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“Vivad se Vishwas”

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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

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

Motherson Sumi Systems Ltd., New Delhi vs. DCIT, Circle- 24(2), New Delhi

The appeal is dismissed as withdrawn

ITA 676/DEL/2019[2004-05]Status: DisposedITAT Delhi29 Nov 2021AY 2004-05

Bench: Sh. R. K Panda & Sh. C.N. Prasad(Through Video Conferencing) Assessment Year: 2004-05 Motherson Sumi Systems Dcit Ltd., Vs Circle – 24 (2) 2Nd Floor, F-7, Block B-1, New Delhi Mohan Cooperative, Industrial Estate, Mathura Road, New Delhi -110044 Pan No. Aaacm0405A (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 Noting the contents of the application the appeal is dismissed as withdrawn. 4.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 of both

Shefali Goyal, Ghaziabad vs. ITO, Ward-2(3), Ghaziabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 666/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Nov 2021AY 2015-16

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

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR

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

Ge Energy Europe B.V., Gurgaon vs. DCIT (International Taxation), Circle-1(3)(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 62/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Nov 2021AY 2015-16

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

For Appellant: Shri Sachit Jolly, AdvFor Respondent: Sh. M. Baranwal, Sr.DR

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

Supriya Guha, New Delhi vs. ACIT Circle- Intl. Taxation 1(3)(1), New Delhi

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

ITA 5514/DEL/2019[2016-17]Status: DisposedITAT Delhi29 Nov 2021AY 2016-17

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2016-17] Supriya Guha, The Asst. Commissioner Of B-7/107A, Income Tax, Vs Safdarjung Enclave, Circle Int. Tax. 1(3)(4), New Delhi-110029 4Th Floor, Civic Centre,C-Block New Delhi-110002 Pan-Ahtpg8756B Assessee Revenue

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

Alstom Sa, France vs. DCIT (International Taxation), Circle-1(1)(1), New Delhi

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

ITA 52/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Nov 2021AY 2011-12

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2009-10] Alstom Sa, Deputy Commissioner Of 48 Rue Albert Dhalenne, Income Tax, 93482, Saint-Ouen Cedex, Circle-1(1)(1), France Intl. Taxation, New Delhi-1100002 Pan-Aaica8752G Assessee Revenue

stating 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

Alstom Sa, France vs. DCIT (International Taxation), Circle-1(1)(1), New Delhi

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

ITA 51/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Nov 2021AY 2010-11

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2009-10] Alstom Sa, Deputy Commissioner Of 48 Rue Albert Dhalenne, Income Tax, 93482, Saint-Ouen Cedex, Circle-1(1)(1), France Intl. Taxation, New Delhi-1100002 Pan-Aaica8752G Assessee Revenue

stating 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

Gyan Grover, New Delhi vs. Pr . CIT, Ghaziabad

The appeal is dismissed as withdrawn

ITA 4648/DEL/2019[2009-10]Status: DisposedITAT Delhi29 Nov 2021AY 2009-10

Bench: Sh. R. K Panda & Sh. C.N. Prasad(Through Video Conferencing) Assessment Year: 2009-10 Gyan Grover Pr. Cit 69, Arjun Nagar, New Delhi- Vs Ghaziabad 110029 Pan No. Blapg4887P (Appellant) (Respondent)

Vide letter dated 26.10.2021 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

The Royal Technodyers Pvt Ltd, New Delhi vs. ITO Ward - 25(2), New Delhi

The appeal is dismissed as withdrawn

ITA 4592/DEL/2019[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 The Royal Technodyers Pvt. Ito Ltd., Vs Ward 25 (2) A-28, Gali No.22, Mahendra New Delhi Park, Gt Karnal Road, New Delhi Pan No.Aaect4186F (Appellant) (Respondent)

Vide letter dated 31.10.2021 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

Harish Doraiswamy, New Delhi vs. DCIT Circle-70(1), New Delhi

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

ITA 4180/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Nov 2021AY 2010-11

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2010-11] Sh. Harish Doraiswamy, Deputy Commissioner Of E-9/16, Second Floor, Vs Income Tax, Vasant Vihar, Circle-70(1), New Delhi-110057 New Delhi Pan-Aagpd2971D Assessee Revenue

stating 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

Mcgraw Hill Education (India) P.Ltd, Noida vs. Addl. CIT, Special Range-6, New Delhi

The appeal is dismissed as withdrawn

ITA 388/DEL/2019[2013-14]Status: DisposedITAT Delhi29 Nov 2021AY 2013-14

Bench: Sh. R. K Panda & Sh. C.N. Prasad(Through Video Conferencing) Assessment Year: 2013-14 Mc Graw Hill Education Addl. Cit Special Range-6 (India) Private Limited B-4, Vs New Delhi Sector-63, Distt. Gautam Budh Nagar, Noida, Up- 201301 Pan No. Aaact0179L (Appellant) (Respondent)

Vide letter dated 05.02.2021 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

Vikram Jain, New Delhi vs. ACIT, Circle-24(1), New Delhi

The appeal is dismissed as withdrawn

ITA 3532/DEL/2019[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 Vikram Jain Acit A-41,42 Kriti Nagar, Vs Circle- 24 (1) New Delhi New Delhi Pan No. Aaapj3846R (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

S.D. Polymer Pvt. Ltd., Delhi vs. ACIT, Circle- II, Faridabad

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

ITA 2734/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Nov 2021AY 2015-16

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

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR

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

Sanjay Rajput, Nerw Delhi vs. ITO, Ward-56(3), New Delhi

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

ITA 2507/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Nov 2021AY 2014-15

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

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR

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

Tip Top Exports Pvt Ltd, Delhi vs. ITO Ward 25(3), New Delhi

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

ITA 1867/DEL/2019[2008-09]Status: DisposedITAT Delhi29 Nov 2021AY 2008-09

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2008-09] Tip Top Exports Private Ito, Limited, Ward-25(3), Ak-15, Shalimar Bagh, Vs Room No.187, F.F.C.R. New Delhi-110088 Building I.P. Estate, New Delhi-110002 Pan-Aact4540R Assessee Revenue

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

Lalit Kumar Aggarwal, Delhi vs. ITO, Ward-46(5), New Delhi

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

ITA 1272/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Nov 2021AY 2015-16

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2015-16] Lalit Kumar Aggrwal, The Income Tax Officer, Prop. M/S Goyal Ward-46(5), Enterprises, New Delhi 3183-85, Mhalla Dassan, Vs Charkhew Hauz Quazi, Delhi-110006 Pan-Aadpa0008M Assessee Revenue

stating 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

Paramount Prooducts P.Ltd, New Delhi vs. ACIT, Circle-19(2), New Delhi

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

ITA 8170/DEL/2018[2015-16]Status: DisposedITAT Delhi29 Nov 2021AY 2015-16

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

For Appellant: Ms. Shivangi Kumar, AdvFor Respondent: Sh. M. Baranwal, Sr.DR

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

Sunita Aggarwal, New Delhi vs. ACIT, Central Circle-15, New Delhi

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

ITA 7987/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Nov 2021AY 2013-14

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

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR

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

Alstom Holdings, France vs. DCIT(International Taxation), Circle-1(1)(1), New Delhi

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

ITA 7746/DEL/2018[2009-10]Status: DisposedITAT Delhi29 Nov 2021AY 2009-10

Bench: Shri R.K. Panda & Sh. C.N. Prasad[Assessment Year: 2009-10] Alstom Sa, Deputy Commissioner Of 48 Rue Albert Dhalenne, Income Tax, 93482, Saint-Ouen Cedex, Circle-1(1)(1), France Intl. Taxation, New Delhi-1100002 Pan-Aaica8752G Assessee Revenue

stating 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 Maan, Meerut vs. DCIT, Circle- 2, Meerut

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

ITA 7164/DEL/2018[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

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

ITO, Ward- 2(4), Noida vs. Pramod Kumar, Greater Noida

In the result, the appeal of the Revenue is dismissed

ITA 6789/DEL/2018[2010-11]Status: DisposedITAT Delhi29 Nov 2021AY 2010-11

Bench: Shri R.K.Panda & Shri C.N.Prasadassessment Year : 2010-11

For Appellant: NoneFor Respondent: Sh. M. Barnwal, Sr. DR

6789Del/2018 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