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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

Mayank Jain, New Delhi vs. ITO Ward-38(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2465/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)

/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

Ravi Kumar, New Delhi vs. ACIT Circle-46(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2414/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 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed

Shweta Gupta, Ghaziabad vs. ACIT Circle-02, Ghaziabad

In the result, the appeal of the assessee is dismissed

ITA 2308/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

Rajesh Bhandari, New Delhi vs. ACIT, Circle-39(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2185/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)

assessee has opted to settle the dispute relating to the tax arrears for the assessment year under ITA 2185/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

Sushil Kumar Jindal, New Delhi vs. ITO Ward 26(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2163/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

Rajeev Agarwal, Naida vs. ACIT, Circle-3, Noida

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2037/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

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

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

opted to settle the dispute relating to the 2 ITA-2037/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

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

In the result, the appeal filed by the Assessee is dismissed as withdrawn and appeal of the Revenue is dismissed having become infructuous

ITA 2004/DEL/2019[2008-09]Status: DisposedITAT Delhi30 Mar 2021AY 2008-09

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2007-08 M/S Bptp Ltd., Vs. Dcit, Central Circle-32, M-11, Middle Circle, New Delhi Connaught Circus, New Delhi – 110 001 (Pan: Aaccb2442A)

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

also stated that 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

Ongc Videsh Ltd., New Delhi vs. Addl. CIT, New Delhi

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

ITA 1727/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

Arjun Gupta, Delhi vs. ITO Ward - 56(4), New Delhi

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

ITA 1181/DEL/2019[2014-15]Status: DisposedITAT Delhi30 Mar 2021AY 2014-15

Bench: Shri Kul Bharatassessment Year : 2014-15 Arjun Gupta, Ito, C-5, Mandoli Industrial Area, Ward-56(4), Phase-I, Delhi-110093. New Delhi. Pan-Akmpg3290L Appellant Respondent Appellant By Sh.Madhur Aggarwal, Adv. Respondent By Sh. Farhat Khanna, Sr.Dr Date Of Hearing 30.03.2021 Date Of Pronouncement 30.03.2021

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

Ilbs Conference Committee, New Delhi vs. ITO, Ward-62(3), New Delhi

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

ITA 7664/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Mar 2021AY 2014-15

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

Srims Estates P.Ltd, Gurgaon vs. ACIT, Circle-24(1), New Delhi

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

ITA 7648/DEL/2018[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Srims Estates P.Ltd., Acit, Lgg-121, Laburunum, Sushant Vs Circle-24(1), Lok-1, Gurgaon, Haryana-122002. New Delhi. Pan-Aancs6089D Appellant Respondent Appellant By Ms. Gunjan Jain, Ca Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 30.03.2021 Date Of Pronouncement 30.03.2021

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

Lenskart Solution Pvt. Ltd., New Delhi vs. Addl.CIT, Special Range-5, New Delhi

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

ITA 6026/DEL/2018[2015-16]Status: DisposedITAT Delhi30 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Lenskart Solution Pvt.Ltd., Addl. Cit, W-123, Greater Kailash, Part-2, Vs Special Range-5, New Delhi-110048. New Delhi. Pan-Aaccv7324B Appellant Respondent Appellant By Ms. Subhangi Arora, Ar Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 30.03.2021 Date Of Pronouncement 30.03.2021

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

Romy Agarwal, New Delhi vs. ACIT, Circle- 34(1), New Delhi

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

ITA 5650/DEL/2018[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

Vaibhav Singhal, New Delhi vs. ACIT, Circle- 34(1), New Delhi

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

ITA 5649/DEL/2018[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

Vaibhav Singhal, New Delhi vs. ACIT, Circle- 34(1), New Delhi

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

ITA 3346/DEL/2018[2013-14]Status: DisposedITAT Delhi30 Mar 2021AY 2013-14

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

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

Romy Agarwal, New Delhi vs. ACIT, Circle - 34(1), New Delhi

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

ITA 3345/DEL/2018[2013-14]Status: DisposedITAT Delhi30 Mar 2021AY 2013-14

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

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

Hanuman Garments P.Ltd, Delhi vs. ITO, Ward-11(1), New Delhi

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

ITA 2096/DEL/2018[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)

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

M/S Parsons Brinckerhoff International Llc, New Delhi vs. DCIT, International Taxation, New Delhi

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

ITA 888/DEL/2017[2009-10]Status: DisposedITAT Delhi30 Mar 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2009-10 Parsons Brinckjerhoff International Dcit, Llc, 210, Iind Floor, Regus Vs International Taxation, Elegance, Jasola District Centre, Circle-2(2)(2), Old Mathura Road, New Delhi. New Delhi-110025. Pan-Aaccp0779J Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 30.03.2021 Date Of Pronouncement 30.03.2021

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

Vijay Kumar Ajmani, New Delhi vs. ITO, Ward- 51(2), New Delhi

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

ITA 6615/DEL/2017[2014-15]Status: DisposedITAT Delhi30 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Vijay Kumar Ajmani , Vs. Ito, A-6/20, Triveni Apartments Ward – 51 (2) Paschim Vihar, New Delhi New Delhi Pan : Aafpa1194G (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 2014-15 Is Directed Against The Order Of Learned Cit(A)-17, New Delhi Dated 27.09.2017. 2. The Learned Counsel For The Assessee, Vide Its Letter Dated 18.02.2021, 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-6615/Del/2017 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

Virgin Mobile India Pvt. Ltd., New Delhi vs. Addl. CIT, Spl. Range- 9, New Delhi

The appeals of the Assessee are dismissed as withdrawn

ITA 4395/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Mar 2021AY 2012-13

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

For Appellant: Shri Kamal Arya, AdvocateFor Respondent: Shri H.K. Chaudhary, CIT-DR

India Private Limited, New Delhi. 2. Learned Counsel for the Assessee submitted that assessee has settled the matter in both the appeals in VIVAD SE VISHWAS SCHEME 2020 and Form No.3 have been issued. He has, therefore, prayed that assessee may be permitted to withdraw the appeals. 3. In view