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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

Isolloyd Engineering Technologies Ltd., New Delhi vs. Addl.CIT, Special Range-4, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7088/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: 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

Satish Kumar, Saharanpur vs. ITO, Waqrd-3(5), Deoband

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7050/DEL/2018[2010-11]Status: DisposedITAT Delhi10 Feb 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2010-11

For Appellant: Shri Ankit Gupta, AdvocateFor 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

Tamanna Chadha, Moradabad vs. ACIT, Central Circle- 29, New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6954/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

Uptron Powertronics Ltd., Ghaziabad vs. DCIT, Circle- 2, Ghaziabad

In the result, the appeals of the assessee are dismissed as withdrawn

ITA 6730/DEL/2018[2012-13]Status: DisposedITAT Delhi10 Feb 2021AY 2012-13

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

For Appellant: Sh. Ravi 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

Lalit Kumar Jhamb, Delhi vs. ITO, Ward- 1(4), Faridabad

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6706/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: 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

Sunil Kapoor, New Delhi vs. ACIT, Circle-24(1), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6582/DEL/2018[2010-11]Status: DisposedITAT Delhi10 Feb 2021AY 2010-11

Bench: Shri G.S. Pannu, Vice- & Shri K. Narasimha Charyassessment Year: 2010-11 Sunil Kapoor, B-4/42, 1St Floor, Vs. Acit, Circle 24(1), Sufdarjung Enclave, New Delhi. New Delhi

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

Vanish Chopra, Delhi vs. ITO, Ward-40(2), New Delhi

In the result, the appeal filed by the assessee is dismissed as withdrawn

ITA 6495/DEL/2018[2010-11]Status: DisposedITAT Delhi10 Feb 2021AY 2010-11

Bench: Shri R.K. Pandaassessment Year: 2010-11 Vanish Chopra, Vs Ito, C/O M.K. Bhatt & Co., Ward-40(2), E-10-12, Triveni Complex, New Delhi. Jawahar Park, Laxmi Nagar, Delhi. Pan : Aeqpc9276A (Appellant) (Respondent) Assessee By : None Revenue By : Shri Gaurav Dudeja, Sr. Dr Date Of Hearing : 10.02.2021 Date Of Pronouncement : 10.02.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 24.08.2018 Of The Cit(A)-14, New Delhi, Relating To The Assessment Year 2010-11. 2. None Appeared On Behalf Of The Assessee At The Time Of Hearing. However, Application Has Been Filed By The Assessee Seeking Withdrawal Of The Appeal On The Ground 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. The Assessee Has Also Obtained Form No.3. It Is Accordingly Requested In The Application That This Appeal May Be Allowed To Be Withdrawn. 3. In The Absence Of Any Objection From The Ld. Dr, The Request Of The Assessee For Withdrawal Of The Appeal Is Allowed. Accordingly, The Appeal Filed By The Assessee Is Dismissed.

For Appellant: NoneFor Respondent: Shri Gaurav Dudeja, Sr. DR

ground 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. The assessee has also obtained Form No.3. It is accordingly requested in the application that this appeal may be allowed

Carrier Corporation, Usa vs. ACIT (International Taxation), Circle-1(2)(1), New Delhi

ITA 6467/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: NoneFor Respondent: Shri M. Baranwal, Senior DR

opted to 2 ITA-6467/Del/2018 settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Act, 2020 (in short ‘the Act’) and requested for withdrawal of the said appeal. 3. Considering the aforesaid situation, the captioned appeal is consigned

Rrp Management Services Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 30, New Delhi

ITA 6275/DEL/2018[2010-11]Status: DisposedITAT Delhi10 Feb 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2010-11

For Appellant: Ms. Disha Bansal, CAFor Respondent: Shri M. Baranwal, Senior DR

Tribunal 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 Act, 2020 (in short ‘the Act’) and requested for withdrawal of the said appeal. 3. Considering the aforesaid situation, the captioned appeal is consigned

Clean Leasing and Finance P.Ltd, New Delhi vs. ITO, Ward-6(2), New Delhi

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

ITA 6237/DEL/2018[2009-10]Status: DisposedITAT Delhi10 Feb 2021AY 2009-10

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year : 2009-10 M/S Clean Leasing & Vs. Ito, Ward 6(2), Finance P. Ltd., New Delhi 8-D, Hansalaya, 15, Barakhamba Road, New Delhi – 1 (Pan: Aaacc0697A) (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 2009-10 Is Directed Against The Order Of Learned Cit(A)-33, 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 Email 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

Rising Star Associates Pvt. Ltd., Delhi vs. ITO, Ward- 21(3), New Delhi

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

ITA 617/DEL/2018[2009-10]Status: DisposedITAT Delhi10 Feb 2021AY 2009-10

Bench: Us. The Learned Counsel For The Assessee, Vide Letter Dated 04.02.2021 Has Requested For Withdrawal Of The Appeal Filed By The Assessee & Stated That The Assessee Has Opted To M/S Rising Star Associates Pvt. Ltd. Vs. Ito

Section 5(1)

Rising Star Associates Pvt. Ltd. Vs. ITO 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

Sol Energy, Delhi vs. ACIT, Circle- 36(1), New Delhi

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

ITA 6098/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

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

For Appellant: Sh. R.R. Maurya, 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

Toyo Ink India Pvt. Ltd., New Delhi vs. DCIT, Circle- 25(2), New Delhi

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

ITA 6040/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

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

For Appellant: Ms Rajnandani Shukla, AdvocateFor Respondent: Shri M. Barnwal, 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

Akumentis Healthcare Ltd., New Delhi vs. DCIT, Circle- 2(1), New Delhi

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

ITA 5783/DEL/2018[2013-14]Status: DisposedITAT Delhi10 Feb 2021AY 2013-14

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

For Appellant: Shri Anil Kumar Jain, CAFor 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

Tejinder Puri, New Delhi vs. JCIT, Central Circle- 5, New Delhi

ITA 5726/DEL/2018[2012-13]Status: DisposedITAT Delhi10 Feb 2021AY 2012-13

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

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”. 3. Considering the aforesaid situation, the captioned appeals are consigned to records and treated as dismissed. 2 ITA Nos.-5725 & 5726/Del/2018

Tejinder Puri, New Delhi vs. JCIT, Central Circle- 5, New Delhi

ITA 5725/DEL/2018[2011-12]Status: DisposedITAT Delhi10 Feb 2021AY 2011-12

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

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”. 3. Considering the aforesaid situation, the captioned appeals are consigned to records and treated as dismissed. 2 ITA Nos.-5725 & 5726/Del/2018

Jai Prakash Mittal (HUF), New Delhi vs. ITO, Ward- 34(3), New Delhi

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

ITA 5666/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 assessee has opted to settle the dispute relating to the tax arrears for the 2 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

Parnika Rathi, New Delhi vs. ACIT, Central Circle- 16, New Delhi

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

ITA 554/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: NoneFor Respondent: Shri M. Baranwal, Senior DR
Section 5(1)

stated that she 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

Pushpa Rathi, New Delhi vs. ACIT, Central Circle- 16, New Delhi

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

ITA 552/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Feb 2021AY 2014-15

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

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

consideration under the Vivad ITA 552/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

Countrywide Promoters Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 32, New Delhi

ITA 531/DEL/2018[2005-06]Status: DisposedITAT Delhi10 Feb 2021AY 2005-06

Bench: Shri R.K. Panda, Hon’Ble & Ms. S. Kamble, Hon’Bleassessment Year : 2005-06

For Appellant: Sh. Ajay Bhagwani, CAFor Respondent: Ms. Nidhi Srivastava, CIT(DR)

that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration 2 under the Vivad Se Vishwas Act, 2020 (in short ‘the Act’) and requested for withdrawal of the said appeal. 3. Considering the aforesaid situation, the captioned appeal is consigned