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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Ravi Kumar, New Delhi vs. ACIT Circle-46(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2414/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. 3. Learned Senior DR has no objection. 2 ITA-2414/Del/2019 4. In view of the above

Rajesh Bhandari, New Delhi vs. ACIT, Circle-39(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2185/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)

under ITA 2185/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

Sushil Kumar Jindal, New Delhi vs. ITO Ward 26(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2163/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

Rajeev Agarwal, Naida vs. ACIT, Circle-3, Noida

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2037/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

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

For Appellant: Sh. Prateek Gupta, CAFor 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

DCIT, Central Circle-32, New Delhi vs. Bptp Ltd., 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 2004/DEL/2019[2008-09]Status: DisposedITAT Delhi30 Mar 2021AY 2008-09

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

Arjun Gupta, Delhi vs. ITO Ward - 56(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1181/DEL/2019[2014-15]Status: DisposedITAT Delhi30 Mar 2021AY 2014-15

Bench: Shri Kul Bharatassessment Year : 2014-15 Arjun Gupta, Ito, C-5, Mandoli Industrial Area, Ward-56(4), Phase-I, Delhi-110093. New Delhi. Pan-Akmpg3290L Appellant Respondent Appellant By Sh.Madhur Aggarwal, Adv. 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

Ilbs Conference Committee, New Delhi vs. ITO, Ward-62(3), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 7664/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Mar 2021AY 2014-15

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

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 Nos.-7664 & 7665/Del/2018 4. In view

Srims Estates P.Ltd, Gurgaon vs. ACIT, Circle-24(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7648/DEL/2018[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Srims Estates P.Ltd., Acit, Lgg-121, Laburunum, Sushant Vs Circle-24(1), Lok-1, Gurgaon, Haryana-122002. New Delhi. Pan-Aancs6089D Appellant Respondent Appellant By Ms. Gunjan Jain, Ca Respondent By Sh.M.Barnwal, 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. 2 ITA No.-7648/Del/2018 4. In view

Lenskart Solution Pvt. Ltd., New Delhi vs. Addl.CIT, Special Range-5, New Delhi

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

ITA 6026/DEL/2018[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Lenskart Solution Pvt.Ltd., Addl. Cit, W-123, Greater Kailash, Part-2, Vs Special Range-5, New Delhi-110048. New Delhi. Pan-Aaccv7324B Appellant Respondent Appellant By Ms. Subhangi Arora, Ar Respondent By Sh.M.Barnwal, 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. 2 ITA No.-6026/Del/2018 4. In view

Hanuman Garments P.Ltd, Delhi vs. ITO, Ward-11(1), New Delhi

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

ITA 2096/DEL/2018[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

M/S Parsons Brinckerhoff International Llc, New Delhi vs. DCIT, International Taxation, New Delhi

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

ITA 888/DEL/2017[2009-10]Status: DisposedITAT Delhi30 Mar 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2009-10 Parsons Brinckjerhoff International Dcit, Llc, 210, Iind Floor, Regus Vs International Taxation, Elegance, Jasola District Centre, Circle-2(2)(2), Old Mathura Road, New Delhi. New Delhi-110025. Pan-Aaccp0779J Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, 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. 2 ITA No.-888/Del/2017 4. In view

Vijay Kumar Ajmani, New Delhi vs. ITO, Ward- 51(2), New Delhi

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

ITA 6615/DEL/2017[2014-15]Status: DisposedITAT Delhi30 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Vijay Kumar Ajmani , Vs. Ito, A-6/20, Triveni Apartments Ward – 51 (2) Paschim Vihar, New Delhi New Delhi Pan : Aafpa1194G (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)-17, New Delhi Dated 27.09.2017. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 18.02.2021, 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

K.L. Steels Pvt. Ltd., New Delhi vs. DCIT, Circle- 14(2), New Delhi

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

ITA 3904/DEL/2017[2013-14]Status: DisposedITAT Delhi30 Mar 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2013-14 K.L.Steels Pvt.Ltd., Dcit, Z-18, Naraina, Loha Mandi, Vs Circle-14(2), New Delhi-110028. New Delhi. Pan-Aaack0237C Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, 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. 2 ITA No.-3904/Del/2017 4. In view

Ashwani Talwar, New Delhi vs. DCIT, Noida

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

ITA 3152/DEL/2017[2003-04]Status: DisposedITAT Delhi30 Mar 2021AY 2003-04

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2003-04 Ashwani Talwar, Dcit, Advoate Deepak Kapoor, Vs Central Circle, 2Nd Floor, 59, Nehru Apartments, Arto Complex, Sector-33, Outer Ring Road, Noida. Kalkaji, New Delhi-110019. Pan-Aaapt0920E Appellant Respondent Appellant By Sh.Deepak Kapoor, Adv. Respondent By Sh.Satpal Gulati, Cit 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. 2 ITA No.-3152/Del/2017 4. In view

Kulwant Kaur, New Delhi vs. ITO, New Delhi

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

ITA 2530/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Mar 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2012-13 Kulwant Kaur, Ito, Rz-C-25, Veer Nagar, Vs Ward-44(3), Room No.2612, Gali No.-1, West Sagar Pur, 26Th Floor, E-2, Block, New Delhi-110046. Civic Centre, Pan-Cakpk5005P New Delhi-110002. Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, 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. 2 ITA No.-2530/Del/2017 4. In view

Scan Holdings Pvt. Ltd., New Delhi vs. ACIT Circle-22(2), New Delhi

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

ITA 7079/DEL/2019[2009-10]Status: DisposedITAT Delhi26 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 K. Narasimha Chary Shri K. Narasimha Chary K. Narasimha Charyk. Narasimha Chary Shri Shri

For Appellant: Shri S. Krishnan, 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-7079/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Sanjay Garg, Delhi vs. ITO Ward-22(1), New Delhi

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

ITA 82/DEL/2020[2014-15]Status: DisposedITAT Delhi25 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 Sudhanshu Srivastava Shri Sudhanshu Srivastava Sudhanshu Srivastavasudhanshu Srivastava 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-82/Del/2020 3. Learned Senior DR has no objection. 4. In view of the above

Shashi Rani, Delhi vs. ITO Ward-46(4), New Delhi

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

ITA 79/DEL/2020[2011-12]Status: DisposedITAT Delhi25 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 Sudhanshu Srivastava Shri Sudhanshu Srivastava Sudhanshu Srivastavasudhanshu Srivastava 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-79/Del/2020 3. Learned Senior DR has no objection. 4. In view of the above

Mrk Capital Ltd, New Delhi vs. ITO Ward - 17(2), New Delhi

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

ITA 474/DEL/2020[2011-12]Status: DisposedITAT Delhi25 Mar 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2011-12

For Appellant: Sh. Suresh K. Gupta, CAFor 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

Sumit Gupta, New Delhi vs. JCIT, Ward-1(3)(1) International Taxation, New Delhi

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

ITA 329/DEL/2020[2007-08]Status: DisposedITAT Delhi25 Mar 2021AY 2007-08

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

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