned Cit(A), Ghaziabad.

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

Emd Locomotive Technologies Pvt. Ltd., New Delhi vs. ITO, Ward- 8(2), New Delhi

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

Bench: Shri G.S. Pannu & 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

Hyper Quality India Pvt. Ltd., Gurgaon vs. ACIT, Circle- 11(2), New Delhi

In the result, the appeals by the Revenue as well as by the Assessee are dismissed

Bench: Shri Amit Shukla & Shri Prashant Maharishi

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 filed a copy of Form No. 3 issued by the respective Principal Commissioner of Income Tax, which ... 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, Circle- 11(2), New Delhi vs. Hyper Quality India Pvt. Ltd., Gurgaon

In the result, the appeals by the Revenue as well as by the Assessee are dismissed

Bench: Shri Amit Shukla & Shri Prashant Maharishi

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 filed a copy of Form No. 3 issued by the respective Principal Commissioner of Income Tax, which ... 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

M/S. Kaisons Construction Pvt. Ltd., New Delhi vs. ITO, New Delhi

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

Bench: Shri G.S. Pannu & 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

M/S Hyundai Engineering & Construction Co. Ltd., Gurgaon vs. DDIT (International Taxation0, New 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

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 Destination of the World (Subcontinent) Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

Bench: Shri G.S. Pannu & Shri K.N.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. 2 ITA Nos.-1698 & 1699/Del/2017 4. In view

M/S Destination of the World (Subcontinent) Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

Bench: Shri G.S. Pannu & Shri K.N.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. 2 ITA Nos.-1698 & 1699/Del/2017 4. In view

Shri Anil Kumar Jain, Muzaffarnagar vs. ITO, Khatauli

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2012-13 Anil Kumar Jain, Vs. Ito, Ward 2(5), S/O Shri Adeshwar Khatauli Prasad Jain, Prop. M/S Anil Kumar Arvind Kumar, R/O Hasanpura Jansath, Muzafarnagar (Pan: Achpj4032E) (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 10.02.2021 Date Of Pronouncement : 10.02.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2012-13 Is Directed Against The Order Of Learned Cit(A), Muzaffranagar.

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. Giesecke & Devrient 3S Ab, Gurgaon vs. ADIT (International Taxation), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.N. 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

The Maharaja Aggarsain Agroha Coop. House Building Society Ltd., Haryana vs. ITO, Hisar

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

M/S Maza Merchandise P. Ltd., Faridabad vs. DCIT, Faridabad

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 (in short ‘the Act’) M/s. Maza Merchandise P. Ltd. Vs. DCIT 3. Considering the aforesaid situation, the captioned appeal is consigned

DCIT, New Delhi vs. M/S. Sahara India International Corporation Ltd., New Delhi

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

consideration under the Vivad Se Vishwas Scheme, 2020. The copies of the Certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed in all the appeals filed by the assessee and revenue. 3 ITA NOS. 3387/DEL/2005 & 7 ORS. SAHARA

DCIT, New Delhi vs. M/S. Max Healthcare Institute Ltd., New Delhi

In the result, all the 05 appeals of the Revenue are dismissed

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

ACIT, New Delhi vs. M/S. Max Healthcare Institute Ltd., New Delhi

In the result, all the 05 appeals of the Revenue are dismissed

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