“Vivad se Vishwas”

Diwakar Bhagwati Gandhi, New Delhi vs. ITO, Ward- 17(2), New Delhi

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

Bench: Shri Kul Bharat & Shri A.N. Misshra[Assessment Year: 2014-15]

opted to settle 2 ITA No.-5927/Del/2018 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

Rajesh Kumar, Gurgaon vs. ITO, Ward- 3(4), Gurgaon

The appeal is dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Madhumita Roy(Through Video Conferencing) Assessment Year: 2010-11 Rajesh Kumar Ito S/O Sh. Sukhbir Singh, C/O Vs Ward- 3 (4) Ysr & Associates Plot Gurgaon No.214, Basement Sector- 47, Near State Vigilance - 122001 Pan No. Azxpk5167C (Appellant) (Respondent)

Vide letter dated 17.06.2021 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 Noting the contents of the application the appeal is dismissed as withdrawn. 4.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

Mr. Sandeep Jain, New Delhi vs. ACIT, New Delhi

The appeal is dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Madhumita Roy(Through Video Conferencing) Assessment Year: 2008-09 Sandeep Jain Acit 18/56, East Park Area Vs Central Circle-5 Karol Bagh New Delhi New Delhi-110005 Pan No.Adjp765H (Appellant) (Respondent)

Vide letter dated 28.07.2021 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 Noting the contents of the application the appeal is dismissed as withdrawn. 4.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

Pramod Kumar Jain, New Delhi vs. DCIT Central Circle-7, New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri Amit Shukla & Shri Prashant Maharishi

assessee. 3. The Assessee, vide its letter dated 15.03.2021, received through e-mail, stated that he has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No.3 has also been issued in his favour. He, therefore, seeks permission to withdraw the appeal. I.T.A. No.9853/DEL/2019 2 4. In view

Saroj Singhania, New Delhi vs. Prcit-10, New Delhi

In the result, this appeal is dismissed

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

short) for assessee informed that the assessee wanted to withdraw the appeal because the assessee had gone into the Direct Tax Vivad Se Vishwas Act, 2020 (“VSVS”, for short). Our attention was also drawn to letter filed by the assessee’s side in this regard. The Ld. AR for assessee ... short) submitted before us that this appeal may be treated as withdrawn and may be dismissed on account of the Vivad Se Vishwas Act, 2020. After due consideration, in view of the foregoing; and as both sides have agreed to this; we treat this appeal as withdrawn in view

Pristine Mega Food Park P.Ltd, New Delhi vs. DCIT, Circle-20(1), New Delhi

The appeal is dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Madhumita Roy(Through Video Conferencing) Assessment Year: 2014-15 Pristine Mega Food Park P. Dcit 3Rd Ltd. Floor, B-Wing, Vs Circle- 20 (1) Commercial Plaza, New Delhi Radisson Hotel Nh No.8, Mahipalpur, New Delhi Pan No. Aagcp8475K (Appellant) (Respondent)

Vide letter dated 09.08.2021 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

Uttarakhand Rajya Sahakari Bank Ltd., Haldwani vs. ACIT, Circle-1, Haldwani

In the result, this appeal is dismissed

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

Kacker, Authorized Representative (from M/s Uttarakhand State Cooperative Bank Ltd.). In this letter it has been intimated that the assessee has opted the Vivad Se Vishwas Scheme, 2020 (“VSVS”, for short). In view of this, the learned Senior Departmental Representative (“Ld. Sr. DR”, for short) submitted before us that this

Shri Prem Prakash Choudhary, New Delhi vs. DCIT, New Delhi

Bench: Sh. N. K. Billaiya & Ms. Madhumita Roy(Through Video Conferencing) Assessment Year: 2002-03 Prem Prakash Choudhary Dcit B-178, East Of Kailash Vs Central Circle -23 New Delhi-110065 New Delhi Pan No. Adhpc7018G (Appellant) (Respondent)

Vide letter dated 09.08.2021 the assessee brought to the notice of the Bench that he has opted the Vivad Se Vishwas Scheme, 2020 to settle the impugned dispute and awaiting form No.3 from the department. 3. The Counsel though moved an application for adjournment but before the Bench agreed ... withdraw the appeal with a liberty to recall the appeal if the dispute is not settled under the Vivad Se Vishwas Scheme, 2020. 4. The appeal is accordingly dismissed as withdrawn with a liberty to the assessee to approach this Tribunal if their dispute is not settled under the Vivad

Nischint Kanodia, Delhi vs. ITO, Ward-42(5), New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri Amit Shukla & Shri Prashant Maharishi

counsel for the assessee, vide its letter dated 22.04.2021, received through e-mail, stated that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No.3 has also been issued in favour of the assessee for I.T.A. No.9857/DEL/2019 2 the year. He, therefore, seeks permission to withdraw

Hero Motocorp Ltd., New Delhi vs. DCIT, Circle- 12(1), New Delhi

Appeals are hereby dismissed with liberty to get it restored by the assessee in

Bench: Shri Anil Chaturvedi & Shri Kuldip Singh(Through Video Conference)

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 Forms 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued

Hero Motocorp Ltd., New Delhi vs. DCIT, Circle- 12(1), New Delhi

Appeals are hereby dismissed with liberty to get it restored by the assessee in

Bench: Shri Anil Chaturvedi & Shri Kuldip Singh(Through Video Conference)

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 Forms 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued

Vijender Singh, Haryana vs. ITO, Panipat

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

Bench: Shri N.K. Billaiya & Ms. Madhumita Roy

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

Suman Garg, Delhi vs. ACIT Circle-38(1), New Delhi

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

Bench: Shri R.K. Panda[Assessment Year: 2014-15]

relating to the tax arrears for 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 Sr. DR has no objection. 4. In view of the above, I accept the request

Carrier Airconditioning and Refrigeration Ltd., Gurgaon vs. DCIT, Circle-1(1), Gurgaon

In the result, both the appeals of the assessee are dismissed

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Ita Nos. 8250 & 8251/Del/2018 (Assessment Years : 2014-15 & 2006-07) Carrier Airconditioning Vs. Dcit & Refrigeration Ltd., Circle – 7, Kherki Daula, Gurgaon Po-Narsingpur, Gurgaon-122 001 Pan : Aaacc 8414 B (Appellant) (Respondent) Assessee By Shri Nageswar Rao, Adv. Ms. Sherry Goyal, Adv. Revenue By Shri Surender Pal, Cit-D.R. Date Of Hearing: 04.08.2021 Date Of Pronouncement: 04.08.2021 Order Per Bench : Both The Appeals Filed By The Assessee Are Directed Against The Order Dated 30.10.2017 Of The Deputy Commissioner Of Income Tax, New Delhi & Dated 26.06.2009 Of The Additional Director Of Income Tax, New Delhi Relating To Assessment Years 2014-15 & 2006-07. 2. Before Us, Learned Ar Submitted That Assessee Has Moved An Application Wherein The Assessee Has Stated That It Has Opted For Vivad Se Vishwas (Vsv) 2020 & Has Filed The Declaration

Before us, Learned AR submitted that assessee has moved an application wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration 2 (Form-1) and undertaking (Form-2) Scheme and Designated Authority has also issued certificate in Form ... Learned AR. 4. We have heard both the parties. After considering the submissions of Learned AR that the assessee had opted for Vivad Se Vishwas Scheme and Form – 3 was also issued to it, we dismiss the appeals of assessee as withdrawn subject to a caveat that in case

Carrier Airconditioning and Refrigeration Ltd., Gurgaon vs. DCIT, Circle-1(1), Gurgaon

In the result, both the appeals of the assessee are dismissed

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Ita Nos. 8250 & 8251/Del/2018 (Assessment Years : 2014-15 & 2006-07) Carrier Airconditioning Vs. Dcit & Refrigeration Ltd., Circle – 7, Kherki Daula, Gurgaon Po-Narsingpur, Gurgaon-122 001 Pan : Aaacc 8414 B (Appellant) (Respondent) Assessee By Shri Nageswar Rao, Adv. Ms. Sherry Goyal, Adv. Revenue By Shri Surender Pal, Cit-D.R. Date Of Hearing: 04.08.2021 Date Of Pronouncement: 04.08.2021 Order Per Bench : Both The Appeals Filed By The Assessee Are Directed Against The Order Dated 30.10.2017 Of The Deputy Commissioner Of Income Tax, New Delhi & Dated 26.06.2009 Of The Additional Director Of Income Tax, New Delhi Relating To Assessment Years 2014-15 & 2006-07. 2. Before Us, Learned Ar Submitted That Assessee Has Moved An Application Wherein The Assessee Has Stated That It Has Opted For Vivad Se Vishwas (Vsv) 2020 & Has Filed The Declaration

Before us, Learned AR submitted that assessee has moved an application wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration 2 (Form-1) and undertaking (Form-2) Scheme and Designated Authority has also issued certificate in Form ... Learned AR. 4. We have heard both the parties. After considering the submissions of Learned AR that the assessee had opted for Vivad Se Vishwas Scheme and Form – 3 was also issued to it, we dismiss the appeals of assessee as withdrawn subject to a caveat that in case

Allied Medical Ltd., New Delhi vs. ITO, New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri O.P. Kant & Shri Kuldip Singh[Through Video Conferencing] Assessment Year: 2012-13

appeal as 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”. Form No. 3 has been issued in favour of the assessee, which is placed on record. The learned counsel, therefore, seeks permission

ITO, Ward-5(2), New Delhi vs. Bright Landcon P. Ltd., New Delhi

Appeal is hereby dismissed with liberty to get it restored by the assessee in case

Bench: Shri O.P. Kant & Shri Kuldip Singh(Through Video Conference)

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

M/S. Labhlaxmi Properties Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Before us, the Ld. AR submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 and received Form No. 3 dated 07/02/2021. 3. In view of the aforesaid facts

M/S Clan Morgan Holding Pvt. Ltd., New Delhi vs. ACIT, New Delhi

Appeals of the assessee are dismissed as withdrawn

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

I.T.As. No.4440/DEL/2010, 5083, 5084/DEL/2011 & 451/DEL/2012 2 3. Ld. counsel for the assessee at the outset stated that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No.3 has also been issued in favour of the assessee for all the years. He, therefore, seeks permission to withdraw

M/S Clan Morgan Holding Pvt. Ltd., New Delhi vs. ACIT, New Delhi

Appeals of the assessee are dismissed as withdrawn

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

I.T.As. No.4440/DEL/2010, 5083, 5084/DEL/2011 & 451/DEL/2012 2 3. Ld. counsel for the assessee at the outset stated that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No.3 has also been issued in favour of the assessee for all the years. He, therefore, seeks permission to withdraw