← 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

Kirpa Shankar, Bhiwari vs. ITO, Ward-70(3), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3241/DEL/2019[2007-08]Status: DisposedITAT Delhi17 Mar 2021AY 2007-08

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2007-08 Kirpa Shankar, Ito, G-1/663, Phase-I, Riicoi Vs Ward-70(3), Industrial Area, Bhiwadi, Bhiwadi. New Delhi. Pan-Aoeps8622L Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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

Deepak Sodhani, New Delhi vs. ITO Ward 72(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 3062/DEL/2019[2015-16]Status: DisposedITAT Delhi17 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16

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

/Del/2019 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. 3. Learned

Vivek Garg (HUF), New Delhi vs. ITO Ward-42(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2472/DEL/2019[2015-16]Status: DisposedITAT Delhi17 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16

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

/Del/2019 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. 3. Learned

Navin Aggarwal, New Delhi vs. ACIT Central Circle-08, New Delhi

In the result, the appeals of the assessee is dismissed as withdrawn

ITA 2348/DEL/2019[2016-17]Status: DisposedITAT Delhi17 Mar 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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 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

Navin Aggarwal, New Delhi vs. ACIT Central Circle-08, New Delhi

In the result, the appeals of the assessee is dismissed as withdrawn

ITA 2347/DEL/2019[2015-16]Status: DisposedITAT Delhi17 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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 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

Navin Aggarwal, New Delhi vs. ACIT Central Circle-08, New Delhi

In the result, the appeals of the assessee is dismissed as withdrawn

ITA 2346/DEL/2019[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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 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

Navin Aggarwal, New Delhi vs. ACIT Central Circle-08, New Delhi

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

ITA 2345/DEL/2019[2012-13]Status: DisposedITAT Delhi17 Mar 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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 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

New India Colour Company Ltd, Delhi vs. ITO Ward-18(2), New Delhi

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

ITA 2318/DEL/2019[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

For Appellant: Ms. Umang Luthra, AdvFor 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 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

Rajni Arora, Saharanpur vs. ITO, Ward-3(3), Saharanpur

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

ITA 7688/DEL/2018[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri R.K. Pandaassessment Year : 2014-15

For Appellant: Sh. Tarun Kumar, AdvocateFor Respondent: Ms. Ranu Mukherjee, 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

Sangeeta Gupta, Delhi vs. ITO, Ward- 46(5), New Delhi

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

ITA 7170/DEL/2018[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2014-15 Sangeeta Gupta, Ito, 27C, Gh-10, Sunder Apartment, Vs Ward-46(5), Paschim Vihar, New Delhi-110087. New Delhi. Pan-Aaapg7530M Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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

Kirti Jain, New Delhi vs. ITO, Ward- 36(4), New Delhi

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

ITA 6743/DEL/2018[2015-16]Status: DisposedITAT Delhi17 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16

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

/Del/2019 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. 3. Learned

Vijay Sagar, New Delhi vs. ACIT, Circle-53(1), New Delhi

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

ITA 6734/DEL/2018[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.Narsimha Charyassessment Year : 2014-15 Vijay Sagar, Acit, 42, Gorund Floor, Jor Bagh, Vs Circle-53(1), New Delhi-110003. New Delhi. Pan-Aakps4903N Appellant Respondent Appellant By Sh.Harish Choudhary, Ca Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 17.03.2021 Date Of Pronouncement 17.03.2021

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

Saravpreet Singh Sokhi, New Delhi vs. ITO, Ward-21(3), New Delhi

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

ITA 6576/DEL/2018[2015-16]Status: DisposedITAT Delhi17 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16

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

/Del/2018 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. 3. Learned

Apra Auto India Pvt. Ltd., New Delhi vs. JCIT, Special Range-1, New Delhi

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

ITA 6539/DEL/2018[2015-16]Status: DisposedITAT Delhi17 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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

6539/Del/2019 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed. 3. Learned

Apra Auto India Pvt. Ltd., New Delhi vs. JCIT, Special Range-1, New Delhi

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

ITA 6538/DEL/2018[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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

6539/Del/2019 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed. 3. Learned

Kusum Agarwal, Ghaziabad vs. ITO, Ward- 1(3), Ghaziabad

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

ITA 591/DEL/2018[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri R.K. Pandaassessment Year : 2014-15

For Appellant: Sh. C.S. Anand, AdvocateFor Respondent: Ms. Ranu Mukherjee, 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

The State Trading Corporation of India Ltd., New Delhi vs. ACIT, Circle-25(1), New Delhi

In the result, the appeals of the assessee are dismissed

ITA 5190/DEL/2018[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.N. Charyita No.8320/Del/2019, Ay 2013-14 Ita No. 5190/Del/2018, Ay 2014-15 Ita No. 4166/Del/2018, Ay 2013-14 बनाम The State Trading Corporation Dcit Vs. Of India Ltd. Circle 25(1) Jawahar Vyapar Bhawan, New Delhi. Tolstoy Marg, New Delhi. Pan No. Aaact0102F अपीलाथ" Appellant ""यथ"/Respondent

Before us, the Ld. DR appeared and submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSVS) Act, 2020 and has filed Declaration Form No. 1 & 2 and received Form No. 3 (attached herewith). I.T.A.Nos.8320/Del/2019, 5190/Del/2018 & 4166/Del/2018

ACIT, Circle- 20(1), New Delhi vs. Proptiger Realty Pvt. Ltd., Gurgaon

In the result, the appeal of the Revenue is dismissed

ITA 438/DEL/2018[2013-14]Status: DisposedITAT Delhi17 Mar 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment 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

Mcm Infra, New Delhi vs. ITO, Ward- 62(1), New Delhi

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

ITA 430/DEL/2018[2014-15]Status: DisposedITAT Delhi17 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment 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

The State Trading Corporation of India Ltd., New Delhi vs. ACIT, Circle-25(1), New Delhi

In the result, the appeals of the assessee are dismissed

ITA 4166/DEL/2018[2013-14]Status: DisposedITAT Delhi17 Mar 2021AY 2013-14

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.N. Charyita No.8320/Del/2019, Ay 2013-14 Ita No. 5190/Del/2018, Ay 2014-15 Ita No. 4166/Del/2018, Ay 2013-14 बनाम The State Trading Corporation Dcit Vs. Of India Ltd. Circle 25(1) Jawahar Vyapar Bhawan, New Delhi. Tolstoy Marg, New Delhi. Pan No. Aaact0102F अपीलाथ" Appellant ""यथ"/Respondent

Before us, the Ld. DR appeared and submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSVS) Act, 2020 and has filed Declaration Form No. 1 & 2 and received Form No. 3 (attached herewith). I.T.A.Nos.8320/Del/2019, 5190/Del/2018 & 4166/Del/2018