Dear <- Taxpayer Name ->:

The .Vivad se Vishwas. (VSV) Scheme was announced during the Union Budget, 2020, to provide for dispute resolution in respect of pending income tax litigation. The objective of Vivad se Vishwas is to inter alia reduce pending income tax litigation and benefit taxpayers by providing them peace of mind, certainty and savings on account of time and resources that would otherwise be spent on the long-drawn and vexatious litigation process. Currently, the DTVSV Act 2020 has been passed by Parliament.

This email is being sent to you with a request to consider the benefits of the VSV Scheme and to enable you to plan ahead so that you are better prepared in terms of the details that may be required to be furnished as a part of the VSV process. Please Click here to a detailed PowerPoint presentation on the outlines of the VSV Scheme.

CBDT has also issued answers to frequently asked questions (FAQs) vide Circular No.7/2020 dated 04.03.2020 relating to scope/eligibility, calculation of disputed tax, procedure related to payment of disputed tax and consequential benefits to the declarant. These FAQs are available on the official website of the Income Tax Department at: https://www.incometaxindia.gov.in/communications/circular/circular_no_7_2020.pdf

You can also find details of your outstanding tax demand by logging into your account in the e-Filing website of the Income Tax Department- www.incometaxindiaefiling.gov.in under the Menu- e-File ->Response to Outstanding tax Demand. You may verify the same with your records and respond in case of any discrepancy/need for correction.

The Department urges you to avail this one-time opportunity and settle all your pending litigation or disputes by making payment before 31st March 2020. After 31st March, payment shall required to be made at higher rate as per the VSV scheme.

Income Tax Department