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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

Partap Singh, Gurgaon vs. ITO Ward-3(1), Gurgaon

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2588/DEL/2024[2019-20]Status: DisposedITAT Delhi29 Nov 2024AY 2019-20

Bench: Shri Shamim Yahya & Shri Satbeer Singh Godarapartap Singh, Vs. Ito, Ward 3(1), House No. 56, Badha, Gurgaon Tehsil Manesar Gurgaon, Haryana -122001 Gurgaon, Haryana - 122004 (Pan: Eibps8375D) (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Shri Amaninder Singh Dhindsa, Sr. DR

during the hearing, wherein, assessee has mentioned that assessee wishes to withdraw the appeal filed by him as he has opted for Vivad Se Vishwas Scheme 2024 (DTVSV 2024) relating to assessment year 2019-20. In this behalf, assessee has also filed Form 1 DTVSV 2024. 3. Learned Senior

Premkumar Sheetal, Chennai vs. ITO, Ncw-3(3), Chennai

In the result, the appeal filed by the assessee is dismissed as withdrawn

ITA 2378/CHNY/2024[2010-11]Status: DisposedITAT Chennai28 Nov 2024AY 2010-11

Bench: Shri George George Kand Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 2378/Chny/2024 िनधा"रण वष"/Assessment Year: 2010-11 Ms. Premkumar Sheetal, The Income Tax Officer, Old No.70/2, New No.13, Vs. Non-Corporate Ward -3(3), Razack Garden Avenue, Chennai. Razack Garden Main Road, Arumbakkam, Chennai – 600 106. Pan: Cidps 8377M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri R. Vijayaraghavan, Advocate ""यथ" क" ओर से/Respondent By : Shri Shiva Srinivas, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 28.11.2024 घोषणा क" तारीख/Date Of Pronouncement : 28.11.2024

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri Shiva Srinivas, Addl. CIT
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 her 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 28th November, 2024 at Chennai. (एस.आर

A R Foods Private Limited, Bhiwadi vs. DCIT Central Circle, Alwar

Appeal is hereby dismissed as having been

ITA 852/JPR/2024[2017-18]Status: DisposedITAT Jaipur28 Nov 2024AY 2017-18

Bench: This Appellate Tribunal.

For Appellant: Sh. Dinesh Kumar, AdvFor Respondent: Sh. Gautam Singh Choudhary (JCIT)
Section 69ASection 91(3)Section 92(1)

prayer for withdrawal of this appeal with the liberty to get the same revived in case the appellant does not find favour under Vivad Se Vishwas Scheme, 2024. 3 AR Foods Pvt. Ltd. vs DCIT 6. In the application, it has been alleged that requisite application having been filed

Circle- 41(2)(1), Mumbai vs. Gopal Ghanshyam Nehete, Mumbai

ITA 499/MUM/2024[2011-12]Status: DisposedITAT Mumbai28 Nov 2024AY 2011-12

Bench: Shri Narender Kumar Choudhry & Shri Ratnesh Nandan Sahay

Section 147Section 148Section 250

pursue the odd litigations any more, settled the demand raised for the A.Y. 2009-10, by availing the facilities as provided through Vivad Se Vishwas Scheme (VSVS) as applicable to that particular A.Y. 2011-12. However, as the AO in the instant case, has not given any reason for making

Inderjeet Gupta, Faridabad vs. Income Tax Officer, Cgo Complex, Nit

In the result, appeal of the assessee is dismissed as

ITA 1268/DEL/2024[11-12]Status: DisposedITAT Delhi26 Nov 2024

Bench: Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.1268/Del/2024 िनधा"रणवष"/Assessment Year: 2011-12

Section 156Section 250Section 5

received against the appellant is an Individual engaged in business of trading of Scrap under the name & style of “DEVANSH ENTERPRISES”. Registered under “Vivad Se Vishwas Scheme” 3. “Vivad se Vishwas Scheme” is useful for taxpayers with ongoing legal tax disputes at any stage. Under this scheme, the interest ... confidence to be filed even if the time for filing appeals has not expired, allowing them to be treated as deemed appeals. Vivad Se Vishwas also envisages the option for the assesse to file only the declaration for his own appeal or the declaration for the department's appeal

Shikha Mittal, New Delhi vs. Prcit (Central)-2, New Delhi

In the result, the appeal of the assessee is allowed

ITA 240/DEL/2023[2015-16]Status: DisposedITAT Delhi26 Nov 2024AY 2015-16

Bench: Shri Saktijit Dey, Hon’Ble & Shri M. Balaganeshshikha Mittal, Vs. Pr. Cit (Central)-2, 443, Deepali Enclave, New Delhi Pitampura, New Delhi (Appellant) (Respondent) Pan:Aampg5980H Assessee By : Shri Amol Sinha, Adv Revenue By: Ms. Jaya Chaudhary, Cit Dr Date Of Hearing 24/10/2024 Date Of Pronouncement 26/11/2024

For Appellant: Shri Amol Sinha, AdvFor Respondent: Ms. Jaya Chaudhary, CIT DR
Section 153ASection 263

exercising his jurisdiction u/s 263 of the Act to set aside the assessment order which already has attained finality after being settled under Vivad se Vishwas Act, 2020. b) Whether the Ld. Pr. CIT in exercising his power under section 263 of the Act, when in fact ... pending before the ld CIT(A), the assessee settled the dispute by paying the requisite taxes thereon by availing the benefit provided in Vivad Se Vishwas Act , 2020 („VSV‟ in short). The copy of Form 3 issued by ld PCIT accepting the VSV application of the assessee and determining

Krayon Marketing Private Limited, Delhi vs. ACIT, Circle-14(2), Delhi

In the result, appeal of the assessee is dismissed as

ITA 890/DEL/2024[2011-12]Status: DisposedITAT Delhi21 Nov 2024AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareek

For Appellant: Shri Sameer Malhotra, CAFor Respondent: Shri Om Parkash, Sr. DR
Section 147Section 148Section 68

material available on record. 3. When the matter was called for hearing, the Ld. AR for the assessee submitted an application under the Vivad se Vishwas Scheme, 2024. The Ld. AR further stated that the assessee does not wish to pursue the present appeal due to the exercise ... appeal as sought on behalf of the assessee. 5. In view of above fact, since the assessee has availed the benefit under Vivad Se Vishwas Scheme, 2024 to settle the matters, therefore, the appeal of the assessee stands disposed of in terms thereof, subject to approval of the same

Lease Plan India P.Ltd, New Delhi vs. DCIT, Circle-13(1), New Delhi

ITA 2523/DEL/2022[2018-19]Status: DisposedITAT Delhi20 Nov 2024AY 2018-19

Bench: Shri Pradip Kumar Kedia & Shri Anubhav Sharmaassessment Year: 2018-19

For Appellant: Ms Poonam Ahuja, AdvocateFor Respondent: Shri Dharamvir Singh, CIT-DR
Section 143(3)Section 271D

order") for Assessment Year ("AY") 2018-19 has erred in treating the appeal of the Appellant as infructuous as per the Direct Tax Vivad Se Vishwas Act, 2020. a. That in view of the facts and circumstances of the case, the Appeal Centre vide order dated 18.08.2022 has wrongly considered ... fact that the Appellant opted for the Vivad Se Vishwas Scheme, 2020. b. That in view of the facts and circumstances of the case, the Appeal Centre has wrongly considered the fact that Form 5 dated 16.11.2021 has been generated in regard to the captioned appeal. с. That in view

M/S Deeps Tools Private Limited, Ludhiana vs. DCIT, Circle-1, Ludhiana

The appeal of the assessee is dismissed as withdrawn

ITA 560/CHANDI/2023[2020-21]Status: DisposedITAT Chandigarh19 Nov 2024AY 2020-21

Bench: The Worthy Commissioner Of Income Tax. The Copy Of Form 1 Is Annexed Herewith For Kind Perusal.

For Appellant: None (Withdraw Application)For Respondent: Shri Vivek Vardhan, JCIT, Sr. DR

Honble Bench for 28.10.2024. In thIs respect it Is submitted that the appellant is willing to avail the benefit of the Direct Tax Vivad se Vishwas Scheme, 2024 and is required to withdraw this appeal as per the mandate of VSV Act. It is pertinent to note that Form ... withdraw the appeal and grant the liberty to get the appeal restored-in-case it is unable to settle the dispute under "Vivad Se Vishwas Scheme-2024". 3. Ld. DR did not object if the appeal of the assessee is dismissed as withdrawn. 4. In view of the above

Income Tax Officer, Kalyan vs. Rajesh Lakhwani, Ulhasnagar

In the result, the appeal of the revenue is allowed for statistical purposes

ITA 4626/MUM/2024[2016-17]Status: DisposedITAT Mumbai18 Nov 2024AY 2016-17

Bench: Smt. Beena Pillai & Smt. Renu Jauhriito, V/S. Rajesh Lakhwani 2Nd Floor, Mohan Plaza, बनाम 3Rd Floor, Flat No. 7, Near Wayale Nagar, Goal Maidan, Alfa Medical, Khadakpada Kalyan West, Ulhasnagar, Maharashtra-421301 Maharashtra-421001 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Abepl9468Q Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Smt. Sanyogita NagpalFor Respondent: Shri Satyaprakash Singh
Section 143(3)Section 144Section 147Section 250

Urban Cooperative Bank. The assessee filed an appeal against this order on 24.01.2019. During the pendency of this appeal, the assessee opted for Vivad Se Vishwas scheme, pursuant to which the appeal was treated to be withdrawn and dismissed for statistical purposes vide order dated 19.05.2022. Subsequently, the case ... assessee filed an appeal before Ld. CIT(A) on 16.06.2023. The Ld. CIT(A) erroneously observed that the assessee had opted for Vivad Se Vishwas scheme and wrongly dismissed the appeal with a direction to AO to verify Form No. 4 relating to payment of tax by the assessee. Aggrieved

Ajay Sharma, New Delhi vs. ITO, Ward- 68(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1531/DEL/2018[2014-15]Status: DisposedITAT Delhi18 Nov 2024AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshajay Sharma, Vs. Ito, H. No. 164, Sector-A, Ward-68(1), Pocket-C, Vasant Kunj, New Delhi New Delhi (Appellant) (Respondent) Pan:Actps6995D

For Appellant: Shri Sunil Kumar Tyagi, CAFor Respondent: Shri Poojan Rana, Sr. DR
Section 143(3)Section 4Section 91(1)Section 91(4)

Delhi (hereinafter referred to as „ld. AO‟). 2. The assessee filed a letter dated 18.11.2024 before us stating that he has availed the Vivad Se Vishwas Scheme, 2024 introduced by the Statute to settle the tax disputes prevailing in this year by filing Form ... undertaking u/s 91(4) of the Direct Tax Vivad Se Vishwas Scheme (DTVSV) 2024. Ajay Sharma 3. The assessee had also enclosed the evidence in that regard before us. Since, the assessee had already filed an application under Direct Tax “Vivad Se Viswas Scheme Act 2024”, there is no need

Gunda Sai Venkata Satya Narayana Gupta, Visakhapatnam vs. Income Tax Officer, Ward-5(2)

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

ITA 104/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam13 Nov 2024AY 2016-17

Bench: Shri K. Narasimha Chary, Hon’Ble & Shri Madhusudan Sawdia, Hon’Bleआयकर अऩीऱ सं./ I.T.A. No.104/Viz/2024 (ननधधारण वषा / Assessment Year : 2016-17) Gunda Sai Venkata Vs. Income Tax Officer, Saytanarayana Gupta, Ward-5(2), Visakhapatnam. Visakhapatnam. Pan: Acypg6263D (अऩीऱधथी/ Appellant) (प्रत्यथी/ Respondent)

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

assessee preferred this appeal. 2. At the outset, the Learned Counsel for the assessee submitted that the assessee wish to avail Direct Tax “Vivad Se Vishwas Scheme, 2024" and hence, would like to withdraw this appeal. 3. Having heard both the sides, we hereby dismiss the appeal of the assessee ... with a 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 Misc. Application before the Tribunal within the time limit prescribed under

Fulcrum Venture India, Chennai vs. ACIT, Ncc-10(1), Chennai

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

ITA 1691/CHNY/2024[2018-19]Status: DisposedITAT Chennai11 Nov 2024AY 2018-19

Bench: Shri George George Kand Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 1691/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-19 M/S.Fulcrum Venture India, The Assistant Commissioner 14, 3Rd Floor, Vs. Of Income Tax, Kalakshetra Road, Non-Corporate Circle -10(1), Thiruvanmiyur, Chennai. Chennai – 600 041. Pan: Aabff 7317C (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms. Sonali Khatod, C.A. ""यथ" क" ओर से/Respondent By : Ms. Swapna Nanu Ambatt, Cit सुनवाई क" तारीख/Date Of Hearing : 11.11.2024 घोषणा क" तारीख/Date Of Pronouncement : 11.11.2024

For Appellant: Ms. Sonali Khatod, C.AFor Respondent: Ms. Swapna Nanu Ambatt, CIT
Section 250

hearing, the ld.AR for the assessee has filed a letter dated 11.11.2024 along with copy of Form 1 filed under Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV) and stated that assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. In light of the above letter, we dismiss ... appeal of the assessee with a liberty to reinstate the appeal if its 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 at the time of hearing

Penna Shipping Limited, Hyderabad vs. Income Tax Officer, Ward-16(1), Hyderabad

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

ITA 169/HYD/2024[2021-22]Status: DisposedITAT Hyderabad07 Nov 2024AY 2021-22

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaassessment Year: 2021-22 Penna Shipping Limited, Vs. The Income Tax Officer, Ward – 16(1), Hyderabad. Hyderabad. Pan : Aajcp0872B. (Appellant) (Respondent) Assessee By: Shri A.V. Raghuram, Advocate. Revenue By: Shri Srikanth Reddy, Sr.Ar Date Of Hearing: 07.11.2024 Date Of Pronouncement: 07.11.2024

For Appellant: Shri A.V. Raghuram, AdvocateFor Respondent: Shri Srikanth Reddy, Sr.AR

outset, the Learned Counsel for the assessee submitted that the assessee wish to avail Direct Tax “Vivad Se Vishwas Scheme, 2024" and hence, would like to withdraw this appeal. 3. After hearing both the parties, we dismiss the appeal of the assessee with a liberty to approach the Tribunal ... 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 limit prescribed under the Act to reinstate assessee's appeal. Ordered accordingly

Ramasamy Parthiban, Karur vs. Income Tax Officer, Ward I, Karur

ITA 1405/CHNY/2024[2017-18]Status: DisposedITAT Chennai07 Nov 2024AY 2017-18
For Appellant: Shri M. Rajesh, Advocate forFor Respondent: Shri ARV Srinivasan, IRS, Addl CIT

आयकर अपीलीय अधिकरण 'ए” न्यायपीठ चेन्नई में। IN THE INCOME TAX APPELLATE TRIBUNAL `A' BENCH, CHENNAI माननीय श्री मनोज कुमार

Duddu Nomeshwar, Bangalore vs. Income Tax Officer, Ward-5(2)(3), Bangalore

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

ITA 924/BANG/2024[2015-16]Status: DisposedITAT Bangalore29 Oct 2024AY 2015-16

Bench: Shri George George K & Ms. Padmavathy Sr Assessment Year : 2015-16 Shri. Duddu Nomeshwar, Vs. Ito, No.2/2, 3Rd Floor,Church Street, Ward – 5(2)(3), Madhava Rao Circle, Bangalore. Basavanagudi, Bangalore – 560 004. Pan : Acvpn 0609 H Appellant Respondent Assessee By : Shri. Deepesh Wagle, Ca Revenue By : Ms. Neha Sahay, Jcit(Dr)(Itat), Bangalore. Date Of Hearing : 29.10.2024 Date Of Pronouncement : 29.10.2024

For Appellant: Shri. Deepesh Wagle, CAFor Respondent: Ms. Neha Sahay, JCIT(DR)(ITAT), Bangalore
Section 250

which it is stated that the assessee has filed Form 1 for settling the issue raised in this appeal under the Direct Tax Vivad Se Vishwas Scheme, 2024. The learned AR submitted that in light of assessee opting to settling the matter under Vivad Se Vishwas Scheme, 2024, appeal ... dismissed as withdrawn with liberty to reinstate the appeal in the Page 2 of 2 event the assessee’s application under Vivad Se Vishwas Scheme, 2024, is not accepted by the Revenue. 3. In light of the above letter, we dismiss the appeal of the assessee with a liberty

Vins Bioproducts Limited, Hyderabad vs. DCIT., Circle-8(1), Hyderabad

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

ITA 564/HYD/2024[2015-16]Status: DisposedITAT Hyderabad24 Oct 2024AY 2015-16

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita No. 564/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2015-16) Vins Bioproducts Ltd Vs. Dy. C. I. T. Hyderabad Circle 8(1) Pan:Aabcv0226F Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Bhupesh Kumar Dand, Ca राज" व "ारा/Revenue By:: Shri Srinath Sadanala, Dr सुनवाई की तारीख/Date Of Hearing: 24/10/2024 घोषणा की तारीख/Pronouncement: 24/10/2024 आदेश/Order

For Appellant: Shri Bhupesh Kumar Dand, CAFor Respondent: : Shri Srinath Sadanala, DR

Delhi, relating to A.Y.2015-16. 2. At the outset, the Learned Counsel for the assessee submitted that the assessees wish to avail Direct Tax “Vivad Se Vishwas Scheme, 2024" and hence would like to withdraw this appeal. Page 1 of 2 ITA No 564 of 2024 VINS Bioproducts Ltd 3. After ... dismiss the appeal of the assessee with a liberty to approach the Tribunal if assessee's case is not accepted in the 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

Bhikhalal Chimanlal Shah, Ahmedabad vs. The ACIT, Circle-1(2), Ahmedabad

In the result, the appeal filed by the Assessee is allowed for statistical purpose

ITA 1354/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad23 Oct 2024AY 2012-13

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 143(3)

Scheme No Yes CIT(A) disposed off the 15.07.2022 09.06.2022 appeal as settled in VSV Scheme 2.1. The assessee has chosen to avail Vivad Se Vishwas Scheme as against the second reassessment order dated 28-08-2019. Thus the appeal filed against that reassessment order was dismissed as withdrawn vide ... Similarly Ld. CIT(A) by oversight mistake, dismissed the appeal against the first reassessment order, said to be covered under Vivad Se Vishwas Scheme vide the impugned order dated 15-07- 2022. Noting this discrepancy, the assessee filed grievance petition on 23-12-2023 before Director of Income Tax (Systems

The All India Arya Vysya Samajam, Chennai vs. ITO Exemptions Ward 2, Chennai

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

ITA 1853/CHNY/2024[2018-19]Status: DisposedITAT Chennai23 Oct 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.1853/Chny/2024 (िनधा"रणवष" / Assessment Year: 2018-2019) The All India Arya Vysy Samajam, Vs. The Income Tax Officer, No.23, Nsc Bose Road, Exemptions Ward 2, Sowcarpet, Chennai 600 079 Chennai [Pan: Aaatt 6166C] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. Philip George, Advocate ""यथ" क" ओर से /Respondent By : Shri. M. Karthikeyan, Irs, Addl.Cit. सुनवाई क" तार"ख/Date Of Hearing : 17.10.2024 घोषणा क" तार"ख /Date Of Pronouncement : 23.10.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. Philip George, AdvocateFor Respondent: Shri. M. Karthikeyan, IRS, Addl.CIT
Section 143(3)

order dated 109.02.2021 2. At the outset, it is noted that the assessee has opted for solution of dispute under the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024. Assessee also submitted Form 1 DTVSV dated 10.10.2024 vide e-Filing Acknowledgement Number 596869330101024. 3. Accordingly, noting the fact that ... assessee is opted for resolution of dispute under Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024 in the present appeal, we treat this appeal being disposed of as withdrawn. 4. The assessee is given liberty for restoration of the present appeal in case the resolution of dispute under Direct

Essae Technologys Private Limited, Bengaluru vs. DCIT, Circle 2(2)(1), Bangalore

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

ITA 1373/BANG/2024[2020-21]Status: DisposedITAT Bangalore22 Oct 2024AY 2020-21

Bench: Shri George George Kr Assessment Year : 2020-21 M/S. Essae Technologys Pvt. Ltd., Vs. Dcit, 915, Essae Pride, 80 Ft Road, Circle – 2(2)(1), 6Th Block, Koramangala, Bangalore. Bangalore – 560 095. Pan : Aaace 3197 R Appellant Respondent Assessee By : Shri. Prasanna N Uralal, Advocate Revenue By : Shri. Ganesh R Gale, Standing Counsel For Department. Date Of Hearing : 22.10.2024 Date Of Pronouncement : 22.10.2024

For Appellant: Shri. Prasanna N Uralal, AdvocateFor Respondent: Shri. Ganesh R Gale, Standing Counsel for Department
Section 250

Assessment Year is 2020-21. 2. Assessee has filed a letter dated 21.10.2024 in which it is stated that assessee has opted for Vivad Se Vishwas Scheme, 2024, and prayed for withdrawing this appeal. In light of the above letter, I dismiss the appeal of the assessee with a liberty ... reinstate the appeal if its application under Vivad Se Vishwas Scheme, 2024, is not accepted. Page 2 of 2 3. In the result, appeal of the assessee is dismissed as withdrawn. Pronounced in the open court on the date mentioned on the caption page. (PADMAVATHY S) Vice President Bangalore. Dated