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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Reach Promoters Pvt. Ltd., New Delhi vs. DCIT, Circle- 21(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 502/DEL/2019[2008-09]Status: DisposedITAT Delhi29 Jun 2021AY 2008-09

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2008-09

For Appellant: NoneFor Respondent: Ms. Anima Baranwal, 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

Rockland Hospital Ltd (Now Known As M/S Medeor Hospital Ltd.), New Delhi vs. ACIT Circle-20(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4259/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2014-15

For Appellant: Ms. Akansha Pawar, CAFor Respondent: Ms. Anima Barnwal, 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

Sumetco Alloys Pvt. Ltd., New Delhi vs. ITO, Ward- 24(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 409/DEL/2019[2009-10]Status: DisposedITAT Delhi29 Jun 2021AY 2009-10

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2009-10

For Appellant: Sh. Tarun Kumar, CAFor Respondent: Ms. Anima Barnwal, 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

Ganpati Electricals Pvt Ltd, New Delhi vs. ITO Ward -10(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3975/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Jun 2021AY 2010-11

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2010-11

For Appellant: Sh. Tarun Kumar, & Deepesh Garg, AdvFor Respondent: Ms. Anima Barnwal, 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

Rajrishi Trading (P) Ltd, New Delhi vs. ITO Ward - 21(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 3610/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Jun 2021AY 2010-11

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2010-11

For Appellant: NoneFor Respondent: Ms. Anima Baranwal, 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

Sanjeev Kumar Gupta, New Delhi vs. DCIT, Circle- 1, Ghaziabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3436/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2015-16 Sanjeev Kumar Gupta, Vs Dcit, C/O-Malhotra Rajesh & Associates, Circle-1, Cas, 506, Mercantile House 15, Ghaziabad. K.G.Marg, New Delhi-110001. Pan-Adcpg4763D Appellant Respondent Appellant By None Respondent By Sh. R. K. Gupta, Sr.Dr Date Of Hearing 29.06.2021 Date Of Pronouncement 29.06.2021

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

National Textile Corporation Ltd., New Delhi vs. ACIT, Special Range-6, New Delhi

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

ITA 2977/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Jun 2021AY 2010-11

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2010-11

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

Jai Prakash Bansal, Delhi vs. ITO, Ward- 46(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7805/DEL/2018[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
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 D.R. has no objection. 4. In view of the above, we accept the request

Kunal Bansal, Delhi vs. ACIT, Circle- 46(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7803/DEL/2018[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
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 D.R. has no objection. 4. In view of the above, we accept the request

Suneel Agarwal, Muzaffarnagar vs. ITO, Ward-2(4), Muzaffarnagar

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

ITA 7515/DEL/2018[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

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

For Appellant: Ms. Rashi Singhal, CAFor Respondent: Ms. Anima Barnwal, 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

The Karnal Central Co-Operative Bank Ltd., Karnal vs. DCIT, Circle, Karnal

In the result, the appeal of the assessee is dismissed

ITA 744/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2014-15

For Appellant: NoneFor Respondent: Ms. Anima Baranwal, Sr. DR
Section 5(1)

/Del/2018 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

Mohit Jain, New Delhi vs. ITO, Ward- 2(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6580/DEL/2018[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
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 D.R. has no objection. 4. In view of the above, we accept the request

Rajesh Kumar Saroj, New Delhi vs. ACIT, Circle- 35(1), New Delhi

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

ITA 6141/DEL/2018[2011-12]Status: DisposedITAT Delhi29 Jun 2021AY 2011-12

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

For Appellant: Ms. Himani Jain, CAFor Respondent: Ms. Anima Barnwal, 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

Subodh Kumar, Ghaziabad vs. ITO, Ward- 2(3), Ghaziabad

In the result, the appeal of the assessee is dismissed

ITA 589/DEL/2018[2009-10]Status: DisposedITAT Delhi29 Jun 2021AY 2009-10

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2009-10

For Appellant: Sh. S.K. Tyagi, C.AFor Respondent: Ms. Anima Baranwal, 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

Fragrance Construction Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 32, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 4790/DEL/2018[2009-10]Status: DisposedITAT Delhi29 Jun 2021AY 2009-10

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2009-10

For Appellant: Sh. Ajay Bhagwani, C.AFor Respondent: Ms. Anima Baranwal, 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

Oracle Corporation Singapore Pte. Ltd., New Delhi vs. DCIT (International Taxation), Circle- 2(2)(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 4301/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

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

For Appellant: -None-For Respondent: Ms. Anima Baranwal, Sr. D.R
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 D.R. has no objection. 4. In view of the above, we accept the request

Kiran Mardia, New Delhi vs. ITO, Ward- 46(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 3960/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

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

For Appellant: Shri Satish Aggarwal, C.AFor Respondent: Ms. Anima Baranwal, Sr. D.R
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 D.R. has no objection. 4. In view of the above, we accept the request

Meerut Network P.Ltd, Meerut vs. ACIT, Circle-1, Meerut

In the result, the appeal of the assessee is dismissed

ITA 3919/DEL/2018[2009-10]Status: DisposedITAT Delhi29 Jun 2021AY 2009-10

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2009-10

For Appellant: NoneFor Respondent: Ms. Anima Baranwal, 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

Meenu Gupta, Ghaziabad vs. ITO, Ward- 1(4), Ghaziabad

In the result, the appeal of the assessee is dismissed

ITA 3802/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2014-15

For Appellant: NoneFor Respondent: Ms. Anima Baranwal, Sr. DR
Section 5(1)

/Del/2018 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

Usha Bindal, Meerut vs. ITO, Ward- 2(4), Meerut

In the result, the appeal of the assessee is dismissed

ITA 3175/DEL/2018[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
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 D.R. has no objection. 4. In view of the above, we accept the request