“Vivad se Vishwas”

Crown Softech P.Ltd, New Delhi vs. ITO, Ward-6(4), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Crown Softech P. L6Td. Vs. Ito E-20/235, Sector – 3, Ward – 6(4), Rohini, New Delhi-110085 New Delhi Pan : Aadcc 1370 M (Appellant) (Respondent) Assessee By Shri V. Raja Kumar, Adv. Revenue By --None-- Date Of Hearing: 03.06.2021 Date Of Pronouncement: 03.06.2021 Order Per Anil Chaturvedi, Am:

Year 2009-10. 2. Before me, assessee has moved an application dated 01.06.2021 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 Designated Authority is yet to issue certificate in Form

Devender Kumar Tyagi, Ghaziabad vs. ITO, Ward- 1(2), Ghaziabad

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Devender Kumar Tyagi Vs. Ito H. No.172, Vill & Post- Ward-1(2), Makanpur, Indirapuram, Ghaziabad Ghaziabad, Up-201014 Pan : Amnpt 6776 H (Appellant) (Respondent) Assessee By Shri Sunil Kumar Tyagi, C.A. Revenue By --None-- Date Of Hearing: 03/06/2021 Date Of Pronouncement: 03/06/2021 Order Per Anil Chaturvedi, Am:

Year 2009-10. 2. Before me, assessee has moved an application dated 01.06.2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- 2 1) and undertaking (Form-2) Scheme and department had issued Form-3. The assessee, therefore

Ssvn Land Constructions (P) Ltd., Delhi vs. Pr. CIT- 8, New Delhi

In the result, the appeal filed by the assessee in ITA

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi(Through Video Conferencing)

before the CIT (Appeals) Delhi. Meanwhile in that appeal assessee has preferred to settle the dispute involved in the appeal under Direct Tax Vivad se Vishwas Act, 2020 by filing Form Nos. 1 and 2 on 30.11.2020. Therefore, this appeal becomes infructuous and assessee may be allowed to withdraw ... involved in the above appeal has already been settled by the assessee by filing Form Nos. 1 and 2 under the Direct Tax Vivad se Vishwas Act, 2020, Form No. 3 has also been issued by the ld. Pr. CIT on 121.12.2020 and assessee has also paid due tax thereon

Azad Bansal, Ghaziabad vs. ITO, Ward-1(1), Ghaziabad

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Azad Bansal Vs. Ito C-273, Shalimar Garden Ward – 1(1), Extn-2, Sahibabad, Ghaziabad Ghaziabad, Up-201005 Pan : Ahspb 4215 F (Appellant) (Respondent) Assessee By Shri Sunil Kumar Tyagi, C.A Revenue By --None-- Date Of Hearing: 01/06/2021 Date Of Pronouncement: 01/06/2021 Order Per Anil Chaturvedi, Am:

Year 2009-10. 2. Before us, assessee has moved an application dated 31.05.2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- 2 1) and undertaking (Form-2) Scheme and department had issued Form-3. The assessee, therefore

V vs. A Traders Pvt. Ltd., Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Vvsa Traders Pvt. Ltd., Vs. Ito, (Formerly Known As Vvsa Ward-26(4) Chit Fund Pvt. Ltd.) New Delhi 18/244, Sector-3, Rohini, New Delhi-110 085 Pan : Aaccv 1875 B (Appellant) (Respondent) Assessee By Shri V. Raja Kumar, Advocate Revenue By --None-- Date Of Hearing: 01/06/2021 Date Of Pronouncement: 01/06/2021 Order Per Anil Chaturvedi, Am:

Year 2009-10. 2. Before us, assessee has moved an application dated 31.05.2021 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 Designated Authority is 2 yet to issue certificate

Colwell & Salmon Communications India Ltd., Noida vs. Addl. CIT, Noida

Appeal is dismissed as withdrawn

Bench: Shri N.K. Billaiyaa N D Shri Sudhanshu Srivastavai.T.A. No. 5188/Del/2010 (A.Y 2006-07) (Through Video Conferencing)

Vide application dated 17.05.2021 the appellant sought permission to withdraw the appeal as the dispute has been settled under the Direct Tax Vivad se Vishwas Act, 2020. Noting the contents of the application this appeal is dismissed as withdrawn. ITA. 5188 (Del) of 2010 Order pronounced in the open court

Reckon Agencies Pvt. Ltd., New Delhi vs. ITO Ward-21(2), New Delhi

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

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. 3. Learned Senior

Veena Arora, New Delhi vs. ITO, Ward-45(3), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Veena Arora Vs. Ito Fa-202, Tagore Garden, Ward-45(3), New Delhi – 110027 New Delhi Pan : Ahtpa 5757 E (Appellant) (Respondent) Assessee By Shri Naresh Samkaria, C.A. Revenue By --None-- Date Of Hearing: 31/05/2021 Date Of Pronouncement: 31/05/2021 Order Per Anil Chaturvedi, Am:

Year 2015-16. 2. Before us, assessee has moved an application dated 09.04.2020 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

Neema Sharma, New Delhi vs. ITO, Ward-45(3), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Neema Sharma Vs. Ito Ea-145/2, Tagore Garden Ward-45(3), New Delhi-110027 New Delhi Pan : Bfsps 9645 P (Appellant) (Respondent) Assessee By Shri Naresh Samkaria, C.A. Revenue By --None-- Date Of Hearing: 31/05/2021 Date Of Pronouncement: 31/05/2021 Order Per Anil Chaturvedi, Am:

Year 2015-16. 2. Before us, assessee has moved an application dated 09.04.2020 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

Gurpreet Singh Gulati, Faridabad vs. ITO, Ward-1(3), Fardiabad

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

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2015-16 Gurpreet Singh Gulati, Ito, Plot No.7, Badhkal Pali Road, Opp. Vs Ward-1(3), Inderprastha Colony, Village Bhakri, Faridabad. Faridabad, Haryana-121012. Pan-Abzpg7947A Appellant Respondent Appellant By None Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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

Mukesh Kumar Goel, New Delhi vs. ACIT Circle-4(2), New Delhi

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

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

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

Krishan Kumar Daga(HUF), New Delhi vs. ACIT, Circle-29(1), New Delhi

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

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, Krishan Kumar Daga (HUf) Vs. ACIT 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Sudtrac Linkages Private Limited, New Delhi vs. DCIT Circle-24(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Amit Shuklaasstt. Year : 2014-15

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. None appeared on behalf of the assessee. 4. Learned

Clyde Pumps India Pvt. Ltd., New Delhi vs. ACIT, Circle-6(1), New Delhi

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

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

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

Pradeep Sharma, Karnal vs. ITO Ward - 3, Karnal

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Amit Shuklaasstt. Year : 2010-11

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. None appeared on behalf of the assessee. 4. Learned

ACIT, Circle-10(1), New Delhi vs. Gangetic Developers P.Ltd, New Delhi

In the result, the appeals of the Revenue are dismissed

Bench: Shri G.S. Pannu & Shri Amit Shuklaasstt. Year : 2016-17

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. In respect of ITA No.9278/Del/19, the Form No. 3 dated

Dsa Buildwell Private Limited, New Delhi vs. ITO Ward - 7(1), New Delhi

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

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

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

Harsh Kumari, New Delhi vs. ITO, Ward- 53(5), New Delhi

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

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

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

Suresh Kumar Aggarwal, New Delhi vs. ACIT, Central Circle-25, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Amit Shuklaasstt. Year : 2015-16

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

ACIT, Circle- 7(1), New Delhi vs. Dlf Brands Pvt Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

Bench: Shri G.S. Pannu & Shri Amit Shuklaasstt. Year : 2016-17

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. In the Form No. 3 dated 13.01.2021 issued by PCIT