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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Mukesh Kumar Goel, New Delhi vs. ACIT Circle-4(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 261/DEL/2020[2013-14]Status: DisposedITAT Delhi28 May 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Amit Shukla

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

Clyde Pumps India Pvt. Ltd., New Delhi vs. ACIT, Circle-6(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9315/DEL/2019[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shukla

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

Dsa Buildwell Private Limited, New Delhi vs. ITO Ward - 7(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8902/DEL/2019[2008-09]Status: DisposedITAT Delhi28 May 2021AY 2008-09

Bench: Shri G.S. Pannu & Shri Amit Shukla

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

Anil Ram Sutar, Noida vs. DCIT, Central Circle, Noida

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7929/DEL/2019[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: Ms. Timsi Sharma, CAFor Respondent: Sh.Mahesh Thakur,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

Techfab Systems (P) Ltd., New Delhi vs. DCIT, Circle-25(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7326/DEL/2019[2011-12]Status: DisposedITAT Delhi28 May 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: Mr. Nippun Mittal, CAFor Respondent: Sh.Mahesh Thakur,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

Neeta Goel, New Delhi vs. ITO Ward - 36(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4799/DEL/2019[2010-11]Status: DisposedITAT Delhi28 May 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Amit Shukla

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 ITA No.4799/Del./2019 4. In view of the above

Bharat Heights Limited, New Delhi vs. ACIT Circle-4(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4610/DEL/2019[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shukla

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 ITA No.4610/Del./2019 4. In view of the above

Aakanksha Jain, New Delhi vs. ITO, Ward-55(4), New Delhi

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

ITA 455/DEL/2019[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2015-16 Aakanksha Jain, Ito, C-519, Yojna Vihar, Vs Ward-55(4), New Delhi-110092. New Delhi. Pan-Amdpj4707A Appellant Respondent Appellant By None Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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

Nagendra Sharma, Delhi vs. ITO, Ward 60(4), New Delhi

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

ITA 4425/DEL/2019[2014-15]Status: DisposedITAT Delhi28 May 2021AY 2014-15

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 13Th April, 2021 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 Vivad Se Nagendra Sharma Vs. Dcit

Section 5(1)

under the Vivad Se Nagendra Sharma Vs. DCIT 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 Kumar Gupta ( HUF), Meerut vs. ITO, Ward-1(2), Meerut

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

ITA 2902/DEL/2019[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2015-16 Dinesh Kumar Gupta, Ito, 68-Mansarover, Civil Lines, Vs Ward-1(2), Meerut, Uttar Pradesh-250002. Meerut. Pan-Aeqpg2756K Appellant Respondent Assessment Year : 2015-16 Dinesh Kumar Gupta (Huf), Ito, 68-Mansarover, Civil Lines, Vs Ward-1(2), Meerut, Uttar Pradesh-250002. Meerut. Pan-Aadhd3916K Appellant Respondent Appellant By None Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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

Dinesh Kumar Gupta, Meerut vs. ITO, Ward-1(2), Meerut

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

ITA 2901/DEL/2019[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2015-16 Dinesh Kumar Gupta, Ito, 68-Mansarover, Civil Lines, Vs Ward-1(2), Meerut, Uttar Pradesh-250002. Meerut. Pan-Aeqpg2756K Appellant Respondent Assessment Year : 2015-16 Dinesh Kumar Gupta (Huf), Ito, 68-Mansarover, Civil Lines, Vs Ward-1(2), Meerut, Uttar Pradesh-250002. Meerut. Pan-Aadhd3916K Appellant Respondent Appellant By None Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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

Sri Dwarika Dheesh Steels Pvt. Ltd., Faridabad vs. ITO, Ward- 2(4), Faridabad

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

ITA 2811/DEL/2019[2011-12]Status: DisposedITAT Delhi28 May 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2011-12 Sri Dwarika Dheesh Steels Pvt.Ltd., Ito, Plot No.11-13, Nangla Gujran, Sohna Vs Ward-2(4), Road Indl.Area, Opp. Rawal Faridabad. International School, Faridabad, Haryana. Pan-Aaics6393K Appellant Respondent Appellant By None Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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

Technico Agri Sciences Ltd., Chandigarh vs. DCIT, Circle-25, New Delhi

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

ITA 2291/DEL/2019[2012-13]Status: DisposedITAT Delhi28 May 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: Sh. Tarun Sharma, CAFor Respondent: Sh.Mahesh Thakur,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

Anil Kumar Gupta, New Delhi vs. DCIT Circle-1(2), New Delhi

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

ITA 1406/DEL/2019[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 12Th April, 2021 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 Sh. Anil Kumar Gupta Vs. Dcit

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

Sigma Management Systems Pvt. Ltd., New Delhi vs. DCIT, Central Circle, Noida

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

ITA 811/DEL/2018[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: NoneFor Respondent: Sh. Mahesh Thakur,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

Jdcecaux S.A., New Delhi vs. DCIT, Circle- 2(1)(2), International Taxation, New Delhi

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

ITA 8107/DEL/2018[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2015-16 Jdcecaux S.A., Dcit, C/O-Jcdecaux Advertising India Vs Circle-2(1)(2), Pvt.Ltd., 231, Okhla Industrial International Taxation, Estate, Phase-Iii, New Delhi New Delhi-110020. Pan-Aaccj8567A Appellant Respondent Appellant By Ms. Subhangi Arora, Ar Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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

Sigma Management Systems Pvt. Ltd., New Delhi vs. DCIT, Central Circle, Noida

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

ITA 810/DEL/2018[2014-15]Status: DisposedITAT Delhi28 May 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: NoneFor Respondent: Sh. Mahesh Thakur,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

Sigma Management Systems Pvt. Ltd., New Delhi vs. DCIT, Central Circle, Noida

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

ITA 809/DEL/2018[2013-14]Status: DisposedITAT Delhi28 May 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: NoneFor Respondent: Sh. Mahesh Thakur,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

Sigma Management Systems Pvt. Ltd., New Delhi vs. DCIT, Central Circle, Noida

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

ITA 808/DEL/2018[2012-13]Status: DisposedITAT Delhi28 May 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: NoneFor Respondent: Sh. Mahesh Thakur,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

Sigma Management Systems Pvt. Ltd., New Delhi vs. DCIT, Central Circle, Noida

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

ITA 807/DEL/2018[2011-12]Status: DisposedITAT Delhi28 May 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: NoneFor Respondent: Sh. Mahesh Thakur,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