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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Sushil Kumar Aggarwal, Delhi vs. ITO, Ward-45(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 311/DEL/2020[2013-14]Status: DisposedITAT Delhi25 Mar 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2013-14

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

/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

Aditya Gupta, New Delhi vs. ITO, Ward-41(5), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 176/DEL/2020[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

Ravi Aggarwal, New Delhi vs. ACIT, Circle-24(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9847/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year: 2015-16

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

under consideration ITA 9847/Del/2019 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

Madhu Bahl, Gurgaon vs. ITO, Ward-2(4), Gurgaon

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 938/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

Mckinsey Knowledge Centre India Pvt. Ltd., Gurgaon vs. ACIT, Circle- 16(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9202/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

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

Ashish Sharma, New Delhi vs. ITO, Ward-56(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9055/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

Rani Promoter Pvt. Ltd., Delhi vs. ACIT, Circle-21(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8991/DEL/2019[2016-17]Status: DisposedITAT Delhi25 Mar 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year: 2016-17

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

Posh Semco Pte Ltd., Mumbai vs. ACIT, Circle-Int.Tax.-2(2)(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8934/DEL/2019[2016-17]Status: DisposedITAT Delhi25 Mar 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2016-17

For Appellant: NoneFor Respondent: Shri. 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

Scorpia India Medicare Private Ltd., Ghaziabad vs. ACIT, Circle-2, Ghaziabad

In the result, the appeal of the assessee is dismissed

ITA 8852/DEL/2019[2009-10]Status: DisposedITAT Delhi25 Mar 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2009-10

For Appellant: NoneFor Respondent: Shri. 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

Ankit Goyal, New Delhi vs. ITO Ward - 41(2), New Delhi

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

ITA 8741/DEL/2019[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-8741/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Pratap K.Patel, New Delhi vs. ACIT CC-17, New Delhi

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

ITA 8545/DEL/2019[2013-14]Status: DisposedITAT Delhi25 Mar 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Years: 2013-14

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

under ITA 8545/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

Pratap K.Patel, New Delhi vs. ACIT CC-17, New Delhi

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

ITA 8544/DEL/2019[2012-13]Status: DisposedITAT Delhi25 Mar 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Years: 2012-13

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

Pratap K.Patel, New Delhi vs. ACIT CC-17, New Delhi

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

ITA 8543/DEL/2019[2011-12]Status: DisposedITAT Delhi25 Mar 2021AY 2011-12

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

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

M/S. Maneesh Pipes Pvt. Ltd., New Delhi vs. ITO, New Delhi

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

ITA 840/DEL/2019[2013-14]Status: DisposedITAT Delhi25 Mar 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year 2013-14

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

840/Del/2019 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

Receivable Management Services India Pvt. Ltd., New Delhi vs. ITO Ward -21(2), New Delhi

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

ITA 8381/DEL/2019[2010-11]Status: DisposedITAT Delhi25 Mar 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year 2010-11

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

under ITA 8381/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

Ayesha Gupta, New Delhi vs. ITO Ward-61(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8078/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

/Del/2019 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 of the assessee

Ge Hydro Finance, New Delhi vs. ACIT Circle-1(3)(1) International Taxation, New Delhi

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

ITA 7727/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

Kap Cones Pvt. Ltd., New Delhi vs. ACIT, Circle-14(1), New Delhi

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

ITA 7506/DEL/2019[2011-12]Status: DisposedITAT Delhi25 Mar 2021AY 2011-12

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

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

Prem Lata, New Delhi vs. ITO Ward - 51(4), New Delhi

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

ITA 6911/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

Rng Impex Pvt. Ltd., Delhi vs. ITO, Ward-20(3), New Delhi

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

ITA 6590/DEL/2019[2010-11]Status: DisposedITAT Delhi25 Mar 2021AY 2010-11

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: Ms. Akanksha Dawar, CAFor 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-6590/Del/2019 4. In view of the above