“Vivad se Vishwas”

Giesecke & Devrient (India) Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & 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 2 I.T.A. No.1272/DEL/2017 of the assessee. He, therefore, seeks permission to withdraw

Vertel Infotel Pvt Ltd, New Delhi vs. ITO Ward - 78(3), 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

Suman Kalra, New Delhi vs. ITO Ward - 40(3), New Delhi

Bench: Shri R.K. Panda

permission to 2 ITA.No.9118/Del./2019 Mrs. Suman Kalra, New Delhi. withdraw the appeal as the matter in issue has been settled under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 has already been issued by the Department. She has, therefore, sought permission to withdraw the appeal. 3. In view

Sulabh Garg, Delhi vs. ITO Ward-40(5), New Delhi

Bench: Shri R.K. Panda

Assessee. However, assessee has filed a letter seeking permission to withdraw the appeal as the matter in issue has been settled under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 2 ITA.No.8580/Del./2019 Shri Sulabh Garg, Delhi. has already been issued by the Department. He has, therefore, sought permission

Surendra Kumar Gupta, New Delhi vs. ACIT Circle, Najibabad

Bench: Shri R.K. Panda

withdraw the appeal as the matter in issue 2 ITA.No.6299/Del./2019 Shri Surendra Kumar Gupta, New Delhi. has been settled under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 has already been issued by the Department. He has, therefore, sought permission to withdraw the appeal. 3. In view

Agarwalla Teak International P.Ltd, New Delhi vs. DCIT, Circle-1(2), New Delhi

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

Bench: Shri R.K. Pandaassessment Year: 2010-11 Agarwalla Teak International P. Vs Dcit, Ltd., Circle-1(2), 24Km Stone, Village Mundka, New Delhi. Main Rohtak Road, New Delhi. Pan: Aafca9366F (Appellant) (Respondent) Assessee By : None Revenue By : Shri R.K. Gupta, Sr. Dr Date Of Hearing : 19.05.2021 Date Of Pronouncement : 19.05.2021 Order

assessee company filed an application seeking withdrawal of the appeal on the ground that the assessee has decided to avail the benefit of Vivad Se Vishwas Scheme and, therefore, has decided not to pursue the appeal and wants to withdraw the same. In absence of any objection from the side

Pooja Bajaj, New Delhi vs. ITO Ward - 3(2), Gurgaon

The appeal is allowed and the appeal of the

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

ground that the assessee 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 DR has no objection. 4. In view of the above, the request of the assessee for withdrawal

New Horizon Logiware (P) Ltd., New Delhi vs. ITO, Ward- 18(2), New Delhi

The appeal is allowed and the appeal of the

Bench: Shri R.K. Panda[Assessment Year: 2015-16]

ground that the assessee has 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 DR has no objection. 4. In view of the above, the request of the assessee

Karuna Atal, Delhi vs. ITO, Ward-35(5), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Karuna Atal, Ito, 1610, Madrassa Road, Vs Ward-35(5), Kashmere Gate, Delhi-110006. New Delhi. Pan-Abhpa0900D Appellant Respondent Appellant By Sh.V.Raja Kumar, Adv. Respondent By Sh. R. K. Gupta, Sr. Dr Date Of Hearing 30.04.2021 Date Of Pronouncement 30.04.2021

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. National Textile Corporation Ltd., New Delhi vs. ITO, New Delhi

In the result the appeal of the assessee is treated as withdrawn and hence dismissed

Bench: Shri Amit Shuklaa N D Shri Prashant Maharishi(Through Video Conferencing)

letter dated 3 April 2021 wherein it is submitted that assessee has already filed the declarations Under THE DIRECT TAXES VIVAD SE VIVAD Se VISHWAS ACT 2020 in the impugned appeal and Form -3 has already been issued by The Principal Commissioner Of Income Tax, Delhi – 4 on 10th ... that assessee has opted for settlement of the impugned dispute involved in the appeal by filing declaration Under THE DIRECT TAXES VIVAD SE VIVAD Se VISHWAS ACT 2020. Pursuant to that form – 3 has already been issued to the assessee by The Principal Commissioner Of Income Tax, Delhi

Sunflower Trust, New Delhi vs. ITO (E), Ward - 2(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Sunflower Trust Vs Ito (Exemption) C/O Bajaj Auto Ltd. B-60/61, Ward – 2(2) Naraina Industrial Area Phase-Ii, Room No. 2410, 24Th Floor, New Delhi-110028 Partyaksha Kar Bhawan, Aaats1746D E-2 Block. Dr. S.P. Mukerjee Civic Centre, New Delhi – 110 002 (Appellant) (Respondent)

withdrawal of appeal dated 26.02.2021 and further submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 and received Form No. 3 dated 24.12.2020. 3. In view

Rose Trust, New Delhi vs. DCIT CPC, Bangalore

In the result, the appeal of the assessee is dismissed

Bench: Shri Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Rose Trust Vs Dcit-Cpc C/O Bajaj Auto Ltd. B-60/61, Post Bag No. 2, Electronic Naraina Industrial Area Phase-Ii, City Post Office, New Delhi-110028 Bangalore – 560 500 Aaatr0380G Karnataka (Appellant) (Respondent)

withdrawal of appeal dated 26.02.2021 and further submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 and received Form No. 3 dated 24.12.2020. 3. In view

Jasmina Trust, New Delhi vs. DCIT - CPC, Bangalore

In the result, the appeal of the assessee is dismissed

Bench: Shri Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Jasmina Trust Vs Dcit-Cpc C/O Bajaj Auto Ltd. B-60/61, Post Bag No. 2, Electronic Naraina Industrial Area Phase-Ii, City Post Office, New Delhi-110028 Bangalore – 560 500 Aaatj0296K Karnataka (Appellant) (Respondent)

withdrawal of appeal dated 26.02.2021 and further submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 and received Form No. 3 dated 24.12.2020. 3. In view

Parijat Trust, New Delhi vs. DCIT-CPC, Bangalore

In the result, the appeal of the assessee is dismissed

Bench: Shri Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Parijat Trust Vs Dcit-Cpc C/O Bajaj Auto Ltd. B-60/61, Post Bag No. 2, Electronic Naraina Industrial Area Phase-Ii, City Post Office, New Delhi-110028 Bangalore – 560 500 Aaatp0443Q Karnataka (Appellant) (Respondent)

withdrawal of appeal dated 26.02.2021 and further submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 and received Form No. 3 dated 29.12.2020. 3. In view

Deepak Mittal, Delhi vs. ITO Ward-47(2), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Deepak Mittal Vs. Ito 981, Maliwara, Nai Sarak Ward-47(2), Delhi-110006 New Delhi Pan No. Adlpm 9298 A (Appellant) (Respondent) Assessee By Ms. Gunjan Jain, C.A. Revenue By Shri Sanjeev Mahajan, Sr. D.R. Date Of Hearing: 12/05/2021 Date Of Pronouncement: 12/05/2021 Order Per Anil Chaturvedi, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 22.02.2019 Of The Commissioner Of Income Tax (Appeals)- 16, New Delhi Pertaining To Assessment Year 2014-15. 2. Before Us, Assessee Has Moved An Application Dated 12.05.2021 Wherein The Assessee Has Stated That It Has Opted For Vivad Se Vishwas (Vsv) 2020 & Has Filed The Declaration (Form- 1) & Undertaking (Form-2) Scheme & Department Had Issued

Year 2014-15. 2. Before us, assessee has moved an application dated 12.05.2021 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 department had issued 2 Form-3. The assessee therefore

M/S. Jaycees Public School, New Delhi vs. ITO, Rudrapur

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) M/S Jaycees Public School Vs. Ito C/O. M/S. Rra Tax India, Rudrapur D-28, South Extension, Part-1, New Delhi Pan No. Aaaaj 2776 K (Appellant) (Respondent) Assessee By Ms. Tavi Malik, Advocate Shri Tarun Kumar, Advocate Revenue By Shri Sanjeev Mahajan, Sr. D.R. Date Of Hearing: 12/05/2021 Date Of Pronouncement: 12/05/2021 Order Per Anil Chaturvedi, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 26.08.2014 Of The Commissioner Of Income Tax (Appeals)-Ii, Dehradun Pertaining To Assessment Year 2010-11. 2. Before Us, Assessee Has Moved An Application Dated 12.05.2021 Wherein The Assessee Has Stated That It Has Opted For 2 Vivad Se Vishwas (Vsv) 2020 & Has Filed The Declaration (Form- 1) & Undertaking (Form-2) Scheme & Department Had Issued Form-3. The Assessee Therefore Seeks To Withdraw The Appeal, To Which The Revenue Has No Objection.

Before us, assessee has moved an application dated 12.05.2021 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

Fantabulous Town Planners Pvt. Ltd, New Delhi vs. ITO (TDS), Faridabad

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Fantabulous Town Planners Vs. Ito (Tds) Pvt. Ltd., Faridabad 4-7B, Ground Floor, Tolstoy House, 15&17 Tolstoy Marg, New Delhi-110001 Pan No. Aabcf 7337 F (Appellant) (Respondent) Assessee By Appellant Application (On Record) Revenue By Shri Sanjeev Mahajan, Sr. D.R. Date Of Hearing: 11/05/2021 Date Of Pronouncement: 11/05/2021 Order Per Anil Chaturvedi, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 31.03.2019 Of The Commissioner Of Income Tax (Appeals)- Faridabad Pertaining To Assessment Year 2014-15. 2. Before Us, Assessee Has Moved An Application Dated 15.05.2021 Wherein The Assessee Has Stated That It Has Opted For 2 Vivad Se Vishwas (Vsv) 2020 & Has Filed The Declaration (Form- 1) & Undertaking (Form-2) Scheme & Department Had Issued Form-3. The Assessee Therefore Seeks To Withdraw The Appeal, To Which The Revenue Has No Objection.

Before us, assessee has moved an application dated 15.05.2021 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

M/S Eni Spa, Gurgaon vs. ACIT (International Taxation), New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri N.K. Billaiya & Sh. Amit Shukla[Assessment Year: 2012-13]

learned counsel for the assessee requested for the withdrawal of the appeal as the dispute has been settled under the Direct Tax Vivad Se Vishwas Scheme. 3. Noting the contents of the application, the appeal of the assessee is dismissed as withdrawn. Decision announced in the open court

Nahapuria Impex Pvt Ltd, New Delhi vs. ITO Ward - 17(3), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Vs M/S Naharpuria Impex Pvt. Ltd., Ito A-16, 3Rd Floor, Saraswati Vihar, Ward-17(3) Pitampura, New Delhi-110034 New Delhi Aaccn1077B (Appellant) (Respondent)

withdrawal of appeal dated 32.03.2021 and further submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 and received Form No. 3 dated 07.02.2021. 3. In view

Next Star Digital, New Delhi vs. ACIT, Circle-29(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15

/Del/2019 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