← 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

Subodh Kumar, Ghaziabad vs. ITO, Ward- 2(3), Ghaziabad

In the result, the appeal of the assessee is dismissed

ITA 589/DEL/2018[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 2 ITA-589/Del/2018 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

Anita, Meerut vs. ITO, Ward-1(1), Meerut

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 5754/DEL/2018[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

Ajay Kumar, Meerut vs. ITO, Ward- 1(1), Meerut

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 5009/DEL/2018[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/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

Arun Kumar, Meerut vs. ITO, Ward-1(1), Meerut

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 5008/DEL/2018[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/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

Fragrance Construction Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 32, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 4790/DEL/2018[2009-10]Status: DisposedITAT Delhi29 Jun 2021AY 2009-10

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

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

opted to settle the dispute relating to 2 ITA-4790/Del/2018 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

Ritu Butalia, New Delhi vs. DCIT, Central Circle- 5, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4653/DEL/2018[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)

/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

Manglam Wires Pvt. Ltd., Delhi vs. ITO, Ward- 16(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4451/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Jun 2021AY 2013-14

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Madhumita Royassessment Year : 2013-14 Manglam Wires Pvt. Ltd., Vs. Ito F-3, Main Road, Shastri Nagar, Ward 16(2), Delhi. New Delhi. Pan No. Aaacm0762G (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)-28, New Delhi Dated 27.04.2018. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 14.06.2021, 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

Clyde Pumps India P.Ltd, New Delhi vs. ACIT, Circle-5(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 4318/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. Sharad Mathur, 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-4318/Del/2018 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 Corporation Singapore Pte. Ltd., New Delhi vs. DCIT (International Taxation), Circle- 2(2)(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 4301/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

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

Kiran Mardia, New Delhi vs. ITO, Ward- 46(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 3960/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

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

Anita Mardia, Delhi vs. ITO, Ward- 46(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 3959/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

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

Meerut Network P.Ltd, Meerut vs. ACIT, Circle-1, Meerut

In the result, the appeal of the assessee is dismissed

ITA 3919/DEL/2018[2009-10]Status: DisposedITAT Delhi29 Jun 2021AY 2009-10

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

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

opted 2 ITA-3919/Del/2018 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

Meenu Gupta, Ghaziabad vs. ITO, Ward- 1(4), Ghaziabad

In the result, the appeal of the assessee is dismissed

ITA 3802/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-3802/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

Usha Bindal, Meerut vs. ITO, Ward- 2(4), Meerut

In the result, the appeal of the assessee is dismissed

ITA 3175/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

Tiger Logistics India Ltd., New Delhi vs. DCIT, Circle- 25(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 2818/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Jun 2021AY 2013-14

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

Giza Builders & Developers Pvt. Ltd., New Delhi vs. ITO, TDS Ward- 1(3)(2), International Taxation, New Delhi

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

ITA 2502/DEL/2018[2012-13]Status: DisposedITAT Delhi29 Jun 2021AY 2012-13

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

For Appellant: Sh. 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 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

Giza Builders & Developers Pvt. Ltd., New Delhi vs. ITO, TDS Ward- 1(3)(2), International Taxation, New Delhi

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

ITA 2501/DEL/2018[2009-10]Status: DisposedITAT Delhi29 Jun 2021AY 2009-10

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

For Appellant: Sh. 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 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

Giza Builders & Developers Pvt. Ltd., New Delhi vs. ITO, TDS Ward- 1(3)(2), International Taxation, New Delhi

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

ITA 2500/DEL/2018[2008-09]Status: DisposedITAT Delhi29 Jun 2021AY 2008-09

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

For Appellant: Sh. 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 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

Addl. CIT, Special Range- 7, New Delhi vs. Power Grid Corp. of India Ltd., New Delhi

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

ITA 2402/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Jun 2021AY 2013-14

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

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

submitted 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

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

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

ITA 2250/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

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