“Vivad se Vishwas”

Ram Chandra Portfolio & Services P.Ltd, New Delhi vs. ITO, Ward-21(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri Kul Bharatassessment Year : 2009-10 Ram Chandra Portfolio & Services Vs Ito, P.Ltd., A-95, Madhuban, Preet Vihar, Ward-21(1), New Delhi-110092. New Delhi. Pan-Aadcr7192J Appellant Respondent Appellant By Sh.Vikas Shukla, Ca & Sh. Mukul Bagla, Ca Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 22.06.2021 Date Of Pronouncement 22.06.2021

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

M/S Mulk Raj Ramesh Kumar, Delhi vs. ACIT, New Delhi

In the result the appeal of the assessee in ITA

Bench: Shri N.K. Billaiya & Shri Kuldip Singh[Assessment Year: 2001-02]

pertaining to A.Y 2001-02. 2. Vide application dated 21.06.2021 it has been brought to our notice that the assessee has opted for Vivad se Vishwas Scheme, 2020 to settle the dispute and the requisite Form No. 3 has also been issued from the office of the PCIT, Delhi

Neeru Gupta, New Delhi vs. ITO, Ward-38(3), New Delhi

Bench: Shri R.K. Panda

assessee. However, Assessee has filed an application seeking permission to withdraw the appeal as the matter in issue has been settled under VIVAD SE VISHWAS SCHEME, 2020 2 ITA.No.5826/Del./2019 Ms. Neeru Gupta, New Delhi. and Form No.4 has also been filed with the Department and awaiting for receipt

M/S. Supertech Limited, New Delhi vs. DCIT, New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri N.K. Billaiya & Shri Amit Shukla

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 Form No.3 has also been issued in favour of the assessee. He, therefore, seeks permission to withdraw the appeal. 2 I.T.A

ACIT, CC- 15, New Delhi vs. Allied Strips Ltd., New Delhi

In the result, both the appeals are, accordingly, dismissed as withdrawn

Bench: Shri N.K. Billaiya & Shri Amit Shuklaआ.अ.सं/.I.T.A Nos. 4354 & 4355/Del/2017 िनधा"रणवष"/Assessment Years:2012-13 & 2013-14 बनाम Acit Allied Strips Ltd. Central Circle-15, Vs. 14B, Manohar Park, Room No. 353, E-2, Rohtak Road, Ara Centre, Punjabi Bagh, Delhi. Jhandewalan, Ext., New Delhi.

assessee vide letter dated 14.06.2021 brought to our notice that the assessee company has opted for settlement of pending dispute under the Vivad se Vishwas Act, I.T.A.Nos.4354 & 4355/Del/2017/A.Ys.2012-13 & 2013-14 2020. It has also been brought to our notice that Form 4 has been issued by the Revenue

ACIT, CC- 15, New Delhi vs. Allied Strips Ltd., New Delhi

In the result, both the appeals are, accordingly, dismissed as withdrawn

Bench: Shri N.K. Billaiya & Shri Amit Shuklaआ.अ.सं/.I.T.A Nos. 4354 & 4355/Del/2017 िनधा"रणवष"/Assessment Years:2012-13 & 2013-14 बनाम Acit Allied Strips Ltd. Central Circle-15, Vs. 14B, Manohar Park, Room No. 353, E-2, Rohtak Road, Ara Centre, Punjabi Bagh, Delhi. Jhandewalan, Ext., New Delhi.

assessee vide letter dated 14.06.2021 brought to our notice that the assessee company has opted for settlement of pending dispute under the Vivad se Vishwas Act, I.T.A.Nos.4354 & 4355/Del/2017/A.Ys.2012-13 & 2013-14 2020. It has also been brought to our notice that Form 4 has been issued by the Revenue

DCIT, Najibabad vs. M/S. Dhara Motor Finance Ltd., Bijnor

In the result, the appeal filed by the Revenue is dismissed as “withdrawn

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastavaassessment Year: 2011-12 Dcit, Vs Dhara Motor Finance Ltd., Circle-Najibabad, Civil Lines-2, Wahid Nagar Station Road, Amrohat, Najibabad. Bijnor. Pan: Aabcd8486H

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 and has paid the disputed tax. The assessee also filed the challan evidencing payment ... have heard both the parties. The assessee in the instant case has opted for settlement of the tax dispute under the Vivad Se Vishwas Scheme Scheme, 2020. It has already paid the disputed taxes after obtaining Form 3. Copy of challan is placed on record. Under these circumstances the appeal

Sh. Janardan Prasad Verma, Delhi vs. ACIT, New Delhi

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

Ram Prakash Construction (P) Ltd., New Delhi vs. ITO, New Delhi

In the result, both the appeals filed by the assessee as well as the

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2008-09 Ram Prakash Construction (P.) Ltd., Ito, 4471/10, Jai Mata Market, Tri Nagar, Vs Ward-15(2), New Delhi-110035. New Delhi. Pan-Aadcr2208R Appellant Respondent Assessment Year : 2008-09 Ito, Ram Prakash Construction (P.) Ward-15(2), Room No.213, Vs Ltd.,4471/10, Jai Mata Market, C.R.Building, New Delhi. Tri Nagar, New Delhi-110035. Pan-Aadcr2208R Appellant Respondent

assessee has opted to settle the dispute relating to the tax arrear for the assessment year 2008- 09 under consideration under the “Vivad Se Vishwas Scheme, 2020”. A 2 certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Trilok Sharma, Charkhi Dadri vs. ITO Ward - 3, Bhiwani

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

Bench: Shri Kul Bharat & Shri O.P. Kant[Through Video Conferencing] Assessment Year: 2010-11

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

Shanti Lal Porwal, New Delhi vs. ACIT Circle-59(1), 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 Shanti Lal Porwal, Vs Acit, F-44, Preet Vihar, New Delhi-110092. Circle-59(1), Pan-Aefpp5946R New Delhi. Appellant Respondent Appellant By Applicant’S Application (On Record) Respondent By None Date Of Hearing 09.06.2021 Date Of Pronouncement 09.06.2021

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

P Kal Infotech Pvt Ltd, Gurgaon vs. DCIT Circle-03, Gurgaon

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

Bench: Shri Kul Bharat & Shri O.P. Kant[Through Video Conferencing] Assessment Year: 2015-16

that the 2 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

Auto Start (India) Pvt. Ltd., Delhi vs. ACIT, Circle- 3(2), New Delhi

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

Bench: Shri Kul Bharat & Shri O.P. Kant[Through Video Conferencing]

that the assessee has opted to settle the 2 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

Rashi Goyal, New Delhi vs. ITO, Ward-57(2), New Delhi

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2014-15 Rashi Goyal, Vs Ito, C/O-M.K.Bhatt & Co., Cas, Ward-57(2), 302, Triveni Complex, E-10/12, New Delhi. Jawahar Park, Laxmi Nagar, New Delhi-110092. Pan-Agypg8346D Appellant Respondent Appellant By None Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 08.06.2021 Date Of Pronouncement 08.06.2021

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”. 3. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed. 4. However, the aforesaid is subject

Tyagi & Co., Panipat vs. ITO, Ward-3, Panipat

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

Bench: Shri Kul Bharat & Shri O.P. Kant[Through Video Conferencing]

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

Vipin Packaging Pvt. Ltd., Delhi vs. ITO Ward - 26(3), New Delhi

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

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2006-07 Vipin Packaging Pvt.Ltd., Vs Ito, 152, 2Nd Floor, State Bank Colony, Ward-26(3), G.T.Karnal Raod, Delhi-110009. New Delhi. Pan-Aaacv2649H Appellant Respondent Appellant By None Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 07.06.2021 Date Of Pronouncement 07.06.2021

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

Bharti Sharma, Gurgaon vs. ITO Ward - 1(3), Gurgaon

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

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2011-12 Bharti Sharma, Vs Ito, C/O-Rra Tax India, D-28, South Ward-1(3), Extn., Part-1, New Delhi-110049. Gurgaon. Pan-Aohps8919R Appellant Respondent Appellant By Ms. Tani Malik, Advocate Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 07.06.2021 Date Of Pronouncement 07.06.2021

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

Subhas Chand Aggarwal, Delhi vs. ACIT Circle 55 (1), New Delhi

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

Bench: Shri Kul Bharat & Shri O.P. Kant[Through Video Conferencing]

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

DCIT, Circle- 6(1), New Delhi vs. Ch2M Hill (India) Pvt. Ltd., New Delhi

In the result, the appeal of Revenue is dismissed

Bench: Shri Amit Shukla & Shri Prashant Maharishi

Appellant, respectively. With respect to the Assessee’s appeal, the Appellant assessee subsequently filed an application under the “The Direct Tax Vivad se Vishwas Act, 2020” in order to buy peace and settle the dispute. Relevant intimation in this regard have been placed in the paper book at page number

Basuki Nath Pandey, New Delhi vs. ITO Ward 49(1), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Basuki Nath Pandey Vs. Ito 9, Atta-Ur-Rehman Lane, Ward – 49(1), Civil Lines, Delhi - 110054 New Delhi Pan : Ajmpp 4352 P (Appellant) (Respondent) Assessee By Revenue By --None-- Date Of Hearing: 03/06/2021 Date Of Pronouncement: 03/06/2021 Order Per Anil Chaturvedi, Am:

Year 2011-12. 2. Before me, assessee has moved an application dated 16.04.2021 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