“Vivad se Vishwas”

Dhanesh Kumar Jain(HUF), Delhi vs. ITO, Ward-55(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Pandaassessment Year : 2014-15

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

Anil Chaudhary, Meerut vs. ITO, Ward-1(1), Meerut

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2014-15 Anil Chaudhary, Ito, S/O-Shri Jagbir Singh, Vs Ward-1(1), H.No.25/6-C, Nai Sarak, Meerut. Shastri Nagar, Meerut. Pan-Aippk6194A Appellant Respondent Appellant By None Respondent By Sh. M. Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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

Otm Jewellery Pvt. Ltd., New Delhi vs. DCIT, Circle- 19(1), New Delhi

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2008-09 Otm Jewellery Pvt.Ltd., Dcit, C-4/135, Safdarjung Development Vs Circle-19(1), Area, New Delhi-110016. New Delhi. Pan-Aaaco5115F Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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. 2 ITA No.-370/Del/2018

Pradip Khator, Gurgaon vs. ITO, Ward- 3(3), Gurgaon

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2014-15 Pradip Khator, Ito, 1080, Sector-46, First Floor, Vs Ward-3(3), Gurgaon, Haryana. Gurgaon Pan-Afnpk7987A Appellant Respondent Appellant By Sh.K.Prasana, Adv. Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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

Dilip Kumar Jana, New Delhi vs. ITO, Ward- 51(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Pandaassessment Year : 2014-15

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

Shailendra Swarup, New Delhi vs. ACIT, Circle- 61(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2013-14 Shailendra Swarup, Acit, 127, Sunder Nagar, Vs Circle-61(1), New Delhi-110003. New Delhi. Pan-Aaaps7127G Appellant Respondent Appellant By Sh.Rakesh Garg, Ca Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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

Bain & Company Inc., Gurgaon vs. DCIT, International Taxation, Circle Gurgaon, Gurgaon

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

Bench: Shri G.S. Pannu & 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

Sea Shell Marketing Pvt. Ltd., New Delhi vs. ITO, Ward- 23(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2012-13 M/S. Sea Shell Marketing Pvt.Ltd., Ito, 2, Hyde Park, M.G. Road, Vs Ward-23(1), Sultanpur Farms, Delhi-110030. New Delhi. Pan-Aagcs1494P Appellant Respondent Appellant By Ms. Ruchika, Ar Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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

Sh. Gautam Gupta, New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Sh. Kul Bharatdr. B. R. R. Kumar(Through Video Conferencing) Ita No. 602/Del/2017 : Asstt. Year : 2011-12 Gautam Gupta, Vs Acit, C-4/43, Safdarjang Development Central Circle-13, Area, New Delhi-110016 New Delhi-110055 (Appellant) (Respondent) Pan No. Aagpg1963J Assessee By : None Revenue By : Ms. Vanita R. Sharna, Cit Dr Date Of Hearing: 17.03.2021 Date Of Pronouncement: 17.03.2021

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

Ram Prasad Singh, Bijnor vs. ITO, Ward- 2, Bijnor

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

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2011-12 Ram Prasad Singh, Ito, C/O-S.R.Agarwalla & Co., A-36, 2Nd Vs Ward-2, Floor, Street No.2, Madhu Vihar, Bijnor. Delhi-110092. Pan-Asjps5964J Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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

Maneesh Pipes Pvt. Ltd., New Delhi vs. DCIT, Circle- 16(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2014-15 Maneesh Pipes Pvt.Ltd., Dcit, C/O-Sandeep Sapra, Adv., C-763, Vs Circle-16(1), New Friends Colony, New Delhi. New Delhi-110025. Pan-Aaacm6586G Appellant Respondent Appellant By None Respondent By Sh. M. Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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

ACIT, Central Circle-3, New Delhi vs. Raj Kumar Kedia, New Delhi

In the result, both the appeals filed by the Revenue as well as the assessee are dismissed

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2011-12 Acit, Raj Kumar Kedia, Central Circle-3, Vs R/O-59/17, Bahubali Apartments, New Delhi. New Rohtak Road, New Delhi. Pan-Aaopk6344A Appellant Respondent Assessment Year : 2015-16 Raj Kumar Kedia, Acit, R/O-59/17, Bahubali Apartments, Vs Central Circle-3, New Rohtak Road, Karol Bagh, New Delhi. New Delhi-110005. Pan-Aaopk6344A Appellant Respondent

that the assessee has opted to settle the dispute relating to the tax arrears for both 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 2 ITA No.-4875 & 4479/Del/2017 Vishwas

Raj Kumar Kedia, New Delhi vs. ACIT, Central Circle-3, New Delhi

In the result, both the appeals filed by the Revenue as well as the assessee are dismissed

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2011-12 Acit, Raj Kumar Kedia, Central Circle-3, Vs R/O-59/17, Bahubali Apartments, New Delhi. New Rohtak Road, New Delhi. Pan-Aaopk6344A Appellant Respondent Assessment Year : 2015-16 Raj Kumar Kedia, Acit, R/O-59/17, Bahubali Apartments, Vs Central Circle-3, New Rohtak Road, Karol Bagh, New Delhi. New Delhi-110005. Pan-Aaopk6344A Appellant Respondent

that the assessee has opted to settle the dispute relating to the tax arrears for both 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 2 ITA No.-4875 & 4479/Del/2017 Vishwas

M/S. Pearl Buildtech Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing)

Before us, the Ld. AR 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 of the aforesaid facts

The State Trading Corporation of India Ltd., New Delhi vs. ACIT, New Delhi

In the result, appeals filed by the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K.Narsimha Chary

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

M/S. Metro Ortem Ltd., Delhi vs. DCIT, New Delhi

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

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2009-10 M/S. Metro Ortem Ltd., Dcit, 134/4 & 135/5, New Ajit Arcade, Vs Central Circle-5, Kailash Colony, New Delhi-110048. New Delhi. Pan-Aaacm3393H Appellant Respondent Appellant By Sh. Sanat Kapoor, Adv. Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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

Kirpa Shankar, Bhiwari vs. ITO, Ward-70(3), New Delhi

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

Bench: Shri R.K. Pandaassessment Year : 2005-06

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

North India Infratech Pvt. Ltd., Delhi vs. ACIT, Circle- 18(4), New Delhi

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

Bench: Shri R.K. Pandaassessment 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

Om Prakash, Mohindergarh vs. ITO, Ward-2, Narnaul

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

Bench: Shri R.K. Pandaassessment Year : 2013-14

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

Ravikant Arora, Saharanpur vs. ITO, Ward-3(3), Saharanpur

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

Bench: Shri R.K. Pandaassessment Year : 2014-15

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