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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Jalvayu Tower Apartment Owners Association, Gurgaon vs. ITO Ward - 2(2), Gurgaon

In the result, all appeals filed by the assessee are dismissed as withdrawn

ITA 9453/DEL/2019[2012-13]Status: DisposedITAT Delhi29 Jan 2021AY 2012-13

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

assessment years 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 Senior DR has no objection. 4. In view of the above, we accept the request

Jalvayu Towers Apartment Owners Associated, Gurgaon vs. ITO, Ward-2(2), Gurgaon

In the result, all appeals filed by the assessee are dismissed as withdrawn

ITA 1759/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Jan 2021AY 2010-11

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

assessment years 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 Senior DR has no objection. 4. In view of the above, we accept the request

M/S. Jalvayu Towers Apartment Owners Association, Gurgaon vs. DCIT, Gurgaon

In the result, all appeals filed by the assessee are dismissed as withdrawn

ITA 3480/DEL/2017[2014-15]Status: DisposedITAT Delhi29 Jan 2021AY 2014-15

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

assessment years 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 Senior DR has no objection. 4. In view of the above, we accept the request

M/S. Jalvayu Towers Appartment Owners Association, Gurgaon vs. ITO, Gurgaon

In the result, all appeals filed by the assessee are dismissed as withdrawn

ITA 5885/DEL/2016[2013-14]Status: DisposedITAT Delhi29 Jan 2021AY 2013-14

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

assessment years 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 Senior DR has no objection. 4. In view of the above, we accept the request

M/S. Metro Ortem Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 1631/DEL/2016[2008-09]Status: DisposedITAT Delhi28 Jan 2021AY 2008-09

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Mahavir Prasad Shri Mahavir Prasad Mahavir Prasadmahavir Prasad Shri Shri

For Appellant: Shri Salil Kapoor and Shri Sumit Lalchandani, AdvocatesFor Respondent: Ms. Nidhi Srivastava, CIT-DR

assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed. 2 ITA-1629 to 1631/Del/2016 3. Learned CIT-DR has no objection. 4. In view of the above

M/S. Metro Ortem Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 1630/DEL/2016[2007-08]Status: DisposedITAT Delhi28 Jan 2021AY 2007-08

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Mahavir Prasad Shri Mahavir Prasad Mahavir Prasadmahavir Prasad Shri Shri

For Appellant: Shri Salil Kapoor and Shri Sumit Lalchandani, AdvocatesFor Respondent: Ms. Nidhi Srivastava, CIT-DR

assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed. 2 ITA-1629 to 1631/Del/2016 3. Learned CIT-DR has no objection. 4. In view of the above

M/S. Metro Ortem Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 1629/DEL/2016[2006-07]Status: DisposedITAT Delhi28 Jan 2021AY 2006-07

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Mahavir Prasad Shri Mahavir Prasad Mahavir Prasadmahavir Prasad Shri Shri

For Appellant: Shri Salil Kapoor and Shri Sumit Lalchandani, AdvocatesFor Respondent: Ms. Nidhi Srivastava, CIT-DR

assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed. 2 ITA-1629 to 1631/Del/2016 3. Learned CIT-DR has no objection. 4. In view of the above

Anju Sarin, New Delhi vs. ITO Ward-52(1), New Delhi

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

ITA 60/DEL/2020[2017-18]Status: DisposedITAT Delhi27 Jan 2021AY 2017-18

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2017-18

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr. DR

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 Senior DR has no objection. 4. In view of the above, we accept the request

Sunil Garg, Delhi vs. ITO, Ward-46(3), New Delhi

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

ITA 473/DEL/2020[2015-16]Status: DisposedITAT Delhi27 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Mahavir Prasad Shri Mahavir Prasad Mahavir Prasadmahavir Prasad Shri Shri

For Appellant: Shri Suresh K. Gupta, CAFor Respondent: Shri M. Baranwal, Senior DR

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 Senior DR has no objection. 2 ITA-473/Del/2020 4. In view of the above

Jalvayu Towers Apartment Owners Associated, Gurgaon vs. ITO, Ward-2(2), Gurgaon

In the result, all appeals filed by the assessee are dismissed as withdrawn

ITA 9452/DEL/2019[2011-12]Status: DisposedITAT Delhi27 Jan 2021AY 2011-12

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

assessment years 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 Senior DR has no objection. 4. In view of the above, we accept the request

Gaurav Sharma, Delhi vs. ITO Ward-40(2), New Delhi

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

ITA 9012/DEL/2019[2011-12]Status: DisposedITAT Delhi27 Jan 2021AY 2011-12

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Mahavir Prasad Shri Mahavir Prasadshri Shri Mahavir Prasad Mahavir Prasad

For Appellant: Shri Shyam Sunder, AdvocateFor Respondent: Shri M. Baranwal, Senior DR

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 Senior DR has no objection. 2 ITA-9012/Del/2019 4. In view of the above

Vishal Kumar, Gurgaon vs. JCIT Range-4, Gurgaon

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

ITA 8642/DEL/2019[2011-12]Status: DisposedITAT Delhi27 Jan 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2011-12

For Appellant: Sh. Rashi Singhal, CAFor Respondent: Sh. M. Baranwal, Sr. DR

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 Senior DR has no objection. 4. In view of the above, we accept the request

Arun Anand, Haryana vs. ITO Ward-29(3), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8637/DEL/2019[2013-14]Status: DisposedITAT Delhi27 Jan 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2013-14

For Appellant: Shri. Deepesh Garg, AdvocateFor Respondent: Shri. M. Baranwal, Sr. DR

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 Senior DR has no objection. 4. In view of the above, we accept the request

Rajeev Kumar Singh, New Delhi vs. ACIT, Circle-70(1), New Delhi

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

ITA 8591/DEL/2019[2015-16]Status: DisposedITAT Delhi27 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2015-16

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr. DR

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 Senior DR has no objection. 4. In view of the above, we accept the request

R S Bajaj (HUF), New Delhi vs. ITO Ward - 34(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8396/DEL/2019[2011-12]Status: DisposedITAT Delhi27 Jan 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2011-12

For Appellant: Shri. Pranshu Singhal, C.AFor Respondent: Shri. M. Baranwal, Sr. DR

under the Vivad 2 ITA-8396/Del/2019 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 Senior DR has no objection. 4. In view of the above, we accept the request

Shiv Narayan, Gurgaon vs. ITO Ward - 4(2), Gurgaon

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

ITA 7505/DEL/2019[2010-11]Status: DisposedITAT Delhi27 Jan 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2010-11

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr. DR

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 Senior DR has no objection. 4. In view of the above, we accept the request

Beenish Adnan, Moradabad vs. ITO Ward - 2(1), Moradabad

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

ITA 6402/DEL/2019[2015-16]Status: DisposedITAT Delhi27 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year 2015-16

For Appellant: NoneFor Respondent: Shri M. Baranwal, Sr. DR

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 Senior DR has no objection. 4. In view of the above, we accept the request

Ashutosh Kanodia (HUF), New Delhi vs. ITO Ward - 43(3), New Delhi

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

ITA 4091/DEL/2019[2015-16]Status: DisposedITAT Delhi27 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Mahavir Prasad Shri Mahavir Prasad Mahavir Prasadmahavir Prasad Shri Shri

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior DR

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. 2 ITA-4091/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Jai Maa Infratech P.Ltd, New Delhi vs. ITO, Ward-13(2), New Delhi

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

ITA 3217/DEL/2019[2009-10]Status: DisposedITAT Delhi27 Jan 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri Mahavir Prasadassessment Year : 2009-10

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr. DR

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 Senior DR has no objection. 4. In view of the above, we accept the request

Anita Devi, New Delhi vs. ITO, Ward-34(2), New Delhi

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

ITA 2766/DEL/2019[2014-15]Status: DisposedITAT Delhi27 Jan 2021AY 2014-15

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Mahavir Prasad Shri Mahavir Prasad Mahavir Prasadmahavir Prasad Shri Shri

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior DR

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. 2 ITA-2766/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above