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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

Gaurav Arya, New Delhi vs. ITO Ward - 40(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 338/DEL/2020[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2015-16

For Appellant: NoneFor Respondent: Ms. Anima Barnwal, Sr. DR
Section 5(1)

/Del/2020 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

Mehak Infracon Pvt Ltd, New Delhi vs. ITO Ward - 16(3), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 233/DEL/2020[2013-14]Status: DisposedITAT Delhi29 Jun 2021AY 2013-14

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2013-14

For Appellant: NoneFor Respondent: Ms. Anima Baranwal, Sr. DR
Section 5(1)

/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. 3. Learned

Shri Bhagwan, Haryana vs. ITO Ward-65(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 108/DEL/2020[2011-12]Status: DisposedITAT Delhi29 Jun 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Ms. Madhumita Roy

For Appellant: -None-For Respondent: Ms. Anima Baranwal, Sr. D.R
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

Amit Kumar M Agarwal (HUF), New Delhi vs. ITO Circle - 42(5), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1018/DEL/2020[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Ms. Madhumita Roy

For Appellant: Ms. Rashi Singhal, C.AFor Respondent: Ms. Anima Baranwal, Sr. D.R
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

Harley Builders & Developers Private Limited, Delhi vs. ITO, Ward-2(2)(2), Int. Taxation, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1000/DEL/2020[2012-13]Status: DisposedITAT Delhi29 Jun 2021AY 2012-13

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2012-13

For Appellant: Mr. Satyajeet Goel, CAFor Respondent: Ms. Anima Barnwal, 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

Vikram Chawla, New Delhi vs. ITO Ward-1(1)(1) Itn. Tax., New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9652/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Royassessment Year : 2014-15 Vikram Chawla Vs. Ito 3-5/47, Sham Singh Street, Ward 1(1)(1) Int. Tax., Gopi Nath Bazar, Delhi Cantt., New Delhi. New Delhi. Pan No. Abipc4672R (Appellant) (Respondent) Appellant By : None Respondent By : Ms. Anima Barnwal, Sr. Dr Date Of Hearing : 29.06.2021 Date Of Pronouncement : 29.06.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Of Learned Cit(A), Delhi Dated 26.03.2019. 2

For Appellant: NoneFor Respondent: Ms. Anima Barnwal, 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

Jyoti Enterprises, Faridabad vs. ITO Ward - 1(3), Faridabad

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

ITA 9621/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Jun 2021AY 2011-12

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Roy

For Appellant: NoneFor Respondent: Ms. Anima Barnwal, 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

Jyoti Enterprises, Faridabad vs. ITO Ward - 1(3), Faridabad

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

ITA 9620/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Jun 2021AY 2010-11

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Roy

For Appellant: NoneFor Respondent: Ms. Anima Barnwal, 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

Jyoti Enterprises, Faridabad vs. ITO Ward - 1(3), Faridabad

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

ITA 9619/DEL/2019[2009-10]Status: DisposedITAT Delhi29 Jun 2021AY 2009-10

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Roy

For Appellant: NoneFor Respondent: Ms. Anima Barnwal, 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

Deepak Gupta, New Delhi vs. ACIT Circle- 45(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 9176/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Ms. Madhumita Roy

For Appellant: Ms. Rashi Singhal, C.AFor Respondent: Ms. Anima Baranwal, Sr. D.R
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

Annu Gupta, New Delhi vs. ITO Ward - 45(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 9175/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Ms. Madhumita Roy

For Appellant: Ms. Rashi Singhal, C.AFor Respondent: Ms. Anima Baranwal, Sr. D.R
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

Kps Probuild Private Limited, New Delhi vs. ITO Ward - 14(4), New Delhi

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

ITA 9109/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Jun 2021AY 2010-11

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Royassessment Year : 2010-11 Kps Probuild Private Limited Vs. Ito C/O S Kumar Jain & Associates, Ward 14(4), 2481/9, 2Nd Floor, Gurudwara New Delhi. Road, Karol Bagh, New Delhi. Pan No. Aacck9641E (Appellant) (Respondent) Appellant By : None Respondent By : Ms. Anima Barnwal, Sr. Dr Date Of Hearing : 29.06.2021 Date Of Pronouncement : 29.06.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2010-11 Is Directed Against The Order Of Learned Cit(A), Delhi Dated 13.09.2019. 2

For Appellant: NoneFor Respondent: Ms. Anima Barnwal, 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

Rashmi Gupta, Ghaziabad vs. ACIT, Circle-2, Ghaziabad

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

ITA 8993/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Royassessment Year : 2015-16 Rashmi Gupta Vs. Acit R-14/15, Raj Nagar, Circle-2, Ghaziabad, Uttar Pradesh. Ghaziabad. Pan No. Aatpg1706C (Appellant) (Respondent) Appellant By : None Respondent By : Ms. Anima Barnwal, Sr. Dr Date Of Hearing : 29.06.2021 Date Of Pronouncement : 29.06.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Learned Cit(A), Ghaziabad Dated 24.09.2019. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 10.06.2021, Received

For Appellant: NoneFor Respondent: Ms. Anima Barnwal, 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

Mohit Khullar, Delhi vs. ITO Ward-34(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8809/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Jun 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Ms. Madhumita Roy

For Appellant: Ms. Rashi Singhal, C.AFor Respondent: Ms. Anima Baranwal, Sr. D.R
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

Shaila Sharma, Delhi vs. ITO Ward 41(1), New Delhi

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

ITA 861/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2014-15

For Appellant: NoneFor Respondent: Ms. Anima Barnwal, 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

Vatsala Asthana, New Delhi vs. ITO, Ward-49(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8564/DEL/2019[2012-13]Status: DisposedITAT Delhi29 Jun 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Ms. Madhumita Roy

For Appellant: -None-For Respondent: Ms. Anima Baranwal, Sr. D.R
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

Asia Telecom Pvt. Ltd., New Delhi vs. ITO Ward-3(3), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8231/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Jun 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Ms. Madhumita Roy

For Appellant: Shri Satish Aggarwal, C.AFor Respondent: Ms. Anima Baranwal, Sr. D.R
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

Real Value Developers LLP(Fromerly Real Value Developers Pvt. Ltd.), New Delhi vs. ITO, Ward-15(3), New Delhi

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

ITA 8031/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Jun 2021AY 2010-11

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Royassessment Year : 2010-11 Real Value Developers Llp Vs. Ito (Formerly Real Value Developers Ward 15(3) Pvt. Ltd.) New Delhi. 305, Kaushal Bazar, 32-33, Nehru Place, New Delhi. Pan No. Aaacr4496G (Appellant) (Respondent) Appellant By : None Respondent By : Ms. Anima Barnwal, Sr. Dr Date Of Hearing : 29.06.2021 Date Of Pronouncement : 29.06.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2010-11 Is Directed Against The Order Of Learned Cit(A)-38, New Delhi Dated 15.07.2019. 2

For Appellant: NoneFor Respondent: Ms. Anima Barnwal, 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

Divyansh Promoters & Developers Private Limited, New Delhi vs. ACIT Circle-7(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7704/DEL/2019[2013-14]Status: DisposedITAT Delhi29 Jun 2021AY 2013-14

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2013-14

For Appellant: NoneFor Respondent: Ms. Anima 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

Suman Aggarwal, Hisar vs. ITO Ward - 4, Hisar

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

ITA 7456/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Royassessment Year : 2014-15 Suman Aggarwal, Vs. Ito H.No. 413, Sector-13, Ward-4, Hisar, Haryana. Hisar. Pan No. Ackpa6739Q (Appellant) (Respondent) Appellant By : None Respondent By : Ms. Anima Barnwal, Sr. Dr Date Of Hearing : 29.06.2021 Date Of Pronouncement : 29.06.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Of Learned Cit(A), Hisar Dated 28.12.2018. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 12.06.2021, Received

For Appellant: NoneFor Respondent: Ms. Anima Barnwal, 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