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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Charles (India) Pvt Ltd, New Delhi vs. ACIT Central Circle-08, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1680/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)

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

Sherul Porwal, New Delhi vs. ACIT, Circle-59(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1577/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)

under ITA 1577/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

Adm Agro Industries Dharwad Pvt. Ltd., Gurgaon vs. DCIT, Circle-1(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1009/DEL/2019[2013-14]Status: DisposedITAT Delhi25 Mar 2021AY 2013-14

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

For Appellant: Ms. Ananya Kapoor, AdvFor 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

Devendra Kumar Gangal, Noida vs. DCIT, Central Circle, Noida

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 858/DEL/2018[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: 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-858/Del/2018 3. Learned Senior DR has no objection. 4. In view of the above

Rajesh Nagpal, New Delhi vs. ACIT, Central Circle- 27, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8088/DEL/2018[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 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

Radisson Hotels International Incorporated, Gurgaon vs. DCIT(International Taxation), Circle-3(1)(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8007/DEL/2018[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

For Appellant: Ms Deepika Hastricha, CAFor 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

Kamlesh Aggarwal, Muzaffarnagar vs. ITO, Ward-1(3), Muzaffarnagar

In the result, the appeals of the assessees are dismissed as withdrawn

ITA 7516/DEL/2018[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

For Appellant: Ms. Rashi Singhal, 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

Bharat Aggarwal, Muzaffarnagar vs. DCIT, Circle-1, Muzaffarnagar

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

ITA 7514/DEL/2018[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

For Appellant: Ms. Rashi Singhal, 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

Bharat Aggarwal (HUF), Muzaffarnagar vs. DCIT, Circle-1, Muzaffarnagar

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

ITA 7513/DEL/2018[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

For Appellant: Ms. Rashi Singhal, 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

Raman Bala Aggarwal, Muzaffarnagar vs. DCIT, Circle-2, Muzaffarnagar

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

ITA 7512/DEL/2018[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

For Appellant: Ms. Rashi Singhal, 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

Sonu Aggarwal, Muzaffarnagar vs. ITO, Ward-2(3), Muzaffarnagar

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

ITA 7511/DEL/2018[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

For Appellant: Ms. Rashi Singhal, 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

Kashmiri Lal Agarwal & Sons, Muzaffarnagar vs. ITO, Ward-1(3), Muzaffarnagar

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

ITA 7510/DEL/2018[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

For Appellant: Ms. Rashi Singhal, 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

Kashmiri Lal Agarwal, Muzaffarnagar vs. ITO, Ward-1(3), Muzaffarnager

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

ITA 7509/DEL/2018[2015-16]Status: DisposedITAT Delhi25 Mar 2021AY 2015-16

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

For Appellant: Ms. Rashi Singhal, 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

Survani Art & Educational Society, New Delhi vs. DCIT, CPC, Bangalore

In the result, the appeal of the assessee is dismissed

ITA 7500/DEL/2018[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)

/Del/2018 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

Your Kida R Our Kids (India), New Delhi vs. ACIT, Circle-27(2), New Delhi

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

ITA 7413/DEL/2018[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

Kanchaqn Parti, Delhi vs. ACIT, Circle-12(1), New Delhi

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

ITA 7179/DEL/2018[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

Rishi Parti, Delhi vs. ACIT, Central-12(1), New Delhi

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

ITA 7178/DEL/2018[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

Madhuri Chauhan, New Delhi vs. ITO, Ward-22(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6624/DEL/2018[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. Baranwal, Sr. DR
Section 5(1)

/Del/2018 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

Rigil Techno (India) P.Ltd, New Delhi vs. ITO, Ward-21(3), New Delhi

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

ITA 6289/DEL/2018[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: 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-6289/Del/2018 3. Learned Senior DR has no objection. 4. In view of the above

Naval Kishore Jain, New Delhi vs. ITO, TDS Ward- 2(1)(2), International Taxation, New Delhi

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

ITA 5921/DEL/2018[2012-13]Status: DisposedITAT Delhi25 Mar 2021AY 2012-13

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

For Appellant: Shri Pankaj Kumar Saxena, AdvFor 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