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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Aman Jain, New Delhi vs. ITO Ward - 38(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6934/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Feb 2021AY 2011-12

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2011-12 Aman Jain, Ito, A-1/32, Prashant Vihar, Sec-14, Vs Ward-38(3), Rohini, New Delhi-110085. New Delhi. Pan-Aljpj5871G 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

Rec Ltd (Formerly Known As Rural Electrification Corporation Ltd.), New Delhi vs. DCIT Circle-1, Ltu, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6695/DEL/2019[2013-14]Status: DisposedITAT Delhi19 Feb 2021AY 2013-14

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2013-14 Rec Ltd. (Formerly Known As Dcit, Rural Electrification Corporation Vs Circle-I, Ltu, Ltd.), Core-Iv, Scope Complex, 7, New Delhi. Lodhi Road, New Delhi-110003. Pan-Aaacr4512R 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

Mpcl Industries Ltd, New Delhi vs. ACIT Circle-17(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6039/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Feb 2021AY 2011-12

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

Godric Exports Pvt. Ltd, Delhi vs. ITO Ward-10(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4564/DEL/2019[2010-11]Status: DisposedITAT Delhi19 Feb 2021AY 2010-11

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2010-11 Godric Exports Pvt.Ltd., Ito, C-97, Lower Ground Floor, Vs Ward-10(2), Lajpat Nagar, Delhi-110024. New Delhi. Pan-Aaccg1870B 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

Mukesh Narula, Delhi vs. ITO Ward-34(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4154/DEL/2019[2010-11]Status: DisposedITAT Delhi19 Feb 2021AY 2010-11

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2010-11 Mukesh Narula, Ito, Block-A, House No.235, Vs Ward-34(3), Ground Floor, Ashok Vihar, New Delhi. Phase-I, Delhi-110052. Pan-Acepn2893C 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

Concentrix Daksh Services India Pvt. Ltd., Gurgaon vs. DCIT, Circle- 6(2), New Delhi

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

ITA 3871/DEL/2019[2003-04]Status: DisposedITAT Delhi19 Feb 2021AY 2003-04

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

For Appellant: Sh. Pulkit Verma &For 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

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

In the result, the appeals of the assessee are dismissed

ITA 3725/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

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

Sannam S4 Management Services India Pvt Ltd, New Delhi vs. DCIT Circle 22(1), New Delhi

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

ITA 3165/DEL/2019[2015-16]Status: DisposedITAT Delhi19 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

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

A 2 Z Foods, New Delhi vs. ACIT, CPC, Vaishali

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

ITA 2654/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: 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

Vidya Sagar Foods Pvt. Ltd, New Delhi vs. ITO Ward 26(3), New Delhi

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

ITA 2171/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Vidya Sagar Foods Pvt.Ltd., Ito, 21/17, East Punjabi Bagh, Vs Ward-26(3), New Delhi-110026. New Delhi. Pan-Aaccv1416C 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

Devinder Kumar Gupta, Delhi vs. ITO, Ward-46(5), New Delhi

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

ITA 17/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Devinder Kumar Gupta, Ito, 3226, D Hain Baga Street, Vs Ward-46(5), Hauz Qazi, Delhi-110006. New Delhi. Pan-Aafpg2676K 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

Usha Gupta, Delhi vs. ITO, Ward-46(5), New Delhi

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

ITA 16/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Usha Gupta, Ito, 3226, D Hain Baga Street, Vs Ward-46(5), Hauz Qazi, Delhi-110006. New Delhi. Pan-Aafpg2679G 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

Sushma Rani, New Delhi vs. ITO, Ward-42(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1574/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: Sh. 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

Zel Jewellers Ltd, New Delhi vs. DCIT, Circle-27(1), New Delhi

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

ITA 132/DEL/2019[2010-11]Status: DisposedITAT Delhi19 Feb 2021AY 2010-11

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

Ht Media Ltd., New Delhi vs. Addl.CIT, Range-4, New Delhi

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

ITA 7983/DEL/2018[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Ht Media Ltd., Addl. Cit, 18-20, Kasturba Gandhi Marg, Vs Range-4, New Delhi-110001. New Delhi. Pan-Aabch3165P Appellant Respondent Appellant By Sh.Anubhav Kumar, Adv. 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

Satnam Overseas Exports, New Delhi vs. ITO, TDS Ward, Faridabad

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

ITA 7671/DEL/2018[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

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

For Appellant: Sh. Sanat Kapoor, AdvocateFor 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

Rajendra Kumar Minocha, Noida vs. DCIT, Central Circle, Noida

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

ITA 6120/DEL/2018[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

Bench: Shri R.K. Panda, Accountant, Member & Shri K. Narasimha Charyassessment Year : 2015-16

For Appellant: Sh. Satish Agarwal, 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

Deber Technologies Pvt. Ltd., New Delhi vs. DCIT, Circle- 5(1), New Delhi

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

ITA 5782/DEL/2018[2013-14]Status: DisposedITAT Delhi19 Feb 2021AY 2013-14

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

Karan Baid, New Delhi vs. ITO, Ward-70(3), New Delhi

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

ITA 5692/DEL/2018[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Karan Baid, Ito, 1308-09, Best Sky Tower, F-5, Vs Ward-70(3), Netaji Subhash Place, Pitampura, New Delhi. New Delhi-110034. Pan-Amppb1388R 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

Sunita Arora, Delhi vs. ITO, Ward- 59(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 5620/DEL/2018[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

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

For Appellant: Shri. Rajesh Jain, CAFor Respondent: Shri. M. Baranwal, Sr. DR

under the Vivad 2 ITA-5620/Del/2018 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