← All Phrases

“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

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

In the result, the appeal filed by the Revenue is dismissed having become infructuous and Assessee’s appeal is dismissed as withdrawn

ITA 2579/DEL/2018[2014-15]Status: DisposedITAT Delhi12 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2014-15 Acit, Circle-11(1), Vs. M/S Great Eastern Energy New Delhi Corporation Ltd., Signture Towers-A, 14Th Floor, South City-1, Gurgaon Haryana - 122001 (Pan: Aaacg3345F) (Appellant) (Respondent) Assessment Year : 2014-15 M/S Great Eastern Vs. Acit, Circle-10(2), Energy Corporation C.R. Building, New Delhi -2 Ltd., Signture Towers-A, 14Th Floor, South City-1, Gurgaon Haryana - 122001 (Pan: Aaacg3345F) (Appellant) (Respondent)

For Appellant: Ms. Shubangi Arora, A.RFor Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

vide email dated 12th February, 2021 has intimated the receipt of Form 3 under the provisions of Section 5(1) of the Direct Tax Vivad Se Vishwas Act, 2020 and requested for dismissal of the Revenue’s appeal and in Assessee’s appeal the Learned Authorised Signatory for the assessee ... 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. 3 4. In view of the above, we accept

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

In the result, the appeal filed by the Revenue is dismissed having become infructuous and Assessee’s appeal is dismissed as withdrawn

ITA 2305/DEL/2018[2014-15]Status: DisposedITAT Delhi12 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2014-15 Acit, Circle-11(1), Vs. M/S Great Eastern Energy New Delhi Corporation Ltd., Signture Towers-A, 14Th Floor, South City-1, Gurgaon Haryana - 122001 (Pan: Aaacg3345F) (Appellant) (Respondent) Assessment Year : 2014-15 M/S Great Eastern Vs. Acit, Circle-10(2), Energy Corporation C.R. Building, New Delhi -2 Ltd., Signture Towers-A, 14Th Floor, South City-1, Gurgaon Haryana - 122001 (Pan: Aaacg3345F) (Appellant) (Respondent)

For Appellant: Ms. Shubangi Arora, A.RFor Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

vide email dated 12th February, 2021 has intimated the receipt of Form 3 under the provisions of Section 5(1) of the Direct Tax Vivad Se Vishwas Act, 2020 and requested for dismissal of the Revenue’s appeal and in Assessee’s appeal the Learned Authorised Signatory for the assessee ... 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. 3 4. In view of the above, we accept

Hari Iron (India) Ltd, Gurgaon vs. ACIT, Central Circle-16, New Delhi

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

ITA 1785/DEL/2018[2015-16]Status: DisposedITAT Delhi12 Mar 2021AY 2015-16

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

For Appellant: Mr. Nippun Mittal, 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

Hari Iron (India) Ltd, Gurgaon vs. ACIT, Central Circle-16, New Delhi

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

ITA 1784/DEL/2018[2014-15]Status: DisposedITAT Delhi12 Mar 2021AY 2014-15

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

For Appellant: Mr. Nippun Mittal, 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

Hari Iron (India) Ltd, Gurgaon vs. ACIT, Central Circle-16, New Delhi

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

ITA 1783/DEL/2018[2013-14]Status: DisposedITAT Delhi12 Mar 2021AY 2013-14

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

For Appellant: Mr. Nippun Mittal, 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

Hari Iron (India) Ltd, Gurgaon vs. ACIT, Central Circle-16, New Delhi

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

ITA 1782/DEL/2018[2012-13]Status: DisposedITAT Delhi12 Mar 2021AY 2012-13

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

For Appellant: Mr. Nippun Mittal, 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

Hari Iron (India) Ltd, Gurgaon vs. ACIT, Central Circle-16, New Delhi

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

ITA 1781/DEL/2018[2011-12]Status: DisposedITAT Delhi12 Mar 2021AY 2011-12

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

For Appellant: Mr. Nippun Mittal, 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

Hari Iron (India) Ltd, Gurgaon vs. ACIT, Central Circle-16, New Delhi

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

ITA 1780/DEL/2018[2010-11]Status: DisposedITAT Delhi12 Mar 2021AY 2010-11

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

For Appellant: Mr. Nippun Mittal, 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

Hari Iron (India) Ltd, Gurgaon vs. ACIT, Central Circle-16, New Delhi

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

ITA 1779/DEL/2018[2009-10]Status: DisposedITAT Delhi12 Mar 2021AY 2009-10

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

For Appellant: Mr. Nippun Mittal, 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

G.D. Bakers Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

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

ITA 1333/DEL/2018[2015-16]Status: DisposedITAT Delhi12 Mar 2021AY 2015-16

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

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. 2 ITA Nos.-1328 to 1333/Del/2018 3. Learned Senior DR has no objection. 4. In view

G.D. Bakers Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

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

ITA 1332/DEL/2018[2014-15]Status: DisposedITAT Delhi12 Mar 2021AY 2014-15

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

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. 2 ITA Nos.-1328 to 1333/Del/2018 3. Learned Senior DR has no objection. 4. In view

G.D. Bakers Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

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

ITA 1331/DEL/2018[2013-14]Status: DisposedITAT Delhi12 Mar 2021AY 2013-14

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

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. 2 ITA Nos.-1328 to 1333/Del/2018 3. Learned Senior DR has no objection. 4. In view

G.D. Bakers & Confectioners Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

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

ITA 1330/DEL/2018[2013-14]Status: DisposedITAT Delhi12 Mar 2021AY 2013-14

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

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. 2 ITA Nos.-1328 to 1333/Del/2018 3. Learned Senior DR has no objection. 4. In view

G.D. Bakers & Confectioners Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

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

ITA 1329/DEL/2018[2012-13]Status: DisposedITAT Delhi12 Mar 2021AY 2012-13

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

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. 2 ITA Nos.-1328 to 1333/Del/2018 3. Learned Senior DR has no objection. 4. In view

G.D. Bakers & Confectioners Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

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

ITA 1328/DEL/2018[2011-12]Status: DisposedITAT Delhi12 Mar 2021AY 2011-12

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

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. 2 ITA Nos.-1328 to 1333/Del/2018 3. Learned Senior DR has no objection. 4. In view

Chetan Jain, New Delhi vs. ACIT, Central Circle- 3, New Delhi

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

ITA 7170/DEL/2017[2015-16]Status: DisposedITAT Delhi12 Mar 2021AY 2015-16

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

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.-7170/Del/2017 4. In view

Swati Jain, New Delhi vs. ACIT, Central Circle- 3, New Delhi

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

ITA 7169/DEL/2017[2014-15]Status: DisposedITAT Delhi12 Mar 2021AY 2014-15

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

For Appellant: Mr. Nippun Mittal, CAFor Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

/Del/2017 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

Sobha Jain, New Delhi vs. ACIT, Central Circle- 3, New Delhi

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

ITA 7168/DEL/2017[2015-16]Status: DisposedITAT Delhi12 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyita No.7166/Del/2017, A.Y. 2013-14

For Appellant: Mr. Nippun Mittal, 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

Sobha Jain, New Delhi vs. ACIT, Central Circle- 3, New Delhi

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

ITA 7167/DEL/2017[2014-15]Status: DisposedITAT Delhi12 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyita No.7166/Del/2017, A.Y. 2013-14

For Appellant: Mr. Nippun Mittal, 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

Sobha Jain, New Delhi vs. ACIT, Central Circle- 3, New Delhi

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

ITA 7166/DEL/2017[2013-14]Status: DisposedITAT Delhi12 Mar 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyita No.7166/Del/2017, A.Y. 2013-14

For Appellant: Mr. Nippun Mittal, 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