“Vivad se Vishwas”

Omguru Nirman Private Limited, Dehradun vs. CIT(A), National Faceless Appeal Centre

Appeal is dismissed as withdrawn, subject to all just exceptions

Bench: Shri Satbeer Singh Godara & Shri M. Balaganesh(Through Video Conferencing) Assessment Year: 2012-13

reference to the aforementioned subject, we would like to bring to your kind notice that the assessee has opted for The Direct Tax Vivad se Vishwas Scheme, 2024 (DTVSV) and thus has filed Form 1 prescribed under the said scheme on 16.12.2024. The copy of the said Form

Assistant Commissioner of Income Tax, Circle-3, Nagpur vs. Sumeet Rameshchandra Bajoriya, Yavatmal

In the result, appeals filed by the assessee dismissed

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

Bench for Asstt. Year 2011-12 vide Appeal No. 274/NAG/2019. 2. The assessee has opted to settle dispute under The Direct Tax Vivad Se Vishwas Scheme 2024. Assessee has filed declaration and undertaking in Form No.1 on 26/12/2024 under The Direct Tax Vivad Se Vishwas Scheme 2024 in respect ... withdraw the appeal. 3. The learned Counsel for the assessee submitted before us that the assessee has opted for the Direct Tax Vivad se Vishwas Scheme, 2024 (DTVsV Scheme, 2024) and hence he may be permitted to withdraw these appeals. He, however, requested the Bench that in the event

Incom Tax Officer, Ward -2, Akola vs. Shri Sagar Vasant Khandelwal, Akola

In the result, appeals filed by the assessee dismissed

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

Bench for Asstt. Year 2011-12 vide Appeal No. 274/NAG/2019. 2. The assessee has opted to settle dispute under The Direct Tax Vivad Se Vishwas Scheme 2024. Assessee has filed declaration and undertaking in Form No.1 on 26/12/2024 under The Direct Tax Vivad Se Vishwas Scheme 2024 in respect ... withdraw the appeal. 3. The learned Counsel for the assessee submitted before us that the assessee has opted for the Direct Tax Vivad se Vishwas Scheme, 2024 (DTVsV Scheme, 2024) and hence he may be permitted to withdraw these appeals. He, however, requested the Bench that in the event

Income Tax Officer, Ward -2, Akola vs. Shri Gaurav Vasant Khandelwal, Akola

In the result, appeals filed by the assessee dismissed

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

Bench for Asstt. Year 2011-12 vide Appeal No. 274/NAG/2019. 2. The assessee has opted to settle dispute under The Direct Tax Vivad Se Vishwas Scheme 2024. Assessee has filed declaration and undertaking in Form No.1 on 26/12/2024 under The Direct Tax Vivad Se Vishwas Scheme 2024 in respect ... withdraw the appeal. 3. The learned Counsel for the assessee submitted before us that the assessee has opted for the Direct Tax Vivad se Vishwas Scheme, 2024 (DTVSV Scheme, 2024) and hence he may be permitted to withdraw these appeals. He, however, requested the Bench that in the event

Weatherford Asia Pacific Pte. Limited, New Delhi vs. Asstt. Director of Income Tax, Dehradun

Appeal stands disposed of with the aforementioned liberty and consequently, the Substantial

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshassessment Year: 2004-05 With Assessment Year: 2006-07 With Assessment Year: 2007-08 With Assessment Year: 2008-09 Vs. Adit/Ddit, Weatherford Asia Pacific Pvt. Ltd., International Taxation, C/O- C & C Associates, 101 New Delhi Nilgiri Apartments, 9, Barakhamba Road, New Delhi Pan:Aaacw1859Q (Appellant) (Respondent) With Assessment Year: 2006-07 Adit/Ddit, Vs. Weatherford Asia Pacific International Taxation, Pvt. Ltd., New Delhi C/O- S.R. Batliboi & Co., Golf View, Corporate Tower-B, Sector-42, Sector Road, Gurgaon Pan:Aaacw1859Q (Appellant) (Respondent) Assessee By Sh. Amit Arora, Adv. Department By Sh. Mithun Shete, Sr. Dr

5311/Del/2011; 5405/Del/2011 & 1138/Del/2012 “In this regard, it is respectfully submitted before your Honours that the Appellate is contemplating the option to opt for Vivad Se Vishwas Scheme (“VSVS Scheme”) as per Notification No. 103/2024 in the captioned matter and is currently in the process of applying for the same ... invite the learned authorized representative’s attention to the fact that once the assessee is already contemplating for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2024, there is no point in adjourning all these instant five appeals. 5. Learned counsel, however, submits that the assessee is only contemplating

Weatherford Asia Pacific Pvt. Ltd., New Delhi vs. DDIT, Dehradun

Appeal stands disposed of with the aforementioned liberty and consequently, the Substantial

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshassessment Year: 2004-05 With Assessment Year: 2006-07 With Assessment Year: 2007-08 With Assessment Year: 2008-09 Vs. Adit/Ddit, Weatherford Asia Pacific Pvt. Ltd., International Taxation, C/O- C & C Associates, 101 New Delhi Nilgiri Apartments, 9, Barakhamba Road, New Delhi Pan:Aaacw1859Q (Appellant) (Respondent) With Assessment Year: 2006-07 Adit/Ddit, Vs. Weatherford Asia Pacific International Taxation, Pvt. Ltd., New Delhi C/O- S.R. Batliboi & Co., Golf View, Corporate Tower-B, Sector-42, Sector Road, Gurgaon Pan:Aaacw1859Q (Appellant) (Respondent) Assessee By Sh. Amit Arora, Adv. Department By Sh. Mithun Shete, Sr. Dr

5311/Del/2011; 5405/Del/2011 & 1138/Del/2012 “In this regard, it is respectfully submitted before your Honours that the Appellate is contemplating the option to opt for Vivad Se Vishwas Scheme (“VSVS Scheme”) as per Notification No. 103/2024 in the captioned matter and is currently in the process of applying for the same ... invite the learned authorized representative’s attention to the fact that once the assessee is already contemplating for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2024, there is no point in adjourning all these instant five appeals. 5. Learned counsel, however, submits that the assessee is only contemplating

ADIT, Dehradun vs. Weatherford Asia Pacific Ltd., Gurgaon

Appeal stands disposed of with the aforementioned liberty and consequently, the Substantial

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshassessment Year: 2004-05 With Assessment Year: 2006-07 With Assessment Year: 2007-08 With Assessment Year: 2008-09 Vs. Adit/Ddit, Weatherford Asia Pacific Pvt. Ltd., International Taxation, C/O- C & C Associates, 101 New Delhi Nilgiri Apartments, 9, Barakhamba Road, New Delhi Pan:Aaacw1859Q (Appellant) (Respondent) With Assessment Year: 2006-07 Adit/Ddit, Vs. Weatherford Asia Pacific International Taxation, Pvt. Ltd., New Delhi C/O- S.R. Batliboi & Co., Golf View, Corporate Tower-B, Sector-42, Sector Road, Gurgaon Pan:Aaacw1859Q (Appellant) (Respondent) Assessee By Sh. Amit Arora, Adv. Department By Sh. Mithun Shete, Sr. Dr

5311/Del/2011; 5405/Del/2011 & 1138/Del/2012 “In this regard, it is respectfully submitted before your Honours that the Appellate is contemplating the option to opt for Vivad Se Vishwas Scheme (“VSVS Scheme”) as per Notification No. 103/2024 in the captioned matter and is currently in the process of applying for the same ... invite the learned authorized representative’s attention to the fact that once the assessee is already contemplating for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2024, there is no point in adjourning all these instant five appeals. 5. Learned counsel, however, submits that the assessee is only contemplating

Weatherford Asia Pacific Pvt. Ltd., New Delhi vs. ADIT, Cyprus

Appeal stands disposed of with the aforementioned liberty and consequently, the Substantial

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshassessment Year: 2004-05 With Assessment Year: 2006-07 With Assessment Year: 2007-08 With Assessment Year: 2008-09 Vs. Adit/Ddit, Weatherford Asia Pacific Pvt. Ltd., International Taxation, C/O- C & C Associates, 101 New Delhi Nilgiri Apartments, 9, Barakhamba Road, New Delhi Pan:Aaacw1859Q (Appellant) (Respondent) With Assessment Year: 2006-07 Adit/Ddit, Vs. Weatherford Asia Pacific International Taxation, Pvt. Ltd., New Delhi C/O- S.R. Batliboi & Co., Golf View, Corporate Tower-B, Sector-42, Sector Road, Gurgaon Pan:Aaacw1859Q (Appellant) (Respondent) Assessee By Sh. Amit Arora, Adv. Department By Sh. Mithun Shete, Sr. Dr

5311/Del/2011; 5405/Del/2011 & 1138/Del/2012 “In this regard, it is respectfully submitted before your Honours that the Appellate is contemplating the option to opt for Vivad Se Vishwas Scheme (“VSVS Scheme”) as per Notification No. 103/2024 in the captioned matter and is currently in the process of applying for the same ... invite the learned authorized representative’s attention to the fact that once the assessee is already contemplating for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2024, there is no point in adjourning all these instant five appeals. 5. Learned counsel, however, submits that the assessee is only contemplating

Weatherford Asia Pacific Pvt. Ltd., New Delhi vs. ADIT, New Delhi

Appeal stands disposed of with the aforementioned liberty and consequently, the Substantial

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshassessment Year: 2004-05 With Assessment Year: 2006-07 With Assessment Year: 2007-08 With Assessment Year: 2008-09 Vs. Adit/Ddit, Weatherford Asia Pacific Pvt. Ltd., International Taxation, C/O- C & C Associates, 101 New Delhi Nilgiri Apartments, 9, Barakhamba Road, New Delhi Pan:Aaacw1859Q (Appellant) (Respondent) With Assessment Year: 2006-07 Adit/Ddit, Vs. Weatherford Asia Pacific International Taxation, Pvt. Ltd., New Delhi C/O- S.R. Batliboi & Co., Golf View, Corporate Tower-B, Sector-42, Sector Road, Gurgaon Pan:Aaacw1859Q (Appellant) (Respondent) Assessee By Sh. Amit Arora, Adv. Department By Sh. Mithun Shete, Sr. Dr

5311/Del/2011; 5405/Del/2011 & 1138/Del/2012 “In this regard, it is respectfully submitted before your Honours that the Appellate is contemplating the option to opt for Vivad Se Vishwas Scheme (“VSVS Scheme”) as per Notification No. 103/2024 in the captioned matter and is currently in the process of applying for the same ... invite the learned authorized representative’s attention to the fact that once the assessee is already contemplating for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2024, there is no point in adjourning all these instant five appeals. 5. Learned counsel, however, submits that the assessee is only contemplating

Pinaben Piyushkumar Patel, Rajkot vs. Income Tax Officer, Aaykarbhavan Rajkot

In the result, the appeal of the assessee (in ITA No

Bench: Dr. Arjun Lal Saini, Am & Dinesh Mohan Sinha, Jm आयकरअपीलसं./Ita No.369/Rjt/2024 "नधा"रणवष" / Assessment Year: (2011-12) (Hybrid Hearing) Pinaben Piyushkumar Patel Vs. Aaykar Bhawan, Race Course Shivam, Pramount Park, Street Ring Road, No.5, Opp. Shivalik Colony, Rajkot 360001 University Road, Rajkot 36005 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aqapp4342A (Appellant) (Respondent) Appellant By : Withdrawal Application Respondent By : Shri Abhimanyu Singh Yadav , Ld. Sr. (Dr) Date Of Hearing : 04/ 03/2025 Date Of Pronouncement : 20/03/2025 आदेश / O R D E R Dr. Arjunlal Saini Am

outset itself, Smt. Pinaben Piyuesh Kumar Patel, the assessee, submitted before the Bench that she has opted the benefit of the “Direct Tax Vivad Se Vishwas Act, 2024”. A copy of Form No. 2 under ‘the Direct Tax PINABEN PIYUSHKUMAR PATEL Vivad Se Vishwas Act, filed by the assessee ... objection. 3. We have heard both the parties and gone through Form 2 filed by the assessee to obtain the benefit of ‘Vivad Se Vishwas Scheme’ and noted that assessee has prayed for withdrawal of the appeal. The Ld. DR for the Revenue did not have any objection

Shaikh Izharul Haque Siddique, Bihar vs. ITO, Siwan

In the result, this appeal is dismissed, having been withdrawn

this case, the appellant has requested for withdrawing of this appeal as he has availed of the Direct Taxes Vivad Se Vishwas Scheme, 2024. Form 2 issued by the I.T. Authorities has been enclosed vide appellant's letter dated 21.01.2025. 2. In light of this request for withdrawal of this