“Vivad se Vishwas”

Charan Pal, Ghaziabad vs. ITO, Ward- 1(2), Ghaziabad

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Charan Pal Vs. Ito Village Sadarpur, Ward – 1(2), Ghaziabad Ghaziabad Pan : Bgzpc 9993 E (Appellant) (Respondent) Assessee By Shri Akshit Goel, Ca Revenue By --None-- Date Of Hearing: 08.07.2021 Date Of Pronouncement: 08.07.2021 Order Per Anil Chaturvedi, Am:

Year 2008-09. 2. Before us, assessee has moved an application dated 07.07.2021 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 Form-3. The assessee, therefore, seeks

Bharat Industrial Enterprises Ltd., Karnal vs. ACIT, Circle, Karnal

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri Prashant Maharishi & Shri K. Narasimha Charyassessment Year: 2013-14

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

ACIT, New Delhi vs. M/S. Vasundhara Jewellers Pvt. Ltd., New Delhi

The appeal of the assessee is dismissed as withdrawn

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

both the parties through Video Conferencing. 3. Ld. counsel for the assessee at the outset stated that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and copy of Form No.1 & 2 are also annexed but due to non functioning of income-tax portal, he is unable

Dr. Shailly Prem Saxena, Delhi vs. ITO Ward 61(4), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Dr. Shaily Prem Saxena Vs. Ito 11-C, Pocket – F, Ward – 61(4), Mayur Vihar Phase-Ii, New Delhi New Delhi - 110091 Pan : Bcaps 7604 H (Appellant) (Respondent) Assessee By Appellant’S Application Revenue By Shri R. K. Gupta, Sr. D.R. Date Of Hearing: 07.07.2021 Date Of Pronouncement: 07.07.2021 Order Per Anil Chaturvedi, Am:

Year 2010-11. 2. Before us, assessee has moved an application dated 07.07.2021 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

Sports Authority of India, New Delhi vs. JCIT (E), New Delhi

Appeal is dismissed

Bench: Shri O.P.Kant & 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

DCIT, New Delhi vs. M/S. Tiger Sons Glass Industries Pvt. Ltd., New Delhi

The appeal is dismissed as withdrawn

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

year 2012-13. 2. The learned counsel for the assessee, at the outset, stated that the assessee has settled the matter under the “Vivad Se Vishwas Scheme, 2020” and Form no. 3 has also been received by 2 the assessee. He, therefore, seeks permission to treat the appeal as deemed ... withdrawn under the provisions of Direct Tax Vivad Se Vishwas Act, 2020. 3. We have heard learned Representative of both the parties through Video Conferencing and have perused Form No. 3 issued by Income-tax Department with reference to present appeal. For ready reference, Section 4(2) of the Direct

Suraj Dureja, Panipat vs. ITO Ward - 4, Panipat

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Suraj Dureja Vs. Ito 1317, Sec-12, Panipat Ward-4, State- Haryana-132 103 Panipat Pan : Accpd 3212 D (Appellant) (Respondent) Assessee By --None-- Revenue By Shri R. K. Gupta, Sr. D.R. Date Of Hearing: 06.07.2021 Date Of Pronouncement: 06.07.2021 Order Per Anil Chaturvedi, Am:

Assessment Year 2011-12. 2. Before us, 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 (Form-1) and undertaking (Form-2) Scheme and department had issued Form-3. The 2 assessee, therefore, seeks

Pradeep Kumar Gupta, New Delhi vs. ITO Ward 38(3), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Pradeep Kumar Gupta Vs. Ito F-233, Prashant Vihar, Ward – 38(3), New Delhi-110 085 New Delhi Pan : Ailpg 4783 D (Appellant) (Respondent) Assessee By Shri Pradeep Kumar Gupta Revenue By Shri R. K. Gupta, Sr. D.R. Date Of Hearing: 06.07.2021 Date Of Pronouncement: 06.07.2021 Order Per Anil Chaturvedi, Am:

Year 2015-16. 2. Before us, assessee has moved an application dated 06.07.2021 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

Addl. CIT, Special Range- 4, New Delhi vs. G4S Cash Solutions (India) Pvt. Ltd., New Delhi

assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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

Addl. CIT, Special Range- 4, New Delhi vs. G4S Cash Solutions (India) Pvt. Ltd., New Delhi

assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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

DCIT, Circle- 1(1)(1), Intl. Taxation, New Delhi vs. Alstom Grid Sas, Chennai

In the result, the appeal of the revenue is dismissed

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 7777/Del/2017 : Asstt. Year : 2013-14 Dcit, Vs M/S Grid Solution Sas Circle-1(1)(1), Intl. Taxation, (Earlier Known As M/S Alstom Grid New Delhi-110002 Sas) C/O Alstom T & D India Ltd., 10C, Building 19/1, Gst Pallavaram, Chennai-600043 (Appellant) (Respondent) Pan No. Aahca2041H Assessee By : Sh. Rahul Sateeja, Adv. Revenue By : Sh. Umesh Takyar, Sr. Dr Date Of Hearing: 06.07.2021 Date Of Pronouncement: 06.07.2021

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 has been issued by the designated authority. 3. Keeping in view

Bhiwadi Polymers Ltd, New Delhi vs. ITO Ward - 4(4), New Delhi

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

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2011-12 Bhiwadi Polymers Ltd., Vs Ito, 101, Transport Centre, Rohtak Road, Ward-4(4), Punjabi Bagh, New Delhi-110035 New Delhi. Pan-Aaacb3674N Appellant Respondent Appellant By Appellant’S Application On Record Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 01.07.2021 Date Of Pronouncement 01.07.2021

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

Continental Spinners Ltd, New Delhi vs. ACIT (OSD), Ward-6(3), New Delhi

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

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2011-12 Continental Spinners Ltd., Vs Acit(Osd), 14, Ist Floor, Arihant Nagar, Ward-6(3), Punjabi Bagh (West), New Delhi. New Delhi-110026 Pan-Aaacc0016D Appellant Respondent Appellant By Appellant’S Application On Record Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 01.07.2021 Date Of Pronouncement 01.07.2021

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

Continental Spinners Ltd, New Delhi vs. ACIT (OSD), Ward-6(3), New Delhi

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

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2010-11 Continental Spinners Ltd., Vs Acit(Osd), 14, Ist Floor, Arihant Nagar, Ward-6(3), Punjabi Bagh (West), New Delhi. New Delhi-110026 Pan-Aaacc0016D Appellant Respondent Appellant By Appellant’S Application On Record Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 01.07.2021 Date Of Pronouncement 01.07.2021

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

Growth Securities Pvt Ltd, New Delhi vs. DCIT Circle-10(2), New Delhi

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

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2009-10 Growth Securities Pvt.Ltd., Vs Dcit, 4/10, Asaf Ali Road, Circle-10(2), New Delhi-110002 New Delhi. Pan-Aabcg7715L Appellant Respondent Appellant By Ms. Akansha Dawar, Ca Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 01.07.2021 Date Of Pronouncement 01.07.2021

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

Balaji Polycoat (P) Ltd, New Delhi vs. DCIT Circle-04(1), New Delhi

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

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2012-13 Balaji Polycoat Pvt.Ltd., Vs Dcit, 91, Gf, Harsh Vihar, Circle-4(1), New Delhi-110034. New Delhi. Pan-Aaccv7766P Appellant Respondent Appellant By None Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 01.07.2021 Date Of Pronouncement 01.07.2021

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

Asia Satellite Telecommunications Co. Ltd., Hong Kong vs. DCIT, Circle- 1(1)(1), Intl. Taxation, New Delhi

The appeal is dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Sh. Sudhanshu Srivastava(Through Video Conferencing) Assessment Year: 2014-15

Vide letter dated 31.03.2021 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

Anshika Investments Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumarasstt. Year : 2012-13

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 Sr. DR has no objection for withdrawal

Priti Nanda, New Delhi vs. ACIT Circle-54(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri 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

Tirupati Buildmart Private Limited, New Delhi vs. ITO Ward - 25(3), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2007-08

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