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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Natasha Kohli, New Delhi vs. DCIT Central Circle-8, New Delhi

In the result, appeals of the assessee are dismissed as withdrawn

ITA 1786/DEL/2020[2008-09]Status: DisposedITAT Delhi10 Feb 2021AY 2008-09

Bench: Shri G.S. Pannu & Shri K.N.Chary

Section 5(1)

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. 2 ITA Nos.-1786 to 1791/Del/2020 4. In view

Prompt Enterprises Pvt Ltd, Faridabad vs. DCIT Circle-20(1), New Delhi

In the result, both the appeals of the assessee are dismissed as withdrawn

ITA 1551/DEL/2020[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

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

Abhinandan Trafin Pvt Ltd, New Delhi vs. ITO Ward - 1(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 147/DEL/2020[2011-12]Status: DisposedITAT Delhi10 Feb 2021AY 2011-12

Bench: Shri G.S. Pannu, Vice- & Shri K. Narasimha Charyassessment 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

Suren Goel, New Delhi vs. ACIT Circle-54(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9865/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16

For Appellant: Sh. Anuj Khanna, CAFor 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

Beam Global Spirits & Wine (India) Pvt. Ltd., New Delhi vs. ACIT Circle-4(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9678/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu, Vice- & Shri K. Narasimha Charyassessment Year: 2015-16

For Appellant: Sh. Rishabh Malhotra, ARFor 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

Kapil Kansal, New Delhi vs. ITO Ward 45(5), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9594/DEL/2019[2013-14]Status: DisposedITAT Delhi10 Feb 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2013-14

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior 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

Nand Lal, New Delhi vs. ITO Ward - 56(1), New Delhi

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

ITA 9586/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16

For Appellant: Shri Sumit Gambhir, AdvocateFor Respondent: Shri M. Baranwal, Senior 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

Mahabir Singh, New Delhi vs. ACIT Circle-37(1), New Delhi

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

ITA 9538/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2014-15

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior 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

Rajendra Prasad Agarwal, New Delhi vs. ITO Ward - 43(8), New Delhi

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

ITA 9444/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16 Rajendra Prasad Vs. Income Tax Officer, Agarwal, Ward 43(8), 27, Suvidha Kunj, New Delhi Pitampura, Delhi – 34 (Pan: Aaepa7852N) (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 10.02.2021 Date Of Pronouncement : 10.02.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Learned Cit(A)-43, New Delhi. 2. None Appeared On Behalf Of The Assessee Before Us At The Time Of Virtual Hearing. However, The Assessee’S A.R. Vide His Letter Dated

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

Sanjay Taneja, New Delhi vs. ITO Ward-12(10, New Delhi

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

ITA 8996/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 Sanjay Taneja, Ito, N-89, Kirti Nagar, Vs Ward-12(1), New Delhi-110015. New Delhi. Pan-Aadpt4279R Appellant Respondent Appellant By Sh.Divyansh Jain, Adv. Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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. 2 ITA No.-8996/Del/2019 4. In view

Jalan Stock and Shares Ltd., New Delhi vs. ITO Ward-13(2), New Delhi

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

ITA 8843/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16 M/S Jalan Stock & Vs. Ito, Ward 13(2), Shares Ltd., New Delhi 183, Cariappa Marg, Sainik Farms, New Delhi (Pan: Aaacj2917Q) (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 10.02.2021 Date Of Pronouncement : 10.02.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Learned Cit(A)-5, New Delhi. 2. None Appeared On Behalf Of The Assessee Before Us At The Time Of Virtual Hearing. However, The Assessee’S A.R. Vide His Letter Dated

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

Satnam Arora, Faridabad vs. ACIT Circle-14(2), New Delhi

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

ITA 8805/DEL/2019[2010-11]Status: DisposedITAT Delhi10 Feb 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2010-11 Satnam Arora, Acit, 10Th Floor, Pinnacle Business Vs Circle-14(2), Tower, Suraj Kund Road, New Delhi. Faridabad, Haryana-121001. Pan-Aakpa2694L Appellant Respondent Appellant By Ms.Soumya Singh, Adv. Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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. 2 ITA No.-8805/Del/2019 4. In view

Rakesh Bajaj (HUF), New Delhi vs. ITO Ward - 34(2), New Delhi

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

ITA 8395/DEL/2019[2011-12]Status: DisposedITAT Delhi10 Feb 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2011-12

For Appellant: Ms. Disha Bansal, CAFor 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

Chairman Fashions Pvt. Ltd., Delhi vs. ITO Ward-6(1), New Delhi

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

ITA 8059/DEL/2019[2004-05]Status: DisposedITAT Delhi10 Feb 2021AY 2004-05

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2004-05 M/S Chairman Fashions Vs. Ito, Ward 6(1), Pvt. Ltd., New Delhi 70A, Rama Road, Nazafgarh Road Industrial Area, Delhi – 15 (Pan: Aaacc0253C) (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 10.02.2021 Date Of Pronouncement : 10.02.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2004-05 Is Directed Against The Order Of Learned Cit(A)-33, New Delhi.

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

Apogee Infrastructures Pvt Ltd, New Delhi vs. ITO Ward - 3(1), New Delhi

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

ITA 8009/DEL/2019[2016-17]Status: DisposedITAT Delhi10 Feb 2021AY 2016-17

Bench: Shri G.S. Pannu, Vice- & Shri K. Narasimha Charyassessment Year: 2016-17

For Appellant: Sh. Rakesh Garg, C.AFor 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

Ajay Aneja, Faridabad vs. ITO Ward - 45(5), New Delhi

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

ITA 7776/DEL/2019[2012-13]Status: DisposedITAT Delhi10 Feb 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2012-13 Ajay Aneja, Ito, Sco-7, Ff, 5R/1, Near Hdfc Vs Ward-45(5), Bank, Bk Chowk, Nit, New Delhi. Faridabad-121001. Pan-Adapa5872H Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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. 2 ITA No.-7776/Del/2019 4. In view

Atotech India Pvt. Ltd., Gurgaon vs. DCIT, Circle- 1(1), Gurgaon

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

ITA 7462/DEL/2019[2006-07]Status: DisposedITAT Delhi10 Feb 2021AY 2006-07

Bench: Shri G.S. Pannu & Shri K.N. Charyassessment Year 2006-07

For Appellant: NoneFor Respondent: Shri M. Barnwal, 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

Usha Chaurasia, New Delhi vs. ACIT Circle-50(1), New Delhi

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

ITA 7426/DEL/2019[2011-12]Status: DisposedITAT Delhi10 Feb 2021AY 2011-12

Bench: Shri G.S. Pannu, Vice- & Shri K. Narasimha Charyassessment 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

Iqbal Kaur, Moradabad vs. ITO, Ward-2(1), Moradabad

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

ITA 73/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

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

Munish Bhambri, New Delhi vs. ITO Ward-50(4), New Delhi

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

ITA 7299/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16

For Appellant: Sh. Kamal Jain, CAFor 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