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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

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

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9113/DEL/2019[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 has opted to ITA 9113/Del/2019 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

Consulting Engineering Services (India) Pvt. Ltd., Gurgaon vs. ACIT Circle-6(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9077/DEL/2019[2013-14]Status: DisposedITAT Delhi30 Mar 2021AY 2013-14

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

For Appellant: Shri Sanat Kapoor, AdvFor 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 9077/Del/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

Snap on Tools P.Ltd, New Delhi vs. ACIT, Circle-24(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8660/DEL/2019[2013-14]Status: DisposedITAT Delhi30 Mar 2021AY 2013-14

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

For Appellant: Shri Deepak Katari, 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

Dinesh Chand Aggarwal, New Delhi vs. ITO Ward - 8(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8638/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Dinesh Chande Aggarwal Vs. Ito 532, Sunehri Bagh, Appartment, Ward- 8 (1) Sector-13, Rohini New Delhi New Delhi Pan : Aaapc3809M (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr Date Of Hearing : 30.03.2021 Date Of Pronouncement : 30.03.2021 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)-3, New Delhi Dated 06.09.2019. 2. 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 That The Assessee Has Opted To Settle The Dispute Relating To The 2

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

opted to settle the dispute relating to the 2 ITA-8638/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

Amrit Goel Prop. M/S.Shiv Shankar Plywood, New Delhi vs. ACIT, Circle-21(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8583/DEL/2019[2007-08]Status: DisposedITAT Delhi30 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: Ms. Umang Luthra, AdvocateFor 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

Asra Rehman, Moradabad vs. ITO Ward - 2(1), Moradabad

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

ITA 8234/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

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

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

Faisal Majid, Moradabad vs. ITO Ward - 2(1), Moradabad

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

ITA 8233/DEL/2019[2014-15]Status: DisposedITAT Delhi30 Mar 2021AY 2014-15

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

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

Ntn Nei Manufacturing Pvt Ltd, New Delhi vs. DCIT Circle-18(2), New Delhi

In the result, all the 04 appeals of the assessee are dismissed as withdrawn

ITA 8140/DEL/2019[2011-12]Status: DisposedITAT Delhi30 Mar 2021AY 2011-12

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

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

Ransan Trexim Private Limited, New Delhi vs. ITO Ward-21(1), New Delhi

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

ITA 8123/DEL/2019[2011-12]Status: DisposedITAT Delhi30 Mar 2021AY 2011-12

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

Business Park Developers Pvt. Ltd., New Delhi vs. ACIT, (OSD)-Ward-5(2), New Delhi

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

ITA 8098/DEL/2019[2009-10]Status: DisposedITAT Delhi30 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 2 ITA-8098/Del/2019 to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Monit Malhotra and Sons (HUF), New Delhi vs. ITO Ward-49(1), New Delhi

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

ITA 8056/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

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

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

Amit Kumar, Rohtak vs. ITO Ward-1, Rohtak

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

ITA 7449/DEL/2019[2010-11]Status: DisposedITAT Delhi30 Mar 2021AY 2010-11

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

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

opted to settle the dispute relating to the tax arrears for the assessment year under 2 ITA-7449/Del/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

Harish Chandra India Ltd., Rohtak vs. ITO Ward-2, Rohtak

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

ITA 7362/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

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

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

opted 2 ITA-7362/Del/2019 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

Krishan Kumar Pandey, New Delhi vs. ITO Ward - 44(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7309/DEL/2019[2011-12]Status: DisposedITAT Delhi30 Mar 2021AY 2011-12

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

For Appellant: NoneFor 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

Ntn Nei Manufacturing India Pvt. Ltd., New Delhi vs. DCIT, Circle- 18(2), New Delhi

In the result, all the 04 appeals of the assessee are dismissed as withdrawn

ITA 7180/DEL/2019[2012-13]Status: DisposedITAT Delhi30 Mar 2021AY 2012-13

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

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

Neerja Garg, New Delhi vs. ACIT Circle-63(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7099/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

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

For Appellant: NoneFor 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

Aktion Safety Equipments P.Ltd, New Delhi vs. ITO, Wartd-2(1), New Delhi

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

ITA 7030/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)

opted 2 ITA-7030/Del/2019 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

Naresh Kumar, Delhi vs. ITO, Ward- 42(5), New Delhi

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

ITA 688/DEL/2019[2014-15]Status: DisposedITAT Delhi30 Mar 2021AY 2014-15

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

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

Sushila Devi, Hisar vs. ITO Ward - 4, Hisar

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

ITA 6870/DEL/2019[2010-11]Status: DisposedITAT Delhi30 Mar 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2010-11 Sushila Devi Vs. Ito 645, Near Pilikothi, Jawahar, Ward – 4 Nagar, Hisar-125001 Hisar Pan : Bodps8194F (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr Date Of Hearing : 30.03.2021 Date Of Pronouncement : 30.03.2021 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, Hisar Dated 31.01.2019. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 23.03.2021, 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: NoneFor Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

opted to settle the dispute relating to the 2 ITA-6870/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

Anshu Hospitals Ltd, Faridabad vs. ACIT Circle- 2(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6744/DEL/2019[2012-13]Status: DisposedITAT Delhi30 Mar 2021AY 2012-13

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

For Appellant: NoneFor 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