“Vivad se Vishwas”

Pinki Goyal, Rewari vs. ITO, Ward- 2, Rewari

In the result, appeal of the Assessee dismissed as withdrawn

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

./2019 Smt. Pinki Goyal, Rewari 2. Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter is settled under VIVAD SE VISHWAS SCHEME, 2020 and requisite Form have been issued in favour of the assessee. 3. In view of the above, appeal of assessee is dismissed

Cosmique Pvt. Ltd., New Delhi vs. ACIT, Circle- 6(2), New Delhi

Bench: Shri Before Shri R.K. Panda, Accountant Before Shri Before Shri R.K. Panda, Accountant R.K. Pandar.K. Pandamember Member

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

Uzma Asif, New Delhi vs. ITO Ward 46(3), New Delhi

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

Bench: Shri Before Shri R.K. Panda, Accountant Before Shri Before Shri R.K. Panda, Accountant R.K. Pandar.K. Pandamember Member

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 and is ready to pay the due tax. 3. Learned Senior DR has no objection. 4. In view of the above

Electrical & Electronics India Ltd., Kolkata vs. ACIT, Central Circle- 13, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri Before Shri R.K. Panda, Accountant Before Shri Before Shri R.K. Panda, Accountant R.K. Pandar.K. Pandamember Member

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

Himanshu Goel, New Delhi vs. ACIT, Circle-33(1), 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In the result, the appeal of the assessee is dismissed as withdrawn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: 2015-16

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

Ge Jenbacher Gmbh & Co. Ohg, Gurgaon vs. ACIT (International Taxation), New Delhi

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

four appeals as the dispute relating to the tax arrears for the assessment years under consideration has been settled under the “Vivad Se Vishwas Scheme, 2020”. The learned counsel further submitted that in all the appeals, the Form No. 3 has been issued in favour of the assessee

Ge Jenbacher Gmbh & Co. Ohg, Gurgaon vs. ACIT (International Taxation), New Delhi

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

four appeals as the dispute relating to the tax arrears for the assessment years under consideration has been settled under the “Vivad Se Vishwas Scheme, 2020”. The learned counsel further submitted that in all the appeals, the Form No. 3 has been issued in favour of the assessee

Ge Energy Europe B.V., Gurgaon vs. ACIT (International Taxation), New Delhi

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

four appeals as the dispute relating to the tax arrears for the assessment years under consideration has been settled under the “Vivad Se Vishwas Scheme, 2020”. The learned counsel further submitted that in all the appeals, the Form No. 3 has been issued in favour of the assessee

Ge Energy Parts Inc., Gurgaon vs. ACIT (International Taxation), New Delhi

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

four appeals as the dispute relating to the tax arrears for the assessment years under consideration has been settled under the “Vivad Se Vishwas Scheme, 2020”. The learned counsel further submitted that in all the appeals, the Form No. 3 has been issued in favour of the assessee

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

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

Bench: Shri Before Shri R.K. Panda, Accountant Before Shri Before Shri R.K. Panda, Accountant R.K. Pandar.K. Pandamember Member

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

ACIT, New Delhi vs. M/S. Reed Elsevier India (P) Ltd., Gurgaon

Bench: Shri Amit Shuklaa N D Shri Prashant Maharishi(Through Video Conferencing)

letter dated 08th February, 2021 stating that assessee has already filed Form Nos. 1 and 2 for settlement of the dispute under Vivad se Vishwas Scheme, 2020. Form No. 3 is yet to be received. 3. The ld. DR agreed that in the above circumstances both the appeals ... carefully considered the letter dated 08.02.2021 of the learned AR and note that assessee has already filed Form Nos. 1 and 2 under Vivad se Vishwas Scheme, 2020. Therefore, both the appeals of the assessee and the Revenue are treated as withdrawn and hence dismissed with liberty that in case

ACIT, Jaipur vs. Constructive Finance Pvt. Ltd., Jaipur

In the result, appeal of the Revenue is dismissed

Bench: Shri R. K. Panda & Ms Suchitra Kamble(Through Video Conferencing)

1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND

DCIT, New Delhi vs. M/S. G4S Corporate Services (India) Pvt. Ltd., New Delhi

The appeal is dismissed as withdrawn

Bench: Shri Amit Shukla & Shri O.P. Kant[Through Video Conferencing]

year 2010-11. 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”. She, therefore, seeks permission to treat the appeal as deemed to be withdrawn under the provisions of 2 ITA No.2086/Del./2014 Direct ... Vivad Se Vishwas Act, 2020. The assessee has also filed a copy of Form No. 3 issued by the respective Principal Commissioner of Income Tax, which is placed on file. 3. We have heard learned Representative of both the parties through Video Conferencing and have perused Form No. 3 issued

Tewari and Gangahar Infrastructure Pvt. Ltd., New Delhi vs. ACIT, Circle- 25(1), New Delhi

The appeal is allowed

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2007-08 Tewari & Gangadhar Infrastructure Vs Acit, Pvt. Ltd., Circle-25(1), Tewari House, New Delhi. 11B/8, Pusa Road, New Delhi. Pan : Aacct2615F (Appellant) (Respondent) Assessee By : Shri Vinod Kumar, Advocate Revenue By : Shri Prakash Dubey, Sr. Dr Date Of Hearing : 04.02.2021 Date Of Pronouncement : 04.02.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 26.08.2019 Of The Cit(A)-28, New Delhi, Relating To The Assessment Year 2007-08. 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

Bhajanpura Co.-Op (U) Thrift & Credit Society Ltd, New Delhi vs. ITO Ward - 57(2), New Delhi

In the result, appeal of Assessee dismissed

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

Thrift & Credit Society Ltd., Delhi. 2. Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter is settled under VIVAD SE VISHWAS SCHEME, 2020 and requisite Form have been issued in favour of the assessee. 3. In view of the above, appeal of assessee is dismissed

Kumud Gupta, New Delhi vs. ACIT, Circle-32(1), New Delhi

In the result, appeal of Assessee dismissed as withdrawn

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

Delhi. 2. Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter is under consideration with the Department under VIVAD SE VISHWAS SCHEME, 2020 and there is likely good of the application filed under the VIVAD SE VISHWAS SCHEME being accepted by the Ld. Principal Commissioner

Aryan H R Consulting P.Ltd, New Delhi vs. ITO, Ward-3(2), New Delhi

In the result, appeal of Assessee dismissed

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

Consulting Pvt. Ltd., New Delhi. 2. Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter is settled under VIVAD SE VISHWAS SCHEME, 2020 and requisite Form have been issued in favour of the assessee. 3. In view of the above, appeal of assessee is dismissed

Poonam Goel, Muzaffarnagar vs. ITO, Ward-1(2), Muzaffarnagar

In the result, appeal of Assessee dismissed

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

./2018 Smt. Poonam Goel, Muzaffarnagar. 2. Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter is settled under VIVAD SE VISHWAS SCHEME, 2020 and requisite Form have been issued in favour of the assessee. 3. In view of the above, appeal of assessee is dismissed

M/S Ozone Metallics (P) Ltd., New Delhi vs. DCIT, New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri Mahavir Prasad & Shri O.P. Kant[Through Video Conferencing]

opted to settle 2 ITA No. 374/Del./2017 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 a copy of Form No. 3 issued by the respective Principal Commissioner of Income Tax, which

M/S Panasonic Consumer India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shri Amit Shukla & Shri B.R.R. Kumar

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