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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

Tek Chand Memorial Educational Trust, Delhi vs. ITO (Exemptions) Ward-2(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9099/DEL/2019[2010-11]Status: DisposedITAT Delhi27 Oct 2021AY 2010-11

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

Amita Puri, New Delhi vs. ACIT Circle-19(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8699/DEL/2019[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

Numberitch Engineers (India) Pvt.Ltd., New Delhi vs. ITO Ward-18(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8299/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

Punam Kansal, Delhi vs. ACIT, Central Circle-19, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 8213/DEL/2019[2016-17]Status: DisposedITAT Delhi27 Oct 2021AY 2016-17

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

For Appellant: Sh. Ashish Sachdeva, CAFor 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 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

Punam Kansal, Delhi vs. ACIT, Central Circle-19, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 8212/DEL/2019[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

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

For Appellant: Sh. Ashish Sachdeva, CAFor 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 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

Punam Kansal, Delhi vs. ACIT, Central Circle-19, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 8211/DEL/2019[2014-15]Status: DisposedITAT Delhi27 Oct 2021AY 2014-15

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

For Appellant: Sh. Ashish Sachdeva, CAFor 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 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

Pawan Kansal, New Delhi vs. ACIT Central Circle-10, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 8210/DEL/2019[2016-17]Status: DisposedITAT Delhi27 Oct 2021AY 2016-17

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

For Appellant: Sh. Ashish Sachdeva, CAFor 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 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

Pawan Kansal, New Delhi vs. ACIT Central Circle-10, New Delhi

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

ITA 8209/DEL/2019[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

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

For Appellant: Sh. Ashish Sachdeva, CAFor 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 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

Pawan Kansal, New Delhi vs. ACIT Central Circle-10, New Delhi

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

ITA 8208/DEL/2019[2014-15]Status: DisposedITAT Delhi27 Oct 2021AY 2014-15

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

For Appellant: Sh. Ashish Sachdeva, CAFor 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 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

Prabhu Dayal, Gurgaon vs. ITO Ward-3(3), Gurgaon

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

ITA 7164/DEL/2019[2010-11]Status: DisposedITAT Delhi27 Oct 2021AY 2010-11

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

Rahul Gupta, New Delhi vs. ITO Ward - 50(3), New Delhi

In the result, appeal of the assessee is dismissed

ITA 6335/DEL/2019[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

Bench: Sh. Anil Chaturvedi(Through Video Conferencing) Rahul Gupta Vs. Ito C/O Kapil Goel, Ward – 50(3) Adv. F-26/124 New Delhi Sector – 7, Rohini, New Delhi – 110 085 Pan : Alipg 1323 K (Appellant) (Respondent) Assessee By Shri V. K. Sabharwal, Adv. 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:

Assessment Year 2015-16. 2. Before me, 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

Dinesh, Ghaziabad vs. ITO Ward - 1(2), Ghaziabad

In the result, both the appeals of the assessee are 4

ITA 6162/DEL/2019[2009-10]Status: DisposedITAT Delhi27 Oct 2021AY 2009-10

Bench: Sh. Anil Chaturvedi(Through Video Conferencing)

Year 2009-10. 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

Dinesh, Ghaziabad vs. ITO Ward - 1(2), Ghaziabad

In the result, both the appeals of the assessee are 4

ITA 6161/DEL/2019[2009-10]Status: DisposedITAT Delhi27 Oct 2021AY 2009-10

Bench: Sh. Anil Chaturvedi(Through Video Conferencing)

Year 2009-10. 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

Psl Infratech Pvt Ltd, New Delhi vs. Addi. CIT Range-76, New Delhi

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

ITA 5775/DEL/2019[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)

ITA-5775.Del.2019 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

Chetan Khurana, Delhi vs. ACIT Circle-46(1), New Delhi

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

ITA 5466/DEL/2019[2017-18]Status: DisposedITAT Delhi27 Oct 2021AY 2017-18

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

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

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

ITA 5281/DEL/2019[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

Sarita Vats, Gurgaon vs. ITO Ward - 4(1), Gurgaon

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

ITA 5280/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

Lionine Packaging P.Ltd, New Delhi vs. DCIT, Central Circle-1, Gurgaon

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

ITA 4660/DEL/2019[2009-10]Status: DisposedITAT Delhi27 Oct 2021AY 2009-10

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

Suresh Kumar Garg HUF, Delhi vs. ITO, Ward- 62(3), New Delhi

In the result, appeal of the assessee is dismissed

ITA 4332/DEL/2019[2015-16]Status: DisposedITAT Delhi27 Oct 2021AY 2015-16

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

Before us, the Ld. AR submitted that the assessee has moved an application dated 01.10.2021 to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 and received Form No.3. 3. In view of the aforesaid facts

Shalini Garg, New Delhi vs. ACIT, Circle 37(1), New Delhi

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

ITA 3875/DEL/2019[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)

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