“Vivad se Vishwas”

Tarush Steel and Alloys Private Limited, Delhi vs. ITO Ward 25(1), New Delhi

The appeal is allowed

Bench: Shri R.K. Pandaassessment Year: 2010-11 Tarush Steel & Alloys Private Ltd., Vs Ito, H-369, Vikas Puri, Ward-25(1), West Delhi, New Delhi. Delhi. Pan : Aaact5350P (Appellant) (Respondent) Assessee By : Shri Neeraj Mangla, Ca Revenue By : None Date Of Hearing : 02.02.2021 Date Of Pronouncement : 02.02.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 19Th March, 2019 Of The Cit(A)-27, New Delhi, 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 He Accordingly Submitted That This Appeal May Be Allowed To Be Withdrawn. 3.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 He accordingly submitted that this appeal may be allowed to be withdrawn

Rakesh Kumar Gambhir, Gurgaon vs. ITO, Ward- 3(4), Gurgaon

In the result, the appeal filed by the assessee is dismissed as withdrawn

Bench: Shri R.K. Pandaassessment Year: 2010-11 Rakesh Kumar Gambhir, Vs Ito, 1103, Block-14, Heritage City, Ward-3(4), Mg Road, Gurgaon. Gurgaon. Pan : Acspg1605K (Appellant) (Respondent) Assessee By : None Revenue By : None Date Of Hearing : 02.02.2021 Date Of Pronouncement : 02.02.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 11Th February, 2019 Of The Cit(A)-1, Gurgaon, Relating To The Assessment Year 2010-11. 2. None Appeared On Behalf Of The Assessee At The Time Of Hearing. However, Application Has Been Filed By The Assessee Seeking Withdrawal Of The Appeal On The 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. The Assessee Has Also Obtained Form No.3. It Is Accordingly Requested In The Application That This Appeal May Be Allowed To Be Withdrawn. 3. In View Of The Above, The Request Of The Assessee For Withdrawal Of The Appeal Is Allowed. Accordingly, The Appeal Filed By The Assessee Is Dismissed.

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. The assessee has also obtained Form No.3. It is accordingly requested in the application that this appeal may be allowed

Sanjeev Aggarwal, Gurgaon vs. JCIT, Range-70, New Delhi

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

dispute relating to the tax 2 ITA No.4757/Del./2017 Mr. Sanjeev Aggarwal, New Delhi arrears for the assessment years under consideration under the “Vivad se Vishwas Scheme, 2020” and has filed necessary Form 1 & 2 with the Tax Department. 3. Considering the aforesaid situation, the adjournment application is rejected

M/S. Rajshikha Enterprises Pvt. Ltd., New Delhi vs. ITO, 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

M/S. Y.K. Jewellers Pvt. Ltd., Delhi vs. ITO, New Delhi

Appeal is dismissed

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

dispute relating to the tax arrears for the 2 ITA No.2623/Del./2017 M/s. Y.K.Jewellers Pvt. Ltd. assessment year under consideration under the “Vivad se Vishwas Scheme, 2020” and has filed necessary Form 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued

Oliver Wyman Ltd. (India Branch Office), Gurgaon vs. DCIT (International Taxation), New Delhi

In the result, all the three appeals of the assessee are 4

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Ita No.1023/Del/2017 For A.Y. 2012-13 Ita No.1888/Del/2015 For A.Y. 2010-11 Ita No.1591/Del/2016 For A.Y. 2011-12 Oliver Wyman Ltd. (India Vs. Dcit (International Branch Office), Taxation), 7Th Floor, Tower A, Circle Gurgaon, New Delhi Dlf Infinity Towers, Cyber City, Gurgaon - 122002 Pan No. Aabco 0593 J (Appellant) (Respondent)

Before us, assessee has moved an application dated 2nd February 2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and undertaking (Form-2) Scheme and Designated Authority is yet to issue certificate in Form

Mgf Development 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 2 ITA No. 6370/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

M/S Papico Coatings India P.Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of Assessee dismissed

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

Coatings India (P) 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

Oliver Wyman Ltd. (India Branch Office), Gurgaon vs. DCIT (International Taxation), Gurgaon

In the result, all the three appeals of the assessee are 4

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Ita No.1023/Del/2017 For A.Y. 2012-13 Ita No.1888/Del/2015 For A.Y. 2010-11 Ita No.1591/Del/2016 For A.Y. 2011-12 Oliver Wyman Ltd. (India Vs. Dcit (International Branch Office), Taxation), 7Th Floor, Tower A, Circle Gurgaon, New Delhi Dlf Infinity Towers, Cyber City, Gurgaon - 122002 Pan No. Aabco 0593 J (Appellant) (Respondent)

Before us, assessee has moved an application dated 2nd February 2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and undertaking (Form-2) Scheme and Designated Authority is yet to issue certificate in Form

Wave Industries Pvt. Ltd., Noida 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. 5242/Del./2015 the dispute relating to the tax arrears for the assessment year under consideration, under the “Vivad Se Vishwas Scheme, 2020”. The Form No. 3 has been issued in favour of the assessee. 2. In view of the aforesaid, the appeal

DCIT, New Delhi vs. M/S. Aegis Bpo Services Ltd., New Delhi

Appeals are dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing)

captioned appeals it was brought to our notice that the assessee has filed applications seeking resolution of pending dispute as per Vivad Se Vishwas Act, 2020. Copies of the declaration placed on record. 3. On such concession the captioned appeals are dismissed as withdrawn. However, liberty is given

DCIT, New Delhi vs. M/S. Aegis Bpo Services Ltd., New Delhi

Appeals are dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing)

captioned appeals it was brought to our notice that the assessee has filed applications seeking resolution of pending dispute as per Vivad Se Vishwas Act, 2020. Copies of the declaration placed on record. 3. On such concession the captioned appeals are dismissed as withdrawn. However, liberty is given

DCIT, New Delhi vs. M/S. Aegis Bpo Services Ltd., New Delhi

Appeals are dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing)

captioned appeals it was brought to our notice that the assessee has filed applications seeking resolution of pending dispute as per Vivad Se Vishwas Act, 2020. Copies of the declaration placed on record. 3. On such concession the captioned appeals are dismissed as withdrawn. However, liberty is given

DCIT, New Delhi vs. M/S. Aegis Bpo Services Ltd., New Delhi

Appeals are dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing)

captioned appeals it was brought to our notice that the assessee has filed applications seeking resolution of pending dispute as per Vivad Se Vishwas Act, 2020. Copies of the declaration placed on record. 3. On such concession the captioned appeals are dismissed as withdrawn. However, liberty is given

M/S. Aegis Bpo Services (Gurgaon) Ltd., New Delhi vs. ITO, New Delhi

Appeals are dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing)

captioned appeals it was brought to our notice that the assessee has filed applications seeking resolution of pending dispute as per Vivad Se Vishwas Act, 2020. Copies of the declaration placed on record. 3. On such concession the captioned appeals are dismissed as withdrawn. However, liberty is given

M/S. Aegis Bpo Services (Gurgaon) Ltd., New Delhi vs. ITO, New Delhi

Appeals are dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing)

captioned appeals it was brought to our notice that the assessee has filed applications seeking resolution of pending dispute as per Vivad Se Vishwas Act, 2020. Copies of the declaration placed on record. 3. On such concession the captioned appeals are dismissed as withdrawn. However, liberty is given

Oliver Wyman Limited -India Branch Office, Gurgaon vs. Deputy Commissioner of Income-Tax, Gurgaon

In the result, all the three appeals of the assessee are 4

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Ita No.1023/Del/2017 For A.Y. 2012-13 Ita No.1888/Del/2015 For A.Y. 2010-11 Ita No.1591/Del/2016 For A.Y. 2011-12 Oliver Wyman Ltd. (India Vs. Dcit (International Branch Office), Taxation), 7Th Floor, Tower A, Circle Gurgaon, New Delhi Dlf Infinity Towers, Cyber City, Gurgaon - 122002 Pan No. Aabco 0593 J (Appellant) (Respondent)

Before us, assessee has moved an application dated 2nd February 2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and undertaking (Form-2) Scheme and Designated Authority is yet to issue certificate in Form

M/S. Interarch Building Products Pvt. Ltd., Noida vs. Addl. CIT, New Delhi

In the result, this appeal is dismissed

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

time of hearing, the learned Counsel for the Assessee informed us that the assessee has opted to settle the aforementioned appeals under Vivad Se Vishwas Scheme, 2020 (“VSVS”, for short) and that the assessee has already filed the relevant forms, but the acceptance from the Department in Form

Kalpana Jana, New Delhi vs. ITO), Ward-51(4), New Delhi

In the result, appeal of Assessee dismissed

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

behalf of the Revenue. 4. 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. 5. In view of the above, appeal of assessee is dismissed

Religare Capital Markets Ltd., New Delhi vs. DCIT, Circle-21(1), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Religare Capital Markets Vs. Dcit Ltd., 2Nd Floor, Rajlok Circle – 21(1), Building, 24-Nehru Place, New Delhi New Delhi – 110 019 Pan No. Aadcr 5200 R (Appellant) (Respondent) Assessee By Ms. Saumya Jain. C.A. Revenue By Shri M. Baranwal, Sr.D.R. Date Of Hearing: 01/02/2021 Date Of Pronouncement: 01/02/2021 Order Per Anil Chaturvedi, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of The Deputy Commissioner Of Income Tax, Circle-21(1), New Delhi U/S 144C(1) Of The Act Pursuant To The Direction Of Deputy Resolution Panel (Drp) New Delhi Order Dated 27.07.2018 For Assessment Year 2014-15. 2. Before Us, Assessee Has Moved An Application Dated 30.01.2021 Wherein The Assessee Has Stated That It Has Opted For 2 Vivad Se Vishwas (Vsv) 2020 & Has Filed The Declaration (Form- 1) & Undertaking (Form-2) Scheme & Designated Authority Is Yet To Issue Certificate In Form-3. 3. After Considering The Request Made By The Assessee, We Dismiss The Appeal Of Assessee As Withdrawn Subject To A Caveat That In Case The Dispute Relating To Tax Arrears For The Captioned Assessment Year Is Not Ultimately Resolved In Terms Of The Aforesaid Act, The Assessee Shall Be At Liberty To Approach The Tribunal For Reinstitution Of The Appeal & The Tribunal Shall Consider Such Application Appropriately As Per Law. With These Directions The Appeal Of The Assessee Is Dismissed As Withdrawn.

Before us, assessee has moved an application dated 30.01.2021 wherein the assessee has stated that it has opted for 2 Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- 1) and undertaking (Form-2) Scheme and Designated Authority is yet to issue certificate in Form-3. 3. After