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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Madhu Surana, Delhi vs. Prcit-19, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2573/DEL/2018[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Madhu Surana, Pr.Cit, C-479, Yojaana Vihar, Vs New Delhi. New Delhi-110092. Pan-Azups0235N 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.-2573/Del/2018 3. Learned Senior DR has no objection. 4. In view

Usha Goel, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2140/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: 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

Shashi Bala Aggarwal, Gurugram vs. ITO, Ward-4(2), Gurugram

In the result, the appeal of the assessee is dismissed

ITA 1959/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: 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

Manish Aggarwal, Gurugram vs. ITO, Ward-2(4), Gurugram

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1956/DEL/2018[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Manish Aggarwal, Ito, B-74, South City-1, Vs Ward-2(4), Gurugram, Gurgaon-122001. Gurugram. Pan-Aalhm3775R 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.-1956/Del/2018 3. Learned Senior DR has no objection. 4. In view

Parvati Minerals (P) Ltd., New Delhi vs. ITO, Ward- 19(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1325/DEL/2018[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

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

For Appellant: Sh. C.S.Anand, AdvFor 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

Sourabh Abrol, Delhi vs. ITO, Ward- II(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1307/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: Shri R.K. Gupta, Sr. DR
Section 5(1)

under ITA 1307/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

Vantage Infratech Pvt. Ltd., New Delhi vs. ITO, Ward- 26(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1300/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

Shakeel Ahmad, Bulandshahr vs. ACIT, Circle Bulandshahr, Bulandshahr

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

ITA 1241/DEL/2018[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

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

For Appellant: Shri Tarun Sharma, AdvFor 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

M/S. Raf Stationery Manufacturing Co., New Delhi vs. JCIT, New Delhi

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

ITA 983/DEL/2017[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
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

Denim Corporation, New Delhi vs. ACIT, Circle- 34(1), New Delhi

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

ITA 7571/DEL/2017[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharatassessment Year : 2014-15 Denim Corporation Vs. Acit Room No. 804, 8Th Floor, Circle 34(1) E-2 Block, Civic Centre, New Delhi. New Delhi. Pan No. Aaffd0019D (Appellant) (Respondent) Appellant By : Shri Anil Jain, Ca Respondent By : Shri 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 2014-15 Is Directed Against The Order Of Learned Cit(A)-12, New Delhi Dated 07.09.2017. 2

For Appellant: Shri Anil Jain, 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

K.K. Road Cargo Movers, New Delhi vs. JCIT, Range-51, New Delhi

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

ITA 7250/DEL/2017[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)

under ITA 7250/Del/2017 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

Study Overseas Global Private Ltd., New Delhi vs. DCIT, Circle- 24(2), New Delhi

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

ITA 6488/DEL/2017[2012-13]Status: DisposedITAT Delhi15 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharat

For Appellant: Shri Sanat Kapoor, AdvFor 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

Study Overseas Global Private Ltd., New Delhi vs. DCIT, Circle- 24(2), New Delhi

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

ITA 6487/DEL/2017[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharat

For Appellant: Shri Sanat Kapoor, AdvFor 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

Subhash Chander Khanna, New Delhi vs. ITO, Ward-50(3), New Delhi

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

ITA 6460/DEL/2017[2009-10]Status: DisposedITAT Delhi15 Apr 2021AY 2009-10

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

For Appellant: Ms. Somya Jain, 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 both the appeals. 3. Learned Senior DR has no objection. 4. In view of the above

Sanjay Goel, New Delhi vs. ITO, Ward- 31(1), New Delhi

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

ITA 6236/DEL/2017[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Sanjay Goel Vs. Ito C-21, Ground Floor, Shivalik Ward – 31 (1) Malviya Nagar, New Delhi New Delhi (Appellant) (Respondent) Appellant By : Ms. Soumya Jain, 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 2014-15 Is Directed Against The Order Of Learned Cit(A)-11, New Delhi Dated 06.09.2017. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 07.04.2021, 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: Ms. Soumya 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

Aditya Saxena, New Delhi vs. ITO, Ward- 49(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6113/DEL/2017[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

Muzaffarnagar Dist. Coop. Bank Ltd., Muzaffarnagar vs. ACIT, Circle-1, Muzaffarnagar

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

ITA 5921/DEL/2017[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

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. 2 ITA Nos.-5920 & 5921/Del/2017 3. Learned Senior DR has no objection. 4. In view

Muzaffarnagar Dist. Coop. Bank Ltd., Muzaffarnagar vs. ACIT, Circle-1, Muzaffarnagar

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

ITA 5920/DEL/2017[2009-10]Status: DisposedITAT Delhi15 Apr 2021AY 2009-10

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. 2 ITA Nos.-5920 & 5921/Del/2017 3. Learned Senior DR has no objection. 4. In view

Karun Carpets (P) Ltd., New Delhi vs. ACIT, Circle- 14(1), New Delhi

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

ITA 5890/DEL/2017[2013-14]Status: DisposedITAT Delhi15 Apr 2021AY 2013-14

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

For Appellant: Sh. Jaspal Singh Sahni, 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

M/S Motorola Mobility Chennai Pvt. Ltd., Gurgaon vs. DCIT, Gurgaon

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

ITA 564/DEL/2017[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. 2 ITA Nos.-564 & 7617/Del/2017 3. Learned Senior DR has no objection. 4. In view