“Vivad se Vishwas”

Rakhi Didwania, Delhi vs. ITO, Ward-40(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year : 2014-15

opted to settle the dispute relating to the tax arrears for the 2 ITA-2106//Del/2018 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

Rohit Kumar Gupta, New Delhi vs. ACIT, Central Circle- 13, New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2014-15

opted to settle the dispute relating to the tax arrears for the 2 ITA-20/Del/2018 assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee

Atiya Gohar, Meerut vs. ITO, Ward- 1(1), Meerut

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2009-10 Atiya Gohar, Ito, 81-82, Mufti Street, Near Kotwali, Vs Ward-1(1), Meerut, Uttar Pradesh. Meerut. Pan-Bnwgh1763Q Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 19.02.2021 Date Of Pronouncement 19.02.2021

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

Bonanza Portfolio Ltd., New Delhi vs. ACIT, Circle- 5(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year : 2013-14

/Del/2017 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

Quippo Oil and Gas Infrastructure Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee and appeals of the Revenue

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2012-13

opted to settle the dispute relating to 4 ITA-2192/Del/2017 & Ors. 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

Rajesh Goyal, New Delhi vs. ITO Ward - 33(4), New Delhi

The appeal is allowed

Bench: Shri R.K. Pandaasstt. Year 2014-15

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. In view of the above submission of the Ld. Counsel for the assessee and in absence

Lalit Kumar, Panipat vs. ITO Ward - 2, Panipat

The appeal of the assessee is dismissed as withdrawn

Bench: Shri Bhavnesh Saini & Shri O.P. Kant[Through Video Conferencing]

assessee has opted to settle the dispute relating to the tax arrears for the assessment 2 year under consideration, under the “Vivad Se Vishwas Scheme, 2020” for which, he has filed Form No. 1 & 2 and Form No. 3 is awaited. 2. However, it is submitted by the appellant that

Saheb Sahni, New Delhi vs. ITO Ward - 51(5), New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri Bhavnesh Saini & Shri O.P. Kant[Through Video Conferencing]

assessee has opted to settle the dispute relating to the tax arrears for the assessment 2 year under consideration, under the “Vivad Se Vishwas Scheme, 2020” for which, he has filed Form No. 1 & 2 and Form No. 3 is awaited. 2. However, it is submitted by the appellant that

Renu, New Delhi vs. ITO Ward - 2, Karnal

The appeal is allowed

Bench: Shri R.K. Pandaasstt. 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. In view of the above submission of the Ld. Counsel for the assessee and in absence

Sanjay Gupta, New Delhi vs. ACIT, Circle- 63(1), New Delhi

The appeal is allowed

Bench: Shri R.K. Pandaasstt. Year 2015-16

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. In view of the above submission of the Ld. Counsel for the assessee and in absence of any objection from the side

Deepika Bedi Puri, New Delhi vs. DCIT Central Circle-05, New Delhi

The appeal is allowed

Bench: Shri R.K. Pandaasstt. Year 2016-17

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. In view of the above submission of the Ld. Counsel for the assessee and in absence of any objection from the side

Anurag Sharma, Delhi vs. ACIT, Circle- 35(1), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Ms Suchitra Kamble & Dr. B. R. R. Kumar

1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND DR

M/S. Primus Buildwell (P) Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. Amit Shukla(Through Video Conferencing) Assessment Year : 2010-11 Primus Buildwell (P) Ltd., Vs. Dcit C/O. M/S. Rra Taxindia, Circle – 14(1) D-28, South Extension New Delhi Part-I, New Delhi-110049 Pan : Aadcp 8183 D (Appellant) (Respondent) Assessee By Shri Divyanshu Jain, Adv. Revenue By Shri Govind Singhal, Sr. Dr Date Of Hearing: 18/02/2021 Date Of Pronouncement: 18/02/2021 Order Per Anil Chaturvedi, Am:

Year 2010-11. 2. Before us, assessee has moved an application dated 17.02.2021 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

Ongc Videsh Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal is dismissed

Bench: Shri Kuldip Singh & Shri Prashant Maharishi(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

Sh. Prashank Bindal, New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. Amit Shukla(Through Video Conferencing) Assessment Year : 2007-08 Prashank Bindal, Vs. Dcit B-38, Madhuban, Central Circle – 3, Near Nirman Vihar, New Delhi New Delhi - 110092 Pan : Actpb 6727 A (Appellant) (Respondent) Assessee By Shri Nippun Mittal, C.A. Revenue By Shri Govind Singhal, Sr. Dr Date Of Hearing: 18/02/2021 Date Of Pronouncement: 18/02/2021 Order Per Anil Chaturvedi, Am:

Assessment Year 2007-08. 2. Before us, assessee has moved an application wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) Prashank Bindal vs. DCIT A.Y. 2007-08 2 2020 and has filed the declaration (Form-1) and undertaking (Form-2) Scheme and seeking

Pancham Hotels Pvt Ltd, New Delhi vs. ITO Ward - 19(3), New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri Bhavnesh Saini & Shri O.P. Kant[Through Video Conferencing]

appeal as 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”. The assessee has also filed copy of Form No. 3 issued by the respective Principal Commissioner of Income Tax, which is placed

Nidhi Gupta, New Delhi vs. ITO Ward - 35(2), New Delhi

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

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2015-16

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

Jupiter Healthcare Co., New Delhi vs. ACIT Circle-56(1), New Delhi

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2014-15

Tribunal 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 Act, 2020 (in short ‘the Act’) and requested for withdrawal of the said appeal. 3. Considering the aforesaid situation, the captioned appeal is consigned

Om Parkash S/O Nathu Ram, Bhiwani vs. ITO Ward-3, Bhiwani

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

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2014-15

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

Kapil Dev Kaushik, Delhi vs. ITO Ward 46(5), New Delhi

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

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2015-16

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