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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Countrywide Promoters Pvt. Ltd., New Delhi vs. DCIT, Central Circle- 32, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8061/DEL/2018[2005-06]Status: DisposedITAT Delhi15 Apr 2021AY 2005-06

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2005-06

For Appellant: Sh. Ajay Bhagwani, 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

Dlf Utilities Ltd., New Delhi vs. ACIT, Circle- 7(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8004/DEL/2018[2013-14]Status: DisposedITAT Delhi15 Apr 2021AY 2013-14

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

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

DCIT (Exemption), Circle-1(1), New Delhi vs. Indian Medical Association, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 7674/DEL/2018[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

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

For Appellant: Sh. R.K.Gupta, Sr. DRFor Respondent: Ms. Soumya Jain, CA
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. It is seen as per the Form no. 3 issued (dated 26/02/2021) that there is a refund

Ankit Yadav, New Delhi vs. ITO, Ward-32(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7499/DEL/2018[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 19.03.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee Ankit Yadav Vs. Ito

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

Standing Conference of Public Enterprises (Scope), New Delhi vs. Prcit-18, New Delhi

In the result, both the appeals of the assessee are dismissed as withdrawn

ITA 7451/DEL/2018[2013-14]Status: DisposedITAT Delhi15 Apr 2021AY 2013-14

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

For Appellant: Ms. Somya Jain, 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

Ss Millenium Realtech P.Ltd, G B Nagar vs. ITO, Ward-24(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7352/DEL/2018[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Us. The Learned Counsel For The Assessee, Vide Email Letter Dated Ss Millenium Realtech Pvt. Ltd. Vs. Ito

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

Inder Bhan (Leiah) Bharatri Educational Society, Panipat vs. DCIT, Circle-2 (Exemption), Chandigarh

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

ITA 6435/DEL/2018[2014-15]Status: DisposedITAT Delhi15 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

Ganpati Finsec Pvt. Ltd., Rajasthan vs. ITO, Ward- 11(3), New Delhi

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

ITA 6419/DEL/2018[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

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

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.6419/Del./2018 4. In view of the above

Bina Modi, New Delhi vs. ACIT, Central Circle- 26, New Delhi

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

ITA 6012/DEL/2018[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

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

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.6012/Del./2018 4. In view of the above

Charu Modi, New Delhi vs. ACIT, Central Circle- 26, New Delhi

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

ITA 6011/DEL/2018[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

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

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.6011/Del./2018 4. In view of the above

Deepak Dhar Gupta, New Delhi vs. ACIT, Circle- 28(1), New Delhi

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

ITA 5940/DEL/2018[2013-14]Status: DisposedITAT Delhi15 Apr 2021AY 2013-14

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

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

Karan Automotives Pvt. Ltd., Faridabad vs. ACIT, Circle- II, Faridabad

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

ITA 5565/DEL/2018[2012-13]Status: DisposedITAT Delhi15 Apr 2021AY 2012-13

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 31.03.2021 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 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.

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

Karan Automotives Pvt. Ltd., Faridabad vs. ACIT, Circle- II, Faridabad

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

ITA 5564/DEL/2018[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 31.03.2021 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 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.

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

Sps Infratech P. Ltd., Faridabad vs. ITO, Ward- II(4), Faridabad

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

ITA 536/DEL/2018[2008-09]Status: DisposedITAT Delhi15 Apr 2021AY 2008-09

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2008-09 Sps Infratech P.Ltd., Ito, (Formerly Known As Maja Vs Ward-Ii(4), Mercandise), C/O-Rra Taxindia, Faridabad. D-28, South Extension, Part-1, New Delhi-110085. Pan-Aaccs3105R Appellant Respondent Appellant By Sh. Taran Sharma, 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. 2 ITA No.-536/Del/2018 3. Learned Senior DR has no objection. 4. In view

DCIT, Circle-18(1), New Delhi vs. Lifestyle & Media Broadcasting Ltd, New Delhi

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

ITA 4360/DEL/2018[2012-13]Status: DisposedITAT Delhi15 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 in the appeals for assessment years under consideration. Copies of Form No.3 has been filed in respect

DCIT, Circle-18(1), New Delhi vs. Lifestyle & Media Broadcasting Ltd, New Delhi

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

ITA 4359/DEL/2018[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

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

Lifestyle & Media Broadcasting Ltd, New Delhi vs. DCIT, Circle-18(1), New Delhi

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

ITA 4082/DEL/2018[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

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

Rpg Securities & Financial Services Ltd., New Delhi vs. ITO, Ward- 20(3), New Delhi

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

ITA 3042/DEL/2018[2004-05]Status: DisposedITAT Delhi15 Apr 2021AY 2004-05

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year: 2004-05

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

Capsugel Healthcare Pvt. Ltd., Dharuhera vs. DCIT, Circle- Rewari, Haryana

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

ITA 2885/DEL/2018[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

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

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

Standing Conference of Public Enterprises (Scope), New Delhi vs. ACIT, Circle-54(1), New Delhi

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

ITA 2872/DEL/2018[2013-14]Status: DisposedITAT Delhi15 Apr 2021AY 2013-14

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

For Appellant: Ms. Somya Jain, 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