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“Section 91(2)”

Section References (mined)Section 91Section 91(2)30 judgments

VIKASH AGARWAL,KOLKATA vs. I.T.O., WARD - 61(3), KOLKATA

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1896/KOL/2024[2014-2015]Status: DisposedITAT Kolkata10 Dec 2025AY 2014-2015

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 250Section 91(2)Section 91(3)Section 92(2)

Note 1/2024 on provisions of the Direct Tax Vivad se Vishwas Scheme, 2024 dated 15th October, 2024, it is mentioned that as per section 91(2) of the Scheme, after filing of declaration, appeals before ITAT/CIT(A)/JCIT(A) are deemed to be withdrawn from the date of issue

3M INDIA LIMITED,BANGALORE vs. DCIT, BANGALORE

In the result, appeal filed by the assessee is dismissed as withdrawn

ITA 168/BANG/2016[2011-12]Status: DisposedITAT Bangalore11 Sept 2025AY 2011-12

Bench: Shri Prashant Maharishi & Shri Keshav Dubey

For Appellant: Ms. Shruti Agarwal, A.RFor Respondent: Dr. Divya K.J., D.R
Section 143(3)Section 91(2)Section 92Section 92(1)

made by the assessee. 5. We have heard the rival submissions and perused the materials available on record. As per the provisions of section 91(2) of the DTVSV Scheme, 2024, any appeal pending before the ITAT or CIT(A) in respect of disputed interest or disputed penalty or disputed

QUINTILES INC.,MUMBAI vs. DCIT (IT) CIR 3(3)(1), MUMBAI

In the result, appeals filed by the assessee are dismissed as withdrawn

ITA 728/MUM/2017[2013-14]Status: DisposedITAT Bangalore09 Sept 2025AY 2013-14

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyassessment Year: 2012-13

For Appellant: NONEFor Respondent: Dr. Divya K.J., D.R
Section 143(3)Section 91(2)Section 92Section 92(1)

made by the assessee. 5. We have heard the rival submissions and perused the materials available on record. As per the provisions of section 91(2) of the DTVSV Scheme, 2024, any appeal pending before the ITAT or CIT(A) in respect of disputed interest or disputed penalty or disputed

QUINTILES INC.,MUMBAI vs. DCIT (INTL. TAX) RANGE 3(3)(1), MUMBAI

In the result, appeals filed by the assessee are dismissed as withdrawn

ITA 2104/MUM/2016[2012-13]Status: DisposedITAT Bangalore09 Sept 2025AY 2012-13

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyassessment Year: 2012-13

For Appellant: NONEFor Respondent: Dr. Divya K.J., D.R
Section 143(3)Section 91(2)Section 92Section 92(1)

made by the assessee. 5. We have heard the rival submissions and perused the materials available on record. As per the provisions of section 91(2) of the DTVSV Scheme, 2024, any appeal pending before the ITAT or CIT(A) in respect of disputed interest or disputed penalty or disputed

PRADEEP KUMAR PATEL,BHABUA vs. COMMISSIONER OF INCOME-TAX (APPEALS), INCOME TAX DEPARTMENT

Appeal is allowed to be withdrawn

ITA 346/PAT/2024[2017-18]Status: DisposedITAT Patna30 Jun 2025AY 2017-18

Bench: The Hon'Ble Income Tax Appellate Tribunal. Patna Bench For Assessment Year 2017-18 In The Case Of Shri Pradeep Kumar Patel (Pan: Apspp3773L), We Respectfully Submit As Under:

Section 250Section 91(2)Section 92(2)

DIN/Acknowledgement No. 979391391230525 dated 23.05.2025, certifying full and final settlement of tax arrears. We would also like to respectfully submit that as per Section 91(2) of the Finance Act, 2024, any appeal pending before ITAT shall be deemed to have been withdrawn from the date on which the certificate

KANTA DEPURA,KOLKATA WEST BENGAL vs. I.T.O., WARD - 36(6), KOLKATA

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

ITA 2461/KOL/2024[2017-18]Status: DisposedITAT Kolkata24 Jun 2025AY 2017-18

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 143(3)Section 250Section 91Section 91(2)Section 91(3)Section 92Section 92(2)

Note 1/2024 on provisions of the Direct Tax Vivad se Vishwas Scheme, 2024 dated 15th October, 2024, it is mentioned that as per section 91(2) of the Scheme, after filing of declaration, appeals before ITAT/CIT(A)/JCIT(A) are deemed to be withdrawn from the date of issue

DOBERMAN SECURITY SOLUTIONS PRIVATE LIMITED ,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(2)(1), BANGALORE

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

ITA 1827/BANG/2024[2019-20]Status: DisposedITAT Bangalore19 Jun 2025AY 2019-20

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyassessment Year : 2019-20

For Appellant: Sri Gokul, A.RFor Respondent: Sri Balusamy N., D.R
Section 250Section 91(2)Section 92Section 92(1)

Page 3 of 4 6. We have heard the rival submissions and perused the materials available on record. As per the provisions of section 91(2) of the DTVSV Scheme, 2024, any appeal pending before the ITAT or CIT(A) in respect of disputed interest or disputed penalty or disputed

LM WIND POWER BLADES (INDIA) PRIVATE LIMITED,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-4(1)(1), BANGALORE

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

ITA 275/BANG/2021[2016-17]Status: DisposedITAT Bangalore16 Jun 2025AY 2016-17

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadav

For Appellant: Respondent byFor Respondent: Date of Hearing
Section 91(2)Section 92Section 92(1)

opted for DTVSV 2024. 5. We have heard the rival submissions and perused the materials available on record. As per the provisions of section 91(2) of the DTVSV Scheme, 2024, any appeal pending before the ITAT or CIT(A) in respect of disputed interest or disputed penalty or disputed

COFFEEDAY HOTELS & RESORTS PRIVATE LIMITED ,BANGALORE vs. DCIT, CIRCLE-2(1)(1), BANGALORE

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

ITA 738/BANG/2025[2017-18]Status: DisposedITAT Bangalore11 Jun 2025AY 2017-18

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyassessment Year: 2017-18

For Appellant: Sri Ravish Rao, A.RFor Respondent: Sri Balusamy N., D.R
Section 250Section 91(2)Section 92Section 92(1)

under DTVSV 2024. 5. We have heard the rival submissions and perused the materials available on record. As per the provisions of section 91(2) of the DTVSV Scheme, 2024, any appeal pending before the ITAT or CIT(A) in respect of disputed interest or disputed penalty or disputed

UTV SOFTWARE COMMUNICATION PVT LTD,MUMBAI vs. ACIT, CIRCLE 16(1), MUMBAI

In the result, the appeal filed by the assessee is dismissed as withdrawn with the liberty to get it restored, in case, the settlement is not worked out

ITA 6846/MUM/2024[2021-22]Status: DisposedITAT Mumbai20 May 2025AY 2021-22

Bench: Shri Om Prakash Kant & Shri Raj Kumar Chauhanutv Software Communications Vs. Assessment Unit/Nfac Private Limited /Acit Circle 16(1), Star House, Urmi Estate, 95, Aayakar Bhavan, M.K. Road, Ganpatrao Kadam Marg, Lower Mumbai-400 020 Parel (W), Mubmai – 400 013 Pan: Aaacu4122G (Appellant) (Respondent)

Section 143(3)Section 144C(13)Section 144C(5)Section 253Section 91Section 91(2)Section 92(1)

awaiting the certificate to be issued by DA in Form-2. It is submitted that as per the provisions of section 91(2) of the VSV Scheme, upon filing of VSV declaration in Form 1, any appeal pending before the Income Tax Appellant Tribunal or Commissioner (Appeals) or Joint Commissioner

PALLICHANKUDI JOSEPH PETER,WAYANAD vs. JCIT, RANGE -2, KOZHIKODE

In the result, the appeal filed by the assessee isdismissed as withdrawn

ITA 1044/COCH/2024[2016-17]Status: DisposedITAT Cochin29 Apr 2025AY 2016-17

Bench: Shri Inturi Rama Rao & Shri Keshav Dubeyassessmentyear:2016-17 Pallichankudi Joseph Peter Mananthavady Jcit Wayanad Range-2 Vs. Kerala 670 645 Kozhikode Pan No :Ahapp1021F Appellant Respondent Appellant By : Shri Arun Raj S., A.R. Respondent By : Smt. Leena Lal, Sr. D.R. Date Of Hearing : 30.01.2025 Date Of Pronouncement : 29.04.2025 O R D E R Perkeshav Dubey: This Appeal At The Instance Of The Assessee Is Directed Against Theorder Of The Ld. Cit(A)/Nfac Dated 2.8.2024 Vide Din & Order No. Itba/Nfac/S/250/2024-25/1067262069(1) Passed U/S 250Of The Income Tax Act, 1961 (In Short “The Act”) For Theassessment Year 2016-17. 2. The Assessee Has Raised Various Grounds Of Appeal.

For Appellant: Shri Arun Raj S., A.RFor Respondent: Smt. Leena Lal, Sr. D.R
Section 250oSection 91(2)Section 92Section 92(1)

opted for DTVSV 2024. 5. We have heard the rival submissions and perused the materials available on record. As per the provisions of section 91(2) of the DTVSV Scheme, 2024, any appeal pending before the ITAT or CIT(A) in respect of disputed interest or disputed penalty or disputed

VIJAY MITTAL,VIZAC, A.P. vs. D.C.I.T., CIR - 1(1), KOLKATA

In the result, the appeal filed by the assessee is dismissed as\nwithdrawn

ITA 2403/KOL/2024[2015-2016]Status: DisposedITAT Kolkata25 Apr 2025AY 2015-2016
Section 143(3)Section 250Section 91(2)Section 91(3)Section 92(2)

Note 1/2024 on provisions of the\nDirect Tax Vivad se Vishwas Scheme, 2024 dated 15th October, 2024, it\nis mentioned that as per section 91(2) of the Scheme, after filing of\ndeclaration, appeals before ITAT/CIT(A)/ JCIT(A) are deemed to be\nwithdrawn from the date of issue

TECNICAS REUNIDAS SA,BANGALORE, KARNATAKA, INDIA vs. DEPUTY COMMISSIONER OF INCOME-TAX, INTERNATIONAL TAXATION, CIRCLE 2(2), BANGALORE, BANGALORE, KARNATAKA

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

ITA 2460/BANG/2024[2019-20]Status: DisposedITAT Bangalore25 Apr 2025AY 2019-20

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2019-20

For Appellant: Sri Keerthi Narayan, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 250Section 91(2)Section 92Section 92(1)

under DTVSV 2024. 5. We have heard the rival submissions and perused the materials available on record. As per the provisions of section 91(2) of the DTVSV Scheme, 2024, any appeal pending before the ITAT or CIT(A) in respect of disputed interest or disputed penalty or disputed

AUTOLIV INDIA PRIVATE LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1), BANGALORE

In the result, both the appeals filed by the assessee are dismissed as withdrawn

ITA 461/BANG/2022[2017-18]Status: DisposedITAT Bangalore25 Apr 2025AY 2017-18

Bench: Shri Prashant Maharishi & Shri Keshav Dubey

For Appellant: Ms. Manasa, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 143(3)Section 91(2)Section 92Section 92(1)

opted for DTVSV 2024. 5. We have heard the rival submissions and perused the materials available on record. As per the provisions of section 91(2) of the DTVSV Scheme, 2024, any appeal pending before the ITAT or CIT(A) in respect of disputed interest or disputed penalty or disputed

RAJASHEKAR YEGAVAKOTE LAXMINARASAPPA,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-2(3)(1), BANGALORE

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

ITA 1949/BANG/2024[2015-16]Status: DisposedITAT Bangalore23 Apr 2025AY 2015-16

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubeyassessment Year: 2015-16

For Appellant: N O N EFor Respondent: Sri Subramanian S., D.R
Section 250Section 91(2)Section 92Section 92(1)

opts for DTVSV 2024. 4. We have heard the rival submissions and perused the materials available on record. As per the provisions of section 91(2) of the DTVSV Scheme, 2024, any appeal pending before the ITAT or CIT(A) in respect of disputed interest or disputed penalty or disputed

ARAVIND KUSHALNAGAR VENKATESH SHRIHARI,BANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(2)(1), BANGALORE

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

ITA 1116/BANG/2024[2017-18]Status: DisposedITAT Bangalore21 Apr 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year : 2017-18

For Appellant: Ms. Sunaina Bhatia, A.RFor Respondent: Smt. Neha Sahay, D.R
Section 250Section 91(2)Section 92Section 92(1)

opted for DTVSV 2024. 5. We have heard the rival submissions and perused the materials available on record. As per the provisions of section 91(2) of the DTVSV Scheme, 2024, any appeal pending before the ITAT or CIT(A) in respect of disputed interest or disputed penalty or disputed

MANISHA MAJUMDER,PANAGARH vs. ITO, WARD - 1(4), DURGAPUR

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

ITA 1845/KOL/2024[2013-2014]Status: DisposedITAT Kolkata26 Mar 2025AY 2013-2014

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 143(3)Section 250Section 91(2)Section 91(3)Section 92(2)

Note 1/2024 on provisions of the Direct Tax Vivad se Vishwas Scheme, 2024 dated 15th October, 2024, it is mentioned that as per section 91(2) of the Scheme, after filing of declaration, appeals before ITAT/CIT(A)/ JCIT(A) are deemed to be withdrawn from the date of issue

NEXUS ONE,BANGALORE vs. INCOME TAX OFFICER, WARD-7(2)(3),, BANGALORE

In the result, both the appeals filed by the assessee are dismissed as withdrawn

ITA 2053/BANG/2024[2016-2017]Status: DisposedITAT Bangalore12 Mar 2025AY 2016-2017

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: N O N EFor Respondent: Sri Netrapal M.S., D.R
Section 250Section 91(2)Section 92Section 92(1)

made by the assessee. 4. We have heard the rival submissions and perused the materials available on record. As per the provisions of section 91(2) of the DTVSV Scheme, 2024, any appeal pending before the ITAT or CIT(A) in respect of disputed interest or disputed penalty or disputed

NEXUS ONE,BANGALORE vs. INCOME TAX OFFICER, WARD 7(2)(3), , BENGALURU

In the result, both the appeals filed by the assessee are dismissed as withdrawn

ITA 2052/BANG/2024[2015-2016]Status: DisposedITAT Bangalore12 Mar 2025AY 2015-2016

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: N O N EFor Respondent: Sri Netrapal M.S., D.R
Section 250Section 91(2)Section 92Section 92(1)

made by the assessee. 4. We have heard the rival submissions and perused the materials available on record. As per the provisions of section 91(2) of the DTVSV Scheme, 2024, any appeal pending before the ITAT or CIT(A) in respect of disputed interest or disputed penalty or disputed

SHAIKH EAUNUSH ALI,MEDINIPUR vs. ITO, WARD-40(1), KOLKATA

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

ITA 715/KOL/2024[2013-14]Status: DisposedITAT Kolkata05 Mar 2025AY 2013-14

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 147Section 250Section 91(2)Section 91(3)Section 92(2)

Note 1/2024 on provisions of the Direct Tax Vivad se Vishwas Scheme, 2024 dated 15th October, 2024, it is mentioned that as per section 91(2) of the Scheme, after filing of declaration, appeals before ITAT/CIT(A)/ JCIT(A) are deemed to be withdrawn from the date of issue

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