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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Kusum, New Delhi vs. ITO, Ward-37(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 530/DEL/2019[2015-16]Status: DisposedITAT Delhi03 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Kusum, Ito, Flat No.40, Popular Apartment, Vs Ward-37(4), Sector-13, Rohini, New Delhi. New Delhi-110085. Pan-Aljpk6002A 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.-530/Del/2019 4. In view

Gdf Suez Energy India Private Limited, Gurgaon vs. ACIT, Circle-1(1), Gurgaon

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 5132/DEL/2019[2002-03]Status: DisposedITAT Delhi03 Mar 2021AY 2002-03

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2002-03

For Appellant: Sh. Karan Jain, 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

Ankit Saraf, New Delhi vs. ITO Ward- 51(5), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4924/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Ankit Saraf, Ito, 103, Durga Chamber, 1333, Vs Ward-51(5), Db Gupta Road, Karol Bagh, New Delhi. New Delhi-110005. Pan-Boxps1109G 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.-4924/Del/2019 4. In view

Rajeev Anand, New Delhi vs. ACIT, Circle-55(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4653/DEL/2019[2013-14]Status: DisposedITAT Delhi03 Mar 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2013-14 Rajeev Anand, Acit, X/3432, Lane No.1, Raghubar Pura Vs Circle-55(1), No.2, Gandhi Nagar, New Delhi. New Delhi-110031. Pan-Adcpa1982E 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.-4653/Del/2019 4. In view

Renu Jain, New Delhi vs. ITO, Ward-55(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 454/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: 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-454/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Raghav Malhotra, New Delhi vs. Azit Circle-17(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 4297/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

/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

Anil Kumar Goel, New Delhi vs. ITO, Ward- 16(1), New Delhi

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

ITA 4148/DEL/2019[2015-16]Status: DisposedITAT Delhi03 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Anil Kumar Goel, Ito, 231, Ist Floor, Sharda Niketan, Vs Ward-16(1), Pitampura, New Delhi-110034. New Delhi. Pan-Aaipg7129E 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.-4148/Del/2019 4. In view

Praveen Kumar Goel, New Delhi vs. ITO, Ward- 16(1), New Delhi

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

ITA 4147/DEL/2019[2015-16]Status: DisposedITAT Delhi03 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Praveen Kumar Goel, Ito, 231, 1St Floor, Sharda Niketan, Vs Ward-16(1), Pitampura, New Delhi-110034. New Delhi. Pan-Adupg5584E 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.-4147/Del/2019 4. In view

Dilip Dholakiya & Sons (HUF), New Delhi vs. ITO Ward - 35(2), New Delhi

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

ITA 3851/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Dilip Dholakiya & Sons (Huf), Ito, 98-D, Kamla Nagar, Vs Ward-35(2), New Delhi-110007. New Delhi. Pan-Aaahd2942J 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.-3851/Del/2019 4. In view

Rosy Shivanshi (P) Ltd, New Delhi vs. ITO Ward, 21(4), New Delhi

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

ITA 3109/DEL/2019[2010-11]Status: DisposedITAT Delhi03 Mar 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11

For Appellant: Sh. J.S.Kochar, 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

Mrb Credit & Leasing Ltd., Delhi vs. ITO, Ward- 16(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 2979/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: 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

Anand Prakash Gupta, New Delhi vs. ACIT, Circle- 48(1), New Delhi

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

ITA 294/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

Anand Prakash Gupta, New Delhi vs. ACIT, Circle- 48(1), New Delhi

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

ITA 293/DEL/2019[2011-12]Status: DisposedITAT Delhi03 Mar 2021AY 2011-12

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

Anand Prakash Gupta, New Delhi vs. ACIT, Circle- 48(1), New Delhi

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

ITA 292/DEL/2019[2009-10]Status: DisposedITAT Delhi03 Mar 2021AY 2009-10

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

Manoj Kumar, New Delhi vs. ITO Ward 62(2), New Delhi

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

ITA 2619/DEL/2019[2009-10]Status: DisposedITAT Delhi03 Mar 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2009-10 Manoj Kumar, Ito, Prop. Balaji Engineers & Vs Ward-62(2), Consultants, House No.9, Sector-9, New Delhi. Gurgaon, Haryana-122001. Pan-Agqpk1786P Appellant Respondent Appellant By Sh.J.S.Kochar, 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.-2619/Del/2019 4. In view

Galgotia Hotels and Resorts P.Ltd, New Delhi vs. DCIT, Circle-11(1), New Delhi

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

ITA 2603/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

Yogesh Garg, Faridabad vs. ITO, Ward-2(5), Faridabad

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

ITA 250/DEL/2019[2015-16]Status: DisposedITAT Delhi03 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Yogesh Garg, Ito, C/O-Sunil Suresh & Associate, Vs Ward-2(5), B-20/21, Fruit Garden, Nh-V, Nit, Faridabad. Faridabad-121001. Pan-Aftpg1349A Appellant Respondent Appellant By Sh.Vivek Bansal, Adv. 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.-250/Del/2019 4. In view

Deepak Golcha, New Delhi vs. ITO, Ward-42(3), New Delhi

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

ITA 233/DEL/2019[2013-14]Status: DisposedITAT Delhi03 Mar 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2013-14

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

Asg Securities Services Pt=Vt Ltd, New Delhi vs. ITO Ward 3(2), New Delhi

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

ITA 2097/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

Mitali Dipen Dholakiya, Delhi vs. ITO, Ward- 72(3), New Delhi

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

ITA 1930/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Mitali Dipen Dholakiya, Ito, D-98, Kamla Nagar, Vs Ward-72(3), Delhi-110007. New Delhi. Pan-Aumps3257M 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.-1930/Del/2019 4. In view