“Vivad se Vishwas”

Bharadwaj Bharadwaj & Associates, New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11

opted to settle the dispute relating to 2 ITA No. -1873/Del/2015 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

M/S Amazer Investment & Finance Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2009-10

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

Vandita Saraf, New Delhi vs. ITO, Ward-41(2), New Delhi

In the result, appeal of the assessee is dismissed

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

behalf of the assessee at the time of hearing submitted that the assessee is interested to resolve the pending issue through Direct Tax “ Vivad se Vishwas Scheme” (VSV) Act, 2020, and filed Declaration Form No. 1 & 2 and Form No. 3 has been received. 3. In view of the aforesaid

Shri Kirshan, Delhi vs. ITO, Ward-38(5), New Delhi

In the result, appeal of the assessee is dismissed

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

behalf of the assessee at the time of hearing submitted that the assessee is interested to resolve the pending issue through Direct Tax “ Vivad se Vishwas Scheme” (VSV) Act, 2020, and filed Declaration Form No. 1 & 2 and Form No. 3 is awaited. 3. In view of the aforesaid facts

Ish Gambhir, New Delhi vs. ITO, Ward-45(5), 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, which was accepted and processed vide Form 3 issued

Global Mintec Ltd., New Delhi vs. DCIT, Circle- 12(1), New Delhi

Appeal is dismissed

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

opted 2 ITA No.3019/Del./2019 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

Narendra Gravure P.Ltd, New Delhi vs. ITO, Ward-17(4), New Delhi

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

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

The appeal is dismissed as withdrawn

Bench: Shri Kulbharat & Shri O.P. Kant[Through Video Conferencing] Assessment Year: 2011-12

Income Tax (Appeals)-2, New Delhi, dated 01.09.2017 passed for assessment year 2011-12. 2. 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

Maneesha Finlease Ltd. (Amalgamated Company of M/S. Today Leasefin Pvt. Ltd.), New Delhi vs. DCIT, Circle- 16(1), New Delhi

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

ACIT(E), Circle-2(1), New Delhi vs. Shri Ram Scientific & Industrial Research Foundation, New Delhi

In the result, both the appeals of the Revenue are dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2013-14 Assessment Year : 2014-15 Asstt. Commissioner Of Vs. Shri Ram Scientific & Industrial Income-Tax (E), Circle- Research Foundation, Diamond 2(1), New Delhi Press Building, 8E, Rani Jhansi Road, Jhandewalan Extension, New Delhi-110055 Pan-Aaats0867K (Appellant) (Respondent)

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

ACIT(E), Circle-2(1), New Delhi vs. Shri Ram Scientific & Industrial Research Foundation, New Delhi

In the result, both the appeals of the Revenue are dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2013-14 Assessment Year : 2014-15 Asstt. Commissioner Of Vs. Shri Ram Scientific & Industrial Income-Tax (E), Circle- Research Foundation, Diamond 2(1), New Delhi Press Building, 8E, Rani Jhansi Road, Jhandewalan Extension, New Delhi-110055 Pan-Aaats0867K (Appellant) (Respondent)

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

Abhay Chand Bardia, Delhi vs. ACIT, Central Circle- 2, New Delhi

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

Bench: Shri Amit Shukla & Shri O.P. Kant

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. Ld. Senior DR has no objection. 2 I.T.A. No.7110 & 7111/DEL/2017 4. In view of the above, we accept the request

Aapc India Hotel Management P.Ltd, New Delhi vs. JCIT, Special Range-1, New Delhi

The appeal is dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing) Assessment Year: 2012-13

Vide letter dated 01.03.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act,2020. 3. Noting the contents of the application the appeal is dismissed as withdrawn. 4. Decision announced in the open court in the presence of both

Modi Industries Ltd., Modi Nagar vs. ACIT, Central Circle- 19 (Now 31), New Delhi

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

Bench: Shri Amit Shukla & Shri O.P. Kant

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. Ld. Senior DR has no objection. 2 I.T.A. No.7110 & 7111/DEL/2017 4. In view of the above, we accept the request

Ganesha Securities Pvt. Ltd., New Delhi vs. ITO, Ward- 10(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. 7067/Del/2017 : Asstt. Year : 2006-07 Ganesha Securities Pvt. Ltd., Vs Income Tax Officer, D-6/17, Vasant Vihar, Ward-10(1), New Delhi-110057 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaacg2464R Assessee By : None Revenue By : Sh. N. K. Bansal, Sr. Dr Date Of Hearing: 02.03.2021 Date Of Pronouncement: 02.03.2021

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 submitted Form 1 & 2. 3. Keeping in view the exercise of option by the assessee to opt for the scheme

Shipra Estate Ltd. & Jai Krishan Estate Developers Pvt. Ltd., Ghaziabad vs. JCIT, Range-58, 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

M/S. Religare Securities Ltd., Noida vs. DCIT, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 1922/Del/2017 : Asstt. Year : 2010-11 Religare Securities Ltd., Vs Dcit, 6Th Floor, Tower-A, Prius Global, Plot Circle-21(1), No. 11, A-3, 4, 5, Sector-125, New Delhi Noida, U.P. (Appellant) (Respondent) Pan No. Aaacf1952D Assessee By : Sh. Rohit Jain, Adv. Revenue By : Ms. Sushma Singh, Cit Dr Date Of Hearing: 03.02.2021 Date Of Pronouncement: 02.03.2021

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

ACIT, New Delhi vs. M/S. Amsoft Builders Pvt. Ltd., New Delhi

The appeal is allowed

Bench: Shri R.K. Panda & Shri Kuldip Singhasstt. Year 2006-07 Acit, Vs. M/S. Amsoft Builders Pvt. Ltd. Central Circle 27, 413, Aditya Tower, New Delhi. Laxmi Nagar, New Delhi – 110 092. Pan Aafca5899M (Appellant) (Respondent)

Counsel for the assessee has filed an application seeking withdrawal of the appeal on the ground that assessee has opted for Vivad Se Vishwas Scheme - 2020 and has also obtained Form No. 3. He accordingly, requested that the appeal filed by the assessee may kindly be allowed to be withdrawn

Kamal Kapoor (HUF), New Delhi vs. ITO Ward - 36(1), New Delhi

The appeal is dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing) Assessment Year: 2008-09

Vide letter dated 28.02.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act,2020. 3. Noting the contents of the application the appeal is dismissed as withdrawn. 4. Decision announced in the open court in the presence of both

Bhupinder Singh Blr, New Delhi vs. ACIT Circle-15(1), New Delhi

The appeal is allowed

Bench: Shri R.K. Panda & Shri Kuldip Singhasstt. Year 2011-12

application seeking withdrawal of the appeal filed by the assessee on the ground that assessee has opted to settle the dispute under Vivad Se Vishwas scheme 2020 and has received Form No. 3. 4. In view of the above submission of the Ld. Counsel for the assessee, the request