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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

Vinod Thadani, New Delhi vs. ACIT Circle-47(1), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 5496/DEL/2019[2013-14]Status: DisposedITAT Delhi15 Apr 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12 Assessment Year : 2012-13 Assessment Year : 2013-14 Assessment 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 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

Vinod Thadani, New Delhi vs. ACIT Circle-47(1), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 5495/DEL/2019[2012-13]Status: DisposedITAT Delhi15 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12 Assessment Year : 2012-13 Assessment Year : 2013-14 Assessment 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 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

Vinod Thadani, New Delhi vs. ACIT Circle-47(1), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 5494/DEL/2019[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12 Assessment Year : 2012-13 Assessment Year : 2013-14 Assessment 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 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

Great Lakes E Learning Services Pvt Ltd, New Delhi vs. ITO Ward - 10(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 5122/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Great Lakes E Learning Services Ito, Pvt.Ltd., S-40, 2Nd Floor, Vs Ward-10(3), Vasant Square Mall, Plot-A, Sec-B, New Delhi. Vasant Kunj, New Delhi-110070. Pan-Aaecb3694E 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

Dinesh Chand Rastogi, Moradabad vs. Pr. CIT, Moradabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4999/DEL/2019[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Dinesh Chand Rastogi, Pr.Cit, 11, Neel Kanth Colony, Civil Lines, Vs Moradabad. Moradabad, Uttar Pradesh-244001. Pan-Abipr8057K 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

Raj Kumar Dhingra, Ghaziabad vs. Pr. CIT, Ghaziabad

In the result, the appeal of the assessee is dismissed

ITA 4977/DEL/2019[2009-10]Status: DisposedITAT Delhi15 Apr 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2009-10

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

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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee

Nsr Farms Private Ltd., Delhi vs. ITO Ward - 17(3), New Delhi

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

ITA 4918/DEL/2019[2004-05]Status: DisposedITAT Delhi15 Apr 2021AY 2004-05

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 05.04.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That M/S Nsr Farm (P) Ltd. Vs. Ito

Section 5(1)

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 Senior

Amit Kumar Jain, New Delhi vs. ITO, Ward-38(5), New Delhi

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

ITA 4765/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Amit Kumar Jain Vs. Ito H. No.105, Block-A, Krishna Vihar, Ward – 38 (5) Shani Bazar Road, New Delhi New 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 2015-16 Is Directed Against The Order Of Learned Cit(A)-13, New Delhi Dated 20.03.2019. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 21.02.2021, 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

V.S.P. Stores Pvt. Ltd., New Delhi vs. ACIT Circle-26(2), New Delhi

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

ITA 4689/DEL/2019[2013-14]Status: DisposedITAT Delhi15 Apr 2021AY 2013-14

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 05.04.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax Arrears For The V.S.P. Stores Pvt. Ltd. Vs. Acit

Section 5(1)

settle the dispute relating to the tax arrears for the V.S.P. Stores Pvt. Ltd. Vs. ACIT 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

Elektron Energy Equipment Pvt. Ltd., New Delhi vs. ITO Ward-8(2), New Delhi

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

ITA 4554/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharatassessment Year : 2015-16 M/S Elektron Enery Equipments Vs. Ito, (P) Ltd., Ward 8(2) G-407, Rashmi Apartments, New Delhi. Harsh Vihar, Pitampura, New Delhi. Pan No. Aaace4934C (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, V.P. This Appeal By The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Of Learned Cit(A)-34, New Delhi Dated 26.03.2019. 2

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

Sunil Bhalla, New Delhi vs. ACIT Central Circle-08, New Delhi

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

ITA 4382/DEL/2019[2012-13]Status: DisposedITAT Delhi15 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2012-13 Sunil Bhalla Vs. Acit 161/1C, Lane W3/2, Western Central Circle -08 Avenue, Sainik Farms, New Delhi New 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 2012-13 Is Directed Against The Order Of Learned Cit(A)-23, New Delhi Dated 24.04.2019. 2. None Appeared On Behalf Of The Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 07.04.2021, 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

Madhu Garg, New Delhi vs. ACIT Circle-47(1), New Delhi

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

ITA 4200/DEL/2019[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 24.03.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax Arrears For The Smt. Madhu Garg Vs.Acit

Section 5(1)

opted to settle the dispute relating to the tax arrears for the Smt. Madhu Garg Vs.ACIT 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

Sudershan Bhalla, New Delhi vs. ACIT, Circle- 31(1), New Delhi

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

ITA 408/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Sudershan Bhalla Vs. Acit 90/22, B Malviya Nagar, West Circle – 31 (1) New Delhi New 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 2015-16 Is Directed Against The Order Of Learned Cit(A)-11, New Delhi Dated 22.11.2018. 2. None Appeared On Behalf Of The Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 31.03.2021, 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

Gaurav Sachdeva, New Delhi vs. ACIT Circle- 34(1), New Delhi

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

ITA 4077/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated Nil Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax Arrears For The Gaurav Sachdeva Vs. Acit

Section 5(1)

opted to settle the dispute relating to the tax arrears for the Gaurav Sachdeva Vs. ACIT 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

Yagya Techno Solutions Pvt. Ltd., Karnal vs. ACIT (OSD) Circle-5, Karnal

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

ITA 4066/DEL/2019[2010-11]Status: DisposedITAT Delhi15 Apr 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11 Yagya Techno Solutions Pvt.Ltd., Acit(Osd), Sco-25, 2Nd Floor, Nehru Place, Vs Circle-5, Karnal, Haryana-132001. Karnal. Pan-Aaacy3078R 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

Anil Bountra, Delhi vs. ACIT Circle-34(1), New Delhi

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

ITA 4050/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated Nil Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Anil Bountra Vs. Acit

Section 5(1)

Bountra Vs. ACIT 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

Satish Kumar Dhingra, Delhi vs. ACIT, Circle- 63(1), New Delhi

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

ITA 3900/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 24.03.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax Arrears For The Satish Kumar Dghingra Vs. Acit

Section 5(1)

opted to settle the dispute relating to the tax arrears for the Satish Kumar Dghingra Vs. ACIT 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

Manoj Jain, New Delhi vs. ITO Ward - 39(2), New Delhi

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

ITA 3834/DEL/2019[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated Nil Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To Settle The Dispute Relating To The Tax Arrears For The Manoj Jain Vs. Ito

Section 5(1)

opted to settle the dispute relating to the tax arrears for the Manoj Jain Vs. ITO 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

Garima Garg, Delhi vs. ITO Ward 34(3), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 3750/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

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

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

opted to settle the dispute relating to 2 ITA-3750/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

Sanjay Jain HUF, Delhi vs. ITO Ward 34(3), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 3749/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

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

For Appellant: Sh. Satymev Sabarn, AdvFor Respondent: Shri. R.K. Gupta, Sr. DR
Section 5(1)

Vivad 2 ITA-3749/Del/2019 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 Senior DR has no objection. 4. In view of the above, we accept the request