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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

New India Colour Company Ltd, Delhi vs. ITO Ward-18(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2318/DEL/2019[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

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

For Appellant: Ms. Umang Luthra, AdvFor Respondent: Sh. M. Baranwal, Sr.DR

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

Sangeeta Gupta, Delhi vs. ITO, Ward- 46(5), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7170/DEL/2018[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2014-15 Sangeeta Gupta, Ito, 27C, Gh-10, Sunder Apartment, Vs Ward-46(5), Paschim Vihar, New Delhi-110087. New Delhi. Pan-Aaapg7530M Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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.-7170/Del/2018 4. In view

Vijay Sagar, New Delhi vs. ACIT, Circle-53(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6734/DEL/2018[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2014-15 Vijay Sagar, Acit, 42, Gorund Floor, Jor Bagh, Vs Circle-53(1), New Delhi-110003. New Delhi. Pan-Aakps4903N 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

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.-6734/Del/2018 4. In view

Mcm Infra, New Delhi vs. ITO, Ward- 62(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 430/DEL/2018[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

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

Anil Chaudhary, Meerut vs. ITO, Ward-1(1), Meerut

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3707/DEL/2018[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2014-15 Anil Chaudhary, Ito, S/O-Shri Jagbir Singh, Vs Ward-1(1), H.No.25/6-C, Nai Sarak, Meerut. Shastri Nagar, Meerut. Pan-Aippk6194A Appellant Respondent Appellant By None Respondent By Sh. M. Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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.-3707/Del/2018 4. In view

Pradip Khator, Gurgaon vs. ITO, Ward- 3(3), Gurgaon

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

ITA 152/DEL/2018[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2014-15 Pradip Khator, Ito, 1080, Sector-46, First Floor, Vs Ward-3(3), Gurgaon, Haryana. Gurgaon Pan-Afnpk7987A 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

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.-152/Del/2018 4. In view

Shailendra Swarup, New Delhi vs. ACIT, Circle- 61(1), New Delhi

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

ITA 6727/DEL/2017[2013-14]Status: DisposedITAT Delhi17 Mar 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2013-14 Shailendra Swarup, Acit, 127, Sunder Nagar, Vs Circle-61(1), New Delhi-110003. New Delhi. Pan-Aaaps7127G Appellant Respondent Appellant By Sh.Rakesh Garg, Ca Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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.-6727/Del/2017 4. In view

Bain & Company Inc., Gurgaon vs. DCIT, International Taxation, Circle Gurgaon, Gurgaon

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

ITA 6264/DEL/2017[2013-14]Status: DisposedITAT Delhi17 Mar 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2013-14

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr. DR

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

Sea Shell Marketing Pvt. Ltd., New Delhi vs. ITO, Ward- 23(1), New Delhi

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

ITA 6216/DEL/2017[2012-13]Status: DisposedITAT Delhi17 Mar 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2012-13 M/S. Sea Shell Marketing Pvt.Ltd., Ito, 2, Hyde Park, M.G. Road, Vs Ward-23(1), Sultanpur Farms, Delhi-110030. New Delhi. Pan-Aagcs1494P Appellant Respondent Appellant By Ms. Ruchika, Ar Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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.-6216/Del/2017 4. In view

Ram Prasad Singh, Bijnor vs. ITO, Ward- 2, Bijnor

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

ITA 5905/DEL/2017[2011-12]Status: DisposedITAT Delhi17 Mar 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2011-12 Ram Prasad Singh, Ito, C/O-S.R.Agarwalla & Co., A-36, 2Nd Vs Ward-2, Floor, Street No.2, Madhu Vihar, Bijnor. Delhi-110092. Pan-Asjps5964J Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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.-5905/Del/2017 4. In view

Maneesh Pipes Pvt. Ltd., New Delhi vs. DCIT, Circle- 16(1), New Delhi

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

ITA 5376/DEL/2017[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2014-15 Maneesh Pipes Pvt.Ltd., Dcit, C/O-Sandeep Sapra, Adv., C-763, Vs Circle-16(1), New Friends Colony, New Delhi. New Delhi-110025. Pan-Aaacm6586G Appellant Respondent Appellant By None Respondent By Sh. M. Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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.-5376/Del/2017 4. In view

M/S. Metro Ortem Ltd., Delhi vs. DCIT, New Delhi

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

ITA 3176/DEL/2016[2009-10]Status: DisposedITAT Delhi17 Mar 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2009-10 M/S. Metro Ortem Ltd., Dcit, 134/4 & 135/5, New Ajit Arcade, Vs Central Circle-5, Kailash Colony, New Delhi-110048. New Delhi. Pan-Aaacm3393H Appellant Respondent Appellant By Sh. Sanat Kapoor, Adv. Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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.-3176/Del/2016 4. In view

Ravikant Arora, Saharanpur vs. ITO, Ward-3(3), Saharanpur

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

ITA 7689/DEL/2018[2014-15]Status: DisposedITAT Delhi16 Mar 2021AY 2014-15

Bench: Shri R.K. Pandaassessment Year : 2014-15

For Appellant: Ms. Tani Malik, AdvocateFor Respondent: Ms. Ranu Mukherjee, Sr. DR

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, I accept

Ravi Arora, New Delhi vs. ACIT, Central-13, New Delhi

In the result, appeal of the assessee is dismissed

ITA 7781/DEL/2017[2014-15]Status: DisposedITAT Delhi16 Mar 2021AY 2014-15

Bench: Shri Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing)

submitted that the assessee has moved an application dated 30.01.2021 thereby stating that the assessee has resolved the pending issue through Direct Tax “ Vivad se Vishwas Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2. The assessee received Form No. 3 dated 11.01.2021 as well as Form ... dated 19.02.2021 i.e. order for full and final settlement of tax arrears under Section 5(2) r.w.s. 6 of the Direct Tax Vivad Se Vishwas Act, 2020 along with the Direct Tax Vivad Se Vishwas Rules, 2020. 2 3. In view of the aforesaid facts and after considering the submissions

Ntn Nei Manufacturing India Pvt. Ltd., New Delhi vs. DCIT, Circle- 13(1), New Delhi

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

ITA 3979/DEL/2017[2010-11]Status: DisposedITAT Delhi16 Mar 2021AY 2010-11

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year : 2010-11

For Appellant: Sh. Tarun Kumar, AdvocateFor Respondent: Ms. Meera Srivastava, CIT-DR

year under consideration under the 2 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

Rajasthali Krishi Farms P.Ltd, New Delhi vs. ITO, Ward-21(1), New Delhi

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

ITA 657/DEL/2019[2010-11]Status: DisposedITAT Delhi15 Mar 2021AY 2010-11

Bench: Shri R.K. Pandaassessment Year : 2010-11

For Appellant: Sh. Alok Periwal, CAFor Respondent: Ms. Ranu Mukherjee, Sr. DR

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, I accept

Swatch Group (India) Pvt. Ltd., New Delhi vs. ACIT, Circle- 22(2), New Delhi

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

ITA 870/DEL/2020[2011-12]Status: DisposedITAT Delhi12 Mar 2021AY 2011-12

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

For Appellant: Ms. Shubhangi Arora, ARFor Respondent: Sh. M. Baranwal, Sr. DR

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

Sanjay Choudhary, Delhi vs. ACIT, Circle-69(1), New Delhi

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

ITA 858/DEL/2020[2013-14]Status: DisposedITAT Delhi12 Mar 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri K.N. Charyassessment Year: 2013-14

For Appellant: NoneFor Respondent: Shri M. Barnwal, Sr. DR

under ITA 858/D/2020 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

Ccs Computers P.Ltd, New Delhi vs. DCIT, Circle-5(2), New Delhi

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

ITA 580/DEL/2020[2011-12]Status: DisposedITAT Delhi12 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

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

Lovely Varshnaey, New Delhi vs. ITO, Ward-58(2), New Delhi

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

ITA 392/DEL/2020[2015-16]Status: DisposedITAT Delhi12 Mar 2021AY 2015-16

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, Sr. DR

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