“Vivad se Vishwas”

Ge Energy Parts Inc., 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

Ge Pacific Pte Ltd., 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

M/S. Cargill India Pvt. Ltd., New Delhi vs. ACIT, 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

M/S. Jeet Tradelink Pvt. Ltd., New Delhi vs. ITO, New Delhi

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastavaasstt. Year 2006-07 M/S. Jeet Tradelink Pvt. Ltd. Vs. Ito , 414/1, 4Th Floor, Dda Ward-4(2), Commercial Complex New Delhi, District Centre, Janakpuri New Delhi 110 058 Pan Aabcj4159R (Appellant) (Respondent) Asstt. Year 2006-07 Ito Ward4(2) Vs. M/S. Jeet Trade Iinks Pvt. Ltd. Room No. 413A 414/1, 4Th Floor, Dda C.R. Building Commercial Complex, I.P. Estate, Drum Shape Building, New Delhi. I.P. Marg, New Delhi . Pan Aabcj4159R (Appellant) (Respondent)

assessment year 2006-07. 2. Ld. Counsel for the assessee filed an application stating that assessee has gone under the Direct Tax Vivad se Vishwas Act, 2020 and has received a certificate and From No. 3. He accordingly submitted that since the dispute now stands resolved by the Vivad Se

Neelam Portfolio Pvt Ltd., New Delhi vs. ITO Ward-18(1), New Delhi

Bench: Shri R.K. Pandaasstt. Year 2008-09

Counsel for the assessee, filed an application seeking withdrawal of the appeal on the ground that the assessee has opted for the Vivad Se Vishwas Scheme, 2020 and has received the Form No. 3 from the department. In view of the above the captioned appeal is consigned to record

Complete Medi Veda Solutions Pvt. Ltd., Delhi vs. ITO Ward-6(2), New Delhi

Bench: Shri R.K. Pandaasstt. Year 2011-12

Counsel for the assessee, filed an application seeking withdrawal of the appeal on the ground that the assessee has opted for the Vivad Se Vishwas Scheme, 2020 and has received the Form No. 3 from the department. In view of the above the captioned appeal is consigned to record

Guljeet Kaur Sabharwal, New Delhi vs. ACIT Circle-41(1), New Delhi

Bench: Shri R.K. Pandaasstt. Year 2017-18 Smt. Guljeet Kaur Vs. Acit, Circle 41(1) Sabharwal, New Delhi. 1/64, West Punjabi Bagh, New Delhi – 110 026 Pan Aiqpk6402Q (Appellant) (Respondent)

hearing. However, an application seeking permission to withdraw the appeal has been filed on the ground that the assessee has opted for Vivad Se Vishwas scheme 2020 and has already filed Form No. 1 & 2 as prescribed under the scheme. Further the assessee has been issued Form 3 under

Garima Gupta, New Delhi vs. ITO Ward - 42(3), New Delhi

In the result, appeal of the Assessee dismissed as withdrawn

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

Assessee seeks permission to withdraw the appeal because assessee has opted to settle the issues involved in Assessee’s appeal in VIVAD SE VISHWAS SCHEME, 2020 and requisite Form No.3 have been issued in favour of the assessee. 3. In view of the above, appeal of the assessee is dismissed

Bhupinder Singh, New Delhi vs. ITO Ward - 63(2), New Delhi

In the result, appeal of the Assessee dismissed as withdrawn

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

Assessee seeks permission to withdraw the appeal because assessee has opted to settle the issues involved in Assessee’s appeal in VIVAD SE VISHWAS SCHEME, 2020 and requisite Form No.3 have been issued in favour of the assessee. 3. In view of the above, appeal of the assessee is dismissed

Clixxo Broadband Pvt. Ltd., Delhi vs. Addl. CIT, Special Range-2, New Delhi

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

settle the M/s Clixxo Broadband Pvt. Ltd. Vs. Add.CIT 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

Reader'S Digest Book and Home Entertainment India (P) Ltd., New Delhi vs. DCIT, Circle- 21(1), New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri Amit Shukla & Shri Prashant Maharishi

both the parties through Video Conferencing. 3. Ld. counsel for the assessee at the outset stated that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No.3 has also been issued in favour of the assessee. He, therefore, seeks permission to withdraw the appeal. 2 I.T.A

Media Matrix Enterprises Pvt. Ltd., New Delhi vs. ITO, Ward- 16(3), New Delhi

Bench: Shri R.K. Panda

Counsel for the assessee, filed an application seeking passing of appropriate order on the ground that the assessee has opted for Vivad Se Vishwas Scheme 2020 and has also obtained Form No. 3. Copy of Form No. 3 which has been filed by the assessee is placed on record

Atc Telecom Infrastructure Pvt. Ltd. (Successor of Transcend Infrastructure Pvt. Ltd.), Mumbai vs. DCIT, Circle- 25(2), New Delhi

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

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

Learned Counsel for the Assessee seeks permission to withdraw the appeals as the matters in issue are settled in VIVAD SE VISHWAS SCHEME, 2020 and requisite Form No.3 have been issued in favour of the assessee in the above appeals. 3. In view of the above, appeals of assessee

Atc Telecom Infrastructure Pvt. Ltd. (Successor of Transcend Infrastructure Pvt. Ltd.), Mumbai vs. DCIT, Circle- 25(2), New Delhi

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

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

Learned Counsel for the Assessee seeks permission to withdraw the appeals as the matters in issue are settled in VIVAD SE VISHWAS SCHEME, 2020 and requisite Form No.3 have been issued in favour of the assessee in the above appeals. 3. In view of the above, appeals of assessee

Nishant Inbuild Ltd, New Delhi vs. ACIT, Circle-18(2), New Delhi

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

opted to settle the dispute relating to the tax arrears for the assessment year under Nishant Inbuild Limited Vs. ACIT 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

Native Buildcon Pvt. Ltd., Gurugram vs. DCIT, Circle- 3(1), Gurugram

The appeal of the assessee is dismissed as withdrawn

Bench: Shri Amit Shukla & Shri Prashant Maharishi

both the parties through Video Conferencing. 3. Ld. counsel for the assessee at the outset stated that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No.3 has also been issued in favour of the assessee. He, therefore, seeks permission to withdraw the appeal. 2 I.T.A

Media Matrix Enterprises Pvt. Ltd., New Delhi vs. ITO, Ward- 16(3), New Delhi

Bench: Shri R.K. Panda

Counsel for the assessee, filed an application seeking passing of appropriate order on the ground that the assessee has opted for Vivad Se Vishwas Scheme 2020 and has also obtained Form No. 3. Copy of Form No. 3 which has been filed by the assessee is placed on record

Emd Locomotive Technologies P.Ltd, New Delhi vs. DCIT, Corporate Circle-8(1), New Delhi

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

Bench: Us. The Learned Counsel For The Assessee Vide Email Letter Dated 08.02.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted Emd Locomotive Technologies P. Ltd. Vs. Ito

Locomotive Technologies P. Ltd. Vs. ITO 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

S.S. Kothari Mehta & Co., New Delhi vs. ACIT, New Delhi

In the result, appeal of the Assessee dismissed as withdrawn

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

Delhi. 2. Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter in issue is settled in VIVAD SE VISHWAS SCHEME, 2020 subject to issue of Form No.3. 3. In view of the above, appeal of assessee is dismissed as withdrawn, subject to issue of Form

M/S Elektrobit Automotive Gmbh, Germany vs. DCIT (International Taxation), New Delhi

Bench: Shri O.P. Kant & Shri K. Narasimha Charyassessment Years: 2012-13

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. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed. 4. However, the aforesaid is subject