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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

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In the result, the appeals of the assessee are dismissed as withdrawn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 806/DEL/2018[2010-11]Status: DisposedITAT Delhi28 May 2021AY 2010-11

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In the result, the appeals of the assessee are dismissed as withdrawn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 805/DEL/2018[2009-10]Status: DisposedITAT Delhi28 May 2021AY 2009-10

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

Parvinder Makked, New Delhi vs. ITO, Ward-45(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7359/DEL/2018[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.7359/Del./2018 4. In view of the above

Amrik Lal Makkad, New Delhi vs. ITO, Ward- 45(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7358/DEL/2018[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.7358/Del./2018 4. In view of the above

Seema Thakur, New Delhi vs. ITO, Ward-45(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7292/DEL/2018[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

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

For Appellant: Sh. Naresh Samkaria, 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

Arvind Kumar, New Delhi vs. ACIT, Circle- 61(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7231/DEL/2018[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 ITA No.7231/Del./2018 3. Learned Senior DR has no objection. 4. In view of the above

Naresh Lath (HUF), New Delhi vs. ITO, Ward-35(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6747/DEL/2018[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2015-16 Naresh Lath (Huf), Ito, 1308-09, Best Sky Tower, F-5, Vs Ward-35(2), Netaji Subhash Place, Pitampura, New Delhi New Delhi-110034. Pan-Aaahn6157P 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

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 6073/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

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 6072/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 6071/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 6070/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 6069/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

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 6068/DEL/2018[2010-11]Status: DisposedITAT Delhi28 May 2021AY 2010-11

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 6067/DEL/2018[2009-10]Status: DisposedITAT Delhi28 May 2021AY 2009-10

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

Iqor Global Services India Pvt. Ltd., Gurgaon vs. DCIT, Circle- 2, Gurgaon

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

ITA 5964/DEL/2018[2014-15]Status: DisposedITAT Delhi28 May 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2014-15 Iqor Global Services India Pvt.Ltd., Dcit, Plot No.147, Sector-5, Imt Manesar, Vs Circle-2, Gurgaon-122051. Gurgaon. Pan-Aacct9885D

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

Abhinav Kuchhal, Muzaffarnagar vs. DCIT, Circle-1, Muzaffarnagar

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

ITA 5106/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

Rajiv Kumar Gupta, Faridabad vs. ITO, War5D-2(2), Faridabad

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

ITA 5093/DEL/2018[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

Kpmg Global Services P.Ltd, Gurgaon vs. DCIT, Circle-2, Guirgaon

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

ITA 4746/DEL/2018[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

Devki Devi Foundation, New Delhi vs. ADIT (E), Circle Exempt- 1(1), New Delhi

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

ITA 4084/DEL/2018[2009-10]Status: DisposedITAT Delhi28 May 2021AY 2009-10

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 22Nd April, 2021 Has Requested For Withdrawal Of The Appeals 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 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.

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

Devki Devi Foundation, New Delhi vs. DDIT (E), Circle Exempt- 1(1), New Delhi

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

ITA 4083/DEL/2018[2008-09]Status: DisposedITAT Delhi28 May 2021AY 2008-09

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 22Nd April, 2021 Has Requested For Withdrawal Of The Appeals 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 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.

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