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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

Arun Kumar Aggarwal(HUF), Gurgaon vs. ITO, Ward-1(2), New Delhi

In the result, the appeal filed by the assessee is dismissed as withdrawn

ITA 83/DEL/2020[2011-12]Status: DisposedITAT Delhi27 Oct 2021AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singhasstt. Year : 2011-12

For Appellant: NoneFor Respondent: Shri Om Prakash, Sr. DR

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. The assessee has also enclosed copy of Form No.3 obtained from the Department. He accordingly submitted that this appeal may be allowed

Honeywell Pte Ltd., Singapore vs. ACIT, Circle-2(1)(1), Int. Taxation, New Delh

In the result, the appeals filed by the assessee are dismissed as withdrawn

ITA 666/DEL/2020[2011-12]Status: DisposedITAT Delhi27 Oct 2021AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singhasstt. Year : 2011-12

For Appellant: NoneFor Respondent: Shri Om Prakash, Sr. DR

opted to settle the dispute relating to the tax arrears for ITA Nos. 664, 665, 666/Del/2020 the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. The assessee has also enclosed copy of Form No.3 obtained from the Department. He accordingly submitted that these appeals may be allowed

Honeywell Ltd., Australia vs. ACIT, Circle-2(1)(1) International Taxation, New Delhi

In the result, the appeals filed by the assessee are dismissed as withdrawn

ITA 665/DEL/2020[2011-12]Status: DisposedITAT Delhi27 Oct 2021AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singhasstt. Year : 2011-12

For Appellant: NoneFor Respondent: Shri Om Prakash, Sr. DR

opted to settle the dispute relating to the tax arrears for ITA Nos. 664, 665, 666/Del/2020 the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. The assessee has also enclosed copy of Form No.3 obtained from the Department. He accordingly submitted that these appeals may be allowed

Honeywell International Inc., Usa vs. ACIT, Circle- 2(1)(1), International Taxations, New Delhi

In the result, the appeals filed by the assessee are dismissed as withdrawn

ITA 664/DEL/2020[2011-12]Status: DisposedITAT Delhi27 Oct 2021AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singhasstt. Year : 2011-12

For Appellant: NoneFor Respondent: Shri Om Prakash, Sr. DR

opted to settle the dispute relating to the tax arrears for ITA Nos. 664, 665, 666/Del/2020 the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. The assessee has also enclosed copy of Form No.3 obtained from the Department. He accordingly submitted that these appeals may be allowed

Achal Garg, New Delhi vs. ITO, Ward-70(1), New Delhi

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

ITA 450/DEL/2020[2014-15]Status: DisposedITAT Delhi27 Oct 2021AY 2014-15

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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

Purshotam Das Garg, New Delhi vs. ITO, Ward-42(4), New Delhi

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

ITA 449/DEL/2020[2014-15]Status: DisposedITAT Delhi27 Oct 2021AY 2014-15

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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

Sanchit Bhutani, New Delhi vs. DCIT, Central Circle-1, Noida

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

ITA 428/DEL/2020[2017-18]Status: DisposedITAT Delhi27 Oct 2021AY 2017-18

Bench: Shri R.K.Panda & Shri Kuldip Singh

For Appellant: NoneFor Respondent: Sh. Om Prakash, Sr. DR
Section 5(1)

ITA-428.Del.2020 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

Ahuja and Anand Buildwell Private Limited, New Delhi vs. DCIT Central Circle-1, Noida

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

ITA 348/DEL/2020[2016-17]Status: DisposedITAT Delhi27 Oct 2021AY 2016-17

Bench: Shri R.K.Panda & Sh. Kuldip Singh

For Appellant: NoneFor Respondent: Sh. Om Prakash, 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

Ahuja and Anand Buildwell P.Ltd, New Delhi vs. DCIT, Central Circle-1, Noida

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

ITA 347/DEL/2020[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

Bench: Shri R.K.Panda & Shri Kuldip Singh

For Appellant: NoneFor Respondent: Sh. Om Prakash, 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

Parmesh Construction Company Limited, New Delhi vs. DCIT Central Circle - 1, Noida

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

ITA 345/DEL/2020[2016-17]Status: DisposedITAT Delhi27 Oct 2021AY 2016-17

Bench: Shri R.K.Panda & Shri Kuldip Singh

For Appellant: NoneFor Respondent: Sh. Om Prakash, 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

Hardeep Singh HUF, New Delhi vs. ITO Ward - 29(1), New Delhi

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

ITA 344/DEL/2020[2011-12]Status: DisposedITAT Delhi27 Oct 2021AY 2011-12

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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

Gaurav Arya, New Delhi vs. ITO Ward - 41(1), New Delhi

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

ITA 337/DEL/2020[2014-15]Status: DisposedITAT Delhi27 Oct 2021AY 2014-15

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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

Saurabh Puri, Delhi vs. ACIT, Circle-42(1), New Delhi

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

ITA 253/DEL/2020[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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

Sahil Puri, Delhi vs. ACIT, Circle-40(1), New Delhi

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

ITA 252/DEL/2020[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

Bench: Shri R. K. Panda & Sh. Kuldip Singh

Section 5(1)

withdrawal of the appeal filed by 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 Senior DR has no objection. 4. In view of the above, we accept the request

Avinash Puri HUF, Delhi vs. ACIT, Circle-40(1), New Delhi

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

ITA 251/DEL/2020[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

Bench: Shri R. K. Panda & Sh. Kuldip Singh

Section 5(1)

withdrawal of the appeal filed by 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 Senior DR has no objection. 4. In view of the above, we accept the request

New Height Buildcon Pvt. Ltd., New Delhi vs. ACIT, OSD, Circle-18(1), New Delhi

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

ITA 206/DEL/2020[2009-10]Status: DisposedITAT Delhi27 Oct 2021AY 2009-10

Bench: Shri R.K.Panda & Shri Kuldip Singh

For Appellant: NoneFor Respondent: Sh. Om Prakash, Sr. DR
Section 5(1)

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

Sanjivani Corporate Park Developers Ltd, New Delhi vs. Adl/JCIT Special Range-8, New Delhi

In the result, the appeal filed by the assessee is dismissed as withdrawn

ITA 1630/DEL/2020[2016-17]Status: DisposedITAT Delhi27 Oct 2021AY 2016-17

Bench: Shri R.K. Panda & Shri Kuldip Singhasstt. Year : 2016-17

For Appellant: Shri Prabhat Kumar, CAFor Respondent: Shri Om Prakash, Sr. DR

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. The assessee has also enclosed copy of Form No.3 obtained from the Department. He accordingly submitted that this appeal may be allowed

Sanjivani Corporate Park Developers Ltd, New Delhi vs. Adl/JCIT Special Range-8, New Delhi

In the result, the appeal filed by the assessee is dismissed as withdrawn

ITA 1629/DEL/2020[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

Bench: Shri R.K. Panda & Shri Kuldip Singhasstt. Year : 2015-16

For Appellant: Shri Prabhat Kumar, CAFor Respondent: Shri Om Prakash, Sr. DR

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. The assessee has also enclosed copy of Form No.3 obtained from the Department. He accordingly submitted that this appeal may be allowed

Surajmal, Ghaziabad vs. ITO Ward - 2(3), Ghaziabad

In the result, appeal of the assessee is dismissed

ITA 1571/DEL/2020[2010-11]Status: DisposedITAT Delhi27 Oct 2021AY 2010-11

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Surajmal Vs. Ito Vill. Kajipur Urf Sadikpur, Ward -2(3) Ghaziabad, Uttar Pradesh Ghaziabad Pan : Flsps 3954 K (Appellant) (Respondent) Assessee By Ms. Mansi Jain, C.A. Revenue By Ms. Sangeeta Yadav, Sr. D.R. Date Of Hearing: 27.10.2021 Date Of Pronouncement: 27.10.2021 Order Per Anil Chaturvedi, Am:

Year 2010-11. 2. Before me, assessee has moved an application dated 20.10.2021 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 2 Form-3. The assessee therefore

Saroj Bala Kanodia, New Delhi vs. ITO Ward - 40(3), New Delhi

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

ITA 9505/DEL/2019[2014-15]Status: DisposedITAT Delhi27 Oct 2021AY 2014-15

Bench: Shri R. K. Panda & Sh. Kuldip Singh

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