“Vivad se Vishwas”

Amit Agarwal, New Delhi vs. DCIT, Circle- 11(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2014-15

that the assessee has opted to settle the dispute relating to the tax arrears for the 2 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

Alang Auto & General Engineering Co. Pvt. Ltd., Ghaziabad vs. DCIT, Circle- 1, Ghaziabad

In the result, the appeal of the assessee is dismissed as withdrawn

settle the dispute relating to the tax arrears for the assessment year under Alang Auto & General Engineering Co. Vs. DCIT 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

Meenakshi Kansal, Shamli vs. ITO, Ward-1(5), Shamli

The appeal is allowed

Bench: Shri R.K. Pandaassessment Year: 2010-11 Meenakshi Kansal, Vs Ito, C/O Prem Prakash, Advocate, Ward-1(5), 183/2, Shamli. North Civil Lines, Muzaffarnagar, Muzaffarnagar, Uttar Pradesh. Pan : Aykpk6549A (Appellant) (Respondent) Assessee By : Shri Prem Prakash Advocate & Shri Ashish Aggarwal, Advocate Revenue By : Shri Gaurav Dudeja, Sr. Dr Date Of Hearing : 10.02.2021 Date Of Pronouncement : 10.02.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 22.11.2017 Of The Cit(A), Muzaffarnagar, Relating To The Assessment Year 2010-11. 2. The Ld. Counsel For The Assessee, At The Time Of Hearing, Sought Withdrawal Of The Appeal Filed By The Assessee Stating 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. However, Form No.3 Is Yet To Be Obtained. He Accordingly Submitted That This Appeal May Be Allowed To Be Withdrawn. 3. In Absence Of Any Objection From The Side Of The Ld. Dr, The Request Of The Assessee For Withdrawal Of The Appeal Is Allowed.

stating 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. However, Form No.3 is yet to be obtained. He accordingly submitted that this appeal may be allowed to be withdrawn

Meeta Nagpal, New Delhi vs. ITO, Ward- 32(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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 Smt. Meeta Nagpal Vs. ITO certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Mobinteco Ltd. (Now Hike Pvt. Ltd), New Delhi vs. DCIT, Circle- 17(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Us. The Learned Counsel For The Assessee, Vide Mobinteco Ltd. Vs. Dcit

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

Rachna Maloo, Kolkata vs. ACIT, Central Circle- 25, New Delhi

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

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2012-13 Rachna Maloo, Acit, 5B, Shree Niket, 11-Ashoka Road, Vs Central Circle-25, Alipore, Kolkata-700027. New Delhi. Pan-Aenpm6717P Appellant Respondent Appellant By Sh.M.P.Rastogi, Adv. Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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

Uptron Powertronics Ltd., Ghaziabad vs. DCIT, Circle- 2, Ghaziabad

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2013-14 M/S Uptron Vs. Dcit, Circle-2, Powertronics Ltd., Ghaziabad S-53-58, Site-Iv, Uptron Estate, Sahibabad, Ghaziabad, Uttar Pradesh (Pan: Aaacu1871A) (Appellant) (Respondent) Appellant By : Sh. Ravi Kapoor, Ca Respondent By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 10.02.2021 Date Of Pronouncement : 10.02.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2013-14 Is Directed Against The Order Of Learned Cit(A), Ghaziabad.

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

M/S. L.R. Finvest Pvt. Ltd., New Delhi vs. ITO, New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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

Religare Housing Development Finance Corporation Ltd., New Delhi vs. DCIT, Circle- 21(1), New Delhi

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

Religare Housing Development Finance Cor. Ltd. Vs. ITO 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

Giesecke & Devrient 3S Ab, Gurgaon vs. DCIT, Circle- 1(3)(1), International Taxation, New Delhi

In the result, all the 03 appeals of the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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

Giesecke & Devrient 3S Ab, Gurgaon vs. DCIT, Circle- 1(3)(1), International Taxation, New Delhi

In the result, all the 03 appeals of the assessee are dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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

Rrb Energy Ltd., New Delhi vs. DCIT, Circle-20(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.N. Charyassessment Year: 2011-12 Rrb Energy Ltd., Vs Acit, Ga, 1/B-1 Extension, Range-15, Mohan Coop. Ind. Estate, New Delhi. Mathura Road, New Delhi-110044 (Pan: Aaacv0109N) (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

ITO, Ward- 2(2), New Delhi vs. Almak Finance Pvt. Ltd., New Delhi

Appeal is dismissed

Bench: Ms. P. Madhavi Devi & 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 Email dated

Green World Publications (India) Pvt. Ltd., New Delhi vs. ITO, Ward- 10(3), New Delhi

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

Bench: Shri G.S. Pannu, Vice- & Shri K. Narasimha Charyassessment Year: 2008-09

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

Emd Locomotive Technologies Pvt. Ltd., New Delhi vs. ITO, Ward- 8(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Hyper Quality India Pvt. Ltd., Gurgaon vs. ACIT, Circle- 11(2), New Delhi

In the result, the appeals by the Revenue as well as by the Assessee are dismissed

Bench: Shri Amit Shukla & Shri Prashant Maharishi

I.T.As. No.4521 & 4701/DEL/2017 2. The learned counsel for the assessee, at the outset, stated that 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

ACIT, Circle- 11(2), New Delhi vs. Hyper Quality India Pvt. Ltd., Gurgaon

In the result, the appeals by the Revenue as well as by the Assessee are dismissed

Bench: Shri Amit Shukla & Shri Prashant Maharishi

I.T.As. No.4521 & 4701/DEL/2017 2. The learned counsel for the assessee, at the outset, stated that 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

Quippo Energy (P) Ltd., New Delhi vs. DCIT, Circle- 14(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.N. Charyassessment Year: 2011-12

4117/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

Rrb Energy Ltd., New Delhi vs. ACIT, Circle- 20(2), New Delhi

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

Bench: Shri G.S. Pannu & Shri K.N. Charyassessment Year: 2011-12 Rrb Energy Ltd., Vs Acit, Ga, 1/B-1 Extension, Range-15, Mohan Coop. Ind. Estate, New Delhi. Mathura Road, New Delhi-110044 (Pan: Aaacv0109N) (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

M/S. L.R. Finvest Pvt. Ltd., New Delhi vs. CIT(A)- 5, New Delhi

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

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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