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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

Laxmi Traders, New Delhi vs. ACIT, Central Circle- 28, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 2635/DEL/2018[2014-15]Status: DisposedITAT Delhi31 Mar 2021AY 2014-15

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 years under consideration under the Vivad Se Vishwas Scheme, 2020. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed

Laxmi Traders, New Delhi vs. ACIT, Central Circle- 28, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 2634/DEL/2018[2014-15]Status: DisposedITAT Delhi31 Mar 2021AY 2014-15

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 years under consideration under the Vivad Se Vishwas Scheme, 2020. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed

Laxmi Traders, New Delhi vs. ACIT, Central Circle- 28, New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 2633/DEL/2018[2013-14]Status: DisposedITAT Delhi31 Mar 2021AY 2013-14

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 years under consideration under the Vivad Se Vishwas Scheme, 2020. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have 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 appeals of the assessee are dismissed as withdrawn

ITA 194/DEL/2018[2013-14]Status: DisposedITAT Delhi31 Mar 2021AY 2013-14

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

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. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have 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 appeals of the assessee are dismissed as withdrawn

ITA 193/DEL/2018[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

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. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed

Deepak Marwah, New Delhi vs. ACIT, Circle-32(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1873/DEL/2018[2012-13]Status: DisposedITAT Delhi31 Mar 2021AY 2012-13

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

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

Ge Jenbacher Gmbh & Co. Ohg, 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 6476/DEL/2017[2014-15]Status: DisposedITAT Delhi31 Mar 2021AY 2014-15

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

DCIT, Circle-10(1), New Delhi vs. Gates India P.Ltd, New Delhi

In the result, Departmental Appeal disposed of

ITA 4960/DEL/2017[2013-14]Status: DisposedITAT Delhi31 Mar 2021AY 2013-14

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiya

For Appellant: Ms. Shubhangi Arora, C.AFor Respondent: Shri Vipul Kashyap, Sr. DR

Learned Counsel for the Assessee at the outset submitted that assessee has opted to settle the matter in Departmental Appeal in VIVAD SE VISHWAS SCHEME 2 ITA.No.4960/Del./2017 M/s. Gates India Pvt. Ltd., New Delhi. 2020 and Form No.5 Dated 08.12.2020 have also been issued in favour ... objection to the same. 4. Considering the above, it is clear that since Departmental Appeal is settled in VIVAD SE VISHWAS SCHEME, 2020 and tax have been paid by assessee and Form No.5 have already been issued in favour of the assessee, therefore, the Departmental Appeal has become infructuous

Kusum Gupta, New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 2948/DEL/2017[2009-10]Status: DisposedITAT Delhi31 Mar 2021AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Before us, the Ld. AR submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 and Form No. 3 is awaited. 3. In view of the aforesaid facts

Vipin Packaging Pvt. Ltd., Delhi vs. ITO, New Delhi

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

ITA 1594/DEL/2017[2006-07]Status: DisposedITAT Delhi31 Mar 2021AY 2006-07

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2006-07

For Appellant: NoneFor Respondent: Sh. M. Baranwal, 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

Shalimar Town Planners Pvt. Ltd., New Delhi vs. ACIT, New Delhi

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

ITA 6306/DEL/2013[2007-08]Status: DisposedITAT Delhi31 Mar 2021AY 2007-08

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2007-08

For Appellant: NoneFor Respondent: Sh. M. Baranwal, 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

Pernia Qureshi Consultancy Pvt Ltd, New Delhi vs. DCIT Central Circle-07, New Delhi

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

ITA 991/DEL/2020[2013-14]Status: DisposedITAT Delhi30 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)

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under ITA 991/Del/2020 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

Pernia Qureshi Consultancy Pvt Ltd, New Delhi vs. DCIT Central Circle-07, New Delhi

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

ITA 990/DEL/2020[2012-13]Status: DisposedITAT Delhi30 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 to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Ajay Kumar Jindal, New Delhi vs. ITO Ward- 42(1), New Delhi

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

ITA 173/DEL/2020[2014-15]Status: DisposedITAT Delhi30 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 ITA 173/Del/2020 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

Top Town Land & Properties Pvt Ltd, Bengaluru vs. JCIT Circle-25(2), New Delhi

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

ITA 9636/DEL/2019[2016-17]Status: DisposedITAT Delhi30 Mar 2021AY 2016-17

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

Bimla Aggarwal, New Delhi vs. ITO Ward - 62(5), New Delhi

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

ITA 9532/DEL/2019[2011-12]Status: DisposedITAT Delhi30 Mar 2021AY 2011-12

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

For Appellant: NoneFor Respondent: Sh. M. Baranwal, 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

Virender Kumar Aggarwal HUF, New Delhi vs. ITO Ward - 62(5), New Delhi

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

ITA 9531/DEL/2019[2011-12]Status: DisposedITAT Delhi30 Mar 2021AY 2011-12

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

For Appellant: NoneFor Respondent: Sh. M. Baranwal, 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

Carrier Airconditioning and Refrigeration Ltd., Gurgaon vs. DCIT, Circle-1(1), Gurgaon

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

ITA 9411/DEL/2019[2015-16]Status: DisposedITAT Delhi30 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

Ultimate Fashion Maker Ltd., New Delhi vs. ITO Ward - 27(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 9351/DEL/2019[2016-17]Status: DisposedITAT Delhi30 Mar 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Kul Bharatasstt. Year : 2016-17

For Appellant: Ms. Gunjan Jain, CAFor Respondent: Shri M Baranwal , Sr. DR

ground that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and certificate to this effect in Form No. 3 has already been obtained. 3. Learned Sr. DR has no objection for withdrawal

Siddharth Gupta, New Delhi vs. ACIT Central Circle-6, New Delhi

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

ITA 9114/DEL/2019[2015-16]Status: DisposedITAT Delhi30 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