“Vivad se Vishwas”

Systra Sa (Project Office), New Delhi vs. Dacit, New Delhi

In the result, all the 06 appeals of the Assessee are dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

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

Systra Sa (Project Office), New Delhi vs. Dacit, New Delhi

In the result, all the 06 appeals of the Assessee are dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

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

Systra Sa (Project Office), New Delhi vs. Dacit, New Delhi

In the result, all the 06 appeals of the Assessee are dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

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

Bimla Devi, Gurgaon vs. ITO Ward - 1(3), Gurgaon

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Assessment Year : 2011-12 Bimla Devi Vs. Ito H. No.724, Village Ward – 1(3), Khandsa, Gurgaon, Gurgaon Haryana - 122001 Pan – Aixpd 3543 N (Appellant) (Respondent) Assessee By Shri Arjun Chaturvedi, C.A. Revenue By Shri Rupesh Agarwal, Sr.Dr Date Of Hearing: 24/03/2021 Date Of Pronouncement: 24/03/2021 Order Per Anil Chaturvedi, Am : This Appeal Filed By The Assessee Is Directed Against The Order Dated 28.08.2019 Of The Commissioner Of Income Tax (Appeals)-1, Gurgaon Relating To Assessment Year 2011-12. 2. Before Us, Assessee Has Moved An Application Dated 16Th March 2021 Wherein The Assessee Has Stated That It Has Opted For Vivad Se Vishwas (Vsv) 2020 & Has Filed The Declaration (Form- A.Y. 2011-12 2 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 16th March 2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- A.Y. 2011-12 2 1) and undertaking (Form-2) Scheme and department had issued Form-3. The assessee

Pushpa Builders Ltd, New Delhi vs. ACIT, Circle-20(1), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Assessment Year : 2015-16 Pushpa Builders Ltd., Vs. Acit 6, D B Gupta Road, Circle – 20(1), Paharganj, New Delhi-55 New Delhi Pan – Aagcp 0642 L (Appellant) (Respondent) Assessee By Shri Rohit Tiwari, Adv. Shri Mohan Kalra, Adv. Revenue By Shri Rupesh Agarwal, Sr.Dr Date Of Hearing: 24/03/2021 Date Of Pronouncement: 24/03/2021 Order Per K. Narasimha Chary, Jm :

Before us, assessee has moved an application dated 16th March, 2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- A.Y. 2015-16 2 1) and undertaking (Form-2) Scheme and department had issued Form-3. The assessee

Railway Cleaing Accounts Office Emp Co Op Tc Society Limited, New Delhi vs. ITO Ward - 62(5), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Assessment Year : 2016-17 Railway Cleaing Accounts Vs. Ito Office Emp Co. Op. Tc Ward – 62(5), Society Limited, New Delhi State Entry Road, New Delhi - 110055 Pan – Aaaar 9765 L (Appellant) (Respondent) Assessee By Ms. Akansha Dawar, C.A. Revenue By Shri Rupesh Agarwal, Sr.Dr Date Of Hearing: 24/03/2021 Date Of Pronouncement: 24/03/2021 Order Per K. Narasimha Chary, Jm :

Before us, assessee has moved an application dated 23rd March, 2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- A.Y. 2016-17 2 1) and undertaking (Form-2) Scheme and department had issued Form-3. The assessee

Web Overseas Ltd., New Delhi vs. ITO Ward - 27(2), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

assessee has moved an application dated 24.03.2011 thereby stating that the assessee is interested 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 11.02.2021. 3. In view of the aforesaid

DCIT, Circle- 1(1)(1), Intl. Taxation, New Delhi vs. Agence France Presse, New Delhi

The appeal is dismissed as withdrawn

Bench: Shri Bhavnesh Saini & Shri O.P. Kant[Through Video Conferencing]

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”. He, therefore, seeks permission to treat the appeal as deemed to be withdrawn under the provisions of Direct Tax Vivad Se Vishwas ... Form No. 3 issued by Income-tax Department with reference to present appeal. For ready reference, Section 4(2) of the Direct Tax Vivad Se Vishwas Act (supra) reads as under: “4. (1) ………………………. (2) Upon the filing the declaration, any appeal pending before the Income-tax Appellate Tribunal or Commissioner

Suresh Kumar Jha, New Delhi vs. ACIT, New Delhi

dispute relating to the tax arrears for the assessment year under consideration under The Direct Tax Suresh Kumar Jha vs. Asst. CIT 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

Rahul Kumar Goyal, Muzaffarnagar vs. ITO, Muzaffarnagar

In the result, this appeal is dismissed

Bench: Shri Kuldip Singh & Shri Anadee Nath Misshra

Anil Jain, Advocate. In this letter it has been intimated from the assessee’s side that the appellant had already opted for Vivad Se Vishwas Scheme, 2020 (“VSVS”, for short) and as such the appeal filed is withdrawn. In view of this, the learned Commissioner of Income Tax (Departmental Representative

Ruchirans Jaipuria, New Delhi vs. ACIT, New Delhi

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

hearing, the Learned Counsel for the Assessee seeks permission to withdraw the appeals as the matter in issue have been settled under VIVAD SE VISHWAS SCHEME 2020 and Form No.3 have also been issued by the Department in favour of the assessees. 3. In view of the above, we dismiss

Chandra Kant Jaipuria, New Delhi vs. ACIT, New Delhi

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

hearing, the Learned Counsel for the Assessee seeks permission to withdraw the appeals as the matter in issue have been settled under VIVAD SE VISHWAS SCHEME 2020 and Form No.3 have also been issued by the Department in favour of the assessees. 3. In view of the above, we dismiss

Batra Rice Mills, Karnal vs. ITO Ward - 1, Karnal

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Batra Rice Mills, Vs. Ito 118/7, Km Stone, Near Ward-1, Village Kambohpura, Karnal Karnal, Haryana – 132001 Pan No. Aaafb 6858 P (Appellant) (Respondent) Assessee By Shri Rakesh Jain, Adv. Revenue By --None-- Date Of Hearing: 23/03/2021 Date Of Pronouncement: 23/03/2021 Order Per Anil Chaturvedi, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 03.10.2019 Of The Commissioner Of Income Tax (Appeals), Karnal Pertaining To Assessment Year 2011-12. 2. Before Us, Assessee Has Moved An Application Dated 23.03.2021 Wherein The Assessee Has Stated That It Has Opted For Vivad Se Vishwas (Vsv) 2020 & Has Filed The Declaration (Form-

Year 2011-12. 2. Before us, assessee has moved an application dated 23.03.2021 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 Designated Authority is yet to issue certificate

Sarjeet Singh, Hisar vs. ITO, Ward-4, Hisar

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Assessment Year : 2010-11 Surjeet Singh Vs. Ito Village-Khasa Mahajan, Ward-4, Tehsil-Mandi, Adampur, Hisar Hisar, Haryana-125 047 Pan – Btqps 1934 P (Appellant) (Respondent) Assessee By --None-- Revenue By --None-- Date Of Hearing: 23/03/2021 Date Of Pronouncement: 23/03/2021 Order Per Anil Chaturvedi, Am:

Assessment Year 2010-11. 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 A.Y. 2014-15 2 (Form-2) Scheme and department had issued Form

Ravind Jain, New Delhi vs. ITO Ward-41(1), New Delhi

Appeal is dismissed as withdrawn

Bench: N.K. Billaiya & Before Ms. Suchitra Kamble, [Assessment Year: 2014-15] Mrs. Ravind Jain, 70, Arihant Nagar, Income Tax Officer, Punjabi Bagh (West), New Delhi-110026 Ward-41(1), New Delhi Pan- Aafpj3114M Appellant Respondent Assessee By Sh. J.K. Jain, C.A. Revenue By Sh. Anil Kumar Gupta, Ito Date Of Hearing 23.03.2021 Date Of Pronouncement 23.03.2021 Order Per N.K. Billaiya, This Appeal By The Assessee Is Preferred Against The Order Of The Cit(A)-14, New Delhi Dated 18.06.2019 Pertaining To Assessment Year 2014-15. 2. Before Us, The Appellant Filed An Application Requesting For The Withdrawal Of The Appeal As The Dispute Is Now Settled Under Vivad Se Vishwas Scheme, 2020. 3. Noting The Content Of The Application, This Appeal Is Dismissed As Withdrawn. The Order Is Pronounced In The Open Court On 23/03/2021. [Suchitra Kamble] [N.K. Billaiya]Delhi; Dated: 23/03/2021. Sh

Before us, the appellant filed an application requesting for the withdrawal of the appeal as the dispute is now settled under Vivad Se Vishwas Scheme, 2020. 3. Noting the content of the application, this appeal is dismissed as withdrawn. The order is pronounced in the open court on 23/03/2021. [SUCHITRA

Ram Saran Jain, Delhi vs. ITO Ward 36 (2), Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Assessment Year : 2015-16 Ram Saran Jain Vs. Ito B-70/2, Wazirpur Ward-36(2), Industrial Area, Delhi New Delhi - 110052 Pan – Aahpj 4316 R (Appellant) (Respondent) Assessee By Ms. Aakarti Dhawan, Adv. Revenue By --None-- Date Of Hearing: 23/03/2021 Date Of Pronouncement: 23/03/2021 Order Per K. Narasimha Chary, Jm :

Year 2015-16 2. Before us, assessee has moved an application dated 23.03.2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- A.Y. 2015-16 2 1) and undertaking (Form-2) Scheme and department had issued Form

Shyam Kishor Agarwal, Delhi vs. ITO, Ward- 61(3), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Assessment Year : 1914-15 Shyam Kishor Agarwal Vs. Ito 62, New Model Apartments Ward – 61(3), Sector – 13, Rohini New Delhi Delhi-110085 Pan – Aenpa 7272 H (Appellant) (Respondent) Assessee By Shri Girish Agarwal, Ca Revenue By --None-- Date Of Hearing: 23/03/2021 Date Of Pronouncement: 23/03/2021 Order Per Anil Chaturvedi, Am:

Assessment Year 2014-15. 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 A.Y. 1985-86 2 (Form-2) Scheme and department had issued Form

ACIT, Central Circle-26, New Delhi vs. Anil Gosain, New Delhi

Bench: Shri Bhavnesh Saini & Shri O.P. Kant[Through Video Conferencing]

appeal 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”. He further submitted that the assessee has received Form No. 3 issued by the respective Principal Commissioner of Income 2 ITA No.6104/Del ... placed on record. He, therefore, seeks permission to treat the appeal as deemed to be 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

M/S. Spg Finvest Pvt. Ltd., New Delhi vs. ACIT, New Delhi

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

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastavaassessment 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, 2 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been

Sh. Sanjay Taneja, New Delhi vs. DCIT, 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