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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Farm2Plate Dairy Produce Pvt. Ltd., New Delhi vs. DCIT Central Circle-7, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 7307/DEL/2019[2013-14]Status: DisposedITAT Delhi22 Jan 2021AY 2013-14

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

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

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6875/DEL/2019[2011-12]Status: DisposedITAT Delhi22 Jan 2021AY 2011-12

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

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.-6875 /Del/2019 4. In view

Glory Impex Pvt Ltd, Noida vs. ITO Ward - 10(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6496/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16 Glory Impex Pvt.Ltd., Ito, C/O-Chaurasia & Associate, A-62, Vs Ward-10(2), Navkunj Apartments, 87, New Delhi. I.P. Extension, New Delhi-110092. Pan-Aabcg4555C 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.-6496 /Del/2019 4. In view

Indian Yamaha Motor Pvt. Ltd, New Delhi vs. DCIT, Ltu, Circle- 1, New Delhi

In the result, both appeals of the assessee are dismissed as withdrawn

ITA 6418/DEL/2019[2011-12]Status: DisposedITAT Delhi22 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. 2 ITA No.-6418/Del/2019 & 752 /Del/2017 4. In view

Nirman Overseas Pvt. Ltd., New Delhi vs. ACIT Circle-18(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6342/DEL/2019[2016-17]Status: DisposedITAT Delhi22 Jan 2021AY 2016-17

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

For Appellant: Sh. M.P. Rastogi, AdvFor Respondent: Sh. M. Baranwal, Sr. DR

/Del/2019 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

Jain Sabha Yusuf Sarai Green Park, New Delhi vs. ITO(E)- Ward - 1(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 5820/DEL/2019[2010-11]Status: DisposedITAT Delhi22 Jan 2021AY 2010-11

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

Grohe India Pvt. Ltd., New Delhi vs. DCIT, Circle- 10(2), New Delhi

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

ITA 481/DEL/2019[2013-14]Status: DisposedITAT Delhi22 Jan 2021AY 2013-14

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

For Appellant: Sh. Rishabh Malhotra, 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

Willard India Ltd., New Delhi vs. DCIT Circle-3(3), Bulandshahr

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

ITA 4068/DEL/2019[2012-13]Status: DisposedITAT Delhi22 Jan 2021AY 2012-13

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

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

Ultimate Infratech Pvt. Ltd., New Delhi vs. ACIT, Circle-27(1), New Delhi

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

ITA 3659/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Jan 2021AY 2015-16

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

For Appellant: Sh. M. P. Rastogi, 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

Ravinder Kumar Bothra, Delhi vs. AO Ward 47(3), New Delhi

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

ITA 2695/DEL/2019[2007-08]Status: DisposedITAT Delhi22 Jan 2021AY 2007-08

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, 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

Umesh Dutt Vatsa, New Delhi vs. ACIT Circle-31(1), New Delhi

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

ITA 1569/DEL/2019[2014-15]Status: DisposedITAT Delhi22 Jan 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2014-15 Umesh Dutt Vatsa, Acit, C/O-Rra Tax India, D-28, Vs Circle-31(1), South Extension, Part-I, New Delhi. New Delhi-110017. Pan-Aeipv3854K Appellant Respondent Appellant By Sh.Tarun Kumar, Adv. 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.-1569 /Del/2019 4. In view

Kohler India Corporation Pvt. Ltd., New Delhi vs. ACIT, Circle-14(2), New Delhi

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

ITA 7583/DEL/2018[2007-08]Status: DisposedITAT Delhi22 Jan 2021AY 2007-08

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

For Appellant: Sh. Manonit Dalal, 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

Sharma Stichers P.Ltd, New Delhi vs. ITO, Ward-23(1), New Delhi

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

ITA 7503/DEL/2018[2008-09]Status: DisposedITAT Delhi22 Jan 2021AY 2008-09

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2008-09

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

Sarthak Dangra, Delhi vs. ITO, Ward-46(3), New Delhi

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

ITA 7371/DEL/2018[2015-16]Status: DisposedITAT Delhi22 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

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

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

ITA 7370/DEL/2018[2015-16]Status: DisposedITAT Delhi22 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

Bajaj Motors, Ghaziabad vs. DCIT, Circle- 1, Ghaziabad

In the result, the appeal of the assessee is dismissed

ITA 7229/DEL/2018[2015-16]Status: DisposedITAT Delhi22 Jan 2021AY 2015-16

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

For Appellant: Shri. M.P. Rastogi, AdvocateFor Respondent: Shri. M. Baranwal, Sr. DR

under the Vivad 2 ITA-7229/Del/2018 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

Ultimate Infratech P.Ltd, New Delhi vs. ACIT, Circle-27(1), New Delhi

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

ITA 7169/DEL/2018[2014-15]Status: DisposedITAT Delhi22 Jan 2021AY 2014-15

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

For Appellant: Sh. M. P. Rastogi, 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

Akc Retailers Pvt. Ltd., New Delhi vs. ACIT, Ward- 2(1), New Delhi

In the result, the appeals of the assessee are dismissed

ITA 4505/DEL/2018[2013-14]Status: DisposedITAT Delhi22 Jan 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2013-14 Assessment Year : 2014-15

For Appellant: Shri. M.P. Rastogi, 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

Apoorva Extrusion Pvt. Ltd., New Delhi vs. ACIT, CC- 27, New Delhi

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

ITA 3198/DEL/2018[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

Anshika Investments Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

In the result, the appeals of the assessee are dismissed

ITA 3196/DEL/2018[2007-08]Status: DisposedITAT Delhi22 Jan 2021AY 2007-08

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

For Appellant: Shri. M.P. Rastogi, 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