← All Phrases

“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

Sita Ram Yadav, Gurgaon vs. ITO Ward - 4(2), Gurgaon

In the result, the appeal of the assessee is dismissed

ITA 3720/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

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

For Appellant: Shri Umed Singh, 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

Rajrishi Trading (P) Ltd, New Delhi vs. ITO Ward - 21(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 3610/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Jun 2021AY 2010-11

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

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

Ashutosh Gupta, New Delhi vs. DCIT, Circle- 1, Ghaziabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3438/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Royassessment Year : 2015-16 Ashutosh Gupta, Vs. Dcit C/O Malhotra Rajesh & Associates, Circle 1, Cas, 506, Mercantile House, 15, Ghaziabad. K.G. Marg, New Delhi. Pan No. Asfpg1377D (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 28.02.2019. 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

Sanjeev Kumar Gupta, New Delhi vs. DCIT, Circle- 1, Ghaziabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3436/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

Bench: Shri Kul Bharat & Shri O.P.Kantassessment Year : 2015-16 Sanjeev Kumar Gupta, Vs Dcit, C/O-Malhotra Rajesh & Associates, Circle-1, Cas, 506, Mercantile House 15, Ghaziabad. K.G.Marg, New Delhi-110001. Pan-Adcpg4763D Appellant Respondent Appellant By None Respondent By Sh. R. K. Gupta, Sr.Dr Date Of Hearing 29.06.2021 Date Of Pronouncement 29.06.2021

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

Abhishek Gupta, New Delhi vs. DCIT, Circle- 1, Ghaziabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3435/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Royassessment Year : 2015-16 Abhishek Gupta, Vs. Dcit C/O Malhotra Rajesh & Associates, Circle-1, Cas, 506, Mercantile House 15, Ghaziabad. K.G. Marg, Ghaziabad, Uttar Pradesh. Pan No. Asfpg1314G (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 28.02.2019. 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

National Textile Corporation Ltd., New Delhi vs. ACIT, Special Range-6, New Delhi

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

ITA 2977/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Jun 2021AY 2010-11

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

For Appellant: Ms. Akansha Dawar, 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

Delhi Call Centers Pvt. Ltd., New Delhi vs. DCIT, Circle-7, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 2906/DEL/2019[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

Baljit Singh, Bhiwani vs. ITO Ward-3, Bhiwani

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

ITA 2671/DEL/2019[2007-08]Status: DisposedITAT Delhi29 Jun 2021AY 2007-08

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Royassessment Year : 2007-08 Baljit Singh, Vs. Ito H.No. 225, Harimal Noswa, Ward 3, Chakri Dadri, Bhiwani, Bhiwani. Haryana. Pan No. Bydpb7879J (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 2007-08 Is Directed Against The Order Of Learned Cit(A), Hisar Dated 28.01.2019. 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

Ashim Estates Pvt Ltd, New Delhi vs. ITO Ward 3(2), New Delhi

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

ITA 2098/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Royassessment Year : 2014-15 Ashim Estates Pvt. Ltd. Vs. Ito C-3, Geetanjali Enclave, Ward 3(2), New Delhi. New Delhi. Pan No. Aaaca7134N (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)-1, New Delhi Dated 02.01.2019. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 15.06.2021, 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

Sarthak Energy Pvt Ltd., New Delhi vs. DCIT, Circle-22(1), New Delhi

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

ITA 1224/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

Bench: Shri G.S. Pannu & 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

Mukesh Kumar Sharma, New Delhi vs. ACIT, Circle-62(1), New Delhi

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

ITA 1058/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Royassessment Year : 2014-15 Mukesh Kumar Sharma, Vs. Acit 77A, Bhawani Kunj, Circle-62(1), Behind D-Ii, Vasant Kunj, New Delhi. New Delhi. Pan No. Aikps9750R (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)-20, New Delhi Dated 27.11.2018. 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

Ashok Goyal, Sirmore vs. DCIT, Central Circle, Noida

In the result, the appeal of the assessee is dismissed

ITA 7980/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

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

For Appellant: Sh. Nippun Mittal, C.AFor Respondent: Ms. Anima Baranwal, Sr. DR
Section 5(1)

/Del/2018 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

Shalini Jain, New Delhi vs. ITO, Ward-34(3), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7959/DEL/2018[2010-11]Status: DisposedITAT Delhi29 Jun 2021AY 2010-11

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

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

/Del/2018 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

Jai Prakash Bansal, Delhi vs. ITO, Ward- 46(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7805/DEL/2018[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

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

Kunal Bansal, Delhi vs. ACIT, Circle- 46(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7803/DEL/2018[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

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

Suneel Agarwal, Muzaffarnagar vs. ITO, Ward-2(4), Muzaffarnagar

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

ITA 7515/DEL/2018[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

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

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

opted to settle the dispute relating to the 2 ITA-7515/Del/2018 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

The Karnal Central Co-Operative Bank Ltd., Karnal vs. DCIT, Circle, Karnal

In the result, the appeal of the assessee is dismissed

ITA 744/DEL/2018[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 Baranwal, Sr. DR
Section 5(1)

opted to settle the dispute relating to the tax arrears for the assessment year under 2 ITA-744/Del/2018 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 Jain, New Delhi vs. ITO, Ward- 2(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6580/DEL/2018[2015-16]Status: DisposedITAT Delhi29 Jun 2021AY 2015-16

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

Timarpur Okhla Waste Management Co. Ltd, New Delhi vs. JCIT, Range-25, New Delhi

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

ITA 6425/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Jun 2021AY 2013-14

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Royassessment Year : 2013-14 Timarpur Okhla Wasste Vs. Jcit, Management Co. Ltd., Range-25, (Formerly Known As Timarpur New Delhi. Okhla Waste Management Co. P. Ltd.), 28, Shivaji Marg, West Delhi, New Delhi. Pan No. Aacct2592F (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 2013-14 Is Directed Against The Order Of Learned Cit(A)-9, New Delhi Dated 04.07.2018. 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

Rajesh Kumar Saroj, New Delhi vs. ACIT, Circle- 35(1), New Delhi

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

ITA 6141/DEL/2018[2011-12]Status: DisposedITAT Delhi29 Jun 2021AY 2011-12

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

For Appellant: Ms. Himani Jain, 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 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