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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

Nuovo Pignone International Srl, Gurgaon vs. Jt. CIT (International Taxation), Circle-1(3)(1), New Delhi

In the result, all the appeals of the assessees are dismissed as withdrawn

ITA 7791/DEL/2019[2002-03]Status: DisposedITAT Delhi31 Mar 2021AY 2002-03

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

For Appellant: Ms. Disha Jham, Adv. &For Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

stated that the assessees have 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

Nuovo Pignone International Srl, Gurgaon vs. Jt. CIT (International Taxation), Circle-1(3)(1), New Delhi

In the result, all the appeals of the assessees are dismissed as withdrawn

ITA 7790/DEL/2019[2001-02]Status: DisposedITAT Delhi31 Mar 2021AY 2001-02

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

For Appellant: Ms. Disha Jham, Adv. &For Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

stated that the assessees have 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

Ashvni Kumar, Charkhi Dadri vs. ITO, Charkhi Dadri

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7698/DEL/2019[2013-14]Status: DisposedITAT Delhi31 Mar 2021AY 2013-14

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, 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

Reena Agarwal, Moradabad vs. ITO Ward-2(2), Moradabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6925/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Mar 2021AY 2015-16

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

For Appellant: Shri Pramod Agarwal, AdvocateFor Respondent: Shri M. Baranwal, Senior DR
Section 5(1)

stated that she 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

Ge Packaged Power Inc., Gurgaon vs. DCIT (International Taxation), Circle-1(3)(1), New Delhi

In the result, all the appeals of the assessees are dismissed as withdrawn

ITA 63/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Mar 2021AY 2015-16

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

For Appellant: Ms. Disha Jham, Adv. &For Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

stated that the assessees have 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

Ge Energy Parts Inc., Gurgaon vs. DCIT (International Taxation), Circle-1(3)(1), New Delhi

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

ITA 61/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Mar 2021AY 2015-16

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

For Appellant: Ms. Disha Jham, Adv. &For Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

stated that the assessees have 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

Hanu Portfolio Pvt. Ltd., Delhi vs. ITO, Ward- 11(1), New Delhi

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

ITA 6091/DEL/2019[2010-11]Status: DisposedITAT Delhi31 Mar 2021AY 2010-11

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, Sr. DR
Section 5(1)

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under ITA 6091/D/2019 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

Ge Packaged Power Inc., Gurgaon vs. DCIT (International Taxation), Circle-1(3)(1), New Delhi

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

ITA 5576/DEL/2019[2007-08]Status: DisposedITAT Delhi31 Mar 2021AY 2007-08

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

For Appellant: Ms. Disha Jham, Adv. &For Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

stated that the assessees have 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

Ge Packaged Power Inc., Gurgaon vs. DCIT (International Taxation), Circle-1(3)(1), New Delhi

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

ITA 5575/DEL/2019[2006-07]Status: DisposedITAT Delhi31 Mar 2021AY 2006-07

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

For Appellant: Ms. Disha Jham, Adv. &For Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

stated that the assessees have 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

Ge Packaged Power Inc., Gurgaon vs. DCIT (International Taxation), Circle-1(3)(1), New Delhi

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

ITA 5574/DEL/2019[2005-06]Status: DisposedITAT Delhi31 Mar 2021AY 2005-06

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

For Appellant: Ms. Disha Jham, Adv. &For Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

stated that the assessees have 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

Ge Packaged Power Inc., Gurgaon vs. DCIT (International Taxation), Circle-1(3)(1), New Delhi

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

ITA 5572/DEL/2019[2002-03]Status: DisposedITAT Delhi31 Mar 2021AY 2002-03

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

For Appellant: Ms. Disha Jham, Adv. &For Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

stated that the assessees have 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

Inabata India Private Limited, Gurgaon vs. JCIT (OSD), Circle-12(1), New Delhi

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

ITA 5458/DEL/2019[2012-13]Status: DisposedITAT Delhi31 Mar 2021AY 2012-13

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

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior 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 2 ITA-5458/Del/2019 to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Veena Jain, New Delhi vs. ACIT Circle-17(2), New Delhi

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

ITA 5438/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Mar 2021AY 2015-16

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

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior 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

Rama Devi Mundhra, Delhi vs. ITO Ward 59(4), New Delhi

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

ITA 2681/DEL/2019[2014-15]Status: DisposedITAT Delhi31 Mar 2021AY 2014-15

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, Sr. DR
Section 5(1)

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under ITA 2681/D/2019 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 Ashok Garg, New Delhi vs. ITO Ward-50(3), New Delhi

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

ITA 2183/DEL/2019[2014-15]Status: DisposedITAT Delhi31 Mar 2021AY 2014-15

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

For Appellant: NoneFor Respondent: Shri M. Barnwal, 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

Grid Solutions Sas (Earlier Known As Alstom Grid Sas), Chennai vs. DCIT (International Taxation), Circle-1(1)(1), New Delhi

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

ITA 586/DEL/2018[2014-15]Status: DisposedITAT Delhi31 Mar 2021AY 2014-15

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

For Appellant: Shri Deepak Thakur, AdvocateFor Respondent: Shri M. Barnwal, 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

Remarkable Estates Pvt. Ltd., New Delhi vs. ACIT, Central Circle-32, New Delhi

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

ITA 4787/DEL/2018[2007-08]Status: DisposedITAT Delhi31 Mar 2021AY 2007-08

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

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior 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

Gitanjali Promoters Pvt. Ltd., New Delhi vs. ACIT, Central Circle-32, New Delhi

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

ITA 4785/DEL/2018[2007-08]Status: DisposedITAT Delhi31 Mar 2021AY 2007-08

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

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior 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

Bhushan Kumar Jain, Delhi vs. ITO, Ward- 61(4), New Delhi

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

ITA 2919/DEL/2018[2014-15]Status: DisposedITAT Delhi31 Mar 2021AY 2014-15

Bench: Shri Kul Bharatassessment Year : 2014-15 Bhushan Kumar Jain, Vs Ito, Luv 003, Agrasen Niwas, Plot 66, Ward-61(4), Paharganj, Delhi-110092. New Delhi. Pan-Aaipj5337P Appellant Respondent Appellant By Ms. Kriti Bansal, Ca Respondent By Sh. Farhat Khan, Sr.Dr Date Of Hearing 31.03.2021 Date Of Pronouncement 31.03.2021

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

Asian Resurfacing of Road Agency Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 15, New Delhi

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

ITA 2643/DEL/2018[2009-10]Status: DisposedITAT Delhi31 Mar 2021AY 2009-10

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

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior 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