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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Sath Promoters and Developers Pvt. Ltd., New Delhi vs. ITO, Ward- 22(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 5974/DEL/2019[2010-11]Status: DisposedITAT Delhi12 Mar 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2010-11 Vs Ito, Sath Promoters & Developers Pvt. Ltd., J-200A, Sainik Farms, Ward-22(4), New Delhi-110062. New Delhi. Pan-Aaics6351D Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 12.03.2021 Date Of Pronouncement 12.03.2021

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. 2 ITA No.-5974/Del/2019 3. Learned Senior DR has no objection. 4. In view

Aman Mehta HUF, New Delhi vs. ITO Ward 44(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 5746/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

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

Kusum Healthcare Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range-5, New Delhi

In the result, the appeals of the assessee is dismissed as withdrawn

ITA 5584/DEL/2019[2014-15]Status: DisposedITAT Delhi12 Mar 2021AY 2014-15

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

For Appellant: Ms. Vibha Bhatiya, ARFor 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

Kusum Healthcare Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range-5, New Delhi

In the result, the appeals of the assessee is dismissed as withdrawn

ITA 541/DEL/2019[2015-16]Status: DisposedITAT Delhi12 Mar 2021AY 2015-16

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

For Appellant: Ms. Vibha Bhatiya, ARFor 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

Utkrisht Realcon Private Limited, New Delhi vs. ITO Ward-27(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 5048/DEL/2019[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

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-5048/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Anurag Jain, New Delhi vs. ITO Ward - 34(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4935/DEL/2019[2015-16]Status: DisposedITAT Delhi12 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 Anurag Jain, Vs Ito, Bm-61, Shalimar Bagh, Ward-34(2), West Delhi, New Delhi-110088. New Delhi. Pan-Affpj3081E Appellant Respondent Appellant By Ms. Rashi Singhal, Ca & Mr. Lalit Mohan, Ca Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 12.03.2021 Date Of Pronouncement 12.03.2021

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. 2 ITA No.-4935/Del/2019 3. Learned Senior DR has no objection. 4. In view

Asis Moulds India Pvt. Ltd, Greater Noida vs. DCIT Circle-3(2), New Delhi

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

ITA 4877/DEL/2019[2010-11]Status: DisposedITAT Delhi12 Mar 2021AY 2010-11

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

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

Shamsher Singh, Bhiwani vs. ITO Ward-2, Bhiwani

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

ITA 3204/DEL/2019[2015-16]Status: DisposedITAT Delhi12 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 Shamsher Singh, Ito, Vpo Baliyali, Teh.-Bawani Khera, Vs Ward-2, Bhiwani, Haryana-127021 Bhiwani. Pan-Axmps8157M Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 12.03.2021 Date Of Pronouncement 12.03.2021

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.-3204/Del/2019 4. In view

Bharti, New Delhi vs. ITO Ward 55(5), New Delhi

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

ITA 3117/DEL/2019[2010-11]Status: DisposedITAT Delhi12 Mar 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2010-11 Bharti, Vs Ito, C-182, Vivek Vihar, Ward-55(5), New Delhi-110095. New Delhi. Pan-Aszpb7925N Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 12.03.2021 Date Of Pronouncement 12.03.2021

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. 2 ITA No.-3117/Del/2019 3. Learned Senior DR has no objection. 4. In view

Namita Chadha, New Delhi vs. ACIT Circle-61(1), New Delhi

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

ITA 3014/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. R.S.Ahuja, CAFor 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

Goel Sales Ltd, New Delhi vs. DCIT, Circle-10(1), New Delhi

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

ITA 2974/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: 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

Rekha Gupta, New Delhi vs. ITO Ward 42(2), New Delhi

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

ITA 2818/DEL/2019[2015-16]Status: DisposedITAT Delhi12 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 K. Narasimha Chary Shri K. Narasimha Chary K. Narasimha Charyk. Narasimha Chary Shri Shri

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior 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 ITA-2818/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Hency Arora, New Delhi vs. ITO, Ward-58(2), New Delhi

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

ITA 2790/DEL/2019[2014-15]Status: DisposedITAT Delhi12 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2014-15 Hency Arora, Vs Ito, F-174, Shaheed Ravi Kant Marg, Ward-58(2), Laxmi Nagar, New Delhi-110092. New Delhi. Pan-Agdpa2528G Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 12.03.2021 Date Of Pronouncement 12.03.2021

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. 2 ITA No.-2790/Del/2019 3. Learned Senior DR has no objection. 4. In view

Libsys Limited, New Delhi vs. ACIT, Circle 15(2), New Delhi

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

ITA 2656/DEL/2019[2015-16]Status: DisposedITAT Delhi12 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 K. Narasimha Chary Shri K. Narasimha Chary K. Narasimha Charyk. Narasimha Chary Shri Shri

For Appellant: Ms. Gunjan Jain, CAFor Respondent: Shri M. Baranwal, Senior 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. 2 ITA-2656/Del/2019 4. In view of the above

Sunil Kumar Vij, Ghaziabad vs. ITO Word 2(3), Ghaziabad

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

ITA 2309/DEL/2019[2010-11]Status: DisposedITAT Delhi12 Mar 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2010-11 Sunil Kumar Vij, Vs Ito, 249/3-A, Rachna Block, Sec-3A, Ward-2(3), Vaishali, Ghaziabad. Ghaziabad. Pan-Aafpv5444A Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 12.03.2021 Date Of Pronouncement 12.03.2021

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. 2 ITA No.-2309/Del/2019 3. Learned Senior DR has no objection. 4. In view

Shailendra Swarup, New Delhi vs. ACIT, Circle- 63(1), New Delhi

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

ITA 1868/DEL/2019[2014-15]Status: DisposedITAT Delhi12 Mar 2021AY 2014-15

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

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-1868/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Saijan Kumar Aggarwal (HUF), New Delhi vs. ITO Ward-58(3), New Delhi

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

ITA 1862/DEL/2019[2014-15]Status: DisposedITAT Delhi12 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2014-15 Saijan Kumar Aggarwal (Huf), Vs Ito, 464, Sitaram Apartment, Ward-58(3), Plot No.102, Paharganj, New Delhi. New Delhi-110092. Pan-Aafhs6853J Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 12.03.2021 Date Of Pronouncement 12.03.2021

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. 2 ITA No.-1862/Del/2019 3. Learned Senior DR has no objection. 4. In view

Ndtv Labs Ltd., New Delhi vs. DCIT, Circle-18(1), New Delhi

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

ITA 163/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. Rohit Tiwari, AdvocateFor 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

Atc Telecom Infrastructure Pvt. Ltd. (Successor of Transcend Infrastructure Pvt. Ltd.), Mumbai vs. DCIT, Circle- 25(2), New Delhi

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

ITA 1365/DEL/2019[2013-14]Status: DisposedITAT Delhi12 Mar 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2013-14 Atc Telecom Infrastructure Vs Dcit, Pvt.Ltd., (Successor Of Transcend Circle-25(2), Infrastructure Pvt.Ltd.), 404, New Delhi. 4Th Floor, Skyline Icon, Andheri-Kurla Road, Andheri, Mumbai, Maharashtra-400059. Pan-Aacct7115Q Appellant Respondent Appellant By Sh.A.T.Panda, Adv. Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 12.03.2021 Date Of Pronouncement 12.03.2021

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. 2 ITA No.-1365/Del/2019 3. Learned Senior DR has no objection. 4. In view

Franchise India Brands Ltd., New Delhi vs. ACIT, CPC- TDS, Ghaziabad

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

ITA 1277/DEL/2019[2016-17]Status: DisposedITAT Delhi12 Mar 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2016-17

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