“Vivad se Vishwas”

Suyash Kumar Agarwal, New Delhi vs. ITO, Ward-30(4), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2007-08

opted to settle the dispute relating to the tax arrears for the 2 ITA-6496/Del/2017 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

Bain & Company Inc., Gurgaon vs. DCIT, International Taxation, Circle Gurgaon, Gurgaon

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

settle the dispute relating to the tax arrears for the assessment years under consideration under the 2 ITA Nos.-3378/Del/2017 & Others “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

Riso India Pvt. Ltd., Noida vs. ACIT, Circle- 21(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2013-14

/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

Bain & Company Inc., Usa vs. DCIT (International Taxation), Gurgaon

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

settle the dispute relating to the tax arrears for the assessment years under consideration under the 2 ITA Nos.-3378/Del/2017 & Others “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

Sh. Ram Avtar, New Delhi vs. ACIT, New Delhi

In the result, appeal of the assessee is dismissed

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

ITA No. 2488/Del/2015 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT

Peak Minerals & Mining Pvt. Ltd., New Delhi vs. ITO Ward-19(4), New Delhi

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.7048/Del/2019 िनधा"रणवष"/Assessment Year:2016-17 बनाम M/S Peak Minerals & Mining P. Ito Ltd. Vs. Ward 19(4), 116A, 1St Floor, New Delhi. Somdutt Chamber-1,5, Bhikaji Cama Palace, New Delhi.

dated 04.07.2019 for AY 2016-17. 2. Ld. Counsel for assessee seeks permission to withdraw the appeal as the matter is settled in Vivad se Vishwas Scheme, 2020 and Form No. 3 has already been issued in favour of the assessee. I.T.A.No.7048/Del/2019/A.Y.2016-17 3. In view of the above, appeal

Nst Builders Pvt. Ltd., New Delhi vs. ITO Ward - 13(1), New Delhi

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.6887/Del/2019 िनधा"रणवष"/Assessment Year:2001-02 बनाम Nst Builders Pvt. Ltd. Ito C-196, Second Floor, Vs. Ward 13(1), Front Portion Jhilmil, New Delhi. New Delhi.

dated 10.07.2019 for AY 2001-02. 2. Ld. Counsel for assessee seeks permission to withdraw the appeal as the matter is settled in Vivad se Vishwas Scheme, 2020 and Form No. 3 has already been issued in favour of the assessee. I.T.A.No.6887/Del/2019/A.Y.2001-02 3. In view of the above, appeal

DCIT, Circle- Gurgaon, International Taxation, Gurgaon vs. Telenor Consults As, New Delhi

The appeal is dismissed as withdrawn

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

year 2011-12. 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” and Form no. 3 has also been received by the assessee. She, therefore, seeks permission to treat the appeal 2 ITA No.2610/Del./2018 as deemed to be withdrawn under the provisions of Direct Tax Vivad Se Vishwas Act, 2020. 3. We have heard learned Representative of both the parties through Video Conferencing and have perused Form No. 3 issued by Income-tax Department with reference to present appeal. For ready reference, Section

Addl. CIT, Special Range- 2, New Delhi vs. Bio-Rad Laboratories (India) Pvt. Ltd., Gurgaon

In the result both the appeals filed by the assessee and the appeal filed by the revenue are dismissed

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

Counsel for the assessee filed an application seeking withdrawal of the above two appeals on the ground that assessee has opted for the Vivad Se Vishwas Scheme 2020 and has obtained Form, &ITA No. 4698/Del/2017 No. 3 under the provision of section 5(1) of the Vivad Se Vishwas Scheme

Bio-Rad Laboratories (India) Pvt. Ltd., Gurgaon vs. DCIT, Circle- 5(1), New Delhi

In the result both the appeals filed by the assessee and the appeal filed by the revenue are dismissed

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

Counsel for the assessee filed an application seeking withdrawal of the above two appeals on the ground that assessee has opted for the Vivad Se Vishwas Scheme 2020 and has obtained Form, &ITA No. 4698/Del/2017 No. 3 under the provision of section 5(1) of the Vivad Se Vishwas Scheme

Shri Udayveer, Muzaffarnagar vs. ITO, Muzaffarnagar

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

Bench: Shri R.K. Panda & 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

Bio-Rad Laboratories (India) Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result both the appeals filed by the assessee and the appeal filed by the revenue are dismissed

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

Counsel for the assessee filed an application seeking withdrawal of the above two appeals on the ground that assessee has opted for the Vivad Se Vishwas Scheme 2020 and has obtained Form, &ITA No. 4698/Del/2017 No. 3 under the provision of section 5(1) of the Vivad Se Vishwas Scheme

Liugong India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

The appeal of the assessee is dismissed as withdrawn

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

appeal as it has opted to settle the dispute relating to the tax arrears for the assessment year under consideration, under the “Vivad Se Vishwas Scheme, 2020” for 2 ITA No.1612/Del./2016 which it has filed Form Nos. 1 & 2 and Form No. 3 is still awaited. 2. However

Itron India Pvt. Ltd., Noida vs. DCIT, New Delhi

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) M/S. Itron India Pvt. Ltd, Vs. Dcit, C-7, Sector-3, Circle-12(2), Noida New Delhi Pan: Aabcs6575L (Appellant) (Respondent)

assessee submitted that assessee has already filed form number 1 and 2 on 22 September 2020 Under the provisions of the DIRECT TAX VIVAD SE VISHWAS ACT, 2020 . However form number three has still not been issued. The authorised representative submitted that if the appeal of the assessee ... withdrawn and hence dismissed subject liberty to the assessee that in case form number 3 is not issued Under The Direct Tax Vivad Se Vishwas Act 2020 , the assessee may filed an application to recall of this order. 5. In view of this the appeal of the assessee is treated

Trishla Jain, New Delhi vs. ITO Ward 32(5), New Delhi

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.6110/Del/2019 िनधा"रणवष"/Assessment Year:2011-12 बनाम Trishla Jain Ito L-1/12, Hauz Khas, Vs. Ward 32(5), New Delhi. New Delhi.

dated 24.06.2019 for AY 2011-12. 2. Ld. Counsel for assessee seeks permission to withdraw the appeal because the matter is settled in Vivad se Vishwas Scheme, 2020 and Form No. III have already been issued in favour of the assessee. I.T.A.No.6110/Del/2019/A.Y.2011-12 3. In view of the above, appeal

Rishi Parti HUF, New Delhi vs. ITO, Ward-55(1), New Delhi

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumarआ.अ.सं/.I.T.A No.18/Del/2019 िनधा"रणवष"/Assessment Year:2015-16 बनाम Rishi Parti Huf Ito C/O M/S Gra & Associates, Vs. Ward 55(1), A-9/1, 1St Floor, Phase-1, New Delhi. Naraina Industrial Area, New Delhi.

dated 02.11.2018 for AY 2015-16. 2. Ld. Counsel for assessee seeks permission to withdraw the appeal because the matter is settled in Vivad se Vishwas Scheme, 2020 and Form No. III have already been issued in favour of the assessee. I.T.A.No.18/Del/2019/A.Y.2015-16 3. In view of the above, appeal

Dlf South Point Ltd., New Delhi vs. ACIT, New Delhi

In the result, appeal of the assessee is dismissed

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

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

M/S. Honeywell International (India) Pvt. Ltd., New Delhi vs. Addl. CIT, New Delhi

The appeal of the assessee is dismissed as withdrawn

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

opted to settle the dispute relating to the tax arrears for the assessment year under consideration, under the 2 ITA No.6557/Del./2016 “Vivad Se Vishwas Scheme, 2020” for which it has filed Form Nos. 1 & 2 and Form No. 3 is still awaited. 2. However, it is submitted

ACIT(Ltu), New Delhi vs. M/S. Power Finance Corp. Ltd, New Delhi

Appeals are dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing) Assessment Year: 2004-05

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. Power Finance Corporation Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeals are dismissed as withdrawn

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing) Assessment Year: 2004-05

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