“Vivad se Vishwas”

Karambir Nain, Jind vs. ITO Ward -2, Bhiwani

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Karambir Nain Vs. Ito Vpo Badanpur, Ward – 2, Teh. Narwana, Bhiwani Jind, Haryana – 126 102 Pan : Bkjpk 4061 P (Appellant) (Respondent) Assessee By Shri Navdeep Monga, Adv. Revenue By Shri Om Prakash, Sr. D.R. Date Of Hearing: 11.11.2021 Date Of Pronouncement: 11.11.2021 Order Per Anil Chaturvedi, Am:

Income Tax (Appeals)-5, Ludhiana relating to Assessment Year 2010-11. 2. Before me, Learned AR stated that assessee has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- 1) and undertaking (Form-2) Scheme and department had issued Form-3 & Form-5. The assessee therefore

St Cottex Pvt. Ltd., New Delhi vs. ACIT, Circle- 22(2), New Delhi

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

Varinder Singh Sawhney, New Delhi vs. ITO, Ward-29(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri Kul Bharat & Shri Prashant Maharishiassessment Year : 2015-16 Varinder Singh Sawhney, Vs Ito, M-120, Greater Kailash, Ward-29(2), New Delhi-110048. New Delhi. Pan-Abips7458R Appellant Respondent Appellant By Shri Nitesh Kumar Goyal, Ca Respondent By Shri Rajesh Kumar Dhanesta, Sr.Dr Date Of Hearing 10.11.2021 Date Of Pronouncement 10.11.2021

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

Seema Jain, New Delhi vs. Pr.CIT- 9, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri O.P. Kant & Ms. Suchitra Kambleasstt. Year : 2014-15

ground that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and certificate to this effect in Form No. 3 has already been obtained. 3. Learned CIT (DR) has no objection for withdrawal

Genesis Conbuild P.Ltd, New Delhi vs. ITO, Ward-10(1), New Delhi

The appeal is dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Sh. Kuldip Singh(Through Video Conferencing) Assessment Year: 2008-09 Genesis Conbuild P. Ltd. Ito Anand Bhawan, Cottage Vs Ward- 10 (1) No.4, West Patel Nagar, New Delhi New Delhi Pan No.Aadcg1158K (Appellant) (Respondent)

Vide letter dated 08.11.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act, 2020. 3. Noting the contents of the application the appeal is dismissed as withdrawn. 4. Decision announced in the open court in the presence of both

Parul Aggarwal, Gurgaon vs. ITO Ward - 3(2), Gurgaon

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

Bench: Shri Kul Bharatassessment Year : 2014-15

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

Vikram Singh Tanwar, Bhiwani vs. ITO Ward - 2, Bhiwani

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

Bench: Shri Kul Bharatassessment Year : 2010-11 Vikram Singh Tanwar, Vs Ito, Vill. & Po-Bapora, District-Bhiwani, Ward-2, Bhiwani, Haryana-127111. Bhiwani. Pan-Aijpt4274A Appellant Respondent Appellant By Written Application (None) Respondent By Sh. Om Prakash, Sr.Dr Date Of Hearing 08.11.2021 Date Of Pronouncement 08.11.2021

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

Space Power Controls Pvt. Ltd., New Delhi vs. ACIT, Circle- 24(1), New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri O.P. Kant & Ms. Suchitra Kamble[Through Video Conferencing] Assessment Year: 2006-07

Financial Services Private Ltd. has opted to settle the dispute relating to the tax arrears for the assessment year under consideration, under the “Vivad Se Vishwas Scheme, 2020” and the Revised Form No. 3 is awaited. The learned counsel, therefore, seeks permission to withdraw the appeal. 4. In view

Inderjit Kaur, New Delhi vs. ITO, Ward-34(2), New Delhi

In the result, the appeal is dismissed as withdrawn

Bench: Shri R.K. Pandaassessment Year: 2016-17 Inderjit Kaur, Vs. Ito, Ap-89, Shalimar Bagh, Ward-34(2), New Delhi. New Delhi. Pan: Aaipk8718P (Appellant) (Respondent) Assessee By : Shri Vaibhav Bajaj, Fca Revenue By : Shri Om Prakash, Sr.Dr Date Of Hearing : 03.11.2021 Date Of Pronouncement : 03.11.2021 Order

stating that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. The assessee has also obtained Form No.3 from the Department. He accordingly submitted that this appeal may be allowed to be withdrawn

Neera Gupta, New Delhi vs. ACIT, Central Circle- 13, New Delhi

In the result, this appeal is dismissed

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

letter dated 13th October, 2021 by KNA Associates, Chartered Accountant. In this letter, it has been intimated that the assessee has opted for Vivad Se Vishwas Act, 2021 (“VSVS”, for short), and has already filed Form 1, 2 and 4 under VSVS. We have also perused copy of Form

Sh. Salil Kumar Mishra, Gurgaon vs. ITO, Gurgaon

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

Jpm Tools Ltd., Gurgaon vs. ACIT Central Circle- 13, New Delhi

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

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2007-08

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

Preeti Gupta, Delhi vs. ITO, Ward-48(2), New Delhi

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

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2015-16

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

Nisha Gupta, Delhi vs. ITO, Ward-47(4), New Delhi

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

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2015-16

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

Saraswati Realtech P.Ltd, New Delhi vs. ITO, Ward-22(3), New Delhi

In the result, the appeal filed by the assessee is allowed

Bench: Shri R.K. Pandaassessment Year: 2010-11 Saraswati Realtech P. Ltd., Vs. Ito, B-23, Ground Floor, Ward-22(3), Pushpanjali Enclave, New Delhi. Pitampura, New Delhi. Pan: Aamcs0744G (Appellant) (Respondent) Assessee By : Shri Rajesh Jain, Ca & Shri Hemant Pahwa, Ca Revenue By : Shri R.K. Gupta, Sr.Dr Date Of Hearing : 14.10.2021 Date Of Pronouncement : 29.10.2021 Order

Delhi, relating to Assessment Year 2010-11. 2. This appeal was earlier dismissed by the Tribunal as withdrawn under the Vivad Se Vishwas Scheme, 2020. Subsequently, the assessee filed a Miscellaneous Application seeking rectification of the order of the Tribunal on the ground that it was inadvertently dismissed as withdrawn ... under Vivad Se Vishwas Scheme, 2020. The Tribunal, vide MA No.95/Del/2021, order dated 16th July, 2021, recalled its earlier order. Hence, this is a recalled matter. 3. Although a number of grounds have been raised by the assessee, however, these all relate to the order

Capital Educational Society, Ghaziabad vs. ITO, Exemption Ward, Ghaziabad

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

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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

Rajender Prasad Gupta, New Delhi vs. ITO, Ward-42(4), New Delhi

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

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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

Siti Vision Marketing Pvt Ltd, New Delhi vs. ITO Ward - 23(4), New Delhi

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

Bench: Shri R.K.Panda & Shri Kuldip Singh

assessee has opted to settle the dispute relating to the 2 ITA-917.Del.2020 tax arrears for the 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

Avinash Puri, New Delhi vs. ACIT Circle-20(1), New Delhi

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

Bench: Shri R. K. Panda & Sh. Kuldip Singh

withdrawal of the appeal filed by the 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

Sahil Puri, Delhi vs. ACIT, Circle-40(1), New Delhi

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

Bench: Shri R. K. Panda & Sh. Kuldip Singh

withdrawal of the appeal filed by the 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