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“Vivad se Vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20204,976 judgments

The decision most relied on for Vivad se Vishwas is Damodar Valley Corpn v. Addl. CIT (66 Taxmann.com 25), cited in 14 judgments on BharatTax.

Leading authorities on Vivad se Vishwas

Damodar Valley Corpn v. Addl. CIT
66 Taxmann.com 25 · 2016 · ITAT
14
citing judgments

The Tribunal's decision in the assessee's own case on a specific issue is binding on the Revenue for subsequent assessment years, especially when the assessee has availed the Vivad se Vishwas scheme and appeals have been dismissed on similar grounds.

Judgments citing Vivad se Vishwas

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

In the result, the Assessee’s appeal is dismissed as ‘withdrawn’

ITA 9438/DEL/2019[2011-12]Status: DisposedITAT Delhi30 Jul 2021AY 2011-12

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

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

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

Hisar Real Estate (P) Ltd, New Delhi vs. ITO Ward - 11(3), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 8731/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Jul 2021AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shukla

For Appellant: NoneFor Respondent: Sh. M. Barnwal, Sr. DR

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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal

Hisar Real Estate (P) Ltd, New Delhi vs. ITO Ward - 11(3), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 8730/DEL/2019[2014-15]Status: DisposedITAT Delhi30 Jul 2021AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shukla

For Appellant: NoneFor Respondent: Sh. M. Barnwal, Sr. DR

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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal

Ashish Gupta, Delhi vs. ITO Ward-39(5), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8110/DEL/2019[2016-17]Status: DisposedITAT Delhi30 Jul 2021AY 2016-17

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2016-17 Ashish Gupta, Vs. Ito Ku-131, Vishaka Enclave, Ward 39(5) Pitampura, Delhi. New Delhi. Pan Aqlpg7046F (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)-13, New Delhi Dated 09.08.2019. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 23.07.2021, Received

For Appellant: NoneFor Respondent: Sh. M. Barnwal, Sr. DR
Section 5(1)

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

Fatehabad Central Co-Operative Bank Ltd, Fatehabad vs. ITO Ward - 1, Fatehabad

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

ITA 7876/DEL/2019[2011-12]Status: DisposedITAT Delhi30 Jul 2021AY 2011-12

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2011-12 The Fatehabad Central Vs. Ito Cooperative Bank Ltd., Ward-1, M.M. College, Sirsa Road, Fatehabad. Fatehabad, Haryana. Pan Aaajt0778N (Appellant) (Respondent) Appellant By : Sh. Lalit Mohan, Ca 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 2011-12 Is Directed Against The Order Of Learned Cit(A), Hisar Dated 27.02.2019. 2

For Appellant: Sh. Lalit Mohan, CAFor Respondent: Sh. M. Barnwal, Sr. DR
Section 5(1)

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

Ruchir Agarwal (HUF), Moradabad vs. ITO Ward - 2(2), Moradabad

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

ITA 6376/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Jul 2021AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2015-16 Ruchir Agarwal (Huf) Vs. Ito Jawahar Bagh, Ward 2(2) Moradabad, Uttar Pradesh. Moradabad. Pan Aanhr8874C (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), Moradabad Dated 18.06.2019. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 05.08.2021, Received

For Appellant: NoneFor Respondent: Sh. M. Barnwal, Sr. DR
Section 5(1)

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

Rajiv Kumar, Meerut vs. ITO Ward - 3(5), Hapur

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

ITA 3806/DEL/2019[2009-10]Status: DisposedITAT Delhi30 Jul 2021AY 2009-10

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2009-10 Rajiv Kumar, Vs. Ito T-314, Ganga Plaza, Ward 3(5) Begum Bridge, Hapur. Meerut, Uttar Pradesh. Pan Cobpk7186J (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 2009-10 Is Directed Against The Order Of Learned Cit(A), Muzaffarnagar Dated 27.02.2019. 2

For Appellant: NoneFor Respondent: Sh. M. Barnwal, Sr. DR

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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal

Donna Apparels P.Ltd, New Delhi vs. ACIT, Circle-7(2), New Delhi

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

ITA 8299/DEL/2018[2015-16]Status: DisposedITAT Delhi30 Jul 2021AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2015-16 Donna Apparels P. Ltd. Vs. Acit B-22, Westend, New Delhi. Circle 7(2) Pan Aaccd2083M New Delhi. (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)-3, Delhi Dated 04.09.2018. 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

For Appellant: NoneFor Respondent: Sh. M. Barnwal, Sr. DR
Section 5(1)

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

High Value Traders P.Ltd, Delhi vs. DCIT, Circle-11(2), New Delhi

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

ITA 5881/DEL/2018[2009-10]Status: DisposedITAT Delhi30 Jul 2021AY 2009-10

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2009-10 High Value Traders P. Ltd. Vs. Dcit A-36, Vishkarma Colony, Circle 11(2) Prahladpur, Delhi. New Delhi. Pan Aaach2375N (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 2009-10 Is Directed Against The Order Of Learned Cit(A)-35, New Delhi Dated 03.07.2018. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 09.07.2021, Received

For Appellant: NoneFor Respondent: Sh. M. Barnwal, Sr. DR
Section 5(1)

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

Juli Gupta, Ghaziabad vs. ITO, Ward- 1(3), Ghaziabad

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

ITA 491/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Jul 2021AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2014-15 Ms. Juli Gupta Vs. Ito Ii-F-87, Nehru Nagar, Ward 1(3) Ghaziabad. Ghaziabad. Pan Ahkpg5332J (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), Ghaziabad Dated 31.10.2017. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 22.02.2021, Received

For Appellant: NoneFor Respondent: Sh. M. Barnwal, Sr. DR
Section 5(1)

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

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

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

ITA 2992/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Jul 2021AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2014-15 Chinky Jain, Vs. Ito 309, Sfs Flats, Ward 34(4) Ashok Vihar, New Delhi. Phase-Iii, New Delhi. Pan Agcpj7332A (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)-12, New Delhi Dated 06.12.2017. 2

For Appellant: NoneFor Respondent: Sh. M. Barnwal, Sr. DR
Section 5(1)

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

Bal Kishan Garg, New Delhi vs. DCIT, Central Circle, Karnal

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

ITA 2979/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Jul 2021AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2014-15 Bal Kishan Garg, Vs. Dcit Ap-87, Shalimar Bagh, Central Circle, New Delhi. Karnal. Pan Abtpg0503G (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)-3, Gurgaon Dated 26.02.2018. 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

For Appellant: NoneFor Respondent: Sh. M. Barnwal, Sr. DR

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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal

Amrit Steel P.Ltd, Ghaziabad vs. DCIT, Circle-1, Ghaziabad

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

ITA 2202/DEL/2018[2009-10]Status: DisposedITAT Delhi30 Jul 2021AY 2009-10

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shuklaassessment Year : 2009-10 Amrit Steel P. Ltd. Vs. Dcit 601, Disco Compound, Circle-1, G.T. Road, B.S. Industrial Area, Ghaziabad. Ghaziabad, Uttar Pradesh. Pan Aabca2534P (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 2009-10 Is Directed Against The Order Of Ld. Cit(Appeals)-2, Noida Dated 20.02.2018. 2

For Appellant: NoneFor Respondent: Sh. M. Barnwal, Sr. DR

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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal

Kanhya Lal Goyal, New Delhi vs. ITO Ward - 34(1), New Delhi

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

ITA 8729/DEL/2019[2011-12]Status: DisposedITAT Delhi28 Jul 2021AY 2011-12

Bench: Shri R.K. Pandaassessment Year: 2011-12 Kanhya Lal Goyal, Vs Ito, H-14, 2Nd Floor, Ashok Vihar, Ward-34(1), North West, New Delhi. New Delhi. Pan : Aafpg4510L (Appellant) (Respondent) Assessee By : None Revenue By : Shri Vijay Kumar Kataria, Sr. Dr Date Of Hearing : 28.07.2021 Date Of Pronouncement : 28.07.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 30.08.2019 Of The Cit(A)-12, Delhi, Relating To The Assessment Year 2011-12. 2. None Appeared On Behalf Of The Assessee At The Time Of Hearing. However, Application Has Been Filed By The Assessee Seeking Withdrawal Of The Appeal On The 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. The Assessee Has Also Obtained Form No.3. It Is Accordingly Requested In The Application That This Appeal May Be Allowed To Be Withdrawn. 3. In The Absence Of Any Objection From The Ld. Dr, The Request Of The Assessee For Withdrawal Of The Appeal Is Allowed. Accordingly, The Appeal Filed By The Assessee Is Dismissed.

For Appellant: NoneFor Respondent: Shri Vijay Kumar Kataria, Sr. DR

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. The assessee has also obtained Form No.3. It is accordingly requested in the application that this appeal may be allowed

Golden Sparrow Enterprises Pvt Ltd, New Delhi vs. ITO Ward - 10(2), New Delhi

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

ITA 8695/DEL/2019[2012-13]Status: DisposedITAT Delhi28 Jul 2021AY 2012-13

Bench: Shri R.K. Pandaassessment Year: 2012-13 Golden Sparrow Enterprises Pvt. Ltd., Vs Ito, 58, Ssi, Industrial Area, Ward-10(2), Gt Karnal Road, New Delhi. New Delhi. Pan : Aadcg6838J (Appellant) (Respondent) Assessee By : None Revenue By : Shri Vijay Kumar Kataria, Sr. Dr Date Of Hearing : 28.07.2021 Date Of Pronouncement : 28.07.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 06.09.2019 Of The Cit(A)-4, New Delhi, Relating To The Assessment Year 2012-13. 2. None Appeared On Behalf Of The Assessee At The Time Of Hearing. However, Application Has Been Filed By The Assessee Seeking Withdrawal Of The Appeal On The 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. The Assessee Has Also Obtained Form No.3. It Was Also Informed Vide The Said Application That The Assessee Has Filed Form No.4 On 01.04.2021 Evidencing The Payment Of Tax. It Is Accordingly Requested In The Application That This Appeal May Be Allowed To Be Withdrawn.

For Appellant: NoneFor Respondent: Shri Vijay Kumar Kataria, Sr. DR

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. The assessee has also obtained Form No.3. It was also informed vide the said application that the assessee has filed Form No.4

ACIT, Circle- 4(2), New Delhi vs. Bharti Hexacom Ltd., New Delhi

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

ITA 497/DEL/2018[2010-11]Status: DisposedITAT Delhi28 Jul 2021AY 2010-11

Bench: Shri N.K. Billaiya & Shri K. Narasimha Charyassessment Year: 2010-11

For Appellant: Sh. Satpal Gulati, CIT/DRFor Respondent: None
Section 5(1)

withdrawn, 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”. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed ... submits that the standing instructions are that it is only if the assessee makes payment subsequent to the processing of the case under Vivad Se Vishwas Scheme,2020, the Revenue will seek withdrawal of the case. In view of this, we make it clear that in case any objection arises

Sunita Devi Ahluwalia, New Delhi vs. DCIT, Circle-60(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7620/DEL/2017[2014-15]Status: DisposedITAT Delhi28 Jul 2021AY 2014-15

Bench: Sh. Kul Bharatdr. B. R. R. Kumar(Through Video Conferencing) Ita No. 7620/Del/2017 : Asstt. Year : 2014-15 Sunita Devi Ahluwalia, Vs Dcit, B-104/55, Unesco Apartment, I.P. Circle-60(1), Extension, Patparganj, New Delhi New Delhi-110092 (Appellant) (Respondent) Pan No. Aggpd8417J Assessee By : Sh. Balram Sharma, Ca Revenue By : Sh. H. K. Choudhary, Cit Dr Date Of Hearing: 28.07.2021 Date Of Pronouncement: 28.07.2021

For Appellant: Sh. Balram Sharma, CAFor Respondent: Sh. H. K. Choudhary, CIT DR

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

M/S. Godwin Resort & Hotel Pvt. Ltd., Meerut vs. DCIT, Meerut

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

ITA 1183/DEL/2017[2012-13]Status: DisposedITAT Delhi28 Jul 2021AY 2012-13

Bench: Shri N.K. Billaiya & Shri K. Narasimha Charyassessment Year: 2012-13

For Appellant: Sh. Rohit Agarwal, CAFor Respondent: Ms. Anima, Sr. DR
Section 5(1)

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 Pal Chauhan, New Delhi vs. ITO Ward - 38(1), New Delhi

The appeal is allowed and the appeal of the assessee is dismissed as withdrawn

ITA 6986/DEL/2019[2012-13]Status: DisposedITAT Delhi27 Jul 2021AY 2012-13

Bench: Shri R.K. Panda

For Appellant: -None-For Respondent: Sh. Rajesh Kumar Dhanesta, Sr. DR

assessee to withdraw the appeal on 2 ITA.No.6986/Del./2019 Shri Rajender Pal Chauhan, New Delhi. the ground that assessee has opted for VIVAD SE VISHWAS SCHEME, 2020 and has filed Form No.4 showing payment of the disputed tax of Rs.88,481/-. 3. In view of the above

DCIT, Circle- 5(2), New Delhi vs. C-Dot Alcatel- Lucent Research Centre Pvt. Ltd., New Delhi

Appeals of the Revenue are dismissed as withdrawn

ITA 3192/DEL/2019[2011-12]Status: DisposedITAT Delhi27 Jul 2021AY 2011-12

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

For Appellant: Ms. Shashi Kajli, Sr.DRFor Respondent: Mr. Rishabh Malhotra, AR
Section 5(2)

opted to settled the dispute relating to the tax arrears for the 2 I.T.As. No.3191 & 3192/DEL/2019 assessment years under consideration under the ‘Vivad Se Vishwas Scheme, 2020 and form no.5 was issued to the assessee for full and final settlement of tax arrears u/s.5(2) r.w.s. 6 of Direct ... Vivad Se Vishwas Act, 2020. He, therefore, seeks permission to withdraw the appeals. 4. In view of the above, the captioned appeals of the Revenue are dismissed as withdrawn. Order pronounced in the open Court on 27th July, 2021. [Dr. B.R.R. KUMAR] [AMIT SHUKLA] ACCOUNTANT MEMBER JUDICIAL MEMBER DATED: 27th