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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Tiger Logistics India Ltd., New Delhi vs. DCIT, Circle- 25(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 2818/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Jun 2021AY 2013-14

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

Giza Builders & Developers Pvt. Ltd., New Delhi vs. ITO, TDS Ward- 1(3)(2), International Taxation, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 2502/DEL/2018[2012-13]Status: DisposedITAT Delhi29 Jun 2021AY 2012-13

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

For Appellant: Sh. Satyajeet Goel, CAFor Respondent: Ms. Anima Barnwal, Sr. DR

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

Giza Builders & Developers Pvt. Ltd., New Delhi vs. ITO, TDS Ward- 1(3)(2), International Taxation, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 2501/DEL/2018[2009-10]Status: DisposedITAT Delhi29 Jun 2021AY 2009-10

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

For Appellant: Sh. Satyajeet Goel, CAFor Respondent: Ms. Anima Barnwal, Sr. DR

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

Giza Builders & Developers Pvt. Ltd., New Delhi vs. ITO, TDS Ward- 1(3)(2), International Taxation, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 2500/DEL/2018[2008-09]Status: DisposedITAT Delhi29 Jun 2021AY 2008-09

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

For Appellant: Sh. Satyajeet Goel, CAFor Respondent: Ms. Anima Barnwal, Sr. DR

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

Addl. CIT, Special Range- 7, New Delhi vs. Power Grid Corp. of India Ltd., New Delhi

In the result, the appeal filed by the Revenue is dismissed having

ITA 2402/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Jun 2021AY 2013-14

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

For Appellant: Ms. Akansha Dawar, CAFor 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. So far as the Department’s appeal in ITA No. 2042/Del/2018 is concerned, the appellant has also

Mahesh Chand Goyal, New Delhi vs. ACIT, Central Circle-6, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1774/DEL/2018[2012-13]Status: PendingITAT Delhi29 Jun 2021AY 2012-13

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

For Appellant: NoneFor Respondent: Ms. Anima Baranwal, Sr. DR

/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

Nandni El3Ectrical Works P.Ltd, New Delhi vs. DCIT, Circle-2, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1762/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

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

Drishtee Foundation, New Delhi vs. ITO (E), Trust Ward- III, New Delhi

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

ITA 1230/DEL/2018[2012-13]Status: DisposedITAT Delhi29 Jun 2021AY 2012-13

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

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

assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. Certificates 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

Drishtee Foundation, New Delhi vs. ITO (E), Trust Ward- III, New Delhi

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

ITA 1229/DEL/2018[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 years under consideration under the Vivad Se Vishwas Scheme, 2020. Certificates 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

Power Grid Corporation of India Ltd., New Delhi vs. ACIT, Circle-20(1), New Delhi

In the result, the appeal filed by the Revenue is dismissed having

ITA 1165/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Jun 2021AY 2013-14

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

For Appellant: Ms. Akansha Dawar, CAFor 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. So far as the Department’s appeal in ITA No. 2042/Del/2018 is concerned, the appellant has also

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

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

ITA 7869/DEL/2017[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

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

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

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

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

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

ITA 1925/DEL/2017[2013-14]Status: DisposedITAT Delhi29 Jun 2021AY 2013-14

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

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

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

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

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

ITA 1924/DEL/2017[2012-13]Status: DisposedITAT Delhi29 Jun 2021AY 2012-13

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

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

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

Mukesh Allagh, New Delhi vs. ITO, Ward-47(4), New Delhi

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

ITA 270/DEL/2020[2011-12]Status: DisposedITAT Delhi28 Jun 2021AY 2011-12

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2011-12 Mukesh Allagh, Vs Ito, J-11/28, Rajouri Garden, Ward-47(4), New Delhi-110027. New Delhi. Pan-Advpa5527E Appellant Respondent Appellant By None Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 28.06.2021 Date Of Pronouncement 28.06.2021

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

Ashima Khurana, New Delhi vs. ITO Ward-60(1), New Delhi

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

ITA 2020/DEL/2019[2014-15]Status: DisposedITAT Delhi28 Jun 2021AY 2014-15

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2014-15 Ashima Khurana, Vs Ito, 36-F, Pocket 4, Mayur Vihar, Ward-60(1), Phase-1, New Delhi-110091. New Delhi. Pan-Aizpb8204C Appellant Respondent Appellant By Sh. C.S.Anand, Adv. Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 28.06.2021 Date Of Pronouncement 28.06.2021

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

Kuber Foods, Karnal vs. ITO, Ward-2, Karnal

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

ITA 891/DEL/2020[2014-15]Status: DisposedITAT Delhi24 Jun 2021AY 2014-15

Bench: Shri Kul Bharatassessment Year : 2014-15 Kuber Foods, Vs Ito, Anaj Mandi, Taraori, Karnal, Ward-2, Haryana-132001. Karnal. Pan-Aagfk1075K Appellant Respondent Appellant By Sh. Girish Aneja, Advocate Respondent By None Date Of Hearing 24.06.2021 Date Of Pronouncement 24.06.2021

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. In view of the above, I accept the request of the assessee for withdrawal

Lalit Agarwal, New Delhi vs. ITO Ward - 61(2), New Delhi

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

ITA 34/DEL/2020[2011-12]Status: DisposedITAT Delhi24 Jun 2021AY 2011-12

Bench: Shri Kul Bharatassessment Year : 2011-12 Lalit Agarwal, Vs Ito, Sfs Flat No.346, Pocket-A-5/B, Ward-61(2), Paschim Vihar, New Delhi-110063. New Delhi. Pan-Aafpa1724J Appellant Respondent Appellant By Appellant’S Application On Record Respondent By None Date Of Hearing 24.06.2021 Date Of Pronouncement 24.06.2021

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. In view of the above, I accept the request of the assessee for withdrawal

Tridev Educational Society, Faridabad vs. ACIT Central Circle-II, Faridabad

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

ITA 7027/DEL/2019[2014-15]Status: DisposedITAT Delhi24 Jun 2021AY 2014-15

Bench: Shri Kul Bharatassessment Year : 2014-15 Tridev Educational Society, Vs Acit, B-311, Nehru Ground Nit, Central Circle-Ii, Faridabad, Haryana-121001. Faridabad. Pan-Aabat2129D Appellant Respondent Appellant By Sh. Mukesh Nasa, Ar Respondent By None Date Of Hearing 24.06.2021 Date Of Pronouncement 24.06.2021

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. In view of the above, I accept the request of the assessee for withdrawal

Sj Realcon Pvt Ltd, New Delhi vs. ITO Ward - 22(1), New Delhi

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

ITA 4973/DEL/2019[2015-16]Status: DisposedITAT Delhi24 Jun 2021AY 2015-16

Bench: Shri Kul Bharatassessment Year : 2015-16 Sj Realcon Pvt.Ltd., Vs Ito, 23, Chitra Vihar Ward-22(1), New Delhi-110092. New Delhi. Pan-Aapcs4388H Appellant Respondent Appellant By None (Appellant’S Application On Record) Respondent By None Date Of Hearing 24.06.2021 Date Of Pronouncement 24.06.2021

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. In view of the above, I accept the request of the assessee for withdrawal

Manoj Aggarwal, New Delhi vs. ITO Ward-42(4), New Delhi

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

ITA 4861/DEL/2019[2015-16]Status: DisposedITAT Delhi24 Jun 2021AY 2015-16

Bench: Shri Kul Bharatassessment Year : 2015-16 Manoj Aggarwal, Vs Ito, B-142, Pushpanjali Enclave, Ward-42(4), Pitampura, New Delhi-110034. New Delhi. Pan-Aaapa3634Q Appellant Respondent Appellant By Sh. Mukul Gupta, Advocate Respondent By None Date Of Hearing 24.06.2021 Date Of Pronouncement 24.06.2021

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. In view of the above, I accept the request of the assessee for withdrawal