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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

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

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 8209/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

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

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 8208/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

Prabhu Dayal, Gurgaon vs. ITO Ward-3(3), Gurgaon

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7164/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

Chetan Khurana, Delhi vs. ACIT Circle-46(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 5466/DEL/2019[2017-18]Status: DisposedITAT Delhi27 Oct 2021AY 2017-18

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

Arun Kumar Aggarwal (HUF), Gurgaon vs. ITO Ward - 1(2), Gurgaon

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 5281/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

Sarita Vats, Gurgaon vs. ITO Ward - 4(1), Gurgaon

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 5280/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

Lionine Packaging P.Ltd, New Delhi vs. DCIT, Central Circle-1, Gurgaon

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4660/DEL/2019[2009-10]Status: DisposedITAT Delhi27 Oct 2021AY 2009-10

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

Ravi Karan Kapur, New Delhi vs. ITO Ward-24(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3603/DEL/2019[2012-13]Status: DisposedITAT Delhi27 Oct 2021AY 2012-13

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

For Appellant: Sh. Ashish Sachdeva, 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

Bindya Jain, New Delhi vs. ITO Ward 55(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3563/DEL/2019[2013-14]Status: DisposedITAT Delhi27 Oct 2021AY 2013-14

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

For Appellant: Sh. Suresh 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

Varun Jain, New Delhi vs. ACIT Circle-71(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3472/DEL/2019[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

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

Section 5(1)

assessee, vide its letter dated 07th October, 2021, 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

D.S.Ductofab Systemes Pvt Ltd, New Delhi vs. ITO Circle-7(1), New Delhi

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

ITA 3354/DEL/2019[2009-10]Status: DisposedITAT Delhi27 Oct 2021AY 2009-10

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

For Appellant: Sh. Ashish Sachdeva, 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

Sara Expo Fabs P.Ltd, New Delhi vs. ITO, Ward-22(3), New Delhi

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

ITA 2503/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

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

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

ITA 2073/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, New Delhi vs. ACIT Circle-19, New Delhi

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

ITA 2072/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 Circlie-19, New Delhi

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

ITA 2071/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

Pawan Kansal, New Delhi vs. ACIT Circlie-19, New Delhi

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

ITA 2070/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

Ajay Kumar Gupta, New Delhi vs. ACIT, Central Circle- 13, New Delhi

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

ITA 6710/DEL/2018[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

Takshaka Design Pvt. Ltd., New Delhi vs. ITO, Ward- 25(1), New Delhi

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

ITA 7106/DEL/2018[2012-13]Status: DisposedITAT Delhi25 Oct 2021AY 2012-13

Bench: Shri N.K Billaiya & Shri K. Narasimha Charyassessment Year: 2012-13

For Appellant: Sh. Pradeep Kumar Jha, CAFor Respondent: Sh. N.K. Bansal, 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 Sr. DR has no objection. 4. In view of the above, we accept the request

DCIT, Circle-25(1), New Delhi vs. The State Trading Corporation of India Ltd., New Delhi

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

ITA 4329/DEL/2018[2013-14]Status: DisposedITAT Delhi25 Oct 2021AY 2013-14

Bench: Shri N.K Billaiya & Shri K. Narasimha Charyassessment Year: 2013-14

For Appellant: Sh. H.K. Chaudhery, CIT(DR)For Respondent: Ms. Deepti . John
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 CIT/DR has no objection. 4. In view of the above, we accept the request

ITO, Ward- 3(3), New Delhi vs. Ashoka Distellers and Chemicals Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 5541/DEL/2017[2014-15]Status: DisposedITAT Delhi14 Oct 2021AY 2014-15

Bench: Shri G.S.Pannu & Shri Kul Bharatassessment Year : 2014-15 Ito, Vs Ashoka Distellers & Chemicals Ward-3(3), Pvt.Ltd., 501, Chiranjeev Tower, New Delhi. 41 Nehru Place, New Delhi-110019. Pan-Aaaca4962E Appellant Respondent Appellant By Mrs. Alka Gautam, Sr.Dr Respondent By Sh. Rahul Chaurasia, Ca Date Of Hearing 14.10.2021 Date Of Pronouncement 14.10.2021

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. The assessee company is also filed Form No.4 issued by the Department. However, it is stated