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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Addi. CIT- Special Range-1, New Delhi vs. Adm Agro Industries Latur and Vizag Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 6292/DEL/2019[2016-17]Status: DisposedITAT Delhi25 Mar 2021AY 2016-17

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

For Appellant: Sh. M. Baranwal, Sr. DRFor Respondent: Mrs. Ananya Kapoor, Adv
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

Hcl Technologies Ltd. (As Successor in Interest of Erstwhile Geometric Ltd. ), New Delhi vs. DCIT, Circle- 11(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6287/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

For Appellant: Sh. Arpit Goyal, 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

Rajiv Chandran, New Delhi vs. ITO, Ward-32(5), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6119/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)

under ITA 6119/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

Rakesh Chharia, Ghaziabad vs. ACIT Circle-1, Moradabad

In the result, the appeal of the assessee is dismissed

ITA 6037/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

P.N. Paper Mills Private Limited, New Delhi vs. DCIT Circle 19(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6010/DEL/2019[2016-17]Status: DisposedITAT Delhi25 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 Sudhanshu Srivastava Shri Sudhanshu Srivastava Sudhanshu Srivastavasudhanshu Srivastava 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-6010/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

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

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 5880/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

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

5880/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

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

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 5879/DEL/2019[2011-12]Status: DisposedITAT Delhi25 Mar 2021AY 2011-12

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

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

5880/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

Aniel Malhotra, New Delhi vs. ACIT Circle-6(1), New Delhi

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

ITA 5773/DEL/2019[2016-17]Status: DisposedITAT Delhi25 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 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. 3. Learned Senior DR has no objection. 2 ITA-5773/Del/2019 4. In view of the above

Mamta Goel, New Delhi vs. ACIT, Circle-54(1), New Delhi

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

ITA 553/DEL/2019[2008-09]Status: DisposedITAT Delhi25 Mar 2021AY 2008-09

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

For Appellant: Ms. Akansha Dawar, CAFor 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

Ge Wind Energy Gmbh, Gurgaon vs. DCIT, Circle- 1(3)(1), International Taxation, New Delhi

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

ITA 5430/DEL/2019[2005-06]Status: DisposedITAT Delhi25 Mar 2021AY 2005-06

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year 2005-06

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

Sri Dwarika Dheesh Steels Pvt. Ltd., Faridabad vs. ITO, Ward- 2(4), Faridabad

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

ITA 5183/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

Sri Dwarika Dheesh Steels Pvt. Ltd., Faridabad vs. ITO, Ward- 2(4), Faridabad

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

ITA 5182/DEL/2019[2014-15]Status: DisposedITAT Delhi25 Mar 2021AY 2014-15

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

Sri Dwarika Dheesh Steels Pvt. Ltd., Faridabad vs. ITO, Ward- 2(4), Faridabad

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

ITA 5181/DEL/2019[2013-14]Status: DisposedITAT Delhi25 Mar 2021AY 2013-14

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

Sri Dwarika Dheesh Steels Pvt. Ltd., Faridabad vs. ITO, Ward- 2(4), Faridabad

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

ITA 5180/DEL/2019[2012-13]Status: DisposedITAT Delhi25 Mar 2021AY 2012-13

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

Friends Auto (India) Ltd., New Delhi vs. DCIT Central Circle-II, Faridabad

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

ITA 5145/DEL/2019[2012-13]Status: DisposedITAT Delhi25 Mar 2021AY 2012-13

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastavaassessment Year : 2012-13

For Appellant: Sh. Deepesh Garg, AdvFor Respondent: Ms. Nidhi Srivastava, CIT-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 3. Learned Senior DR has no objection. 4. In view of the above, we accept

Tanmay Garg, Delhi vs. ITO Ward 16(4), New Delhi

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

ITA 4871/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

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

Eclear Leasing & Finance (P) Ltd, New Delhi vs. ITO Ward - 11(1), New Delhi

In the result, the appeals of the assessee are dismissed

ITA 4606/DEL/2019[2004-05]Status: DisposedITAT Delhi25 Mar 2021AY 2004-05

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2003-04 Assessment Year : 2004-05

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

Eclear Leasing & Finance (P) Ltd, New Delhi vs. ITO Ward - 11(1), New Delhi

In the result, the appeals of the assessee are dismissed

ITA 4605/DEL/2019[2003-04]Status: DisposedITAT Delhi25 Mar 2021AY 2003-04

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2003-04 Assessment Year : 2004-05

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

Rahul Jain, Delhi vs. ITO, Ward- 55(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 387/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

Worlds Window Developers Pvt. Ltd, New Delhi vs. ACIT, Spl, Range-9, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 3541/DEL/2019[2014-15]Status: DisposedITAT Delhi25 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2014-15

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