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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Davendra Kumar Mittal HUF, New Delhi vs. ITO, Ward- 40(5), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3892/DEL/2019[2014-15]Status: DisposedITAT Delhi24 Jun 2021AY 2014-15

Bench: Shri Kul Bharatassessment Year : 2014-15 Davendra Kumar Mittal Huf, Vs Ito, 13, Nishant Kunj, Pitampura, Ward-40(5), New Delhi-110034. New Delhi. Pan-Aaahd2387P Appellant Respondent Appellant By Sh.Dharender Kumar, Ca 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

Bal Kishan Dass Goel, HUF, Delhi vs. ITO, Ward- 47(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6018/DEL/2018[2010-11]Status: DisposedITAT Delhi24 Jun 2021AY 2010-11

Bench: Shri Kul Bharatassessment Year : 2010-11 Bal Kishan Dass Goel, Huf, Vs Ito, 158, Katra Nawab, Chandni Chowk, Ward-47(4), Delhi-110006. New Delhi. Pan-Aaahb4331D Appellant Respondent Appellant By Sh. Jaspal Singh Sethi, Adv. 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

Arun Jain HUF, New Delhi vs. ITO Ward - 40(5), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9572/DEL/2019[2011-12]Status: DisposedITAT Delhi23 Jun 2021AY 2011-12

Bench: Shri Kul Bharatassessment Year : 2011-12 Arun Jain Huf, Vs Ito, C-1/51, Rajasthali Apartment, Ward-40(5), Pitampura, New Delhi-110034. New Delhi. Pan-Aaaha4214Q Appellant Respondent Appellant By Sh.Arun Jain, Ca Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 23.06.2021 Date Of Pronouncement 23.06.2021

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, I accept the request

Anila Jain, New Delhi vs. ITO Ward - 40(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9571/DEL/2019[2011-12]Status: DisposedITAT Delhi23 Jun 2021AY 2011-12

Bench: Shri Kul Bharatassessment Year : 2011-12 Smt. Anila Jain, Vs Ito, C-1/51, Rajasthali Apartment, Ward-40(2), Pitampura, New Delhi-110034. New Delhi. Pan-Aahpj9048C Appellant Respondent Appellant By Sh.Arun Jain, Ca Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 23.06.2021 Date Of Pronouncement 23.06.2021

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, I accept the request

Pradeep Singh Thakur, New Delhi vs. ITO Ward-2(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4426/DEL/2019[2014-15]Status: DisposedITAT Delhi23 Jun 2021AY 2014-15

Bench: Shri Kul Bharatassessment Year : 2014-15 Pradeep Singh Thakur, Vs Ito, Ea-174/2, Tagore Garden, Ward-2(4), New Delhi-110027. New Delhi. Pan-Aabpt8327J Appellant Respondent Appellant By Sh.Naresh Samkaria, Ca Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 23.06.2021 Date Of Pronouncement 23.06.2021

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, I accept the request

Narender Jindal, Delhi vs. ITO Ward 63(3), New Delhi

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

ITA 1849/DEL/2019[2008-09]Status: DisposedITAT Delhi23 Jun 2021AY 2008-09

Bench: Shri Kul Bharatassessment Year : 2008-09 Narender Jindal, Vs Ito, C-309, C-Block, Tilak Nagar, Ward-63(3), Vikaspuri, Rajouri Garden, New Delhi. New Delhi-110018. Pan-Aeepj7166A Appellant Respondent Appellant By Sh.Ashok Jain, Advocate Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 23.06.2021 Date Of Pronouncement 23.06.2021

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, I accept the request

Charanjit Hans, Gurgaon vs. ITO, Gurgaon

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

ITA 4322/DEL/2016[2010-11]Status: DisposedITAT Delhi23 Jun 2021AY 2010-11

Bench: Shri Kul Bharatassessment Year : 2010-11 Charanjit Hans, V Ito, B-764A, Palam Vihar, S Ward-1(2), Hsidc Near Sector-23A, Gurgaon-122017. Building, Udyog Vihar, Pan-Aciph1347P Phase-5, Gurgaon. Appellant Respondent Appellant By Sh. Sachin Sapra, Ca Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 23.06.2021 Date Of Pronouncement 23.06.2021

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, I accept the request

Arun Kumar Singhal HUF, Ballabgarh vs. ITO Ward - 1(1), Faridabad

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

ITA 412/DEL/2020[2011-12]Status: DisposedITAT Delhi22 Jun 2021AY 2011-12

Bench: Shri Kul Bharatassessment Year : 2011-12 Arun Kumar Singhal Huf, Vs Ito, House No.858, Chawala Colony, Ward-1(1), Ballabhgarh-121004. Faridabad. Pan-Aagha0413B Appellant Respondent Appellant By Sh.Manish Kumar Wadhwa, Ar Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 22.06.2021 Date Of Pronouncement 22.06.2021

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, I accept the request

Meenakshi Jain, New Delhi vs. ITO Ward - 71(3), New Delhi

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

ITA 6512/DEL/2019[2014-15]Status: DisposedITAT Delhi22 Jun 2021AY 2014-15

Bench: Shri Kul Bharatassessment Year : 2014-15 Meenakshi Jain, Vs Ito, C/O-Kapil Goel, Advocate, Ward-71(3), F-26/124, Sector-07, Rohini, New Delhi. New Delhi-110085. Pan-Aftpj1096B Appellant Respondent Appellant By Sh.Sandeep Goel, Advocate Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 22.06.2021 Date Of Pronouncement 22.06.2021

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, I accept the request

Rakesh Singla, New Delhi vs. ACIT Circle-18(2), New Delhi

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

ITA 4537/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Jun 2021AY 2015-16

Bench: Shri Kul Bharatassessment Year : 2015-16 Rakesh Singla, Vs Acit, 129, Shreshtha Vihar, Circle-18(2), New Delhi-110092. New Delhi. Pan-Abzps1357E Appellant Respondent Appellant By Sh.Prateek Jain, Ca Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 22.06.2021 Date Of Pronouncement 22.06.2021

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, I accept the request

Vipin Kumar (Legal Heir of Late Dharamveer Singh), Ghaziabad vs. ITO Ward - 1(2), Ghaziabad

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

ITA 1829/DEL/2019[2009-10]Status: DisposedITAT Delhi22 Jun 2021AY 2009-10

Bench: Shri Kul Bharatassessment Year : 2009-10 Vipin Kumar, Vs Ito, (Legal Heir Of Late Dharamveer Ward-1(2), Singh), C/O-Akhilesh Kumar, Adv., Ghaziabad. 206-207, Ansal Satyam, Rdc, Ghaziabad-201002. Pan-Agbps4503P Appellant Respondent Appellant By Sh.Akhilesh Kumar, Advocate Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 22.06.2021 Date Of Pronouncement 22.06.2021

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, I accept the request

Ram Chandra Portfolio & Services P.Ltd, New Delhi vs. ITO, Ward-21(1), New Delhi

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

ITA 7247/DEL/2018[2009-10]Status: DisposedITAT Delhi22 Jun 2021AY 2009-10

Bench: Shri Kul Bharatassessment Year : 2009-10 Ram Chandra Portfolio & Services Vs Ito, P.Ltd., A-95, Madhuban, Preet Vihar, Ward-21(1), New Delhi-110092. New Delhi. Pan-Aadcr7192J Appellant Respondent Appellant By Sh.Vikas Shukla, Ca & Sh. Mukul Bagla, Ca Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 22.06.2021 Date Of Pronouncement 22.06.2021

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, I accept the request

Trilok Sharma, Charkhi Dadri vs. ITO Ward - 3, Bhiwani

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

ITA 7549/DEL/2019[2010-11]Status: DisposedITAT Delhi09 Jun 2021AY 2010-11

Bench: Shri Kul Bharat & Shri O.P. Kant[Through Video Conferencing] Assessment Year: 2010-11

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

Shanti Lal Porwal, New Delhi vs. ACIT Circle-59(1), New Delhi

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

ITA 3734/DEL/2019[2009-10]Status: DisposedITAT Delhi09 Jun 2021AY 2009-10

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2009-10 Shanti Lal Porwal, Vs Acit, F-44, Preet Vihar, New Delhi-110092. Circle-59(1), Pan-Aefpp5946R New Delhi. Appellant Respondent Appellant By Applicant’S Application (On Record) Respondent By None Date Of Hearing 09.06.2021 Date Of Pronouncement 09.06.2021

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, we accept the request of the assessee for withdrawal

P Kal Infotech Pvt Ltd, Gurgaon vs. DCIT Circle-03, Gurgaon

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

ITA 3111/DEL/2019[2015-16]Status: DisposedITAT Delhi09 Jun 2021AY 2015-16

Bench: Shri Kul Bharat & Shri O.P. Kant[Through Video Conferencing] Assessment Year: 2015-16

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

Vipin Packaging Pvt. Ltd., Delhi vs. ITO Ward - 26(3), New Delhi

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

ITA 7268/DEL/2019[2006-07]Status: DisposedITAT Delhi07 Jun 2021AY 2006-07

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2006-07 Vipin Packaging Pvt.Ltd., Vs Ito, 152, 2Nd Floor, State Bank Colony, Ward-26(3), G.T.Karnal Raod, Delhi-110009. New Delhi. Pan-Aaacv2649H Appellant Respondent Appellant By None Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 07.06.2021 Date Of Pronouncement 07.06.2021

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

Bharti Sharma, Gurgaon vs. ITO Ward - 1(3), Gurgaon

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

ITA 7242/DEL/2019[2011-12]Status: DisposedITAT Delhi07 Jun 2021AY 2011-12

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2011-12 Bharti Sharma, Vs Ito, C/O-Rra Tax India, D-28, South Ward-1(3), Extn., Part-1, New Delhi-110049. Gurgaon. Pan-Aohps8919R Appellant Respondent Appellant By Ms. Tani Malik, Advocate Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 07.06.2021 Date Of Pronouncement 07.06.2021

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

DCIT, Circle- 6(1), New Delhi vs. Ch2M Hill (India) Pvt. Ltd., New Delhi

In the result, the appeal of Revenue is dismissed

ITA 2598/DEL/2018[2012-13]Status: DisposedITAT Delhi07 Jun 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Shri Dheeraj Jain, Sr.D.RFor Respondent: Shri Ajit Kr. Jain, CA

Section 143(1)Section 143(3)Section 92C

Appellant, respectively. With respect to the Assessee’s appeal, the Appellant assessee subsequently filed an application under the “The Direct Tax Vivad se Vishwas Act, 2020” in order to buy peace and settle the dispute. Relevant intimation in this regard have been placed in the paper book at page number

Ssvn Land Constructions (P) Ltd., Delhi vs. Pr. CIT- 8, New Delhi

In the result, the appeal filed by the assessee in ITA

ITA 3465/DEL/2017[2009-10]Status: DisposedITAT Delhi03 Jun 2021AY 2009-10

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri C.S. Anand, C.AFor Respondent: Shri Mahesh Takhur, Sr. DR

Section 144Section 263

appeal before the CIT (Appeals) Delhi. Meanwhile in that appeal assessee has preferred to settle the dispute involved in the appeal under Direct Tax Vivad se Vishwas Act, 2020 by filing Form Nos. 1 and 2 on 30.11.2020. Therefore, this appeal becomes infructuous and assessee may be allowed to withdraw ... dispute involved in the above appeal has already been settled by the assessee by filing Form Nos. 1 and 2 under the Direct Tax Vivad se Vishwas Act, 2020, Form No. 3 has also been issued by the ld. Pr. CIT on 121.12.2020 and assessee has also paid due tax

Gurpreet Singh Gulati, Faridabad vs. ITO, Ward-1(3), Fardiabad

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

ITA 575/DEL/2020[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2015-16 Gurpreet Singh Gulati, Ito, Plot No.7, Badhkal Pali Road, Opp. Vs Ward-1(3), Inderprastha Colony, Village Bhakri, Faridabad. Faridabad, Haryana-121012. Pan-Abzpg7947A Appellant Respondent Appellant By None Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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