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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

Dinesh Verma, Faridabad vs. ACIT Circle-I, Faridabad

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

ITA 2255/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Sept 2021AY 2015-16

Bench: Shri R.K. Panda & Ms. Suchitra Kamble[Assessment Year: 2015-16] Dinesh Verma, Acit, 126B, Haiidc,Sector-13, Circle-1, Faridabad Faridabad, Haryana Pan-Abkpv8853B 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

Inderpal Kaur Chndhok, Delhi vs. ITO Ward-36(4), New Delhi

In the result, all the appeals of the assessee are disposed of

ITA 2024/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Sept 2021AY 2015-16

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri C.S. Anand, AdvFor Respondent: Shri Gaurav Pundir, Sr. D.R

outset submitted that assessee has filed Declarations in Form Nos.1 and 2 with the Income Tax Department under the Direct Taxes VIVAD SE VISHWAS SCHEME, 2020 to settle the matters. He has, therefore, submitted that appeals could be disposed of in terms thereto. 4. In view of the above fact ... since assessee has availed the benefit under VIVAD SE VISHWAS SCHEME, 2020 to settle the matters, therefore, the appeals of the assessee stands disposed of in terms thereof, subject to approval of the same by the Competent Authority. Appeals of the assessee are accordingly disposed of. 3 ITA.No.2024/Del./2019

Ragnik Exports Pvt Ltd, Gurgaon vs. ITO Ward-20(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1872/DEL/2019[2008-09]Status: DisposedITAT Delhi29 Sept 2021AY 2008-09

Bench: Shri R.K.Panda & Ms. Suchitra Kambleassessment Year : 2008-09 Ragnik Exports Pvt. Ltd., Vs Ito, A-4, Infocity, Sec-34, Gurgaon, Ward-20(4) Haryana New Delhi. Pan-Aadcr5723R Appellant Respondent Appellant By None Respondent By Sh. Gaurav Pundir, Sr.Dr Date Of Hearing 29.09.2021 Date Of Pronouncement 29.09.2021

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

Kamal Nain, Delhi vs. ITO Ward-36(5), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1788/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2014-15 Kamal Nain Vs. Ito A-146, Derawal Nagar, Ward 36(5) Delhi. New Delhi. Pan No. Aacpn9467E (Appellant) (Respondent) Appellant By : Sh. Aditya Chhajed, Adv. Respondent By : Sh. Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Of Ld. Cit(Appeals)-12, New Delhi Dated 20.11.2018. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 07.09.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax Arrears For The Assessment Year Under Consideration Under The 2

For Appellant: Sh. Aditya Chhajed, AdvFor Respondent: Sh. Gaurav Pundir, Sr. DR
Section 5(1)

opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the 2 ITA-1788/Del/2019 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

Toshi, New Delhi vs. ITO, Ward-39(2), New Delhi

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

ITA 1467/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Ms. Suchitra Kamble[Assessment Year: 2014-15]

Section 5(1)

relating to the tax arrears for the assessment year 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

Priya Kumar, Muzaffarnagar vs. ITO, Ward- 2(1), Muzaffarnagar

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

ITA 8209/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K.Panda & Ms. Suchitra Kambleassessment Year : 2014-15

For Appellant: NoneFor Respondent: Sh. Gaurav Pundir, Sr. DR
Section 5(1)

/Del/2018 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

Semco India Pvt. Ltd., Delhi vs. DCIT, Circle- 23(2), Delhi

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

ITA 7725/DEL/2018[2009-10]Status: DisposedITAT Delhi29 Sept 2021AY 2009-10

Bench: Shri R.K.Panda & Ms. Suchitra Kambleassessment Year : 2009-10 Semco India Pvt.Ltd., Vs Dcit, 38, Functional Industrial Estate, Circle-23(2) Patparganj, New Delhi-110092. New Delhi. Pan-Aajcs7133C Appellant Respondent Appellant By None Respondent By Sh. Gaurav Pundir, Sr.Dr Date Of Hearing 29.09.2021 Date Of Pronouncement 29.09.2021

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

Ankur Singh, Noida vs. ACIT, Central Circle-17, New Delhi

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

ITA 7621/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2014-15 Ankur Singh Vs. Acit 1002, Olympia-1, Central Circle 17, Eldeco Utopia, New Delhi. Sector-93A, Noida, Uttar Pradesh. Pan No. Anwps1321D (Appellant) (Respondent) Appellant By : Sh. R.K. Kapoor, Ca Respondent By : Sh. Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Of Ld. Cit(A)-Xxvii Dated 31.03.2016. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 08.09.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating

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

opted to settle the dispute relating 2 ITA-7621//Del/2018 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

Gopal Rathi, New Delhi vs. ACIT, Central Circle- 16, New Delhi

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

ITA 7010/DEL/2018[2015-16]Status: DisposedITAT Delhi29 Sept 2021AY 2015-16

Bench: Shri R.K. Panda & Before Shri R.K. Panda & Before Shri R.K. Pandabefore Shri R.K. Panda & And Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble Ms. Suchitra Kamble

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, Senior DR
Section 5(1)

stated that he 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

Gopal Rathi, New Delhi vs. ACIT, Central Circle- 16, New Delhi

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

ITA 7009/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Before Shri R.K. Panda & Before Shri R.K. Pandabefore Shri R.K. Panda & And Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble Ms. Suchitra Kamble

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, Senior DR
Section 5(1)

stated that he 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

Anchal Rathi, New Delhi vs. ACIT, Central Circle- 16, New Delhi

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

ITA 7007/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, Sr. DR

ground that the assessee has opted to settle the disputes relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas ITA Nos.7007 & 7008/Del/2018 Scheme, 2020. The assessee has also obtained Form No.3. It is accordingly requested in the applications that these appeals

Anil Rathi, New Delhi vs. ACIT, Central Circle- 16, New Delhi

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

ITA 7003/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, Sr. DR

ground that the assessee has opted to settle the disputes relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas ITA Nos.7003 & 7004/Del/2018 Scheme, 2020. The assessee has also obtained Form No.3. It is accordingly requested in the applications that these appeals

Desh Bandhu Jain, New Delhi vs. ACIT, Circle-31(1), New Delhi

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

ITA 6783/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2014-15 Desh Bandhu Jain, Vs Acit, B-8, Devli Road, Circle-31(1), Khanpur, New Delhi. New Delhi. Pan : Aahpj4093K (Appellant) (Respondent) Assessee By : None Revenue By : Shri Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 27.08.2018 Of The Cit(A)-11, New Delhi, Relating To The Assessment Year 2014-15. 2. None Appeared On Behalf Of The Assessee At The Time Of Hearing. However, Application Has Been Filed By The Assessee Seeking Withdrawal Of The Appeal On The Ground 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 Obtained Form No.3. It Is Accordingly Requested In The Application That This Appeal May Be Allowed To Be Withdrawn.

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, Sr. DR

ground 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 obtained Form No.3. It is accordingly requested in the application that this appeal may be allowed

Mcm Services Pvt. Ltd., New Delhi vs. ITO, Ward-16(3), New Delhi

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

ITA 5830/DEL/2018[2012-13]Status: DisposedITAT Delhi29 Sept 2021AY 2012-13

Bench: Shri Anil Chaturvedi & Shri K. Narasimha Charyassessment Year: 2012-13

For Appellant: Sh. Aman Panwar, CAFor Respondent: Sh. Govind Singhal, 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

Subhash Chad Gupta, New Delhi vs. ACIT, Central Circle-29, New Delhi

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

ITA 5480/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Before Shri R.K. Panda & Before Shri R.K. Pandabefore Shri R.K. Panda & And Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble Ms. Suchitra Kamble

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, Senior 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

Jyoti Gupta, New Delhi vs. ACIT, Central Circle- 29, New Delhi

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

ITA 5479/DEL/2018[2015-16]Status: DisposedITAT Delhi29 Sept 2021AY 2015-16

Bench: Shri R.K. Panda & Before Shri R.K. Panda & Before Shri R.K. Pandabefore Shri R.K. Panda & And Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble Ms. Suchitra Kamble

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, Senior 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

Udita Gupta, Delhi vs. ACIT, Central Circle-29, New Delhi

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

ITA 5420/DEL/2018[2015-16]Status: DisposedITAT Delhi29 Sept 2021AY 2015-16

Bench: Shri R.K. Panda & Before Shri R.K. Panda & Before Shri R.K. Pandabefore Shri R.K. Panda & And Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble Ms. Suchitra Kamble

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, Senior 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

Tushar Goel, Delhi vs. ITO, Ward- 35(2), New Delhi

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

ITA 5378/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Ms. Suchitra Kamble[Assessment Year: 2014-15]

Section 5(1)

relating to the tax arrears for the assessment year 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

Trafalgar International Fze, Uae vs. DCIT, Intl. Taxation, Gurgaon

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

ITA 507/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Sept 2021AY 2014-15

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2014-15 Trafalgar International Fze Vs. Dcit, Intl, Taxation, Uae Gurgaon. Rkaca & Associates Llp, 708, Dlf Star Tower, Sector-30, Exit-8, Nh 8, Gurgaon, Haryana. Pan No. Aadct3938L (Appellant) (Respondent) Appellant By : Ms. Himani Jain, Ca Respondent By : Sh. Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Of Ld. Drp-1, New Delhi U/S 144C(5) Of The Income Tax Act, 1961 Dated 27.12.2016. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 24.03.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By The 2

For Appellant: Ms. Himani Jain, CAFor Respondent: Sh. Gaurav Pundir, Sr. DR
Section 144C(5)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

Mansi Promotors P.Ltd, New Delhi vs. ITO, Ward-16(2), New Delhi

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

ITA 4963/DEL/2018[2007-08]Status: DisposedITAT Delhi29 Sept 2021AY 2007-08

Bench: Shri R.K. Panda & Ms. Suchitra Kambleassessment Year : 2007-08 Mansi Promotors P. Ltd. Vs. Ito 2853 & 54, 1St Floor, Ward 16(2) Street No. 5, Chuna Mandi, New Delhi. Pahar Ganj, New Delhi. Pan No. Aaacm9067E (Appellant) (Respondent) Appellant By : None Respondent By : Shri Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, A.M. This Appeal By The Assessee For The Assessment Year 2007-08 Is Directed Against The Order Of Ld. Cit(A)-42, New Delhi Dated 12.04.2018. 2

For Appellant: NoneFor Respondent: Shri Gaurav Pundir, 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