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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Seema, Palwal vs. ITO, Ward-11(3), Faridabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1035/DEL/2018[2014-15]Status: DisposedITAT Delhi01 Apr 2021AY 2014-15

Bench: Shri Kul Bharatassessment Year : 2014-15 Smt. Seema, Vs Ito, C/O-M/S. Rra Taxindia, D-28, Ward-11(3), South Extension, Part-1, Faridabad. New Delhi-110049. Pan-Axgps2141D Appellant Respondent Appellant By Sh. Tarun Kumar, Adv. & Sh. Deepesh Garg, Adv. Respondent By Sh. Farhat Khan, Sr.Dr Date Of Hearing 01.04.2021 Date Of Pronouncement 01.04.2021

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

Pramod Kumar Gupta (HUF), New Delhi vs. ITO Ward-41(5), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9809/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Mar 2021AY 2015-16

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, Sr. DR

under ITA 9809/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

Savitri Mittal, Delhi vs. ACIT, Circle-40(1), Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9490/DEL/2019[2011-12]Status: DisposedITAT Delhi31 Mar 2021AY 2011-12

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, Sr. DR

under ITA 9490/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

Ashvni Kumar, Charkhi Dadri vs. ITO, Charkhi Dadri

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7698/DEL/2019[2013-14]Status: DisposedITAT Delhi31 Mar 2021AY 2013-14

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, 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

Hanu Portfolio Pvt. Ltd., Delhi vs. ITO, Ward- 11(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6091/DEL/2019[2010-11]Status: DisposedITAT Delhi31 Mar 2021AY 2010-11

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, Sr. DR

under ITA 6091/D/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

Inabata India Private Limited, Gurgaon vs. JCIT (OSD), Circle-12(1), New Delhi

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

ITA 5458/DEL/2019[2012-13]Status: DisposedITAT Delhi31 Mar 2021AY 2012-13

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

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior DR

under the Vivad Se Vishwas Scheme, 2020. A certificate 2 ITA-5458/Del/2019 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

Veena Jain, New Delhi vs. ACIT Circle-17(2), New Delhi

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

ITA 5438/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Mar 2021AY 2015-16

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

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior 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. 2 ITA-5438/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Rama Devi Mundhra, Delhi vs. ITO Ward 59(4), New Delhi

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

ITA 2681/DEL/2019[2014-15]Status: DisposedITAT Delhi31 Mar 2021AY 2014-15

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, Sr. DR

under ITA 2681/D/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

Ashish Ashok Garg, New Delhi vs. ITO Ward-50(3), New Delhi

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

ITA 2183/DEL/2019[2014-15]Status: DisposedITAT Delhi31 Mar 2021AY 2014-15

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, 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

Grid Solutions Sas (Earlier Known As Alstom Grid Sas), Chennai vs. DCIT (International Taxation), Circle-1(1)(1), New Delhi

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

ITA 586/DEL/2018[2014-15]Status: DisposedITAT Delhi31 Mar 2021AY 2014-15

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

For Appellant: Shri Deepak Thakur, AdvocateFor Respondent: Shri M. Barnwal, 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

Remarkable Estates Pvt. Ltd., New Delhi vs. ACIT, Central Circle-32, New Delhi

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

ITA 4787/DEL/2018[2007-08]Status: DisposedITAT Delhi31 Mar 2021AY 2007-08

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

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior 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. 2 ITA-4787/Del/2018 3. Learned Senior DR has no objection. 4. In view of the above

Gitanjali Promoters Pvt. Ltd., New Delhi vs. ACIT, Central Circle-32, New Delhi

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

ITA 4785/DEL/2018[2007-08]Status: DisposedITAT Delhi31 Mar 2021AY 2007-08

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

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior 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. 2 ITA-4785/Del/2018 3. Learned Senior DR has no objection. 4. In view of the above

Bhushan Kumar Jain, Delhi vs. ITO, Ward- 61(4), New Delhi

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

ITA 2919/DEL/2018[2014-15]Status: DisposedITAT Delhi31 Mar 2021AY 2014-15

Bench: Shri Kul Bharatassessment Year : 2014-15 Bhushan Kumar Jain, Vs Ito, Luv 003, Agrasen Niwas, Plot 66, Ward-61(4), Paharganj, Delhi-110092. New Delhi. Pan-Aaipj5337P Appellant Respondent Appellant By Ms. Kriti Bansal, Ca Respondent By Sh. Farhat Khan, Sr.Dr Date Of Hearing 31.03.2021 Date Of Pronouncement 31.03.2021

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, I accept the request

Asian Resurfacing of Road Agency Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 15, New Delhi

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

ITA 2643/DEL/2018[2009-10]Status: DisposedITAT Delhi31 Mar 2021AY 2009-10

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

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior 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. 2 ITA-2643/Del/2018 3. Learned Senior DR has no objection. 4. In view of the above

Laxmi Traders, New Delhi vs. ACIT, Central Circle- 28, New Delhi

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

ITA 2635/DEL/2018[2014-15]Status: DisposedITAT Delhi31 Mar 2021AY 2014-15

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

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior DR

assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed. 3. Learned Senior DR has no objection. 2 ITA-2633 to 2635/Del/2018 4. In view of the above

Laxmi Traders, New Delhi vs. ACIT, Central Circle- 28, New Delhi

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

ITA 2634/DEL/2018[2014-15]Status: DisposedITAT Delhi31 Mar 2021AY 2014-15

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

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior DR

assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed. 3. Learned Senior DR has no objection. 2 ITA-2633 to 2635/Del/2018 4. In view of the above

Laxmi Traders, New Delhi vs. ACIT, Central Circle- 28, New Delhi

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

ITA 2633/DEL/2018[2013-14]Status: DisposedITAT Delhi31 Mar 2021AY 2013-14

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

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior DR

assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed. 3. Learned Senior DR has no objection. 2 ITA-2633 to 2635/Del/2018 4. In view of the above

Grid Solutions Sas (Earlier Known As Alstom Grid Sas), Chennai vs. DCIT (International Taxation), Circle-1(1)(1), New Delhi

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

ITA 194/DEL/2018[2013-14]Status: DisposedITAT Delhi31 Mar 2021AY 2013-14

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

assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed. 2 ITA-194 & 193/Del/2018 3. Learned Senior DR has no objection. 4. In view of the above

Grid Solutions Sas (Earlier Known As "Alstom Grid Sas"), Chennai vs. DCIT (International Taxation), Circle-1(1)(1), New Delhi

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

ITA 193/DEL/2018[2012-13]Status: DisposedITAT Delhi31 Mar 2021AY 2012-13

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

assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed. 2 ITA-194 & 193/Del/2018 3. Learned Senior DR has no objection. 4. In view of the above

Deepak Marwah, New Delhi vs. ACIT, Circle-32(1), New Delhi

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

ITA 1873/DEL/2018[2012-13]Status: DisposedITAT Delhi31 Mar 2021AY 2012-13

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, 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