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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Subharti Media Ltd., Meerut vs. ACIT, Central Circle, Meerut

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6470/DEL/2017[2009-10]Status: DisposedITAT Delhi03 Mar 2021AY 2009-10

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

For Appellant: Shri Ramit Kakkar, AdvocateFor Respondent: Shri M. Barnwal, Sr. DR
Section 5(1)

under ITA 6470/D/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

Harish Gupta, New Delhi vs. ITO, Ward- 15(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3828/DEL/2017[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
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

Bharat Kumar Arora, Delhi vs. JCIT, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 115/DEL/2017[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
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

Bharadwaj Bharadwaj & Associates, New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1873/DEL/2015[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
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

M/S Amazer Investment & Finance Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4181/DEL/2013[2009-10]Status: DisposedITAT Delhi03 Mar 2021AY 2009-10

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

For Appellant: Sh. Manu K. Giri, AdvFor 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

ACIT, Circle- 4(2), New Delhi vs. Bharti Hexacom Ltd., New Delhi

The appeal is dismissed as withdrawn

ITA 498/DEL/2018[2011-12]Status: DisposedITAT Delhi02 Mar 2021AY 2011-12

Bench: Shri Kulbharat & Shri O.P. Kant[Through Video Conferencing] Assessment Year: 2011-12

Section 4(2)Section 5

Vivad Se Vishwas Scheme, 2020”. He, therefore, seeks permission to treat the appeal as deemed to be withdrawn under the provisions of Direct Tax Vivad Se Vishwas Act, 2020. The assessee has also filed a copy of Form No. 3 issued by the respective Principal Commissioner of Income Tax, which ... perused Form No. 3 issued by Income-tax Department with reference to present appeal. For ready reference, Section 4(2) of the Direct Tax Vivad Se Vishwas Act (supra) reads as under: “4. (1) ………………………. (2) Upon the filing the declaration, any appeal pending before the Income-tax Appellate Tribunal

A.R. Leasing Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

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

ITA 3195/DEL/2018[2007-08]Status: DisposedITAT Delhi01 Mar 2021AY 2007-08

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2007-08 A.R. Leasing Pvt.Ltd., Acit, 305, 3Rd Floor, Bhanot Corner, Vs Central Circle-27, Pamposh Enclave, Greater Kailash-1, New Delhi. New Delhi-110048. Pan-Aaaca0423A Appellant Respondent Appellant By Sh. Rajeev Kumar, Ca Respondent By Sh. Satpal Gulati, Cit Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 01.03.2021

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. 4. In view of the above, we accept the request

Bhartiya Samruddhi Investments and Consulting Services Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 2504/DEL/2017[2013-14]Status: DisposedITAT Delhi01 Mar 2021AY 2013-14

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2013-14 Bhartiya Samrudhdhi Investments Dcit & Consulting Services Ltd., Vs Circle-4(2), F-5, Ground Floor, Greater Kailash New Delhi. Enclave, Part-I, New Delhi-110048. Pan-Aaacb5336R Appellant Respondent Appellant By Sh. K V S R.Krishna, Adv. Respondent By Sh. Satpal Gulati, Cit Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 01.03.2021

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. 4. In view of the above, we accept the request

Sanjay Kumar Gupta HUF, New Delhi vs. ITO Ward - 58(2), New Delhi

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

ITA 394/DEL/2020[2015-16]Status: DisposedITAT Delhi25 Feb 2021AY 2015-16

Bench: Shri R.K.Panda & 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. ITA Nos.393 & 394/Del/2020 4. In view of the above

Sanjay Kumar Gupta, New Delhi vs. ITO Ward - 58(2), New Delhi

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

ITA 393/DEL/2020[2015-16]Status: DisposedITAT Delhi25 Feb 2021AY 2015-16

Bench: Shri R.K.Panda & 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. ITA Nos.393 & 394/Del/2020 4. In view of the above

Maxrich Global Stocks Pvt Ltd, New Delhi vs. ITO Ward - 16(3), New Delhi

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

ITA 341/DEL/2020[2015-16]Status: DisposedITAT Delhi25 Feb 2021AY 2015-16

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment 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

Pt Bukaka Teknik Utama, New Delhi vs. DCIT International Taxation Circle-2(2)(2), New Delhi

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

ITA 1191/DEL/2020[2014-15]Status: DisposedITAT Delhi25 Feb 2021AY 2014-15

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Pt Bukaka Teknik Utama, Dcit, C/O-Satish Aggarwal & Associates, Vs International 4/5B, Ff, Asaf Ali Road, Delhi-110002. Taxation, Pan-Aaecp2846E Circle-2(2)(2), New Delhi. Appellant Respondent Appellant By Sh.Satish Aggarwal, Ca Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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. 4. In view of the above, we accept the request

Experion Hospitality Private Limited, New Delhi vs. ACIT Circle-8(2), New Delhi

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

ITA 1111/DEL/2020[2016-17]Status: DisposedITAT Delhi25 Feb 2021AY 2016-17

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment 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

Habitat Towers Pvt. Ltd., New Delhi vs. ITO, Ward-11(1), New Delhi

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

ITA 9882/DEL/2019[2011-12]Status: DisposedITAT Delhi25 Feb 2021AY 2011-12

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year : 2011-12

For Appellant: Sh. Shiy Asht, AdvocateFor 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

Salasar Techno Engineering Ltd, New Delhi vs. DCIT Circle-22(1), New Delhi

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

ITA 9704/DEL/2019[2011-12]Status: DisposedITAT Delhi25 Feb 2021AY 2011-12

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2011-12 Salasar Techno Engineering Ltd., Dcit, E-20, South Extension-1, Vs Circle-22(1), New Delhi-110049. New Delhi. Pan-Aaics6856K Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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. 4. In view of the above, we accept the request

Drishti-Soft Solution Private Limited, New Delhi vs. ACIT, Circle-7(2), New Delhi

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

ITA 9032/DEL/2019[2016-17]Status: DisposedITAT Delhi25 Feb 2021AY 2016-17

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment 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

Yogesh Gambhir, New Delhi vs. ACIT CC-19, New Delhi

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

ITA 7608/DEL/2019[2011-12]Status: DisposedITAT Delhi25 Feb 2021AY 2011-12

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2011-12 Yogesh Gambhir, Acit, 22, B/2, Karol Bagh, Central Delhi, Vs Cc-19, Delhi-110005. New Delhi. Pan-Aakpg2771N Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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. 4. In view of the above, we accept the request

Sanjay Jindal, Delhi vs. ACIT, Circle-55(1), New Delhi

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

ITA 7122/DEL/2019[2014-15]Status: DisposedITAT Delhi25 Feb 2021AY 2014-15

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Sanjay Jindal, Acit, D-298, Vivek Vihar, Delhi-110092. Vs Circle-55(1), Pan-Adkpj3514F New Delhi. Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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. 4. In view of the above, we accept the request

Delhi Metro Rail Corporation Ltd., New Delhi vs. ACIT Circle- 10(1), New Delhi

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

ITA 6833/DEL/2019[2003-04]Status: DisposedITAT Delhi25 Feb 2021AY 2003-04

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year : 2003-04

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

Augere Wireless Broadband India Pvt. Ltd (Merged With Bharti Airtel Ltd), New Delhi vs. ACIT, Circle- 3(2), New Delhi

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

ITA 6732/DEL/2019[2016-17]Status: DisposedITAT Delhi25 Feb 2021AY 2016-17

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2016-17 Augere Wireless Boradband India Pvt.Ltd. Acit, (Merged With Bharti Airtel Ltd.), Vs Circle-3(2), Bharti Crescent 1, Nelson Mandela Road, New Delhi. Vasant Kunj, New Delhi-110070. Pan-Aaica7528G Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 25.02.2021 Date Of Pronouncement 25.02.2021

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. 4. In view of the above, we accept the request