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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Divya Gupta, New Delhi vs. ITO, Ward- 72(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 3362/DEL/2019[2014-15]Status: DisposedITAT Delhi25 Mar 2021AY 2014-15

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

For Appellant: Sh. Prince Chugh, CAFor Respondent: Shri. M. Baranwal, Sr. DR
Section 5(1)

under the Vivad 2 ITA-3362/Del/2019 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

Deepa Jain, New Delhi vs. ITO Ward 39(5), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 2920/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)

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

Punjab & Sind Bank, New Delhi vs. ACIT, Circle-20(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 270/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

DCIT Circle-I (Ltu), New Delhi vs. Power Finance Corporation Ltd., New Delhi

In the result, the appeals of the Revenue and assessee are dismissed

ITA 2573/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)

under the Vivad Se Vishwas Scheme, 2020. A certificate to this 3 ITA-5596 & Ors. 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 Circle-I (Ltu), New Delhi vs. Power Finance Corporation Ltd., New Delhi

In the result, the appeals of the Revenue and assessee are dismissed

ITA 2572/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)

under the Vivad Se Vishwas Scheme, 2020. A certificate to this 3 ITA-5596 & Ors. 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 Circle-I (Ltu), New Delhi vs. Power Finance Corporation Ltd., New Delhi

In the result, the appeals of the Revenue and assessee are dismissed

ITA 2571/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)

under the Vivad Se Vishwas Scheme, 2020. A certificate to this 3 ITA-5596 & Ors. 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

Mayank Jain, New Delhi vs. ITO Ward 32(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 2420/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

Vinod Kumar Garg & Sons, New Delhi vs. ITO Ward -41(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2269/DEL/2019[2015-16]Status: DisposedITAT Delhi25 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 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-2269/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Sagar Goel, New Delhi vs. ACIT, Circle-47(1), New Delhi

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

ITA 2187/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)

under ITA 2187/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

Manju Goel, New Delhi vs. ITO Ward-48(4), New Delih

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

ITA 2184/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

Ajay Kumar, New Delhi vs. ACIT, Circle-48(1), New Delhi

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

ITA 2182/DEL/2019[2015-16]Status: DisposedITAT Delhi25 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 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-2182/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Neelima Grover, New Delhi vs. ACIT Circle-64(1), New Delhi

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

ITA 2057/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. Barnwal, Sr. DR
Section 5(1)

under ITA 2057/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

Satish Kumar Dhawan, Delhi vs. ACIT, New Delhi

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

ITA 1950/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

Power Finance Corporation Ltd., New Delhi vs. ACIT (Ltu), Circle- 1, New Delhi

In the result, the appeals of the Revenue and assessee are dismissed

ITA 1904/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)

under the Vivad Se Vishwas Scheme, 2020. A certificate to this 3 ITA-5596 & Ors. 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

Power Finance Corporation Ltd., New Delhi vs. ACIT, Circle- 1, Ltu, New Delhi

In the result, the appeals of the Revenue and assessee are dismissed

ITA 1903/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)

under the Vivad Se Vishwas Scheme, 2020. A certificate to this 3 ITA-5596 & Ors. 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

Power Finance Corporation Ltd., New Delhi vs. ACIT (Ltu), Circle- 1, New Delhi

In the result, the appeals of the Revenue and assessee are dismissed

ITA 1902/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)

under the Vivad Se Vishwas Scheme, 2020. A certificate to this 3 ITA-5596 & Ors. 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

Rashmi Lath, New Delhi vs. ITO Ward-39(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1861/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)

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

Sneh Bansal, New Delhi vs. ITO Ward 40(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1860/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)

/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

Pawan Kumar Mittal, New Delhi vs. ITO, Ward-38(2), New Delhi

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

ITA 180/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-180/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

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

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

ITA 1707/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. 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