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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

Esha Turbo Motors P.Ltd, New Delhi vs. Addl. CIT, Range-8, New Delhi

In the result, the appeal of the assessee are dismissed as withdrawn

ITA 9573/DEL/2019[2015-16]Status: DisposedITAT Delhi16 Jul 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

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

dated 29.6.2021 has requested for withdrawal of the captioned appeal, as the assessee i.e. M/s Esha Turbo Motors Private Limited has opted for Vivad Se Vishwas Scheme. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal

Anjali Daga, New Delhi vs. ITO Ward - 30(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9417/DEL/2019[2015-16]Status: DisposedITAT Delhi16 Jul 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

For Appellant: Sh. V. Raj Kumar, AdvFor Respondent: Sh. M. Baranwal, Sr.DR
Section 5(1)

opted to settle the dispute relating to the 2 ITA-9417/Del/2019 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

DCIT, Int. Tax. Circle-2(2)(2), New Delhi vs. Oracle America Inc., Usa

In the result, the appeal filed by the Revenue is dismissed having

ITA 9346/DEL/2019[2014-15]Status: DisposedITAT Delhi16 Jul 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15

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

also stated that 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

Oracle America Inc., New Delhi vs. DCIT (International Taxation), New Delhi

In the result, the appeal filed by the Revenue is dismissed having

ITA 9288/DEL/2019[2014-15]Status: DisposedITAT Delhi16 Jul 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15

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

also stated that 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

Sriji Corporation Pvt Ltd., Delhi vs. ACIT, Circle-24(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9037/DEL/2019[2010-11]Status: DisposedITAT Delhi16 Jul 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11 M/S. Sriji Corporation Pvt. Ltd. Vs. Acit (Now Known As S.R. Metalloys Circle – 24 (1) Pvt. Ltd.) New Delhi Khasra No.38/6, Shahbad Daulatpur, Delhi-110042 (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr Date Of Hearing : 16.07.2021 Date Of Pronouncement : 16.07.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2010-11 Is Directed Against The Order Of Learned Cit(A)-Xxv, New Delhi Dated 20.09.2019. 2. None Appeared On Behalf Of The Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 21.06.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him & Stated

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

/Del/2019 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal

S.R.Buildcon P.Ltd, New Delhi vs. ACIT, Circle-22(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8586/DEL/2019[2010-11]Status: DisposedITAT Delhi16 Jul 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11

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

Arihant Kumar Jain, New Delhi vs. ITO Ward - 40(2), New Delhi

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

ITA 7739/DEL/2019[2011-12]Status: DisposedITAT Delhi16 Jul 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12

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

/Del/2019 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

Parveen Kumar Aastha, Delhi vs. ACIT Circle-19, New Delhi

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

ITA 7562/DEL/2019[2017-18]Status: DisposedITAT Delhi16 Jul 2021AY 2017-18

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Kul Bharat Shri Kul Bharat Kul Bharatkul Bharat Shri Shri

For Appellant: NoneFor Respondent: Shri M. Baranwal, 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

Payal Bansal, New Delhi vs. ITO, Ward-51(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6659/DEL/2019[2015-16]Status: DisposedITAT Delhi16 Jul 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

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

opted 2 ITA-6659/Del/2019 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

Ankush Bansal (HUF), New Delhi vs. ITO, Ward- 51(2), New Delhi

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

ITA 6658/DEL/2019[2015-16]Status: DisposedITAT Delhi16 Jul 2021AY 2015-16

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Kul Bharat Shri Kul Bharat Kul Bharatkul Bharat Shri Shri

For Appellant: NoneFor Respondent: Shri M. Baranwal, 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

Brij Mohan Punj, New Delhi vs. DCIT, Circle-2(2)(2) (International Taxation), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6290/DEL/2019[2008-09]Status: DisposedITAT Delhi16 Jul 2021AY 2008-09

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2008-09

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

opted 2 ITA-6290/Del/2019 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

Varun Kumar, New Delhi vs. ITO Ward-40(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6284/DEL/2019[2015-16]Status: DisposedITAT Delhi16 Jul 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

For Appellant: Sh. C.S. Anand, AdvFor 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, 2 ITA-6284/Del/2019 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Narender Kumar Gupta, Delhi vs. ITO, Ward- 35(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 605/DEL/2019[2013-14]Status: DisposedITAT Delhi16 Jul 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2013-14

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

opted 2 ITA-605/Del/2019 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

Addi. CIT Special Range-5, New Delhi vs. Kushal Infraproject Industries India Ltd., New Delhi

In the result, the appeal of the revenue is dismissed

ITA 5749/DEL/2019[2013-14]Status: DisposedITAT Delhi16 Jul 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2013-14

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

opted to settle the dispute relating 2 ITA-5749/Del/2019 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 showing

Raheja Homes Ltd, New Delhi vs. ACIT, Central Circle-19, New Delhi

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

ITA 539/DEL/2019[2015-16]Status: DisposedITAT Delhi16 Jul 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

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

/Del/2019 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal

Kanti Bijlee Utpadan Nigam Ltd., New Delhi vs. ITO Ward - 14(2), New Delhi

In the result, all the 04 appeals of the assessee are dismissed as

ITA 5344/DEL/2019[2015-16]Status: DisposedITAT Delhi16 Jul 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharat

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

withdrawal of the captioned appeals, as the assessee i.e. Kanti Bijlee Utpadan Nigam Limited has decided to settle the income tax disputes under Vivad Se Vishwas Scheme and therefore wishes to withdraw the captioned appeals. 3. Learned Senior DR has no objection. 4. In view of the above, we accept

Kanti Bijlee Utpadan Nigam Ltd., New Delhi vs. ITO Ward - 14(2), New Delhi

In the result, all the 04 appeals of the assessee are dismissed as

ITA 5343/DEL/2019[2014-15]Status: DisposedITAT Delhi16 Jul 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharat

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

withdrawal of the captioned appeals, as the assessee i.e. Kanti Bijlee Utpadan Nigam Limited has decided to settle the income tax disputes under Vivad Se Vishwas Scheme and therefore wishes to withdraw the captioned appeals. 3. Learned Senior DR has no objection. 4. In view of the above, we accept

Kanti Bijlee Utpadan Nigam Ltd., New Delhi vs. ITO Ward - 14(2), New Delhi

In the result, all the 04 appeals of the assessee are dismissed as

ITA 5342/DEL/2019[2013-14]Status: DisposedITAT Delhi16 Jul 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharat

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

withdrawal of the captioned appeals, as the assessee i.e. Kanti Bijlee Utpadan Nigam Limited has decided to settle the income tax disputes under Vivad Se Vishwas Scheme and therefore wishes to withdraw the captioned appeals. 3. Learned Senior DR has no objection. 4. In view of the above, we accept

Kanti Bijlee Utpadan Nigam Ltd., New Delhi vs. ITO Ward - 14(2), New Delhi

In the result, all the 04 appeals of the assessee are dismissed as

ITA 5341/DEL/2019[2012-13]Status: DisposedITAT Delhi16 Jul 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharat

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

withdrawal of the captioned appeals, as the assessee i.e. Kanti Bijlee Utpadan Nigam Limited has decided to settle the income tax disputes under Vivad Se Vishwas Scheme and therefore wishes to withdraw the captioned appeals. 3. Learned Senior DR has no objection. 4. In view of the above, we accept

Pradeep Kumar, Sonipat vs. ITO Ward - 03, Sonipat

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

ITA 4662/DEL/2019[2010-11]Status: DisposedITAT Delhi16 Jul 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11

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

virtual hearing. However, the Assessee vide letter dated 24.6.2021 has requested for withdrawal of the captioned appeal, as the assessee has opted for Vivad Se Vishwas Scheme. It was further submitted that a Certificate on prescribed VSV Form 3 has been issued by the department, a copy thereof has been