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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Gopal Das Binani, New Delhi vs. ITO Ward 70(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2313/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: 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

Tinna Finex Ltd., New Delhi vs. ITO Ward-25(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2079/DEL/2019[2001-02]Status: DisposedITAT Delhi10 Feb 2021AY 2001-02

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2001-02

For Appellant: Ms. Soumya 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

Siddhant Taneja, New Delhi vs. ITO Ward 55(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2021/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: 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

Suresh Sharma, Haryana vs. ITO Ward-4, Hisar, Haryana

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1922/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 V. Raja Kumar, 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

Babu Ram, Ghaziabad vs. ACIT Circle-63(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1720/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16 Babu Ram Aggarwal, Vs. Acit, Circle 63(1), 25, Minal Apartment, New Delhi Fm-I, Main Gt Road, Rajinder Nagar, Ghaziabad (Pan: Aaapa5003F) (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)-38, 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

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

Sbbj Employees Urban Co-Operative Thrift & Credit Society Ltd, New Delhi vs. ITO Ward 52(5), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 1590/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, 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

Sbbj Employees Urban Co-Operative Thrift & Credit Society Ltd, New Delhi vs. ITO Ward 52(5), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 1589/DEL/2019[2013-14]Status: DisposedITAT Delhi10 Feb 2021AY 2013-14

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, 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

Manju Rajender Agarwal, New Delhi vs. ITO Ward -42(4), New Delhi

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

ITA 1586/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2014-15 Manju Rajender Vs. Ito, Ward 42(4), Agarwal, New Delhi – 2 B-I, Sagar Apartments, 6, Tilak Marg, New Delhi -1 (Pan: Adgpa2369F) (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)-14, 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

Eros Grand Resorts and Hotels P.Ltd, New Delhi vs. ACIT, Circle-8(2), New Delhi

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

ITA 128/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

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

For Appellant: Sh. R.K. Kapoor, CAFor Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

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

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

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

ITA 901/DEL/2018[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

ACIT, Circle-77(1), New Delhi vs. Sistema Shyam Teleservices Ltd, New Delhi

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

ITA 7546/DEL/2018[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

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

For Appellant: Ms Poonam Ahuja, CAFor Respondent: Shri M. Barnwal, Sr. DR
Section 5(1)

under the Vivad Se ITA 7544, 7545,7546/Del/2018 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. It was, accordingly, prayed for withdrawal of the appeals filed by the Revenue. 3. Learned Senior

ACIT, Circle-77(1), New Delhi vs. Sistema Shyam Teleservices Ltd, New Delhi

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

ITA 7545/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

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

For Appellant: Ms Poonam Ahuja, CAFor Respondent: Shri M. Barnwal, Sr. DR
Section 5(1)

under the Vivad Se ITA 7544, 7545,7546/Del/2018 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. It was, accordingly, prayed for withdrawal of the appeals filed by the Revenue. 3. Learned Senior

ACIT, Circle-77(1), New Delhi vs. Sistema Shyam Teleservices Ltd, New Delhi

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

ITA 7544/DEL/2018[2013-14]Status: DisposedITAT Delhi10 Feb 2021AY 2013-14

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

For Appellant: Ms Poonam Ahuja, CAFor Respondent: Shri M. Barnwal, Sr. DR
Section 5(1)

under the Vivad Se ITA 7544, 7545,7546/Del/2018 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. It was, accordingly, prayed for withdrawal of the appeals filed by the Revenue. 3. Learned Senior

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

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

ITA 7495/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

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

For Appellant: Sh. Tarun Kumar, 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

Rani Kapoor, Moradabad vs. DCIT, Circle-II, Moradabad

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

ITA 7482/DEL/2018[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

Braham Singh, Muzaffarnagar vs. ITO, Ward-1(2), Muzaffarnagar

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

ITA 7347/DEL/2018[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

Harsh International Industries Pvt. Ltd., New Delhi vs. DCIT, Circle- 11(1), New Delhi

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

ITA 7266/DEL/2018[2010-11]Status: DisposedITAT Delhi10 Feb 2021AY 2010-11

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.-7265 & 7266/Del/2018 4. In view

Harsh International Industries Pvt. Ltd., New Delhi vs. DCIT, Circle- 11(1), New Delhi

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

ITA 7265/DEL/2018[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.-7265 & 7266/Del/2018 4. In view

H B Manufacturing Industries Pvt. Ltd., New Delhi vs. ITO, Ward- 11(2), New Delhi

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

ITA 7264/DEL/2018[2010-11]Status: DisposedITAT Delhi10 Feb 2021AY 2010-11

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.-7263 & 7264/Del/2018 4. In view

H B Manufacturing Industries Pvt. Ltd., New Delhi vs. ITO, Ward- 11(2), New Delhi

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

ITA 7263/DEL/2018[2009-10]Status: DisposedITAT Delhi10 Feb 2021AY 2009-10

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.-7263 & 7264/Del/2018 4. In view