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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

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

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

ITA 5596/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)

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

Lonza Walkersville Inc., Noida vs. DCIT, Circle- 2(2)(1), International Taxation, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 555/DEL/2018[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)

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

Ashok Garg, Navi Mumbai vs. ITO, Ward- 1(5), Gurgaon

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4268/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Mar 2021AY 2014-15

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

For Appellant: Sh. Anubhav Jaggi, 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

Pramod Kumar Jain, Delhi vs. ACIT, Circle- 47(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3711/DEL/2018[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

Indra Narula, Delhi vs. ACIT, Circle-61(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3710/DEL/2018[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)

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

Nidhi Holdings Pvt. Ltd., New Delhi vs. ITO, Ward- 18(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 3421/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. 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

Pankaj Singla, Delhi vs. ITO, Ward-2(1), Faridabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3134/DEL/2018[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-3134/Del/2018 3. Learned Senior DR has no objection. 4. In view of the above

Ram Naresh Sikarwar, Ballabgarh vs. ITO, Ward-II(2), Faridabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2297/DEL/2018[2008-09]Status: DisposedITAT Delhi25 Mar 2021AY 2008-09

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

Kohli Estate Pvt. Ltd., New Delhi vs. ITO, Ward- 14(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1527/DEL/2018[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)

year under 1 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

Nand Kumar, Ghaziabad vs. ITO, Ward- 62(2), New Delhi

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

ITA 1032/DEL/2018[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-1032/Del/2018 3. Learned Senior DR has no objection. 4. In view of the above

Sunrays Properties & Investment Co. Pvt. Ltd., New Delhi vs. ITO, Ward- 9(3), New Delhi

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

ITA 7814/DEL/2017[2014-15]Status: DisposedITAT Delhi25 Mar 2021AY 2014-15

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

For Appellant: Sh. Manu K. Giri, 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

Manmohan Chopra, Delhi vs. ACIT, Circle- 57(1), New Delhi

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

ITA 7697/DEL/2017[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)

7697/Del/2017 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

Kaithal Timbers (P) Ltd, Karnal vs. JCIT, Karnal

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

ITA 6462/DEL/2017[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)

6462/Del/2017 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

Relx India P.Ltd (Formerly Known As Reed Elsevier India Pvt. Ltd.), Gurgaon vs. DCIT, Circle-15(1), New Delhi

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

ITA 6398/DEL/2017[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)

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

The Hi-Tech Gear Ltd., New Delhi vs. DCIT, Circle-11(2), New Delhi

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

ITA 4592/DEL/2017[2012-13]Status: DisposedITAT Delhi25 Mar 2021AY 2012-13

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-4592/Del/2017 3. Learned Senior DR has no objection. 4. In view of the above

Toy N Toy International, Delhi vs. ACIT, New Delhi

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

ITA 2974/DEL/2017[2003-04]Status: DisposedITAT Delhi25 Mar 2021AY 2003-04

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-2974/Del/2017 3. Learned Senior DR has no objection. 4. In view of the above

Umesh Bakshi, New Delhi vs. ITO, New Delhi

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

ITA 2804/DEL/2017[2008-09]Status: DisposedITAT Delhi25 Mar 2021AY 2008-09

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: Shri Punit Thakral, 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. 2 ITA-2804/Del/2017 3. Learned Senior DR has no objection. 4. In view of the above

Oracle India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal filed by the Revenue is dismissed having

ITA 2298/DEL/2017[2004-05]Status: DisposedITAT Delhi25 Mar 2021AY 2004-05

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

For Appellant: Sh. Tarandeep Singh, Adv. & Sh. PulkitFor 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

Addl. CIT, New Delhi vs. M/S. Oracle India Pvt. Ltd., New Delhi

In the result, the appeal filed by the Revenue is dismissed having

ITA 1822/DEL/2017[2004-05]Status: DisposedITAT Delhi25 Mar 2021AY 2004-05

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

For Appellant: Sh. Tarandeep Singh, Adv. & Sh. PulkitFor 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

Sunil Singh, New Delhi vs. ACIT, New Delhi

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

ITA 1468/DEL/2017[2012-13]Status: DisposedITAT Delhi25 Mar 2021AY 2012-13

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Sh. Pratap Gupta, CAFor Respondent: Sh. Prakash Dubey, Sr. DR
Section 5(1)

opted to settle the dispute relating 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