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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Shobha Tejwani, New Delhi vs. ITO Ward - 34(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4556/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 Shobha Tejwani, Ito, F-126, Ashok Vihar, Vs Ward-34(1), Phase-1, New Delhi-110052. New Delhi. Pan-Abgpt4891H 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

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.-4556/Del/2019 4. In view

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

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4555/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: Ms. Rashi Singhal, 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

Bal Gopal Impex Limited, New Delhi vs. PCIT-2, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4379/DEL/2019[2009-10]Status: DisposedITAT Delhi10 Feb 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2009-10 Bal Gopal Impex Ltd., Pcit-2, 2Nd Floor, Pocket G 23/149, Vs New Delhi. Sector-7, New Delhi-110085. Pan-Aaccb9581E Appellant Respondent Appellant By Sh.Deepak Ostwal, Ca Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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. 2 ITA No.-4379/Del/2019 4. In view

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

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4315/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

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

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.-4315/Del/2019 4. In view

Uptron Powertronics Ltd., Ghaziabad vs. DCIT, Circle- 2, Ghaziabad

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 4052/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

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

For Appellant: Sh. Ravi Kapoor, CAFor Respondent: Sh. M. Baranwal, Sr. DR

assessment years under consideration under the “Vivad Se Vishwas Scheme, 2020”. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

Sanjay Kalra, New Delhi vs. Pr. CIT, New Delhi

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

ITA 3906/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. Sanjay Kalra, assesseeFor Respondent: Sh. M. Baranwal, Sr. DR

Section 263Section 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

Vishwanatha Balasubramanian, New Delhi vs. DCIT Circle-7(1), New Delhi

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

ITA 3874/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. Nipun Mittal 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

Shalini Chawla, Delhi vs. ITO Ward 59(3), New Delhi

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

ITA 3853/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 Shalini Chawla, Ito, A-5, Preet Vihar, Delhi-110092. Vs Ward-59(3), Pan-Aakpc4648L New Delhi. Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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. 2 ITA No.-3853/Del/2019 4. In view

Mukesh Gupta, Ghaziabad vs. ITO, Ward-1(4), Ghaziabad

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

ITA 371/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: 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

Raynam Holding, New Delhi vs. ACIT Circle-52(1), New Delhi

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

ITA 3579/DEL/2019[2010-11]Status: DisposedITAT Delhi10 Feb 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2010-11

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

Paliha Machinery Pvt Ltd, Faridabad vs. ITO Ward 2(1), Faridabad

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

ITA 3529/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 M/S. Paliha Machinery Pvt.Ltd., Ito, C/O-Rra Taxindia, D-28, Vs Ward-2(1), South Extn., Part-01, Faridabad. New Delhi-110049. Pan-Aagcp2017F Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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. 2 ITA No.-3529/Del/2019 4. In view

Samina Munshi, New Delhi vs. ACIT Circle-17(2), New Delhi

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

ITA 3403/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 Samina Munshi, Acit, E-5, Ff, Kailash Colony, Vs Circle-17(2), New Delhi-110048. New Delhi. Pan-Aampm2656E Appellant Respondent Appellant By Ms. Rashi Singhal, Ca & Sh.Rajeev Sabharwal, Adv. Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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. 2 ITA No.-3403/Del/2019 4. In view

Sudhir Aggarwal, New Delhi vs. ITO Ward 61(3), New Delhi

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

ITA 3381/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2014-15 Sudhir Aggarwal, Ito, C/O-Kapil Goel, Adv., F-26/124, Vs Ward-61(3), Sec-7, Rohini, New Delhi-110085. New Delhi. Pan-Aagpa8954P Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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. 2 ITA No.-3381/Del/2019 4. In view

Sudhir Aggarwal, New Delhi vs. ITO Ward 61(3), New Delhi

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

ITA 3380/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 Sudhir Aggarwal, Ito, C/O-Kapil Goel, Adv., F-26/124, Vs Ward-61(3), Sec-7, Rohini, New Delhi-110085. New Delhi. Pan-Aagpa8954P Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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. 2 ITA No.-3380/Del/2019 4. In view

Anjana Saraiya, Ghaziabad vs. ITO Ward 11(1), Ghaziabad

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

ITA 3344/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2015-16 Anjana Saraiya, Ito, C/O-Akhilesh Kumar, Adv., Vs Ward-11(1), 206-207, Ansal Satyam, Rdc, Ghaziabad. Ghaziabad-201002. Pan-Amips2927C Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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. 2 ITA No.-3344/Del/2019 4. In view

Vinod Sahni, New Delhi vs. ITO Ward 61(3), New Delhi

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

ITA 3138/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

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

Sunil Kumar, Delhi vs. ITO, Ward-70(2), New Delhi

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

ITA 31/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

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

For Appellant: Sh. Satyajeet Goel, CAFor Respondent: Sh. M. Baranwal, Sr. DR

Section 143(3)Section 5(1)

assessment year under consideration under the “Vivad Se Vishwas Scheme, 2020”. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request

The Bhiwani Central Co-Op Bank Ltd., Bhiwani vs. ACIT, Bhiwani

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

ITA 3065/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: Ms. Rashi Singhal, CAFor Respondent: Shri M. Baranwal, Senior 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

Hometrail Buildtech Pvt Ltd, New Delhi vs. DCIT Circle-11(1), New Delhi

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

ITA 2967/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

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

Gng Steels P. Ltd, New Delhi vs. ITO Ward 10(2), New Delhi

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

ITA 2423/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2014-15 Gng Steels P.Ltd., Ito, 6, Gf, Todermal Lane, Vs Ward-10(2), Bengali Market, New Delhi. New Delhi. Pan-Aadcg6555C 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

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.-2423/Del/2019 4. In view