“Vivad se Vishwas”

Great Eastern Energy Corporation Ltd., Gurgaon vs. ACIT, Circle- 10(2), New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri O.P. Kant & Shri K.N. Chary[Through Video Conferencing]

opted to settle 2 ITA No.942/Del./2018 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

Dharmendra Chachan (HUF), New Delhi vs. ITO, Ward-38(3), 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In the result, the appeal of the assessee is dismissed as withdrawn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

Rachana Chachan, New Delhi vs. ITO, Ward-38(3), 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In the result, the appeal of the assessee is dismissed as withdrawn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

Late Smt. Veena Chawala Through Legal Heir Sh. Jawahar Lal Chawala, 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In the result, the appeal of the assessee is dismissed as withdrawn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

Ritu Gupta, Faridabad vs. ITO, Ward-11(2), Faridabad

In the result, the appeal of the assessee is dismissed as withdrawn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

JCIT, Special Range- 1, New Delhi vs. Adm Agro Industries India Pvt. Ltd., Gurgaon

In the result, the appeal of the revenue is dismissed

Bench: Ms. Suchitra Kambledr. B. R. R. Kumar(Through Video Conferencing) Ita No. 1623/Del/2018 : Asstt. Year : 2014-15 Jcit, Vs Adm Agro Industries India Pvt. Ltd., 3Rd Floor, Vatika Professional, Point, Special Range-1, New Delhi Golf Course Extension Road, Sector-66, Gurgaon-122018 (Appellant) (Respondent) Pan No. Aahca6963E Assessee By : Ms. Ananya Kapoor, Adv. Revenue By : Sh. Satpal Gulati, Cit Dr Date Of Hearing: 16.02.2021 Date Of Pronouncement: 16.02.2021

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 has been issued. 3. Keeping in view the exercise of option

Arun Gupta, New Delhi vs. ITO, Ward- 50(3), 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

Mckinsey Knowledge Centre India Pvt. Ltd., Gurgaon vs. DCIT, Circle- 16(2), New Delhi

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

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

Lg Cns India Private Limited, Bangalore vs. DCIT, Bangalore

Appeals are hereby dismissed with liberty to get it restored by the assessee in

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

Dy.C.I.T., Bangalore vs. Lg Cns Pvt. Ltd., Bangalore

Appeals are hereby dismissed with liberty to get it restored by the assessee in

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

DCIT, Bangalore vs. Lg Cns India Pvt. Ltd., Bangalore

Appeals are hereby dismissed with liberty to get it restored by the assessee in

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

Lg Cns India Private Limited, Bangalore vs. DCIT, Bangalore

Appeals are hereby dismissed with liberty to get it restored by the assessee in

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

Rajni Gupta, Meerut vs. ACIT, Circle- 2, Meerut

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. Amit Shukla(Through Video Conferencing) Assessment Year : 2013-14 Rajni Gupta Vs. Acit A-8, Dev Ashrey, Circle -2, Shambhu Nagar, Meerut Meerut Pan : Abqpb 2575 C (Appellant) (Respondent) Assessee By Sh. Ramit Kakkar, Adv. Revenue By Smt. Sushma Singh, Cit-Dr Date Of Hearing: 15/02/2021 Date Of Pronouncement: 15/02/2021 Order Per Anil Chaturvedi, Am:

Assessment Year 2013-14. 2. Before us, assessee has moved an application wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and undertaking Rajni Gupta vs. ACIT A.Y. 2013-14 2 (Form-2) Scheme and department

ACIT, Central Circle- 19, New Delhi vs. Deepak Gambhir, New Delhi

Appeal is dismissed

Bench: Sh. Amit Shukla & Shri Anadee Nath Misshra

appeal.” (B) At the time of hearing, at the outset, the Ld. Counsel 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

Mr. Shri Kishan, New Delhi vs. ITO, New Delhi

In the result, appeal of the assessee is dismissed

Bench: Shri G. S. Pannu & Ms Suchitra Kamble

1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI G. S. PANNU, VICE PRESIDENT AND

M/S. G4S Secure Solutions (India) Pvt. Ltd., New Delhi vs. Addl. CIT, New Delhi

Bench: Shri O.P. Kant & Shri K.N. Chary[Through Video Conferencing]

appeals 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

M/S. G4S Secure Solutions (India) Pvt. Ltd., New Delhi vs. Addl. CIT, New Delhi

Bench: Shri O.P. Kant & Shri K.N. Chary[Through Video Conferencing]

appeals 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

M/S. G4S Secure Solutions (India) Pvt. Ltd., New Delhi vs. Addl. CIT, New Delhi

Bench: Shri O.P. Kant & Shri K.N. Chary[Through Video Conferencing]

appeals 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

M/S. Lakshmi Narain Diamond (India) Pvt. Ltd., New Delhi vs. ITO, New Delhi

The appeal of the assessee is dismissed as withdrawn

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

opted 2 ITA No. 1725/Del./2016 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 and Form No. 3 is awaited. 2. However, it is submitted

Ge Engine Services Distribution Llc, Gurgaon vs. ACIT, 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