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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Ashok Kumar Singh, New Delhi vs. ACIT, Central Circle-5, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8807/DEL/2019[2015-16]Status: DisposedITAT Delhi03 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Ashok Kumar Singh, Acit, C-6, 7/6529, Vasant Kunj, Vs Central Circle-5, New Delhi-110070. New Delhi. Pan-Aaxps1360E Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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.-8807/Del/2019 4. In view

Mars International India Pvt. Ltd., New Delhi vs. ACIT Circle-16(2), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 8692/DEL/2019[2008-09]Status: DisposedITAT Delhi03 Mar 2021AY 2008-09

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

For Appellant: NoneFor 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

Mars International India Pvt. Ltd., New Delhi vs. ACIT, Circle-16(2), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 8691/DEL/2019[2007-08]Status: DisposedITAT Delhi03 Mar 2021AY 2007-08

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

For Appellant: NoneFor 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

Kundan Singh, New Delhi vs. ACIT, Central Circle-5, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8633/DEL/2019[2015-16]Status: DisposedITAT Delhi03 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Kundan Singh, Acit, C-6, 7/6529, Vasant Kunj, Vs Central Circle-5, New Delhi-110070. New Delhi. Pan-Aaxps1361F Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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.-8633/Del/2019 4. In view

Clubseven Consultants Ltd, Faridabad vs. DCIT Circle, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8477/DEL/2019[2009-10]Status: DisposedITAT Delhi03 Mar 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2009-10

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

Rsv Builders Private Limited, Faridabad vs. ACIT, Circle-2(1), Faridabad

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

ITA 8445/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Rsv Builders Pvt.Ltd., Acit, Scf-71, Sector-16A, Part-2, Vs Circle-2(1), Faridabad-121002. Faridabad. Pan-Aaccr6311E Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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.-8445/Del/2019 4. In view

Oxigen Online Services (India) Private Limited, New Delhi vs. ACIT, Circle-19(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8134/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

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

Gandharv Shah, Gurgaon vs. ITO Ward - 38(2), New Delhi

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

ITA 8124/DEL/2019[2011-12]Status: DisposedITAT Delhi03 Mar 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12 Gandharv Shah, Ito, H.No.549/9, Ff, (102), Shivpuri, Vs Ward-38(2), Gurgaon, Haryana-122001. New Delhi. Pan-Bilps0524F Appellant Respondent Appellant By Sh.Gandharv Shah (Assessee) Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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.-8124/Del/2019 4. In view

Ars Infrastructure Pvt. Ltd., Delhi vs. ITO Ward--1(1), New Delhi

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

ITA 8106/DEL/2019[2011-12]Status: DisposedITAT Delhi03 Mar 2021AY 2011-12

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

For Appellant: Sh. Sameer Kapoor, 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

Vinishma Technologies Private Limited, New Delhi vs. ACIT Circle-26(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7695/DEL/2019[2015-16]Status: DisposedITAT Delhi03 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

For Appellant: NoneFor Respondent: Shri. 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

Meena Bajaj, New Delhi vs. ITO Ward - 41(3), New Delhi

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

ITA 7678/DEL/2019[2011-12]Status: DisposedITAT Delhi03 Mar 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12 Meena Bajaj, Ito, 248, Bg-1, Paschim Vihar, Vs Ward-41(3), New Delhi-110063. New Delhi. Pan-Aafpb2653P Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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.-7678/Del/2019 4. In view

Rakesh Kumar Jain, New Delhi vs. ACIT (OSD) Ward - 24(1), New Delhi

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

ITA 7579/DEL/2019[2015-16]Status: DisposedITAT Delhi03 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 Kul Bharat Shri Kul Bharat Kul Bharatkul Bharat Shri Shri

For Appellant: Smt. K. Prasanna, AdvocateFor 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-7579/Del/2019 4. In view of the above

Nortel Networks India Pvt. Ltd., New Delhi vs. ACIT Circle-18(2), New Delhi

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

ITA 7568/DEL/2019[2016-17]Status: DisposedITAT Delhi03 Mar 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2016-17 Nortel Networks India Pvt.Ltd., Acit, G-41, Ground Floor, West Patel Vs Circle-18(2), Nagar, New Delhi-110008. New Delhi. Pan-Aabcn1424B Appellant Respondent Appellant By Mrs. Nimisha Sarda, Ca Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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.-7568/Del/2019 4. In view

Elkay Overseas India, New Delhi vs. ACIT, Circle-40(1), New Delhi

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

ITA 751/DEL/2019[2015-16]Status: DisposedITAT Delhi03 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Elkay Overseas India, Acit, Office No.202, H1, 2Nd Floor, Vs Circle-40(1), Vikramaditya Tower, Alaknanda New Delhi. Market, New Delhi-110019. Pan-Aaafe2120P Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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.-751/Del/2019 4. In view

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

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

ITA 7087/DEL/2019[2012-13]Status: DisposedITAT Delhi03 Mar 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2012-13

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

Perpetuiti Technologies Private Limited, New Delhi vs. ITO Ward - 19(4), New Delhi

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

ITA 7068/DEL/2019[2011-12]Status: DisposedITAT Delhi03 Mar 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12 Perpetuiti Technologies Pvt.Ltd., Ito, 1006, Akashdeep Building, 26A, Vs Ward-19(4), Barakhamba Road, New Delhi. New Delhi-110001. Pan-Aadcv1338A Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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.-7068/Del/2019 4. In view

Richa Agarwal, New Delhi vs. ACIT Central Circle-19, New Delhi

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

ITA 6969/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Mar 2021AY 2014-15

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

Richa Agarwal, New Delhi vs. ACIT Central Circle-19, New Delhi

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

ITA 6968/DEL/2019[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

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

Vished, Hisar vs. ITO Ward-5, Hisar

In the result, the appeal of the assessee is dismissed

ITA 5599/DEL/2019[2009-10]Status: DisposedITAT Delhi03 Mar 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2009-10

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

/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

Sagar Realtors Private Limited, Delhi vs. ACIT Central Circle 19, New Delhi

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

ITA 5465/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

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