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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Pernia Qureshi Consultancy Pvt Ltd, New Delhi vs. DCIT Central Circle-07, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 991/DEL/2020[2013-14]Status: DisposedITAT Delhi30 Mar 2021AY 2013-14

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, Sr. DR
Section 5(1)

under ITA 991/Del/2020 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

Pernia Qureshi Consultancy Pvt Ltd, New Delhi vs. DCIT Central Circle-07, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 990/DEL/2020[2012-13]Status: DisposedITAT Delhi30 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
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-990/Del/2020 3. Learned Senior DR has no objection. 4. In view of the above

Ajay Kumar Jindal, New Delhi vs. ITO Ward- 42(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 173/DEL/2020[2014-15]Status: DisposedITAT Delhi30 Mar 2021AY 2014-15

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

Top Town Land & Properties Pvt Ltd, Bengaluru vs. JCIT Circle-25(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9636/DEL/2019[2016-17]Status: DisposedITAT Delhi30 Mar 2021AY 2016-17

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
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-9636/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Carrier Airconditioning and Refrigeration Ltd., Gurgaon vs. DCIT, Circle-1(1), Gurgaon

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9411/DEL/2019[2015-16]Status: DisposedITAT Delhi30 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
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-9411/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Siddharth Gupta, New Delhi vs. ACIT Central Circle-6, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9114/DEL/2019[2015-16]Status: DisposedITAT Delhi30 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
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-9114/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Sanjay Gupta, New Delhi vs. ACIT Central Circle-6, New Delhi

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

ITA 9113/DEL/2019[2014-15]Status: DisposedITAT Delhi30 Mar 2021AY 2014-15

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, 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

Consulting Engineering Services (India) Pvt. Ltd., Gurgaon vs. ACIT Circle-6(2), New Delhi

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

ITA 9077/DEL/2019[2013-14]Status: DisposedITAT Delhi30 Mar 2021AY 2013-14

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

For Appellant: Shri Sanat Kapoor, AdvFor Respondent: Shri M. Barnwal, Sr. DR
Section 5(1)

under ITA 9077/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

Dinesh Chand Aggarwal, New Delhi vs. ITO Ward - 8(1), New Delhi

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

ITA 8638/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Dinesh Chande Aggarwal Vs. Ito 532, Sunehri Bagh, Appartment, Ward- 8 (1) Sector-13, Rohini New Delhi New Delhi Pan : Aaapc3809M (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr Date Of Hearing : 30.03.2021 Date Of Pronouncement : 30.03.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Learned Cit(A)-3, New Delhi Dated 06.09.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 18.03.2021, 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. M. Baranwal, 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

Amrit Goel Prop. M/S.Shiv Shankar Plywood, New Delhi vs. ACIT, Circle-21(1), New Delhi

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

ITA 8583/DEL/2019[2007-08]Status: DisposedITAT Delhi30 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: Ms. Umang Luthra, AdvocateFor Respondent: Shri M. Baranwal, Senior 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. 2 ITA-8583/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Asra Rehman, Moradabad vs. ITO Ward - 2(1), Moradabad

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

ITA 8234/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

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

For Appellant: NoneFor Respondent: Sh. M. Baranwal, 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

Faisal Majid, Moradabad vs. ITO Ward - 2(1), Moradabad

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

ITA 8233/DEL/2019[2014-15]Status: DisposedITAT Delhi30 Mar 2021AY 2014-15

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

For Appellant: NoneFor Respondent: Sh. M. Baranwal, 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

Ntn Nei Manufacturing Pvt Ltd, New Delhi vs. DCIT Circle-18(2), New Delhi

In the result, all the 04 appeals of the assessee are dismissed as withdrawn

ITA 8140/DEL/2019[2011-12]Status: DisposedITAT Delhi30 Mar 2021AY 2011-12

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

For Appellant: NoneFor Respondent: Sh. M. Baranwal, 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 in all the 04 appeals. 3. Learned Senior DR has no objection. 4. In view

Ransan Trexim Private Limited, New Delhi vs. ITO Ward-21(1), New Delhi

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

ITA 8123/DEL/2019[2011-12]Status: DisposedITAT Delhi30 Mar 2021AY 2011-12

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
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-8123/Del/2019 4. In view of the above

Business Park Developers Pvt. Ltd., New Delhi vs. ACIT, (OSD)-Ward-5(2), New Delhi

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

ITA 8098/DEL/2019[2009-10]Status: DisposedITAT Delhi30 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
Section 5(1)

under the Vivad Se Vishwas Scheme, 2020. A certificate 2 ITA-8098/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

Monit Malhotra and Sons (HUF), New Delhi vs. ITO Ward-49(1), New Delhi

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

ITA 8056/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, 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

Amit Kumar, Rohtak vs. ITO Ward-1, Rohtak

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

ITA 7449/DEL/2019[2010-11]Status: DisposedITAT Delhi30 Mar 2021AY 2010-11

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

For Appellant: NoneFor Respondent: Sh. M. Baranwal, 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

Harish Chandra India Ltd., Rohtak vs. ITO Ward-2, Rohtak

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

ITA 7362/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

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

For Appellant: NoneFor Respondent: Sh. M. Baranwal, 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

Ntn Nei Manufacturing India Pvt. Ltd., New Delhi vs. DCIT, Circle- 18(2), New Delhi

In the result, all the 04 appeals of the assessee are dismissed as withdrawn

ITA 7180/DEL/2019[2012-13]Status: DisposedITAT Delhi30 Mar 2021AY 2012-13

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

For Appellant: NoneFor Respondent: Sh. M. Baranwal, 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 in all the 04 appeals. 3. Learned Senior DR has no objection. 4. In view

Aktion Safety Equipments P.Ltd, New Delhi vs. ITO, Wartd-2(1), New Delhi

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

ITA 7030/DEL/2019[2011-12]Status: DisposedITAT Delhi30 Mar 2021AY 2011-12

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

For Appellant: NoneFor Respondent: Sh. M. Baranwal, 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