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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

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

In the result, both the appeals of the assessee are dismissed as withdrawn

ITA 72/DEL/2019[2012-13]Status: DisposedITAT Delhi10 Feb 2021AY 2012-13

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

Hike Pvt Ltd, Delhi vs. ACIT, Circle-11(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7089/DEL/2019[2016-17]Status: DisposedITAT Delhi10 Feb 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2016-17 Hike Pvt.Ltd., Acit, 1, Nelson Mandela Road, Vs Circle-11(2), Bharti Crecent, Vasant Kunj, New Delhi. Delhi-110070. Pan-Aahcm5054A 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.-7089/Del/2019 4. In view

Mohammad Fahad Ikram, Moradabad vs. ACIT Circle-I, Moradabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7086/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2014-15 Mohammad Fahad Ikram, Acit, 0, Sialkot, Peerjada, Vs Circle-I, Moradabad, Uttar Pradesh-244001. Moradabad. Pan-Aacpi6326H Appellant Respondent Appellant By Sh.Pramod Kr. Agarwal, 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.-7086/Del/2019 4. In view

Himani Gupta, Moradabad vs. ITO Ward - 2(1), Moradabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7085/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

Daya Kishan Gupta (HUF), Moradabad vs. ITO Ward - 2(1), Moradabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7084/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2014-15 Daya Kishan Gupta (Huf), Vs. Ito, Ward 2(1), 430, Prakash Lane, Ayakar Bhawan, Civil Lines, Civil Lines, Moradabad - 244001 Kant Road, Moradabad Uttar Pradesh – 244001 (Pan: Aaahd6462M) (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 2014-15 Is Directed Against The Order Of Learned Cit(A), Moradabad. 2. None Appeared On Behalf Of The Assessee Before Us At The Time Of Virtual Hearing. However, The Assessee’S Vide His Letter Dated 29.1.2021

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

Ashish Gupta (HUF), Moradabad vs. ITO Ward - 2(1), Moradabad

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

ITA 7083/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

Harbir Singh Chadha, Moradabad vs. DCIT Circle-II, Moradabad

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

ITA 7042/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. Pramod K. Agarwal, 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

Tanvir Bari, Moradabad vs. DCIT Circle-I, Moradabad

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

ITA 6991/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 Tanvir Bari, Dcit, 117, Lajpat Nagar, Vs Circle-1, Moradabad, Jankalyan, Moradabad, Uttar Pradesh. Uttar Pradesh-244001. Pan-Adnpb4581H Appellant Respondent Appellant By Sh.Pramod Kr. Aggarwal, 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.-6991/Del/2019 4. In view

Munir Bari, Moradabad vs. ACIT Circle-I, Moradabad

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

ITA 6990/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2014-15 Munir Bari, Acit, 0, 0, Ismail Road, Asalatpura, Vs Circle-I, Moradabad. Nrar Wajid Nagar, Moradabad-244001. Pan-Aempb4464P Appellant Respondent Appellant By Sh.Pramod Kr.Aggarwal, 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.-6990/Del/2019 4. In view

Sana Bari, Moradabad vs. ITO Ward - 2(2), Moradabad

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

ITA 6989/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 Sana Bari, Ito, 117, Lajpat Nagar, Vs Ward-2(2), Jankalyan, Moradabad, Moradabad, Uttar Pradesh-244001. Uttar Pradesh. Pan-Ahnpb8553B Appellant Respondent Appellant By Sh.Pramod Kr. Aggarawal, 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.-6989/Del/2019 4. In view

Gemini Mediatech Pvt Ltd, New Delhi vs. ITO Ward - 36(5), New Delhi

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

ITA 6955/DEL/2019[2016-17]Status: DisposedITAT Delhi10 Feb 2021AY 2016-17

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

For Appellant: Shri Akshit Singhal, CAFor 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

Sajal Jain HUF Karta, Moradabad vs. ITO Ward-2(2), Moradabad

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

ITA 6923/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. Pramod Kumar Agarwal, 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

Sarwat Jahan (Indl), Moradabad vs. ITO, Ward-2(2), Moradabad

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

ITA 6780/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

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

For Appellant: Sh. Pramod Kumar Agarwal, 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

Sumit Agarwal, New Delhi vs. ACIT Circle-60(1), New Delhi

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

ITA 5233/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2014-15 Sumit Agarwal, Vs. Acit, Circle 60(1), L-7-A, Lgf, South Extn., New Delhi Part-Ii, New Delhi 49 (Pan: Aaepa0763C) (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 2014-15 Is Directed Against The Order Of Learned Cit(A)-37, 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 Email Dated 3.2.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee

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

Mukul Aggarwal, New Delhi vs. ITO Ward 42(4), New Delhi

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

ITA 5129/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. Mayank Patwari, 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

Neetu Berry, New Delhi vs. ITO Ward-4(3), New Delhi

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

ITA 5058/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

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

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

Deepak Berry, Delhi vs. ITO, Ward- 4(3), New Delhi

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

ITA 5057/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: 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

Automat Irrigation Pvt. Ltd., Delhi vs. ITO Circle-3(2), New Delhi

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

ITA 4996/DEL/2019[2013-14]Status: DisposedITAT Delhi10 Feb 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2013-14 M/S Automat Irrigation Vs. Income Tax Officer, Pvt. Ltd., Circle 3(2), Plot No. 18-19, Main G.T. New Delhi Road, Dilshad Garden, Delhi – 95 (Pan: Aadcp7993D) (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 2013-14 Is Directed Against The Order Of Learned Cit(A)-I, 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

Ramesh Lal, Fatehabad vs. ITO Ward -02, Fatehabad

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

ITA 4858/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. Rashi Singhal, 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

Raj Kumar Tejwani HUF, Delhi vs. ITO Ward-34(1), New Delhi

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

ITA 4557/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 Raj Kumar Tejwani Huf, Ito, I-126, Ashok Vihar Phase-I, Vs Ward-34(1), Delhi-110052. New Delhi. Pan-Aaihr4622M Appellant Respondent Appellant By Ms. Rashi Singhal, Ca 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.-4557/Del/2019 4. In view