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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

Sbbj Employees Urban Co-Operative Thrift & Credit Society Ltd, New Delhi vs. ITO Ward 52(5), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 1589/DEL/2019[2013-14]Status: DisposedITAT Delhi10 Feb 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri K.N. Chary

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

assessee has opted to settle the dispute relating to ITA 1589 & 1590/Del/2019 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

Manju Rajender Agarwal, New Delhi vs. ITO Ward -42(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1586/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2014-15 Manju Rajender Vs. Ito, Ward 42(4), Agarwal, New Delhi – 2 B-I, Sagar Apartments, 6, Tilak Marg, New Delhi -1 (Pan: Adgpa2369F) (Appellant) (Respondent) Appellant By : None Respondent By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 10.02.2021 Date Of Pronouncement : 10.02.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Of Learned Cit(A)-14, New Delhi. 2. None Appeared On Behalf Of The Assessee Before Us At The Time Of Virtual Hearing. However, The Assessee’S A.R. Vide His Letter Dated

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

Rajendar Meharchand Aggarwal, New Delhi vs. ITO Ward 40(3), New Delhi

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 1457/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu, Vice- & 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

Uniexcel Polychem P.Ltd, New Delhi vs. ITO, Ward-27(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 14/DEL/2019[2013-14]Status: DisposedITAT Delhi10 Feb 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2013-14 M/S Uniexcel Polychem Vs. Income Tax Officer, P. Ltd., Ward 27(1), 21, Rajpur Road, Civil New Delhi Lines, Delhi - 54 (Pan: Aabcu1651R) (Appellant) (Respondent) Appellant By : Sh. Dinesh Chandra, Adv. Respondent By : Sh. M. Baranwal, Sr. Dr. Date Of Hearing : 10.02.2021 Date Of Pronouncement : 10.02.2021 Order Per G.S. Pannu, Vp : This Appeal By The Assessee For The Assessment Year 2013-14 Is Directed Against The Order Of Learned Cit(A)-9, New Delhi. 2. The Assessee’S Ar Vide His Letter Dated 1.2.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee

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

that the assessee 2 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

Eros Grand Resorts and Hotels P.Ltd, New Delhi vs. ACIT, Circle-8(2), New Delhi

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

ITA 128/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu, Vice- & Shri K. Narasimha Chary

For Appellant: Sh. R.K. Kapoor, CAFor 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”. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed

Vishwakarma Automotive Pvt. Ltd., Faridabad vs. DCIT, Circle- 2, Faridabad

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

ITA 943/DEL/2018[2013-14]Status: DisposedITAT Delhi10 Feb 2021AY 2013-14

Bench: Shri G.S. Pannu, Vice- & Shri K. Narasimha Charyassessment Year: 2013-14

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

Prompt Enterprises P.Ltd, Faridabad vs. DCIT, Circle-20(1), New Delhi

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

ITA 901/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Chary

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

Hans Securities Broking Pvt. Ltd., New Delhi vs. ITO, Ward- 11(1), New Delhi

ITA 890/DEL/2018[2009-10]Status: DisposedITAT Delhi10 Feb 2021AY 2009-10

Bench: Shri G.S. Pannu, Vice- & Shri K. Narasimha Charyassessment Year: 2009-10

For Appellant: Sh. Vishesh Kumar, CAFor Respondent: Ms. Rakhi Vimal, 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”. 3. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed. 4. However, the aforesaid is subject

Madhu Goel, Muzaffarnagar vs. ITO, Ward-1(3), Muzaffarnagar

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

ITA 8051/DEL/2018[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16
For Appellant: Sh. V. Rajakumar, AdvFor Respondent: Sh. M. Baranwal, Sr. DR
Section 5(1)

that the 2 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

ACIT, Circle-77(1), New Delhi vs. Sistema Shyam Teleservices Ltd, New Delhi

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

ITA 7546/DEL/2018[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K.N. Chary

For Appellant: Ms Poonam Ahuja, CAFor Respondent: Shri M. Barnwal, Sr. DR
Section 5(1)

Vivad Se ITA 7544, 7545,7546/Del/2018 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. It was, accordingly, prayed for withdrawal of the appeals filed by the Revenue. 3. Learned Senior

ACIT, Circle-77(1), New Delhi vs. Sistema Shyam Teleservices Ltd, New Delhi

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

ITA 7545/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K.N. Chary

For Appellant: Ms Poonam Ahuja, CAFor Respondent: Shri M. Barnwal, Sr. DR
Section 5(1)

Vivad Se ITA 7544, 7545,7546/Del/2018 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. It was, accordingly, prayed for withdrawal of the appeals filed by the Revenue. 3. Learned Senior

ACIT, Circle-77(1), New Delhi vs. Sistema Shyam Teleservices Ltd, New Delhi

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

ITA 7544/DEL/2018[2013-14]Status: DisposedITAT Delhi10 Feb 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri K.N. Chary

For Appellant: Ms Poonam Ahuja, CAFor Respondent: Shri M. Barnwal, Sr. DR
Section 5(1)

Vivad Se ITA 7544, 7545,7546/Del/2018 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. It was, accordingly, prayed for withdrawal of the appeals filed by the Revenue. 3. Learned Senior

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

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

ITA 7495/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2014-15

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

opted to settle the dispute relating to 2 ITA-7495/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

Rani Kapoor, Moradabad vs. DCIT, Circle-II, Moradabad

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

ITA 7482/DEL/2018[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu, Vice- & Shri K. Narasimha Charyassessment Year: 2015-16

For Appellant: Sh. Pramod K. Agarwal, AdvFor 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

Arihant Electricals, New Delhi vs. ACIT, Circle- 52(1), New Delhi

ITA 7456/DEL/2018[2010-11]Status: DisposedITAT Delhi10 Feb 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri K.N.Charyassessment Year : 2010-11 Arihant Electricals, Acit, C/O-M/S. Rra Taxindia, D-28, Vs Circle-52(1), South Extension, Part-I, New New Delhi. Delhi-110049. Pan-Aaafa2753N Appellant Respondent Appellant By None Respondent By Sh.M.Baranwal, Sr.Dr Date Of Hearing 10.02.2021 Date Of Pronouncement 10.02.2021

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”. 3. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed. 2 ITA No.-7456/Del/2018

Braham Singh, Muzaffarnagar vs. ITO, Ward-1(2), Muzaffarnagar

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

ITA 7347/DEL/2018[2015-16]Status: DisposedITAT Delhi10 Feb 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2015-16

For Appellant: NoneFor Respondent: Shri M. Baranwal, Senior 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

Harsh International Industries Pvt. Ltd., New Delhi vs. DCIT, Circle- 11(1), New Delhi

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

ITA 7266/DEL/2018[2010-11]Status: DisposedITAT Delhi10 Feb 2021AY 2010-11

Bench: Shri G.S. Pannu & 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

Harsh International Industries Pvt. Ltd., New Delhi vs. DCIT, Circle- 11(1), New Delhi

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

ITA 7265/DEL/2018[2008-09]Status: DisposedITAT Delhi10 Feb 2021AY 2008-09

Bench: Shri G.S. Pannu & 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

H B Manufacturing Industries Pvt. Ltd., New Delhi vs. ITO, Ward- 11(2), New Delhi

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

ITA 7264/DEL/2018[2010-11]Status: DisposedITAT Delhi10 Feb 2021AY 2010-11

Bench: Shri G.S. Pannu & 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

H B Manufacturing Industries Pvt. Ltd., New Delhi vs. ITO, Ward- 11(2), New Delhi

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

ITA 7263/DEL/2018[2009-10]Status: DisposedITAT Delhi10 Feb 2021AY 2009-10

Bench: Shri G.S. Pannu & 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