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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Indra Financial Services Ltd., Faridabad vs. ACIT, Central Circle- 1, Faridabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3040/DEL/2018[2006-07]Status: DisposedITAT Delhi22 Jan 2021AY 2006-07

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2006-07

For Appellant: Sh. Tarun Kumar 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

Bharat Bhushan Jindal, New Delhi vs. ACIT, Circle-36(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2624/DEL/2018[2013-14]Status: DisposedITAT Delhi22 Jan 2021AY 2013-14

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

For Appellant: Sh. Suresh Kumar Gupta, 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

Akc Retailer Pvt. Ltd., New Delhi vs. ACIT, Circle- 2(1), New Delhi

In the result, the appeals of the assessee are dismissed

ITA 2514/DEL/2018[2014-15]Status: DisposedITAT Delhi22 Jan 2021AY 2014-15

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

Ra Investment & Management Ltd, New Delhi vs. ITO, Ward-20(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2182/DEL/2018[2014-15]Status: DisposedITAT Delhi22 Jan 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2014-15 Ra Investment & Management Ito, Ltd., 414, Ansal Chamber-2, Vs Ward-20(3), Bhikaji Cama Place, New Delhi. New Delhi-110066. Pan-Aadcr2390A 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.-2182 /Del/2018 4. In view

M/S. J. Mitra and Company (P) Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 842/DEL/2017[2013-14]Status: DisposedITAT Delhi22 Jan 2021AY 2013-14

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

For Appellant: Shri Lalit Mohan, 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. 2 ITA-842/Del/2017 3. Learned Senior DR has no objection. 4. In view of the above

Indian Yamaha Motor Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, both appeals of the assessee are dismissed as withdrawn

ITA 752/DEL/2017[2012-13]Status: DisposedITAT Delhi22 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. 2 ITA No.-6418/Del/2019 & 752 /Del/2017 4. In view

Aman Kumar Agarwal, Meerut vs. ITO, Ward- 1(1), Meerut

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

ITA 6923/DEL/2017[2013-14]Status: DisposedITAT Delhi22 Jan 2021AY 2013-14

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Sudhanshu Srivastava Shri Sudhanshu Srivastava Sudhanshu Srivastavasudhanshu Srivastava 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-6923/Del/2017 3. Learned Senior DR has no objection. 4. In view of the above

Anant Overseas Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

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

ITA 5868/DEL/2017[2012-13]Status: DisposedITAT Delhi22 Jan 2021AY 2012-13

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

For Appellant: Shri M.P. Rastogi, 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. 2 ITA-5868/Del/2017 3. Learned Senior DR has no objection. 4. In view of the above

District Cooperative Bank Ltd., Bijnor vs. DCIT, Najibabad

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

ITA 5744/DEL/2017[2014-15]Status: DisposedITAT Delhi22 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 Sudhanshu Srivastava Shri Sudhanshu Srivastava Sudhanshu Srivastavasudhanshu Srivastava 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-5744/Del/2017 3. Learned Senior DR has no objection. 4. In view of the above

Remedy Tracom Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

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

ITA 5720/DEL/2017[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

Rakesh Jain, New Delhi vs. Addl. CIT, Range- 23, New Delhi

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

ITA 3864/DEL/2017[2011-12]Status: DisposedITAT Delhi22 Jan 2021AY 2011-12

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

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

M/S Modi Revlon Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 5042/DEL/2016[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

ACIT, New Delhi vs. Sh. Pawan Kumar Jain, Delhi

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

ITA 4750/DEL/2016[2012-13]Status: DisposedITAT Delhi22 Jan 2021AY 2012-13

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

For Appellant: Shri M. Baranwal, Senior DRFor Respondent: Shri Tarun Kumar, Advocate

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. It was, accordingly prayed for withdrawal of the appeal filed by the Revenue. 3. Learned Senior

Nirmal Jeet Arora, New Delhi vs. ITO, Ward-54(5), New Delhi

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

ITA 382/DEL/2020[2015-16]Status: DisposedITAT Delhi20 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 Sudhanshu Srivastava Shri Sudhanshu Srivastava Sudhanshu Srivastavasudhanshu Srivastava 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-382/Del/2020 3. Learned Senior DR has no objection. 4. In view of the above

Khushboo Finlease P.Ltd, New Delhi vs. ITO, Ward-14(3), New Delhi

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

ITA 9815/DEL/2019[2010-11]Status: DisposedITAT Delhi20 Jan 2021AY 2010-11

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Sudhanshu Srivastava Shri Sudhanshu Srivastava Sudhanshu Srivastavasudhanshu Srivastava 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-9815/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Tecnova India Pvt Ltd, Gurgaon vs. DCIT Circle-16(1), New Delhi

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

ITA 9385/DEL/2019[2013-14]Status: DisposedITAT Delhi20 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

Tecnova India Pvt Ltd, Gurgaon vs. DCIT Circle-16(1), New Delhi

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

ITA 9384/DEL/2019[2012-13]Status: DisposedITAT Delhi20 Jan 2021AY 2012-13

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

Tecnova India Pvt Ltd, Gurgaon vs. DCIT Circle-16(1), New Delhi

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

ITA 9383/DEL/2019[2011-12]Status: DisposedITAT Delhi20 Jan 2021AY 2011-12

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

Deepak Batra (HUF), Delhi vs. ITO Ward-49(2), Delhi

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

ITA 8400/DEL/2019[2015-16``]Status: DisposedITAT Delhi20 Jan 2021

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

Dinesh Kumar Gupta, New Delhi vs. ITO Ward-59(4), New Delhi

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

ITA 8269/DEL/2019[2015-16]Status: DisposedITAT Delhi20 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