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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Mukesh Jain, New Delhi vs. ACIT Circle 30(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1738/DEL/2019[2015-16]Status: DisposedITAT Delhi03 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Mukesh Jain, Acit, C-68, Panchsheel Enclave, Vs Circle-30(1), New Delhi-110017. New Delhi. Pan-Adxpj5683N 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.-1738/Del/2019 4. In view

Habitat Build Tech Pvt. Ltd., New Delhi vs. DCIT, Circle 11(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1153/DEL/2019[2011-12]Status: DisposedITAT Delhi03 Mar 2021AY 2011-12

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

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

Aman Jain, Delhi vs. ACIT, Circle-47(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 113/DEL/2019[2015-16]Status: DisposedITAT Delhi03 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Aman Jain, Acit, 888, Chatta Shahji, Chawri Bazar, Vs Circle-47(1), Delhi-110006. New Delhi. Pan-Atnpj3964G 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.-113/Del/2019 4. In view

Shri Vatsala Traders P.Ltd, New Delhi vs. DCIT, Circle-23(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7341/DEL/2018[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

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

ACIT, Circle- 11(2), New Delhi vs. Hyper Quality India Pvt. Ltd., Gurgaon

In the result, the appeals of the Revenue are dismissed

ITA 7301/DEL/2018[2013-14]Status: DisposedITAT Delhi03 Mar 2021AY 2013-14

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

For Appellant: Sh. M. Baranwal, Sr. DRFor Respondent: None

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

Yogesh Kumar Gupta, Delhi vs. ACIT, Circle- 48(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7254/DEL/2018[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-7254/Del/2018 3. Learned Senior DR has no objection. 4. In view of the above

ACIT, Circle- 11(2), New Delhi vs. Hyper Quality India Pvt. Ltd., Gurgaon

In the result, the appeals of the Revenue are dismissed

ITA 6897/DEL/2018[2012-13]Status: DisposedITAT Delhi03 Mar 2021AY 2012-13

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

For Appellant: Sh. M. Baranwal, Sr. DRFor Respondent: None

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

Continental Automotive Brake Systems (I) Pvt. Ltd., Gurgaon vs. DCIT, Circle- 1(1), Gurgaon

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

ITA 688/DEL/2018[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

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

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

ITA 5857/DEL/2018[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

Madho Gopal Agarwal, New Delhi vs. ACIT, Central Circle- 19, New Delhi

In the result, the appeals of the assessee are dismissed

ITA 5856/DEL/2018[2014-15]Status: DisposedITAT Delhi03 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2016-17 Assessment Year : 2014-15

For Appellant: NoneFor Respondent: Shri. 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

Raj Gopal Agarwal, New Delhi vs. ACIT, Central Circle- 19, New Delhi

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

ITA 5855/DEL/2018[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

Catvision Ltd, Delhi vs. ACIT, Circle-5(2), New Delhi

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

ITA 5845/DEL/2018[2014-15]Status: DisposedITAT Delhi03 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15

For Appellant: Sh. R.K.Goup, 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

Suresh Chand Gupta, Meerut vs. DCIT Central Circle, Meerut

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

ITA 5829/DEL/2018[2016-17]Status: DisposedITAT Delhi03 Mar 2021AY 2016-17

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

For Appellant: Sh. Ramit Kakkar, AdvFor 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

Rishab Puri, New Delhi vs. DCIT, Circle- 2(2)(2), International Taxation, New Delhi

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

ITA 5593/DEL/2018[2010-11]Status: DisposedITAT Delhi03 Mar 2021AY 2010-11

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

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

In the result, the appeal of the assessee is dismissed

ITA 5289/DEL/2018[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

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

In the result, the appeal of the assessee is dismissed

ITA 5286/DEL/2018[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

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

In the result, the appeal of the assessee is dismissed

ITA 5285/DEL/2018[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

Shiv Kumar Agarwal (HUF), New Delhi vs. ACIT, Central Circle- 19, New Delhi

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

ITA 5283/DEL/2018[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

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

In the result, the appeal of the assessee is dismissed

ITA 5282/DEL/2018[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

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

In the result, the appeal of the assessee is dismissed

ITA 5281/DEL/2018[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

direct tax vivad se vishwas — 2,154 case laws | BharatTax