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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Vished Banger, Hisar vs. ITO, Ward-5, Hisar

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 231/DEL/2020[2010-11]Status: DisposedITAT Delhi12 Mar 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri K.N. Charyassessment Year 2010-11

For Appellant: Shri Lalit Mohan, 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

Tkw Automotive P.Ltd, New Delhi vs. ITO, Ward-25(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 159/DEL/2020[2016-17]Status: DisposedITAT Delhi12 Mar 2021AY 2016-17

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri K. Narasimha Chary Shri K. Narasimha Chary K. Narasimha Charyk. Narasimha Chary 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. 3. Learned Senior DR has no objection. 2 ITA-159/Del/2020 4. In view of the above

Bhardwaj Overseas Pvt Ltd, Jind vs. ITO Ward - TDS, Hisar

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1409/DEL/2020[2018-19]Status: DisposedITAT Delhi12 Mar 2021AY 2018-19

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri K. Narasimha Chary Shri K. Narasimha Chary K. Narasimha Charyk. Narasimha Chary 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-1409/Del/2020 3. Learned Senior DR has no objection. 4. In view of the above

Tayal Farms & Leasing Pvt Ltd, Delhi vs. ITO Ward - 25(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1082/DEL/2020[2008-09]Status: DisposedITAT Delhi12 Mar 2021AY 2008-09

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

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

Flowserve Management Company, Usa vs. ACIT, Circle-1(3)(1) Int. Tax, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9733/DEL/2019[2015-16]Status: DisposedITAT Delhi12 Mar 2021AY 2015-16

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, Sr. DR
Section 5(1)

under ITA 9733/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

Flowserve Us Inc, United States vs. ACIT Circle- International Taxation - 1(3)(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9732/DEL/2019[2015-16]Status: DisposedITAT Delhi12 Mar 2021AY 2015-16

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, Sr. DR
Section 5(1)

under ITA 9733/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

People Strong Technologies Pvt.Ltd. (Formerly Known As People Strong Hr Services Pvt. Ltd.), Haryana vs. ACIT, Circle-19(2), New Delhi

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

ITA 9716/DEL/2019[2012-13]Status: DisposedITAT Delhi12 Mar 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2012-13

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

Ajay Kumar Kapoor, New Delhi vs. ACIT, Circle-33(1), New Delhi

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

ITA 9471/DEL/2019[2014-15]Status: DisposedITAT Delhi12 Mar 2021AY 2014-15

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

For Appellant: Sh. Ashvini Kumar, 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

Umesh Kapoor, New Delhi vs. ACIT, Circle-31(1), New Delhi

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

ITA 9470/DEL/2019[2014-15]Status: DisposedITAT Delhi12 Mar 2021AY 2014-15

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

For Appellant: Sh. Ashvini Kumar, 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

Modi Rubber Ltd., New Delhi vs. ACIT, Circle- 17(1), New Delhi

In the result, all the 04 appeals of the assessee are dismissed as withdrawn

ITA 9369/DEL/2019[2016-17]Status: DisposedITAT Delhi12 Mar 2021AY 2016-17

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

For Appellant: Ms. Somya Jain, 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 in all the 04 appeals. 3. Learned Senior DR has no objection. 4. In view

Great Eastern Energy Corporation Ltd., Gurgaon vs. ACIT, Circle- 10(2), New Delhi

In the result, the appeal filed by the Assessee is dismissed as withdrawn

ITA 9193/DEL/2019[2015-16]Status: DisposedITAT Delhi12 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16 M/S Great Eastern Vs. Acit, Circle-10(2), Energy Corporation C.R. Building, Ito, I.P. Estate, Limited, New Delhi Signture Towers-A, 14Th Floor, South City-1, Nh-8, Gurgaon Haryana - 122001 (Pan: Aaacg3345F) (Appellant) (Respondent) Assessee By : Ms. Shubangi Arora, A.R. Department By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 12.03.2021 Date Of Pronouncement : 12.03.2021 Order Per G.S. Pannu, Vp : This Appeal Filed By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Learned Cit(A)-4, New Delhi.

For Appellant: Ms. Shubangi Arora, A.RFor 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

Sanjay Singh Rana, New Delhi vs. ACIT Circle - 60(1), New Delhi

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

ITA 9081/DEL/2019[2011-12]Status: DisposedITAT Delhi12 Mar 2021AY 2011-12

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, Sr. DR
Section 5(1)

under consideration ITA 9081/D/2019 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

Paragon Knits Limited, New Delhi vs. ITO Ward-23(2), New Delhi

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

ITA 8907/DEL/2019[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
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

Anjali Jain, New Delhi vs. ITO, Ward-55(4), New Delhi

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

ITA 89/DEL/2019[2015-16]Status: DisposedITAT Delhi12 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 Anjali Jain, Ito, C/O-Charitra Gupta & Co., Vs Ward-55(4), H.No.1865, Sector-9, New Delhi. Faridabad, Haryana-121006. Pan-Aplpj7895N Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 12.03.2021 Date Of Pronouncement 12.03.2021

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.-89/Del/2019 4. In view

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

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

ITA 8727/DEL/2019[2011-12]Status: DisposedITAT Delhi12 Mar 2021AY 2011-12

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

For Appellant: Sh. Nippun Mittal, CAFor Respondent: Sh. 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

Hyatt Services India Private Limited, Gurgaon vs. ACIT Circle-11(2), New Delhi

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

ITA 8403/DEL/2019[2007-08]Status: DisposedITAT Delhi12 Mar 2021AY 2007-08

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2007-08 M/S Hyatt Services India Vs. Acit, Circle 11(2), Private Limited, New Delhi 15Th Floor, One Horizon C.R. Building, I.P. Estate, Centre, Gold Course New Delhi – 2 Road, Sector-43, Dlf Phase-V, Gurgaon – 122002 (Pan: Aabch0541H) (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 12.03.2021 Date Of Pronouncement : 12.03.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2007-08 Is Directed Against The Order Of Learned Cit(A)-44, New Delhi.

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

Anil Kumar Garg, Delhi vs. ITO, Ward-47(1), New Delhi

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

ITA 834/DEL/2019[2009-10]Status: DisposedITAT Delhi12 Mar 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2009-10 Anil Kumar Garg, Vs Ito, 2639/4, Chadha Market, Ward-47(1), Naya Bazar, Delhi-110006. New Delhi. Pan-Aanpg5649N Appellant Respondent Appellant By Ms.Ruchika Gupta, Ca Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 12.03.2021 Date Of Pronouncement 12.03.2021

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.-834/Del/2019 4. In view

Deepali Bhatt, New Delhi vs. ITO Ward - 35(2), New Delhi

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

ITA 7406/DEL/2019[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
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

Naresh Mittal (HUF), New Delhi vs. ITO Ward - 40(4), New Delhi

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

ITA 6285/DEL/2019[2015-16]Status: DisposedITAT Delhi12 Mar 2021AY 2015-16

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

For Appellant: Sh. Nippun Mittal, CAFor Respondent: Sh. 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

Amit Goyal, New Delhi vs. ITO, Ward- 42(1), New Delhi

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

ITA 6075/DEL/2019[2014-15]Status: DisposedITAT Delhi12 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