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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

M/S. Muzaffarnagar Dist. Coop. Bank Ltd., Muzaffarnagar vs. ACIT, Muzaffarnagar

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

ITA 2873/DEL/2017[2013-14]Status: DisposedITAT Delhi15 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. 2 ITA Nos.-2872 & 2873/Del/2017 3. Learned Senior DR has no objection. 4. In view

M/S. Muzaffarnagar Dist. Coop. Bank Ltd., Muzaffarnagar vs. ACIT, Muzaffarnagar

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

ITA 2872/DEL/2017[2008-09]Status: DisposedITAT Delhi15 Apr 2021AY 2008-09

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.-2872 & 2873/Del/2017 3. Learned Senior DR has no objection. 4. In view

Unicorn Real Estate Developers Pvt. Ltd., Delhi vs. DCIT

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1769/DEL/2017[2007-08]Status: DisposedITAT Delhi15 Apr 2021AY 2007-08

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2007-08

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

Satish Chopra, New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6584/DEL/2016[2007-08]Status: DisposedITAT Delhi15 Apr 2021AY 2007-08

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2007-08

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

ITO, New Delhi vs. M/S. Sdg Software India Pvt. Ltd., New Delhi

In the result, the appeals of the Revenue are dismissed

ITA 3392/DEL/2016[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. The applicant has also filed copies of Form Nos. 4 & 5 issued by PCIT, Delhi

Lovely Mahajan, New Delhi vs. ITO, Ward-58(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 297/DEL/2020[2015-16]Status: DisposedITAT Delhi13 Apr 2021AY 2015-16

Bench: Shri Kul Bharatassessment Year : 2015-16 Lovely Mahajan, Vs Ito, B-6/12, Krishna Nagar, Ward-58(3), New Delhi-110051. New Delhi. Pan-Ahapm7434K Appellant Respondent Appellant By Applicant’S Application (On Record) Respondent By Sh.Anil Kumar Sharma, Sr. Dr Date Of Hearing 13.04.2021 Date Of Pronouncement 13.04.2021

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. 4. In view of the above, I accept the request

Kaushal Goyal, Delhi vs. ITO, Ward-36(4), New Delhi

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

ITA 3995/DEL/2019[2015-16]Status: DisposedITAT Delhi13 Apr 2021AY 2015-16

Bench: Shri Kul Bharatassessment Year : 2015-16 Kaushal Goyal, Vs Ito, B-5, Sadar Nagar, Ward-36(4), Behind Cc Colony, New Delhi. Delhi-110009. Pan-Ajypg0630M Appellant Respondent Appellant By Applicant’S Application (On Record) Respondent By Sh.Anil Kumar Sharma, Sr. Dr Date Of Hearing 13.04.2021 Date Of Pronouncement 13.04.2021

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. 4. In view of the above, I accept the request

Harpreet Singh Chandhok, Delhi vs. ITO, Ward- 39(1), New Delhi

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

ITA 2025/DEL/2019[2015-16]Status: DisposedITAT Delhi13 Apr 2021AY 2015-16

Bench: Shri Kul Bharatassessment Year : 2015-16 Harpreet Singh Chandhok, Vs Ito, C-11/1, Model Town-3Rd, Ward-39(1), North West, Delhi-110009. New Delhi. Pan-Adqpc5788C Appellant Respondent Appellant By Sh.C.S.Anand, Adv. Respondent By Sh. Anil Kumar Sharma, Ito Date Of Hearing 13.04.2021 Date Of Pronouncement 13.04.2021

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. 4. In view of the above, I accept the request

Sab Motors Pvt Ltd, New Delhi vs. DCIT Circle-22(1), New Delhi

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

ITA 531/DEL/2020[2010-11]Status: DisposedITAT Delhi08 Apr 2021AY 2010-11

Bench: Shri Kul Bharatassessment Year : 2010-11 Sab Motors Pvt.Ltd., Vs Dcit, C/O-Akhilesh Kumar, Adv., Circle-22(1), 206-207, Ansal Satyam, New Delhi. Rdc, Ghaziabad-201002. Pan-Aancs1949L Appellant Respondent Appellant By Sh. Akhilesh Kumar, Adv. Respondent By Sh.R.K.Gupta, Sr.Dr Date Of Hearing 08.04.2021 Date Of Pronouncement 08.04.2021

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. In view of the above, I accept the request of the assessee for withdrawal

Tejinder Puri, New Delhi vs. JCIT (OSD), Centraql Circle-5, New Delhi

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

ITA 8195/DEL/2019[2016-17]Status: DisposedITAT Delhi08 Apr 2021AY 2016-17

Bench: Shri Kul Bharatassessment Year : 2016-17 Tejinder Puri, Vs Jcit(Osd), 23, Ist Floor, Friends Central Circle-5, Colony (W), Delhi-110065. New Delhi. Pan-Acnpp9828J Appellant Respondent Appellant By Applicant’S Application (On Record) Respondent By Sh. R.K.Gupta, Sr. Dr Date Of Hearing 08.04.2021 Date Of Pronouncement 08.04.2021

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. 4. In view of the above, I accept the request

Deepa Narang, Noida vs. ITO Ward - 4(2), New Delhi

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

ITA 4913/DEL/2019[2015-16]Status: DisposedITAT Delhi08 Apr 2021AY 2015-16

Bench: Shri Kul Bharatassessment Year : 2015-16 Deepa Narang, Vs Ito, D-103, Sec-56, Noida, Ward-4(2) Uttar Pradesh-201301. New Delhi. Pan-Aaepn3079J Appellant Respondent Appellant By Applicant’S Application (On Record) Respondent By Sh. R.K.Gupta, Sr. Dr Date Of Hearing 08.04.2021 Date Of Pronouncement 08.04.2021

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. 4. In view of the above, I accept the request

Sushil Gupta, Delhi vs. ITO, Ward- 61(3), New Delhi

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

ITA 3258/DEL/2019[2015-16]Status: DisposedITAT Delhi08 Apr 2021AY 2015-16

Bench: Shri Kul Bharatassessment Year : 2015-16 Sushil Gupta, Vs Ito, E-16, Naveen Shahdra, Ward-61(3) Delhi-110032. New Delhi. Pan-Aagpg5984R Appellant Respondent Appellant By Applicant’S Application (On Record) Respondent By Sh. R.K.Gupta, Sr. Dr Date Of Hearing 08.04.2021 Date Of Pronouncement 08.04.2021

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. 4. In view of the above, I accept the request

Rahul Bajaj, New Delhi vs. ITO, Ward-23(3), New Delhi

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

ITA 2970/DEL/2019[2014-15]Status: DisposedITAT Delhi08 Apr 2021AY 2014-15

Bench: Shri Kul Bharatassessment Year : 2014-15 Rahul Bajaj, Vs Ito, Qd-26, Pitampura, Ward-23(3) New Delhi-110034. New Delhi. Pan-Apfpb3693C Appellant Respondent Appellant By Sh.C.S.Anand, Adv. Respondent By Sh. R.K.Gupta, Sr. Dr Date Of Hearing 08.04.2021 Date Of Pronouncement 08.04.2021

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. 4. In view of the above, I accept the request

Ethan Estates Developers Private Limited, Delhi vs. ACIT, Circle-8(2), New Delhi

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

ITA 861/DEL/2020[2016-17]Status: DisposedITAT Delhi06 Apr 2021AY 2016-17

Bench: Shri Kul Bharatassessment Year : 2016-17 Ethan Estates Developers Vs Acit, Pvt.Ltd., 46, Second Floor, Circle-8(2), 100 Foots Road, Village- New Delhi. Ghitorni, New Delhi-110030. Pan-Aabce7476Q Appellant Respondent Appellant By None Respondent By Sh. R.K.Gupta, Sr. Dr Date Of Hearing 06.04.2021 Date Of Pronouncement 06.04.2021

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. 4. In view of the above, I accept the request

Amit Kumar Gupta & Sons HUF, New Delhi vs. ITO Ward - 40(5), New Delhi

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

ITA 850/DEL/2020[2014-15]Status: DisposedITAT Delhi06 Apr 2021AY 2014-15

Bench: Shri Kul Bharatassessment Year : 2014-15 Amit Kumar Gupta & Sons Vs Ito, Huf, B-15, Rohit Gunj, Ward-40(5), Top Floor, Pitampura, New Delhi. New Delhi-110034. Pan-Aakha1196B Appellant Respondent Appellant By Ms.Rashi Singhal, Ca Respondent By Sh. R.K.Gupta, Sr. Dr Date Of Hearing 06.04.2021 Date Of Pronouncement 06.04.2021

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. 4. In view of the above, I accept the request

Tatinder Kaur Bhatia, New Delhi vs. ITO Ward - 45(2), New Delhi

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

ITA 6544/DEL/2019[2011-12]Status: DisposedITAT Delhi06 Apr 2021AY 2011-12

Bench: Shri Kul Bharatassessment Year : 2011-12 Tatinder Kaur Bhatia, Vs Ito, C/O-Rra Taxindia, D-28, Ward-45(2), South Extn., Part-1, New Delhi. New Delhi-110049. Pan-Afcpb1887R Appellant Respondent Appellant By Sh.Tarun Kumar, Adv. Respondent By Sh. R.K.Gupta, Sr. Dr Date Of Hearing 06.04.2021 Date Of Pronouncement 06.04.2021

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. 4. In view of the above, I accept the request

Prashant Tejwani, Delhi vs. ITO, Ward-34(3), New Delhi

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

ITA 6479/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Apr 2021AY 2015-16

Bench: Shri Kul Bharatassessment Year : 2015-16 Prashant Tejwani, Vs Ito, I-126, Ashok Vihar, Phase-I, Ward-34(3), New Delhi-110052. New Delhi. Pan-Aezpt5551Q Appellant Respondent Appellant By Ms. Rashi Singhal, Ca. Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 06.04.2021 Date Of Pronouncement 06.04.2021

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. 4. In view of the above, I accept the request

Kaushalya Mundhra, New Delhi vs. ITO, Ward-55(5), New Delhi

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

ITA 163/DEL/2020[2011-12]Status: DisposedITAT Delhi05 Apr 2021AY 2011-12

Bench: Shri Kul Bharatassessment Year : 2011-12 Kaushalya Mundhra, Vs Ito, C/O-Kapil Goel, Advocate, Ward-55(5), F-26/124, Sector-7, Rohini, New Delhi. New Delhi-110085. Pan-Aaipm5882G Appellant Respondent Appellant By Sh. Kapil Goel, Adv. Respondent By None Date Of Hearing 05.04.2021 Date Of Pronouncement 05.04.2021

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. In view of the above, I accept the request of the assessee for withdrawal

Bishwanath Gems and Jewels P.Ltd, Delhi vs. ITO, Ward-5(1), New Delhi

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

ITA 433/DEL/2019[2010-11]Status: DisposedITAT Delhi05 Apr 2021AY 2010-11

Bench: Shri Kul Bharatassessment Year : 2010-11 Bishwanath Gems & Jewels P.Ltd., Vs Ito, 1180/8, Kucha Mahajan, Ward-5(1), Chandni Chowk, Delhi-110006. New Delhi. Pan-Aaccb4139L Appellant Respondent Appellant By Sh. Deepak Malik, Adv. Respondent By None Date Of Hearing 05.04.2021 Date Of Pronouncement 05.04.2021

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. In view of the above, I accept the request of the assessee for withdrawal

Nitin Kumar Gupta HUF, Delhi vs. ITO Ward 34(4), New Delhi

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

ITA 5812/DEL/2019[2014-15]Status: DisposedITAT Delhi01 Apr 2021AY 2014-15

Bench: Shri Kul Bharatassessment Year : 2014-15 Nitin Kumar Gupta Huf, Vs Ito, A-32, Ashok Vihar, Phase-3, Ward-34(4), Delhi-110052. New Delhi. Pan-Aaghn3227A Appellant Respondent Appellant By Sh. Suresh K.Gupta, Ca. Respondent By Sh. Farhat Khan, Sr.Dr Date Of Hearing 01.04.2021 Date Of Pronouncement 01.04.2021

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. 4. In view of the above, I accept the request