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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

Swatch Group (India) Pvt. Ltd., New Delhi vs. ACIT, Circle- 22(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 871/DEL/2020[2012-13]Status: DisposedITAT Delhi15 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2012-13 Swatch Group (India) Pvt. Ltd., Acit, 4Th Floor, Rectangle-I, Plot No.D-4, Vs Circle-22(2), Saket District Centre New Delhi. New Delhi-110017. Pan-Aafcs7516R Appellant Respondent Appellant By Ms. Shubhangi Arora, Ar Respondent By Sh. R. K. Gupta, Sr. Dr Date Of Hearing 15.04.2021 Date Of Pronouncement 15.04.2021

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

Kapil Sachdeva, Delhi vs. ITO, Ward-27(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 751/DEL/2020[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16

For Appellant: NoneFor Respondent: Sh. R.K. Gupta, 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

Rekha Singhal, New Delhi vs. ITO, Ward-40(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 514/DEL/2020[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12

For Appellant: Sh. Sanjay Kumar, CA & ShFor Respondent: Sh. R.K. Gupta, 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

Meenu Suri, Delhi vs. ACIT, Circle-6(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 50/DEL/2020[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

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

Geeta Sanyal (Through L/H P N Sanyal), Lucknow vs. ACIT CC-18, New Delhi

In the result, all the appeals of the assessee are dismissed as withdrawn

ITA 466/DEL/2020[2017-18]Status: DisposedITAT Delhi15 Apr 2021AY 2017-18

Bench: Shri G.S. Pannu & Shri Kul Bharat

Section 5(1)

stated that he 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 2 ITA No. 461 to 464/Del./2020 certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Geeta Sanyal (Through L/H P N Sanyal), Lucknow vs. ACIT CC-18, New Delhi

In the result, all the appeals of the assessee are dismissed as withdrawn

ITA 465/DEL/2020[2016-17]Status: DisposedITAT Delhi15 Apr 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Kul Bharat

Section 5(1)

stated that he 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 2 ITA No. 461 to 464/Del./2020 certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Geeta Sanyal (Through L/H P N Sanyal), Lucknow vs. ACIT CC-18, New Delhi

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

ITA 464/DEL/2020[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharat

Section 5(1)

stated that he 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 2 ITA No. 461 to 464/Del./2020 certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Geeta Sanyal (Through L/H P N Sanyal), Lucknow vs. ACIT CC-18, New Delhi

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

ITA 463/DEL/2020[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharat

Section 5(1)

stated that he 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 2 ITA No. 461 to 464/Del./2020 certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Geeta Sanyal (Through L/H P N Sanyal), Lucknow vs. ACIT CC-18, New Delhi

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

ITA 462/DEL/2020[2013-14]Status: DisposedITAT Delhi15 Apr 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharat

Section 5(1)

stated that he 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 2 ITA No. 461 to 464/Del./2020 certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Geeta Sanyal (Through L/H P N Sanyal), Lucknow vs. ACIT CC-18, New Delhi

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

ITA 461/DEL/2020[2012-13]Status: DisposedITAT Delhi15 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharat

Section 5(1)

stated that he 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 2 ITA No. 461 to 464/Del./2020 certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Rinki Sanyal, Lucknow vs. ACIT Central Circle-18, New Delhi

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

ITA 460/DEL/2020[2017-18]Status: DisposedITAT Delhi15 Apr 2021AY 2017-18

Bench: Shri G.S. Pannu & Shri Kul Bharat

Section 5(1)

stated that the she has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the “Vivad Se Vishwas Scheme, 2 ITA No. 457 to 460/Del./2020 2020”. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se

Rinki Sanyal, Lucknow vs. ACIT Central Circle-18, New Delhi

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

ITA 459/DEL/2020[2016-17]Status: DisposedITAT Delhi15 Apr 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Kul Bharat

Section 5(1)

stated that the she has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the “Vivad Se Vishwas Scheme, 2 ITA No. 457 to 460/Del./2020 2020”. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se

Rinki Sanyal, Lucknow vs. ACIT Central Circle-18, New Delhi

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

ITA 458/DEL/2020[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharat

Section 5(1)

stated that the she has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the “Vivad Se Vishwas Scheme, 2 ITA No. 457 to 460/Del./2020 2020”. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se

Rinki Sanyal, Lucknow vs. ACIT Central Circle-18, New Delhi

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

ITA 457/DEL/2020[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Kul Bharat

Section 5(1)

stated that the she has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the “Vivad Se Vishwas Scheme, 2 ITA No. 457 to 460/Del./2020 2020”. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se

Lifestyle & Media Braodcasting, Delhi vs. ACIT, Circle-18, New Delhi

In the result, the appeals filed by the Revenue as well as by the assessee are dismissed

ITA 443/DEL/2020[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharat

Section 5(1)

that the assessee has opted to settle the disputes relating to the tax arrears for all 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

Excellent Agro Products P.Ltd, New Delhi vs. ACIT, Circle-8(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 257/DEL/2020[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12

For Appellant: Ms. Soumya Jain, CAFor Respondent: Shri. R.K. Gupta, Sr. DR
Section 5(1)

opted to settle the dispute relating to the tax arrears for the 2 ITA-257/Del/2020 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

Jatinder Dev Seth, Delhi vs. DCIT, Cricle-62(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 19/DEL/2020[2016-17]Status: DisposedITAT Delhi15 Apr 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2016-17

For Appellant: NoneFor Respondent: Shri. R.K. Gupta, Sr. DR
Section 5(1)

opted 2 ITA-19/Del/2020 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

Sudesh, New Delhi vs. JCIT Range-39, New Delhi

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

ITA 1748/DEL/2020[2017-18]Status: DisposedITAT Delhi15 Apr 2021AY 2017-18

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2017-18

For Appellant: NoneFor Respondent: Sh. R.K. Gupta, 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

Sports & Cultural Club, Noida vs. ACIT Circle-3, Noida

In the result, the appeals of the assessee are dismissed

ITA 1446/DEL/2020[2013-14]Status: DisposedITAT Delhi15 Apr 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharata.Y.2009-10 A.Y.2007-08 A.Y.2008-209 A.Y.2011-12 A.Y.2012-13 A.Y.2013-14

For Appellant: NoneFor Respondent: Shri. R.K. Gupta, 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

Sports & Cultural Club, Noida vs. ACIT Circle-3, Noida

In the result, the appeals of the assessee are dismissed

ITA 1428/DEL/2020[2012-13]Status: DisposedITAT Delhi15 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharata.Y.2009-10 A.Y.2007-08 A.Y.2008-209 A.Y.2011-12 A.Y.2012-13 A.Y.2013-14

For Appellant: NoneFor Respondent: Shri. R.K. Gupta, 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