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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

Madhu Surana, Delhi vs. ACIT Circle-55(1), New Delhi

In the result, the appeals of the assessee are dismissed

ITA 8855/DEL/2019[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

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

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

8854/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

Madhu Surana, Delhi vs. ACIT Circle-55(1), New Delhi

In the result, the appeals of the assessee are dismissed

ITA 8854/DEL/2019[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

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

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

8854/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

Highsky Finance & Investment Pvt Ltd, New Delhi vs. ITO Ward - 11(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8696/DEL/2019[2010-11]Status: DisposedITAT Delhi15 Apr 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11 Highsky Finance & Investment Pvt.Ltd., Ito, H.No.40, Sec-11, Pocket C-2, Vs Ward-11(3), Rohini, New Delhi-110085. New Delhi. Pan-Aabch0295A Appellant Respondent Appellant By Sh. V.Raja Kumar, Adv. 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

Capital Power Systems Pvt Ltd, New Delhi vs. DCIT Circle-5(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8685/DEL/2019[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

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

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

Yogita Gakhar, New Delhi vs. ITO Ward-45(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8675/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

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

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

opted 2 ITA-8675/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

Rajesh Kumar Malhotra (HUF), Delhi vs. ACIT, Circle-45(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8618/DEL/2019[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

Tarush Steel and Alloys Private Limited, Delhi vs. CIT(A)-27, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8606/DEL/2019[2010-11]Status: DisposedITAT Delhi15 Apr 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11

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

opted to settle the 2 ITA-8606/Del/2019 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

Sangeeta Aggarwal, New Delhi vs. ITO Ward-43(5), New Delhi

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

ITA 8601/DEL/2019[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

Pramod Kumar Aggarwal, New Delhi vs. ITO Ward 43(5), New Delhi

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

ITA 8599/DEL/2019[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

Rajesh Juain, New Delhi vs. ITO, Ward-59(3), New Delhi

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

ITA 859/DEL/2019[2010-11]Status: DisposedITAT Delhi15 Apr 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11

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

Stryker India Private Limited, New Delhi vs. ACIT, Special Range-8, New Delhi

In the result, all the 03 appeals of the assessee are dismissed as withdrawn

ITA 8566/DEL/2019[2009-10]Status: DisposedITAT Delhi15 Apr 2021AY 2009-10

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

For Appellant: Sh. Ashish Soni, CAFor 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 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

Stryker India Private Limited, New Delhi vs. ACIT, Special Range-8, New Delhi

In the result, all the 03 appeals of the assessee are dismissed as withdrawn

ITA 8565/DEL/2019[2002-03]Status: DisposedITAT Delhi15 Apr 2021AY 2002-03

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

For Appellant: Sh. Ashish Soni, CAFor 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 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

Sukhdev Singh, New Delhi vs. ITO Ward - 43(4), New Delhi

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

ITA 8454/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Sukhdev Singh, Ito, C/O-S K Dhingra & Co, Ca 501, Vs Ward-43(4), Kirti Shikhar District Center, New Delhi. Janakpuri, New Delhi-110058. Pan-Ayops2565G Appellant Respondent Appellant By None 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

Charanjit Kaur, New Delhi vs. ITO Ward - 45(4), New Delhi

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

ITA 8453/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Charanjit Kaur, Ito, C/O-S.K.Dhingra & Co, Ca, Vs Ward-45(4), 501, Kirti Shikhar, New Delhi. District Centre, Janakpuri, New Delhi-110058. Pan-Babpk3338M Appellant Respondent Appellant By None 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

Tejpal Singh Sejwal, New Delhi vs. ITO Ward-27(3), New Delhi

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

ITA 8383/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Tejpal Singh Sejwal, Ito, H.No.89, Adhchini Village Main Vs Ward-27(3), Shri Aurobindo Marg, New Delhi. New Delhi-110017. Pan-Aqxps1846B Appellant Respondent Appellant By None 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

Himansi Goel, New Delhi vs. ITO Ward-42(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8311/DEL/2019[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15

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

opted to settle the dispute relating to 2 ITA-8311/Del/2019 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

Panchila Co-Operative House Building Society Ltd, New Delhi vs. ACIT, Circle-30(1), New Delhi

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

ITA 8281/DEL/2019[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Panchila Co-Operative House Vs. Acit Building Society Ltd. Circle – 30 (1) Club Building Panshila Park, New Delhi Delhi (Appellant) (Respondent) Appellant By : None Respondent By : Sh. R.K.Gupta, Sr. Dr Date Of Hearing : 15.04.2021 Date Of Pronouncement : 15.04.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Of Learned Cit(A)-33, Delhi Dated 16.09.2019. 2. None Appeared On Behalf Of The Assessee At The Time Of Virtual Haering. The Learned Counsel For The Assessee, Vide Its Letter Dated 19.03.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him & Stated

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

/Del/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

Communications Test Design India P.Ltd, Gurgaon vs. DCIT, Circle-1(1), Gurgaon

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

ITA 826/DEL/2019[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Communications Test Design Vs. Dcit India P. Ltd. Plot No.15, Sector-6, Circle -1(1) Imt Manesar, Gurgaon Gurgaon (Appellant) (Respondent) Appellant By : None Respondent By : Sh. R.K. Gupta, Sr. Dr Date Of Hearing : 15.04.2021 Date Of Pronouncement : 15.04.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Of Learned Cit(A)-1, Gurgaon Dated 19.11.2018. 2. None Appeared On Behalf Of The Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 01.04.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him & Stated

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

/Del/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

Anil Ram Sutar, Noida vs. DCIT Central Circle, Noida

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

ITA 7928/DEL/2019[2013-14]Status: DisposedITAT Delhi15 Apr 2021AY 2013-14

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharatassessment Year : 2013-14 Anil Ram Sutar, Vs. Dcit A-2, Sector-19, Noida, Central Circle Uttar Pradesh. Noida. Pan No. Abjps2044L (Appellant) (Respondent) Appellant By : Ms. Timsi Sharma, Ca Respondent By : Sh. R. K Gupta, Sr. Dr Date Of Hearing : 15.04.2021 Date Of Pronouncement : 15.04.2021 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)-Iv, Kanpur Dated 25.07.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him & Stated That The 2

For Appellant: Ms. Timsi Sharma, CAFor Respondent: Sh. R. K Gupta, 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

Sutar Buildcon Private Limited, New Delhi vs. DCIT Central Circle, Noida

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

ITA 7926/DEL/2019[2016-17]Status: DisposedITAT Delhi15 Apr 2021AY 2016-17

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharatassessment Year : 2016-17 Sutar Buildcon Private Limited Vs. Dcit 304, Harsha Corner Complex, Central Circle Ghazipur, New Delhi. Noida. Pan No. Aancs9295F (Appellant) (Respondent) Appellant By : Ms. Timsi Sharma, Ca Respondent By : Sh. R. K. Gupta, Sr. Dr Date Of Hearing : 15.04.2021 Date Of Pronouncement : 15.04.2021 Order Per G.S. Pannu, V.P. This Appeal By The Assessee For The Assessment Year 2016-17 Is Directed Against The Order Of Learned Cit(A)-Iv, Kanpur Dated 25.07.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 30.09.2019, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him

For Appellant: Ms. Timsi Sharma, CAFor 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