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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

M/S. Dewan Tyres Ltd., New Delhi vs. ACIT, Meerut

The appeal of the assessee is dismissed as withdrawn

ITA 1661/DEL/2016[2001-02]Status: DisposedITAT Delhi06 May 2021AY 2001-02

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[Assessment Year: 2001-02]

Vide application dated 19.03.2021, the assessee requested for the withdrawal of the appeal as the dispute has been settled under the Direct Tax Vivad Se Vishwas Scheme. 3. Noting the contents of the application, the appeal of the assessee is dismissed as withdrawn. Decision announced in the open court

Nakul Gupta, New Delhi vs. ITO, Ward- 3(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2405/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15

For Appellant: NoneFor Respondent: Sh. R. K. Gupta, 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

Power Finance Corporation Ltd., New Delhi vs. DCIT (Ltu), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2138/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Apr 2021AY 2014-15

Bench: Us. The Learned Counsel For The Assessee, Vide Email Dated 12Th April, 2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee & M/S Power Finance Corporation Ltd. 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

Nikunj Aggarwal, Gurugram vs. ITO, Ward-3(1), Gurugram

In the result, the appeal of the assessee is dismissed

ITA 1958/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15

For Appellant: NoneFor Respondent: Shri. R.K. Gupta, 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

Urmila Aggarwal, Gurugram vs. ITO, Ward-4(4), Gurugram

In the result, the appeal of the assessee is dismissed

ITA 1957/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15

For Appellant: NoneFor Respondent: Shri. R.K. Gupta, 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

Addl.CIT, Special Range-5, New Delhi vs. Kohinoor Specialty Food India P.Ltd, Gurgaon

In the result, the appeals of the Revenue are dismissed

ITA 1810/DEL/2018[2013-14]Status: DisposedITAT Delhi30 Apr 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharat

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. The applicant has also filed copies of Form No.3 dated 22.03.2021 2 issued by PCIT, Delhi

Addl.CIT, Special Range-5, New Delhi vs. Kohinoor Specialty Food India P.Ltd, Gurgaon

In the result, the appeals of the Revenue are dismissed

ITA 1809/DEL/2018[2012-13]Status: DisposedITAT Delhi30 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharat

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. The applicant has also filed copies of Form No.3 dated 22.03.2021 2 issued by PCIT, Delhi

The Karnal Central Co-Operative Bank Ltd., Karnal vs. ACIT, Karnal

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

ITA 899/DEL/2017[2013-14]Status: DisposedITAT Delhi30 Apr 2021AY 2013-14

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 5Th 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 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

The Karnal Central Co-Operative Bank Ltd., Karnal vs. ACIT, Karnal

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

ITA 898/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Apr 2021AY 2012-13

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 5Th 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 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

Capsugel Healthcare Pvt. Ltd., Rewari vs. ACIT, Circle Rewari, Rewari

In the result, the appeals of the assessee are dismissed

ITA 7720/DEL/2017[2013-14]Status: DisposedITAT Delhi30 Apr 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2012-13

For Appellant: Sh. Ankit Sahni, AdvFor Respondent: Sh. R.K. Gupta, 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

Pret Study by Janak Fashion Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 20(1), New Delhi

In the result, the appeals of the assessee are dismissed

ITA 7064/DEL/2017[2014-15]Status: DisposedITAT Delhi30 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2013-14 Assessment Year : 2014-15

For Appellant: NoneFor Respondent: Shri. M. Baranwal, 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

Pret Study by Janak Fashion Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 20(1), New Delhi

In the result, the appeals of the assessee are dismissed

ITA 7063/DEL/2017[2013-14]Status: DisposedITAT Delhi30 Apr 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2013-14 Assessment Year : 2014-15

For Appellant: NoneFor Respondent: Shri. M. Baranwal, 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

ACIT, CC- 13, New Delhi vs. Anu Industries Ltd., Gurgaon

In the result, the appeals of the Revenue are dismissed

ITA 6633/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharat

For Appellant: Sh. M. Baranwal, Sr. DRFor Respondent: None
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 in all the appeals. The applications has also placed on record, the copies of challan evidencing payment

ACIT, CC- 13, New Delhi vs. Anu Industries Ltd., Gurgaon

In the result, the appeals of the Revenue are dismissed

ITA 6632/DEL/2017[2010-11]Status: DisposedITAT Delhi30 Apr 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Kul Bharat

For Appellant: Sh. M. Baranwal, Sr. DRFor Respondent: None
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 in all the appeals. The applications has also placed on record, the copies of challan evidencing payment

ACIT, CC- 13, New Delhi vs. Anu Industries Ltd., Gurgaon

In the result, the appeals of the Revenue are dismissed

ITA 6631/DEL/2017[2008-09]Status: DisposedITAT Delhi30 Apr 2021AY 2008-09

Bench: Shri G.S. Pannu & Shri Kul Bharat

For Appellant: Sh. M. Baranwal, Sr. DRFor Respondent: None
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 in all the appeals. The applications has also placed on record, the copies of challan evidencing payment

Crystal International Ltd., New Delhi vs. ITO, Ward- 6(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6082/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2012-13

For Appellant: NoneFor Respondent: Shri. R.K. Gupta, 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

Ram Avtar Singhal, Delhi vs. ITO, Ward59(3), New Delhi

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

ITA 4791/DEL/2017[2003-04]Status: DisposedITAT Delhi30 Apr 2021AY 2003-04

Bench: Shri G.S. Pannu & Shri Kul Bharat

For Appellant: Sh. Deep Chand Gora, CAFor Respondent: Sh. R. K. Gupta, Sr. DR
Section 5(1)

settle the 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 in all the appeals. 3. Learned Senior DR has no objection. 4. In view of the above

Mcdonald'S India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 469/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2012-13 Assessment Year : 2014-15 & Assessment Year 2015-16

For Appellant: Ms. Saloni Shital-ARFor Respondent: Sh. R. K. Gupta, 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 in all the appeals. 3. Learned Senior DR has no objection. 4. In view of the above

A R Leasing Pvt. Ltd., New Delhi vs. ACIT, CC- 27, New Delhi

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

ITA 3949/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2012-13

For Appellant: NoneFor Respondent: Sh. R. K. Gupta, 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

Apoorva Extrusion Pvt. Ltd., New Delhi vs. ACIT, CC- 27, New Delhi

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

ITA 3948/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2012-13

For Appellant: NoneFor Respondent: Sh. R. K. Gupta, 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