← All Phrases

“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

Ruchi Goyal, New Delhi vs. ITO, Ward-57(2), New Delhi

ITA 1045/DEL/2019[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Ruchi Goyal, Ito, C/O-M K Bhatt & Co., Cas, Vs Ward-57(2), 302, Triveni Complex, E-10/12, New Delhi. Jawahar Park, Laxmi Nagar, New Delhi-110092. Pan-Afopg2248H 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

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. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed. 2 ITA No.-1045/Del/2019

Sismca Builders P.Ltd, Delhi vs. DCIT, Central Circle, Noida

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 967/DEL/2018[2013-14]Status: DisposedITAT Delhi15 Apr 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2013-14 Sismca Builders Pvt. Ltd. Vs. Dcit G-25, Ground Floor, Vardhman Central Circle Mayur Market, Csc, Mayur Vihar, Noida Phase-3, 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 2013-14 Is Directed Against The Order Of Learned Cit(A)-Iv, Kanpur Dated 29.11.2017. 2. None Appeared On Behalf Of The Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 10.03.2021, 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/2018 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

Sismca Builders P.Ltd, Delhi vs. DCIT, Central Circle, Noida

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 966/DEL/2018[2012-13]Status: DisposedITAT Delhi15 Apr 2021AY 2012-13

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharat

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 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

Sismca Builders P.Ltd, Delhi vs. DCIT, Central Circle, Noida

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 965/DEL/2018[2011-12]Status: DisposedITAT Delhi15 Apr 2021AY 2011-12

Bench: Shri G.S. Pannu, Hon’Ble & Shri Kul Bharat

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 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

Bptp Ltd, New Delhi vs. DCIT, Central Circle- 32, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8117/DEL/2018[2006-07]Status: DisposedITAT Delhi15 Apr 2021AY 2006-07

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

Global Warehousing Pvt. Ltd., Delhi vs. DCIT, Circle- 10(1), New Delhi

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

ITA 8082/DEL/2018[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

Countrywide Promoters Pvt. Ltd., New Delhi vs. DCIT, Central Circle- 32, New Delhi

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

ITA 8061/DEL/2018[2005-06]Status: DisposedITAT Delhi15 Apr 2021AY 2005-06

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2005-06

For Appellant: Sh. Ajay Bhagwani, 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

Dlf Utilities Ltd., New Delhi vs. ACIT, Circle- 7(1), New Delhi

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

ITA 8004/DEL/2018[2013-14]Status: DisposedITAT Delhi15 Apr 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year: 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 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

Common Weal Estates Ltd, New Delhi vs. ITO, Ward-6(2), New Delhi

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

ITA 7953/DEL/2018[2009-10]Status: DisposedITAT Delhi15 Apr 2021AY 2009-10

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

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

/Del/2018 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 (Exemption), Circle-1(1), New Delhi vs. Indian Medical Association, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 7674/DEL/2018[2015-16]Status: DisposedITAT Delhi15 Apr 2021AY 2015-16

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

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

opted to settle the dispute relating to the 2 ITA-7674/Del/2018 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

Bliss Anand (P) Ltd., Delhi vs. DCIT, Circle- 5(1), New Delhi

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

ITA 7574/DEL/2018[2012-13]Status: DisposedITAT Delhi15 Apr 2021AY 2012-13

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 18.03.2021 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 M/S Bliss Anand (P) Ltd. Vs. Dcit

Section 5(1)

settle the dispute relating to the tax arrears for the M/s Bliss Anand (P) Ltd. Vs. DCIT 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

Ankit Yadav, New Delhi vs. ITO, Ward-32(3), New Delhi

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

ITA 7499/DEL/2018[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 19.03.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee Ankit Yadav Vs. Ito

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

Standing Conference of Public Enterprises (Scope), New Delhi vs. Prcit-18, New Delhi

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

ITA 7451/DEL/2018[2013-14]Status: DisposedITAT Delhi15 Apr 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2013-14

For Appellant: Ms. Somya Jain, 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

Lilu Ram Sharma, New Delhi vs. ACIT, Circle-42(1), New Delhi

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

ITA 7408/DEL/2018[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)

/Del/2018 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

Ss Millenium Realtech P.Ltd, G B Nagar vs. ITO, Ward-24(2), New Delhi

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

ITA 7352/DEL/2018[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Us. The Learned Counsel For The Assessee, Vide Email Letter Dated Ss Millenium Realtech Pvt. Ltd. Vs. Ito

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

Sudeep Gupta (HUF), New Delhi vs. ITO, Ward-31(1), New Delhi

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

ITA 7311/DEL/2018[2014-15]Status: DisposedITAT Delhi15 Apr 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Sudeep Gupta( Huf) Vs. Ito D-109, Saket, Ward – 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 2014-15 Is Directed Against The Order Of Learned Cit(A)-11, New Delhi Dated 24.09.2018. 2. None Appeared On Behalf Of Assessee At The Time Of Virtual Hearing. The Learned Counsel For The Assessee, Vide Its Letter Dated 08.04.2021, 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/2018 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

Vinay Garg, New Delhi vs. ITO, Ward- 27(4), New Delhi

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

ITA 6878/DEL/2018[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

Jeet Singh, Gurugram vs. ITO, Ward-2(2), Gurugram

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

ITA 6623/DEL/2018[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)

/Del/2018 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

Sheela Devi, Gurugram vs. ITO, Ward-4(2), Gurugram

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

ITA 6622/DEL/2018[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)

/Del/2018 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

Inder Bhan (Leiah) Bharatri Educational Society, Panipat vs. DCIT, Circle-2 (Exemption), Chandigarh

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

ITA 6435/DEL/2018[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