← All Phrases

“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

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

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 1505/DEL/2019[2013-14]Status: DisposedITAT Delhi25 Jan 2021AY 2013-14

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

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

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

Suresh Kumar Jindle, New Delhi vs. ITO, Ward- 61(3), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 6835/DEL/2018[2010-11]Status: DisposedITAT Delhi25 Jan 2021AY 2010-11

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

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

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

Suresh Kumar Jindle, New Delhi vs. ITO, Ward- 61(3), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 6834/DEL/2018[2009-10]Status: DisposedITAT Delhi25 Jan 2021AY 2009-10

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

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

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

Prafful Aggarwal, Delhi vs. ITO, Ward-48(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6660/DEL/2018[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

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

Ttga Pvt. Ltd., New Delhi vs. DCIT, Circle-25(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6629/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Jan 2021AY 2014-15

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

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

Ttga P.Ltd, New Delhi vs. DCIT, Circle-25(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6265/DEL/2018[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

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

Jagbir Singh, New Delhi vs. ACIT, Circle- 62(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4994/DEL/2018[2012-13]Status: DisposedITAT Delhi25 Jan 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year 2012-13

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

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

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

ITA 4606/DEL/2018[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

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

Connaught Plaza Restaurants (P) Ltd., New Delhi vs. DCIT, Circle-4(1), New Delhi

In the result, both appeals filed by the Revenue and the appeal filed by the assessee are dismissed as withdrawn

ITA 4429/DEL/2018[2012-13]Status: DisposedITAT Delhi25 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. 2 ITA No.-4391/Del/2019 & Others 3. Learned Senior DR has no objection. 4. In view

DCIT, Circle-6(2), New Delhi vs. Connaught Plaza Restaurants (P) Ltd., New Delhi

In the result, both appeals filed by the Revenue and the appeal filed by the assessee are dismissed as withdrawn

ITA 4391/DEL/2018[2011-12]Status: DisposedITAT Delhi25 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. 2 ITA No.-4391/Del/2019 & Others 3. Learned Senior DR has no objection. 4. In view

DCIT, Circle- 6(2), New Delhi vs. Connaught Plaza Restaurants (P) Ltd., New Delhi

In the result, both appeals filed by the Revenue and the appeal filed by the assessee are dismissed as withdrawn

ITA 4204/DEL/2018[2012-13]Status: DisposedITAT Delhi25 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. 2 ITA No.-4391/Del/2019 & Others 3. Learned Senior DR has no objection. 4. In view

Nrp Packers Private Limited, New Delhi vs. ACIT Central Circle-27, New Delhi

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

ITA 619/DEL/2020[2013-14]Status: DisposedITAT Delhi22 Jan 2021AY 2013-14

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

For Appellant: Sh. Rajeev Ahuja, AdvFor Respondent: Sh. M. Baranwal, Sr. DR

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

Nrp Packers Private Limited, New Delhi vs. ACIT Central Circle-27, New Delhi

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

ITA 618/DEL/2020[2012-13]Status: DisposedITAT Delhi22 Jan 2021AY 2012-13

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

For Appellant: Sh. Rajeev Ahuja, AdvFor Respondent: Sh. M. Baranwal, Sr. DR

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 Jain, Ghaziabad vs. ACIT Central Circle-2, New Delhi

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

ITA 616/DEL/2020[2012-13]Status: DisposedITAT Delhi22 Jan 2021AY 2012-13

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

For Appellant: Sh. Rajeev Ahuja, AdvFor Respondent: Sh. M. Baranwal, Sr. DR

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 Jain, Ghaziabad vs. ACIT Central Circle-2, New Delhi

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

ITA 615/DEL/2020[2011-12]Status: DisposedITAT Delhi22 Jan 2021AY 2011-12

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

For Appellant: Sh. Rajeev Ahuja, AdvFor Respondent: Sh. M. Baranwal, Sr. DR

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

Shanti Lal Glass Industries Private Limited, New Delhi vs. ITO Ward - 23(1), New Delhi

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

ITA 361/DEL/2020[2007-08]Status: DisposedITAT Delhi22 Jan 2021AY 2007-08

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

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

Seth Equities Pvt Ltd, New Delhi vs. ITO, Ward-23(1), New Delhi

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

ITA 9895/DEL/2019[2011-12]Status: DisposedITAT Delhi22 Jan 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2011-12 Seth Equities Pvt.Lt.D, Ito, 801, 8Th Floor, Vishwa Sadan Vs Ward-23(1), Building, District Centre, New Delhi. Janakpuri, New Delhi-110058. Pan-Aalcs7773E Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 22.01.2021 Date Of Pronouncement 22.01.2021

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 No.-9895/Del/2019 4. In view

Ashok Kumar Jain, New Delhi vs. ACIT, Circle-2(1)(2), (International Taxation), New Delhi

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

ITA 9799/DEL/2019[2016-17]Status: DisposedITAT Delhi22 Jan 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2016-17

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

A.R. Leasing Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

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

ITA 8634/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Jan 2021AY 2015-16

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

For Appellant: Sh. M. P. Rastogi, AdvFor 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

Farm2Plate Dairy Produce Pvt. Ltd., (Amalgamated With M/S Rj Corp Limited), New Delhi vs. DCIT Central Circle-7, New Delhi

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

ITA 7830/DEL/2019[2014-15]Status: DisposedITAT Delhi22 Jan 2021AY 2014-15

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

For Appellant: Sh. Divyansh Jain, AdvFor Respondent: Sh. M. Baranwal, Sr. DR

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