“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

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

Nkb Infrastructure Private Limited, Rewari, Haryana vs. Income Tax Officer, Ward-2, Rewari, Haryana

In the result, the appeal of the assessee is allowed

ITA 5312/DEL/2024[2012-13]Status: DisposedITAT Delhi31 Jul 2025AY 2012-13

Bench: Shri S Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Sh. Yash Gilhotra, AdvFor Respondent: Sh. Dheeraj Kumar Jain, Sr. DR

Section 139Section 143(1)(c)Section 143(3)Section 154Section 219Section 239Section 250Section 254

been issued by the Ld. Jurisdictional AO by giving the appeal effect and Vivad se Vishwas. 3. The case of assessee is that Ld. AO had wrongly passed a rectification order us 154 on 30th May 2024 while giving the lesser credit of TDS-TCS available with form 26AS

Lall Construction Co., New Delhi vs. ACIT, Circle- 34(1), New Delhi

Appeal of the assessee is allowed as indicated above

ITA 1680/DEL/2018[2010-11]Status: DisposedITAT Delhi31 Jul 2025AY 2010-11

Bench: Shri S Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Sh. Salil Kapoor, Adv. &For Respondent: Sh. Harpreet Kaur Hansra, Sr. DR

Section 271(1)(c)Section 68

coordinate Bench of the Tribunal in assessee’s appeal vide order dated 03.02.2025 passed in ITA No. - 4710/Del/2015 in respect of Vivad Se Vishwas Scheme, 2024 (DTVSV 2024), dismissed as withdrawn subject to a caveat that in case the dispute relating to tax arresrs not resolved, the appellant shall

Bundy India Limited, Vadodara vs. The Dy. CIT., Circle-1(1), Baroda

In the result, the appeal filed by the Assessee is dismissed

ITA 1402/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad30 Jul 2025AY 2008-09

Bench: DR. BRR KUMAR (Vice President), Shri T.R. SENTHIL KUMAR (Judicial Member)

Section 143(3)

India Ltd. Vs. DCIT 2. At the outset, Ld. Counsel submitted that the assessee has opted to settle the dispute under the new Vivad Se Vishwas Scheme, 2024 and filed copy of Form No. 1 dated 30-12-2024 with Acknowledgement No. 792357390301224. It is further submitted that Form ... awaited from the Competent Authority. 3. Taking note of the Form No. 1 filed under Vivad Se Vishwas Scheme 2024, the appeal filed by the assessee is hereby dismissed with liberty to the assessee to restore the appeal, in the event the application filed under VSV Scheme is rejected

Manohar Dealers Private Limited (Since Got Merged With Alert Consultants & Credit Private Limited), Kolkata vs. ITO, Ward 4(3), Kolkata

In the result, the appeal is dismissed as withdrawn with liberty as above

ITA 639/KOL/2025[2015-16]Status: DisposedITAT Kolkata30 Jul 2025AY 2015-16

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.639/Kol/2025 Assessment Year: 2015-16 Manohar Dealers Pvt. Ltd.(Since Got Merged With Alert Consultants & Credit Pvt. Ltd.)……...………………. …....Appellant 52 /1, Shakespeare Sarani, 16Th Floor, Kol-17. [Pan: Aafcm8400N] Vs. Ito, Ward-8(2), Kolkata…………………..……………………….…..... Respondent Appearances By: Shri Siddharth Agarwal, Adv., Appeared On Behalf Of The Appellant. Shri Kallol Mistry, Jcit, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : July 29, 2025 Date Of Pronouncing The Order : July 30, 2025 आदेश / Order Per Sonjoy Sarma: This Appeal By The Assessee Is Directed Against The Order Dated 30.01.2025 Passed By The Cit, Appeal Addl/Jcit(A)-2, Ahmedabad [In Short ‘Cit(A)’] Under Section 250 Of The Income-Tax Act, 1961. 2. At The Time Of Hearing, The Ld. Authorised Representative For The Assessee Submitted That The Assessee Has Opted To Settle The Dispute Under The Direct Tax Vivad Se Vishwas Scheme & Has Duly Filed Form No.1. However, Form No. 2 Acknowledging Acceptance Of The Declaration By The Competent Authority Has Not Yet Been Received. It Is Submitted That The Matter Is Likely To Be Resolved Under The Said Scheme In Due Course. In View Of The Above, The Assessee Sought Permission To Withdraw The Present Appeal, With Liberty To Seek Restoration Of The

Section 250

hearing, the Ld. Authorised Representative for the assessee submitted that the assessee has opted to settle the dispute under the Direct Tax Vivad se Vishwas scheme and has duly filed Form No.1. However, Form No. 2 acknowledging acceptance of the declaration by the competent authority has not yet been received ... appeal, with liberty to seek restoration of the I.T.A. No.639/Kol/2025 Manoh ar Dealers Pvt. Ltd. appeal in the event the settlement under the Vivad se Vishwas scheme does not materialise. 3. The Ld. Departmental Representative did not raise any objection to the prayer made by the assessee. 4. We after

3I Infotech Ltd, Mumbai vs. DCIT RG 15(3)(1), Mumbai

In the result, the appeal of the assessee is dismissed

ITA 1928/MUM/2015[2010-11]Status: DisposedITAT Mumbai30 Jul 2025AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2010-11 3I Infotech Ltd., The Dy. Cit Range 15(3)(1), Tower No. 5, 3Rd Floor To 6Th Floor, Aayakar Bhavan, 4Th Floor, Room Vs. International Infotech Park, No. 451, M.K. Road, Vashi, Mumbai-400020. Navi Mumbai-400703. Pan No. Aaaci 5205 Q Appellant Respondent

For Respondent: Mr. Pawan Garg

present appeal, in view of the fact that the dispute in question has been resolve in question has been resolved under the Vivad se Vishwas Vivad se Vishwas Scheme, 2024. A copy of the certificate issued by the Principal . A copy of the certificate issued by the Principal . A copy

Rekha Rani, Ghaziabad vs. DCIT Circle-2(1)(1), Ghaziabad

In the result, appeal is filed by the Assessee is dismissed as

ITA 3864/DEL/2024[2019-20]Status: DisposedITAT Delhi30 Jul 2025AY 2019-20

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwali.T.A. No. 3864/Del/2024 (A.Y 2019-20) Rekha Rani Vs Dcit 8/147, Rajinder Nagar, Sector-3, Circle-2 (1)(1) Sahibabad, Ghaziabad, 201001, Ghaziabad Uttar Pradesh Pan: Aezpr3951G Appellant Respondent Assessee By Shri Siddhant Goel, Ca Revenue By Sh. Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing 30/07/2025 Date Of Pronouncement 30/07/2025 Order Per Yogesh Kumar, U.S. Jm:

Assessee filed a letter seeking to withdraw the present appeal on the ground that Assessee has opted to avail benefits of ‘Direct Tax Vivad se Vishwas Scheme, 2024’ (‘DTVSVS’) and also produced the Form No. 2 issued as per the scheme. 3. The ld. DR submitted no objection to withdraw

Candor Gurgaon One Realty Projects Pvt. Ltd. (Formerly Known As Unitech Realty Projects Pvt. Ltd.), Mumbai vs. DCIT Circle- 27(1), New Delhi

In the result, the appeal is considered dismissed as withdrawn

ITA 7787/DEL/2019[2012-13]Status: DisposedITAT Delhi30 Jul 2025AY 2012-13

Bench: Shri Anubhav Sharma & Shri Amitabh Shuklaassessment Year: 2012-13 Candor Gurgaon One Realty Vs Dcit, Projects Private Ltd., Circle-27(1), F 83, Profit Centre, Gate No.1, New Delhi. Mahavir Nagar, Near Pizza Hut Kandivali West, Mumbai – 400 067, Maharashtra. Pan: Aaacu8046K (Appellant) (Respondent) Assessee By : Shri K.M. Gupta, Advocate, Ms Shruti Khimta, Ar & Shri Jaskaran Singh, Advocate Revenue By : Ms Monika Singh, Cit-Dr & Ms Haspreet Singh Hansra, Sr. Dr Date Of Hearing : 23.07.2025 Date Of Pronouncement : 30.07.2025 Order Per Anubhav Sharma, Jm: This Appeal Is Preferred By The Assessee Against The Order Dated 24.07.2019 Of The Commissioner Of Income-Tax (Appeals)-13, New Delhi (Hereinafter Referred To As The Ld. First Appellate Authority Or ‘The Ld. Faa’ For Short) In Appeals No.Itr 160/16-17 Arising Out Of The Appeal Before It Against The Order Dated 28.02.2015 Passed U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’) By The Dcit, Circle-27(1), New Delhi (Hereinafter Referred To As The Ld. Ao).

For Appellant: Shri K.M. Gupta, AdvocateFor Respondent: Ms Monika Singh, CIT-DR &

Section 143(3)

record, submitted out on behalf of the assessee that the assessee has approached the competent authority for taking benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 by submitting Form 1. It was also brought to our knowledge that relevant form No.2 has been issued in favour of the assessees ... also submitted that the appeal will be settled according to the Direct Tax Vivad Se Vishwas Scheme, 2024 and, therefore, a request was made for withdrawal of the appeal with liberty to approach the Tribunal in case the appeal is not settled. The ld. DR had no objection

Shreyeshi Agarwal, Jaipur vs. ACIT, Circle -1, Jaipur

Appeal are hereby dismissed as having been withdrawn

ITA 188/JPR/2024[2015-16]Status: DisposedITAT Jaipur29 Jul 2025AY 2015-16

Bench: This Appellate Tribunal, Feeling Aggrieved By The Order Dated 25.01.2023, Passed By Learned Cit(A), National Faceless Appeal Centre, U/S 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”), Whereby Her Appeal Challenging Assessment Order Dated 26.12.2017, Relating To The Assessment Year 2015- 16, Was Dismissed.

For Appellant: Shri Puneet Parkeek, Adv. (through V.C.)For Respondent: Mrs. Anita Rinesh, JCIT-Sr.-DR

Section 250

presented copies of Form 1 to 3, and submitted that the assessee-appellant, having already resorted to the provisions of Direct Taxes Vivad Se Vishwas Scheme, 2024, this appeal may be dismissed as having been withdrawn. 3. It may be mentioned here that alongwith the appeal, an application seeking condonation ... forth on behalf of the assessee-appellant-applicant. 4. Since the assessee-appellant-applicant has already applied for settlement under Direct Taxes Vivad Se Vishwas Scheme, 2024, and today, copies of Forms 1 to 3 issued by the competent authority have also been presented, as prayed the application seeking condonation

Surbhi Agarwal, Jaipur vs. ITO Ward 6(4), Jaipur

Appeal is hereby dismissed, as having been withdrawn

ITA 155/JPR/2024[2014-15]Status: DisposedITAT Jaipur29 Jul 2025AY 2014-15

Bench: This Appellate Tribunal, Feeling Aggrieved By The Order Dated 06.02.2024, Passed Learned Cit(A), National Faceless Appeal Centre, U/S 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”), Whereby Her Appeal, Challenging Assessment Order Dated 26.12.2016, Relating To The Assessment Year 2014- 15, Was Dismissed.

For Appellant: Shri Puneet Parkeek, Adv. (through V.C.)For Respondent: Mrs. Anita Rinesh, JCIT-Sr.-DR

Section 250

presented copies of Form 1 and 2, and submitted that the assessee-appellant, having already resorted to the provisions of Direct Taxes Vivad Se Vishwas Scheme, 2024, for settlement, this appeal may be dismissed as having been withdrawn. 3. Ld. DR for the department has no objection to said submission ... forth on behalf of the assessee-appellant. 4. Since the assessee-appellant has already applied for settlement under Direct Taxes Vivad Se Vishwas Scheme, 2024, and today Form 1 & 2 issued by the competent authority have also been presented, as prayed this appeal is hereby dismissed, as having been withdrawn

Sunil Choudhary, Jaipur vs. ITO, Ward 6(5), Jaipur

Appeal is hereby dismissed as having been withdrawn

ITA 1366/JPR/2024[2014-15]Status: DisposedITAT Jaipur29 Jul 2025AY 2014-15

Bench: This Appellate Tribunal, Feeling Aggrieved By The Order Dated 12.11.2024, Passed Learned Cit(A), National Faceless Appeal Centre, U/S 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”), As Thereby His Appeal, Challenging Assessment Order Dated 26.12.2016, Relating To The Assessment Year 2014-15, Was Partly Allowed, As Regard Ground No. 3, But Dismissed, As Regards Ground Nos. 1 & 2, Which Related To Long Term Capital Gains.

For Appellant: Shri Mukesh Khandelwal, C.AFor Respondent: Shri Rajesh Ojha, CIT-DR

Section 250

presented copy of Form 4 and submitted that the assessee-appellant, having already taken steps for settlement under the provisions of Direct Taxes Vivad Se Vishwas Scheme, 2024, this appeal may be dismissed as having been withdrawn. 3. Ld. DR for the department has no objection to said submission ... forth on behalf of the assessee-appellant. 4. Since the assessee-appellant has already taken steps and applied for settlement under Direct Taxes Vivad Se Vishwas Scheme, 2024, and today, copy of Form 4, issued by the competent authority, has also been presented, as prayed, this appeal is hereby dismissed

Narayani Devi, Sirsa vs. Income Tax Officer Ward I, Sirsa

The appeal of the assessee is dismissed as withdrawn

ITA 1169/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh29 Jul 2025AY 2018-19

For Appellant: Shri Manish Kumar, C.A (Virtual Mode)For Respondent: Dr. Ranjit Kaur, Addl. CIT, Sr. DR

moved by the Ld. Counsel for the assessee wherein it was submitted that the assessee had opted out of the Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV), and a declaration for settlement under the said scheme had been furnished. Pursuant thereto, a certificate in Form-4 dated 06/05/2025 ... noted that the assessee has settled the dispute arising from the impugned assessment order by opting out of the Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV), and has expressed the desire to withdraw the present appeal. In view of the above, the appeal filed by the assessee is dismissed

Kailashchandra Haumanprasad Sugla, Solapur vs. ITO, Ward-1(1), Solapur

In the result, appeal of the assessee is allowed for statistical purpose

ITA 1555/PUN/2025[2015-16]Status: DisposedITAT Pune29 Jul 2025AY 2015-16

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.1555/Pun/2025 िनधा"रण वष" / Assessment Year: 2015-16 Kailashchandra Haumanprasad V The Income Tax Officer, Sugla, S Ward-1(1), Solapur. 45/15, Samrat Chowk, Budhwar Peth, Prabhakar Nagar H/S, Solapur-413001. Maharashtra. Pan: Ahsps3244B Appellant/ Assessee Respondent / Revenue Assessee By Shri Pramod S Shingte – Ar Revenue By Shri Sandeep P Sathe – Jcit(Dr) Date Of Hearing 16/07/2025 Date Of Pronouncement 29/07/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By Assessee Against The Order Of Ld.Addl./Joint Commissioner Of Income Tax(Appeal)-3, Chennai Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2015-16Dated 12.10.2023, Emanating From Order U/S.143(3) Of The Income Tax Act, 1961, Dated 26.12.2017. The Assessee Has Raised Following Grounds Of Appeal :

Section 143(3)Section 250Section 272A(1)(c)Section 41(1)Section 56(2)(vii)

no.1 to 15 of the paper book which were copies of the Form Nos.1, 2, 3, 4 and 5 filed under Direct Tax Vivad se Vishwas Scheme(DTVSV). Submission of ld.Departmental Representative(ld.DR) : 3. The ld.DR for the Revenue accepted the contention of the ld.AR for the Assessee. ITA No.1555/PUN/2025

Kanta Depura, Kolkata West Bengal vs. ITO, Ward 36(6), Kolkata

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

ITA 2133/KOL/2024[2014-15]Status: DisposedITAT Kolkata29 Jul 2025AY 2014-15

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Kanta Depura, 14/2, Old China Bazar Street, Cit (A), Nfac Room No. 186/187, 2 Nd Floor, Delhi Vs. Kolkata-700001, West Bengal (Appellant) (Respondent) Pan No. Adfpd0753K Assessee By : None (Withdrawal Application) Revenue By : None Date Of Hearing: 21.07.2025 Date Of Pronouncement: 29.07.2025

For Appellant: None (withdrawal application)For Respondent: None

Section 91Section 92

section (1) and undertaking under sub-section (4) of section 91 of the Finance (No. 2) Act, 2024 (Under the Direct Tax Vivad Se Vishwas Scheme, 2024) filed vide Acknowledgement Number -732521100291124 is enclosed herewith for your kind ready records. 2. Copy of Form 2-Certificate under Sub-Section ... Section 92 of the Finance (No. 2) Act, 2024 (Under the Direct Tax Vivad Se Vishwas Scheme, 2024) issued by the Pr. Commissioner of Income Tax-5, Kolkata vide DIN / Acknowledgment No. 777504331271224 is enclosed herewith for your kind ready records. 3. Tax Payment Challan You are kindly requested

Siddheshwar Developers and Contractors, Badlapur vs. Income Tax Officer, Ward - 2(2), Kalyan

In the result the appeals filed by the assessee stands allowed

ITA 378/MUM/2025[2016-17]Status: DisposedITAT Mumbai29 Jul 2025AY 2016-17

Bench: Smt. Beena Pillai () & Shri Girish Agrawal ()

Section 148Section 249(4)(b)

outset Ld.AR submitted that the assessee opted to settle the tax for AY 2015-16 under Direct Taxes Vivad Se Vishwas Scheme 2024. Pursuant to which form No. 1 was filed ITA No. 378/Mum/2025; 2 A.Y. 2016-17 Siddheshwar Developers and Contractors on 16.01.2025 and the settlement was completed ... deed of the convenience dated 09.04.2015. 3.1 Considering the above facts it is noted that the transaction has been settled by way of Vivad Se Vishwas Scheme 2024 for AY 2015-16 as the sale consideration was received during A.Y. 2015- 16. The only event that occurred during the relevant

Ruchita Harlalka, Delhi vs. Income Tax Officer, Ward-1, Bongaigaon

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

ITA 197/GTY/2024[2015-16]Status: DisposedITAT Guwahati28 Jul 2025AY 2015-16

Bench: Shri Rajesh Kumar, Am & Shri Manomohan Das, Jm

For Appellant: NoneFor Respondent: Shri Kausik Ray, DR

Section 147Section 250

this regard, I would like to inform your honour that I have decided to avail the wonderful opportunity of Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSVS, 2024) to end the tax disputes and buy peace of mind for the assessment made under section 147 r.w.s 144 of the Income ... proof of withdrawal of the ongoing appeal along with proof of payment. In this regard, as per the provisions of the Direct Tax Vivad Se Vishwas Act, 2024 (DTVSVS), I would hereby like to request your honour to allow the withdrawal of the aforesaid appeal, subject to acceptance

Ruchita Harlalka, Delhi vs. Income Tax Officer, Ward-1, Bongaigaon

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

ITA 196/GTY/2024[2014-15]Status: DisposedITAT Guwahati28 Jul 2025AY 2014-15

Bench: Shri Rajesh Kumar, Am & Shri Manomohan Das, Jm

For Appellant: NoneFor Respondent: Shri Kausik Ray, DR

Section 147Section 250

Umeshkumar Thakorlal Mehta, Ankelshwar vs. ITO, Ward 2(4), Bharuch

Appeal of the assessee is hereby dismissed as withdrawn

ITA 99/SRT/2025[2010-11]Status: DisposedITAT Surat28 Jul 2025AY 2010-11

Bench: Shri Sanjay Garg & Shri Bijayananda Prusethआयकर अपील सं /Ita No.99/Srt/2025 िनधा"रण वष" /Assessment Year : 2010-11 Umeshkumar Thakorlal The Income Tax Officer Mehta बनाम/ Ward-2(4) Visha Falia Goya Bazar Bharuch V/S. Ankleshwar – 393 001 (Gujarat) "थायी लेखा सं./Pan: Adfpm 4486 J (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Sapnesh Sheth, Ca Revenue By : Ms. Neerja Sharma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 01/05/2025 घोषणा की तारीख /Date Of Pronouncement: 28/07/2025 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 09/01/2025 Passed U/S.250 Of The Income Tax, Act 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2010-11. Umeshkumar Thakorlal Mehta Vs. Ito Asst. Year : 2010-11 2 2. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri Sapnesh Sheth, CAFor Respondent: Ms. Neerja Sharma, Sr.DR

Section 148Section 250Section 69A

course of hearing of the appeal.” 3. At the outset, the Ld.Counsel for the assessee stated that the assessee has availed Vivad se Vishwas Scheme 2024. He therefore has submitted that the appeal of the assessee may be dismissed as withdrawn. In view of the above submissions of the Ld.Counsel ... assessee, appeal of the assessee is hereby dismissed as withdrawn. However, in case, the benefit of Vivad se Vishwas Scheme 2024 is not allowed to the assessee for any reason, whatsoever, the assessee will be at liberty to get his appeal revived by making a separate application. 4. With

Rythmos India Private Limited, Hyderabad vs. DCIT., Circle-3(1), Hyderabad

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

ITA 1238/HYD/2024[2021-2022]Status: DisposedITAT Hyderabad28 Jul 2025AY 2021-2022

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita No.1238/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Rythmos India Private Vs. Dcit Limited Circle-3(1) Hyderabad Hyderabad Pan : Aaccl3122H

For Appellant: NoneFor Respondent: Ms.U.Mini Chandran,CIT-DR

Section 143(3)

assessee has filed an application for withdrawal of the present appeal, in view of the fact that the assessee has opted for Vivad Se Vishwas Scheme, 2024 to settle the tax dispute involved in the present appeal. The designated authority has issued Form 2 Rythmos India Private Limited No.2 dated

Altret Industries Private Limited, Saiyedpura Surat vs. The Income Tax Officer TDS CPC, CPC

In the result, appeal filed by the assessee in dismissed

ITA 855/SRT/2024[2016-201]Status: DisposedITAT Surat25 Jul 2025AY 2016-201

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Pruseth(Hybrid Hearing)

Section 200A(1)Section 249(3)Section 250

direct tax demands provided in Order No. Altret Industries Pvt. Ltd. 375/02/2023 IT Budget Dt. 13.02.2024 and also liable to take benefit of Vivad se Vishwas Scheme, 2024 as stated in BUDGET 2024-2025. 7. The appellant Craves leave to add, to alter or amend present grounds of Appeal

Altret Industries Private Limited, Surat vs. The Income Tax Officxer, TDS, CPC

In the result, appeal filed by the assessee in dismissed

ITA 818/SRT/2024[A.Y. 2014-15]Status: DisposedITAT Surat25 Jul 2025

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Pruseth(Hybrid Hearing)

Section 200A(1)Section 249(3)Section 250