“Vivad se Vishwas”

Kanchaqn Parti, Delhi vs. ACIT, Circle-12(1), New Delhi

In the result, the appeal filed by the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda & Shri Kuldip Singhasstt. Year : 2015-16

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 enclosed copy of Form No.3 obtained from the Department. He accordingly submitted that this appeal may be allowed

Ajay Kumar Gupta, New Delhi vs. ACIT, Central Circle- 13, 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In the result, the appeal of the assessee is dismissed as withdrawn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

Rajeev Gupta, New Delhi vs. ITO, Ward-70(5), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Rajeev Gupta Vs. Ito 1634, Outram Lanes, Ward – 70(5) Guru Tegh Bahadur Nagar New Delhi New Delhi -110009 Pan : Aakpg 3716 H (Appellant) (Respondent) Assessee By Ms. Mansi Jain, C.A. Revenue By Ms. Sangeeta Yadav, Sr. D.R. Date Of Hearing: 27.10.2021 Date Of Pronouncement: 27.10.2021 Order Per Anil Chaturvedi, Am:

Year 2015-16. 2. Before me, assessee has moved an application dated 26.10.2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- 1) and undertaking (Form-2) Scheme and department had issued 2 Form-3. The assessee therefore

ITO, Ward- 20(3), New Delhi vs. R. Manish Jewellery Pvt. Ltd., New Delhi

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

ground 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” and has filed necessary Form 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued

Vikas Goel, New Delhi vs. ITO, Ward-47(1), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Vikas Goel Vs. Ito 2103, Katra Tobacco, Ward – 47(1) Khari Baoli New Delhi New Delhi-110006 Pan : Aahpg 7391 M (Appellant) (Respondent) Assessee By Shri Ashish Sachdeva, C.A. Revenue By Ms. Sangeeta Yadav, Sr. D.R. Date Of Hearing: 27.10.2021 Date Of Pronouncement: 27.10.2021 Order Per Anil Chaturvedi, Am:

Year 2014-15. 2. Before me, assessee has moved an application dated 22.10.2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- 1) and undertaking (Form-2) Scheme and department had issued 2 Form-3. The assessee therefore

Kapil Jhalani, Delhi vs. ACIT, Circle- 32(1), New Delhi

In the result, the appeal filed by the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda & Shri Kuldip Singhasstt. Year : 2011-12

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 enclosed copy of Form No.3 obtained from the Department. He accordingly submitted that this appeal may be allowed

Honeywell International Inc., Usa vs. DCIT, Circle- 2(1)(1), International Taxations, New Delhi

In the result, the appeals filed by the assessee are dismissed as withdrawn

Bench: Shri R.K. Panda & Shri Kuldip Singhasstt. Year : 2011-12

opted to settle the dispute relating to the tax arrears for ITA Nos. 664, 665, 666/Del/2020 the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. The assessee has also enclosed copy of Form No.3 obtained from the Department. He accordingly submitted that these appeals may be allowed

Oliver Wyman Ltd. (India Branch Office), Gurgaon vs. DCIT (International Taxation), Circle, New Delhi

In the result, the appeal filed by the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda & Shri Kuldip Singhasstt. Year : 2013-14

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 enclosed copy of Form No.3 obtained from the Department. He accordingly submitted that this appeal may be allowed

S.P.A.Buildcon P.Ltd, New Delhi vs. ITO, Ward-22(1), New Delhi

In the result, the appeal filed by the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda & Shri Kuldip Singhasstt. Year : 2007-08

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 enclosed copy of Form No.3 obtained from the Department. He accordingly submitted that this appeal may be allowed

DCIT, New Delhi vs. M/S. Gates India Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

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

1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI R. K. PANDA ACCOUNTANT MEMBER AND

ITO, New Delhi vs. M/S. Kalra Papers Pvt. Ltd., New Delhi

In the result, the appeal filed by Revenue is dismissed

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year : 2009-10

will apply under VSVS if the appeal is restored to its original no. After that we filed Form No. 1 & 2 under Vivad Se Vishwas Scheme on 18.2.2021. The Ld. PCIT issued conditional Form 3 stating that the department has filed a review petition and CMA before ... appeal as withdrawn. However, it is requested that it may also be mentioned in the order that in case the application filed under Vivad Se Vishwas is rejected by the department, then the appellant will be entitled to get this appeal revived. A copy of Form 3 issued

ACIT- Special Range-1, New Delhi vs. Adm Agro Industries Latur and Vizag Pvt. Ltd., New Delhi

The appeals are hereby dismissed being

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

hearing, at the outset, the Ld. Authorized Representative (“AR”, for short) for the Assessee informed us that the assessee has opted for Vivad Se Vishwas Scheme, 2020 (“VSVS”, for short) for the settlement of subject matter of the disputes in these appeals. She also drew our attention to e-mail ... sent on 24.09.2021 from assessee’s side, to ITAT, intimating that the assessee has opted to settle the dispute, under the Vivad se Vishwas Scheme. She further submitted that Form 3 has already been issued by the designated authority under VSVS; and furthermore, she also submitted that the assessee

ACIT- Special Range-1, New Delhi vs. Adm Agro Industries Latur and Vizag Pvt. Ltd., New Delhi

The appeals are hereby dismissed being

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

hearing, at the outset, the Ld. Authorized Representative (“AR”, for short) for the Assessee informed us that the assessee has opted for Vivad Se Vishwas Scheme, 2020 (“VSVS”, for short) for the settlement of subject matter of the disputes in these appeals. She also drew our attention to e-mail ... sent on 24.09.2021 from assessee’s side, to ITAT, intimating that the assessee has opted to settle the dispute, under the Vivad se Vishwas Scheme. She further submitted that Form 3 has already been issued by the designated authority under VSVS; and furthermore, she also submitted that the assessee

JCIT, Special Range- 1, New Delhi vs. Adm Agro Industries India Pvt. Ltd., Gurgaon

The appeals are hereby dismissed being

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

hearing, at the outset, the Ld. Authorized Representative (“AR”, for short) for the Assessee informed us that the assessee has opted for Vivad Se Vishwas Scheme, 2020 (“VSVS”, for short) for the settlement of subject matter of the disputes in these appeals. She also drew our attention to e-mail ... sent on 24.09.2021 from assessee’s side, to ITAT, intimating that the assessee has opted to settle the dispute, under the Vivad se Vishwas Scheme. She further submitted that Form 3 has already been issued by the designated authority under VSVS; and furthermore, she also submitted that the assessee

Advantage Housing Pvt. Ltd., New Delhi vs. ITO Ward - 1(3), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Advantage Housing Pvt. Vs. Ito Ltd., 220, Okhla Industrial Ward – 1(3) Estate, Phase – Iii, New Delhi New Delhi Pan : Aafca 9591 E (Appellant) (Respondent) Assessee By --None-- Revenue By Ms. Sangeeta Yadav, Sr. D.R. Date Of Hearing: 26.10.2021 Date Of Pronouncement: 26.10.2021 Order Per Anil Chaturvedi, Am:

Before me, assessee has moved an application dated 4th October 2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and undertaking (Form-2) Scheme and department had 2 issued Form-4. The assessee therefore seeks

Rakesh Jham, New Delhi vs. ITO, Ward-45(2), New Delhi

In the result, the appeal filed by the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2015-16 Rakesh Jham, Vs Ito, H-68, Rajouri Garden, Ward-45(2), New Delhi. New Delhi. Pan : Aagpj4650D (Appellant) (Respondent) Assessee By : Ms Akriti Dhawan, Advocate Revenue By : Shri Atiqu Ahmed, Sr. Dr Date Of Hearing : 26.10.2021 Date Of Pronouncement : 26.10.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 29.08.2018 Of The Cit(A)-15, Delhi, Relating To The Assessment Year 2015-16. 2. The Ld. Counsel For The Assessee, At The Time Of Hearing, Sought Withdrawal Of The Appeal Filed By The Assessee 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. 3. In Absence Of Any Objection From The Side Of The Ld. Dr, The Request Of The Assessee For Withdrawal Of The Appeal Is Allowed. Accordingly, The Appeal Filed By The Assessee Is Dismissed. 4. In The Result, The Appeal Filed By The Assessee Is Dismissed As Withdrawn.

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

Sunaina Jham, New Delhi vs. ITO, Ward- 45(2), New Delhi

The appeal is dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Sh. K. N. Chary(Through Video Conferencing) Assessment Year: 2015-16 Sunaina Jham, Ito H-68, Rajouri Garden, Vs Ward- 45 (2) New Delhi-110027 New Delhi Pan No.Aafpm1183P (Appellant) (Respondent)

Vide letter dated 26.10.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Scheme, 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

ACIT, Circvle-21(1), New Delhi vs. Rakhi Agencies Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

Bench: Shri R.K.Panda & Shri 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

Kapil Jain, Ghaziabad vs. DCIT, Circle-1, Ghaziabad

In the result, the appeal of the assessee is dismissed

Bench: Sh. A. D. Jaindr. B. R. R. Kumarita No. 1224/Del/2018 : Asstt. Year : 2014-15 Kapil Jain, Vs Dcit, C/O Rra Taxindia, D-28, South Circle-1, Extension, Part-I, Ghaziabad New Delhi-110049 (Appellant) (Respondent) Pan No. Adhpj2092F Assessee By : Sh. Shrey Jain, Adv. Revenue By : Sh. Umesh Takyar, Sr. Dr Date Of Hearing: 26.10.2021 Date Of Pronouncement: 26.10.2021

outset, it was brought to the notice of bench by the ld. AR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Act 2020” and has already submitted Form 1 & 2 and Form 3 have been issued by the designated authority. 3. Keeping in view

Rohit Jaiswal, Dehradun vs. DCIT, Dehradun

In the result, the appeal of the assessee is dismissed

Bench: Sh. A. D. Jaindr. B. R. R. Kumar(Through Video Conferencing)

outset, it was brought to the notice of bench by the ld. AR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Act 2020” and has already submitted Form 1 & 2 and Form 3 have been issued by the designated authority. 3. Keeping in view