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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Suman Gupta, New Delhi vs. ACIT, Circle-38(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 3778/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Feb 2021AY 2015-16

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

year 2015-16. 2. Before us, the Ld. AR submitted that the assessee moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSV) Act, 2020. The assessee filed Declaration Form No. 1 & 2. As per the application dated 22.02.2021 filed by the assessee ... submitted that the Form No. 5 dated 17.02.2021 (Order for full and final settlement of Tax Arrear u/s 5(2) of The Direct Tax Vivad Se Vishwas Act, 2020) from the concerned authority was also received by the assessee. 2 3. In view of the aforesaid facts and after considering

Aarti Singal Foundation, New Delhi vs. ITO (Exemtions), Ward-1(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2474/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Feb 2021AY 2015-16

Bench: Shri Kul Bharat & Shri Prashant Maharishiassessment Year : 2015-16 Aarti Singal Foundation, Ito (Exemptions), 4, Amrita Shergil Marg, Vs Ward-1(1), New Delhi-110003. New Delhi. Pan-Aacta1263F Appellant Respondent Appellant By Sh. Rahul Chourasia, Ca Respondent By Sh.Sanjiv Mahajan, Sr.Dr Date Of Hearing 22.02.2021 Date Of Pronouncement 22.02.2021

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

Ajit Nath Properties P.Ltd, New Delhi vs. ITO, Ward-2(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 77/DEL/2020[2010-11]Status: DisposedITAT Delhi19 Feb 2021AY 2010-11

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2010-11

For Appellant: Shri. J.S. Kochar, CAFor 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

Oracle India Pvt. Ltd., New Delhi vs. DCIT, Circle- 51(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 120/DEL/2020[2012-13]Status: DisposedITAT Delhi19 Feb 2021AY 2012-13

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2012-13

For Appellant: Sh. Tarandeep Singh, AdvFor 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

Parameshwarath Vasudevan, New Delhi vs. ACIT, Circle-33(1), New Delhi

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

ITA 9685/DEL/2019[2012-13]Status: DisposedITAT Delhi19 Feb 2021AY 2012-13

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2012-13 Parameshwarath Vasudevan, Acit, B-1/1571, Vasant Kunj, Vs Circle-33(1), New Delhi-110070 New Delhi. Pan-Aadpv4090Q Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 19.02.2021 Date Of Pronouncement 19.02.2021

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

Trillium Flow Technologies India Private Limited, Karnatka vs. ACIT, Circle-27(2), New Delhi

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

ITA 9564/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2015-16 Trillium Flow Technologies India Acit, Pvt.Ltd., B-302, Wing-B, 3Rd Floor, Vs Circle-27(2), “Brigade Magnum”, International New Delhi. Airport Road, Kodigehalli Gate, Amrutahalli, Hebbal, Bengaluru, Karnataka-560092. Pan-Aaacw0042P Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 19.02.2021 Date Of Pronouncement 19.02.2021

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

Deepak Gambhir, New Delhi vs. ACIT Central Circle- 19, New Delhi

In the result, the appeals of the assessee are dismissed

ITA 9460/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Feb 2021AY 2011-12

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2011-12 Assessment Year : 2015-16

For Appellant: Ms. Soumya Jain, CAFor 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

Aadharshila Buildtech Pvt Ltd, New Delhi vs. ITO Ward - 1(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 9429/DEL/2019[2010-11]Status: DisposedITAT Delhi19 Feb 2021AY 2010-11

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2010-11

For Appellant: Ms. Gunjan Jain, C.AFor 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

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

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

ITA 9086/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year : 2014-15

For Appellant: Sh. Tarun Kumar, AdvocateFor Respondent: Sh. M. Baranwal, Sr. DR

under the Vivad 2 ITA-9086//Del/2019 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

New Horizon Logiware (P) Ltd., New Delhi vs. ACIT, Circle- 18(1), New Delhi

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

ITA 8973/DEL/2019[2016-17]Status: DisposedITAT Delhi19 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

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

Saurabh Kumar Jain, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

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

ITA 8959/DEL/2019[2013-14]Status: DisposedITAT Delhi19 Feb 2021AY 2013-14

Bench: Shri R.K.Panda & Shri K.N.Chary

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. ITA Nos.8958 & 8959/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Saurabh Kumar Jain, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

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

ITA 8958/DEL/2019[2012-13]Status: DisposedITAT Delhi19 Feb 2021AY 2012-13

Bench: Shri R.K.Panda & Shri K.N.Chary

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. ITA Nos.8958 & 8959/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Gaurav Kumar Jain, Vasundhara vs. DCIT, Central Circle, Ghaziabad

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

ITA 8957/DEL/2019[2016-17]Status: DisposedITAT Delhi19 Feb 2021AY 2016-17

Bench: Shri R.K.Panda & Shri K.N.Chary

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. ITA Nos.8953 to 8957/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Gaurav Kumar Jain, Vasundhara vs. DCIT, Central Circle, Ghaziabad

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

ITA 8956/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

Bench: Shri R.K.Panda & Shri K.N.Chary

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. ITA Nos.8953 to 8957/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Gaurav Kumar Jain, Vasundhara vs. DCIT, Central Circle, Ghaziabad

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

ITA 8955/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K.Panda & Shri K.N.Chary

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. ITA Nos.8953 to 8957/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Gaurav Kumar Jain, Vasundhara vs. DCIT, Central Circle, Ghaziabad

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

ITA 8954/DEL/2019[2012-13]Status: DisposedITAT Delhi19 Feb 2021AY 2012-13

Bench: Shri R.K.Panda & Shri K.N.Chary

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. ITA Nos.8953 to 8957/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Gaurav Kumar Jain, Vasundhara vs. DCIT, Central Circle, Ghaziabad

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

ITA 8953/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Feb 2021AY 2011-12

Bench: Shri R.K.Panda & Shri K.N.Chary

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. ITA Nos.8953 to 8957/Del/2019 3. Learned Senior DR has no objection. 4. In view of the above

Jcs Ongc Kazstory Service Project Office, Gurgaon vs. DCIT, Circle (International Taxation), Gurgaon

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

ITA 7385/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Jsc Ogcc Kazstory Service Project Dcit, Office, B-3-330, Spaze-I-Tech Park, Vs Circle (International Sohna Road, Sector-49, Taxation), Gurgaon-122018. Gurgaon. Pan-Aabcj9175H Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 19.02.2021 Date Of Pronouncement 19.02.2021

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

Art-N-Glass India Pvt. Ltd., Delhi vs. ITO Ward-3(2), New Delhi

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

ITA 7311/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Feb 2021AY 2011-12

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2011-12 Art-N-Glass India Pvt.Ltd., Ito, 71/36, Firni Road, Swarn Park Vs Ward-3(2), Extn., Munirika, Delhi-110041. New Delhi. Pan-Aadca9419R Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 19.02.2021 Date Of Pronouncement 19.02.2021

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

Sangeeta Jain, Delhi vs. DCIT, Circle-13(1), New Delhi

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

ITA 6956/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2015-16 Sangeeta Jain, Dcit, C/O-Rajesh Jain & Associates, 49, Vs Circle-13(1), Pushpanjali, Vikas Marg Extn., New Delhi. New Delhi-110092. Pan-Abipj5827D Appellant Respondent Appellant By Sh.Rakesh Jain, Ca Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 19.02.2021 Date Of Pronouncement 19.02.2021

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