“Vivad se Vishwas”

Addl. CIT, Spl. Range- 9, New Delhi vs. Virgin Mobile India Pvt. Ltd., New Delhi

Appeal is dismissed

Bench: Sh. Sudhanshu Srivastava & Shri Anadee Nath Misshra

time of hearing, at the outset, the Ld. Counsel for the Assessee informed us that the assessee has opted for Vivad Se Vishwas Scheme, 2020 (“VSVS”, for short) for the settlement of subject matter of the disputes in this appeal. He drew our attention to letter dated February 20th

Virage Logic International (Now Known As Synopsys India Pvt. Ltd.), Noida vs. DCIT, Circle- 2(2), Intl. Taxation, 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In the result, the appeal filed by the assessee is dismissed as withdrawn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: 2010-11

A.Y.2010-11. 2. By application dated 22.02.2021 the counsel for the assessee brought to our notice that the appellant 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 Noting the fact this appeal by the assessee is dismissed as withdrawn.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 ... assessee to approach the 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 The appeal is dismissed as withdrawn. 4. In the result, the appeal filed by the assessee is dismissed as withdrawn. 5.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

Dlf Commercial Developers Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. Kuldip Singh(Through Video Conferencing) Assessment Year : 2012-13 M/S. Dlf Commercial Vs. Dcit Developers Ltd., Central – 7(1) 9Th Floor, Dlf Centre, New Delhi Sansad Marg, New Dehi-110001 Pan : Aabcd 4619 C (Appellant) (Respondent) Assessee By Shri Satyajeet Goel, C.A. Revenue By Shri Sampoornanand Seth, Sr. D.R. Date Of Hearing: 23/02/2021 Date Of Pronouncement: 23/02/2021 Order Per Anil Chaturvedi, Am:

Year 2012-13. 2. Before us, assessee has moved an application dated 22.02.2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- DLF Commercial Developers Ltd.. vs. DCIT A.Y. 2012-13 2 1) and undertaking (Form

Mr. Anuj Aggarwal, Dehradun vs. ACIT, Dehradun

In the result, the appeal of the assessee is dismissed

Bench: Ms. Suchitra Kambledr. B. R. R. Kumar(Through Video Conferencing) Ita No. 1498/Del/2017 : Asstt. Year : 2008-09 Anuj Aggarwal, Vs Acit, Verendra Kalra & Co. Cas, Circle-1, 75/7, Rajpur Road, Dehradun Dehradun-248001 (Appellant) (Respondent) Pan No. Aetpa3372G Assessee By : Ms. Ritika Pundir, Ca Revenue By : Sh. N. C. Upadhyay, Sr. Dr Date Of Hearing: 19.02.2021 Date Of Pronouncement: 23.02.2021

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. 3. Keeping in view the exercise of option by the assessee

The Kisan Sehkari Chini Mills Ltd., Uttar Pradesh vs. DCIT, Moradabad

Bench: Shri Bhavnesh Saini & Shri B.R.R Kumar

./2016 The Kisan Sehkari Chini Mills Ltd., Kala Khera, Hasanpur-Gajraula, Uttar Pradesh. the issues involved in both the appeals are settled under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 have already been issued by the Department in both the appeals. 3. In view of the above, appeals

Sri Sanjay Kumar Nirmal, New Delhi vs. ITO, 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. 6559/Del/2016 : Asstt. Year : 2012-13 Sanjay Kumar Nirmal, Vs Income Tax Officer, C-603, Dhauladhar Ward-64(3), Apartments, Sector-5, Dwarka, New Delhi New Delhi-110075 (Appellant) (Respondent) Pan No. Acbpn4030G Assessee By : Sh. V. Rajkumar, Adv. Revenue By : Sh. Prakash Dubey, Sr. Dr Date Of Hearing: 23.02.2021 Date Of Pronouncement: 23.02.2021

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

M/S Kanhaiya Residency Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Sh. K. N. Charydr. B. R. R. Kumar(Through Video Conferencing) Ita No. 6549/Del/2016 : Asstt. Year : 2007-08 Kanhaiya Residency Pvt. Ltd., Vs Income Tax Officer, 31, Shanti Vihar, Opp. Ward-5(1), Karkardoma, Dda Flats, New Delhi New Delhi-110092 (Appellant) (Respondent) Pan No. Aacck8902E Assessee By : Ms. Umang Luthra, Adv. Revenue By : Sh. Sohail Malik, Sr. Dr Date Of Hearing: 22.02.2021 Date Of Pronouncement: 23.02.2021

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

The Kisan Sehkari Chini Mills Ltd., Uttar Pradesh vs. DCIT, Moradabad

Bench: Shri Bhavnesh Saini & Shri B.R.R Kumar

./2016 The Kisan Sehkari Chini Mills Ltd., Kala Khera, Hasanpur-Gajraula, Uttar Pradesh. the issues involved in both the appeals are settled under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 have already been issued by the Department in both the appeals. 3. In view of the above, appeals

M/S. Windlass Steel Crafts, Dehradun vs. ACIT, Dehradun

In the result, the appeal of the assessee is dismissed

Bench: Ms. Suchitra Kambledr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5780/Del/2015 : Asstt. Year : 2011-12 Windlass Steel Crafts, Vs Acit, 11-A, Rajpur Road, Circle-1, Dehradun Dehradun (Appellant) (Respondent) Pan No. Aaafw0958M Assessee By : Sh. Verendra Kalra, Ca Revenue By : Sh. N. C. Upadhyay, Sr. Dr Date Of Hearing: 19.02.2021 Date Of Pronouncement: 23.02.2021

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. 3. Keeping in view the exercise of option by the assessee

DCIT, Dehradun vs. M/S. Windlass Steel Crafts, Dehradun

In the result, the appeal of the revenue is dismissed

Bench: Ms. Suchitra Kambledr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5725/Del/2015 : Asstt. Year : 2011-12 Dcit, Vs Windlass Steel Crafts, Circle-2, 11-A, Rajpur Road, Dehradun-248001 Dehradun (Appellant) (Respondent) Pan No. Aaafw0958M Assessee By : Ms. Ritika Pundir, Ca Revenue By : Sh. N. C. Upadhyay, Sr. Dr Date Of Hearing: 19.02.2021 Date Of Pronouncement: 23.02.2021

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. 3. Keeping in view the exercise of option by the assessee

Munters India Humidity Control Pvt. Ltd., New Delhi vs. DCIT, New Delhi

The appeal is dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing) Assessment Year: 2010-11

Vide letter dated 19.02.2021 the appellant sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Scheme,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

Gajendra Singh, Bijnor vs. ITO Ward -3(3), Bijnor

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

Bench: Shri Kul Bharat & Shri Prashant Maharishi

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

Gajendra Singh, Bijnor vs. ITO Ward -3(3), Bijnor

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

Bench: Shri Kul Bharat & Shri Prashant Maharishi

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

Suman Gupta, New Delhi vs. ACIT, Circle-38(1), New Delhi

In the result, the appeal of the assessee is dismissed

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

Before us, the Ld. AR submitted that the assessee moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSV) Act, 2020. The assessee filed Declaration Form No. 1 & 2. As per the application dated 22.02.2021 filed by the assessee, the Ld. AR submitted that ... Form No. 5 dated 17.02.2021 (Order for full and final settlement of Tax Arrear u/s 5(2) of The Direct Tax Vivad Se Vishwas Act, 2020) from the concerned authority was also received by the assessee. 2 3. In view of the aforesaid facts and after considering the submissions

Aarti Singal Foundation, New Delhi vs. ITO (Exemtions), Ward-1(1), New Delhi

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

Bench: Shri Kul Bharat & Shri Prashant Maharishiassessment Year : 2015-16 Aarti Singal Foundation, Ito (Exemptions), 4, Amrita Shergil Marg, Vs Ward-1(1), New Delhi-110003. New Delhi. Pan-Aacta1263F Appellant Respondent Appellant By Sh. Rahul Chourasia, Ca Respondent By Sh.Sanjiv Mahajan, Sr.Dr Date Of Hearing 22.02.2021 Date Of Pronouncement 22.02.2021

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

Divya Kumar Agarwal(HUF), New Delhi vs. ACIT, Ceentral Circle-19, New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. Sudhanshu Srivastava(Through Video Conferencing) Assessment Year : 2014-15 Divya Kumar Agarwal Vs. Acit (Huf) Central Circle -19 A-58, Madhuban, New Delhi Preet Vihar, New Delhi-110092 Pan : Aaghd 4583 B (Appellant) (Respondent) Assessee By Shri Lalit Mohan, C.A. Revenue By Ms. Nidhi Srivastava, Cit-Dr Date Of Hearing: 22/02/2021 Date Of Pronouncement: 22/02/2021 Order Per Anil Chaturvedi, Am:

Year 2014-15. 2. Before us, assessee has moved an application dated 20.02.2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- Primus Buildwell (P) Ltd. vs. DCIT A.Y. 2010-11 2 1) and undertaking (Form-2) Scheme

Study Overseas Global Private Ltd., New Delhi vs. DCIT, Circle- 24(2), New Delhi

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Counsel for the Assessee filed an application seeking permission to withdraw the appeal as the issues involved in the appeal are settled under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 have already been issued by the Department. 3. In view of the above, appeal of the assessee dismissed

ACIT, Circle-11(2), New Delhi vs. Humboldt Wedag India Pvt. Ltd., New Delhi

In the result, the appeal filed by the Revenue and the Cross

Bench: Shri R.K. Panda & Shri K Narasimha Charyasstt. Year 2003-04 Acit, Vs. Humboldt Wedag India Pvt. Ltd. Circle 11(2), A-36, Mehtab House, Mohan Co- New Delhi Operative Industrial Area, Mathura Road, New Delhi 110 044 Pan Aaach7474G (Appellant) (Respondent)

maintainable and is accordingly dismissed. Cross Objection 96/Del/2018 5. Ld. Counsel for the assessee submitted that the assessee has gone under the Vivad Se Vishwas Act 2020 to settle the dispute and has obtained the Form No. 3 from the department. He accordingly submitted that he wants to withdraw

Parmod Kumar Saluja, Gurgaon vs. DCIT, Circle- 3, Gurgaon

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

Addl. CIT, Spl. Range- 9, New Delhi vs. Virgin Mobile India Pvt. Ltd., 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