“Vivad se Vishwas”

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Appeals are dismissed as withdrawn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 On such concession the captioned appeals are dismissed as withdrawn.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

DCIT(Ltu), 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Appeals are dismissed as withdrawn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 On such concession the captioned appeals are dismissed as withdrawn.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

Power Finance Corporation Ltd., New Delhi vs. ACIT, 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Appeals are dismissed as withdrawn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 On such concession the captioned appeals are dismissed as withdrawn.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

Manju Bansal, New Delhi vs. ACIT Circle-41(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2011-12 Manju Bansal, Acit, 307, Apra North-Ex Plaza, H-2, Vs Circle-41(1), Netaji Subhash Place, New Delhi. Pitampura, New Delhi-1100340. Pan-Aenpb6442A Appellant Respondent Appellant By Ms. Khusboo Arora, Ca Respondent By Sh.Prakash Dubey, Sr.Dr Date Of Hearing 15.01.2021 Date Of Pronouncement 15.01.2021

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

G.M. Machinery Tools Pvt. Ltd., Delhi vs. ACIT, CPC-TDS, Ghaziabad

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2014-15 G.M. Machinery Tools Pvt.Ltd., Acit, 364, Katra Sheikh Ranjha, Vs Cpc-Tds, Hauz Quazi, Delhi-110006. Ghaziabad. Pan-Aadcg0463F Appellant Respondent Appellant By None Respondent By Sh.Prakash Dubey, Sr.Dr Date Of Hearing 15.01.2021 Date Of Pronouncement 15.01.2021

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

John Alan Skinner, New Delhi vs. ACIT International Taxation Circle-3(1)(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2011-12

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

Bm Malhotra & Sons Ltd., Delhi vs. ITO, Ward- 4(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

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

Gaurav Jain, New Delhi vs. ACIT, Circle-40(1), New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2009-10 Gaurav Jain, Acit, C-130, Pushapanjali Enclave, Vs Circle-40(1) Pitampura, New Delhi-110034. New Delhi. Pan-Afjpj5697N Appellant Respondent Appellant By None Respondent By Sh.Prakash Dubey, Sr.Dr Date Of Hearing 15.01.2021 Date Of Pronouncement 15.01.2021

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

Megha Gupta, New Delhi vs. ITO Ward - 40(4), New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2014-15

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

Ashok Kumar Gupta, New Delhi vs. ITO Ward - 40(3), New Delhi

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

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2014-15

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

Avinash Bhambhan, New Delhi vs. ITO Ward - 40(5), New Delhi

The appeal of the assessee is dismissed as withdrawn

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

opted to settle the dispute relating to the tax arrears for the assessment year under 2 ITA No.5220/Del./2019 consideration, under the “Vivad Se Vishwas Scheme, 2020”, for which, he has filed Form No. 1 & 2. 2. However, it is submitted by the appellant that the aforesaid be subjected

Sumeet Kaur Kohli, New Delhi vs. ITO Ward -45(3), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Shri R. K. Panda & Ms Suchitra Kamble(Through Video Conferencing) Sumeet Kaur Kohli Vs Ito Bf-32, Tagore Garden, Ward-45(3) New Delhi New Delhi Afzpk8739G (Respondent) (Appellant) Appellant By Ms. Khushboo Arora, Ca Respondent By Sh. Ajay Kumar, Sr. Dr Date Of Hearing 14.01.2021 Date Of Pronouncement 14.01.2021

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

Arvind Bharti, Ghaziabad vs. ITO, Ward- 59(1), New Delhi

settle the dispute relating to the tax arrears for the assessment year under consideration under The Direct Tax Arvind Bharti vs. ITO Vivad se Vishwas Act, 2020. It has been stated that the necessary declaration in accordance with Section 4 of The Direct Tax Vivad se Vishwas

Anup Singh, Panipat vs. DCIT, Haryana

settle the dispute relating to the tax arrears for the assessment year under consideration under The Direct Tax Anup Singh vs. DCIT Vivad se Vishwas Act, 2020. It has been stated that the necessary declaration in accordance with Section 4 of The Direct Tax Vivad se Vishwas

Adarsh Mahila Mercantile Co-Operative Bank Ltd., Muzaffarnagar vs. ACIT, Circle- 1, Muzaffarnagar

arrears for the assessment year under consideration under The Direct Tax Adarsh Mahila Mercantile Co-operative Bank Ltd. vs. ACIT Vivad se Vishwas Act, 2020. It has been stated that the necessary declaration in accordance with Section 4 of The Direct Tax Vivad se Vishwas Act, 2020 has been filed

M/S. Svp Industries Ltd., Uttar Pradesh vs. ACIT, New Delhi

The appeal of the assessee is dismissed as withdrawn

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

opted to settle the dispute relating to the tax arrears for the assessment year under consideration, 2 ITA No.1496/Del./2016 under the “Vivad Se Vishwas Scheme, 2020”, for which, he has filed Form No. 1 & 2. 2. However, it is submitted by the appellant that the aforesaid be subjected