“Vivad se Vishwas”

Ajay Nagar, Ghaziabad vs. ITO Ward - 1(5), Ghaziabad

Appeal is hereby dismissed with liberty to get it restored by the assessee in case

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, which was accepted and processed vide Form 3 issued

A B Alcobev Pvt Ltd, New Delhi vs. ITO Ward - 1(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year : 2015-16

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

Anand Mohan Agarwal, New Delhi vs. ITO, Ward- 43(5), New Delhi

In the result, the appeal filed by the assessee is dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing) Assessment Year: 2015-16

Vide letter dated 04.03.2021 the assessee brought to our notice that the he has moved an application under Vivad Se Vishwas Scheme, 2020 to settle the dispute. 3. Noting the fact this appeal by the assessee is dismissed as withdrawn. However, a liberty is given to the assessee to approach ... Tribunal, if for some technical reason the dispute could not be settled under the Vivad Se Vishwas Scheme, 2020. The appeal is dismissed as withdrawn. 4. In the result, the appeal filed by the assessee is dismissed as withdrawn. 5. Decision announced in the open court in the presence

Nest Dwelling Concept Pvt. Ltd., Haryana vs. ITO Ward-18(1), New Delhi

In the result, the appeal filed by the assessee is dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing) Assessment Year: 2009-10

Vide letter dated 04.03.2021 the assessee brought to our notice that the he has moved an application under Vivad Se Vishwas Scheme, 2020 to settle the dispute. 3. Noting the fact this appeal by the assessee is dismissed as withdrawn. However, a liberty is given to the assessee to approach ... Tribunal, if for some technical reason the dispute could not be settled under the Vivad Se Vishwas Scheme, 2020. The appeal is dismissed as withdrawn. 4. In the result, the appeal filed by the assessee is dismissed as withdrawn. 5. Decision announced in the open court in the presence

Rajesh Kumar Saroj, Delhi vs. ACIT, Circle- 35(1), New Delhi

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiya

Learned Counsel for the 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 by the 2 ITA.No.7868/Del./2017 Sh. Rajesh Kumar Saroj, Delhi. Department. She, therefore, prays that appeal

Vikas Agarwal, Ghaziabad vs. DCIT-Circle-2, Ghaziabad

The appeal of the assessee is dismissed as withdrawn

Bench: Shri Amit Shukla & Shri O.P. Kant[Through Video Conferencing]

opted 2 ITA No.5358/Del./2017 to settle the dispute relating to the tax arrears for the assessment year under consideration, under the “Vivad Se Vishwas Scheme, 2020” for which, he has filed Form No. 1 & 2. 2. In view of above, we accept the request of the assessee for withdrawal ... appeal. However, if the dispute relating to tax arrears is not ultimately resolved in terms of the ‘Vivad Se Vishwas Scheme, 2020’, the assessee shall be at liberty to approach the Tribunal for re-institution of the appeal and the Tribunal shall consider such application appropriately

ACIT, Central Circle- 1, New Delhi vs. German Homeopathic Distributors Pvt. Ltd., New Delhi

In the result, the appeal of the revenue is dismissed

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumar(Through Video Conferencing) Ita No. 4870/Del/2017 : Asstt. Year : 2015-16 Acit, Vs German Homeopathic Distributors Central Circle-1, Pvt. Ltd., 56, Dayanand Road, New Delhi Darya Ganj, New Delhi (Appellant) (Respondent) Pan No. Aaacg1013G Assessee By : Sh. Niraj Jain, Ca Revenue By : Sh. N. K. Bansal, Sr. Dr Date Of Hearing: 04.03.2021 Date Of Pronouncement: 04.03.2021

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

ITO, New Delhi vs. M/S. Technico Strips and Tubes Pvt. Ltd., New Delhi

In the result, the appeal of the revenue is dismissed

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumar(Through Video Conferencing) Ita No. 3540/Del/2017 : Asstt. Year : 2012-13 Income Tax Officer, Vs Technico Strips & Tubes Pvt. Ltd., Ward-25(2), 103, Pratap Bhawan, Bahadur New Delhi-110002 Shah Zafar Marg, New Delhi-110002 (Appellant) (Respondent) Pan No. Aacct6658G Assessee By : None Revenue By : Sh. N. K. Bansal, Sr. Dr Date Of Hearing: 04.03.2021 Date Of Pronouncement: 04.03.2021

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

Smt. Suparna Chaudhary, New Delhi vs. DCIT, 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. 3244/Del/2016 : Asstt. Year : 2007-08 Suparna Chaudhary, Vs Dcit, J-42, 1St Floor, Saket, Central Circle-20, New Delhi-110048 New Delhi (Appellant) (Respondent) Pan No. Abipc8012F Assessee By : Sh. Satish Singh, Ca Revenue By : Sh. N. K. Bansal, Sr. Dr Date Of Hearing: 04.03.2021 Date Of Pronouncement: 04.03.2021

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

Cairn Energy Hydrocarbons Ltd., Gurgaon vs. DIT, New Delhi

In the result, all these appeals of the assessee as well as Revenue are dismissed

Bench: Sh. Anil Chaturvedi & Sh. Kuldip Singh

Before us, assessee has moved an application dated 3rd March 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 Form-3 and Form-5 is still awaited

Amitabh Nangia, Gurgaon vs. ACIT, Circle-25(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12

/Del/2020 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. 3. Learned

Balbir Singh & Sons, New Delhi vs. ACIT, Circle-50(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

opted to settle the dispute relating to the tax arrears for the 2 ITA-76/Del/2020 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

P.C.Kandoi (HUF), New Delhi vs. ITO, Ward-40(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12 P.C.Kandoi (Huf), Ito, Fd-57, Pitampura, Vs Ward-40(1), New Delhi-110034. New Delhi. Pan-Aaahp5940A Appellant Respondent Appellant By Sh. Tarandeep Singh, Adv. & Sh. Pulkit Verma Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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

Krishna Krishna Jewellers Pvt. Ltd., Panipat vs. ACIT, Panipat

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2008-09

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

Kanta Rani, New Delhi vs. ITO Ward - 51(3), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

opted to settle the dispute relating to 2 ITA-268/Del/2020 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

Pmc Fincorp Limited (Erstwhile Priti Merchantile Co. Ltd), Rampur vs. DCIT Circle-1, Moradabad

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12

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

Venkatesh Coke & Power Ltd, New Delhi vs. ITO, Ward-26(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharat

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

Shelly Vashisth, New Delhi vs. DCIT Central Circle-3, 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

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

Chegg India Private Limited., New Delhi vs. ACIT, Circle- 6(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2016-17

opted to settle the dispute relating to 2 ITA No. -9860/Del/2019 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

Rajender Singh HUF, Delhi vs. ITO Ward-41(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12 Rajender Singh, Ito, Gh-13/767, Paschim Vihar, Vs Ward-7(1), New Delhi-110087. New Delhi. Pan-Abhpt1075A Appellant Respondent Assessment Year : 2011-12 Rajender Singh Huf, Ito, Gh-13/767, Paschim Vihar, Vs Ward-41(2), New Delhi-110087. New Delhi. Pan-Aaihr0525H Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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