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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

Gaurav Kumar Jain, Vasundhara vs. DCIT, Central Circle, Ghaziabad

In the result, appeals of the assessee are dismissed as withdrawn

ITA 8957/DEL/2019[2016-17]Status: DisposedITAT Delhi19 Feb 2021AY 2016-17

Bench: Shri R.K.Panda & Shri K.N.Chary

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

Gaurav Kumar Jain, Vasundhara vs. DCIT, Central Circle, Ghaziabad

In the result, appeals of the assessee are dismissed as withdrawn

ITA 8956/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

Bench: Shri R.K.Panda & Shri K.N.Chary

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

Gaurav Kumar Jain, Vasundhara vs. DCIT, Central Circle, Ghaziabad

In the result, appeals of the assessee are dismissed as withdrawn

ITA 8955/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K.Panda & Shri K.N.Chary

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

Gaurav Kumar Jain, Vasundhara vs. DCIT, Central Circle, Ghaziabad

In the result, appeals of the assessee are dismissed as withdrawn

ITA 8954/DEL/2019[2012-13]Status: DisposedITAT Delhi19 Feb 2021AY 2012-13

Bench: Shri R.K.Panda & Shri K.N.Chary

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

Gaurav Kumar Jain, Vasundhara vs. DCIT, Central Circle, Ghaziabad

In the result, appeals of the assessee are dismissed as withdrawn

ITA 8953/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Feb 2021AY 2011-12

Bench: Shri R.K.Panda & Shri K.N.Chary

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

Aniirudh Khaitan, New Delhi vs. ITO Ward 20(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 875/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2015-16

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

/Del/2019 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

Acrotech Infrastructure Pvt. Ltd., New Delhi vs. ITO Ward-1(3), New Delhi

In the result, appeal of the assessee is dismissed

ITA 8632/DEL/2019[2013-14]Status: DisposedITAT Delhi19 Feb 2021AY 2013-14

Bench: Shri R. K. Panda & Shri K.N. Chary(Through Video Conferencing)

1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND

Savita Gupta, New Delhi vs. DCIT Circle-22(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8474/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2015-16

For Appellant: NoneFor Respondent: Shri. M. Baranwal, Sr. DR

opted to settle the dispute relating to the tax arrears for the 2 ITA-8474/Del/2019 assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee

Pradeep Jain, New Delhi vs. ACIT, Circle-39(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8012/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2014-15

For Appellant: NoneFor Respondent: Shri. M. Baranwal, Sr. DR

/Del/2019 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee

Jcs Ongc Kazstory Service Project Office, Gurgaon vs. DCIT, Circle (International Taxation), Gurgaon

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

ITA 7385/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Jsc Ogcc Kazstory Service Project Dcit, Office, B-3-330, Spaze-I-Tech Park, Vs Circle (International Sohna Road, Sector-49, Taxation), Gurgaon-122018. Gurgaon. Pan-Aabcj9175H Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 19.02.2021 Date Of Pronouncement 19.02.2021

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

Art-N-Glass India Pvt. Ltd., Delhi vs. ITO Ward-3(2), New Delhi

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

ITA 7311/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Feb 2021AY 2011-12

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2011-12 Art-N-Glass India Pvt.Ltd., Ito, 71/36, Firni Road, Swarn Park Vs Ward-3(2), Extn., Munirika, Delhi-110041. New Delhi. Pan-Aadca9419R Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 19.02.2021 Date Of Pronouncement 19.02.2021

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

Sadan Realtech P.Ltd, New Delhi vs. JCIT, Range-77, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7257/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2014-15

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

/Del/2019 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

Ambros Exports Private Limited, New Delhi vs. ITO Ward - 2(3), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6958/DEL/2019[2016-17]Status: DisposedITAT Delhi19 Feb 2021AY 2016-17

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2016-17

For Appellant: NoneFor Respondent: Shri. M. Baranwal, Sr. DR

/Del/2019 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee

Sangeeta Jain, Delhi vs. DCIT, Circle-13(1), New Delhi

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

ITA 6956/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2015-16 Sangeeta Jain, Dcit, C/O-Rajesh Jain & Associates, 49, Vs Circle-13(1), Pushpanjali, Vikas Marg Extn., New Delhi. New Delhi-110092. Pan-Abipj5827D Appellant Respondent Appellant By Sh.Rakesh Jain, Ca Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 19.02.2021 Date Of Pronouncement 19.02.2021

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

Aman Jain, New Delhi vs. ITO Ward - 38(3), New Delhi

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

ITA 6934/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Feb 2021AY 2011-12

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2011-12 Aman Jain, Ito, A-1/32, Prashant Vihar, Sec-14, Vs Ward-38(3), Rohini, New Delhi-110085. New Delhi. Pan-Aljpj5871G Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 19.02.2021 Date Of Pronouncement 19.02.2021

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

Potash Research Institute of India, Gurgaon vs. ITO (E) Ward - 2(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6779/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2015-16

For Appellant: NoneFor Respondent: Shri. M. Baranwal, Sr. DR

/Del/2019 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee

Rec Ltd (Formerly Known As Rural Electrification Corporation Ltd.), New Delhi vs. DCIT Circle-1, Ltu, New Delhi

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

ITA 6695/DEL/2019[2013-14]Status: DisposedITAT Delhi19 Feb 2021AY 2013-14

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2013-14 Rec Ltd. (Formerly Known As Dcit, Rural Electrification Corporation Vs Circle-I, Ltu, Ltd.), Core-Iv, Scope Complex, 7, New Delhi. Lodhi Road, New Delhi-110003. Pan-Aaacr4512R Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 19.02.2021 Date Of Pronouncement 19.02.2021

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

Rec Ltd (Formerly Known As Rural Electrification Corporation Ltd.), New Delhi vs. DCIT Circle-1, Ltu, New Delhi

In the result, the appeals of the assessee are dismissed

ITA 6543/DEL/2019[2016-17]Status: DisposedITAT Delhi19 Feb 2021AY 2016-17

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2014-15 Assessment 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 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

Rec Ltd (Formely Known As Rural Electrification Corporation Ltd.), New Delhi vs. ACIT Circle-1, Ltu, New Delhi

In the result, the appeals of the assessee are dismissed

ITA 6542/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2014-15 Assessment 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 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

Rec Ltd (Formely Known As Rural Electrification Corporation Ltd.), New Delhi vs. DCIT Circle-1, Ltu, New Delhi

In the result, the appeals of the assessee are dismissed

ITA 6270/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2014-15 Assessment 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 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