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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

Transys Consulting Pvt Ltd, Gurgaon vs. ACIT Circle-04, Gurgaon

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3694/DEL/2019[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

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

For Appellant: Mr. Pradeep Kumar Jha, 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

Shalini Jian, New Delhi vs. ACIT Circle-34(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 3186/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-3186/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

Taparia Holdings Pvt Ltd, New Delhi vs. DCIT Circle-25(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3101/DEL/2019[2010-11]Status: DisposedITAT Delhi15 Apr 2021AY 2010-11

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

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

opted to settle the dispute relating to the 2 ITA-3101/Del/2019 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

Nirmala Kataria, New Delhi vs. ITO, Ward-38(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2951/DEL/2019[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Nirmala Kataria Vs. Ito C/O. M/S. Avc & Co. Ward – 38 (3) Cas, 5C/9, 2Nd Floor, New Delhi Opp. Liberty Cinema, New Rohtak Road, 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 2014-15 Is Directed Against The Order Of Learned Cit(A)-13, New Delhi Dated 23.01.2019. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 18.03.2021, 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

Vaibhav Gupta, New Delhi vs. ITO Ward 70(3), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 2841/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-2841/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

Sanyam Jain, New Delhi vs. ITO Ward 34(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 2840/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-2840/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

Alpha Garments, New Delhi vs. ACIT, Circle-63(1), New Delhi

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

ITA 2837/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)

/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

Raman Mittal, New Delhi vs. ITO Ward 39(3), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 2752/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)

Vivad 2 ITA-2752/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

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

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

ITA 2749/DEL/2019[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Rajesh Kumar Malhotra(Huf) Vs. Acit J-6/70, Rajouri Garden, Circle – 45 (1) New Delhi -110027 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 2014-15 Is Directed Against The Order Of Learned Cit(A)-15, Delhi Dated 03.01.2019. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 26.03.2021, 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

Surender Virmani, Haryana vs. ITO Ward-4(3), Haryana

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

ITA 2698/DEL/2019[2012-13]Status: DisposedITAT Delhi15 Apr 2021AY 2012-13

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

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

DCIT Circle 5(2), New Delhi vs. Cedar Support Services Ltd., New Delhi

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

ITA 2600/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

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

Section 5(1)

stated that it 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

Kawaljeet Singh Duggal, New Delhi vs. ACIT, Circle- 63(1), New Delhi

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

ITA 2598/DEL/2019[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

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

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

Neeraj Prakash, Noida vs. DCIT, Central Circle, Noida

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

ITA 2575/DEL/2019[2012-13]Status: DisposedITAT Delhi15 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2012-13

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

Saya Buildcon Consortium Pvt Ltd, New Delhi vs. ACIT Circle-22(2), New Delhi

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

ITA 2306/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)

/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

Nakul Rajpal, New Delhi vs. ITO Ward-35(4), New Delhi

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

ITA 2022/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharatassessment Year : 2015-16 Nakul Rajpal, Vs. Ito, 720,Dr Mukherji Nagar, Ward 35(4) Delhi-110009. New Delhi. Pan No. Azepr5680C (Appellant) (Respondent) Appellant By : Shri C.S. Anand, Adv. Respondent By : Shri 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)-12, New Delhi Dated 29.11.2018. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 06.04.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him

For Appellant: Shri C.S. Anand, AdvFor 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 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

Parnika Commercial Estates Pvt. Ltd., New Delhi vs. DCIT Circle-19(2), New Delhi

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

ITA 1983/DEL/2019[2007-08]Status: DisposedITAT Delhi15 Apr 2021AY 2007-08

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

Section 5(1)

stated that it 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

The Mitre Corporation, Us vs. DCIT (International Taxation), Circle-3(1)(1), New Delhi

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

ITA 194/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 The Mitre Corporation Vs. Dcit 7515, Colshire Drive, Intl. Taxation 3 (1)(1) Mclean, Virginia 22102, New Delhi United States (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 Drp-2, New Delhi Dated 24.09.2018. 2. None Appeared On Behalf Of The Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 17.03.2021, 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

Sunil Gandhi, New Delhi vs. ACIT Circle-28(1), New Delhi

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

ITA 1926/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Sunil Gandhi Vs. Acit 93, Pocket-2, Jasola Circle – 28 (1) New Delhi New Delhi (Appellant) (Respondent) Appellant By : Sh. Tarun Sharma, Advocate 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)-10, New Delhi Dated 15.01.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 12.01.2021, Received By Email, Has Requested For Withdrawal Of The Appeal Filed By Him & Stated That The Assessee Has Opted To Settle The Dispute Relating To The 2

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

opted to settle the dispute relating to the 2 ITA-1926/Del/2019 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

Premium Business Solutions P.Ltd, New Delhi vs. ITO, Ward-20(4), New Delhi

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

ITA 175/DEL/2019[2010-11]Status: DisposedITAT Delhi15 Apr 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11 Premium Business Solutions P. Ltd Vs. Ito 802, 8Th Floor, Vishwa Sadan Ward – 20 (4) Building, District Centre, New Delhi Janakpuri, 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 2010-11 Is Directed Against The Order Of Learned Cit(A)-7, New Delhi Dated 11.10.2018. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 03.02.2021, 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

Ashish Gujral, New Delhi vs. DCIT Circle-24(2), New Delhi

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

ITA 1686/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. Tarun Sharma, AdvFor Respondent: Sh. R.K.Gupta, Sr. DR
Section 5(1)

opted to settle the dispute relating to the 2 ITA-1686/Del/2019 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