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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Capital Educational Society, Ghaziabad vs. ITO, Exemption Ward, Ghaziabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 988/DEL/2020[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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

Rajender Prasad Gupta, New Delhi vs. ITO, Ward-42(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 958/DEL/2020[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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. 2 4. In view of the above, we accept

Siti Vision Marketing Pvt Ltd, New Delhi vs. ITO Ward - 23(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 917/DEL/2020[2012-13]Status: DisposedITAT Delhi27 Oct 2021AY 2012-13

Bench: Shri R.K.Panda & Shri Kuldip Singh

For Appellant: Sh. Suresh H. Gupta, CAFor Respondent: Sh. Om Prakash, 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

Avinash Puri, New Delhi vs. ACIT Circle-20(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 840/DEL/2020[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

Bench: Shri R. K. Panda & Sh. Kuldip Singh

Section 5(1)

withdrawal of the appeal filed by the 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

Sahil Puri, Delhi vs. ACIT, Circle-40(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 838/DEL/2020[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

Bench: Shri R. K. Panda & Sh. Kuldip Singh

Section 5(1)

withdrawal of the appeal filed by the 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

Achal Garg, New Delhi vs. ITO, Ward-70(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 450/DEL/2020[2014-15]Status: DisposedITAT Delhi27 Oct 2021AY 2014-15

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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. 2 4. In view of the above, we accept

Purshotam Das Garg, New Delhi vs. ITO, Ward-42(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 449/DEL/2020[2014-15]Status: DisposedITAT Delhi27 Oct 2021AY 2014-15

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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

Hardeep Singh HUF, New Delhi vs. ITO Ward - 29(1), New Delhi

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

ITA 344/DEL/2020[2011-12]Status: DisposedITAT Delhi27 Oct 2021AY 2011-12

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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. 2 4. In view of the above, we accept

Gaurav Arya, New Delhi vs. ITO Ward - 41(1), New Delhi

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

ITA 337/DEL/2020[2014-15]Status: DisposedITAT Delhi27 Oct 2021AY 2014-15

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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

Saurabh Puri, Delhi vs. ACIT, Circle-42(1), New Delhi

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

ITA 253/DEL/2020[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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. 2 4. In view of the above, we accept

Sahil Puri, Delhi vs. ACIT, Circle-40(1), New Delhi

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

ITA 252/DEL/2020[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

Bench: Shri R. K. Panda & Sh. Kuldip Singh

Section 5(1)

withdrawal of the appeal filed by the 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

Avinash Puri HUF, Delhi vs. ACIT, Circle-40(1), New Delhi

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

ITA 251/DEL/2020[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

Bench: Shri R. K. Panda & Sh. Kuldip Singh

Section 5(1)

withdrawal of the appeal filed by the 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

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

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

ITA 9505/DEL/2019[2014-15]Status: DisposedITAT Delhi27 Oct 2021AY 2014-15

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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. 2 4. In view of the above, we accept

Tek Chand Memorial Educational Trust, Delhi vs. ITO (Exemptions) Ward-2(3), New Delhi

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

ITA 9099/DEL/2019[2010-11]Status: DisposedITAT Delhi27 Oct 2021AY 2010-11

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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. 2 4. In view of the above, we accept

Amita Puri, New Delhi vs. ACIT Circle-19(2), New Delhi

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

ITA 8699/DEL/2019[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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. 2 4. In view of the above, we accept

Numberitch Engineers (India) Pvt.Ltd., New Delhi vs. ITO Ward-18(4), New Delhi

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

ITA 8299/DEL/2019[2014-15]Status: DisposedITAT Delhi27 Oct 2021AY 2014-15

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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. 2 4. In view of the above, we accept

Punam Kansal, Delhi vs. ACIT, Central Circle-19, New Delhi

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

ITA 8213/DEL/2019[2016-17]Status: DisposedITAT Delhi27 Oct 2021AY 2016-17

Bench: Shri R.K.Panda & Shri Kuldip Singh

For Appellant: Sh. Ashish Sachdeva, CAFor Respondent: Sh. Om Prakash, 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

Punam Kansal, Delhi vs. ACIT, Central Circle-19, New Delhi

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

ITA 8212/DEL/2019[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

Bench: Shri R.K.Panda & Shri Kuldip Singh

For Appellant: Sh. Ashish Sachdeva, CAFor Respondent: Sh. Om Prakash, 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

Punam Kansal, Delhi vs. ACIT, Central Circle-19, New Delhi

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

ITA 8211/DEL/2019[2014-15]Status: DisposedITAT Delhi27 Oct 2021AY 2014-15

Bench: Shri R.K.Panda & Shri Kuldip Singh

For Appellant: Sh. Ashish Sachdeva, CAFor Respondent: Sh. Om Prakash, 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

Pawan Kansal, New Delhi vs. ACIT Central Circle-10, New Delhi

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

ITA 8210/DEL/2019[2016-17]Status: DisposedITAT Delhi27 Oct 2021AY 2016-17

Bench: Shri R.K.Panda & Shri Kuldip Singh

For Appellant: Sh. Ashish Sachdeva, CAFor Respondent: Sh. Om Prakash, 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