“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

M/S. Sweka Power Tech Engineers (P) Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4223/DEL/2014[2009-10]Status: DisposedITAT Delhi27 Jan 2021AY 2009-10

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

Section 5(1)

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-4223/Del/2014 3. Learned Senior DR has no objection. 4. In view of the above

Kuldeep Kumar Yadav, Delhi vs. ITO, Ward-46(5), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 855/DEL/2020[2011-12]Status: DisposedITAT Delhi25 Jan 2021AY 2011-12

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

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

Section 5(1)

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

Saawariya Estates Pvt Ltd, New Delhi vs. ITO Ward - 22(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 845/DEL/2020[2009-10]Status: DisposedITAT Delhi25 Jan 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2009-10

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

Section 5(1)

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

Om Kishan Gupta, Delhi vs. ACIT, Circle-55(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8935/DEL/2019[2014-15]Status: DisposedITAT Delhi25 Jan 2021AY 2014-15

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

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

Section 5(1)

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

Suresh Kumar, Ghaziabad vs. ITO Ward - 2(3), Ghaziabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8811/DEL/2019[2011-12]Status: DisposedITAT Delhi25 Jan 2021AY 2011-12

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

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

Section 5(1)

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

Varun Aggarwal, Delhi vs. ITO Ward-10(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8136/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

Section 5(1)

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

Raghav Agarwal, Rampur vs. ITO Ward - 1(3), Rampur

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

ITA 6965/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

Section 5(1)

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

Ramesh Agarwal, Rampur vs. ITO Ward - 1(3), Rampur

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

ITA 6964/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

Section 5(1)

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

Khyati Kakkar, New Delhi vs. ITO, Ward- 34(4), New Delhi

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

ITA 6872/DEL/2019[2011-12]Status: DisposedITAT Delhi25 Jan 2021AY 2011-12

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

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

Section 5(1)

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

Parmeshwari Devi Gupta, New Delhi vs. ITO Ward-41(4), New Delhi

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

ITA 6546/DEL/2019[2010-11]Status: DisposedITAT Delhi25 Jan 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2010-11

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

Section 5(1)

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

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

ITA 4421/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year 2015-16

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

Section 5(1)

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

M B Shah (HUF), New Delhi vs. ITO, Ward- 59(3), New Delhi

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

ITA 394/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

Section 5(1)

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

Harsha Shah, New Delhi vs. ITO, Ward- 59(3), New Delhi

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

ITA 393/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

Section 5(1)

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

Shams Professonals P.Ltd, New Delhi vs. ACIT, Circle-23(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 2846/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

For Appellant: Ms. Soumya Jain, CAFor Respondent: Shri. M. Baranwal, Sr. DR

Section 5(1)

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 Kumar Aggarwal, New Delhi vs. ACIT, Circle-34(1), New Delhi

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

ITA 2769/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

Section 5(1)

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

Prem Prakash, New Delhi vs. DCIT, Circle-6(1), New Delhi

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

ITA 1845/DEL/2019[2013-14]Status: DisposedITAT Delhi25 Jan 2021AY 2013-14

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

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

Section 5(1)

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

Jai Narain Aggarwal (HUF), New Delhi vs. ITO Ward 35(2), New Delhi

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

ITA 1540/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

Section 5(1)

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

Shiv Narain Aggarwal(HUF), Delhi vs. ITO Ward - 35(2), New Delhi

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

ITA 1539/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

Section 5(1)

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

Raveesh Aggarwal, Delhi vs. ACIT Circle-35(1), New Delhi

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

ITA 1538/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

Section 5(1)

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

Steel Forge India, Ghaziabad vs. ITO Ward -2(3), Ghaziabad

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

ITA 1506/DEL/2019[2014-15]Status: DisposedITAT Delhi25 Jan 2021AY 2014-15

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

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

Section 5(1)

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