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“Vivad se Vishwas”

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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

Niho Construction Ltd., New Delhi vs. JCIT, New Delhi

In the result, all the above 11 appeals of the assessee are allowed

ITA 2120/DEL/2015[2007-08]Status: DisposedITAT Delhi05 Mar 2021AY 2007-08

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Rajkumar Gupta, CAFor Respondent: Shri R.K. Gupta, Sr. DR

very outset, the ld. counsel for the assessee brought to our notice that the quarrel has now been settled under the Vivad se Vishwas Scheme, 2020 and for which Forms No. 3 in all the captioned appeals have been issued. Therefore, the appeals may be dismissed as withdrawn

Niho Construction Ltd., New Delhi vs. JCIT, New Delhi

In the result, all the above 11 appeals of the assessee are allowed

ITA 2119/DEL/2015[2006-07]Status: DisposedITAT Delhi05 Mar 2021AY 2006-07

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Rajkumar Gupta, CAFor Respondent: Shri R.K. Gupta, Sr. DR

very outset, the ld. counsel for the assessee brought to our notice that the quarrel has now been settled under the Vivad se Vishwas Scheme, 2020 and for which Forms No. 3 in all the captioned appeals have been issued. Therefore, the appeals may be dismissed as withdrawn

Niho Construction Ltd., New Delhi vs. JCIT, New Delhi

In the result, all the above 11 appeals of the assessee are allowed

ITA 2118/DEL/2015[2005-06]Status: DisposedITAT Delhi05 Mar 2021AY 2005-06

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Rajkumar Gupta, CAFor Respondent: Shri R.K. Gupta, Sr. DR

very outset, the ld. counsel for the assessee brought to our notice that the quarrel has now been settled under the Vivad se Vishwas Scheme, 2020 and for which Forms No. 3 in all the captioned appeals have been issued. Therefore, the appeals may be dismissed as withdrawn

Niho Construction Ltd., New Delhi vs. JCIT, New Delhi

In the result, all the above 11 appeals of the assessee are allowed

ITA 2117/DEL/2015[2004-05]Status: DisposedITAT Delhi05 Mar 2021AY 2004-05

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Rajkumar Gupta, CAFor Respondent: Shri R.K. Gupta, Sr. DR

very outset, the ld. counsel for the assessee brought to our notice that the quarrel has now been settled under the Vivad se Vishwas Scheme, 2020 and for which Forms No. 3 in all the captioned appeals have been issued. Therefore, the appeals may be dismissed as withdrawn

Niho Construction Ltd., New Delhi vs. JCIT, New Delhi

In the result, all the above 11 appeals of the assessee are allowed

ITA 2116/DEL/2015[2008-09]Status: DisposedITAT Delhi05 Mar 2021AY 2008-09

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Rajkumar Gupta, CAFor Respondent: Shri R.K. Gupta, Sr. DR

very outset, the ld. counsel for the assessee brought to our notice that the quarrel has now been settled under the Vivad se Vishwas Scheme, 2020 and for which Forms No. 3 in all the captioned appeals have been issued. Therefore, the appeals may be dismissed as withdrawn

Niho Construction Ltd., New Delhi vs. JCIT, New Delhi

In the result, all the above 11 appeals of the assessee are allowed

ITA 2115/DEL/2015[2007-08]Status: DisposedITAT Delhi05 Mar 2021AY 2007-08

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Rajkumar Gupta, CAFor Respondent: Shri R.K. Gupta, Sr. DR

very outset, the ld. counsel for the assessee brought to our notice that the quarrel has now been settled under the Vivad se Vishwas Scheme, 2020 and for which Forms No. 3 in all the captioned appeals have been issued. Therefore, the appeals may be dismissed as withdrawn

Niho Construction Ltd., New Delhi vs. JCIT, New Delhi

In the result, all the above 11 appeals of the assessee are allowed

ITA 2114/DEL/2015[2006-07]Status: DisposedITAT Delhi05 Mar 2021AY 2006-07

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Rajkumar Gupta, CAFor Respondent: Shri R.K. Gupta, Sr. DR

very outset, the ld. counsel for the assessee brought to our notice that the quarrel has now been settled under the Vivad se Vishwas Scheme, 2020 and for which Forms No. 3 in all the captioned appeals have been issued. Therefore, the appeals may be dismissed as withdrawn

Niho Construction Ltd., New Delhi vs. JCIT, New Delhi

In the result, all the above 11 appeals of the assessee are allowed

ITA 2112/DEL/2015[2007-08]Status: DisposedITAT Delhi05 Mar 2021AY 2007-08

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Rajkumar Gupta, CAFor Respondent: Shri R.K. Gupta, Sr. DR

very outset, the ld. counsel for the assessee brought to our notice that the quarrel has now been settled under the Vivad se Vishwas Scheme, 2020 and for which Forms No. 3 in all the captioned appeals have been issued. Therefore, the appeals may be dismissed as withdrawn

Niho Construction Ltd., New Delhi vs. JCIT, New Delhi

In the result, all the above 11 appeals of the assessee are allowed

ITA 2111/DEL/2015[2005-06]Status: DisposedITAT Delhi05 Mar 2021AY 2005-06

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Rajkumar Gupta, CAFor Respondent: Shri R.K. Gupta, Sr. DR

very outset, the ld. counsel for the assessee brought to our notice that the quarrel has now been settled under the Vivad se Vishwas Scheme, 2020 and for which Forms No. 3 in all the captioned appeals have been issued. Therefore, the appeals may be dismissed as withdrawn

Niho Construction Ltd., New Delhi vs. JCIT, New Delhi

In the result, all the above 11 appeals of the assessee are allowed

ITA 2110/DEL/2015[2004-05]Status: DisposedITAT Delhi05 Mar 2021AY 2004-05

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Rajkumar Gupta, CAFor Respondent: Shri R.K. Gupta, Sr. DR

very outset, the ld. counsel for the assessee brought to our notice that the quarrel has now been settled under the Vivad se Vishwas Scheme, 2020 and for which Forms No. 3 in all the captioned appeals have been issued. Therefore, the appeals may be dismissed as withdrawn

Bijender Gahlot, New Delhi vs. ITO, Ward- 43(2), New Delhi

The appeal of the assessee is dismissed as withdrawn

ITA 8782/DEL/2019[2011-12]Status: DisposedITAT Delhi04 Mar 2021AY 2011-12

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[Assessment Year: 2011-12]

Vide application dated 22.02.2021, the assessee pleaded for the withdrawal of the appeal as the quarrel has been settled under the Direct Tax Vivad Se Vishwas Scheme. 3. Noting the contents of the application, the appeal of the assessee is dismissed as withdrawn. Decisions announced in the open court

Rama Containers (P) Ltd, New Delhi vs. ITO Ward - 15(2), New Delhi

The appeal of the assessee is dismissed as withdrawn

ITA 8754/DEL/2019[2004-05]Status: DisposedITAT Delhi04 Mar 2021AY 2004-05

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[Assessment Year: 2004-05]

Vide application dated 10.01.2021, the assessee requested for the withdrawal of the appeal as the dispute has been settled under the Direct Tax Vivad Se Vishwas Scheme. 3. Noting the contents of the application, the appeal of the assessee is dismissed as withdrawn. Decisions announced in the open court

Vrinda Farms Pvt. Ltd., New Delhi vs. ACIT, Circle- 26(2), New Delhi

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

ITA 7049/DEL/2019[2011-12]Status: DisposedITAT Delhi04 Mar 2021AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year : 2011-12

For Appellant: Sh. Rahul Chourasia, CAFor Respondent: Shri R.K. Gupta, 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

Paradise International Pvt Ltd, New Delhi vs. ITO Ward- 19(3), New Delhi

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

ITA 6465/DEL/2019[20011-12]Status: DisposedITAT Delhi04 Mar 2021

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year : 2011-12

For Appellant: NoneFor Respondent: Shri R.K. Gupta, 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

Rani Popli, New Delhi vs. ITO Ward - 42(5), New Delhi

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

ITA 6464/DEL/2019[2011-12]Status: DisposedITAT Delhi04 Mar 2021AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year : 2011-12 Rani Popli, Vs. Ito, Ward-42(5), C/O Dev Raj Sharma, Civic Centre, Advocate, New Delhi Ta-327, 2Nd Floor, Tughlakabad Extn., Main Okhla Road, New Delhi – 110 019 (Pan: Akppp7848G) (Appellant) (Respondent) Appellant By : None Respondent By : Shri R.K. Gupta, Sr. Dr. Date Of Hearing : 04.03.2021 Date Of Pronouncement : 04.03.2021

For Appellant: NoneFor Respondent: Shri R.K. Gupta, 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

Naresh Kumar Kubba HUF, Vrindavan vs. ITO, Ward- 47(3), New Delhi

Appeals are hereby dismissed with liberty to get it restored by the assessee in

ITA 630/DEL/2019[2010-11]Status: DisposedITAT Delhi04 Mar 2021AY 2010-11

Bench: Shri R.K. Panda & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Shyam Jain, AdvocateFor Respondent: Shri R.K. Gupta, Senior DR

ground 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” and has filed necessary Forms 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued

Naresh Kumar Kubba HUF, Vrindavan vs. ITO, Ward- 47(3), New Delhi

Appeals are hereby dismissed with liberty to get it restored by the assessee in

ITA 629/DEL/2019[2009-10]Status: DisposedITAT Delhi04 Mar 2021AY 2009-10

Bench: Shri R.K. Panda & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Shyam Jain, AdvocateFor Respondent: Shri R.K. Gupta, Senior DR

ground 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” and has filed necessary Forms 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued

Khichwamaji Exporters, New Delhi vs. ACIT Circle-34(1), New Delhi

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

ITA 5875/DEL/2019[2015-16]Status: DisposedITAT Delhi04 Mar 2021AY 2015-16

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year : 2015-16

For Appellant: NoneFor Respondent: Shri R.K. Gupta, 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

Uday Singh, Ghaziabad vs. ITO Ward - 1(5), Ghaziabad

Appeal is hereby dismissed with liberty to get it restored by the assessee in case

ITA 5801/DEL/2019[2009-10]Status: DisposedITAT Delhi04 Mar 2021AY 2009-10

Bench: Shri R.K. Panda & Shri Kuldip Singh(Through Video Conference)

For Appellant: NoneFor Respondent: Shri R.K. Gupta, Senior DR

ground 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” and has filed necessary Forms 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued

Amit Kumar, Ghaziabad vs. ITO Ward - 1(5), Ghaziabad

Appeal is hereby dismissed with liberty to get it restored by the assessee in case

ITA 5800/DEL/2019[2009-10]Status: DisposedITAT Delhi04 Mar 2021AY 2009-10

Bench: Shri R.K. Panda & Shri Kuldip Singh(Through Video Conference)

For Appellant: NoneFor Respondent: Shri R.K. Gupta, Senior DR

ground 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” and has filed necessary Forms 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued