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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

Rajender Singh, New Delhi vs. ITO Ward-7(1), New Delhi

In the result, appeals of the assessee are dismissed as withdrawn

ITA 9533/DEL/2019[2011-12]Status: DisposedITAT Delhi03 Mar 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12 Rajender Singh, Ito, Gh-13/767, Paschim Vihar, Vs Ward-7(1), New Delhi-110087. New Delhi. Pan-Abhpt1075A Appellant Respondent Assessment Year : 2011-12 Rajender Singh Huf, Ito, Gh-13/767, Paschim Vihar, Vs Ward-41(2), New Delhi-110087. New Delhi. Pan-Aaihr0525H Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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

Impact It Solutions Pvt Ltd, New Delhi vs. ITO Ward - 12(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9253/DEL/2019[2016-17]Status: DisposedITAT Delhi03 Mar 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2016-17 Impact It Solutions Pvt.Ltd., Ito, E-69, Vasant Marg, Vasant Vihar, Vs Ward-12(1), New Delhi-110057. New Delhi. Pan-Aabci5622E Appellant Respondent Appellant By Ms.Umang Luthra, Adv. Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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

Backbase Europe Bv, Netherlands vs. ACIT (International Taxation)- Circle-1(1)(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 9194/DEL/2019[2016-17]Status: DisposedITAT Delhi03 Mar 2021AY 2016-17

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

For Appellant: NoneFor Respondent: Shri. 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

Binny Kalra, Delhi vs. ACIT, Circle-61(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 9128/DEL/2019[2016-17]Status: DisposedITAT Delhi03 Mar 2021AY 2016-17

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

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

opted to settle the dispute relating to the 2 ITA-9128/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

Anand Agarwal, New Delhi vs. DCIT, Circle-11(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 8976/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Mar 2021AY 2014-15

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

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

withdrawal of the appeal filed by 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 Senior DR has no objection. 4. In view of the above, we accept the request

Sanjay Garg, New Delhi vs. ACIT, Central Circle-08, New Delhi

In the result, appeal of the assessee is dismissed

ITA 8936/DEL/2019[2011-12]Status: DisposedITAT Delhi03 Mar 2021AY 2011-12

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

relating to Assessment Year 2011-12. 2. Before us, assessee has moved an application seeks withdrawal of appeal as it has opted for Vivad Se Vishwas (VSV) A.Y. 2011-12 2 2020 and has filed the declaration (Form-1) and undertaking (Form-2) Scheme. Learned DR has no objection

Varincder Kumar Aggarwal, New Delhi vs. ACIT, Circle-31(1), New Delhi

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

ITA 8891/DEL/2019[2016-17]Status: DisposedITAT Delhi03 Mar 2021AY 2016-17

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

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

opted to settle the dispute relating to 2 ITA-8891/Del/2019 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

Ashok Kumar Singh, New Delhi vs. ACIT, Central Circle-5, New Delhi

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

ITA 8807/DEL/2019[2015-16]Status: DisposedITAT Delhi03 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Ashok Kumar Singh, Acit, C-6, 7/6529, Vasant Kunj, Vs Central Circle-5, New Delhi-110070. New Delhi. Pan-Aaxps1360E Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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

Mars International India Pvt. Ltd., New Delhi vs. ACIT Circle-16(2), New Delhi

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

ITA 8692/DEL/2019[2008-09]Status: DisposedITAT Delhi03 Mar 2021AY 2008-09

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 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

Mars International India Pvt. Ltd., New Delhi vs. ACIT, Circle-16(2), New Delhi

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

ITA 8691/DEL/2019[2007-08]Status: DisposedITAT Delhi03 Mar 2021AY 2007-08

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 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

Kundan Singh, New Delhi vs. ACIT, Central Circle-5, New Delhi

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

ITA 8633/DEL/2019[2015-16]Status: DisposedITAT Delhi03 Mar 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2015-16 Kundan Singh, Acit, C-6, 7/6529, Vasant Kunj, Vs Central Circle-5, New Delhi-110070. New Delhi. Pan-Aaxps1361F Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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

Clubseven Consultants Ltd, Faridabad vs. DCIT Circle, New Delhi

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

ITA 8477/DEL/2019[2009-10]Status: DisposedITAT Delhi03 Mar 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2009-10

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

Rsv Builders Private Limited, Faridabad vs. ACIT, Circle-2(1), Faridabad

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

ITA 8445/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Mar 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2014-15 Rsv Builders Pvt.Ltd., Acit, Scf-71, Sector-16A, Part-2, Vs Circle-2(1), Faridabad-121002. Faridabad. Pan-Aaccr6311E Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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

Adroitec Information Systems Pvt. Ltd., New Delhi vs. ITO), Ward-1(3), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 82/DEL/2019[2013-14]Status: DisposedITAT Delhi03 Mar 2021AY 2013-14

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

For Appellant: Shri. R.R. Mourya and Shri. PraveshFor Respondent: Shri. 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

Oxigen Online Services (India) Private Limited, New Delhi vs. ACIT, Circle-19(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8134/DEL/2019[2016-17]Status: DisposedITAT Delhi03 Mar 2021AY 2016-17

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

For Appellant: NoneFor Respondent: Shri. 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

Gandharv Shah, Gurgaon vs. ITO Ward - 38(2), New Delhi

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

ITA 8124/DEL/2019[2011-12]Status: DisposedITAT Delhi03 Mar 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Kul Bharatassessment Year : 2011-12 Gandharv Shah, Ito, H.No.549/9, Ff, (102), Shivpuri, Vs Ward-38(2), Gurgaon, Haryana-122001. New Delhi. Pan-Bilps0524F Appellant Respondent Appellant By Sh.Gandharv Shah (Assessee) Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 03.03.2021 Date Of Pronouncement 03.03.2021

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

Ars Infrastructure Pvt. Ltd., Delhi vs. ITO Ward--1(1), New Delhi

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

ITA 8106/DEL/2019[2011-12]Status: DisposedITAT Delhi03 Mar 2021AY 2011-12

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

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

opted to settle the dispute relating to 2 ITA No. -8106/Del/2019 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

Flovel Energy Pvt Ltd, New Delhi vs. ACIT Circle-9(1), New Delhi

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

ITA 7751/DEL/2019[2013-14]Status: DisposedITAT Delhi03 Mar 2021AY 2013-14

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

For Appellant: Sh. Tarun Kumar, AdvocateFor 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

Flovel Energy Pvt Ltd, New Delhi vs. ACIT Circle-9(1), New Delhi

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

ITA 7750/DEL/2019[2012-13]Status: DisposedITAT Delhi03 Mar 2021AY 2012-13

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

For Appellant: Sh. Tarun Kumar, AdvocateFor 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

Vinishma Technologies Private Limited, New Delhi vs. ACIT Circle-26(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7695/DEL/2019[2015-16]Status: DisposedITAT Delhi03 Mar 2021AY 2015-16

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

For Appellant: NoneFor Respondent: Shri. 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