“Vivad se Vishwas”

Prabhukumat Dhandhania (HUF), Nagpur vs. ITO Ward 1(4), Nagpur

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

Bench: Shri V. Durgarao & Shrik.M. Roy, Accountant, Member

wherein the assessee submitted that it did not wish to press this appeal, as the assessee has already obtained benefit of Direct Tax Vivad Se Vishwas Scheme 2024 and has duly filled Form no.1. the assessee also furnished a copy of Certificate in Form no.2, issued by the Department

Gajanand Bhalotia, Sonari vs. ACIT, Circle -1 Jamshedpur, C.H Area

In the result the appeal of the assessee is dismissed as withdrawn

Bench: Shri Partha Sarathi Chaudhuryassessment Year:2014-15

208/Ran/2023 Assessment Year: 2014-15 2. That as evident from the aforestated petition the said assessee have intended to proceed for the Vivad se Vishwas Scheme of the Department which is extended up to 31st March, 2025 as the date of final application. Having placed on record such petition ... clear that the assessee is proceeding for Vivad Se Vishwas Scheme. Therefore, no purpose shall be served keeping the matter pending before the Tribunal since the assessee has taken recourse of settlement through the referred Scheme of the Department. 3. Accordingly, this matter is treated as withdrawn, hence dismissed

Scan Ispat Limited, Raigarh vs. Deputy Commissioner of Income Tax Circle-1(1), Bilaspur

Appeal is dismissed as withdrawn

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita No: 520/Rpr/2024 (िनधा"रण वष" Assessment Year: 2010-11) Scan Ispat Limited, V Deputy Commissioner Of Income Tax, S 22-Km Stone, Village- Punjipathra, Circle-1(1), Bilaspur Gharghora Road, C.G.- 496001 Pan: Aajcs0967Q (अपीलाथ"/Appellant) (""थ" / Respondent) . . िनधा"रती की ओर से /Assessee By : None राज" की ओर से /Revenue By : Shri S. L. Anuragi, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 22.01.2025 घोषणा की तारीख/Date Of Pronouncement : 23.01.2025

DCIT, Circle-1(1), Bilaspur 7. Though in present case, it is submitted that the assessee had already initiated the proceedings under Vivad Se Vishwas Scheme, 2024 (VSVS 2024) by filing of Form 1 and undertaking, in order to settle the dispute involved in the captioned appeal. The assessee

Hr Sr Infrastructure Company, Ambikapur vs. Income Tax Officer-2, Ambikapur

Bench: Shri Ravish Soodआयकर अपील सं. / Ita No.421/Rpr/2024 "नधा"रण वष" / Assessment Year : 2014-15 Hr Sr Infrastructure Company Near Jai Stambh Chowk, P.O. Ambikapur (C.G.)-497 001 Pan: Aaefh9899J .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer-2, Ambikapur (C.G) ……""यथ" / Respondent

Agrawal, Ld. Authorized Representative (for short ‘AR’) for the assessee, at the threshold, submitted that as the assessee firm has opted for Vivad Se Vishwas Scheme, 2024 (VSVS 2024) in order to settle the dispute involved in the captioned appeal, therefore, as per instruction he seeks to withdraw the captioned

Smt. Jayashreeben Madhukant Bhatt, Rafaleshwer, Morbi-363642 vs. The Addl./Joint/DCIT/ACIT of Income Tax, Morbi

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

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.204/Rjt/2024 "नधा"रणवष"/ Assessment Year: 2017-18 Smt.Jayshreeben M. Bhatt The Ito, Ward-2 बनाम Milanpark Co-Op. Society Morbi. Rafaleshwar Vs. Morbi 363 642 Pan : Acgpb 7599 B (अपीलाथ"/Appellant) : (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Raju Manek, Ld.Ar राज"व क" ओर से/Revenue By : Shri Abhimanyu Singh Yadav, Sr-Dr

Shri Raju Manek, Learned Counsel for the assessee, submitted before the Bench that assessee has opted for the benefit of the “Direct Tax Vivad Se Vishwas Act, 2024” and the matter has been settled. A copy of the order in Form No. 4 issued by the Pr.CIT-1, Rajkot under ... Direct Tax Vivad Se Vishwas Act” being the order for full and final settlement of tax arrear, dated 9.1.2025 is also placed before the Bench. Shri Raju M. Manek, on behalf of the assessee, by way of a letter dated 21.1.2025, submitted that assessee has prayed for withdrawal