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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

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

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

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 17/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Devinder Kumar Gupta, Ito, 3226, D Hain Baga Street, Vs Ward-46(5), Hauz Qazi, Delhi-110006. New Delhi. Pan-Aafpg2676K Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 19.02.2021 Date Of Pronouncement 19.02.2021

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

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

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 16/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Usha Gupta, Ito, 3226, D Hain Baga Street, Vs Ward-46(5), Hauz Qazi, Delhi-110006. New Delhi. Pan-Aafpg2679G Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 19.02.2021 Date Of Pronouncement 19.02.2021

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

Sushma Rani, New Delhi vs. ITO, Ward-42(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1574/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: Sh. J.S. Kochar, CAFor Respondent: Shri. M. Baranwal, Sr. DR

opted to settle the dispute relating to 2 ITA-1574/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

Zel Jewellers Ltd, New Delhi vs. DCIT, Circle-27(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 132/DEL/2019[2010-11]Status: DisposedITAT Delhi19 Feb 2021AY 2010-11

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

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

opted to settle the dispute relating to the tax 2 ITA-132//Del/2019 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

Mukhtiar Singh, Karnal vs. ITO Ward - 3, Karnal

In the result, the appeal of the assessee is dismissed

ITA 1186/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

/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

Mmd Securities P.Ltd, New Delhi vs. ITO, Ward-16(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8152/DEL/2018[2009-10]Status: DisposedITAT Delhi19 Feb 2021AY 2009-10

Bench: Shri R.K. Panda & Shri K.N. Charyassessment Year : 2009-10

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

/Del/2018 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

Ht Media Ltd., New Delhi vs. Addl.CIT, Range-4, New Delhi

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

ITA 7983/DEL/2018[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Ht Media Ltd., Addl. Cit, 18-20, Kasturba Gandhi Marg, Vs Range-4, New Delhi-110001. New Delhi. Pan-Aabch3165P Appellant Respondent Appellant By Sh.Anubhav Kumar, Adv. Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 19.02.2021 Date Of Pronouncement 19.02.2021

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

Bhupinder Singh Ghai, New Delhi vs. ACIT, Circle-29(1), New Delhi

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

ITA 7744/DEL/2018[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

opted to settle the dispute relating to the tax arrears for the 2 ITA-7744//Del/2018 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

ACIT, Central Circle- 13, New Delhi vs. Whiteline Barter Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 7731/DEL/2018[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

opted to settle the dispute relating to the tax arrears for the 2 ITA-7731/Del/2018 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

Satnam Overseas Exports, New Delhi vs. ITO, TDS Ward, Faridabad

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

ITA 7671/DEL/2018[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

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

For Appellant: Sh. Sanat Kapoor, AdvocateFor Respondent: Sh. M. Baranwal, Sr. DR

opted to settle the dispute relating to 2 ITA-7671//Del/2018 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

Rd Chamicals P.Ltd, Meerut vs. DCIT, Circle-21(2), New Delhi

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

ITA 7432/DEL/2018[2009-10]Status: DisposedITAT Delhi19 Feb 2021AY 2009-10

Bench: Shri R.K. Panda, Accountant, Member & Shri K. Narasimha Charyassessment Year : 2009-10

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

opted to settle the dispute relating to the tax arrears for the 2 ITA-7432//Del/2018 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

Rd Chamicals P.Ltd, Meerut vs. DCIT, Circle-21(2), New Delhi

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

ITA 7431/DEL/2018[2008-09]Status: DisposedITAT Delhi19 Feb 2021AY 2008-09

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year : 2008-09

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

opted to settle the dispute relating to the tax arrears for the 2 ITA-7431//Del/2018 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

Madhu Goel, New Delhi vs. ITO, Ward-48(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7182/DEL/2018[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/2018 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

Rajendra Kumar Minocha, Noida vs. DCIT, Central Circle, Noida

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

ITA 6120/DEL/2018[2015-16]Status: DisposedITAT Delhi19 Feb 2021AY 2015-16

Bench: Shri R.K. Panda, Accountant, Member & Shri K. Narasimha Charyassessment Year : 2015-16

For Appellant: Sh. Satish Agarwal, CAFor Respondent: Sh. M. Baranwal, Sr. DR

opted to settle the dispute relating to 2 ITA-6120//Del/2018 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

Deber Technologies Pvt. Ltd., New Delhi vs. DCIT, Circle- 5(1), New Delhi

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

ITA 5782/DEL/2018[2013-14]Status: DisposedITAT Delhi19 Feb 2021AY 2013-14

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

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

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

Karan Baid, New Delhi vs. ITO, Ward-70(3), New Delhi

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

ITA 5692/DEL/2018[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

Bench: Shri R.K.Panda & Shri K.N.Charyassessment Year : 2014-15 Karan Baid, Ito, 1308-09, Best Sky Tower, F-5, Vs Ward-70(3), Netaji Subhash Place, Pitampura, New Delhi. New Delhi-110034. Pan-Amppb1388R Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 19.02.2021 Date Of Pronouncement 19.02.2021

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

Sunita Arora, Delhi vs. ITO, Ward- 59(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 5620/DEL/2018[2014-15]Status: DisposedITAT Delhi19 Feb 2021AY 2014-15

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

For Appellant: Shri. Rajesh Jain, CAFor Respondent: Shri. M. Baranwal, Sr. DR

Vivad 2 ITA-5620/Del/2018 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

Rashmi Singhal, Ghaziabad vs. ITO, Ward- 2(2), Ghaziabad

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

ITA 490/DEL/2018[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

opted to settle the 2 ITA-490//Del/2018 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

Tricone Projects India Ltd., New Delhi vs. Addl.CIT, Range-25, New Delhi

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

ITA 4647/DEL/2018[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

/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

Incedo Technology Solutions Ltd., New Delhi vs. DCIT, Circle- 12(1), New Delhi

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

ITA 4527/DEL/2018[2013-14]Status: DisposedITAT Delhi19 Feb 2021AY 2013-14

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

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

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