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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Naresh Kumar, Delhi vs. ITO, Ward- 42(5), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 688/DEL/2019[2014-15]Status: DisposedITAT Delhi30 Mar 2021AY 2014-15

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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

Sushila Devi, Hisar vs. ITO Ward - 4, Hisar

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6870/DEL/2019[2010-11]Status: DisposedITAT Delhi30 Mar 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11 Sushila Devi Vs. Ito 645, Near Pilikothi, Jawahar, Ward – 4 Nagar, Hisar-125001 Hisar Pan : Bodps8194F (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 2010-11 Is Directed Against The Order Of Learned Cit(A, Hisar Dated 31.01.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 23.03.2021, 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

Kavita Khanna, New Delhi vs. ACIT, Circle-32(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 5910/DEL/2019[2011-12]Status: DisposedITAT Delhi30 Mar 2021AY 2011-12

Bench: Shri Kul Bharatassessment Year : 2011-12 Kavita Khanna, Acit, 4, Shanti Farm Mehrauli, Circle-32(1), South West, New Delhi-110030. New Delhi. Pan-Athpk5427D Appellant Respondent Appellant By Applicant’S Application (On Record) Respondent By Sh. Farhat Khanna, Sr.Dr Date Of Hearing 30.03.2021 Date Of Pronouncement 30.03.2021

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

Shakun Gupta (HUF), Rampur vs. ITO Ward - 1(3), Rampur

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 5868/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

Consulting Engineering Services (India) Pvt. Ltd., Gurgaon vs. Addi. CIT Special Range-2, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 5832/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

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

For Appellant: Shri Sanat Kapoor, AdvocateFor 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

Harshat Jain, New Delhi vs. ITO, Ward- 41(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 5261/DEL/2019[2014-15]Status: DisposedITAT Delhi30 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Harshat Jain , Vs. Ito, 70, Arihant Nagar, Punjabi Bagh Ward – 41 (1) (West), New Delhi New Delhi Pan : Advpj1284D (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 2014-15 Is Directed Against The Order Of Learned Cit(A)-34, New Delhi Dated 28.03.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 19.03.2021, 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

Lakhi Ram, Gurgaon vs. ITO Ward - 2(1), Gurgaon

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

ITA 4815/DEL/2019[2010-11]Status: DisposedITAT Delhi30 Mar 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11 Lakhi Ram, Vs. Ito, C/O Manoj Prabhu & Associates Ward – 2 (1) Ca-410, Deep Plaza, Opp. Civil Gurgaon Courts, Sohna Road, Gurgaon Pan : Awipr9647Q (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 2010-11 Is Directed Against The Order Of Learned Cit(A)-1, Gurgaon Dated 28.02.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 28.01.2021, 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

Bptp Ltd., New Delhi vs. DCIT, Central Circle-2, New Delhi

In the result, the appeal filed by the Assessee is dismissed as withdrawn and appeal of the Revenue is dismissed having become infructuous

ITA 48/DEL/2019[2007-08]Status: DisposedITAT Delhi30 Mar 2021AY 2007-08

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2007-08 M/S Bptp Ltd., Vs. Dcit, Central Circle-32, M-11, Middle Circle, New Delhi Connaught Circus, New Delhi – 110 001 (Pan: Aaccb2442A)

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 both the appeals. 3. Learned Senior DR has no objection. 4. In view of the above

Nitin Sharma (HUF), Delhi vs. ACIT, Circle- 35(1), New Delhi

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

ITA 4703/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)

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

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

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

ITA 4650/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

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

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

ITA 4649/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-4649/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Vikas Tayal, New Delhi vs. ITO Ward - 47(1), New Delhi

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

ITA 4330/DEL/2019[2012-13]Status: DisposedITAT Delhi30 Mar 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2012-13 Vikas Tayal Vs. Ito, 3978-79, Naya Bazar, Ward – 47 (1) New Delhi New Delhi Pan : Aacpt4491N (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 2012-13 Is Directed Against The Order Of Learned Cit(A)-16, New Delhi Dated 22.02.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 25.01.2021, 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

Swiss Promotion Pvt Ltd, New Delhi vs. ACIT Circle-22(2), New Delhi

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

ITA 4274/DEL/2019[2013-14]Status: DisposedITAT Delhi30 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
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-4274/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Nihal Chand Jain and Sons HUF, Delhi vs. ITO Ward 34(3), New Delhi

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

ITA 3751/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

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

For Appellant: Ms. Akriti Dhawan, AdvFor 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

Kapish Gupta & Family (HUF), New Delhi vs. ITO Ward - 38(3), New Delhi

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

ITA 3719/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Kapish Gupta & Family (Huf), Vs. Ito, G-80, Indraprastha Apartment Ward – 38 (3) Plot No.1, Sector-14 New Delhi Pan : Aahhk7543P (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), Delhi Dated 04.02.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 01.02.2021, 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

Gaurav Agarwal HUF, New Delhi vs. ITO, Ward- 32(5), New Delhi

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

ITA 3656/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-3656/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Jalvayu Vihar Flat Owners Welfare Association, Greater Noida vs. Add. CIT Range-01, Noida

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

ITA 3425/DEL/2019[2010-11]Status: DisposedITAT Delhi30 Mar 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11 Jalvayu Vihar Flat Owners Vs. Add. Cit Welfare Association Range-01 Plot No.-8, Pocket-4, Greater Noida Noida-201310 Pan : Aaaaj4701E (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 2010-11 Is Directed Against The Order Of Learned Cit(A)-1, New Delhi Dated 29.10.2018. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 05.03.2021, 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

Rajiv Kumar Jain, Gurgaon vs. Pr.CIT, Gurgaon

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

ITA 3402/DEL/2019[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)

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

Ravindra Kumar, Gautam Buddha Nagar vs. ACIT Circle-03, Noida

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

ITA 3388/DEL/2019[2011-12]Status: DisposedITAT Delhi30 Mar 2021AY 2011-12

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

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

Dassault Systems India Pvt. Ltd., New Delhi vs. JCIT, Special Range- 3, New Delhi

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

ITA 2885/DEL/2019[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: Shri S.S. Tomar, 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-2885/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above