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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

Vinod Raj & Co., New Delhi vs. ITO Ward-47(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7446/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Jun 2021AY 2011-12

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2011-12

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

opted 2 ITA-7446/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

Association for Social Health in India, New Delhi vs. ITO, Ward-1(1) (Exemption), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7442/DEL/2019[2016-17]Status: DisposedITAT Delhi29 Jun 2021AY 2016-17

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2016-17

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

Plus Inc, New Delhi vs. ACIT Circle-47(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7176/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

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

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

opted to settle the dispute relating to the 2 ITA-7176/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

Rakesh Prasad Katta, Moradabad vs. ITO Ward-2(2), Moradabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7147/DEL/2019[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)

/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

Ankur Khanna HUF, Moradabad vs. ITO Ward-2(1), Moradabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7144/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Royassessment Year : 2015-16 Ankur Khanna Huf Vs. Ito Z-47, Mansarovar Colony, Ward 2(1), Moradabad, Uttar Pradesh, Moradabad. Pan No. Aanha1535R (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), Moradabad Dated 17.06.2019. 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

Paramhans Impex Pvt Ltd, New Delhi vs. ITO Ward - 19(3), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6952/DEL/2019[2009-10]Status: DisposedITAT Delhi29 Jun 2021AY 2009-10

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

For Appellant: Shri Rakesh Jain, AdvocateFor 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

Neeraj Kumar Roy, New Delhi vs. ITO Ward - 35(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6740/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Jun 2021AY 2011-12

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2011-12

For Appellant: NoneFor Respondent: Ms. Anima Baranwal, Sr. DR

/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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee. 5. In the result

Azad Bansal, Ghaziabad vs. ITO, Ward-1(1), Ghaziabad

In the result, the appeal of the assessee is dismissed

ITA 6662/DEL/2019[2009-10]Status: DisposedITAT Delhi29 Jun 2021AY 2009-10

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2009-10

For Appellant: Sh. S.K. Tyagi, C.AFor Respondent: Ms. Anima Baranwal, Sr. DR
Section 5(1)

opted to settle the dispute relating to the tax arrears for the 2 ITA-6662/Del/2019 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

Ajit Parshad Jain & Sons (HUF), New Delhi vs. ACIT Circle-47(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6374/DEL/2019[2016-17]Status: DisposedITAT Delhi29 Jun 2021AY 2016-17

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2016-17

For Appellant: Sh. C.S. Anand, CA &For Respondent: Ms. Anima Baranwal, Sr. DR
Section 5(1)

/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. 3. Learned

Pintu Adhikary, New Delhi vs. ITO Ward-47(3), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6263/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Jun 2021AY 2011-12

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2011-12

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

opted 2 ITA-6263/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

Bijender Singh Lochav, New Delhi vs. ITO Ward - 49(3), New Delhi

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

ITA 6111/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Jun 2021AY 2011-12

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Royassessment Year : 2011-12 Bijender Singh Lochav Vs. Ito 26, Vill., Bamnoli Post Dhool Siras, Ward 49(3), New Delhi. New Delhi. Pan No. Aggpl2123H (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 2011-12 Is Directed Against The Order Of Learned Cit(A)-17, New Delhi Dated 12.06.2019. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 16.06.2021, 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

M F Perfect Constructions, Ghaziabad vs. DCIT Circle-I, Ghaziabad

In the result, the appeal of the assessee is dismissed

ITA 5908/DEL/2019[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 Baranwal, Sr. DR
Section 5(1)

/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. 3. Learned

Tropicana Enterprises Pvt Ltd, New Delhi vs. ITO Ward - 25(4), New Delhi

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

ITA 5594/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Royassessment Year : 2015-16 Tropicana Enterprises P. Ltd., Vs. Ito 229, Ff, Dlf, South Court, Ward 25(4) Plot A-1, District Centre Saket, New Delhi. New Delhi. Pan No. Aaact0001F (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)-9, New Delhi Dated 26.02.2019. 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

Bahubali Multi Trade Pvt Ltd, New Delhi vs. ITO Ward -04(1), New Delhi

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

ITA 5302/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Jun 2021AY 2010-11

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Royassessment Year : 2010-11 Bahubali Multi Trade Pvt. Ltd. Vs. Ito A-4, Ff, Gk Enclave, Ward 04(1), Pampose Public School, New Delhi. New Delhi. Pan No. Aadcb8674K (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)-12, New Delhi Dated 08.03.2019. 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

Reach Promoters Pvt. Ltd., New Delhi vs. DCIT, Circle- 21(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 502/DEL/2019[2008-09]Status: DisposedITAT Delhi29 Jun 2021AY 2008-09

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2008-09

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

opted 2 ITA-502/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

Abhinav Bhardwaj, New Delhi vs. ITO Ward - 35(2), New Delhi

The appeal of the assessee is dismissed as withdrawn

ITA 5006/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

Bench: Shri Kul Bharat & Shri O.P. Kant[Through Video Conferencing] Assessment Year: 2015-16

assessee has opted to settle the dispute relating 2 to the tax arrears for the assessment year under consideration, under the “Vivad Se Vishwas Scheme, 2020”. Form No. 3 has been issued in favour of the assessee, which is placed on record. The learned counsel, therefore, seeks permission to withdraw

Drishtee Foundation, Noida vs. ITO (E), Trust Ward- III, New Delhi

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

ITA 456/DEL/2019[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)

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

Rockland Hospital Ltd (Now Known As M/S Medeor Hospital Ltd.), New Delhi vs. ACIT Circle-20(1), New Delhi

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

ITA 4259/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

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

For Appellant: Ms. Akansha Pawar, 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

Sumetco Alloys Pvt. Ltd., New Delhi vs. ITO, Ward- 24(3), New Delhi

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

ITA 409/DEL/2019[2009-10]Status: DisposedITAT Delhi29 Jun 2021AY 2009-10

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2009-10

For Appellant: Sh. Tarun Kumar, CAFor Respondent: Ms. Anima Barnwal, Sr. DR
Section 5(1)

opted to settle the dispute relating to the 2 ITA-409/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

Ganpati Electricals Pvt Ltd, New Delhi vs. ITO Ward -10(1), New Delhi

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

ITA 3975/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Jun 2021AY 2010-11

Bench: Shri G.S. Pannu & Ms. Madhumita Royassessment Year : 2010-11

For Appellant: Sh. Tarun Kumar, & Deepesh Garg, AdvFor Respondent: Ms. Anima Barnwal, Sr. DR
Section 5(1)

opted to settle the dispute relating to the 2 ITA-3975/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