← All Phrases

“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Anshika Consultants Pvt. Ltd., New Delhi vs. ACIT, CC-27, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3947/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

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

Mr. Sunil Bedi, New Delhi vs. DCIT, Faridabad

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 1988/DEL/2017[2006-07]Status: DisposedITAT Delhi30 Apr 2021AY 2006-07

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

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

appeals filed by 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 both the appeals. 3. Learned Senior DR has no objection. 4. In view of the above, we accept

Mr. Sunil Bedi, New Delhi vs. DCIT, Faridabad

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 1987/DEL/2017[2005-06]Status: DisposedITAT Delhi30 Apr 2021AY 2005-06

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

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

appeals filed by 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 both the appeals. 3. Learned Senior DR has no objection. 4. In view of the above, we accept

Capsugel Healthcare Pvt. Ltd., Haryana vs. DCIT, Haryana

In the result, the appeals of the assessee are dismissed

ITA 1836/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Apr 2021AY 2012-13

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

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

Eoc Polymers India P.Ltd, New Delhi vs. DCIT, Circle-8(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6635/DEL/2018[2013-14]Status: DisposedITAT Delhi28 Apr 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2013-14 Eoc Polymers India P.Ltd., Dcit, Ab-03, 2Nd Floor, Above Sbi, Vs Circle-8(1), Safdarjung Enclave, New Delhi. New Delhi-110029. Pan-Aabce5525C 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

Geeta Thakur, New Delhi vs. ITO Ward 42(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3374/DEL/2019[2014-15]Status: DisposedITAT Delhi20 Apr 2021AY 2014-15

Bench: Shri R.K. Panda, Hon’Bleassessment Year : 2014-15

For Appellant: Ms. Geeta Thakur, AssesseeFor Respondent: Shri Rajesh Kumar Dhanesta, 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, I accept the request

Kiran Wadhwa, New Delhi vs. ACIT Circle-61(1), New Delhi

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

ITA 894/DEL/2020[2016-17]Status: DisposedITAT Delhi15 Apr 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2016-17 Kiran Wadhwa, Acit, I-A/604, Rang Rasayan Apartments, Vs Circle-61(1), Sec-13, Rohini, New Delhi-110085. New Delhi. Pan-Aahpw6525H Appellant Respondent Appellant By None Respondent By Sh. R. K. Gupta, Sr. Dr Date Of Hearing 15.04.2021 Date Of Pronouncement 15.04.2021

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. 2 ITA No.-894/Del/2020 3. Learned Senior DR has no objection. 4. In view

Swatch Group (India) Pvt. Ltd., New Delhi vs. ACIT, Circle- 22(2), New Delhi

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

ITA 871/DEL/2020[2012-13]Status: DisposedITAT Delhi15 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2012-13 Swatch Group (India) Pvt. Ltd., Acit, 4Th Floor, Rectangle-I, Plot No.D-4, Vs Circle-22(2), Saket District Centre New Delhi. New Delhi-110017. Pan-Aafcs7516R Appellant Respondent Appellant By Ms. Shubhangi Arora, Ar Respondent By Sh. R. K. Gupta, Sr. Dr Date Of Hearing 15.04.2021 Date Of Pronouncement 15.04.2021

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. 2 ITA No.-871/Del/2020 4. In view

Kapil Sachdeva, Delhi vs. ITO, Ward-27(2), New Delhi

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

ITA 751/DEL/2020[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

For Appellant: NoneFor Respondent: Sh. R.K. Gupta, 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

Rekha Singhal, New Delhi vs. ITO, Ward-40(3), New Delhi

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

ITA 514/DEL/2020[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12

For Appellant: Sh. Sanjay Kumar, CA & ShFor Respondent: Sh. R.K. Gupta, 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

Meenu Suri, Delhi vs. ACIT, Circle-6(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 50/DEL/2020[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2014-15

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

Lifestyle & Media Braodcasting, Delhi vs. ACIT, Circle-18, New Delhi

In the result, the appeals filed by the Revenue as well as by the assessee are dismissed

ITA 443/DEL/2020[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

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

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 the appeals for assessment years under consideration. Copies of Form No.3 has been filed in respect

Jatinder Dev Seth, Delhi vs. DCIT, Cricle-62(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 19/DEL/2020[2016-17]Status: DisposedITAT Delhi15 Apr 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2016-17

For Appellant: NoneFor Respondent: Shri. R.K. Gupta, 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

Sports & Cultural Club, Noida vs. ACIT Circle-3, Noida

In the result, the appeals of the assessee are dismissed

ITA 1446/DEL/2020[2013-14]Status: DisposedITAT Delhi15 Apr 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharata.Y.2009-10 A.Y.2007-08 A.Y.2008-209 A.Y.2011-12 A.Y.2012-13 A.Y.2013-14

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

Sports & Cultural Club, Noida vs. ACIT Circle-3, Noida

In the result, the appeals of the assessee are dismissed

ITA 1428/DEL/2020[2012-13]Status: DisposedITAT Delhi15 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharata.Y.2009-10 A.Y.2007-08 A.Y.2008-209 A.Y.2011-12 A.Y.2012-13 A.Y.2013-14

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

Sports & Cultural Club, Noida vs. ACIT Circle-1, Noida

In the result, the appeals of the assessee are dismissed

ITA 1427/DEL/2020[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Kul Bharata.Y.2009-10 A.Y.2007-08 A.Y.2008-209 A.Y.2011-12 A.Y.2012-13 A.Y.2013-14

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

Sports & Cultural Club, Noida vs. ACIT Circle-3, Noida

In the result, the appeals of the assessee are dismissed

ITA 1426/DEL/2020[2008-09]Status: DisposedITAT Delhi15 Apr 2021AY 2008-09

Bench: Shri G.S. Pannu & Shri Kul Bharata.Y.2009-10 A.Y.2007-08 A.Y.2008-209 A.Y.2011-12 A.Y.2012-13 A.Y.2013-14

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

Sports & Cultural Club, Noida vs. ACIT Circle-3, Noida

In the result, the appeals of the assessee are dismissed

ITA 1425/DEL/2020[2007-08]Status: DisposedITAT Delhi15 Apr 2021AY 2007-08

Bench: Shri G.S. Pannu & Shri Kul Bharata.Y.2009-10 A.Y.2007-08 A.Y.2008-209 A.Y.2011-12 A.Y.2012-13 A.Y.2013-14

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

Sports & Cultural Club, Noida vs. ACIT Circle-3, Noida

In the result, the appeals of the assessee are dismissed

ITA 1424/DEL/2020[2009-10]Status: DisposedITAT Delhi15 Apr 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri Kul Bharata.Y.2009-10 A.Y.2007-08 A.Y.2008-209 A.Y.2011-12 A.Y.2012-13 A.Y.2013-14

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

Stryker India Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range-8, New Delhi

In the result, all the 03 appeals of the assessee are dismissed as withdrawn

ITA 1091/DEL/2020[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

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

For Appellant: Sh. Ashish Soni, CAFor Respondent: Sh. R.K. Gupta, 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 in all the 03 appeals. 3. Learned Senior DR has no objection. 4. In view