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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Govind Aggarwal HUF, New Delhi vs. ITO Ward-40(5), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9559/DEL/2019[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12 Govind Aggarwal Huf Vs. Ito 131, Depali Enclave, Pitampura, Ward – 40 (5) New Delhi New Delhi (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 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2011-12 Is Directed Against The Order Of Learned Cit(A)-14, New Delhi Dated 10.10.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 27.03.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him & Stated That The Assessee Has Opted To Settle The Dispute Relating To The 2

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

Showa India Pvt. Ltd., Haryana vs. ACIT, Circle-23(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 9297/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

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

For Appellant: Shri. Ashish Dhunna, CAFor 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

Aryan Medicare Pvt. Ltd., Gurgaon vs. ACIT, Circle-1(1), Gurgaon

In the result, the appeal of the assessee is dismissed

ITA 9076/DEL/2019[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
Section 5(1)

/Del/2019 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

Highsky Finance & Investment Pvt Ltd, New Delhi vs. ITO Ward - 11(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8696/DEL/2019[2010-11]Status: DisposedITAT Delhi15 Apr 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11 Highsky Finance & Investment Pvt.Ltd., Ito, H.No.40, Sec-11, Pocket C-2, Vs Ward-11(3), Rohini, New Delhi-110085. New Delhi. Pan-Aabch0295A Appellant Respondent Appellant By Sh. V.Raja Kumar, Adv. Respondent By Sh. R. K. Gupta, Sr. Dr Date Of Hearing 15.04.2021 Date Of Pronouncement 15.04.2021

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. 2 ITA No.-8696/Del/2019 4. In view

Yogita Gakhar, New Delhi vs. ITO Ward-45(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8675/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

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

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

Tarush Steel and Alloys Private Limited, Delhi vs. CIT(A)-27, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8606/DEL/2019[2010-11]Status: DisposedITAT Delhi15 Apr 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11

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

Stryker India Private Limited, New Delhi vs. ACIT, Special Range-8, New Delhi

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

ITA 8566/DEL/2019[2009-10]Status: DisposedITAT Delhi15 Apr 2021AY 2009-10

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

For Appellant: Sh. Ashish Soni, CAFor 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 03 appeals. 3. Learned Senior DR has no objection. 4. In view

Stryker India Private Limited, New Delhi vs. ACIT, Special Range-8, New Delhi

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

ITA 8565/DEL/2019[2002-03]Status: DisposedITAT Delhi15 Apr 2021AY 2002-03

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

For Appellant: Sh. Ashish Soni, CAFor 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 03 appeals. 3. Learned Senior DR has no objection. 4. In view

Sukhdev Singh, New Delhi vs. ITO Ward - 43(4), New Delhi

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

ITA 8454/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Sukhdev Singh, Ito, C/O-S K Dhingra & Co, Ca 501, Vs Ward-43(4), Kirti Shikhar District Center, New Delhi. Janakpuri, New Delhi-110058. Pan-Ayops2565G 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

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.-8454/Del/2019 3. Learned Senior DR has no objection. 4. In view

Charanjit Kaur, New Delhi vs. ITO Ward - 45(4), New Delhi

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

ITA 8453/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Charanjit Kaur, Ito, C/O-S.K.Dhingra & Co, Ca, Vs Ward-45(4), 501, Kirti Shikhar, New Delhi. District Centre, Janakpuri, New Delhi-110058. Pan-Babpk3338M 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

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.-8453/Del/2019 3. Learned Senior DR has no objection. 4. In view

Tejpal Singh Sejwal, New Delhi vs. ITO Ward-27(3), New Delhi

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

ITA 8383/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Tejpal Singh Sejwal, Ito, H.No.89, Adhchini Village Main Vs Ward-27(3), Shri Aurobindo Marg, New Delhi. New Delhi-110017. Pan-Aqxps1846B 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

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.-8383/Del/2019 3. Learned Senior DR has no objection. 4. In view

Himansi Goel, New Delhi vs. ITO Ward-42(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8311/DEL/2019[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

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

For Appellant: Shri. S.K. Gupta, CAFor 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

Sutar Buildcon Private Limited, New Delhi vs. DCIT Central Circle, Noida

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

ITA 7926/DEL/2019[2016-17]Status: DisposedITAT Delhi15 Apr 2021AY 2016-17

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharatassessment Year : 2016-17 Sutar Buildcon Private Limited Vs. Dcit 304, Harsha Corner Complex, Central Circle Ghazipur, New Delhi. Noida. Pan No. Aancs9295F (Appellant) (Respondent) Appellant By : Ms. Timsi Sharma, Ca Respondent By : Sh. R. K. Gupta, Sr. Dr Date Of Hearing : 15.04.2021 Date Of Pronouncement : 15.04.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2016-17 Is Directed Against The Order Of Learned Cit(A)-Iv, Kanpur Dated 25.07.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 30.09.2019, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him

For Appellant: Ms. Timsi Sharma, CAFor 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

Anjali Narang, New Delhi vs. ACIT Central Circle-28, New Delhi

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

ITA 7774/DEL/2019[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharatassessment Year : 2011-12 Anjali Narang, Vs. Acit C/O Rra Taxindia, D-28, Central Circle-28, South Extn., Part-1, New Delhi. New Delhi. Pan No. Aaapn2280M (Appellant) (Respondent) Appellant By : Sh. Tarun, Sharma, Advocate Respondent By : Sh. R. K. Gupta, Sr. Dr Date Of Hearing : 15.04.2021 Date Of Pronouncement : 15.04.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2011-12 Is Directed Against The Order Of Learned Cit(A)-31, New Delhi Dated 29.07.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 31.03.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him

For Appellant: Sh. Tarun, Sharma, AdvocateFor 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

Stryker India Pvt. Ltd., Gurgaon vs. ACIT Circle-24(2), New Delhi

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

ITA 7763/DEL/2019[2012-13]Status: DisposedITAT Delhi15 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharatassessment Year : 2012-13 Stryker India Pvt. Ltd. Vs. Acit Vatika Business Park, Circle 24(2) 8Th-12Th Floor, Sohna Road, New Delhi. Sector-49, Block-B, Gurgaon, Haryana. Pan No. Aaecs2513F (Appellant) (Respondent) Appellant By : Sh. Ashish Soni, Ca Respondent By : Sh. R.K. Gupta, Sr. Dr Date Of Hearing : 15.04.2021 Date Of Pronouncement : 15.04.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2012-13 Is Directed Against The Order Of Learned Cit(A)-44, New Delhi Dated 28.06.2019. 2

For Appellant: Sh. Ashish Soni, CAFor 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

Federal Mogul Goetze (India) Ltd., Gurgaon vs. ACIT, Spl. Range-3, New Delhi

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

ITA 7615/DEL/2019[2000-01]Status: DisposedITAT Delhi15 Apr 2021AY 2000-01

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2000-01 Federal Mogul Goetze (India) Vs. Acit Ltd. Paras Twin Towers, 10Th Floor, Special Range-3 Tower-B, Golf Course Road, New Delhi Sector-54, Gurgaon (Appellant) (Respondent) Appellant By : Sh. Anubhav Jaggi, Ca Respondent By : Sh. R.K. Gupta, Sr. Dr Date Of Hearing : 15.04.2021 Date Of Pronouncement : 15.04.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2000-01 Is Directed Against The Order Of Learned Cit(A), Delhi Dated 05.01.2005. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 24.03.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him & Stated That The Assessee Has Opted To Settle The Dispute Relating To The 2

For Appellant: Sh. Anubhav Jaggi, CAFor 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

Price Waterhouse Charted Accountants LLP, New Delhi vs. ACIT Circle-61(1), New Delhi

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

ITA 7179/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharatassessment Year : 2015-16 Price Waterhouse Charted Vs. Acit Accountants Llp, Circle 61(1) 11-A, Sucheta Bhawan, New Delhi. 2Nd Floor, Vishnu Digamber Marg, New Delhi. Pan No. Aaffp3698A (Appellant) (Respondent) Appellant By : Sh. Pulkit Chhajer, Ca Respondent By : Sh. R.K. Gupta, Sr. Dr Date Of Hearing : 15.04.2021 Date Of Pronouncement : 15.04.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Learned Cit(A)-38, New Delhi Dated 11.06.2019. 2

For Appellant: Sh. Pulkit Chhajer, CAFor 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

Him Urja Pvt. Ltd., New Delhi vs. ACIT, Circle- 11(2), New Delhi

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

ITA 6678/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Him Urja Pvt.Ltd., Acit, S-321, Panchsheel Park, Vs Circle-11(2), New Delhi-110017. New Delhi. Pan-Aaach7036E 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

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.-6678/Del/2019 3. Learned Senior DR has no objection. 4. In view

Sky High Landcon Pvt Ltd, Karnal vs. ITO (TDS), Karnal

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

ITA 6391/DEL/2019[2017-18]Status: DisposedITAT Delhi15 Apr 2021AY 2017-18

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2013-14 Assessment Year : 2017-18

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

Sky High Landcon Private Limited, Haryana vs. ITO (TDS) - Karnal, Haryana

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

ITA 6390/DEL/2019[2013-14]Status: DisposedITAT Delhi15 Apr 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2013-14 Assessment Year : 2017-18

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