“direct tax vivad se vishwas”

Genex Foods P.Ltd, New Delhi vs. ITO, Ward-12(1), New Delhi

In the result, the appeal is considered dismissed as withdrawn

Bench: Shri Anubhav Sharma & Shri Avdhesh Kumar Mishraassessment Year: 2008-09 Genex Foods P. Ltd., Vs Ito, A-28, Swasthy Vihar, Ward-12(1), Vikas Marg, New Delhi. New Delhi- 110 032. Pan: Aabcg8265H (Appellant) (Respondent) Assessee By : None Revenue By : Shri Om Parkash, Sr. Dr Date Of Hearing : 23.04.2025 Date Of Pronouncement : 23.04.2025 Order Per Anubhav Sharma, Jm: This Appeal Is Preferred By The Assessee Against The Order Dated 30.07.2018 Of The Commissioner Of Income-Tax (Appeals)-35, New Delhi (Hereinafter Referred To As The Ld. First Appellate Authority Or ‘The Ld. Faa’, For Short) In Appeal No. 400/16-17 Arising Out Of The Appeal Before It Against The Order Dated 30.12.2010 Passed U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’) By The Ito, Ward 12(1), New Delhi (Hereinafter Referred To As The Ld. Ao). 2. At The Time Of Hearing None Has Appeared For The Assessee. However, We Find That Vide An Application Dated 21.04.2025 Placed On Record, It Was Submitted Out On Behalf Of The Assessee That The Assessee Has Approached The Competent Authority For Taking Benefit Of Direct Tax Vivad Se Vishwas Scheme, 2024 By Submitting Form 1. It Was Also Brought To Our Knowledge That Relevant Forms Have Been Issued In Favour Of The Assessees. It Was Also Submitted That The Appeal Will Be Settled According To The Direct Tax Vivad Se Vishwas Scheme, 2024 And, Therefore, A Request Was Made For Withdrawal Of The Appeal With Liberty To Approach The Tribunal In Case The Appeal Is Not Settled. The Ld. Dr Had No Objection To The Withdrawal.

record, it was submitted out on behalf of the assessee that the assessee has approached the competent authority for taking benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 by submitting Form 1. It was also brought to our knowledge that relevant forms have been issued in favour ... assessees. It was also submitted that the appeal will be settled according to the Direct Tax Vivad Se Vishwas Scheme, 2024 and, therefore, a request was made for withdrawal of the appeal with liberty to approach the Tribunal in case the appeal is not settled

Vedanta Ltd(Successor to Cairn India Ltd)Dlf Atria Building, New Delhi vs. ACIT, Circle 25(1), New Delhi

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

Bench: Shri Ramit Kochar & Shri Yogesh Kumar U.S.Vedanta Ltd. (Successor Vs. Acit To Cairn India Ltd) Dlf Circle 25(1) Atria Building, Core-6, 3Rd Cit Range 26, C. R. Building, Floor Scope Complex, 7, New Delhi Lodhi Road New Delhi Pan: Aacvcs7101B Appellant Respondent Assessee By Sh. Jaskaran Singh, Adv Revenue By Sh. S. K. Jadhav, Cit-Dr Date Of Hearing 22/04/2025 Date Of Pronouncement 22/04/2025 Order

submitted that Assessee seeking to withdraw the present appeal on the ground that Assessee has opted to avail benefits of ‘Direct Tax Vivad se Vishwas Scheme, 2024’ (‘DTVSVS’) and also produced the Form No. 1 issued under the scheme. 3. The ld. DR submitted no objection to withdraw the Appeal

Emmsons International Limited, Delhi vs. ACIT, Circle-7(1), New Delhi

In the result, appeal of the assessee is dismissed as

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.

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

DCIT, Circle-3(1)(1), Int. Taxation, New Delhi vs. Xebia It Architects India Private Limited, New 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

submitted 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

Kobelco Cranes India Private Limited (Merged With Kobelco Construction Equipment India Private Limited), New Delhi vs. ACIT, Circle-14(2), Delhi

In the result, appeal of the assessee in ITA no

Bench: Shri Ramit Kochar & Shri Sudhir Pareek

outset, ld. Counsel appearing for the assessee submitted before the Bench that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024, and has duly filedDeclaration in Form No. 1 with the Department vide Acknowledgment No. 901416310130325 dated 13.03.2025 and the assessee wants to withdraw its appeal

Chander Prakash Sharma, New Delhi vs. ACIT, Circle-63(1), New Delhi

In the result, appeal of the assessee is dismissed as

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwalआ.अ.सं/.I.T.A No.7514/Del/2019 िनधा"रणवष"/Assessment Year:2015-16 बनाम Chander Prakash Sharma, Acit, A-9, Gyan Deep Apartments, Vs. Circle-63(1), Mayur Vihar-1, New Delhi. New Delhi. Pan No.Alpps2271R अपीलाथ" Appellant ""यथ"/Respondent

Counsel for the assessee vide letter dated 10.04.2025 submitted that the assessee had opted to settle the disputes in appeal through Direct Tax Vivad se Vishwas Scheme, 2024 and accordingly Form 3 has been filed on 03.03.2025. A copy of Form 3 is placed on record. 3. Heard rival submissions