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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Shelly Marketing Pvt. Ltd., New Delhi vs. ITO Ward - 23(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8840/DEL/2019[2011-12]Status: DisposedITAT Delhi17 Mar 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2011-12

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

Margaret Alice Skinner, New Delhi vs. ACIT International Taxation Circle-3(1)(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8636/DEL/2019[2011-12]Status: DisposedITAT Delhi17 Mar 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2011-12

For Appellant: Ms. Soumya Jain, 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

Meenakshi Gupta, Faridabad vs. ITO Ward(5), Faridabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 863/DEL/2019[2015-16]Status: DisposedITAT Delhi17 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2015-16 Meenakshi Gupta, Ito, A1-701, Mahindra Chloris Vs Ward 1(5), Apartments, Mathura Road, Faridabad. Faridabad, Haryana-121002. Pan-Aeepg0541E Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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 No.-863/Del/2019 4. In view

Anil Somai, New Delhi vs. ITO, Ward- 61(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 85/DEL/2019[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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

Harshit Sharma, Noida vs. ACIT Circle-56(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8323/DEL/2019[2015-16]Status: DisposedITAT Delhi17 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

For Appellant: Ms. Rinky Sharma, AdvFor 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

Marwari Estate Pvt. Ltd., New Delhi vs. ITO Ward-16(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8077/DEL/2019[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2014-15 Marwari Estate Pvt.Ltd., Ito, Dt-1, Bansal Plaza, Plot No.13, Vs Ward-16(2), Sector-6, Dwarka, New Delhi. New Delhi-110075. Pan-Aaecm7332G Appellant Respondent Appellant By Sh.K.Prasana, Adv. Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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 No.-8077/Del/2019 4. In view

Roopak Kumar Singh (HUF), Moradabad vs. ITO Ward - 2(2), Moradabad

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

ITA 7360/DEL/2019[2015-16]Status: DisposedITAT Delhi17 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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

Rajendra Singhvi, New Delhi vs. ITO, Ward-6(3), New Delhi

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

ITA 636/DEL/2019[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2014-15 Rajendra Singhvi, Ito, 6, Eastern Avenue, Maharani Vs Ward-6(3), Bagh, New Delhi-110065. New Delhi. Pan-Aayps0656C Appellant Respondent Appellant By Sh.Harish Choudhary, Ca Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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 No.-636/Del/2019 4. In view

Simmi Singhvi, New Delhi vs. ITO, Ward-6(3), New Delhi

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

ITA 635/DEL/2019[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2014-15 Simmi Singhvi, Ito, 6, Eastern Avenue, Maharani Vs Ward-6(3), Bagh, New Delhi-110065. New Delhi. Pan-Aarps0162Q Appellant Respondent Appellant By Sh.Harish Choudhary, Ca Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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 No.-635/Del/2019 4. In view

Ashutosh Gupta, Ghaziabad vs. DCIT Circle-1, Ghaziabad

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

ITA 5432/DEL/2019[2015-16]Status: DisposedITAT Delhi17 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16

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

Trehan Home Developers Pvt. Ltd., New Delhi vs. ACIT, Range-25, New Delhi

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

ITA 5051/DEL/2019[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2014-15

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

Ruchi Gupta, Delhi vs. ITO, Ward- 35(5), New Delhi

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

ITA 501/DEL/2019[2015-16]Status: DisposedITAT Delhi17 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2015-16 Ruchi Gupta, Ito, Oberaoi Apartments, 449, 2, Vs Ward-35(5), Samanth Marg, Civil Lines, North New Delhi. West Delhi, Delhi-110054. Pan-Ayhpg1506C Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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 No.-501/Del/2019 4. In view

JCIT (OSD), Circle- 12(2), New Delhi vs. Innodata India Pvt. Ltd. (Earlier Known As M/S. Innodata Isogen Pvt. Ltd.), New Delhi

In the result, the appeal of the Revenue is dismissed and Cross objection

ITA 4344/DEL/2019[2008-09]Status: DisposedITAT Delhi17 Mar 2021AY 2008-09

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2008-09

For Appellant: Ms. Lalitha Krishnamurthy, AdvocateFor 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

Raj Kumar Gandhi, New Delhi vs. DCIT Circle-62(1), New Delhi

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

ITA 3881/DEL/2019[2015-16]Status: DisposedITAT Delhi17 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16

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

Sonam Jain, Delhi vs. ITO Ward, 70(4), New Delhi

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

ITA 3724/DEL/2019[2015-16]Status: DisposedITAT Delhi17 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2015-16 Sonam Jain, Ito, E-18, Green Park, Delhi-110016. Vs Ward-70(4), Pan-Ahnpj2980Q New Delhi. Appellant Respondent Appellant By Sh.Harish Choudhary, Ca Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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 No.-3724/Del/2019 4. In view

Kirpa Shankar, Bhiwari vs. ITO, Ward-70(3), New Delhi

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

ITA 3241/DEL/2019[2007-08]Status: DisposedITAT Delhi17 Mar 2021AY 2007-08

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2007-08 Kirpa Shankar, Ito, G-1/663, Phase-I, Riicoi Vs Ward-70(3), Industrial Area, Bhiwadi, Bhiwadi. New Delhi. Pan-Aoeps8622L Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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 No.-3241/Del/2019 4. In view

Navin Aggarwal, New Delhi vs. ACIT Central Circle-08, New Delhi

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

ITA 2348/DEL/2019[2016-17]Status: DisposedITAT Delhi17 Mar 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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

Navin Aggarwal, New Delhi vs. ACIT Central Circle-08, New Delhi

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

ITA 2347/DEL/2019[2015-16]Status: DisposedITAT Delhi17 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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

Navin Aggarwal, New Delhi vs. ACIT Central Circle-08, New Delhi

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

ITA 2346/DEL/2019[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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

Navin Aggarwal, New Delhi vs. ACIT Central Circle-08, New Delhi

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

ITA 2345/DEL/2019[2012-13]Status: DisposedITAT Delhi17 Mar 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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