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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

Aluminium Pechiney, New Delhi vs. ACIT Circle 1(1)(1) Int. Tax, New Delhi

In the result, appeals of the assessee are dismissed as

ITA 685/DEL/2023[2020-21]Status: DisposedITAT Delhi14 May 2025AY 2020-21

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraिनधा"रणवष"/Assessment Year: 2018-19 बनाम Aluminium Pechiney, Acit, C/O P. Gambhir & Associates, Vs. Circle-1(1)(1), Intl. Tax, Room No.409, E-2, 4Th 87-B, Masjid Moth, Phase-2, Dda Flats, Gk-3, New Delhi. Floor, Pratayaksh Kar Bhawan, Civic Centre, New Delhi. Pan No.Aaica3338C अपीलाथ" Appellant ""यथ"/Respondent & िनधा"रणवष"/Assessment Year: 2020-21 बनाम Aluminium Pechiney, Acit, C/O P. Gambhir & Associates, Vs. Circle-1(1)(1), Intl. Tax, Room No.409, E-2, 4Th 87-B, Masjid Moth, Phase-2, Dda Flats, Gk-3, New Delhi. Floor, Pratayaksh Kar Bhawan, Civic Centre, New Delhi. Pan No.Aaica3338C अपीलाथ" Appellant ""यथ"/Respondent

Section 143(3)Section 144C

respectively. 2. The assessee through letter dated 12/05/2025 submitted that it had opted to settle the disputes in appeal through Direct Tax Vivad se Vishwas Scheme, 2024 and accordingly Form 1 has been filed on 30.04.2025 for both these assessment years. A copy of Form 1 is placed on record

Aluminium Pechiney, New Delhi vs. ACIT, New Delhi

ITA 700/DEL/2022[2018-19]Status: DisposedITAT Delhi14 May 2025AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishra

ITA Nos.700/D/2022 & 685/D/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL

Valsala Krishnan, Thrissur vs. ITO, Ward 2(1), Thrissur

In the result, appeal filed by the assessee is dismissed as withdrawn

ITA 931/COCH/2024[2016-2017]Status: DisposedITAT Cochin13 May 2025AY 2016-2017

Bench: Shri George George K., Vp & Shri Inturi Rama Rao, Am

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R

submitted that the assessee intends to withdraw the appeal as the issue in the appeal is sought to be settled through Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV). Accordingly, we permit the assessee to withdraw the appeal with liberty to revive the appeal, in the event the application

Ahresty India Pvt. Ltd., Rewari vs. DCIT Circle, Rewari

In the result, all these six appeals are dismissed as withdrawn

ITA 796/DEL/2020[2012-13]Status: DisposedITAT Delhi09 May 2025AY 2012-13

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh[Assessment Year: 2011-12] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2011-12] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent

stated at bar that the assessee wants to withdraw the captioned appeals as the assessee is to avail the benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 ( in short ‘DTVSV Scheme, 2024’) and the assessee has duly filed Form No.1. The ld. Counsel for the assessee also stated that

ACIT Circle, Rewari vs. Ahresty India Pvt. Ltd., Rewari

In the result, all these six appeals are dismissed as withdrawn

ITA 625/DEL/2020[2012-13]Status: DisposedITAT Delhi09 May 2025AY 2012-13

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh[Assessment Year: 2011-12] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2011-12] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent

stated at bar that the assessee wants to withdraw the captioned appeals as the assessee is to avail the benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 ( in short ‘DTVSV Scheme, 2024’) and the assessee has duly filed Form No.1. The ld. Counsel for the assessee also stated that

Ahresty India Pvt. Ltd., Rewari vs. ACIT, Circle, Rewari

In the result, all these six appeals are dismissed as withdrawn

ITA 9461/DEL/2019[2015-16]Status: DisposedITAT Delhi09 May 2025AY 2015-16

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh[Assessment Year: 2011-12] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2011-12] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent

stated at bar that the assessee wants to withdraw the captioned appeals as the assessee is to avail the benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 ( in short ‘DTVSV Scheme, 2024’) and the assessee has duly filed Form No.1. The ld. Counsel for the assessee also stated that

Ahresty India Pvt. Ltd., Rewari vs. ACIT, Circle- Rewari, Rewari

In the result, all these six appeals are dismissed as withdrawn

ITA 7529/DEL/2017[2013-14]Status: DisposedITAT Delhi09 May 2025AY 2013-14

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh[Assessment Year: 2011-12] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2011-12] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent

stated at bar that the assessee wants to withdraw the captioned appeals as the assessee is to avail the benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 ( in short ‘DTVSV Scheme, 2024’) and the assessee has duly filed Form No.1. The ld. Counsel for the assessee also stated that

Ahresty India Pvt. Ltd., Rewari vs. DCIT, Rewari

In the result, all these six appeals are dismissed as withdrawn

ITA 4718/DEL/2017[2011-12]Status: DisposedITAT Delhi09 May 2025AY 2011-12

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh[Assessment Year: 2011-12] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2011-12] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent

stated at bar that the assessee wants to withdraw the captioned appeals as the assessee is to avail the benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 ( in short ‘DTVSV Scheme, 2024’) and the assessee has duly filed Form No.1. The ld. Counsel for the assessee also stated that

DCIT, Rewari vs. Ahresty India Pvt. Ltd., Rewari

In the result, all these six appeals are dismissed as withdrawn

ITA 4688/DEL/2017[2011-12]Status: DisposedITAT Delhi09 May 2025AY 2011-12

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh[Assessment Year: 2011-12] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2011-12] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent

stated at bar that the assessee wants to withdraw the captioned appeals as the assessee is to avail the benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 ( in short ‘DTVSV Scheme, 2024’) and the assessee has duly filed Form No.1. The ld. Counsel for the assessee also stated that

Ramdev Bishnoi, Bikaner vs. ITO, Ward-2(1), Bikaner

Appeal of the assessee is dismissed as withdrawn

ITA 427/JODH/2024[2016-17]Status: DisposedITAT Jodhpur08 May 2025AY 2016-17

Bench: Dr. Mitha Lal Meena, Hon'Ble & Dr. S. Seethalakshmi, Hon'Ble

appellant had requested to withdraw the instant appeal as it has opted to settle the matter of Tax Dispute under the Direct Taxes Vivad Se Vishwas Scheme, 2024. 3. On perusal of the Form-2, it is evident that the assessee has opted for benefit under Direct Tax Vivad Se

Jitendra Prasad Singh, Jamshedpur, Jharkhand vs. DCIT-ACIT Circle 2 Jamshedpur, Jamshedpur

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

ITA 54/RAN/2024[2017 - 2018]Status: DisposedITAT Ranchi08 May 2025

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahay

For Appellant: NoneFor Respondent: Shri Khubchand Pandya, Sr. DR
Section 250

assessee will be at liberty to get his appeal restored upon filing an application, if for any reason, whatsoever, the application for Vivad Se Vishwas Scheme, 2024 is not accepted by the Department. 4. In the result, the appeal of the assessee is dismissed as withdrawn. Order dictated and pronounced

Shiva Protection Force Private Limited, Ranchi vs. ACIT, Circle-1, Ranchi

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

ITA 488/RAN/2024[2022-23]Status: DisposedITAT Ranchi08 May 2025AY 2022-23

Bench: SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)

For Appellant: NoneFor Respondent: Shri Khubchand Pandya, Sr. DR

been received by the Registry on 02.04.2025, shows that the assessee wants to withdraw the present appeal as the assessee has availed Vivad-se- Vishwas Scheme, 2024 in respect of the impugned appeal. The necessary Form No. 1 has duly been filed by the assessee before designated authority through ... assessee will be at liberty to get its appeal restored upon filing an application, if for any reason, whatsoever, the application for Vivad Se Vishwas Scheme, 2024 is not accepted by the Department. 4. In the result, appeal of the assessee is dismissed as withdrawn. Order dictated and pronounced

Pinkesh Maheshwari HUF, Bistupur, Jamshedpur vs. ITO Ward 2(1), Jamshedpur

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

ITA 431/RAN/2024[2016-2017]Status: DisposedITAT Ranchi08 May 2025AY 2016-2017

Bench: designated authority through e-filing portal and assessee company has received Form 2 issued by the designated authority of VSVS, 2024. Considering the above submissions, the appeal of the assessee is hereby dismissed as withdrawn. However, the assessee will be at liberty to get its

For Appellant: NoneFor Respondent: Shri Khubchand Pandya, Sr. DR

been received by the Registry on 02.04.2025, shows that the assessee wants to withdraw the present appeal as the assessee has availed Vivad-se- Vishwas Scheme, 2024 in respect of the impugned appeal. The necessary Form No. 1 has duly been filed by the assessee before designated authority through ... assessee will be at liberty to get its appeal restored upon filing an application, if for any reason, whatsoever, the application for Vivad Se Vishwas Scheme, 2024 is not accepted by the Department. 4. In the result, appeal of the assessee is dismissed as withdrawn. Order dictated and pronounced

Mascot Electromech Private Limited, Jamshedpur Jharkhand vs. DCIT ACIT, Jamshedpur Jharkhand

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

ITA 3/RAN/2024[2014-15]Status: DisposedITAT Ranchi08 May 2025AY 2014-15

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahay

For Appellant: NoneFor Respondent: Shri Khubchand Pandya, Sr. DR
Section 250

assessee will be at liberty to get his appeal restored upon filing an application, if for any reason, whatsoever, the application for Vivad Se Vishwas Scheme, 2024 is not accepted by the Department. 4. In the result, the appeal of the assessee is dismissed as withdrawn. Order dictated and pronounced

Bihar Foundry and Castings Limited, Ranchi vs. Assistant Commissioner of Income Tax, Ranchi

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

ITA 215/RAN/2024[2014-2015]Status: DisposedITAT Ranchi08 May 2025AY 2014-2015

Bench: SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)

For Appellant: ShriD. Sanigrahi, ARFor Respondent: ShriKhubchandPandya, Sr. DR

letter dated 18.02.2025filed by the assessee, shows that the assessee wants to withdraw the present appeal as the assessee has availed Vivad-se-Vishwas Scheme, 2024 in respect of the impugned appeal. The necessary Form No. 1 has duly been filed by the assessee before designated authority through ... assessee will be at liberty to get its appeal restored upon filing an application, if for any reason, whatsoever, the application for Vivad Se Vishwas Scheme, 2024 is not accepted by the Department. 4. In the result, appeal of the assessee is dismissed as withdrawn. Order dictated and pronounced

M/S. Priya Electronics, Chaibasa vs. ITO Ward-3(4), Chaibasa

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

ITA 214/RAN/2024[2016-17]Status: DisposedITAT Ranchi08 May 2025AY 2016-17

Bench: SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)

For Appellant: NoneFor Respondent: Shri Khubchand Pandya, Sr. DR

been received by the Registry on 17.04.2025, shows that the assessee wants to withdraw the present appeal as the assessee has availed Vivad-se- Vishwas Scheme, 2024 in respect of the impugned appeal. The necessary Form No. 1 has duly been filed by the assessee before designated authority through ... assessee will be at liberty to get its appeal restored upon filing an application, if for any reason, whatsoever, the application for Vivad Se Vishwas Scheme, 2024 is not accepted by the Department. 4. In the result, appeal of the assessee is dismissed as withdrawn. Order dictated and pronounced

Shiv Durga Constructions and Engineerings Private Limited, Deoghar vs. ACIT, Circle III, Deoghar

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

ITA 145/RAN/2024[2015-16]Status: DisposedITAT Ranchi08 May 2025AY 2015-16

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahay

For Appellant: NoneFor Respondent: Shri Khubchand Pandya, Sr. DR
Section 250

assessee will be at liberty to get his appeal restored upon filing an application, if for any reason, whatsoever, the application for Vivad Se Vishwas Scheme, 2024 is not accepted by the Department. 4. In the result, the appeal of the assessee is dismissed as withdrawn. Order dictated and pronounced

Maa Vashnavi Hi Tech Pvt Ltd, Dhanbad vs. ACIT, Circle 2(1), Dhanbad

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

ITA 136/RAN/2024[2012-2013]Status: DisposedITAT Ranchi08 May 2025AY 2012-2013

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahay

For Appellant: Shri Jagmohan Thard, ARFor Respondent: Shri Khubchand Pandya, Sr. DR
Section 250

behalf of the revenue. 3. At the time of hearing, Ld. AR has brought to our notice that the assessee has availed Vivad-se-Vishwas Scheme, 2024 in respect of the impugned appeal. The necessary Form No. 1 has duly been filed by the assessee before designated authority. Form ... assessee will be at liberty to get his appeal restored upon filing an application, if for any reason, whatsoever, the application for Vivad Se Vishwas Scheme, 2024 is not accepted by the Department. 4. In the result, the appeal of the assessee is dismissed as withdrawn. Order dictated and pronounced

Sarla Madhusudan Budhia, Ranchi vs. ITO Ward - 3(1), Ranchi

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

ITA 268/RAN/2023[2011-12]Status: DisposedITAT Ranchi08 May 2025AY 2011-12

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahay

For Appellant: Shri Vinay Jalan, ARFor Respondent: Shri Khubchand Pandya, Sr. DR
Section 250

behalf of the revenue. 3. At the time of hearing, Ld. AR has brought to our notice that the assessee has availed Vivad-se-Vishwas Scheme, 2024 in respect of the impugned appeal. The necessary Form No. 1 has duly been filed by the assessee before designated authority. Form ... assessee will be at liberty to get his appeal restored upon filing an application, if for any reason, whatsoever, the application for Vivad Se Vishwas Scheme, 2024 is not accepted by the Department. 4. In the result, the appeal of the assessee is dismissed as withdrawn. Order dictated and pronounced

United Air Express, Bistupur vs. Assistant Commissioner of Income Tax, Circle-3, Jamshedpur

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

ITA 226/RAN/2023[2017-18]Status: DisposedITAT Ranchi08 May 2025AY 2017-18

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahay

For Appellant: NoneFor Respondent: Shri Khubchand Pandya, Sr. DR
Section 250

assessee will be at liberty to get his appeal restored upon filing an application, if for any reason, whatsoever, the application for Vivad Se Vishwas Scheme, 2024 is not accepted by the Department. 4. In the result, the appeal of the assessee is dismissed as withdrawn. Order dictated and pronounced