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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

Girishchandra Navinchandra Barot, Ahmedabad vs. The Income Tax Officer, Ward-1(1)(1), Ahmedabad

The appeals are dismissed as withdrawn

ITA 255/AHD/2023[2013-14]Status: DisposedITAT Ahmedabad06 Mar 2025AY 2013-14

Bench: Shri Sanjay Garg

For Appellant: Shri P.B Parmar, ARFor Respondent: Smt. Mamta Singh, Sr. DR
Section 147

assessee has availed the benefit of Vivad Se Vishvas Scheme-2024. The assessee has also filed Form No.1 & 2 under the Direct Tax Vivad Se Vishwas Scheme, 2024. 3. The ld. Departmental Representative for the Revenue stated that he has no objection to withdrawal of the appeals in the circumstances

Daksha Atul Shah, Surat vs. The DCIT Int. Taxa, Vadodara

In the result, both the appeals of the assessees in ITA

ITA 59/AHD/2021[2015-16]Status: DisposedITAT Ahmedabad06 Mar 2025AY 2015-16

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar1. आयकर अपील सं /Ita No.58/Ahd/2021 2. आयकर अपील सं /Ita No.59/Ahd/2021 (िनधा"रण वष" /Assessment Year : 2015-16) 1. Shri Atul Jayantilal Shah बनाम/ 60, Santi Niketan Society V/S. Sumul Dairy Road 1-2. The Dcit Int.Taxation Gotalawadi, Surat-395004 Vadodara – 390 008 Pan: Boops 6908 C 2. Daksha Atul Shah (Address Same As Above) Pan: Boops 6500 J अपीलाथ%/ (Appellants) &' यथ%/ (Respondent) Assessees By : Shri Parin S. Shah, Ar Revenue By : Shri Kavan Limbasiya, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 05 /03/2025 घोषणा की तारीख /Date Of Pronouncement: 06 /03/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: These Two Appeals Filed By The Different Assessees Pertain To The Assessment Year (Ay) 2015-16 Against The Separate Orders Passed By The Commissioner Of Income Tax (Appeals)-13, Ahmedabad [Hereinafter Referred To As “Cit(A)”] Both Dated 04/03/2021 Confirming The Addition Of Rs.36,01,000/- In Each Case Under Section 50C Of The Income Tax Act, 1961 [Hereinafter Referred To As “The Act”].

For Respondent: Shri Kavan Limbasiya, Sr.DR
Section 50C

hearing, the AR of the assessees submitted separate letters dated 5th March 2025, stating that assessees have opted for settlement under the Vivad Se Vishwas Scheme, 2024 (VSVS), and Form No. 2 has been issued by the competent authority. Accordingly, the assessees requested to withdraw both the appeals

Shri Atul Jayantilal Shah, Surat vs. The DCIT Int. Taxa, Vadodara

In the result, both the appeals of the assessees in ITA

ITA 58/AHD/2021[2015-16]Status: DisposedITAT Ahmedabad06 Mar 2025AY 2015-16

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar1. आयकर अपील सं /Ita No.58/Ahd/2021 2. आयकर अपील सं /Ita No.59/Ahd/2021 (िनधा"रण वष" /Assessment Year : 2015-16) 1. Shri Atul Jayantilal Shah बनाम/ 60, Santi Niketan Society V/S. Sumul Dairy Road 1-2. The Dcit Int.Taxation Gotalawadi, Surat-395004 Vadodara – 390 008 Pan: Boops 6908 C 2. Daksha Atul Shah (Address Same As Above) Pan: Boops 6500 J अपीलाथ%/ (Appellants) &' यथ%/ (Respondent) Assessees By : Shri Parin S. Shah, Ar Revenue By : Shri Kavan Limbasiya, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 05 /03/2025 घोषणा की तारीख /Date Of Pronouncement: 06 /03/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: These Two Appeals Filed By The Different Assessees Pertain To The Assessment Year (Ay) 2015-16 Against The Separate Orders Passed By The Commissioner Of Income Tax (Appeals)-13, Ahmedabad [Hereinafter Referred To As “Cit(A)”] Both Dated 04/03/2021 Confirming The Addition Of Rs.36,01,000/- In Each Case Under Section 50C Of The Income Tax Act, 1961 [Hereinafter Referred To As “The Act”].

For Respondent: Shri Kavan Limbasiya, Sr.DR
Section 50C

hearing, the AR of the assessees submitted separate letters dated 5th March 2025, stating that assessees have opted for settlement under the Vivad Se Vishwas Scheme, 2024 (VSVS), and Form No. 2 has been issued by the competent authority. Accordingly, the assessees requested to withdraw both the appeals

Karanki Nityanand Kamath, Davanagere vs. Income Tax Officer, Ward-1, Davanagere

In the result, the appeal filed by the Assessee is hereby dismissed under DTVSV 2024

ITA 2259/BANG/2024[2015-16]Status: DisposedITAT Bangalore06 Mar 2025AY 2015-16

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadavassessment Year: 2015-16

For Appellant: Shri Ramanagowda S Godwa, AdvocateFor Respondent: Smt. Neha Sahay, JCIT

assessment year 2015-16. 2. In the present appeal, the assessee has contended that he intends to settle the dispute under Vivad Se Vishwas (VSV) Scheme 2024 introduced by the Government of India. Accordingly, during the course of the proceedings before us, the ld. Authorized Representative (AR) of the assessee ... settling the Page 2 of 3 tax dispute in the appeal on hand and filed Form-2 as prescribed under the Direct Tax Vivad se Vishwas Scheme (DTVSV), 2024, issued by the Competent Authority in support of his contention. Accordingly, the ld. AR filed the letter dated

Eadar Jayaprakash Narayana, Karnataka vs. Income Tax Officer, Ward-1, Koppal

In the result, the appeal filed by the Assessee is hereby dismissed under DTVSV 2024

ITA 1692/BANG/2024[2018-19]Status: DisposedITAT Bangalore06 Mar 2025AY 2018-19

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadavassessment Years: 2018-19

For Appellant: Shri Giriraj Naidu, CAFor Respondent: Shri Ganesh R Gale, Standing Counsel for Dept

assessment year 2018-19. 2. In the present appeal, the assessee has contended that he intends to settle the dispute under Vivad Se Vishwas (VSV) Scheme 2024 introduced by the Government of India. Accordingly, during the course of the proceedings before us, the ld. Authorized Representative (AR) of Page ... process of settling the tax dispute in the appeal on hand and filed Form-2 as prescribed under the Direct Tax Vivad se Vishwas Scheme (DTVSV), 2024, issued by the Competent Authority in support of his contention. Accordingly, the ld. AR filed the letter dated 28-12-2024 requesting

Larsen & Toubro Limited, Mumbai vs. ACIT, CC-5(4), Mumbai

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

ITA 3703/MUM/2024[2016-17]Status: DisposedITAT Mumbai06 Mar 2025AY 2016-17

Bench: Shri. Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm Larsen & Toubro Limited Acit-Cc-5(4) Room No. 436, 4Th Floor, Kautilya L & T House, N. M. Marg, Ballard Estate, Mumbai – 400001. Vs. Bhavan, Bandra Kurla Complex, Bandra East, Mumbai - 400051. Pan/Gir No. Aaacl0140P (Assessee) : (Respondent) Assessee By : Shri. Ronak Doshi Respondent By : Shri. Ram Krishn Kedia, Sr. Dr. Date Of Hearing : 05.03.2025 Date Of Pronouncement : 06.03.2025 O R D E R Per Kavitha Rajagopal, J M: This Appeal Has Been Filed By The Assessee, Challenging The Order Of The Learned Commissioner Of Income Tax (Appeals) 53, Mumbai (‘Ld. Cit(A)’ For Short), Passed U/S .250 Of The Income Tax Act, 1961 (‘The Act'), Pertaining To The Assessment Year (‘A.Y.’ For Short) 2016-17. 2. The Learned Authorised Representative (Ld. Ar For Short) For The Assessee Filed An Application Dated 04.03.2025 Stating That The Assessee Has Opted To Settle The Dispute Through The Direct Tax Vivad Se Vishwas Scheme, 2024 Along With The Relevant Forms As Per The Dtvsv 2024 Scheme. Larsen & Toubro Limited 3. Upon Perusal Of The Same, We Deem It Fit To Dismiss The Appeal Filed By The Assessee As Withdrawn With The Liberty That The Assessee May Revive The Appeal If The Same Has Not Been Settled In The Dtvsv Scheme, If & When Necessary. 4. In The Result, The Appeal Filed By The Assessee Is Dismissed As Withdrawn. Order Pronounced In The Open Court On 06.03.2025 (Om Prakash Kant)Mumbai; Dated: 06.03.2025 Karishma J. Pawar (Stenographer) Copy Of The Order Forwarded To: 1. The Appellant 2. The Respondent 3. Cit- Concerned 4. Dr, Itat, Mumbai 5. Guard File By Order

For Appellant: Shri. Ronak DoshiFor Respondent: Shri. Ram Krishn Kedia, SR. DR

short) for the assessee filed an application dated 04.03.2025 stating that the assessee has opted to settle the dispute through the Direct Tax Vivad Se Vishwas Scheme, 2024 along with the relevant forms as per the DTVSV 2024 scheme. Larsen & Toubro Limited 3. Upon perusal of the same, we deem

General Electric Company, Mumbai vs. DDIT (It) RG 3(1), Mumbai

In the result, appeal of the assessee is dismissed

ITA 7029/MUM/2010[2003-04]Status: DisposedITAT Mumbai06 Mar 2025AY 2003-04

Bench: The Authorities. For The Sake Of Ready Reference, The Letter Is Reproduced Hereunder:-

Section 143(3)

aforesaid appeal, ld. Counsel for the assessee has submitted that assessee has opted for settlement of its tax dispute under the ‘Vivad Se Vishwas Scheme-2024’ and has also filed application vide letter dated 06/02/2025 before the authorities. For the sake of ready reference, the letter is reproduced hereunder:- “This ... enclosed as Annexure 1. In this regard, the Appellant submits that it has opted to settle the captioned appeal under the Direct Tax Vivad Se Vishwas Scheme, 2024 ('VsV Scheme') as follows:  The Appellant has filed Form 1 opting for the VsV Scheme on 30 December 2024-copy of Form

Bruno Caetano Conceicao Gomindes, Margao vs. Assessment Centre, Income Tax Department, Panaji

The appeal of the Assessee is DISMISSED as withdrawn

ITA 316/PAN/2024[2018-19]Status: DisposedITAT Panaji05 Mar 2025AY 2018-19

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 316/Pan/2024 Assessment Year : 2018-19 Bruno Caetano Conceicao Gomindes 887, Bruno Ac Pacheco Road, Borda, Margao Salcete, Goa. Pan:Adppg1730M. . . . . . . . Appellant

For Appellant: Ms Eesha Dukle [‘Ld. AR’]For Respondent: Mr S Manikandan [‘Ld. DR’]
Section 143(3)Section 250Section 253(1)

Bruno Caetano Conceicao Gomindes Vs ACIT ITA Nos.316/PAN/2024 AY 2018-19 835797630220125 dt. 22/01/2025 the appellant assessee opted for ‘Direct Tax Vivad se Vishwas Scheme, 2024’ [‘VSVA’ in short] to settled the present dispute. And in response thereof the respondent Revenue issued a Form-2 vide

Venus Footarts Limited, Neem Ka Thana vs. DCIT Central Circle-1, Jaipur

In the result, the appeal of the assessee is dismissed having been withdrawn

ITA 1295/JPR/2024[2015-16]Status: DisposedITAT Jaipur05 Mar 2025AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Rohan Sogani, CAFor Respondent: Shri Anup Singh, Addl.CIT-DR

assessee has prayed for withdrawal of the appeal on the ground of settlement of the dispute under Direct Tax Vivad Se Vishwas Scheme, 2024. The ld. AR further submitted that all requisite forms have already been filed and Form -4 (Certificate) is to be received from the Income Tax Department ... materials available on record, it is found that the assessee company is interested in withdrawing the appeal by settling the dispute, under Vivad Se Vishwas Scheme 2024. The Bench further feels that in case of another reasons the dispute is not settled in Vivad Se Vishwas Scheme 2024, the assessee

DCIT, Jaipur vs. Pramod Chand Mahnot, Jaipur

In the result, the appeal of the Department and C

ITA 162/JPR/2023[2012-13]Status: DisposedITAT Jaipur05 Mar 2025AY 2012-13

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं./ITA No. 162/JP/2023 निर्धारण वर्ष / Assessment Year : 2012-13 | The DCIT | बनाम | Shri Pramod Chand Mahnot | Circle-5 | Vs. | C-345, Hans Marg, Malviya Nagar, | Jaipur | Jaipur 302 017 (Raj) | स्थायी लेखा सं./जीआईआर सं./PAN/GIR No.: AAPPM 5898 M | अपीलार्थी / Appellant | प्रत्यर्थी / Respondent C.O. No. 5/JP/2023 (Arising out of आयकर अपील सं./ITA No. 162/JP/2023) निर्धारण वर्ष / Assessment Year : 2012-1

For Appellant: Shri Rohan Sogani, CAFor Respondent: Shri Anup Singh, Addl. CIT-DR fu/kZkfjrh dh vksj ls@
Section 10(38)Section 147Section 148Section 151Section 153CSection 68Section 69C

requisite form for the Hon’ble Bench reference.’’ The ld.AR of the assesee also prayed that though the assessee filed application for Vivad Se Vishwas Scheme 2024 yet in case of another reasons the dispute is not settled in Vivad Se Vishwas Scheme 2024, the assessee shall be at liberty ... materials available on record, it is found that the assessee is himself interested in withdrawing the C.O. by settling the dispute, under Vivad Se Vishwas Scheme 2024, for which the assessee has already filed Form -1 under the Scheme. Hence, we allow the withdrawal of the C.O. by the assessee

Kabir Infra Private Limited, Ludhiana vs. Deputy Commissioner of Income Tax, Circle-1, Ludhiana

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

ITA 891/CHANDI/2024[2013-14]Status: DisposedITAT Chandigarh05 Mar 2025AY 2013-14

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. MANOJ KUMAR AGGARWAL (Accountant Member)

For Appellant: None (Withdrawal Application)For Respondent: Shri Vivek Vardhan, Addl. CIT, Sr. DR

record assessee’s email dt. 04/03/2025 wherein it has been stated that the assessee has settled the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024 and the Income Tax Department has since issued Form No. 2 on 20/02/2025. Accordingly, the assessee seeks withdrawal of the appeal. The same

Amit Sudhera, Barnala, Punjab vs. ITO Ward 1, Barnala

In the result, appeal of the assessee is dismissed as

ITA 166/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh05 Mar 2025AY 2017-18

Bench: Shri Rajpal Yadav

For Appellant: None (Withdrawal Application)For Respondent: Shri Vivek Vardhan, Addl. CIT Sr.DR
Section 254(2)

assessee has filed an application for withdrawal of this appeal on the ground that he has availed benefit of 'Vivad Se Vishwas Scheme 2024’ and he has resolved the dispute with the Revenue under this Scheme. Necessary A.Y.2017-18 2 certificate in Form No.2 under Rule 5 has been issued ... record. 3. Considering the prayer of the assessee, this appeal is dismissed as withdrawn because in view of this settlement of dispute under 'Vivad Se Vishwas Scheme', it becomes infructuous. However, it is made clear that in case, on account of some technicalities, assessee failed to avail the full benefit

Inbrew Beverages Private Limited, Gurgaon vs. Deputy/Assisstant CIT, Circle 1(1), Chandigarh

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

ITA 1259/CHANDI/2024[2021-22]Status: DisposedITAT Chandigarh05 Mar 2025AY 2021-22

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. MANOJ KUMAR AGGARWAL, AM आयकर अपील सं. / ITA No. 1259 /Chd/2024 निर्धारण वर्ष / Assessment Year : 2021-22 Inbrew Beverages Private Limited 5th Floor, Tower 3B, DLF Corporate Park Haryana- 122002 बनाम The DCIT / ACIT Circle 1(1), Chandigarh स्थायी लेखा सं./PAN NO: AAACM9806D अपीलार्थी/Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by : None (Withdrawal Application) राजस्व की ओर से/ Revenue by : Shri Rohit Sharma, Ld. CIT DR सुनवाई

For Appellant: None (Withdrawal Application)For Respondent: Shri Rohit Sharma, Ld. CIT DR

record assessee’s letter dt. 25/02/2025 wherein it has been stated that the assessee has settled the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024 and the Income Tax Department has since issued Form No. 2 on 19/02/2025. Accordingly, the assessee seeks withdrawal of the appeal. The same

Kumbare Enterprises, Pune vs. CIT, Central Circle 1(3), Pune

In the result, the appeal of the assessee is dismissed

ITA 1847/PUN/2024[AY 2019-20]Status: DisposedITAT Pune05 Mar 2025

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Nagesh Sambhajirao JadhavFor Respondent: Shri Ramnath P. Murkunde

dated 25.02.2025 requesting for withdrawal of the appeal on the ground that the assessee has opted to settle the dispute under Direct Tax Vivad Se Vishwas Scheme, 2024 and has submitted declaration in Form 1 which has been accepted by the Department and Form 2 has also been issued

Faurecia Interieur Industries, Pune vs. Assistant Commissioner of Income Tax (International Taxation), Circle-1, Pune

In the result, the appeal filed by the assessee stands dismissed as ‘withdrawn’

ITA 45/PUN/2023[2020-21]Status: DisposedITAT Pune05 Mar 2025AY 2020-21

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.45/Pun/2023 िनधा"रण वष" / Assessment Year : 2020-21 Faurecia Interieur Industrie, Vs. Acit (International Plot No.T-187, Pimpri Taxation), Circle-1, Industrial Area (B.G. Pune. Block), Behind Bhosari Police Station, Bhosari, Pune- 411026. Pan : Aaccf1121G Appellant Respondent Assessee By : Shri Harshad Konde Revenue By : Shri Prakash L. Pathade Date Of Hearing : 05.03.2024 Date Of Pronouncement : 05.03.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against Final Assessment Order Dated 17.11.2022 Passed U/S 143(3) R.W.S. 144C(13) Of The It Act For The Assessment Year 2020-21. 2. When The Matter Was Called For Hearing, Ld. Ar Of The Assessee Filed An Application Seeking Withdrawal Of The Above Captioned Appeal In The Light Of The Fact That The Assessee Has Opted For Direct Tax Vivad Se Vishwas Scheme, 2024 & In This Regard

For Appellant: Shri Harshad KondeFor Respondent: Shri Prakash L. Pathade
Section 143(3)

application seeking withdrawal of the above captioned appeal in the light of the fact that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 and in this regard 2 copy of Form 1 and Form 2 DTVSVS, 2024 was also filed by the assessee ... revive the appeal proceedings, in the event of the Pr. Commissioner of Income Tax declining to issue Final Certificate under Direct Tax Vivad Se Vishwas Scheme, 2024 for whatsoever reasons. Accordingly, the appeal stands dismissed as withdrawn. 5. In the result, the appeal filed by the assessee stands dismissed

Kosaraju Ramakrishna, Hyderabad vs. Income Tax Officer, Ward-9(1), Hyderabad

In the result, appeal of the Assessee is dismissed

ITA 1211/HYD/2024[2013-14]Status: DisposedITAT Hyderabad05 Mar 2025AY 2013-14

Bench: Shri Manjunatha G & Shri Ravish Sood

For Appellant: Shri P. Vinod, AdvocateFor Respondent: Dr. Sachin Kumar, Sr AR

Learned Counsel for the Assessee, at the very outset, submitted that the assessee has opted to settle the dispute under Direct Taxes Vivad Se Vishwas Scheme, 2024 2 ITA.No.1211/Hyd./2024 and that the Designated Authority has issued Form No.2 and accepted the application filed by the assessee in Form ... filed by the assessee for withdrawal of the appeal and we find that, assessee has opted to settle the dispute under Direct Taxes Vivad Se Vishwas Scheme, 2024 by filing Form No.1 and the Designated Authority has issued Form No.2 dated 17.02.2025 and determined the tax payable at Rs.48

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)

Shaikh Eaunush Ali. 2. At the outset, it was submitted by the Ld. AR that the assessee had filed Form 1 under the Vivad se Vishwas Scheme, 2024 and subsequently, Form 2 has been received by him. Since the assessee has opted for the Vivad Se Vishwas Scheme, hence ... withdrawal of the appeal. 3. As per S. No. 10 of the Guidance 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

Quintiles Transnational Corporation, Mumbai vs. DCIT (It) Cir 3(3)(1), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 727/MUM/2017[2013-14]Status: DisposedITAT Bangalore05 Mar 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas (VSV) Scheme 2024 introduced by the Government of India. Accordingly, at the outset, during the course of the proceedings before us, the ld. Authorized ... dispute in the appeals on hand and filed Form-2, on behalf of all the assessee, as prescribed under Direct Tax Vivad se Vishwas Scheme (DTVSV), 2024, issued by the Competent Authority in support of his contention. Accordingly, the ld. AR filed the letter requesting for the withdrawal

Quintiles Ims Incorporated(As Successor to Quintiles Transnational Corp), Mumbai vs. DCIT(It)Circle-3(3)(1), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 7192/MUM/2017[2014-15]Status: DisposedITAT Bangalore05 Mar 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas (VSV) Scheme 2024 introduced by the Government of India. Accordingly, at the outset, during the course of the proceedings before us, the ld. Authorized ... dispute in the appeals on hand and filed Form-2, on behalf of all the assessee, as prescribed under Direct Tax Vivad se Vishwas Scheme (DTVSV), 2024, issued by the Competent Authority in support of his contention. Accordingly, the ld. AR filed the letter requesting for the withdrawal

Quintiles Inc., Mumbai vs. DCIT (It) Cir 3(3)(1), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 7191/MUM/2017[2014-15]Status: DisposedITAT Bangalore05 Mar 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas (VSV) Scheme 2024 introduced by the Government of India. Accordingly, at the outset, during the course of the proceedings before us, the ld. Authorized ... dispute in the appeals on hand and filed Form-2, on behalf of all the assessee, as prescribed under Direct Tax Vivad se Vishwas Scheme (DTVSV), 2024, issued by the Competent Authority in support of his contention. Accordingly, the ld. AR filed the letter requesting for the withdrawal