“Vivad se Vishwas”

Vaishno Industries, Delhi vs. ITO, Ward-59(06), Delhi

In the result, all these six appeals are dismissed as withdrawn

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh[Assessment Year: 2011-12] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2011-12] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent

stated at bar that the assessee wants to withdraw the captioned appeals as the assessee is to avail the benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 ( in short ‘DTVSV Scheme, 2024’) and the assessee has duly filed Form No.1. The ld. Counsel for the assessee also stated that

Asha Burman, New Delhi vs. ACIT Circle 46(1), New Delhi

In the result, appeal of the assessee in ITA no

Bench: Shri Ramit Kochar & Shri Sudhir Kumar

outset ,ld. Counsel appearing for the assessee submitted before the Bench that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024, 2 A.Y. 2017-18 Soregam SA, Belgium v. ACIT and has duly filedDeclaration in Form No. 1 with the Department vide Acknowledgment No. 918528810280325 dated

Mohinder Singh Gulia, Gurgaon vs. ACIT International Taxation, Gurgaon

In the result, appeal of the assessee in ITA No

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

assessee has filed an application dated 31.12.2024 for withdrawal of the appeal as the assessee has opted to settle the issues under the Vivad se Vishwas Scheme, 2024. The assessee has placed on record copy of Form No. 2 filed under VSVS, 2024. 3. In light of the aforesaid application

ACIT(E), Circle- 1(1), New Delhi vs. Gs1 India, New Delhi

In the result, appeal of Revenue in ITA No

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

Shri Aman Garg, appearing on behalf of assessee submits that the assessee has settled the issues under the Vivad se Vishwas Scheme, 2024 and placed on record copy of Form No. 2 issued under the Scheme and copy of challan receipt evidencing payment of demand determined as per Form ... that instructions from Assessing Officer on this issue have to be sought. 4. Both sides heard. Assessee has settled the issues under the Vivad se Vishwas Scheme, 2024 and has placed on record copy of Form No. 2 alongwith challan receipt indicating payment of the amount as specified in Form

Balbir Singh, Khera Khurd vs. ITO, Ward 36(1), Delhi

Bench: Smt. Madhumita Roy & Shri Naveen Chandradcit Vs. Xebia It Architects India Circle-3(1)(1), International Private Limited Taxation, Room No. 416, 401, Naurang Hosue 21 Kg 4Th Floor, E-2, Block, Dr.S. Marg Connaught Place, P. Mukherjee Civic Centre, New Delhi J. L. Nehru Marg, Pan: Delxo0168A New Delhi Appellant Respondent Assessee By Sh. Aryan Gupta, Adv Revenue By Dr. Vijay B Vasanta, Cit Dr Date Of Hearing 17/04/2025 Date Of Pronouncement 17/04/2025 Order Per Naveen Chandra, Am: The Present Appeal Is Filed By The Department Of Revenue

vide letter dated that the Assessee is in the process of setting the dispute involved in the present appeal under the Direct Tax Vivad se Vishwas Scheme, 2024(‘VSVS’). The Ld. Counsel stated that the assessee has filed the 2 DCIT Vs. Xebia IT Architects India Pvt. Ltd. Form

The Hindustan Times Ltd., New Delhi vs. JCIT, Range- 25, New Delhi

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

Bench: Ms. Madhumita Roy & Shri Brajesh Kumar Singh[Assessment Year 2013-14]

that the assessee company has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2024 and has received from the designated authority. 2.1. In view of the aforesaid, it was submitted that since the captioned appeal