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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

Amrik Lal Makkad, New Delhi vs. ITO, Ward- 45(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7358/DEL/2018[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shukla

Section 5(1)

ground 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

Seema Thakur, New Delhi vs. ITO, Ward-45(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7292/DEL/2018[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: Sh. Naresh Samkaria, CAFor Respondent: Sh.Mahesh Thakur,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

Arvind Kumar, New Delhi vs. ACIT, Circle- 61(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7231/DEL/2018[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shukla

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

Pret Study by Janak Fashion Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 20(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7176/DEL/2018[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shuklaasstt. Year : 2015-16

For Appellant: Shri Divyansh Jain, AdvocateFor Respondent: Shri Mahesh Thakur, Sr. DR

ground that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and certificate to this effect in Form No. 3 has already been obtained. 3. Learned Sr. DR has no objection for withdrawal

Naresh Lath (HUF), New Delhi vs. ITO, Ward-35(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6747/DEL/2018[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2015-16 Naresh Lath (Huf), Ito, 1308-09, Best Sky Tower, F-5, Vs Ward-35(2), Netaji Subhash Place, Pitampura, New Delhi New Delhi-110034. Pan-Aaahn6157P Appellant Respondent Appellant By None Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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

Sigma Management Systems Pvt. Ltd., New Delhi vs. DCIT, Central Circle, Noida

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

ITA 6073/DEL/2018[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: NoneFor Respondent: Sh. Mahesh Thakur,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

Sigma Management Systems Pvt. Ltd., New Delhi vs. DCIT, Central Circle, Noida

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

ITA 6072/DEL/2018[2014-15]Status: DisposedITAT Delhi28 May 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: NoneFor Respondent: Sh. Mahesh Thakur,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

Sigma Management Systems Pvt. Ltd., New Delhi vs. DCIT, Central Circle, Noida

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

ITA 6071/DEL/2018[2013-14]Status: DisposedITAT Delhi28 May 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: NoneFor Respondent: Sh. Mahesh Thakur,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

Sigma Management Systems Pvt. Ltd., New Delhi vs. DCIT, Central Circle, Noida

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

ITA 6070/DEL/2018[2012-13]Status: DisposedITAT Delhi28 May 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: NoneFor Respondent: Sh. Mahesh Thakur,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

Sigma Management Systems Pvt. Ltd., New Delhi vs. DCIT, Central Circle, Noida

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

ITA 6069/DEL/2018[2011-12]Status: DisposedITAT Delhi28 May 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: NoneFor Respondent: Sh. Mahesh Thakur,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

Sigma Management Systems Pvt. Ltd., New Delhi vs. DCIT, Central Circle, Noida

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

ITA 6068/DEL/2018[2010-11]Status: DisposedITAT Delhi28 May 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: NoneFor Respondent: Sh. Mahesh Thakur,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

Sigma Management Systems Pvt. Ltd., New Delhi vs. DCIT, Central Circle, Noida

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

ITA 6067/DEL/2018[2009-10]Status: DisposedITAT Delhi28 May 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: NoneFor Respondent: Sh. Mahesh Thakur,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

Iqor Global Services India Pvt. Ltd., Gurgaon vs. DCIT, Circle- 2, Gurgaon

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

ITA 5964/DEL/2018[2014-15]Status: DisposedITAT Delhi28 May 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2014-15 Iqor Global Services India Pvt.Ltd., Dcit, Plot No.147, Sector-5, Imt Manesar, Vs Circle-2, Gurgaon-122051. Gurgaon. Pan-Aacct9885D

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

Late Shri Babu Lal Through L/H Dinesh Kumar, Faridabad vs. ITO, Ward-54(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 5127/DEL/2018[2010-11]Status: DisposedITAT Delhi28 May 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Amit Shuklaasstt. Year : 2010-11

For Appellant: NoneFor Respondent: Shri Mahesh Thakur , Sr. DR

ground that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and certificate to this effect in Form No. 3 has already been obtained. 3. Learned Sr. DR has no objection for withdrawal

Abhinav Kuchhal, Muzaffarnagar vs. DCIT, Circle-1, Muzaffarnagar

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

ITA 5106/DEL/2018[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: NoneFor Respondent: Sh.Mahesh Thakur,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

Rajiv Kumar Gupta, Faridabad vs. ITO, War5D-2(2), Faridabad

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

ITA 5093/DEL/2018[2015-16]Status: DisposedITAT Delhi28 May 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Amit Shukla

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

Kpmg Global Services P.Ltd, Gurgaon vs. DCIT, Circle-2, Guirgaon

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

ITA 4746/DEL/2018[2013-14]Status: DisposedITAT Delhi28 May 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Amit Shukla

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

Devki Devi Foundation, New Delhi vs. ADIT (E), Circle Exempt- 1(1), New Delhi

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

ITA 4084/DEL/2018[2009-10]Status: DisposedITAT Delhi28 May 2021AY 2009-10

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 22Nd April, 2021 Has Requested For Withdrawal Of The Appeals Filed By The Assessee & 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.

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

Devki Devi Foundation, New Delhi vs. DDIT (E), Circle Exempt- 1(1), New Delhi

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

ITA 4083/DEL/2018[2008-09]Status: DisposedITAT Delhi28 May 2021AY 2008-09

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 22Nd April, 2021 Has Requested For Withdrawal Of The Appeals Filed By The Assessee & 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.

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

Sacheerome (P) Ltd., New Delhi vs. ACIT, Circle- 22(1), New Delhi

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

ITA 3672/DEL/2018[2013-14]Status: DisposedITAT Delhi28 May 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Amit Shuklaassessment Year : 2013-14 Sacheerome (P) Ltd., Acit, Raj Kumar & Associates, Cas, Vs Circle-22(1), L-7A (Lgf), South Ext., Part-2, New Delhi. New Delhi-110049. Pan-Aaccs2354Q Appellant Respondent Appellant By None Respondent By Sh. Mahesh Thakur, Sr. Dr Date Of Hearing 28.05.2021 Date Of Pronouncement 28.05.2021

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