“Vivad se Vishwas”

Vedanta Ltd(Successor to Cairn India Ltd)Dlf Atria Building, New Delhi vs. ACIT, Circle 25(1), New Delhi

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

Bench: Shri Ramit Kochar & Shri Yogesh Kumar U.S.Vedanta Ltd. (Successor Vs. Acit To Cairn India Ltd) Dlf Circle 25(1) Atria Building, Core-6, 3Rd Cit Range 26, C. R. Building, Floor Scope Complex, 7, New Delhi Lodhi Road New Delhi Pan: Aacvcs7101B Appellant Respondent Assessee By Sh. Jaskaran Singh, Adv Revenue By Sh. S. K. Jadhav, Cit-Dr Date Of Hearing 22/04/2025 Date Of Pronouncement 22/04/2025 Order

submitted that Assessee 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. 1 issued under the scheme. 3. The ld. DR submitted no objection to withdraw the Appeal

Emmsons International Limited, Delhi vs. ACIT, Circle-7(1), New Delhi

In the result, appeal of the assessee is dismissed as

Bench: Shri Challa Nagendra Prasad & Shri Manish Agarwalआ.अ.सं/.I.T.A No.1931/Del/2022 िनधा"रणवष"/Assessment Year:2018-19 बनाम Emmsons International Limited, Acit, Flat No.301, Plot No.12, Vs. Circle-7(1), Zamrudpur Community Centre, C.R. Building, New Delhi. Kailash Colony, South Delhi, New Delhi. Pan No.Aaace0442K अपीलाथ" Appellant ""यथ"/Respondent Assessee By Shri Narendra Kumar Arora, Ca Shri Dharm Veer Singh, Cit Dr Revenue By सुनवाईक"तारीख/ Date Of Hearing: 22.04.2025 22.04.2025 उ"ोषणाक"तारीख/Pronouncement On आदेश /O R D E R Per C.N. Prasad, J.M.

Counsel for the assessee vide letter dated 22.04.2025 submitted that the assessee had opted to settle the disputes in appeal through Direct Tax Vivad se Vishwas Scheme, 2024 and 1 accordingly Form 1 has been filed on 11/01/2025. A copy of Form 1 is placed on record. The Counsel thus

Ramesh Chand, Delhi vs. Assistant Commissioner of Income Tax, New Delhi

Bench: Shri Shamim Yahya & Shri Sudhir Kumarasstt. Year : 2017-18 Ramesh Chand, Vs. Acit, Circle 7(2), 574/5, Bijwasan, New Delhi New Delhi - 61 (Pan: Aahpc6579M) (Appellant) (Respondent) Appellant By : Shri P.K. Mishra, Ca Respondent By : Ms. Harpreet Kaur Hansra, Sr. Dr.

time of hearing, Ld. AR for the assessee submitted that assessee has filed the application for settlement of dispute under the Vivad Se Vishwas Scheme 2024 (DTVSV 2024). Hence, requested to withdraw the aforesaid appeal. 3. Learned Senior DR has no objection. 4. Considering the aforesaid factual matrix, the captioned

Sh. Kamal Kishore, Hisar vs. Income Tax Officer, NFAC, Delhi, New Delhi

In the result, the appeal of the assessee dismissed as above; one (ITA

Bench: Shri Anubhav Sharma & Shri Avdhesh Kumar Mishra

succeed. 3. During hearing, the Ld. AR submitted that the assessee had opted for settlement of the dispute under the Vivad se Vishwas Scheme, 2024. He further drew our attention to the fact that the assessee had filed his appeal both through e-filing mode and physical mode ... No.5152/Del/2024. The Ld. AR requested for withdrawals of both appeals by submitting that the assessee had opted settlement of the dispute under the Vivad se Vishwas Scheme, 2024. The Ld. AR prayed for liberty to revive the appeal in case the application of the assessee fails to mature

Kamal Kishore, Hisar vs. ITO, NFAC, Delhi

In the result, the appeal of the assessee dismissed as above; one (ITA

Bench: Shri Anubhav Sharma & Shri Avdhesh Kumar Mishra

succeed. 3. During hearing, the Ld. AR submitted that the assessee had opted for settlement of the dispute under the Vivad se Vishwas Scheme, 2024. He further drew our attention to the fact that the assessee had filed his appeal both through e-filing mode and physical mode ... No.5152/Del/2024. The Ld. AR requested for withdrawals of both appeals by submitting that the assessee had opted settlement of the dispute under the Vivad se Vishwas Scheme, 2024. The Ld. AR prayed for liberty to revive the appeal in case the application of the assessee fails to mature

DCIT, Circle-3(1)(1), Int. Taxation, New Delhi vs. Xebia It Architects India Private Limited, New Delhi

Bench: Smt. Madhumita Roy & Shri Naveen Chandradcit Vs. Xebia It Architects India Circle-3(1)(1), International Private Limited Taxation, Room No. 416, 401, Naurang Hosue 21 Kg 4Th Floor, E-2, Block, Dr.S. Marg Connaught Place, P. Mukherjee Civic Centre, New Delhi J. L. Nehru Marg, Pan: Delxo0168A New Delhi Appellant Respondent Assessee By Sh. Aryan Gupta, Adv Revenue By Dr. Vijay B Vasanta, Cit Dr Date Of Hearing 17/04/2025 Date Of Pronouncement 17/04/2025 Order Per Naveen Chandra, Am: The Present Appeal Is Filed By The Department Of Revenue

vide letter dated that the Assessee is in the process of setting the dispute involved in the present appeal under the Direct Tax Vivad se Vishwas Scheme, 2024(‘VSVS’). The Ld. Counsel stated that the assessee has filed the 2 DCIT Vs. Xebia IT Architects India Pvt. Ltd. Form

Kobelco Cranes India Private Limited (Merged With Kobelco Construction Equipment India Private Limited), New Delhi vs. ACIT, Circle-14(2), Delhi

In the result, appeal of the assessee in ITA no

Bench: Shri Ramit Kochar & Shri Sudhir Pareek

outset, ld. Counsel appearing for the assessee submitted before the Bench that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024, and has duly filedDeclaration in Form No. 1 with the Department vide Acknowledgment No. 901416310130325 dated 13.03.2025 and the assessee wants to withdraw its appeal

Chander Prakash Sharma, New Delhi vs. ACIT, Circle-63(1), New Delhi

In the result, appeal of the assessee is dismissed as

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwalआ.अ.सं/.I.T.A No.7514/Del/2019 िनधा"रणवष"/Assessment Year:2015-16 बनाम Chander Prakash Sharma, Acit, A-9, Gyan Deep Apartments, Vs. Circle-63(1), Mayur Vihar-1, New Delhi. New Delhi. Pan No.Alpps2271R अपीलाथ" Appellant ""यथ"/Respondent

Counsel for the assessee vide letter dated 10.04.2025 submitted that the assessee had opted to settle the disputes in appeal through Direct Tax Vivad se Vishwas Scheme, 2024 and accordingly Form 3 has been filed on 03.03.2025. A copy of Form 3 is placed on record. 3. Heard rival submissions