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“Vivad se Vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20204,976 judgments

The decision most relied on for Vivad se Vishwas is Damodar Valley Corpn v. Addl. CIT (66 Taxmann.com 25), cited in 14 judgments on BharatTax.

Leading authorities on Vivad se Vishwas

Damodar Valley Corpn v. Addl. CIT
66 Taxmann.com 25 · 2016 · ITAT
14
citing judgments

The Tribunal's decision in the assessee's own case on a specific issue is binding on the Revenue for subsequent assessment years, especially when the assessee has availed the Vivad se Vishwas scheme and appeals have been dismissed on similar grounds.

Judgments citing Vivad se Vishwas

Kamla Jhawar, Faridabad vs. ITO, Ward-1(4), Faridabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2587/DEL/2018[2014-15]Status: DisposedITAT Delhi02 Dec 2021AY 2014-15

Bench: Shri Kul Bharat & Shri Pradip Kumar Kediaassessment Year : 2014-15 Kamla Jhawar, Vs Ito, 191, Mig Housing Board Colony, Ward-1(4), Sec-10, Faridabad-121006 Faridabad Pan-Aecpj3562L Appellant Respondent Appellant By Sh. A.K. Singhal, Ca Respondent By Sh. Kumar Padmapani Bora, Sr. Dr Date Of Hearing 02.12.2021 Date Of Pronouncement 02.12.2021

Section 5(1)

stated that the assessee has opted to settle the dispute relating to the tax arrears for the 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

Higro Properties Pvt. Ltd., New Delhi vs. ITO, Ward- 12(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1898/DEL/2018[2007-08]Status: DisposedITAT Delhi02 Dec 2021AY 2007-08

Bench: Shri Kul Bharat & Shri Pradip Kumar Kediaassessment Year : 2007-08 M/S Higro Properties Pvt. Ltd. Vs Ito, X-304, Siddharth Apartments, Ward-12(4), Pitampura, New Delhi-110034 New Delhi Pan-Aabch5054R Appellant Respondent Appellant By Ms. Ankit, Ca Respondent By Sh. Kumar Padmapani Bora, Sr. Dr Date Of Hearing 02.12.2021 Date Of Pronouncement 02.12.2021

Section 5(1)

stated that the assessee has opted to settle the dispute relating to the tax arrears for the 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

Rajeev Kumar Gupta, Ghaziabad vs. ITO, Ward-1(1), Ghaziabad

In the result, appeal of the Assessee is dismissed

ITA 1816/DEL/2018[2014-15]Status: DisposedITAT Delhi02 Dec 2021AY 2014-15

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary

Assessment Year 2014-15. 2. Before us, assessee has moved an application wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and undertaking (Form-2) Scheme and department had issued Form-3. The 2 assessee therefore seeks

Radhey Tradelink Pvt Ltd, New Delhi vs. ITO Ward - 20(4), New Delhi

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

ITA 7000/DEL/2019[2009-10]Status: DisposedITAT Delhi01 Dec 2021AY 2009-10

Bench: Shri Anil Chaturvedi. & Shri K. Narasimha Charyassessment Year: 2009-10

For Appellant: NoneFor Respondent: Sh. Kanv Bali, Sr. DR
Section 5(1)

stated that the assessee has opted to settle the dispute relating to the tax arrears for the 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

Praveen Somani, New Delhi vs. DCIT, Circle-62(1), New Delhi

In the result, appeal of the Assessee is dismissed

ITA 450/DEL/2019[2015-16]Status: DisposedITAT Delhi01 Dec 2021AY 2015-16

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary

Assessment Year 2015-16. 2. Before us, assessee has moved an application wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and undertaking 2 (Form-2) Scheme and department had issued Form-3. The assessee therefore seeks

ITO, New Delhi vs. M/S. Rss Petrochem Pvt. Ltd., Delhi

In the result, the appeal of the revenue is dismissed

ITA 5184/DEL/2015[2006-07]Status: DisposedITAT Delhi30 Nov 2021AY 2006-07

Bench: Sh. Saktijit Deydr. B. R. R. Kumarita No. 5184/Del/2015 : Asstt. Year : 2006-07 Income Tax Officer, Vs M/S. Rss Petrochem Pvt. Ltd. Flat No. 1/323, 3Rd Floor, Gupta Ward-20(4), New Delhi Complex, Plot No. 1, Old Rohtak Road, Delhi-35. (Appellant) (Respondent) Pan No. Adppk0902M Revenue By : Sh. F.R.Meena, Sr. Dr Assessee By : Sh. Manoj Gupta, Ca Date Of Hearing: 30.11.2021 Date Of Pronouncement: 30.11.2021

For Appellant: Sh. Manoj Gupta, CAFor Respondent: Sh. F.R.Meena, Sr. DR

outset, it was brought to the notice of bench by the ld. AR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Act 2020” and has already submitted Form 1, 2, 3 and also Form 5 have been issued by the designated authority. 3. Keeping

DCIT, New Delhi vs. M/S. Reed Elsevier (India) P. Ltd., Gurgaon

In the result, appeal of the assessee is dismissed

ITA 9/DEL/2014[2008-09]Status: HeardITAT Delhi30 Nov 2021AY 2008-09

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary(Through Video Conferencing) Dy. Cit Vs. M/S. Reed Elsevier (India) Circle – 15(1), Pvt. Ltd. New Delhi 14Th Floor, Building 10, Tower – B, Dlf Cyber Complex, Dlf City Phase – Ii, Gurgaon – 122002 Haryana Pan : Aaacr 4727 J (Appellant) (Respondent) Assessee By Shri Yeshu Goel, C.A. Revenue By Shri Kanv Bali, Sr. D.R. Date Of Hearing: 30.11.2021 Date Of Pronouncement: 30.11.2021 Order Per Anil Chaturvedi, Am:

Assessment Year 2008-09. 2. Before us, assessee has moved an application wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and undertaking (Form-2) Scheme and department had issued Form-3. The assessee therefore seeks

Pratikar Finlease Pvt Ltd, New Delhi vs. ITO Ward - 20(1), New Delhi

The appeal is dismissed as withdrawn

ITA 652/DEL/2020[2012-13]Status: DisposedITAT Delhi29 Nov 2021AY 2012-13

Bench: Sh. R. K Panda & Sh. C.N. Prasad(Through Video Conferencing) Assessment Year: 2012-13 Pratikar Finlease Pvt. Ltd. Ito 316, West Patel Nagar Vs Ward – 20 (1) New Delhi-110008 New Delhi Pan No.Aaacp0877F (Appellant) (Respondent)

Vide letter dated 19.02.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act,2020. 3. Noting the contents of the application the appeal is dismissed as withdrawn. 4. Decision announced in the open court in the presence of both

Mukesh Arora, New Delhi vs. ITO Ward- 56(4), New Delhi

The appeal is dismissed as withdrawn

ITA 525/DEL/2020[2015-16]Status: DisposedITAT Delhi29 Nov 2021AY 2015-16

Bench: Sh. R. K Panda & Sh. C.N. Prasad(Through Video Conferencing) Assessment Year: 2015-16 Mukesh Arora Ito 1/5616, Gali No.13, Balbir Vs Ward- 56 (4) Nagar, New Delhi-110032 New Delhi (Appellant) (Respondent)

Vide letter dated 30.09.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act, 2020. 3. Noting the contents of the application the appeal is dismissed as withdrawn. 4. Decision announced in the open court in the presence of both

Manish Jain, New Delhi vs. DCIT Circle-22(1), New Delhi

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

ITA 472/DEL/2020[2015-16]Status: DisposedITAT Delhi29 Nov 2021AY 2015-16

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2015-16] Sh. Manish Jain, Dcit, E-6, 2Nd Floor, Circle-22(1), Greater Kailash-1, Vs Room No.226, C.R. Building, New Delhi-110048 I.P. Estate, New Delhi-110002 Pan-Aappj0954R Assessee Revenue

Section 5(1)

assessee stating that the assessee has opted 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 Sr. DR has no objection. 4. In view of the above, we accept the request

Damyanti Jain, New Delhi vs. ITO Ward - 49(2), New Delhi

The appeal is dismissed as withdrawn

ITA 312/DEL/2020[2015-16]Status: DisposedITAT Delhi29 Nov 2021AY 2015-16

Bench: Sh. R. K Panda & Sh. C.N. Prasad(Through Video Conferencing) Assessment Year: 2015-16 Damyanti Jain Ito Gsk & Associates (Ca) 8, Vs Ward -49(2) Ff Rani Jhansi Road, Motia New Delhi Khan Industrial Area, New Delhi Pan No. Adjpj8143R (Appellant) (Respondent)

Vide letter dated 28.10.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act,2020. 3. Noting the contents of the application the appeal is dismissed as withdrawn. 4. Decision announced in the open court in the presence

Timely Merchants Pvt Ltd, New Delhi vs. ITO Ward - 25(3), New Delhi

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

ITA 1347/DEL/2020[2012-13]Status: DisposedITAT Delhi29 Nov 2021AY 2012-13

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2012-13] Timely Merchants Pvt. Ltd. Income Tax Officer, F. No.17, Sfs Palam Marg, Ward-25(3), Basant Enclave, Opp.77, Vs New Delhi New Delhi-110057 Pan-Aadct9293L Assessee Revenue

Section 5(1)

relating to the tax arrears for the 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 Sr. DR has no objection. 4. In view of the above, we accept the request

Rajan Kumar, Delhi vs. ACIT, Circle-58(1), New Delhi

The appeal is dismissed as withdrawn

ITA 1051/DEL/2020[2012-13]Status: DisposedITAT Delhi29 Nov 2021AY 2012-13

Bench: Sh. R. K Panda & Sh. C.N. Prasad(Through Video Conferencing) Assessment Year: 2012-13 Sh. Rajan Kumar Acit 31, Vijay Bloc, Laxmi Nagar, Vs Circle- 58 (1) Delhi-110092 New Delhi Pan No.Caapk8381E (Appellant) (Respondent)

Vide letter dated 30.10.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act,2020. 3. Noting the contents of the application the appeal is dismissed as withdrawn. 4. Decision announced in the open court in the presence

Akash Packtech Private Limited, New Delhi vs. ITO Ward-2(1), New Delhi

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

ITA 9840/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Nov 2021AY 2011-12

Bench: Shri R.K.Panda & Shri C.N.Prasad

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

stated that the assessee has opted to settle the dispute relating to the tax arrears for the 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

Ashcon Builders Pvt Ltd, New Delhi vs. ITO Ward - 3(3), New Delhi

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

ITA 9709/DEL/2019[2012-13]Status: DisposedITAT Delhi29 Nov 2021AY 2012-13

Bench: Shri R.K.Panda & Shri C.N.Prasad

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

stated that the assessee has opted to settle the dispute relating to the tax arrears for the 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

Ashcon Builders Pvt Ltd, New Delhi vs. ITO Ward - 3(3), New Delhi

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

ITA 9708/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Nov 2021AY 2011-12

Bench: Shri R.K.Panda & Shri C.N.Prasad

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

stated that the assessee has opted to settle the dispute relating to the tax arrears for the 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

Kawal Kumar, New Delhi vs. DCIT Circle-38(1), New Delhi

The appeal is dismissed as withdrawn

ITA 9541/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Nov 2021AY 2011-12

Bench: Sh. R. K Panda & Sh. C.N. Prasad(Through Video Conferencing) Assessment Year: 2011-12 Kawal Kumar, Dcit C-13/170 Sector -03, Rohini, Vs Circle- 38(1) North Delhi-110085 New Delhi (Appellant) (Respondent)

Vide letter dated 14.10.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act,2020. 3. Noting the contents of the application the appeal is dismissed as withdrawn. 4. Decision announced in the open court in the presence

Usha Devi, New Delhi vs. DCIT Circle-26(1), New Delhi

The appeals are dismissed as withdrawn

ITA 8898/DEL/2019[2008-09]Status: DisposedITAT Delhi29 Nov 2021AY 2008-09

Bench: Sh. R. K Panda & Sh. C.N. Prasad(Through Video Conferencing)

Vide letter dated 31.10.2021 the assessee sought permission to withdraw the appeals as the dispute has been settled under the Vivad Se Vishwas Act,2020. 3. Noting the contents of the application the appeals are dismissed as withdrawn. 4. Decision announced in the open court in the presence

Usha Devi, New Delhi vs. DCIT Circle-26(1), New Delhi

The appeals are dismissed as withdrawn

ITA 8897/DEL/2019[2008-09]Status: DisposedITAT Delhi29 Nov 2021AY 2008-09

Bench: Sh. R. K Panda & Sh. C.N. Prasad(Through Video Conferencing)

Vide letter dated 31.10.2021 the assessee sought permission to withdraw the appeals as the dispute has been settled under the Vivad Se Vishwas Act,2020. 3. Noting the contents of the application the appeals are dismissed as withdrawn. 4. Decision announced in the open court in the presence

Priyanka India Pvt Ltd, New Delhi vs. DCIT Circle-20(1), New Delhi

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

ITA 8451/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Nov 2021AY 2014-15

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2014-15] M/S Priyanka India Pvt. Dcit, Ltd. Circle-20(1), B-109, Mayapuri Industrial Vs New Delhi Area, Phase-1, New Delhi-110064 Pan-Aaacp7186K Assessee Revenue

Section 5(1)

assessee stating that the assessee has opted 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 Sr. DR has no objection. 4. In view of the above, we accept the request