“Vivad se Vishwas”

Vessel Warehousing Pvt Ltd, New Delhi vs. Pr. CIT-09, New Delhi

In the result, this appeal of the assessee is dismissed

Your Honours to dispose-off this appeal according to law.” (B) Vide letter dated 21/03/2023, it was intimated that the assessee opted for Vivad se Vishwas Scheme, 2020 (“VSVS”, for short) and that the Designated Authority had already issued Form-3 under VSVS. A copy of Form-3 issued

Chandro Devi, Delhi vs. Pr.CIT- 13, Delhi

Appeal is hereby dismissed with liberty to get it restored in case dispute is not settled as per scheme

opted to settle the dispute relating to the tax arrears for the assessment year under 2 ITA No.3753/Del./2018 consideration under the “Vivad Se Vishwas Scheme, 2020” and has filed Form 5 issued by the Tax Department. 3. Keeping in view the aforesaid facts, present appeal is hereby dismissed with

Rajesh Kumar Joon, New Delhi vs. DCIT Circle-42(1), New Delhi

In the result, appeal of the assessee is dismissed

Bench: Shri Pradip Kumar Kedia & Shri Yogesh Kumar Us

Form No. 3 dated 15.04.2021 submitting that he has opted to settle the dispute involved in the impugned appeal under The Direct Tax Vivad Se Vishwas Scheme, 2020. 3. The ld. DR also agreed with the above contentions. 4. On careful consideration of the fact, we allow the assessee ... request under The Direct Tax Vivad Se Vishwas Act, 2020 and dismiss the appeal. In the result, appeal of the assessee is dismissed. 5. Order pronounced in the open court on : 17/03/2023. (PRADIP KUMAR KEDIA) JUDICIAL MEMBER Dated : 17/03/2023 *MEHTA

Nayana Jain, New Delhi vs. ACIT Circle-49(1), New Delhi

In the result, Assessee’s appeal under consideration stands dismissed as withdrawn

Bench: Shri Anil Chaturvedi & Shri N.K. Choudhryassessment Year: 2015-16 Ms. Nayana Jain, A-42, Versus Income-Tax Officer, Kirti Nagar, West Delhi, Ward 28(5), New Delhi New Delhi. Pan: Adkpj1159L (Appellant) (Respondent)

During the course of hearing, the learned AR of the Assessee claimed that since the Assessee has availed the immunity scheme i.e. Vivad Se Vishwas under The Direct Tax Vivad se Vishwas Act, 2020 and the Income Tax Department has issued Form No. 5 in response to the application filed

Telecommunications Consultants India Ltd., New Delhi vs. DCIT, Circle-16(1), New Delhi

In the result, the appeal of the assessee in ITA No

Bench: Shri N.K. Billaiya & Shri Anubhav Sharma

attention to the order in Form 5 for full and final settlement of tax arrears u/s 5 r.w.s 6 of the Direct Taxes Vivad se Vishwas Act, 2020 and pointed out that the disputed tax arisen as a result of additions made in the impugned A.Y. has been settled under ... impugned penalty in the impugned appeal and if found correct, allow immunity from levy of penalty as per relevant provisions of the Vivad se Vishwas Act, 2020. With these directions, the appeal of the assessee is allowed. 5. In the result, the appeal of the assessee in ITA No. 9129/DEL/2019

Ab Medicos Pvt Ltd, New Delhi vs. ITO Ward - 1(1), New Delhi

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

Bench: Shri C.M. Garg & Shri Pradip Kumar Kediaassessment Year: 2015-16 Ab Medicos Private Ltd., Vs. Cit (Exemption), 1196/6-C 13 Ground Floor, New Delhi. R/S, Govind Puri, New Delhi – 110 019. Pan: Aamca2411L

Rockland Hospitals Ltd., which was confirmed by the ld.CIT(A) and the ultimate beneficiary M/s Rockland Hospitals Ltd. settled the issue under Vivad Se Vishwas Scheme and paid taxes thereon and the appeal of M/s Rockland Hospitals Ltd. was dismissed as ‘withdrawn’ by the ITAT by order dated

Bobby Singh, New Delhi vs. DCIT Circle-30(1), New Delhi

In the result, the captioned appeal is dismissed as withdrawn

Bench: Sh. C.N. Prasad & Sh. Pradip Kumar Kediaassessment Year: 2015-16 Bobby Singh, Vs. Dcit H-18, Kailash Colony, Circle - 30 (1) Greter Kailash-I, New Delhi New Delhi -110048 Pan No.Aaups0139C (Appellant) (Respondent)

captioned assessee has sought to withdraw the appeal listed above on the ground that assessee has opted to avail benefits of ‘Vivad se Vishwas Scheme, 2020’ (VSV). As per letter dated 07.02.2023 filed by assessee, it is submitted that assessee does not seek to pursue the said appeal owing

Late Shri Hari Chand Arora (L/H Smt. Rajni Arora, New Delhi vs. ITO, Ward-36(1), New Delhi

In the result, assessee’s appeal stands dismissed as withdrawn

Bench: Shri Anil Chaturvedi & Shri Narender Kumar Choudhry[Assessment Year: 2010-11

deceased has filed an application dated 07.03.2023, stating that for the assessment year in question the legal heir has opted for VIVAD SE VISHWAS SCHEME, 2020 and paid the due taxes. A copy of Form No. 4 [Intimation of payment under sub- section (2) of Section 50F of the Direct

Ajit Singh, Gurugram vs. ITO, Ward-3(4), Gurgaon

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

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kediaआ.अ.सं/.I.T.A No.4368/Del/2019 िनधा"रणवष"/Assessment Year: 2015-16 बनाम Ajit Singh, Ito, Vs. S/O Shri Raghubir, Ward 3(4), 2Nd Floor, Hsiidc Bldg., C/O Suraj Bhan Nain, H.No. 203, Sector-27, Vanijya Nikunj, Gurgaon, Haryana. Phase-V, Gurgaon, Haryana. Pan No. Cnwps8596N अपीलाथ" Appellant ""यथ"/Respondent

Counsel for Assessee through letter dated 21.05.2022 seeks permission to withdraw the appeal as the issue in appeal has been settled in Vivad se Vishwas Scheme, 2020 and Form 5 has already been issued by Pr. CIT in proof of full and final settlement of taxes under the scheme. Copies

Arun Mehrotra, New Delhi vs. ACIT Circle-59(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 4093/Del/2019 : Asstt. Year : 2014-15 Arun Mehrotra, Vs Acit, C/O Mk Bhatt & Co., Ca, 302, Circle-59(1), Triveni Complex, E-10/12, New Delhi-110002 Jawahar Park, Laxmi Nagar, New Delhi-110092 (Appellant) (Respondent) Pan No. Aalpm7636D Assessee By : Sh. S. R. Varshney, Ca Revenue By : Sh. Kanv Bali, Sr. Dr Date Of Hearing: 02.03.2023 Date Of Pronouncement: 02.03.2023

outset, it was brought to the notice of bench by the ld. AR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Act 2020” and has already submitted Form 1 & 2 and Form 5 have been issued by the designated authority. 3. Keeping in view

Cec International Corporation (India) Pvt. Ltd., New Delhi vs. DCIT, Circle- 5(2), New Delhi

The appeal is allowed

Bench: Shri C.M. Garg & Shri Pradip Kumar Kediaassessment Year: 2013-14 Cec International Corporation Vs. Dcit, (India) Pvt. Ltd., Circle-5(2), 211, Pocket A/3, Sector-7, New Delhi. Rohini, New Delhi. Pan: Aaccc7394N (Appellant) (Respondent) Assessee By : Shri Samir Mahajan, Ca Revenue By : Shri Pankaj Khanna, Sr. Dr Date Of Hearing : 02.03.2023 Date Of Pronouncement : 02.03.2023 Order Per C.M. Garg, Jm: This Appeal Has Been Filed By The Assessee Against The Order Of The Cit(A)-2, New Delhi, Dated 18.08.2017 For Ay 2013-14. 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. The Assessee Has Obtained Form No.5 Also From The Department, A Copy Of Which Is Placed On Record. He Accordingly Submitted That This Appeal May Be Allowed To Be Withdrawn. 3. In Absence Of Any Objection From The Side Of The Ld. Sr. 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. The assessee has obtained Form No.5 also from the Department, a copy of which is placed on record. He accordingly submitted that

ACIT, Spl Range-1, New Delhi vs. Brij Mohan Labroo, New Delhi

In the result, the appeal of the Revenue is dismissed

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 2926/Del/2019 : Asstt. Year : 2012-13 Acit, Vs Brij Mohan Labroo, Spl. Range-1, Ashiana, Khasra No. 61/18/22, New Delhi Kangan Heri, Chawala Marg, New Delhi-110071 (Appellant) (Respondent) Pan No. Aaapl8061E Assessee By : Sh. Sanju Kumari, Adv. Revenue By : Sh. Kanv Bali, Sr. Dr Date Of Hearing: 01.03.2023 Date Of Pronouncement: 01.03.2023

outset, it was brought to the notice of bench by the ld. AR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Act 2020” and has already submitted Form 1 & 2 and Form 5 have been issued by the designated authority. 3. Keeping in view

Saroj Singhal, New Delhi vs. ITO, Ward- 60(1), New Delhi

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

Bench: Dr. B. R. R. Kumar & Sh. Yogesh Kumar U.S.I.T.A. No. 7330/Del/2018 (A.Y 2015-16)

captioned assessee has sought to withdraw the appeal listed above on the ground that assessee has opted to avail benefits of ‘Vivad se Vishwas Scheme, 2020’ (VSV). As per letter dated 24/12/2020 filed by the assessee, it is submitted that assessee does not seek to pursue the said appeal owing ... fact it is found that Form No. 5 has been issued to the assessee by the Department on 17/02/2021 under ‘The Direct Tax Vivad Se Vishwas Act, 2020’. Therefore, the appeal is allowed be withdrawn and hence dismissed. 5. In the result, appeal is filed by the assessee is dismissed

Sanjay Khosla, New Delhi vs. ACIT, Circle-35(1), New Delhi

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

Bench: Dr. B. R. R. Kumar & Sh. Yogesh Kumar U.S.

found that Form No. 5 has been issued to the assessee by the Department on 14th January, 2021 under ‘The Direct Tax Vivad Se Vishwas Act, 2020’. Therefore, the appeal is allowed be withdrawn and hence dismissed. 5. In the result, appeal is filed by the assessee is dismissed. Order