“Vivad se Vishwas”

Kendle India Pvt. Ltd., Gurgaon vs. DCIT, Gurgaon

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Kendle India Pvt. Ltd. Vs. Dcit 14Th Floor, Tower-B, Circle – 1(1), Building No.14, Gurgaon. Dlf Cyber City, Phase-Ii Gurgaon-122 002 Pan No. Aacck 4960 A (Appellant) (Respondent) Assessee By Sh. T. D. Singh, Adv. Sh. Navnit Kumar, Adv. Revenue By Adjournment Application Date Of Hearing: 04/02/2021 Date Of Pronouncement: 04/02/2021 Order Per K. Narasimha Chary, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 18.03.2016 Passed By The Commissioner Of Income Tax (Appeals)-1, Gurgaon Relating To Assessment Year 2010-11. 2. Before Us, Assessee Has Moved An Application Wherein The Assessee Has Stated That It Has Opted For Vivad Se Vishwas (Vsv)

Assessment Year 2010-11. 2. Before us, assessee has moved an application wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2 2020 and has filed the declaration (Form-1) and undertaking (Form-2) Scheme and Form -3 has been received. He therefore submitted that

Vikash Prop. M/S. Ncr Travels, New Delhi vs. ITO, Gurgaon

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

Bench: Shri R.K.Panda & Shri Kuldip Singh

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 2 ITA No.3205/Del./2016 Sh. Vikash Prop. Scheme, 2020” and has filed necessary Form 1 & 2 with the Tax Department, which was accepted

Sh. S.D. Kathuria, Faridabad vs. ACIT, Faridabad

The appeal is allowed

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2006-07 S.D. Kathuria, Vs Acit, House No.713, Sector-15, Central Circle-1, Faridabad. Faridabad. Pan : Ahtpk0434C (Appellant) (Respondent) Assessee By : Shri Rakesh Gupta & Shri Somil Aggarwal, Advocates Revenue By : Shri H.K. Choudhary, Cit, 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 28.01.2011 Of The Cit(A)-I, Ludhiana, Relating To The Assessment Year 2006-07. 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

Amba Properties Pvt. Ltd., New Delhi vs. ACIT Circle-2(2), New Delhi

The appeal of the assessee is dismissed as withdrawn

Bench: Shr Bhavnesh Saini & Shri Prashant Maharishi(Through Video Conferencing) Amba Properties Pvt. Ltd., Acit, 114, First Floor, Amba Deep, Vs. Circle-2 (2), 14 – Kasturba Gandhi Marg, New Delhi New Delhi – 110 001. Pan: Aaaca2999M (Appellant) (Respondent)

submitted a letter dated 29.01.2021 wherein it is stated that assessee has filed on 31st August, 2020, Form Nos. 1 and 2 under Vivad Se Vishwas Scheme, 2020 to settle the tax dispute. It was stated that Form No. 3 has not yet been received. 3. In view

Bss Buildcon P.Ltd, New Delhi vs. ITO, Ward-5(2), New Delhi

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

Bench: Shr Bhavnesh Saini & Shri Prashant Maharishi(Through Video Conferencing) M/S. Bss Buildcon Pvt. Ltd., Ito, M–133, Greater Kailash, Part–Ii, Vs. New Delhi – 110 048. Ward-5 (2), Pan: Aaccb6435F New Delhi (Appellant) (Respondent)

pertaining to Assessment Year 2013-14 is pending before the Tribunal and assessee has filed Form Nos. 1 and 2 under Vivad Se Vishwas Scheme, 2020 to settle the tax dispute in ITA 6409 (Del) of 2018. Form No. 3 has also been received by the company, hence penalty

Ram Bhagat Yadav, Bahadurgarh vs. ITO, Ward-5, Rohtak

The appeal is allowed

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

assessment year 2015-16. 2. The Ld. Counsel for the assessee, at the outset submitted that the assessee has opted for the Vivad Se Vishwas Scheme 2020 and has filed the declaration in Form 1 and 2 and has received Form 3 from the Ld. Principal Commissioner of Income

Concentrix Daksh Services India Pvt. Ltd., Gurgaon vs. ACIT, Circle- 6(2), New Delhi

Bench: Shri Anil Chaturvedi & Shri K. Narasimha Charyassessment Year: 2013-14

appeal filed by assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears under the Vivad Se Vishwas Scheme, 2020 for the assessment year under consideration. A certificate to this effect under section 5(1) of The Direct Tax Vivad Se Vishwas

Sirocco Consultants Pvt. Ltd., New Delhi vs. DCIT, Circle- 23(2), New Delhi

Appeal is dismissed

Bench: Shri R.K. Panda & Shri Kuldip Singh(Through Video Conference)

opted 2 ITA No.3850/Del./2017 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

ACIT, New Delhi vs. M/S Mahaketu Promotors & Developers P.Ltd., New Delhi

The appeal is dismissed as withdrawn

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

year 2007-08. 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 2 ITA No. 305/Del./2017 the appeal as deemed to be withdrawn under the provisions ... Direct Tax 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

Study Overseas Global Private Ltd., New Delhi vs. DCIT, New Delhi

Appeal is dismissed

Bench: Shri R.K. Panda & Shri Kuldip Singh(Through Video Conference)

opted 2 ITA No.643/Del./2014 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. Globus Spirits Ltd., New Delhi vs. Addl. CIT, 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: 2009-10

appeal filed by assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears under the Vivad Se Vishwas Scheme, 2020 for the assessment year under consideration. A certificate to this effect under section 5(1) of The Direct Tax Vivad Se Vishwas

Ravva Oil (Singapore) Pte. Ltd., New Delhi vs. ADIT, New Delhi

In the result, all the appeals of the Assessee along with Cross Objections are dismissed as withdrawn and Departmental Appeals are disposed of accordingly

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

Learned Representatives of both the parties through video conferencing. 3. Learned Counsel for the Assessee submitted that assessee has availed the benefit of VIVAD SE VISHWAS SCHEME, 2020 in all the above matters and has made a declaration in prescribed Form No.1 with the Government of India. He has submitted

Ravva Oil (Singapore) Pte. Ltd., New Delhi vs. ADIT, New Delhi

In the result, all the appeals of the Assessee along with Cross Objections are dismissed as withdrawn and Departmental Appeals are disposed of accordingly

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

Learned Representatives of both the parties through video conferencing. 3. Learned Counsel for the Assessee submitted that assessee has availed the benefit of VIVAD SE VISHWAS SCHEME, 2020 in all the above matters and has made a declaration in prescribed Form No.1 with the Government of India. He has submitted

Ravva Oil (Singapore) Pte. Ltd., New Delhi vs. ADIT, New Delhi

In the result, all the appeals of the Assessee along with Cross Objections are dismissed as withdrawn and Departmental Appeals are disposed of accordingly

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

Learned Representatives of both the parties through video conferencing. 3. Learned Counsel for the Assessee submitted that assessee has availed the benefit of VIVAD SE VISHWAS SCHEME, 2020 in all the above matters and has made a declaration in prescribed Form No.1 with the Government of India. He has submitted

Ravva Oil (Singapore) Pte. Ltd., New Delhi vs. ADIT, New Delhi

In the result, all the appeals of the Assessee along with Cross Objections are dismissed as withdrawn and Departmental Appeals are disposed of accordingly

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

Learned Representatives of both the parties through video conferencing. 3. Learned Counsel for the Assessee submitted that assessee has availed the benefit of VIVAD SE VISHWAS SCHEME, 2020 in all the above matters and has made a declaration in prescribed Form No.1 with the Government of India. He has submitted

Ravva Oil (Singapore) Pte. Ltd., New Delhi vs. ADIT, New Delhi

In the result, all the appeals of the Assessee along with Cross Objections are dismissed as withdrawn and Departmental Appeals are disposed of accordingly

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

Learned Representatives of both the parties through video conferencing. 3. Learned Counsel for the Assessee submitted that assessee has availed the benefit of VIVAD SE VISHWAS SCHEME, 2020 in all the above matters and has made a declaration in prescribed Form No.1 with the Government of India. He has submitted

Alcatel Lucent India Ltd., Gurgaon vs. DCIT, New Delhi

Bench: Shri Anil Chaturvedi & Shri K. Narasimha Chary

appeals filed by assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears under the Vivad Se Vishwas Scheme, 2020 for the assessment years under consideration. 3. Learned CIT/DR has no objection. 4. In view of the above, we accept the request ... submits that the standing instructions are that it is only if the assessee makes payment subsequent to the processing of the case under Vivad Se Vishwas Tak Scheme,2020, the Revenue will seek withdrawal of the case. In view of this, we make it clear that in case the dispute

ADIT, New Delhi vs. M/S Ravva Oil (Singapore) Pte Ltd., Gurgaon

In the result, all the appeals of the Assessee along with Cross Objections are dismissed as withdrawn and Departmental Appeals are disposed of accordingly

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

Learned Representatives of both the parties through video conferencing. 3. Learned Counsel for the Assessee submitted that assessee has availed the benefit of VIVAD SE VISHWAS SCHEME, 2020 in all the above matters and has made a declaration in prescribed Form No.1 with the Government of India. He has submitted

ADIT, New Delhi vs. M/S Ravva Oil (Singapore) Pte Ltd., Gurgaon

In the result, all the appeals of the Assessee along with Cross Objections are dismissed as withdrawn and Departmental Appeals are disposed of accordingly

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

Learned Representatives of both the parties through video conferencing. 3. Learned Counsel for the Assessee submitted that assessee has availed the benefit of VIVAD SE VISHWAS SCHEME, 2020 in all the above matters and has made a declaration in prescribed Form No.1 with the Government of India. He has submitted

ADIT, New Delhi vs. M/S Ravva Oil (Singapore) Pte Ltd., Gurgaon

In the result, all the appeals of the Assessee along with Cross Objections are dismissed as withdrawn and Departmental Appeals are disposed of accordingly

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

Learned Representatives of both the parties through video conferencing. 3. Learned Counsel for the Assessee submitted that assessee has availed the benefit of VIVAD SE VISHWAS SCHEME, 2020 in all the above matters and has made a declaration in prescribed Form No.1 with the Government of India. He has submitted