“Vivad se Vishwas”

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Appeals of the assessee are dismissed as withdrawn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

Mukesh Kumar Gupta (HUF), New Delhi vs. ACIT, Circle-31(1), New Delhi

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

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

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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Shilpee Jain, Delhi vs. ITO, Ward- 57(5), New Delhi

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

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

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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

M/S. Rathi Steel and Power Ltd., New Delhi vs. Addl. CIT, New Delhi

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

Bench: Shri Kul Bharat & Shri Prashant Maharishi[Assessment Year: 2011-12]

opted to settle 2 ITA No.-60/Del/2017 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

Late Smt. Rewati Singh Through L/H Shri Hukum Singh, Muzaffarnagar vs. ACIT, Muzaffarnagar

Bench: Shri Kul Bharat & Shri Prashant Maharishi[Assessment Year: 2011-12] Late Smt. Rewati Singh, Acit, Through L/H Shri Hukum Circle-1, Singh, Meerut Road, C/O- Dinesh Mohan, Advocate Muzaffarnagar 2-Anand Vihar, Lane No.1, Uttar Pradesh Circular Road, Muzaffarnagar-251001 Pan-Dayps2876F Assessee Revenue

opted to settle 2 ITA No.-60/Del/2017 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

Yew Computer Technology Pvt. Ltd., New Delhi vs. ITO Ward-27(4), New Delhi

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

Bench: Shri R.K. Panda[Assessment Year: 2010-11]

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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Anil Kumar Sharma, Delhi vs. ITO Ward - 38(3), New Delhi

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

Bench: Shri R.K. Panda[Assessment Year: 2010-11]

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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Qualcomm India Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range-7, New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Qualcomm India Pvt. Ltd. Vs. Acit (Successor Of M/S Ikanos Special Range – 7, Communication (India) Pvt. New Delhi Ltd.), Unit No.201, 2Nd Floor, Tolstoy House, 15-Tolstoy Marg, New Delhi-110001 Pan : Aaacq 0231 C (Appellant) (Respondent) Assessee By Ms. Gayatri Dutt, Adv. Revenue By Shri Yogesh Verma, Cit-D.R. Date Of Hearing: 02.08.2021 Date Of Pronouncement: 02.08.2021 Order Per Anil Chaturvedi, Jm:

Before us, assessee has moved an application dated 04.01.2021 wherein the assessee has stated that it has opted for 2 Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- 1) and undertaking (Form-2) Scheme and department had issued Form-3. The assessee, therefore, seeks to withdraw

Satya Pal Singh, New Delhi vs. ITO, Ward-29(3), New Delhi

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

Bench: Shri R.K. Panda[Assessment Year: 2008-09]

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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Halcrow Consulting India Pvt. Ltd., New Delhi vs. DCIT Circle-11(1), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Halcrow Cansulting India Vs. Dcit Pvt. Ltd., Circle – 11(1) R-27, 2Nd Floor, Pratap New Delhi-110 001 Market, Jangpura B, Mathura Road, New Delhi-110 044 Pan : Aabch 3579 B (Appellant) (Respondent) Assessee By Shri Sarat Kapoor, Adv. Revenue By Shri Surender Pal, Cit-D.R. Date Of Hearing: 02.08.2021 Date Of Pronouncement: 02.08.2021 Order Per K. Narasimha Chary, Jm:

Before us, assessee has moved an application through E- mail dated 08.02.2021 wherein the assessee has stated that it 2 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. The assessee, therefore, seeks

Verma Economic Consultancy Services Pvt. Ltd., Delhi vs. ACIT, Circle- 26(1), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Shri Kul Bharata N D Shri Prashant Maharishi(Through Video Conferencing)

time of hearing the assessee submitted that he has opted to settle the dispute involved in the impugned appeal under The Direct Tax Vivad Se Vishwas Scheme, 2020 and has already filed Form Nos. 1 and 2 under the Scheme. Therefore, the appeal of the assessee may be allowed ... found that Form No. 3 has been issued to the assessee by the Department on 19th of January, 2021 under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, the appeal of the assessee is allowed as withdrawn and hence dismissed. ITA. 4664/Del/2018 5. In the result, appeal

Mr. Sunil Choukiker, Gurgaon vs. DCIT, New Delhi

Bench: Shri Kul Bharat & Shri Prashant Maharishi[Assessment Year: 2010-11]

opted to settle the dispute relating to the tax arrears for the assessment year 2 ITA No.-4229/Del/2015 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

Sunita Agarwal, Delhi vs. ACIT, Circle-16(1), Delhi

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

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2014-15 Sunita Agarwal, Vs. Acit B-128, Surajmal Vihar, Circle 16(1) Delhi. Delhi. Pan Afdpa4091B (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Barnwal, Sr. Dr Date Of Hearing : 30.07.2021 Date Of Pronouncement : 30.07.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order U/S 250 R.W.S. 254 Of Income Tax Act, 1961 Dated 30.12.2016. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 17.07.2021, Received

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

R.P. Drugs (P) Ltd., Noida vs. ITO, Ward-3(2), Noida

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

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2008-09 R.P. Drugs (P) Ltd., Vs. Ito A-123, Sector-15, Noida, Ward 3(2) Gautam Budh Nagar, Noida. Noida, Uttar Pradesh. Pan Aabcr9932Q (Appellant) (Respondent) Appellant By : None Respondent By : Ms. Anima Barnwal, Sr. Dr Date Of Hearing : 30.07.2021 Date Of Pronouncement : 30.07.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2008-09 Is Directed Against The Order Of Ld. Cit(Appeals)-38, New Delhi Dated 13.05.2019. 2

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

Rma Estates & Industries Limited, New Delhi vs. ACIT Circle-20(2), New Delhi

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

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2016-17 Rma Estates & Industries Limited Vs. Acit M-18, 3Rd Floor, Gk-Ii, Circle 20(2) New Delhi. New Delhi. Pan Aaacr5736P (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Barnwal, Sr. Dr Date Of Hearing : 30.07.2021 Date Of Pronouncement : 30.07.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2016-17 Is Directed Against The Order Of Learned Cit(A)-7, New Delhi Dated 25.11.2019. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 12.07.2021, Received

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

Manoj Kumar Goyal, Gautam Budh Nagar vs. DCIT, Central Circle, Ghaziabad

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

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2014-15 Manoj Kumar Goyal, Vs. Dcit R/O 25, Mata Wali Gali, Central Circle, Dankaur, Gautambudhnagar, Ghaziabad. Uttar Pradesh. Pan Aehpg3569D (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Barnwal, Sr. Dr Date Of Hearing : 30.07.2021 Date Of Pronouncement : 30.07.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Of Learned Cit(A)-Iv, Kanpur Dated 26.09.2019. 2

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

Manoj Kumar Goyal, Gautam Budh Nagar vs. DCIT, Central Circle, Ghaziabad

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

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2012-13 Manoj Kumar Goyal, Vs. Dcit R/O 25, Mata Wali Gali, Central Circle, Dankaur, Gautambudhnagar, Ghaziabad. Uttar Pradesh. Pan Aehpg3569D (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Barnwal, Sr. Dr Date Of Hearing : 30.07.2021 Date Of Pronouncement : 30.07.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2012-13 Is Directed Against The Order Of Learned Cit(A)-Iv, Kanpur Dated 26.09.2019. 2

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

ITO Ward-7(1), New Delhi vs. Dextrous Constructors Pvt. Ltd., New Delhi

In the result, the Assessee’s appeal is dismissed as ‘withdrawn’

Bench: Shri G.S. Pannu & Shri Amit Shukla

also stated that 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 ... further submitted that the assessee has made the payment of Rs. 61,63,586/- as per Form-3 under Vivad Se Vishwas Schemen and enclosed a copy of Challan Receipt evidencing the payment of Rs. 61,63,586/-, which has been placed on record. 3. Learned Senior

Hari Parkash Bansal, Delhi vs. ITO Ward 35(3), New Delhi

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

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2015-16 Hari Prakash Bansal, Vs. Ito B-1642/1, Shastri Nagar, Ward 35(3) Delhi. New Delhi. Pan Abqpb9978D (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Barnwal, Sr. Dr Date Of Hearing : 30.07.2021 Date Of Pronouncement : 30.07.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Learned Cit(A)-12, New Delhi Dated 29.10.2018. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 10.02.2021, Received

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

Star Hotels and Tours Pvt. Ltd., New Dehi vs. ACIT (OSD), 24(2), New Delhi

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

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2014-15 Star Hotels & Tours P. Ltd. Vs. Acit (Osd) B-41, Lgf, Kailash Colony, 24(2) New Delhi. New Delhi. Pan Aamcs8358J (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Barnwal, Sr. Dr Date Of Hearing : 30.07.2021 Date Of Pronouncement : 30.07.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Of Ld. Cit(Appeals)-8, New Delhi Dated 09.10.2019. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 19.07.2021, Received

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