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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Goyal Grain Merchants Pvt Ltd, Delhi vs. ITO Ward-11(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1171/DEL/2019[2010-11]Status: DisposedITAT Delhi08 Mar 2021AY 2010-11

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2010-11

For Appellant: Sh. Alok Periwal, CAFor Respondent: Ms. Shivani Bansal, 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. 2 3. Learned Senior DR has no objection. 4. In view of the above, we accept

Mitsui Chemicals India Pvt. Ltd., New Delhi vs. DCIT, Circle- 16(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6910/DEL/2017[2013-14]Status: DisposedITAT Delhi05 Mar 2021AY 2013-14

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year : 2013-14

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

Bijender Gahlot, New Delhi vs. ITO, Ward- 43(2), New Delhi

The appeal of the assessee is dismissed as withdrawn

ITA 8782/DEL/2019[2011-12]Status: DisposedITAT Delhi04 Mar 2021AY 2011-12

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[Assessment Year: 2011-12]

Vide application dated 22.02.2021, the assessee pleaded for the withdrawal of the appeal as the quarrel has been settled under the Direct Tax Vivad Se Vishwas Scheme. 3. Noting the contents of the application, the appeal of the assessee is dismissed as withdrawn. Decisions announced in the open court

Rama Containers (P) Ltd, New Delhi vs. ITO Ward - 15(2), New Delhi

The appeal of the assessee is dismissed as withdrawn

ITA 8754/DEL/2019[2004-05]Status: DisposedITAT Delhi04 Mar 2021AY 2004-05

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[Assessment Year: 2004-05]

Vide application dated 10.01.2021, the assessee requested for the withdrawal of the appeal as the dispute has been settled under the Direct Tax Vivad Se Vishwas Scheme. 3. Noting the contents of the application, the appeal of the assessee is dismissed as withdrawn. Decisions announced in the open court

Vrinda Farms Pvt. Ltd., New Delhi vs. ACIT, Circle- 26(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7049/DEL/2019[2011-12]Status: DisposedITAT Delhi04 Mar 2021AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year : 2011-12

For Appellant: Sh. Rahul Chourasia, CAFor Respondent: Shri R.K. Gupta, 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

Paradise International Pvt Ltd, New Delhi vs. ITO Ward- 19(3), New Delhi

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

ITA 6465/DEL/2019[20011-12]Status: DisposedITAT Delhi04 Mar 2021

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year : 2011-12

For Appellant: NoneFor Respondent: Shri R.K. Gupta, 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

Rani Popli, New Delhi vs. ITO Ward - 42(5), New Delhi

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

ITA 6464/DEL/2019[2011-12]Status: DisposedITAT Delhi04 Mar 2021AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year : 2011-12 Rani Popli, Vs. Ito, Ward-42(5), C/O Dev Raj Sharma, Civic Centre, Advocate, New Delhi Ta-327, 2Nd Floor, Tughlakabad Extn., Main Okhla Road, New Delhi – 110 019 (Pan: Akppp7848G) (Appellant) (Respondent) Appellant By : None Respondent By : Shri R.K. Gupta, Sr. Dr. Date Of Hearing : 04.03.2021 Date Of Pronouncement : 04.03.2021

For Appellant: NoneFor Respondent: Shri R.K. Gupta, 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

Khichwamaji Exporters, New Delhi vs. ACIT Circle-34(1), New Delhi

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

ITA 5875/DEL/2019[2015-16]Status: DisposedITAT Delhi04 Mar 2021AY 2015-16

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year : 2015-16

For Appellant: NoneFor Respondent: Shri R.K. Gupta, 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

A B Alcobev Pvt Ltd, New Delhi vs. ITO Ward - 1(1), New Delhi

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

ITA 5780/DEL/2019[2015-16]Status: DisposedITAT Delhi04 Mar 2021AY 2015-16

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year : 2015-16

For Appellant: Shri Arun Jain, CAFor Respondent: Shri R.K. Gupta, 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

P.C.Kandoi (HUF), New Delhi vs. ITO, Ward-40(1), New Delhi

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

ITA 417/DEL/2020[2011-12]Status: DisposedITAT Delhi03 Mar 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12 P.C.Kandoi (Huf), Ito, Fd-57, Pitampura, Vs Ward-40(1), New Delhi-110034. New Delhi. Pan-Aaahp5940A Appellant Respondent Appellant By Sh. Tarandeep Singh, Adv. & Sh. Pulkit Verma Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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.-417/Del/2020 4. In view

Krishna Krishna Jewellers Pvt. Ltd., Panipat vs. ACIT, Panipat

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

ITA 367/DEL/2020[2008-09]Status: DisposedITAT Delhi03 Mar 2021AY 2008-09

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2008-09

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.-367/Del/2020 4. In view

Kanta Rani, New Delhi vs. ITO Ward - 51(3), New Delhi

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

ITA 268/DEL/2020[2015-16]Status: DisposedITAT Delhi03 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment 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

Pmc Fincorp Limited (Erstwhile Priti Merchantile Co. Ltd), Rampur vs. DCIT Circle-1, Moradabad

In the result, the appeal of the assessee is dismissed

ITA 1078/DEL/2020[2011-12]Status: DisposedITAT Delhi03 Mar 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12

For Appellant: NoneFor Respondent: Shri. 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

Venkatesh Coke & Power Ltd, New Delhi vs. ITO, Ward-26(2), New Delhi

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

ITA 1026/DEL/2020[2014-15]Status: DisposedITAT Delhi03 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharat

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

Chegg India Private Limited., New Delhi vs. ACIT, Circle- 6(1), New Delhi

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

ITA 9860/DEL/2019[2016-17]Status: DisposedITAT Delhi03 Mar 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2016-17

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

Impact It Solutions Pvt Ltd, New Delhi vs. ITO Ward - 12(1), New Delhi

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

ITA 9253/DEL/2019[2016-17]Status: DisposedITAT Delhi03 Mar 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2016-17 Impact It Solutions Pvt.Ltd., Ito, E-69, Vasant Marg, Vasant Vihar, Vs Ward-12(1), New Delhi-110057. New Delhi. Pan-Aabci5622E Appellant Respondent Appellant By Ms.Umang Luthra, Adv. Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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.-9253/Del/2019 4. In view

Backbase Europe Bv, Netherlands vs. ACIT (International Taxation)- Circle-1(1)(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 9194/DEL/2019[2016-17]Status: DisposedITAT Delhi03 Mar 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2016-17

For Appellant: NoneFor Respondent: Shri. 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

Binny Kalra, Delhi vs. ACIT, Circle-61(1), New Delhi

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

ITA 9128/DEL/2019[2016-17]Status: DisposedITAT Delhi03 Mar 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2016-17

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

Anand Agarwal, New Delhi vs. DCIT, Circle-11(1), New Delhi

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

ITA 8976/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharat

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

withdrawal of the appeal filed by 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

Varincder Kumar Aggarwal, New Delhi vs. ACIT, Circle-31(1), New Delhi

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

ITA 8891/DEL/2019[2016-17]Status: DisposedITAT Delhi03 Mar 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2016-17

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