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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Haldiram Fincap Pvt Ltd, New Delhi vs. DCIT Circle-11(1), New Delhi

In the result, both the appeals of the assessee are dismissed as withdrawn

ITA 4566/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Aditya Chhajed, AdvFor Respondent: Shri Gaurav Pundir, 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 in both the assessment years. 3. Learned Senior DR has no objection. 4. In view

Haldiram Fincap Pvt Ltd, New Delhi vs. DCIT Circle-11(1), New Delhi

In the result, both the appeals of the assessee are dismissed as withdrawn

ITA 4565/DEL/2019[2013-14]Status: DisposedITAT Delhi29 Sept 2021AY 2013-14

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Aditya Chhajed, AdvFor Respondent: Shri Gaurav Pundir, 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 in both the assessment years. 3. Learned Senior DR has no objection. 4. In view

Fairwell Construction Pvt Ltd, New Delhi vs. ITO Ward - -9(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3889/DEL/2019[2009-10]Status: DisposedITAT Delhi29 Sept 2021AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamble

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

Virender Pal Singh Mainee, New Delhi vs. DCIT, Circle-16(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2648/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2014-15 Virender Pal Singh Mainee Vs. Dcit M-14, Ground Floor, Circle 16(1) Greator Kailash-1, New Delhi. New Delhi. Pan No. Amgpm9259F (Appellant) (Respondent) Appellant By : None Respondent By : Sh. Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Of Ld. Cit(A)-6, Delhi Dated 17.01.2019. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 28.08.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax

For Appellant: NoneFor Respondent: Sh. Gaurav Pundir, 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

Dinesh Verma, Faridabad vs. ACIT Circle-I, Faridabad

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

ITA 2255/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Sept 2021AY 2015-16

Bench: Shri R.K. Panda & Ms. Suchitra Kamble[Assessment Year: 2015-16] Dinesh Verma, Acit, 126B, Haiidc,Sector-13, Circle-1, Faridabad Faridabad, Haryana Pan-Abkpv8853B Assessee Revenue

Section 5(1)

dispute relating to the tax arrears for 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 Sr. DR has no objection. 4. In view of the above, we accept the request

Kamal Nain, Delhi vs. ITO Ward-36(5), New Delhi

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

ITA 1788/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2014-15 Kamal Nain Vs. Ito A-146, Derawal Nagar, Ward 36(5) Delhi. New Delhi. Pan No. Aacpn9467E (Appellant) (Respondent) Appellant By : Sh. Aditya Chhajed, Adv. Respondent By : Sh. Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Of Ld. Cit(Appeals)-12, New Delhi Dated 20.11.2018. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 07.09.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax Arrears For The Assessment Year Under Consideration Under The 2

For Appellant: Sh. Aditya Chhajed, AdvFor Respondent: Sh. Gaurav Pundir, Sr. DR
Section 5(1)

under the 2 ITA-1788/Del/2019 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

Semco India Pvt. Ltd., Delhi vs. DCIT, Circle- 23(2), Delhi

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

ITA 7725/DEL/2018[2009-10]Status: DisposedITAT Delhi29 Sept 2021AY 2009-10

Bench: Shri R.K.Panda & Ms. Suchitra Kambleassessment Year : 2009-10 Semco India Pvt.Ltd., Vs Dcit, 38, Functional Industrial Estate, Circle-23(2) Patparganj, New Delhi-110092. New Delhi. Pan-Aajcs7133C Appellant Respondent Appellant By None Respondent By Sh. Gaurav Pundir, Sr.Dr Date Of Hearing 29.09.2021 Date Of Pronouncement 29.09.2021

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

Ankur Singh, Noida vs. ACIT, Central Circle-17, New Delhi

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

ITA 7621/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2014-15 Ankur Singh Vs. Acit 1002, Olympia-1, Central Circle 17, Eldeco Utopia, New Delhi. Sector-93A, Noida, Uttar Pradesh. Pan No. Anwps1321D (Appellant) (Respondent) Appellant By : Sh. R.K. Kapoor, Ca Respondent By : Sh. Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Of Ld. Cit(A)-Xxvii Dated 31.03.2016. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 08.09.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating

For Appellant: Sh. R.K. Kapoor, CAFor Respondent: Sh. Gaurav Pundir, 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

Gopal Rathi, New Delhi vs. ACIT, Central Circle- 16, New Delhi

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

ITA 7010/DEL/2018[2015-16]Status: DisposedITAT Delhi29 Sept 2021AY 2015-16

Bench: Shri R.K. Panda & Before Shri R.K. Panda & Before Shri R.K. Pandabefore Shri R.K. Panda & And Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble Ms. Suchitra Kamble

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, Senior 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. 2 ITA-7009 & 7010/Del/2018 4. In view of the above

Gopal Rathi, New Delhi vs. ACIT, Central Circle- 16, New Delhi

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

ITA 7009/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Before Shri R.K. Panda & Before Shri R.K. Pandabefore Shri R.K. Panda & And Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble Ms. Suchitra Kamble

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, Senior 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. 2 ITA-7009 & 7010/Del/2018 4. In view of the above

Mcm Services Pvt. Ltd., New Delhi vs. ITO, Ward-16(3), New Delhi

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

ITA 5830/DEL/2018[2012-13]Status: DisposedITAT Delhi29 Sept 2021AY 2012-13

Bench: Shri Anil Chaturvedi & Shri K. Narasimha Charyassessment Year: 2012-13

For Appellant: Sh. Aman Panwar, CAFor Respondent: Sh. Govind Singhal, 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

Trafalgar International Fze, Uae vs. DCIT, Intl. Taxation, Gurgaon

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

ITA 507/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2014-15 Trafalgar International Fze Vs. Dcit, Intl, Taxation, Uae Gurgaon. Rkaca & Associates Llp, 708, Dlf Star Tower, Sector-30, Exit-8, Nh 8, Gurgaon, Haryana. Pan No. Aadct3938L (Appellant) (Respondent) Appellant By : Ms. Himani Jain, Ca Respondent By : Sh. Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Of Ld. Drp-1, New Delhi U/S 144C(5) Of The Income Tax Act, 1961 Dated 27.12.2016. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 24.03.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The 2

For Appellant: Ms. Himani Jain, CAFor Respondent: Sh. Gaurav Pundir, Sr. DR
Section 144C(5)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

Mansi Promotors P.Ltd, New Delhi vs. ITO, Ward-16(2), New Delhi

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

ITA 4963/DEL/2018[2007-08]Status: DisposedITAT Delhi29 Sept 2021AY 2007-08

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2007-08 Mansi Promotors P. Ltd. Vs. Ito 2853 & 54, 1St Floor, Ward 16(2) Street No. 5, Chuna Mandi, New Delhi. Pahar Ganj, New Delhi. Pan No. Aaacm9067E (Appellant) (Respondent) Appellant By : None Respondent By : Shri Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2007-08 Is Directed Against The Order Of Ld. Cit(A)-42, New Delhi Dated 12.04.2018. 2

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, 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

Rina Rani Jana, New Delhi vs. ITO, Ward- 51(4), New Delhi

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

ITA 7289/DEL/2017[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Ms. Suchitra Kamble[Assessment Year: 2014-15] Smt. Rina Rani Jana, The Income Tax Officer, 4/5 182, Krishan Nagar, Ward-51(4), Karol Bagh, Room No.1414, E-2 Block, Delhi-110005 Pratyaksh Kar Bhawan, New Delhi-110002 Pan-Alppj5473J Assessee Revenue

Section 5(1)

assessee stating that the assessee has opted 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

Wonderworld Infratech Pvt. Ltd., New Delhi vs. ITO, Ward- 10(3), New Delhi

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

ITA 4949/DEL/2017[2012-13]Status: DisposedITAT Delhi29 Sept 2021AY 2012-13

Bench: Shri R.K.Panda & Ms. Suchitra Kambleassessment Year : 2012-13 Wonderworld Infratech Pvt.Ltd., Vs Ito, 711/92, Deepali, Nehru Place, Ward-10(3), New Delhi-110019. New Delhi. Pan-Aadcg9008J Appellant Respondent Appellant By Sh.Aditya Chhajed, Adv. Respondent By Sh. Gaurav Pundir, Sr.Dr Date Of Hearing 29.09.2021 Date Of Pronouncement 29.09.2021

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

Subhash Chand Katariya, Delhi vs. ITO, Faridabad

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

ITA 1110/DEL/2017[2007-08]Status: DisposedITAT Delhi29 Sept 2021AY 2007-08

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2007-08 Subhash Chand Katariya Vs. Ito C/O Kapil Goel, Adv., Ward 1(1) F-26/124, Sector-7, Rohini, Faridabad. Delhi. Pan No. Aippk3777M (Appellant) (Respondent) Appellant By : None Respondent By : Shri Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2007-08 Is Directed Against The Order Of Ld. Cit(A), Faridabad Dated 21.12.2016. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 23.08.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, 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

DCIT, New Delhi vs. M/S. Network 18 Media & Investment Ltd, New Delhi

In the result, the appeal of the Revenue is dismissed having become infructuous

ITA 2240/DEL/2016[2009-10]Status: DisposedITAT Delhi29 Sept 2021AY 2009-10

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2009-10 Dcit Vs. M/S Network 18 Media & Circle-18(1) Investment Ltd. Room No. 212, C.R. Building, 601, 6Th Floor, Commercial Tower, New Delhi. Raisina Road, Hotel Le-Maridian, New Delhi. Pan No. Aabcs2472G (Appellant) (Respondent) Appellant By : Shri Gaurav Pundir, Sr. Dr Respondent By : None Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Revenue For The Assessment Year 2009-10 Is Directed Against The Order Of Ld. Cit(A)-20, New Delhi Dated 08.02.2016. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee’S, Vide Its Ar Letter Dated 23.08.2021, Received, Has Requested For Dismissal Of The Appeal Filed By The Revenue & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax

For Appellant: Shri Gaurav Pundir, Sr. DRFor Respondent: None
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

Panasonic Consumer India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 3404/DEL/2014[2006-07]Status: DisposedITAT Delhi29 Sept 2021AY 2006-07

Bench: Shri R.K.Panda & Ms. Suchitra Kambleassessment Year : 2006-2007

For Appellant: Sh. R.K.Kapoor, CAFor Respondent: Sh. Gaurav Pundir, 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

M/S. Yamaha Motor India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

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

ITA 2868/DEL/2014[1999-2000]Status: DisposedITAT Delhi29 Sept 2021AY 1999-2000

Bench: Shri R.K.Panda & Ms. Suchitra Kambleassessment Year : 1999-2000

For Appellant: Sh. Aditya Chhuged, AdvFor Respondent: Sh. Gaurav Pundir, 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

M/S. Oracle India Private Limited, New Delhi vs. Addl. CIT, New Delhi

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

ITA 1878/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Sept 2021AY 2009-10

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2009-10 Oracle India Private Limited Vs. Addl. Cit (Successor In Interest For Sun Range-13, Microsystems India P. Ltd.) New Delhi. F-01/02, Salcon Ras Vilas, D-1, District Centre, Saket, New Delhi. Pan No. Aaecs7710C (Appellant) (Respondent) Appellant By : None Respondent By : Sh. Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.21 Date Of Pronouncement : 29.09.21 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2009-10 Is Directed Against The Dispute Resolution Panel U/S 144C(5) Of The I.T. Act, 1961 Dated 28.03.2013. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 10.09.2021, Received

For Appellant: NoneFor Respondent: Sh. Gaurav Pundir, Sr. DR
Section 144C(5)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