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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

Biz Secure Labs Private Limited, Pune vs. The DCIT, Circle 1(1) Pune, Pune

In the result, all the six appeals filed by the

ITA 1332/PUN/2024[2015-16]Status: DisposedITAT Pune21 Jan 2025AY 2015-16

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR

mentioned therein. 2. Learned Counsel for the Assessee, at the outset, submitted that the assessee wants to settle the dispute under Direct Tax Vivad Se Vishwas Scheme-2024. He accordingly submitted that assessee may be permitted to withdraw the appeals, to which, Learned DR has no objection. Accordingly, the request

Biz Secure Labs Private Limited, Pune vs. The DCIT, Circle 1(1), Pune

In the result, all the six appeals filed by the

ITA 1331/PUN/2024[2012-13]Status: DisposedITAT Pune21 Jan 2025AY 2012-13

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR

mentioned therein. 2. Learned Counsel for the Assessee, at the outset, submitted that the assessee wants to settle the dispute under Direct Tax Vivad Se Vishwas Scheme-2024. He accordingly submitted that assessee may be permitted to withdraw the appeals, to which, Learned DR has no objection. Accordingly, the request

Biz Secure Labs Private Limited, Pune vs. The DCIT, Circle 1(1), Pune

In the result, all the six appeals filed by the

ITA 1330/PUN/2024[2012-13]Status: DisposedITAT Pune21 Jan 2025AY 2012-13

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR

mentioned therein. 2. Learned Counsel for the Assessee, at the outset, submitted that the assessee wants to settle the dispute under Direct Tax Vivad Se Vishwas Scheme-2024. He accordingly submitted that assessee may be permitted to withdraw the appeals, to which, Learned DR has no objection. Accordingly, the request

Naveena Samsarika Kala Kendram, Hyderabad vs. ITO, Exemption Ward1 (2), Hyderabad

In the result, all the appeals of the assessee are dismissed as 'withdrawn'

ITA 66/HYD/2024[2015-16]Status: DisposedITAT Hyderabad21 Jan 2025AY 2015-16

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Ble

For Appellant: Shri R. Mohan Kumar, AdvocateFor Respondent: Dr. Sachin Kumar, Sr.DR

Samskarika Kala Kendram, Hyderabad. 2. At the outset, the Learned Counsel for the assessee submitted that the assessee wishes to avail Direct Tax “Vivad Se Vishwas Scheme, 2024" and hence, would like to withdraw these appeals. 3. After hearing both the parties, we dismiss the appeals of the assessee with ... liberty to approach the Tribunal if 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 Miscellaneous Application before the Tribunal within the time limit prescribed under

Naveena Samskarika Kala Kendram, Hyderabad vs. ITO, Exemption Ward-1(2), Hyderabad

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

ITA 65/HYD/2024[2015-16]Status: DisposedITAT Hyderabad21 Jan 2025AY 2015-16

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Ble

For Appellant: Shri R. Mohan Kumar, AdvocateFor Respondent: Dr. Sachin Kumar, Sr.DR

Samskarika Kala Kendram, Hyderabad. 2. At the outset, the Learned Counsel for the assessee submitted that the assessee wishes to avail Direct Tax “Vivad Se Vishwas Scheme, 2024" and hence, would like to withdraw these appeals. 3. After hearing both the parties, we dismiss the appeals of the assessee with ... liberty to approach the Tribunal if 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 Miscellaneous Application before the Tribunal within the time limit prescribed under

Naveena Samskarika Kala Kendram, Hyderabad vs. ITO, Exemption, Ward1(2), Hyderabad

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

ITA 63/HYD/2024[2016-17]Status: DisposedITAT Hyderabad21 Jan 2025AY 2016-17

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Ble

For Appellant: Shri R. Mohan Kumar, AdvocateFor Respondent: Dr. Sachin Kumar, Sr.DR

Samskarika Kala Kendram, Hyderabad. 2. At the outset, the Learned Counsel for the assessee submitted that the assessee wishes to avail Direct Tax “Vivad Se Vishwas Scheme, 2024" and hence, would like to withdraw these appeals. 3. After hearing both the parties, we dismiss the appeals of the assessee with ... liberty to approach the Tribunal if 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 Miscellaneous Application before the Tribunal within the time limit prescribed under

Amardeep Lakhtakia, Hyderabad vs. Income Tax Officer, Ward-12(1), Hyderabad

In the result, appeals filed by the assessee are dismissed

ITA 545/HYD/2024[2010-11]Status: DisposedITAT Hyderabad21 Jan 2025AY 2010-11

Bench: Shri Manjunatha G & Shri K.Narasimha Charyआ.अपी.सं /Ita No.545/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2010-11) Amardeep Lakhtakia Vs. Income Tax Officer Hyderabad Ward-12(1) [Pan : Abvpl8629E] Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri A.Rajesh,Ar रधजस् व द्वधरध/Revenue By: Dr. Sachin Kumar,Dr आ.अपी.सं /Ita-Tp No.96/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2017-18) Enersys India Batteries Vs. Deputy Commissioner Private Limited Of Income Tax Krishna Dist. Circle-8(1) [Pan :Aabce7093F] Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri S.P.Chidambaram, Ar रधजस् व द्वधरध/Revenue By: Ms.M.Narmada, Cit-Dr सुिवधई की तधरीख/Date Of Hearing: 21/01/2025 घोर्णध की तधरीख/Date Of 21/01/2025 Pronouncement:

For Appellant: Shri A.Rajesh,ARFor Respondent: Dr. Sachin Kumar,DR

letters of even date submitted a request for withdrawal of appeals on the ground that the assessee has settled the tax dispute under Vivad Se Vishwas Scheme, 2024 and claimed that the competent 2 ITA 545/Hyd/2024 & ITA-TP 96/Hyd/2022 Amardeep Lakhtakia and EnerSys India Batteries Pvt.Ltd. authority has issued Form ... assessee may be dismissed with a liberty to reinstate the appeal, in case, for any reason, the application filed by the assessee under Vivad Se Vishwas Scheme, 2024 is rejected by the competent authority. 3. The Ld.DR present for the revenue did not raise any objection for withdrawal

Sateesh Thota, Hyderabad vs. Income Tax Officer, Ward-9(4), Hyderabad

In the result, appeals filed by the assessee are dismissed

ITA 589/HYD/2023[2015-16]Status: DisposedITAT Hyderabad21 Jan 2025AY 2015-16

Bench: Shri Laliet Kumar & Shri Manjunatha G.आ.अपी.सं /Ita No.140/Hyd/2021, (निर्धारण वर्ा/Assessment Year: 2016-17) Sri Ganapathi Agro Vs. Income Tax Officer Industries Ward-1 Nizamabad Nizamabad [Pan : Acffs5514E] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri M.V.Joshi,Ar रधजस् व द्वधरध/Revenue By: Dr. Sachin Kumar,Dr आ.अपी.सं /Ita No.589/Hyd/2023 (निर्धारण वर्ा/Assessment Year: 2015-16) Sateesh Thota Vs. Income Tax Officer Ward-9(4) Hyderabad Hyderabad [Pan : Agapt4197K] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Ms.S.Lakshmi, Ar (Through Hybrid Mode) रधजस् व द्वधरध/Revenue By: Dr. Sachin Kumar,Dr आ.अपी.सं /Ita-Tp No.15/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2017-18) Re Sustainability Limited Vs. Acit (Formerly Known As Ramky Central Circle-1(4) Enviro Engineers Limited) Hyderabad Hyderabad [Pan : Aaacr9626A] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri Manju Prasad, Ld.Ar रधजस् व द्वधरध/Revenue By: Shri M.Narmada, Cit-Dr

For Appellant: Shri M.V.Joshi,ARFor Respondent: Dr. Sachin Kumar,DR

assessee may be dismissed with a liberty to reinstate the appeal, in case, for any reason, the application filed by the assessee under Vivad Se Vishwas Scheme, 2024 is rejected by the competent authority. 3. The Ld.DR present for the revenue did not raise any objection for withdrawal ... considered the relevant applications filed by the assessees for withdrawal of the appeals. We find that the assessees have filed applications under Vivad Se Vishwas Scheme, 2024 and the competent authority has issued Form 2 and determined the total tax payable under the Direct Tax Vivad Se Vishwas Scheme

DCIT, Circle -8 (1), Hyderabad vs. Enersys India Batteries Private Limited, Hyderabad

In the result, appeals filed by the assessee are dismissed

ITA 96/HYD/2022[2017-18]Status: DisposedITAT Hyderabad21 Jan 2025AY 2017-18

Bench: Shri Manjunatha G & Shri K.Narasimha Charyआ.अपी.सं /Ita No.545/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2010-11) Amardeep Lakhtakia Vs. Income Tax Officer Hyderabad Ward-12(1) [Pan : Abvpl8629E] Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri A.Rajesh,Ar रधजस् व द्वधरध/Revenue By: Dr. Sachin Kumar,Dr आ.अपी.सं /Ita-Tp No.96/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2017-18) Enersys India Batteries Vs. Deputy Commissioner Private Limited Of Income Tax Krishna Dist. Circle-8(1) [Pan :Aabce7093F] Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri S.P.Chidambaram, Ar रधजस् व द्वधरध/Revenue By: Ms.M.Narmada, Cit-Dr सुिवधई की तधरीख/Date Of Hearing: 21/01/2025 घोर्णध की तधरीख/Date Of 21/01/2025 Pronouncement:

For Appellant: Shri A.Rajesh,ARFor Respondent: Dr. Sachin Kumar,DR

letters of even date submitted a request for withdrawal of appeals on the ground that the assessee has settled the tax dispute under Vivad Se Vishwas Scheme, 2024 and claimed that the competent 2 ITA 545/Hyd/2024 & ITA-TP 96/Hyd/2022 Amardeep Lakhtakia and EnerSys India Batteries Pvt.Ltd. authority has issued Form ... assessee may be dismissed with a liberty to reinstate the appeal, in case, for any reason, the application filed by the assessee under Vivad Se Vishwas Scheme, 2024 is rejected by the competent authority. 3. The Ld.DR present for the revenue did not raise any objection for withdrawal

Re Sustainability Limited (Formerly Known As Ramky Enviro Engineers Limited), Hyderabad vs. ACIT Central Circle-1(4), Hyderabad

In the result, appeals filed by the assessee are dismissed

ITA 15/HYD/2022[2017-18]Status: DisposedITAT Hyderabad21 Jan 2025AY 2017-18

Bench: Shri Laliet Kumar & Shri Manjunatha G.आ.अपी.सं /Ita No.140/Hyd/2021, (निर्धारण वर्ा/Assessment Year: 2016-17) Sri Ganapathi Agro Vs. Income Tax Officer Industries Ward-1 Nizamabad Nizamabad [Pan : Acffs5514E] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri M.V.Joshi,Ar रधजस् व द्वधरध/Revenue By: Dr. Sachin Kumar,Dr आ.अपी.सं /Ita No.589/Hyd/2023 (निर्धारण वर्ा/Assessment Year: 2015-16) Sateesh Thota Vs. Income Tax Officer Ward-9(4) Hyderabad Hyderabad [Pan : Agapt4197K] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Ms.S.Lakshmi, Ar (Through Hybrid Mode) रधजस् व द्वधरध/Revenue By: Dr. Sachin Kumar,Dr आ.अपी.सं /Ita-Tp No.15/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2017-18) Re Sustainability Limited Vs. Acit (Formerly Known As Ramky Central Circle-1(4) Enviro Engineers Limited) Hyderabad Hyderabad [Pan : Aaacr9626A] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri Manju Prasad, Ld.Ar रधजस् व द्वधरध/Revenue By: Shri M.Narmada, Cit-Dr

For Appellant: Shri M.V.Joshi,ARFor Respondent: Dr. Sachin Kumar,DR

assessee may be dismissed with a liberty to reinstate the appeal, in case, for any reason, the application filed by the assessee under Vivad Se Vishwas Scheme, 2024 is rejected by the competent authority. 3. The Ld.DR present for the revenue did not raise any objection for withdrawal ... considered the relevant applications filed by the assessees for withdrawal of the appeals. We find that the assessees have filed applications under Vivad Se Vishwas Scheme, 2024 and the competent authority has issued Form 2 and determined the total tax payable under the Direct Tax Vivad Se Vishwas Scheme

Sri Ganapathi Agro Industries, Nizamabad vs. Income Tax Officer, Ward -1, Nizamabad

In the result, appeals filed by the assessee are dismissed

ITA 140/HYD/2021[2016-17]Status: DisposedITAT Hyderabad21 Jan 2025AY 2016-17

Bench: Shri Laliet Kumar & Shri Manjunatha G.आ.अपी.सं /Ita No.140/Hyd/2021, (निर्धारण वर्ा/Assessment Year: 2016-17) Sri Ganapathi Agro Vs. Income Tax Officer Industries Ward-1 Nizamabad Nizamabad [Pan : Acffs5514E] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri M.V.Joshi,Ar रधजस् व द्वधरध/Revenue By: Dr. Sachin Kumar,Dr आ.अपी.सं /Ita No.589/Hyd/2023 (निर्धारण वर्ा/Assessment Year: 2015-16) Sateesh Thota Vs. Income Tax Officer Ward-9(4) Hyderabad Hyderabad [Pan : Agapt4197K] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Ms.S.Lakshmi, Ar (Through Hybrid Mode) रधजस् व द्वधरध/Revenue By: Dr. Sachin Kumar,Dr आ.अपी.सं /Ita-Tp No.15/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2017-18) Re Sustainability Limited Vs. Acit (Formerly Known As Ramky Central Circle-1(4) Enviro Engineers Limited) Hyderabad Hyderabad [Pan : Aaacr9626A] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri Manju Prasad, Ld.Ar रधजस् व द्वधरध/Revenue By: Shri M.Narmada, Cit-Dr

For Appellant: Shri M.V.Joshi,ARFor Respondent: Dr. Sachin Kumar,DR

assessee may be dismissed with a liberty to reinstate the appeal, in case, for any reason, the application filed by the assessee under Vivad Se Vishwas Scheme, 2024 is rejected by the competent authority. 3. The Ld.DR present for the revenue did not raise any objection for withdrawal ... considered the relevant applications filed by the assessees for withdrawal of the appeals. We find that the assessees have filed applications under Vivad Se Vishwas Scheme, 2024 and the competent authority has issued Form 2 and determined the total tax payable under the Direct Tax Vivad Se Vishwas Scheme

Vsoft Technologies Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-17(2), Hyderabad

In the result, appeals filed by the assessee are dismissed

ITA 638/HYD/2018[2014-15]Status: DisposedITAT Hyderabad21 Jan 2025AY 2014-15

Bench: Shri Laliet Kumar & Shri Manjunatha G.आ.अपी.सं /Ita No.140/Hyd/2021, (निर्धारण वर्ा/Assessment Year: 2016-17) Sri Ganapathi Agro Vs. Income Tax Officer Industries Ward-1 Nizamabad Nizamabad [Pan : Acffs5514E] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri M.V.Joshi,Ar रधजस् व द्वधरध/Revenue By: Dr. Sachin Kumar,Dr आ.अपी.सं /Ita No.589/Hyd/2023 (निर्धारण वर्ा/Assessment Year: 2015-16) Sateesh Thota Vs. Income Tax Officer Ward-9(4) Hyderabad Hyderabad [Pan : Agapt4197K] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Ms.S.Lakshmi, Ar (Through Hybrid Mode) रधजस् व द्वधरध/Revenue By: Dr. Sachin Kumar,Dr आ.अपी.सं /Ita-Tp No.15/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2017-18) Re Sustainability Limited Vs. Acit (Formerly Known As Ramky Central Circle-1(4) Enviro Engineers Limited) Hyderabad Hyderabad [Pan : Aaacr9626A] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri Manju Prasad, Ld.Ar रधजस् व द्वधरध/Revenue By: Shri M.Narmada, Cit-Dr

For Appellant: Shri M.V.Joshi,ARFor Respondent: Dr. Sachin Kumar,DR

assessee may be dismissed with a liberty to reinstate the appeal, in case, for any reason, the application filed by the assessee under Vivad Se Vishwas Scheme, 2024 is rejected by the competent authority. 3. The Ld.DR present for the revenue did not raise any objection for withdrawal ... considered the relevant applications filed by the assessees for withdrawal of the appeals. We find that the assessees have filed applications under Vivad Se Vishwas Scheme, 2024 and the competent authority has issued Form 2 and determined the total tax payable under the Direct Tax Vivad Se Vishwas Scheme

Vsoft Technologies Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-17(2), Hyderabad

In the result, appeals filed by the assessee are dismissed

ITA 637/HYD/2018[2013-14]Status: DisposedITAT Hyderabad21 Jan 2025AY 2013-14

Bench: Shri Laliet Kumar & Shri Manjunatha G.आ.अपी.सं /Ita No.140/Hyd/2021, (निर्धारण वर्ा/Assessment Year: 2016-17) Sri Ganapathi Agro Vs. Income Tax Officer Industries Ward-1 Nizamabad Nizamabad [Pan : Acffs5514E] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri M.V.Joshi,Ar रधजस् व द्वधरध/Revenue By: Dr. Sachin Kumar,Dr आ.अपी.सं /Ita No.589/Hyd/2023 (निर्धारण वर्ा/Assessment Year: 2015-16) Sateesh Thota Vs. Income Tax Officer Ward-9(4) Hyderabad Hyderabad [Pan : Agapt4197K] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Ms.S.Lakshmi, Ar (Through Hybrid Mode) रधजस् व द्वधरध/Revenue By: Dr. Sachin Kumar,Dr आ.अपी.सं /Ita-Tp No.15/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2017-18) Re Sustainability Limited Vs. Acit (Formerly Known As Ramky Central Circle-1(4) Enviro Engineers Limited) Hyderabad Hyderabad [Pan : Aaacr9626A] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri Manju Prasad, Ld.Ar रधजस् व द्वधरध/Revenue By: Shri M.Narmada, Cit-Dr

For Appellant: Shri M.V.Joshi,ARFor Respondent: Dr. Sachin Kumar,DR

assessee may be dismissed with a liberty to reinstate the appeal, in case, for any reason, the application filed by the assessee under Vivad Se Vishwas Scheme, 2024 is rejected by the competent authority. 3. The Ld.DR present for the revenue did not raise any objection for withdrawal ... considered the relevant applications filed by the assessees for withdrawal of the appeals. We find that the assessees have filed applications under Vivad Se Vishwas Scheme, 2024 and the competent authority has issued Form 2 and determined the total tax payable under the Direct Tax Vivad Se Vishwas Scheme

Satyam Computer Services Limited, Hyderabad vs. Asst. DIT (International Taxation )-II, Hyderabad

In the result, appeals filed by the assessee are dismissed

ITA 27/HYD/2012[2008-09]Status: DisposedITAT Hyderabad21 Jan 2025AY 2008-09

Bench: Shri Laliet Kumar & Shri Manjunatha G.आ.अपी.सं /Ita No.140/Hyd/2021, (निर्धारण वर्ा/Assessment Year: 2016-17) Sri Ganapathi Agro Vs. Income Tax Officer Industries Ward-1 Nizamabad Nizamabad [Pan : Acffs5514E] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri M.V.Joshi,Ar रधजस् व द्वधरध/Revenue By: Dr. Sachin Kumar,Dr आ.अपी.सं /Ita No.589/Hyd/2023 (निर्धारण वर्ा/Assessment Year: 2015-16) Sateesh Thota Vs. Income Tax Officer Ward-9(4) Hyderabad Hyderabad [Pan : Agapt4197K] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Ms.S.Lakshmi, Ar (Through Hybrid Mode) रधजस् व द्वधरध/Revenue By: Dr. Sachin Kumar,Dr आ.अपी.सं /Ita-Tp No.15/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2017-18) Re Sustainability Limited Vs. Acit (Formerly Known As Ramky Central Circle-1(4) Enviro Engineers Limited) Hyderabad Hyderabad [Pan : Aaacr9626A] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri Manju Prasad, Ld.Ar रधजस् व द्वधरध/Revenue By: Shri M.Narmada, Cit-Dr

For Appellant: Shri M.V.Joshi,ARFor Respondent: Dr. Sachin Kumar,DR

assessee may be dismissed with a liberty to reinstate the appeal, in case, for any reason, the application filed by the assessee under Vivad Se Vishwas Scheme, 2024 is rejected by the competent authority. 3. The Ld.DR present for the revenue did not raise any objection for withdrawal ... considered the relevant applications filed by the assessees for withdrawal of the appeals. We find that the assessees have filed applications under Vivad Se Vishwas Scheme, 2024 and the competent authority has issued Form 2 and determined the total tax payable under the Direct Tax Vivad Se Vishwas Scheme

M/S. Annapurna Properties, Kolkata vs. DCIT, Circle - 31, Kolkata

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

ITA 1083/KOL/2024[2014-2015]Status: DisposedITAT Kolkata21 Jan 2025AY 2014-2015

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishraassessment Year: 2014-15 M/S. Annapurna Properties, Dcit, Circle-31, Kolkata, C/O M/S. Salarpuria Jajodia Form No. 10B, Middleton & Co., Road, Vs 7, C.R. Avenue, 3Rd Floor Kolkata – 700016, Kolkata – 700072, West Bengal West Bengal (Appellant) (Respondent) Pan: Aaefa5641D Present For: Appellant By : Shri Siddarth , Fca Respondent By : Shri Sailen Samadder, Addl. Cit, Sr. D.R. Date Of Hearing : 15.01.2025 Date Of Pronouncement : 21.01.2025 O R D E R Per Rakesh Mishra:

For Appellant: Shri Siddarth , FCAFor Respondent: Shri Sailen Samadder, Addl. CIT
Section 143(3)Section 250Section 68Section 91Section 91(3)Section 92(2)

grounds at the time of hearing. 3. At the outset, it was informed by the Ld. AR that the assessee has availed the Vivad se Vishwas, 2024 scheme. Since the assessee has opted for the Vivad Se Vishwas Scheme, hence the present appeal was requested to be withdrawn ... withdrawal of the appeal. 4. 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

ACIT, C.C -2(1), Kol, Kolkata vs. Sona Vets (P) Ltd., Kolkata

In the result, both the appeal of revenue as well as the cross objection of the assessee are dismissed

ITA 547/KOL/2023[2012-13]Status: DisposedITAT Kolkata21 Jan 2025AY 2012-13

Bench: Sri Sanjay Garg & Shri Rakesh Mishra

Section 250

Assessment Year (AY) 2012-13. 2. At the outset, Ld. Counsel for the assessee has submitted that the assessee has filed Vivad Se Vishwas Scheme, 2024 and has deposited the due I.T.A. No.: 547/KOL/2023 & CO 14/Kol/2024 Sona Vets Pvt. Ltd., AY : 2012-13 taxes. In view of this, the appeal ... assessee are dismissed as withdrawn. 3. However, it is made clear that if for some reasons, whatsoever, the assessee’s application for availing Vivad Se Vishwas Scheme, 2024 is not allowed then, in that event both the parties will be at liberty to get their appeal and the cross objection

Eugen Peter Eigenmann, Villupuram vs. ITO, Ward-3, Puducherry

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

ITA 2999/CHNY/2024[2011-12]Status: DisposedITAT Chennai21 Jan 2025AY 2011-12

Bench: Shri George George Kand Shri Amitabh Shuklaआयकर अपील सं./Ita No.: 2999/Chny/2024 िनधा"रण वष"/Assessment Year: 2011-12 Shri Eugen Peter Eigenmann, The Income Tax Officer, Block B6, Courage, Vs. Ward – 3, Auroville, Puducherry. Villupuram – 605 101. Pan: Aaope 3743Q (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri H. Yeshwanth Kumar, Ca ""यथ" क" ओर से/Respondent By : Shri S. Easwar, Jcit सुनवाई क" तारीख/Date Of Hearing : 21.01.2025 घोषणा क" तारीख/Date Of Pronouncement : 21.01.2025

For Appellant: Shri H. Yeshwanth Kumar, CAFor Respondent: Shri S. Easwar, JCIT
Section 250

time of hearing, the ld.AR for the assessee has filed copy of Form 1 filed under Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV 2024) and stated that assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. In light of the above, we dismiss the appeal ... assessee with a liberty to reinstate the appeal if his application under Direct Tax Vivad Se Vishwas Scheme, 2024, is not accepted. 3. In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on 21st January, 2025 at Chennai. (जॉज" जॉज

Nagender Kumar, Faridabad vs. Income Tax Officer, Faidabad

In the result, appeal of the assessee is dismissed as

ITA 1931/DEL/2024[2017-2018]Status: DisposedITAT Delhi21 Jan 2025AY 2017-2018

Bench: Shri Challa Nagendra Prasad & Shri Manish Agarwalआ.अ.सं/.I.T.A No.1931/Del/2022 िनधा"रणवष"/Assessment Year:2018-19 बनाम Emmsons International Limited, Acit, Flat No.301, Plot No.12, Vs. Circle-7(1), Zamrudpur Community Centre, C.R. Building, New Delhi. Kailash Colony, South Delhi, New Delhi. Pan No.Aaace0442K अपीलाथ" Appellant ""यथ"/Respondent Assessee By Shri Narendra Kumar Arora, Ca Shri Dharm Veer Singh, Cit Dr Revenue By सुनवाईक"तारीख/ Date Of Hearing: 22.04.2025 22.04.2025 उ"ोषणाक"तारीख/Pronouncement On आदेश /O R D E R Per C.N. Prasad, J.M.

Section 143(3)Section 144C(5)

Counsel for the assessee vide letter dated 22.04.2025 submitted that the assessee had opted to settle the disputes in appeal through Direct Tax Vivad se Vishwas Scheme, 2024 and 1 accordingly Form 1 has been filed on 11/01/2025. A copy of Form 1 is placed on record. The Counsel thus

Prakash Baburao Rupnar, Rajkot vs. Ward 2(1)(2), Rajkot

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

ITA 341/RJT/2024[2018-19]Status: DisposedITAT Rajkot20 Jan 2025AY 2018-19

Bench: Dr. Arjun Lal Saini, Am. & Diesh Mohan Sinha, Jm आयकरअपीलसं./Ita No.341/Rjt/2024 ("नधा"रणवष" / Assessment Year: (2018-19) (Hybrid Hearing) Prakash Baburao Rupnar. Vs. The Ito Ward-2(1)(2), Rajkot. Prop. Of Prakash Bullion, Mulchand Khatri Street, Near Soni Bazar, Rajkot. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Abopr5709C (Respondent) Appellant By : Ms. Devina Patel, Ld. Ar Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr Date Of Hearing : 01 /01 /2025 Date Of Pronouncement : 20 /01 /2025 आदेश / O R D E R Per Dinesh Mohan Sinha, Jm: Captioned Appeal Filed By Assessee Pertaining To Assessment Year 2018-19, Is Directed Against Order Passed By Commissioner Of Income Tax (Appeal), Order Dated 20/03/2024, Which Intern Arises Out Of Order Passed By Assessing Officer Dated 12/04/2021 U/S 143(3) R.W.S. 143(3A) & 143(3B) Of The Income Tax Act, 1964. 2. During The Course Of Hearing Ld. Counsel For The Assessee Submitted That Assessee Has Opted Benefit Of The “Direct Tax Vivad Se Vishwas Scheme, 2024”. Declaration In Form No.01 Submitted On 25/11/2024 & Form No. 02 Dated 02/12/2024 With Acknowledgement Number 736846891021224 Are Placed On Record & Requested For Withdrawal Of Appeal.

For Appellant: Ms. Devina Patel, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 143(3)

During the course of hearing Ld. Counsel for the assessee submitted that assessee has opted benefit of the “Direct Tax Vivad Se Vishwas Scheme, 2024”. Declaration in Form No.01 submitted on 25/11/2024 and Form No. 02 dated 02/12/2024 with acknowledgement number 736846891021224 are placed on record and requested for withdrawal

Mahadev Ojha, Chhapra vs. CIT(Appeals), New Delhi

ITA 441/PAT/2024[2018-19]Status: DisposedITAT Patna20 Jan 2025AY 2018-19

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC BENCH” PATNA (VIRTUAL HEARING AT KOLKATA) SHRI SANJAY GARG, JUDICIAL MEMBER SHRI SANJAY