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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

DCIT CC 5-4, Mumbai vs. Balabhai Nanavati Hospital, Mumbai

In the result, both the appeals of the assessee and Revenue are dismissed

ITA 5716/MUM/2024[2014-15]Status: DisposedITAT Mumbai21 Feb 2025AY 2014-15

Bench: Shri Amarjit Singh & Shri Sasndeep Singh Karhailita No. 5505/Mum/2024 (A.Y. 2015-16)

For Appellant: Shri Ravikant PathakFor Respondent: Shri Kailash C. Kanojiya, CIT-DR
Section 250

time of hearing, the ld. AR for the assessee filed letter dated 03.02.2025 along with copy of Form 1 filed under Direct Tax Vivad Se Vishwas Scheme, 2024 and stated that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 for all the four appeals filed ... assessee and by the Revenue as referred above. In light of the above and after considering the copies of Form 1 Direct Tax Vivad Se Vishwas Scheme, 2024, we dismiss all the appeals of the assessee and Revenue with the liberty to recall this order in case applications filed under

Bankesh Chandra Agrawal, Mumbai vs. DCIT, CC 3(3), Mumbai

In the result, the appeal filed by the assessee is dismissed as withdrawn

ITA 559/MUM/2024[2011-12]Status: DisposedITAT Mumbai21 Feb 2025AY 2011-12

Bench: Ms. Kavitha Rajagopal, Jm & Shri. Omkareshwar Chidara, Am

For Appellant: Ms. Ishita KasliwalFor Respondent: Shri. P. D. Chougule, SR. DR
Section 250

assessee filed an application dated 17.01.2025 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. 3. Upon perusal of the same, we deem it fit to dismiss the appeals ... Authorised for the assessee filed an application dated 19.02.2025 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 6. Upon perusal of the same, we deem

Bankesh Chandra Agrawal, Mumbai vs. DCIT, 13(2)(2), Mumbai

In the result, the appeal filed by the assessee is dismissed as withdrawn

ITA 558/MUM/2024[2012-13]Status: DisposedITAT Mumbai21 Feb 2025AY 2012-13

Bench: Ms. Kavitha Rajagopal, Jm & Shri. Omkareshwar Chidara, Am

For Appellant: Ms. Ishita KasliwalFor Respondent: Shri. P. D. Chougule, SR. DR
Section 250

assessee filed an application dated 17.01.2025 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. 3. Upon perusal of the same, we deem it fit to dismiss the appeals ... Authorised for the assessee filed an application dated 19.02.2025 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 6. Upon perusal of the same, we deem

Dr Balabhai Nanavati Hospital, Mumbai vs. Assistant Commissioner of Income Tax, Central Circle 5(4), Mumbai

In the result, both the appeals of the assessee and Revenue are dismissed

ITA 5506/MUM/2024[2014-15]Status: DisposedITAT Mumbai21 Feb 2025AY 2014-15

Bench: Shri Amarjit Singh & Shri Sasndeep Singh Karhailita No. 5505/Mum/2024 (A.Y. 2015-16)

For Appellant: Shri Ravikant PathakFor Respondent: Shri Kailash C. Kanojiya, CIT-DR
Section 250

time of hearing, the ld. AR for the assessee filed letter dated 03.02.2025 along with copy of Form 1 filed under Direct Tax Vivad Se Vishwas Scheme, 2024 and stated that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 for all the four appeals filed ... assessee and by the Revenue as referred above. In light of the above and after considering the copies of Form 1 Direct Tax Vivad Se Vishwas Scheme, 2024, we dismiss all the appeals of the assessee and Revenue with the liberty to recall this order in case applications filed under

Dr Balabhai Nanavati Hospital, Mumbai vs. Assistant Commissioner of Income Tax, Central Circle 5(4), Mumbai

In the result, both the appeals of the assessee and Revenue are dismissed

ITA 5505/MUM/2024[2015-16]Status: DisposedITAT Mumbai21 Feb 2025AY 2015-16

Bench: Shri Amarjit Singh & Shri Sasndeep Singh Karhailita No. 5505/Mum/2024 (A.Y. 2015-16)

For Appellant: Shri Ravikant PathakFor Respondent: Shri Kailash C. Kanojiya, CIT-DR
Section 250

time of hearing, the ld. AR for the assessee filed letter dated 03.02.2025 along with copy of Form 1 filed under Direct Tax Vivad Se Vishwas Scheme, 2024 and stated that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 for all the four appeals filed ... assessee and by the Revenue as referred above. In light of the above and after considering the copies of Form 1 Direct Tax Vivad Se Vishwas Scheme, 2024, we dismiss all the appeals of the assessee and Revenue with the liberty to recall this order in case applications filed under

Smt. Mamta Surajdev Shukla, Mumbai vs. Assistant Commissioner of Income Tax Central Circle -4(4), Rang 4, Mumbai

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

ITA 3594/MUM/2024[2014-15]Status: DisposedITAT Mumbai21 Feb 2025AY 2014-15

Bench: Ms. Kavitha Rajagopal, Jm & Shri. Omkareshwar Chidara, Am Mamta Surajdev Shukla Assistant Commissioner Of Income 104, Ragunath Krupa Building, Aarey Tax Central Circle – 4(4) Room No. 1922, 19Th Floor, Air Road, Goregaon, Mumbai - 400063 Vs. India Building, Nariman Point, Mumbai – 400021. Pan/Gir No. Blops4806A (Assessee) : (Respondent) Assessee By : None Respondent By : Shri. P. D. Chougule, Sr. Dr. Date Of Hearing : 19.02.2025 Date Of Pronouncement : 21.02.2025 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) 52, Mumbai (‘Ld. Cit(A)’ For Short), National Faceless Appeal Centre (‘Nfac’ For Short) Passed U/S.250 Of The Income Tax Act, 1961 (‘The Act'), Pertaining To The Assessment Year (‘A.Y.’ For Short) 2014-15. 2. The Assessee Intends To Withdraw The Present Appeal & Had Made A Written Submission Dated 14.02.2025 To That Effect 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. Mamta Surajdev Shukla 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 21.02.2025 (Omkareshwar Chidara)Mumbai; Dated: 21.02.2025 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: NoneFor Respondent: Shri. P. D. Chougule, Sr. DR
Section 250

made a written submission dated 14.02.2025 to that effect 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. Mamta Surajdev Shukla 3. Upon perusal of the same, we deem

Trupti Marketing Private Limited, Margao vs. ACIT, Circle - 1, Margao

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

ITA 282/PAN/2017[1997-98]Status: DisposedITAT Panaji20 Feb 2025AY 1997-98

Bench: Shri Pavan Kumar Gadale& Shri Gd Padmahshalitrupti Marketing Pvt Ltd, बनाम/ Acit Circle -1, Vs. Vila Flora Da Silva, Margoa, Erasmo Carvalho Street, Goa. Margoa-403601, Goa. "थायी लेखा सं./जीआइआर सं./Pan/Gir No.:Aaact5508K (अपीलाथ" /Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से / Appellant By : Mr.M.B.Pyati.Ar ""यथ" क" ओर से/Respondent By : Mr. Ravindra Hattalli. Sr.Dr सुनवाई क" तार"ख / Date Of Hearing 20/02/2025 घोषणा क" तार"ख /Date Of Pronouncement 20/02/2025

For Appellant: Mr.M.B.Pyati.ARFor Respondent: Mr. Ravindra Hattalli. Sr.DR

hearing, the Ld. AR of the assessee submitted that the assessee is intended to settle the tax litigation by opting for ‘ Direct Tax Vivad Se Vishwas Scheme(DTVSV) 2024’ and has filed Form no. 1 under DTVSV Rules. Per Contra, the Ld. DR has no objections. 3. We heard ... rival submissions and perused the material on record. Since the assessee has opted for ‘Direct Tax Vivad Se Vishwas Scheme(DTVSV) 2024’ and has filed an application as envisaged by the Ld.AR vide withdrawal of appeal letter 19-02-2025. Hence we are of the view that, no purpose will

Swarnapudi Eswara Rao, Visakhapatnam vs. The Income Tax Officer, Ward-4(2), Visakhapatnam

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

ITA 77/VIZ/2024[2010-11]Status: DisposedITAT Visakhapatnam20 Feb 2025AY 2010-11

Bench: Shri K Narasimha Chary, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A.77/Viz/2024 (निर्धारण वर्ा / Assessment Year: 2010-11) Swarnapudi Eswara Rao, Vs. Income Tax Officer, Visakhapatnam. Ward-4(2), Pan: Bngps0502R Visakhapatnam. (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थी की ओर से/ Assessee By : Shri Gvn Hari, Ar प्रत्यधर्थी की ओर से / Revenue By : Dr. Aparna Villuri, Sr. Ar

For Appellant: Shri GVN Hari, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 144

outset, the Learned Counsel for the assessee filed a letter dated 17/02/2025 and submitted that the assessee wishes to avail Direct Tax “Vivad Se Vishwas Scheme, 2024" and hence, the assessee may be considered to withdraw his appeal. 3. Having heard both the sides, we hereby dismiss the appeal ... assessee as withdrawn with a liberty to approach the Tribunal if the assessee's case is not accepted in Vivad se Vishwas Scheme 2024 by the Revenue for whatsoever may be the reason, then the assessee shall be at liberty to file Misc. Application before the Tribunal within the time

Emerson Process Management (India) Private Limited (Successor-in-Interest for Erstwhile Pentair Valves & Controls India Pvt. Ltd.), Mumbai vs. The ACIT, Circle-2(1)(2), Vadodara

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

ITA 1089/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad20 Feb 2025AY 2009-10

Bench: Itat In Accordance With Law.

assessee vide letter dated 17.02.2025 submitted that he does not seek to pursue the said appeal owing to exercise of option for availing Vivad Se Vishwas Scheme and consequently requested that his application for withdrawal of appeal may please be granted. The assessee has submitted Form Nos. 1 & 2 under ... Direct Tax Vivad Se Vishwas Scheme, 2024. 3. The ld. Departmental Representative 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 requests made on behalf of the captioned parties, the appeal

ACIT (Exemption) Circle 1(1) Kolkata, Kolkata vs. Bandhan Konnagar, Hooghly

In the result, the appeal of the revenue is dismissed

ITA 1606/KOL/2024[2015-16]Status: DisposedITAT Kolkata20 Feb 2025AY 2015-16

Bench: Sri Sanjay Garg & Sri Rakesh Mishraassessment Year: 2015-16

Section 250

Assessment Year (AY) 2015-16. 2. At the outset, the Ld. Counsel for the assessee has submitted that the assessee has availed Vivad Se Vishwas Scheme, 2024 and deposited the due taxes also. The Ld. Counsel has also produced on file the Form-1 and Form- 2 issued ... dismissed. 3. Ld. DR has not objected to the same. However, has requested that in case the assessee’s application for availing Vivad Se Vishwas Scheme, 2024 is not accepted for any reason, whatsoever, the department should be given liberty to move an application for restoration of the appeal

Information Departmental Employees Credit Co Operation Society Limited., Bengaluru vs. Income Tax Officer, Ward-1(2)(1), Bengaluru

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

ITA 393/BANG/2024[2019-20]Status: DisposedITAT Bangalore20 Feb 2025AY 2019-20

Bench: Shri Waseem Ahmedassessment Years: 2019-20

For Appellant: Shri Pranav Krishna – AdvocateFor Respondent: Shri Ganesh R Ghale, Advocate – Standing

assessment year 2019- 20. 2. In the present appeal, the assessee has contended that it intends to settle the dispute under the Vivad Se Vishwas (VSV) Scheme 2024 introduced by the Government of India. At the outset, during the course of the proceedings before us, the ld. Authorized Representative ... 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 30-12-2024 requesting

Pushpa Devi, Mysore vs. Income Tax Officer, Ward-1(1), Mysore

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

ITA 1510/BANG/2024[2017-18]Status: DisposedITAT Bangalore20 Feb 2025AY 2017-18

Bench: Shri Waseem Ahmedassessment Year: 2017-18

For Appellant: Smt. Suman Lunkar, C.AFor Respondent: Shri Ganesh R Ghale, Advocate – Standing

present appeal, the assessee has contended that she intends to settle the dispute under the Vivad Se Vishwas (VSV) Scheme 2024 introduced by the Government of India. Accordingly, during the Page 2 of 3 course of the proceedings before us, the ld. Authorized Representative (AR) of the Assessee submitted that ... process of settling the tax dispute in the appeal on hand and filed Form-4 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 8-02-2022 requesting

Laxman N. Tejwani, Valsad vs. ITO, Ward-5, Vapi

In the result, appeals of the assessee are dismissed as withdrawn

ITA 1226/SRT/2024[2014-15]Status: DisposedITAT Surat19 Feb 2025AY 2014-15

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos. 1223 To 1226/Srt/2024 (Assessment Years: 2013-14 To 2014-15) (Physical Hearing) Laxman N. Tejwani, Vs. The Ito, 202, Landmark Residency, Nr. Old Ward – 5, Rto Office, Tithal Road, Valsad – Vapi 396001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afnpt9402K (Appellant) (Respondent)

Section 250

assessee by way of letters dated 06.01.2025, submitted that the assessee has opted for the benefit of the Direct Tax Vivad Se Vishwas Scheme, 2024 (in short, ‘DTVSVS, 2024’). The copies of Form Nos.2 issued by the PCIT-1, Surat on 2 ITA Nos..1223 to 1226/SRT/2024/AYs.2013-14 & 2014-15 Laxman

Laxman N. Tejwani, Valsad vs. ITO, Ward-5, Vapi

In the result, appeals of the assessee are dismissed as withdrawn

ITA 1225/SRT/2024[2014-15]Status: DisposedITAT Surat19 Feb 2025AY 2014-15

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos. 1223 To 1226/Srt/2024 (Assessment Years: 2013-14 To 2014-15) (Physical Hearing) Laxman N. Tejwani, Vs. The Ito, 202, Landmark Residency, Nr. Old Ward – 5, Rto Office, Tithal Road, Valsad – Vapi 396001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afnpt9402K (Appellant) (Respondent)

Section 250

assessee by way of letters dated 06.01.2025, submitted that the assessee has opted for the benefit of the Direct Tax Vivad Se Vishwas Scheme, 2024 (in short, ‘DTVSVS, 2024’). The copies of Form Nos.2 issued by the PCIT-1, Surat on 2 ITA Nos..1223 to 1226/SRT/2024/AYs.2013-14 & 2014-15 Laxman

Laxman N. Tejwani, Valsad vs. ITO, Ward-5, Vapi

In the result, appeals of the assessee are dismissed as withdrawn

ITA 1224/SRT/2024[2014-15]Status: DisposedITAT Surat19 Feb 2025AY 2014-15

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos. 1223 To 1226/Srt/2024 (Assessment Years: 2013-14 To 2014-15) (Physical Hearing) Laxman N. Tejwani, Vs. The Ito, 202, Landmark Residency, Nr. Old Ward – 5, Rto Office, Tithal Road, Valsad – Vapi 396001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afnpt9402K (Appellant) (Respondent)

Section 250

assessee by way of letters dated 06.01.2025, submitted that the assessee has opted for the benefit of the Direct Tax Vivad Se Vishwas Scheme, 2024 (in short, ‘DTVSVS, 2024’). The copies of Form Nos.2 issued by the PCIT-1, Surat on 2 ITA Nos..1223 to 1226/SRT/2024/AYs.2013-14 & 2014-15 Laxman

Laxman N. Tejwani, Valsad vs. ITO, Ward-5, Vapi

In the result, appeals of the assessee are dismissed as withdrawn

ITA 1223/SRT/2024[2013-14]Status: DisposedITAT Surat19 Feb 2025AY 2013-14

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos. 1223 To 1226/Srt/2024 (Assessment Years: 2013-14 To 2014-15) (Physical Hearing) Laxman N. Tejwani, Vs. The Ito, 202, Landmark Residency, Nr. Old Ward – 5, Rto Office, Tithal Road, Valsad – Vapi 396001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afnpt9402K (Appellant) (Respondent)

Section 250

assessee by way of letters dated 06.01.2025, submitted that the assessee has opted for the benefit of the Direct Tax Vivad Se Vishwas Scheme, 2024 (in short, ‘DTVSVS, 2024’). The copies of Form Nos.2 issued by the PCIT-1, Surat on 2 ITA Nos..1223 to 1226/SRT/2024/AYs.2013-14 & 2014-15 Laxman

Kodungallur Onnu Kure Ayiram Yogam East Nada, Kodungallur vs. ITO(Exemption), Exemption Ward, Thrissur

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

ITA 412/COCH/2024[2012-2013]Status: DisposedITAT Cochin19 Feb 2025AY 2012-2013

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2012-13 Kodungallur Onnu Kure Ayiram Yogarr .......... Appellant East Nada, Kodungallur, Thrissur 680664 [Pan: Aaatk2366F] Vs. The Income Tax Officer (Exemption) .......... Respondent Thrissur Appellant By: ------- None ------- Respondent By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 05.02.2025 Date Of Pronouncement: 19.02.2025 O R D E R This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 18.03.2024 For Assessment Year (Ay) 2012-13. 2. When The Matter Was Called On, The Learned Counsel For The Assessee Filed A Letter Stating That The Appellant 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, I Permit The Assessee To Withdraw The Appeal With Liberty To Revive The Appeal, In The Event The Application In Form No. 1 Under Dtvsv Comes To Be Rejected, For Any Reason.

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

stating that the appellant 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, I permit the assessee to withdraw the appeal with liberty to revive the appeal, in the event the application

Ranjith Thachuparambil Sankarankutty, Kakkanad vs. DCIT, Corporate Circle-1, Kochi

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

ITA 383/COCH/2024[2017-18]Status: DisposedITAT Cochin19 Feb 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Keshav Dubey, Jm Assessment Year: 2017-18 Ranjith Thachuparambil Sankarankutty .......... Appellant 12/384, Rachana, Kunduveil Road Kakkanad, Kochi 682030 [Pan: Aykps1083K] Vs. Dcit, Corporate Circle - 1 .......... Respondent C.R. Building, I.S. Press Road, Kochi 682018 Appellant By: ------- None ------- Respondent By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 27.01.2025 Date Of Pronouncement: 19.02.2025

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

stating that the appellant intends to withdraw the appeal, as the issue in the appeal is sought to be settled through Direct Tax Vivad Se Vishwas Scheme, 2024 2 Ranjith Thachuparambil Sankarankutty (DTVSV). Accordingly, we permit the assessee to withdraw the appeal with liberty to revive the appeal

Sundaresh Sarvothama Kamath, Kochi vs. ACIT Circle 1(1), Kochi

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

ITA 300/COCH/2023[2017-18]Status: DisposedITAT Cochin19 Feb 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Keshav Dubey, Jm Assessment Year: 2017-18 Sundareh Sarvothama Kamath V. .......... Appellant Prop: Costal Agencies 64/1983A1, Kathrikadavu, Kochi 682017 [Pan: Acupk6675K] Vs. Acit, Non Corporte Circle -1(1) .......... Respondent C.R. Building, I.S. Press Road, Kochi 682018 Appellant By: ------- None ------- Respondent By: Shri Sanjit Kumar Das, Cit-Dr Date Of Hearing: 27.01.2025 Date Of Pronouncement: 19.02.2025

For Appellant: ------- None -------For Respondent: Shri Sanjit Kumar Das, CIT-DR

stating that the appellant intends to withdraw the appeal, as the issue in the appeal is sought to be settled through Direct Tax Vivad Se Vishwas Scheme, 2024 2 Sundareh Sarvothama Kamath V. (DTVSV). Accordingly, we permit the assessee to withdraw the appeal with liberty to revive the appeal

Philomina Varghese, Ernakulam vs. ITO, Non -Corp Ward 1(4), Kochi

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

ITA 904/COCH/2022[2017-18]Status: DisposedITAT Cochin19 Feb 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2017-18 Philomina Varghese .......... Appellant Sagar Enterprises, No. 1.657, Service Co-Operative Bank Building Mulanthuruthy, Ernakulam 682314 [Pan: Abmpv1584B] Vs. The Income Tax Officer .......... Respondent Non-Corporate Ward - 1(4) C.R. Building, I.S. Press Road Kochi 682018 Appellant By: Shri Edwin George, Advocate Respondent By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 05.02.2025 Date Of Pronouncement: 19.02.2025

For Appellant: Shri Edwin George, AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R

submitted that the appellant 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, 2 Philomina Varghese in the event