“Vivad se Vishwas”

M/S. Windsor Plast Pvt. Ltd., Delhi vs. ITO, New Delhi

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.653/Del/2017 िनधा"रणवष"/Assessment Year: 2007-08 बनाम Windsor Plast P. Ltd. Ito 4117, 1St Floor, Vs. Ward 27(3) Naya Bazar, Delhi. New Delhi. Pan No. Aaacw0035E अपीलाथ" Appellant ""यथ"/Respondent

Counsel for assessee seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued. 3. In view of the above, appeal of assessee is dismissed as withdrawn. Order pronounced in the open court

DCIT, New Delhi vs. M/S. Nkc Projects Pvt. Ltd., New Delhi

In the result, the appeal filed by the Revenue is dismissed having

Bench: Shri G.S. Pannu & Ms. Suchitra Kambleassessment Year : 2010-11

stated that 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

Rishabh Tandon, New Delhi vs. ITO Ward - 30(5), New Delhi

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.9746/Del/2019 िनधा"रणवष"/Assessment Year: 2010-11 बनाम Rishabh Tandon Ito W-122, F-3, Gk-Ii, Vs. Ward 30(5) New Delhi. New Delhi. Pan No. Acnpt0806C अपीलाथ" Appellant ""यथ"/Respondent

Counsel for assessee seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued. I.T.A.No.9746/Del/2019 3. In view of the above, appeal of assessee is dismissed as withdrawn. Order pronounced

Prasoon Agarwal, Maharashtra vs. ITO, Ward-2(5), Uttar Pradesh

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.9723/Del/2019 िनधा"रणवष"/Assessment Year: 2015-16 बनाम Prasoon Agarwal Ito D-404, N.G. Garden Gaurav Vs. Ward 2(5) Farden Complex, Uttar Pradesh. Bunder Pakhari Road, Kandivali West, Mumbai, Maharashtra. Pan No. Agppa6344J अपीलाथ" Appellant ""यथ"/Respondent

Counsel for assessee seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued. I.T.A.No.9723/Del/2019 3. In view of the above, appeal of assessee is dismissed as withdrawn. Order pronounced

Arian Infotech Pvt Ltd, New Delhi vs. DCIT Circle 3(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri R. K. Panda & Ms Suchitra Kamble

submitted that the assessee has moved an application dated 10.03.2021 thereby stating that the assessee is resolving 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

A R M Foods P.Ltd, New Delhi vs. ITO, Ward-1(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri R. K. Panda & Ms Suchitra Kamble

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 04.03.2021. 3. In view of the aforesaid facts

Rohit Gupta, Delhi vs. ITO, Ward- 61(2), New Delhi

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.5942/Del/2018 िनधा"रणवष"/Assessment Year: 2014-15 बनाम Rohit Gupta Ito C-6, Brahma Apartments, Vs. Ward 61(2) Plot No. 7, Sector-7, New Delhi. Dwarka, Delhi. Pan No. Adppg5115N अपीलाथ" Appellant ""यथ"/Respondent

Counsel for assessee seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued. I.T.A.No.5942/Del/2018 3. In view of the above, appeal of assessee is dismissed as withdrawn. Order pronounced

Shivani Agarwal, New Delhi vs. ITO, Ward- 71(3), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5941/Del/2018 : Asstt. Year : 2014-15 Shivani Agarwal, Vs Income Tax Officer, 62, New Model Apptt., Sector-13, Ward-71(3), Plot No. 31, Rohini, New Delhi New Delhi-110085 (Appellant) (Respondent) Pan No. Aevpa3113P Assessee By : Sh. Umang Luthra, Adv. Revenue By : Sh. Farat Khan, Addl. Cit Dr Date Of Hearing: 10.03.2021 Date Of Pronouncement: 10.03.2021

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

Rajiv Kumar Goel, New Delhi vs. ACIT, Circle-34(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5892/Del/2018 : Asstt. Year : 2014-15 Rajiv Kumar Goel, Vs Acit, B-1/66, B-1 Block, Ashok Vihar, Circle-34(1), Phase-Ii, New Delhi-110052 New Delhi (Appellant) (Respondent) Pan No. Aespg1567L Assessee By : None Revenue By : Sh. Farat Khan, Addl. Cit Dr Date Of Hearing: 10.03.2021 Date Of Pronouncement: 10.03.2021

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

Divine (India) Infrastructure P.Ltd, New Delhi vs. DCIT, Circle-7(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri Prashant Maharishi & Shri K. Narasimha Charyassessment Year : 2013-14 Divine (India) Infrastructure Vs. Dcit, Circle-7(2), P. Ltd., 323, Agarwal Plaza, New Delhi Plot No. 3, Dda Community Centre, Sector 14, Rohini, New Delhi-110085 Pan-Aabcd9891N (Appellant) (Respondent) Appellant By : None Respondent By : Sh. Rajesh Kumar, Sr. Dr Date Of Hearing : 10.03.2021 Date Of Pronouncement : 10.03.2021 Order Per Prashant Maharishi, Am: This Appeal By The Assessee For The Assessment Year 2013-14 Is Directed Against The Order Of Learned Cit(A)-3, Delhi, Dated 06.06.2018. 2. None Is Present On Behalf Of The Assessee At The Time Of Virtual Hearing Before Us. The Assessee, Vide Its Letter Dated 04.03.2021, Received

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

Haldor Topsoe India Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range- 4, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri O. P. Kant & Ms Suchitra Kamble

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 13.02.2021 3. In view of the aforesaid facts

The Poorva Sanskritik Kendra, Delhi vs. ITO (Exemptions), Ward- 2(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

The Poorva Sanskritik Kendra, Delhi vs. ITO (Exemptions), Ward- 2(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

ACIT, Circle- 4(2), New Delhi vs. Bharti Telemedia Ltd., New Delhi

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2011-12 Acit, Vs Bharti Telemedia Ltd., Circle-4(2), Bharti Crescent 1, New Delhi, Nelson Mandela Road, Vasant Kunj Phase Ii, New Delhi. Pan: Aadcb0147R (Appellant) (Respondent)

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 obtained Form No.3 from the PCIT-2, Delhi, the designated authority under the Vivad Se Vishwas Scheme, 2020 vide acknowledgement

Kavita Maheshwari, New Delhi vs. Addl. CIT, Circle- 29(1), 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

Shri Shyam Sunder Talwaria, New Delhi vs. ITO, New Delhi

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.01/Del/2017 िनधा"रणवष"/Assessment Year: 2011-12 बनाम Shyam Sunder Talwaria Ito C/O Charitra Gupta & Co., Vs. Ward 29(1) D-Ii/85, Kaka Nagar, New Delhi. New Delhi. Pan No. Afspg4630H अपीलाथ" Appellant ""यथ"/Respondent

Counsel for assessee seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued. I.T.A.No.01/Del/2017 3. In view of the above, appeal of assessee is dismissed as withdrawn. Order pronounced

Sh. Rakesh Gupta, Gurgaon vs. ACIT, Faridabad

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Sh. Rakesh Gupta, Vs. Acit 304, Block A-2, Uniworld Circle – Ii, City (West), Sector-30, Faridabad. Gurgaon Pan No. Abjpg 4596 P (Appellant) (Respondent) Assessee By None Revenue By Mr. Umesh Takyar, Sr. Dr Date Of Hearing: 10/03/2021 Date Of Pronouncement: 10/03/2021 Order Per Anil Chaturvedi, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 04.08.2016 Passed By The Commissioner Of Income Tax (Appeals)-3, Gurgaon Relating To Assessment Year 2013-14. 2. Before Us, Assessee Has Moved An Application Dated 13.02.2021 Wherein The Assessee Has Stated That It Has Opted For Vivad Se Vishwas (Vsv) 2020 & Has Filed The Declaration (Form-

Year 2013-14. 2. Before us, assessee has moved an application dated 13.02.2021 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 Form -3 has been received. He therefore submitted

ACIT, New Delhi vs. M/S. Diligent Developers Pvt. Ltd., New Delhi

The appeal is dismissed as withdrawn

Bench: Shri O.P. Kant & Ms. Suchitra Kamble[Through Video Conferencing]

year 2004-05. 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 2 ITA No.3650/Del./2016 the appeal as deemed to be withdrawn under the provisions of Direct ... Vivad Se Vishwas Act, 2020. The assessee has also filed a copy of Form No. 3 issued by the respective Principal Commissioner of Income Tax, which is placed on record. 3. We have heard learned Representative of both the parties through Video Conferencing and have perused Form No. 3 issued

DCIT, New Delhi vs. M/S Vidur Promoters & Developers Pvt. Ltd., New Delhi

The appeals of the Revenue are dismissed as withdrawn

Bench: Shri O.P. Kant & Ms. Suchitra Kamble[Through Video Conferencing]

Vishwas Scheme, 2020”. He, therefore, seeks permission to treat both the appeals as deemed to be withdrawn under the provisions of Direct Tax Vivad Se Vishwas Act, 2020. The assessee has also filed copies of Form No. 3 issued by the respective Principal Commissioner of Income Tax in both ... Form No. 3 issued by Income-tax Department with reference to present appeals. 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

DCIT, New Delhi vs. M/S Vidur Promoters & Developers Pvt. Ltd., New Delhi

The appeals of the Revenue are dismissed as withdrawn

Bench: Shri O.P. Kant & Ms. Suchitra Kamble[Through Video Conferencing]

Vishwas Scheme, 2020”. He, therefore, seeks permission to treat both the appeals as deemed to be withdrawn under the provisions of Direct Tax Vivad Se Vishwas Act, 2020. The assessee has also filed copies of Form No. 3 issued by the respective Principal Commissioner of Income Tax in both ... Form No. 3 issued by Income-tax Department with reference to present appeals. 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