“Vivad se Vishwas”

Parsons Brinckerhoff India Pvt. Ltd., New Delhi vs. Addl, CIT, Special Range-7, New Delhi

Appeal is dismissed

Bench: Shri R.K. Panda & Shri Kuldip Singh(Through Video Conference)

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” and has filed necessary Forms 1 & 2 with the Tax Department. 3. Keeping in view the aforesaid facts, present appeal is hereby

Ravi Arora, New Delhi vs. ACIT, Central-13, New Delhi

In the result, appeal of the assessee is dismissed

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

submitted that the assessee has moved an application dated 30.01.2021 thereby stating that the assessee has resolved the pending issue through Direct Tax “ Vivad se Vishwas Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2. The assessee received Form No. 3 dated 11.01.2021 as well as Form ... dated 19.02.2021 i.e. order for full and final settlement of tax arrears under Section 5(2) r.w.s. 6 of the Direct Tax Vivad Se Vishwas Act, 2020 along with the Direct Tax Vivad Se Vishwas Rules, 2020. 2 3. In view of the aforesaid facts and after considering the submissions

Receivable Management Services Pvt. Ltd., New Delhi vs. ITO, Ward-21(2), New Delhi

In the result, the appeal of the assessee is dismissed

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

1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND MS

Overtech Engineers & Fabricators Pvt. Ltd., New Delhi vs. DCIT, Circle- 19(1), New Delhi

In the result, this appeal is dismissed

Bench: Shri Sudhanshu Srivastava & Shri Anadee Nath Misshra

Ashok Gandhi, 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the appellant had already opted for Vivad Se Vishwas Scheme, 2020 (“VSVS”, for short) and as such the appeal filed is withdrawn.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 Senior Departmental Representative

Naresh Agarwal Constructions (P) Ltd., Ghaziabad vs. ACIT, Circle-2, Ghaziabad

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

Ntn Nei Manufacturing India Pvt. Ltd., New Delhi vs. DCIT, Circle- 13(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year : 2010-11

that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the 2 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

Rajasthali Krishi Farms 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 R.K. Pandaassessment 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

Atul Bajaj, New Delhi vs. ITO, Ward-42(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

Aakash Bajaqj, New Delhi vs. ITO, Ward-40(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

Vibhor Jindal, New Delhi vs. ITO Ward 18(3), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

Bench: Shri R.K. Pandaassessment Years : 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. 3. Learned Senior DR has no objection. 4. In view of the above, I accept the request of the assessee for withdrawal

Vibhor Jindal HUF, New Delhi vs. ITO Ward 35(5), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

Bench: Shri R.K. Pandaassessment Years : 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. 3. Learned Senior DR has no objection. 4. In view of the above, I accept the request of the assessee for withdrawal

Sangeeta Khator, Gurgaon vs. ITO, Ward- 4(1), Gurgaon

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

Kelly Services India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

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

that the assessee has opted to settle the dispute 2 relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Act, 2020 (in short ‘the Act’) and requested for withdrawal of the said appeals. 3. Considering the aforesaid situation, the captioned appeals are consigned

Kelly Services India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

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

that the assessee has opted to settle the dispute 2 relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Act, 2020 (in short ‘the Act’) and requested for withdrawal of the said appeals. 3. Considering the aforesaid situation, the captioned appeals are consigned

Kirti Begani, New Delhi vs. ITO, TDS Ward- 1(1)(2), Intl. Taxation, 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

Nortel Networks India Pvt. Ltd., New Delhi vs. DCIT, Circle- 18(2), New Delhi

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiyaआ.अ.सं/.I.T.A No.1844/Del/2016 िनधा"रणवष"/Assessment Year: 2006-07 बनाम Nortel Networks India P. Ltd. Dcit C-227, Ground Floor, Vs. Circle 18(2) Near Garden Of Five Senses, New Delhi. Westend Marg, Paryavaran Complex, New Delhi. Pan No. Aabcn1424B अपीलाथ" Appellant ""यथ"/Respondent

assessee placed on record the applications for withdrawal of both the appeals as the matter in issue have already been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued in favour of the assessee. 3. In view of the above, both the appeals

Vasp Enterprises Pvt. Ltd., New Delhi vs. DCIT, Circle- 17(1), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Ms. Suchitra Kamble(Through Video Conferencing) Assessment Year : 2006-07 Vasp Enterprises Pvt. Ltd., Vs. Dcit C/O. Ravi Gupta, Adv. Circle – 17(1), E-6A, Kailash Colony, New Delhi New Delhi-110048 Pan – Aaccv 0567 A (Appellant) (Respondent) Assessee By Shri Rajendra Pandey Revenue By Shri Sohail Malik, Sr. D.R. Date Of Hearing: 15/03/2021 Date Of Pronouncement: 15/03/2021 Order Per Anil Chaturvedi, Am:

Year 2006-07. 2. Before us, assessee has vide email dated 15th March, 2021 seeks withdrawal of appeal as it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and A.Y. 2006-07 2 undertaking (Form-2) Scheme and department had issued Form

Gastecxh Process Engineering India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is dismissed

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

assessee has moved an application dated 30.01.2021 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 awaiting Form No. 3. 3. In view of the aforesaid facts

M/S. Nortel Networks India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiyaआ.अ.सं/.I.T.A No.1844/Del/2016 िनधा"रणवष"/Assessment Year: 2006-07 बनाम Nortel Networks India P. Ltd. Dcit C-227, Ground Floor, Vs. Circle 18(2) Near Garden Of Five Senses, New Delhi. Westend Marg, Paryavaran Complex, New Delhi. Pan No. Aabcn1424B अपीलाथ" Appellant ""यथ"/Respondent

assessee placed on record the applications for withdrawal of both the appeals as the matter in issue have already been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued in favour of the assessee. 3. In view of the above, both the appeals

Shri Pradeep Singhal, Haridwar vs. ITO, Haridwar

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Ms. Suchitra Kamble(Through Video Conferencing) Assessment Year : 2009-10 Pradeep Singhal Vs. Ito C/O. Shree Durga Oil & Ward-2, Steel Works, Haridwar Saleden Gunj, Jawalpur, Haridwar-249407 Pan – Chgps 3166 L (Appellant) (Respondent) Assessee By Shri Gurjeet Singh, C.A. Revenue By Shri Sohail Malik, Sr. D.R. Date Of Hearing: 15/03/2021 Date Of Pronouncement: 15/03/2021 Order Per Anil Chaturvedi, Am:

Assessment Year 2009-10. 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. 2009-10 2 (Form-2) Scheme and department had issued Form