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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

Jyotsana Agarwal, Rampur vs. ACIT Circle-I, Moradabad

In the result, the appeal of the assessee is dismissed

ITA 6966/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

opted to settle the dispute relating to the tax arrears for the 2 ITA-6966/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

Kewal Krishan Kakkar, New Delhi vs. ITO, Ward- 34(4), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6875/DEL/2019[2011-12]Status: DisposedITAT Delhi22 Jan 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

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

Glory Impex Pvt Ltd, Noida vs. ITO Ward - 10(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6496/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16 Glory Impex Pvt.Ltd., Ito, C/O-Chaurasia & Associate, A-62, Vs Ward-10(2), Navkunj Apartments, 87, New Delhi. I.P. Extension, New Delhi-110092. Pan-Aabcg4555C Appellant Respondent Appellant By None Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 22.01.2021 Date Of Pronouncement 22.01.2021

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

Indian Yamaha Motor Pvt. Ltd, New Delhi vs. DCIT, Ltu, Circle- 1, New Delhi

In the result, both appeals of the assessee are dismissed as withdrawn

ITA 6418/DEL/2019[2011-12]Status: DisposedITAT Delhi22 Jan 2021AY 2011-12

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastava

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

Nirman Overseas Pvt. Ltd., New Delhi vs. ACIT Circle-18(2), New Delhi

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6342/DEL/2019[2016-17]Status: DisposedITAT Delhi22 Jan 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2016-17

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

opted to settle the dispute relating to the tax arrears for the assessment year under 2 ITA-6342/Del/2019 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

Jain Sabha Yusuf Sarai Green Park, New Delhi vs. ITO(E)- Ward - 1(4), New Delhi

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

ITA 5820/DEL/2019[2010-11]Status: DisposedITAT Delhi22 Jan 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2010-11

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

Resolution Consultancy Services P.Ltd, New Delhi vs. ACIT, Circle-21(1), New Delhi

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

ITA 5657/DEL/2019[2016-17]Status: DisposedITAT Delhi22 Jan 2021AY 2016-17

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year 2016-17

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

5657/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

Grohe India Pvt. Ltd., New Delhi vs. DCIT, Circle- 10(2), New Delhi

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

ITA 481/DEL/2019[2013-14]Status: DisposedITAT Delhi22 Jan 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2013-14

For Appellant: Sh. Rishabh Malhotra, 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

Shahzad Akhtar, Delhi vs. ACIT, Circle- 29(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 4798/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

opted to settle the dispute relating to the tax arrears for the 2 ITA-4798/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

Portronics Digital Private Limited, Delhi vs. ACIT Circle-20(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 4720/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

opted to settle the dispute relating to the tax arrears for the 2 ITA-4720/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

Willard India Ltd., New Delhi vs. DCIT Circle-3(3), Bulandshahr

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

ITA 4068/DEL/2019[2012-13]Status: DisposedITAT Delhi22 Jan 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2012-13

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

opted to settle 2 ITA-4068/Del/2019 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

Ultimate Infratech Pvt. Ltd., New Delhi vs. ACIT, Circle-27(1), New Delhi

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

ITA 3659/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2014-15

For Appellant: Sh. M. P. Rastogi, 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 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

Ravinder Kumar Bothra, Delhi vs. AO Ward 47(3), New Delhi

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

ITA 2695/DEL/2019[2007-08]Status: DisposedITAT Delhi22 Jan 2021AY 2007-08

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year: 2007-08 Assessment Year : 2007-08

For Appellant: NoneFor 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

Nitin Verma, New Delhi vs. ITO, Ward- 34(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 211/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment 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, 2 ITA-211/Del/2019 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas

Neha Gupta, Noida vs. ITO, Ward- 2(5), Ghaziabad

In the result, the appeal of the assessee is dismissed

ITA 157/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

opted to settle the dispute relating to the tax arrears for the 2 ITA-157/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

Umesh Dutt Vatsa, New Delhi vs. ACIT Circle-31(1), New Delhi

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

ITA 1569/DEL/2019[2014-15]Status: DisposedITAT Delhi22 Jan 2021AY 2014-15

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2014-15 Umesh Dutt Vatsa, Acit, C/O-Rra Tax India, D-28, Vs Circle-31(1), South Extension, Part-I, New Delhi. New Delhi-110017. Pan-Aeipv3854K Appellant Respondent Appellant By Sh.Tarun Kumar, Adv. Respondent By Sh.M.Barnwal, Sr.Dr Date Of Hearing 22.01.2021 Date Of Pronouncement 22.01.2021

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

Sonu Tyagi, Ghaziabad vs. ITO, Ward- 2(3), Ghaziabad

In the result, the appeal of the assessee is dismissed

ITA 156/DEL/2019[2010-11]Status: DisposedITAT Delhi22 Jan 2021AY 2010-11

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2010-11

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

opted to settle the dispute relating to the tax arrears for the 2 ITA-156/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

Vijay Laxmi Malani, New Delhi vs. ITO Ward 36(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1195/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2015-16

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

opted to settle the dispute relating to the tax arrears for the 2 ITA-1195/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

Devki Nandan Aggarwal (Individual), Delohi vs. ITO, Ward-10(1), New Delhi

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

ITA 8232/DEL/2018[2015-16]Status: DisposedITAT Delhi22 Jan 2021AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year 2015-16

For Appellant: NoneFor 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

Kohler India Corporation Pvt. Ltd., New Delhi vs. ACIT, Circle-14(2), New Delhi

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

ITA 7583/DEL/2018[2007-08]Status: DisposedITAT Delhi22 Jan 2021AY 2007-08

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaassessment Year : 2007-08

For Appellant: Sh. Manonit Dalal, 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