“Vivad se Vishwas”

Priyakant Punjilal Mehta, Vadodara vs. The ACIT/DCIT, Circle-2(1)(1) (Previously ACIT, Circle-3(1)), Vadodara

In the result, the appeal filed by the Assessee is hereby dismissed as withdrawn

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Priyakant Punjilal Mehta vs. ACIT/ DCIT 2. At the outset, the assessee has filed in Form No. 1 under the new Vivad Se Vishwas Scheme, 2024 with Acknowledgement No. 771901750251224 dated 25-12-2024 and submitted that the remaining Form No. 2, etc. are awaited from the Appropriate Authority ... Assessee is hereby dismissed as withdrawn, with liberty to the assessee to restore the above appeal, in the event, the application filed under Vivad Se Vishwas Scheme by the assessee is rejected by the Department. 4. In the result, the appeal filed by the Assessee is hereby dismissed as withdrawn

Income Tax Officer, Ahmedabad vs. Ketu Madhukant Sheth, Ahmedabad

In the result, Revenue's appeal is dismissed and assessee's cross-

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita No. 691/Ahd/2024 - निर्धारण वर्ष/Ay 2011-12 & Cross Objection No.11/Ahd/2024 - निर्धारण वर्ष/Ay 2011-12 (In Ita No.691/Ahd/2024 – Ay 2011-12)

hearing before us, the assessee submitted an application requesting withdrawal of the appeal, as he has opted for the Direct Tax Vivad Se Vishwas (DTVSV) Scheme, 2024. 5. 1. The assessee has furnished the following documentary evidence in support of his withdrawal request: * Form-2 (Certificate under Section

Miky Tejas Vora, Ahmedabad vs. The Income Tax Officer, Ward-5(3)(1), Ahmedabad

In the result, the appeal filed by the Assessee is hereby dismissed as withdrawn

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Page No 2 Miky Tejas Vora vs. ITO 2. At the outset, the assessee has filed in Form No. 1 under the new Vivad Se Vishwas Scheme, 2024 with Acknowledgement No. 776026320261224 dated 26-12-2024 and submitted that the remaining Form No. 2, etc. are awaited from the Appropriate ... Assessee is hereby dismissed as withdrawn, with liberty to the assessee to restore the above appeal, in the event, the application filed under Vivad Se Vishwas Scheme by the assessee is rejected by the Department. 4. In the result, the appeal filed by the Assessee is hereby dismissed as withdrawn

Kamlesh P Shah (HUF), Bhavnagar vs. Assistant Commissioner of Income Tax, Bhavnagar

The appeal of the assessee is dismissed as withdrawn

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.380/Ahd/2024 िनधा"रण वष" /Assessment Year : 2016-17 Kamlesh P. Shah (Huf) The Assistant Commissioner बनाम/ C/O. Riddhi Tele - Of Income Tax V/S. Communication Ito Ward-1(2) Balkrishna Complex Bhavnagar Vora Bazar Bhavnagar – 364 001 "थायी लेखा सं./Pan: Aahhk 6103 R (अपीलाथ%/ Appellant) (&' यथ%/ Respondent) Assessee By : Shri Sarju Mehta, Ar Revenue By : Shri Waghe Prasadrao, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 26 /02/2025 घोषणा की तारीख /Date Of Pronouncement: 27 /02/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

course of hearing before us, the assessee submitted a digitally signed letter dated 21.02.2025, stating that he had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024 and had received Form No. 2 from the Income Tax Authority, approving his application. The assessee also submitted the copy of challan

Parakramsinh Ajitsinh Jadeja, Vadodara vs. ITO Ward 1(2)(4), Vadodara

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

assessee filed written submission to withdraw the appeal on the ground that they have opted to avail benefits of Vivad se Vishwas Scheme, 2024 and in their submissions, the assessee have also enclosed the copies of Form Nos.1, 2, 3 and 4 issued by the Pr. CIT of Income ... approving the applications filed by the assessee under the Vivad se Vishwas Scheme, 2024. When the matter was called for hearing, the Ld. counsel for the assessee at the outset have submitted that they do not want to pursue the said appeal since their application under Vivad se Vishwas Scheme

ITO, Ward-6(1)(1), Ahmedabad vs. Bharatkumar Bholabhai Patel, Ahmedabad

In the result, the appeal filed by the Revenue is hereby dismissed as withdrawn

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Page No 2 ITO Vs. Bharatkumar Bholabhai Patel 2. At the outset, the assessee has filed in Form No. 1 under the new Vivad Se Vishwas Scheme, 2024 with Acknowledgement No. 815033950090125 dated 09-01-2025 and submitted that the remaining Form No. 2, etc. are awaited from the Appropriate ... Revenue is hereby dismissed as withdrawn, with liberty to the assessee to restore the above appeal, in the event, the application filed under Vivad Se Vishwas Scheme by the assessee is rejected by the Department. 4. In the result, the appeal filed by the Revenue is hereby dismissed as withdrawn

Phoenix Plastotrade Private Limited, Ahmedabad vs. ITO, Ward 3(1)(1) (Erstwhile ITO, Ward-3(1)(2)), Ahmedabad

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

Bench: Itat In Accordance With Law.

relating to the Assessment Year 2017-18. 2. At the outset, the assessee vide letter dated 18.02.2025 submitted that he has opted for Vivad Se Vishwas Scheme and 2 I.T.A No. 1276/Ahd/2024 A.Y. 2017-18 Page No consequently requested that his application for withdrawal of appeal may please be granted ... assessee has filed Form No.1 under the Direct Tax Vivad Se Vishwas Scheme, 2024. 3. The ld. Departmental Representative, appearing for the Revenue, stated that he has no objection to withdraw the appeal in the circumstances narrated on behalf of the assessee. 4. In the light of written request made