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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

DCIT, New Delhi vs. M/S. Tiger Sons Glass Industries Pvt. Ltd., New Delhi

The appeal is dismissed as withdrawn

ITA 3261/DEL/2017[2012-13]Status: DisposedITAT Delhi07 Jul 2021AY 2012-13

Bench: Shri O.P. Kant & Shri Kuldip Singh[Through Video Conferencing] Assessment Year: 2012-13

Section 4(2)Section 5

received by 2 the assessee. He, therefore, seeks permission to treat the appeal as deemed to be withdrawn under the provisions of Direct Tax Vivad Se Vishwas Act, 2020. 3. We have heard learned Representative of both the parties through Video Conferencing and have perused Form No. 3 issued ... Income-tax Department with reference to present appeal. For ready reference, Section 4(2) of the Direct Tax Vivad Se Vishwas Act (supra) reads as under: “4. (1) ………………………. (2) Upon the filing the declaration, any appeal pending before the Income-tax Appellate Tribunal or Commissioner (Appeals), in respect

Bhiwadi Polymers Ltd, New Delhi vs. ITO Ward - 4(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 781/DEL/2020[2011-12]Status: DisposedITAT Delhi01 Jul 2021AY 2011-12

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2011-12 Bhiwadi Polymers Ltd., Vs Ito, 101, Transport Centre, Rohtak Road, Ward-4(4), Punjabi Bagh, New Delhi-110035 New Delhi. Pan-Aaacb3674N Appellant Respondent Appellant By Appellant’S Application On Record Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 01.07.2021 Date Of Pronouncement 01.07.2021

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

Continental Spinners Ltd, New Delhi vs. ACIT (OSD), Ward-6(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 230/DEL/2020[2011-12]Status: DisposedITAT Delhi01 Jul 2021AY 2011-12

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2011-12 Continental Spinners Ltd., Vs Acit(Osd), 14, Ist Floor, Arihant Nagar, Ward-6(3), Punjabi Bagh (West), New Delhi. New Delhi-110026 Pan-Aaacc0016D Appellant Respondent Appellant By Appellant’S Application On Record Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 01.07.2021 Date Of Pronouncement 01.07.2021

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

Continental Spinners Ltd, New Delhi vs. ACIT (OSD), Ward-6(3), New Delhi

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

ITA 229/DEL/2020[2010-11]Status: DisposedITAT Delhi01 Jul 2021AY 2010-11

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2010-11 Continental Spinners Ltd., Vs Acit(Osd), 14, Ist Floor, Arihant Nagar, Ward-6(3), Punjabi Bagh (West), New Delhi. New Delhi-110026 Pan-Aaacc0016D Appellant Respondent Appellant By Appellant’S Application On Record Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 01.07.2021 Date Of Pronouncement 01.07.2021

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

Growth Securities Pvt Ltd, New Delhi vs. DCIT Circle-10(2), New Delhi

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

ITA 7064/DEL/2019[2009-10]Status: DisposedITAT Delhi01 Jul 2021AY 2009-10

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2009-10 Growth Securities Pvt.Ltd., Vs Dcit, 4/10, Asaf Ali Road, Circle-10(2), New Delhi-110002 New Delhi. Pan-Aabcg7715L Appellant Respondent Appellant By Ms. Akansha Dawar, Ca Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 01.07.2021 Date Of Pronouncement 01.07.2021

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

Balaji Polycoat (P) Ltd, New Delhi vs. DCIT Circle-04(1), New Delhi

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

ITA 1408/DEL/2019[2012-13]Status: DisposedITAT Delhi01 Jul 2021AY 2012-13

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2012-13 Balaji Polycoat Pvt.Ltd., Vs Dcit, 91, Gf, Harsh Vihar, Circle-4(1), New Delhi-110034. New Delhi. Pan-Aaccv7766P Appellant Respondent Appellant By None Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 01.07.2021 Date Of Pronouncement 01.07.2021

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

Priti Nanda, New Delhi vs. ACIT Circle-54(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 178/DEL/2021[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Ms. Madhumita Roy

For Appellant: -None-For Respondent: Ms. Anima Baranwal, Sr. D.R

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 D.R. has no objection. 4. In view of the above, we accept the request

Tirupati Buildmart Private Limited, New Delhi vs. ITO Ward - 25(3), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 982/DEL/2020[2007-08]Status: DisposedITAT Delhi29 Jun 2021AY 2007-08

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2007-08

For Appellant: Sh. Shyam Sundar, AdvFor Respondent: Ms. Anima 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

Shri Bhagwan, Haryana vs. ITO Ward-65(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 108/DEL/2020[2011-12]Status: DisposedITAT Delhi29 Jun 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Ms. Madhumita Roy

For Appellant: -None-For Respondent: Ms. Anima Baranwal, Sr. D.R

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 D.R. has no objection. 4. In view of the above, we accept the request

Amit Kumar M Agarwal (HUF), New Delhi vs. ITO Circle - 42(5), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1018/DEL/2020[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Ms. Madhumita Roy

For Appellant: Ms. Rashi Singhal, C.AFor Respondent: Ms. Anima Baranwal, Sr. D.R

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 D.R. has no objection. 4. In view of the above, we accept the request

Harley Builders & Developers Private Limited, Delhi vs. ITO, Ward-2(2)(2), Int. Taxation, New Delhi

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

ITA 1000/DEL/2020[2012-13]Status: DisposedITAT Delhi29 Jun 2021AY 2012-13

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2012-13

For Appellant: Mr. Satyajeet Goel, CAFor Respondent: Ms. Anima 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

Deepak Gupta, New Delhi vs. ACIT Circle- 45(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 9176/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Ms. Madhumita Roy

For Appellant: Ms. Rashi Singhal, C.AFor Respondent: Ms. Anima Baranwal, Sr. D.R

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 D.R. has no objection. 4. In view of the above, we accept the request

Annu Gupta, New Delhi vs. ITO Ward - 45(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 9175/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Ms. Madhumita Roy

For Appellant: Ms. Rashi Singhal, C.AFor Respondent: Ms. Anima Baranwal, Sr. D.R

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 D.R. has no objection. 4. In view of the above, we accept the request

Mohit Khullar, Delhi vs. ITO Ward-34(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8809/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Jun 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Ms. Madhumita Roy

For Appellant: Ms. Rashi Singhal, C.AFor Respondent: Ms. Anima Baranwal, Sr. D.R

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 D.R. has no objection. 4. In view of the above, we accept the request

Asia Telecom Pvt. Ltd., New Delhi vs. ITO Ward-3(3), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8231/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Jun 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Ms. Madhumita Roy

For Appellant: Shri Satish Aggarwal, C.AFor Respondent: Ms. Anima Baranwal, Sr. D.R

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 D.R. has no objection. 4. In view of the above, we accept the request

Divyansh Promoters & Developers Private Limited, New Delhi vs. ACIT Circle-7(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7704/DEL/2019[2013-14]Status: DisposedITAT Delhi29 Jun 2021AY 2013-14

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2013-14

For Appellant: NoneFor Respondent: Ms. Anima 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

Vinod Raj & Co., New Delhi vs. ITO Ward-47(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7446/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Jun 2021AY 2011-12

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2011-12

For Appellant: NoneFor Respondent: Ms. Anima 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

Plus Inc, New Delhi vs. ACIT Circle-47(1), New Delhi

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

ITA 7176/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2015-16

For Appellant: Ms. Akansha Dawar, CAFor Respondent: Ms. Anima 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

Paramhans Impex Pvt Ltd, New Delhi vs. ITO Ward - 19(3), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6952/DEL/2019[2009-10]Status: DisposedITAT Delhi29 Jun 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri Ms. Madhumita Roy

For Appellant: Shri Rakesh Jain, AdvocateFor Respondent: Ms. Anima Baranwal, Sr. D.R

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 D.R. has no objection. 4. In view of the above, we accept the request

Pintu Adhikary, New Delhi vs. ITO Ward-47(3), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6263/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Jun 2021AY 2011-12

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2011-12

For Appellant: NoneFor Respondent: Ms. Anima 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