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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

Rupa Sood, New Delhi vs. DCIT Circle-24(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6135/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

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

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

Mpcl Industries Ltd, New Delhi vs. ACIT Circle-17(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6039/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Feb 2021AY 2011-12

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year : 2011-12

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

Noorjahan Saund, Gurgaon vs. ITO Ward - 3(1), Gurgaon

In the result, the appeal of the assessee is dismissed

ITA 5548/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

Book My Forex Pvt Ltd, Gurgaon vs. DCIT Circle-I, Gurgaon

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 4836/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

Bench: Shri R.K. Panda & 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

Book My Forex Pvt Ltd, Gurgaon vs. Pr. CIT, Gurgaon

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 4835/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K. Panda & 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

Godric Exports Pvt. Ltd, Delhi vs. ITO Ward-10(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4564/DEL/2019[2010-11]Status: DisposedITAT Delhi19 Feb 2021AY 2010-11

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2010-11 Godric Exports Pvt.Ltd., Ito, C-97, Lower Ground Floor, Vs Ward-10(2), Lajpat Nagar, Delhi-110024. New Delhi. Pan-Aaccg1870B 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

Ajay Sethi, New Delhi vs. ACIT Circle-61(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 4545/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

Bench: Shri R.K. Panda & 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

Neha Garg, Ghaziabad vs. ITO Ward-3(4), Hapur Up

In the result, the appeal of the assessee is dismissed

ITA 4374/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

Mukesh Narula, Delhi vs. ITO Ward-34(3), New Delhi

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

ITA 4154/DEL/2019[2010-11]Status: DisposedITAT Delhi19 Feb 2021AY 2010-11

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2010-11 Mukesh Narula, Ito, Block-A, House No.235, Vs Ward-34(3), Ground Floor, Ashok Vihar, New Delhi. Phase-I, Delhi-110052. Pan-Acepn2893C 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

Sh. Satya Parkash Aggarwal, Mumbai vs. DCIT Circle, Rohtak

In the result, the appeal of the assessee is dismissed

ITA 4042/DEL/2019[2013-14]Status: DisposedITAT Delhi19 Feb 2021AY 2013-14

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2013-14

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

Concentrix Daksh Services India Pvt. Ltd., Gurgaon vs. DCIT, Circle- 6(2), New Delhi

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

ITA 3871/DEL/2019[2003-04]Status: DisposedITAT Delhi19 Feb 2021AY 2003-04

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year : 2003-04

For Appellant: Sh. Pulkit Verma &For 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

Uneecops Technologies Ltd, New Delhi vs. ACIT Circle-27(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 3801/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

Deepak Gambhir, New Delhi vs. ACIT Central Circle- 19, New Delhi

In the result, the appeals of the assessee are dismissed

ITA 3725/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2011-12 Assessment Year : 2015-16

For Appellant: Ms. Soumya Jain, CAFor 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

Supermax Metal Pvt Ltd, Faridabad vs. DCIT Circle-24(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 3237/DEL/2019[2010-11]Status: DisposedITAT Delhi19 Feb 2021AY 2010-11

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2010-11

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

Sannam S4 Management Services India Pvt Ltd, New Delhi vs. DCIT Circle 22(1), New Delhi

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

ITA 3165/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment 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

Emperor Infratech P. Ltd., New Delhi vs. ITO, Ward-8(2), New Delhi

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

ITA 2907/DEL/2019[2013-14]Status: DisposedITAT Delhi19 Feb 2021AY 2013-14

Bench: Shri R.K. Panda, Accountant, Member & Shri K. Narasimha Charyassessment Year : 2013-14

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

opted to settle the dispute relating to the tax arrears for the 2 ITA-2907//Del/2019 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

A 2 Z Foods, New Delhi vs. ACIT, CPC, Vaishali

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

ITA 2654/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K. Panda & 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

Harish Chander, Delhi vs. ACIT, Circle- 47(1), New Delhi

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

ITA 2596/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

Bench: Shri R.K. Panda & 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

Kapish Gupta, New Delhi vs. ACIT, Circle- 38(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 2463/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)

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

Vidya Sagar Foods Pvt. Ltd, New Delhi vs. ITO Ward 26(3), New Delhi

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

ITA 2171/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Vidya Sagar Foods Pvt.Ltd., Ito, 21/17, East Punjabi Bagh, Vs Ward-26(3), New Delhi-110026. New Delhi. Pan-Aaccv1416C 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