“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Ujwala Shivaji Bhondve, Pune vs. Income Tax Officer, Ward 9(1), Pune

In the result, the appeal filed by the assessee stands dismissed as 'withdrawn’

ITA 1037/PUN/2024[2014-15]Status: DisposedITAT Pune27 Mar 2025AY 2014-15

Bench: Shri Rama Kanta Panda & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.1037/Pun/2024 निर्धारण वषा / Assessment Year: 2014-2015 Ujwala Shivaji Bhondve, Ito, Ward 9(1), Pune At Post Ravet, Malekar Mala-Haveli, Pune Vs. 412101 Maharashtra Pan-Blgpb3659C अपऩलधर्थी / Appellant प्रत्यर्थी/Respondent Assessee By: Shri B.C. Malakar Department By: Shri Arvind Desai, Additional Cit Dr Date Of Hearing: 27-03-2025 Date Of Pronouncement: 27-03-2025

For Appellant: Shri B.C. MalakarFor Respondent: Shri

letter filed by the assessee on 05.03.2025 wherein request to withdraw the instant appeal was made since the assessee has opted Direct Tax Vivad Se Vishwas Scheme, 2024. In support of this contention, copy of Form 1, Form 2 & Form 3 DTVSV, 2024 was also filed. 3. Ld. DR raised ... appellant to revive the appeal proceedings, in the event of Pr. Commissioner of Income Tax declining to issue Final Certificate under Direct Tax Vivad Se Vishwas Scheme, 2024 for whatsoever reasons. Accordingly, the appeal stands dismissed as withdrawn. 5. In the result, the appeal filed by the assessee stands dismissed

Srinivas Reddy Koosukuntla, Hyderabad vs. Income Tax Officer, Ward-9(1), Hyderabad

In the result, appeal of the assessee is dismissed as withdrawn as the dispute has been settled under Direct Tax Vivad

ITA 1343/HYD/2024[2014-15]Status: DisposedITAT Hyderabad26 Mar 2025AY 2014-15

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita No.1343/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2014-15) Shri Srinivas Reddy Vs. Income Tax Officer Koosukuntla Ward 9(1) Hyderabad Hyderabad Pan:Cqxpk8269G (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri S. Rama Rao, Advocate राज" व "ारा/Revenue By:: Dr. Sachin Kumar, Dr सुनवाई की तारीख/Date Of Hearing: 26/03/2025 घोषणा की तारीख/Pronouncement: 26/03/2025 आदेश/Order

For Appellant: Shri S. Rama Rao, AdvocateFor Respondent: : Dr. Sachin Kumar, DR

Section 271(1)(c)

A.Y.2014-15. 2. At the time of hearing, the learned AR of the assessee has submitted that, the assessee has opted for Direct Tax Vivad Se Vishwas Scheme (2024) to settle the penalty dispute for the year under consideration. The designated authority has issued Page ... Thus, he has prayed that the assessee may be allowed to withdraw the appeal in view of the settlement of dispute under Direct Tax Vivad Se Vishwas Scheme (2024). 3. On the other hand, the learned DR has raised no objection, if the present appeal of the assessee is dismissed

Manisha Majumder, Panagarh vs. ITO, Ward - 1(4), Durgapur

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

ITA 1845/KOL/2024[2013-2014]Status: DisposedITAT Kolkata26 Mar 2025AY 2013-2014

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 143(3)Section 250Section 91(2)Section 91(3)Section 92(2)

object to the withdrawal of the appeal. 3. 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

K M Engineering Co, Aayakar Bhavan vs. The DCIT, Circle - 2(1), Jamnagar, Income Tax Department

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

ITA 565/RJT/2024[2014-15]Status: DisposedITAT Rajkot25 Mar 2025AY 2014-15

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.565/Rjt/2024 "नधा"रणवष"/ Assessment Year: 2014-15 (Hybrid Hearing) K M Engineering Co The Dcit, बनाम Opp 3 Chauhan Street, Pnb, Circle-2(1), Jamnagar-361001. Jamnagar. Vs. Pan : Aaffk6035L (अपीलाथ"/Appellant) : (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Vimal Desai, Ld.Ar राज"व क" ओर से/Revenue By : Shri Abhimanyu Singh Yadav, Sr-Dr

For Appellant: Shri Vimal Desai, ld.ARFor Respondent: Shri Abhimanyu Singh Yadav, Sr-DR

itself, Shri Vimal Desai, 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 filed form no.1 on 07.02.2025. It is submitted that the assessee has received form no.2 thereof. A letter dated

Sunitha Sajar, Kochi vs. ITO, Non Corp Ward 2(5), Kochi

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

ITA 972/COCH/2024[2012-13]Status: DisposedITAT Cochin25 Mar 2025AY 2012-13

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2012-13 Sunitha Sajar .......... Appellant 16-1034C, Sithara, Thoppumpady Kochi 682005 [Pan: Bosps3387F] Vs. The Income Tax Officer .......... Respondent Non-Corporate Ward-2(5), Kochi Appellant By: ------- None ------- Respondent By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 12.03.2025 Date Of Pronouncement: 25.03.2025

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R

filed a letter dated 12.02.2025 seeking withdrawal of the appeal, as the issue in the appeal is sought to be settled through Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV). Accordingly, we permit the assessee to withdraw the appeal with 2 Sunitha Sajar liberty to revive the appeal

Mary George, Kottayam vs. NFAC, Delhi

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

ITA 148/COCH/2024[2012-13]Status: DisposedITAT Cochin25 Mar 2025AY 2012-13

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2012-13 Mary George .......... Appellant Standard Drug House, Csi Square Kottayam 686001 [Pan: Afypg1961R] Vs. The Income Tax Officer .......... Respondent Ward - 3, Kottayam Appellant By: ------- None ------- Respondent By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 12.03.2025 Date Of Pronouncement: 25.03.2025

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R

filed a letter dated 19.02.2025 seeking withdrawal of the appeal, as the issue in the appeal is sought to be settled through Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV). Accordingly, we permit the assessee to withdraw the appeal with liberty to revive the appeal, in the event the application

Dynapac Road Construction Equipment (India) Private Limited, Pune vs. Assessment Unit, Income Tax Department, Assistant Commissioner of Income Tax, Circle 8, Pune

In the result, the appeal filed by the assessee stands dismissed as ‘withdrawn’

ITA 2627/PUN/2024[2021-22]Status: DisposedITAT Pune25 Mar 2025AY 2021-22

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2627/Pun/2024 िनधा"रण वष" / Assessment Year : 2021-22 Dynapac Road Construction Vs. The Assessment Unit, Equipment (India) Private Income Tax Department, Limited, Nfac, Delhi. Plot No.1, Gat No.163 (Part), 164 – 168, Alandi Market Road, Village- Fulgaon, Taluka- Haveli, Dist. Pune- 412216. Pan : Aagcd1573N Appellant Respondent Assessee By : Shri Akshay Nagrajan (Virtual) Revenue By : Shri Prakash L. Pathade Date Of Hearing : 12.03.2025 Date Of Pronouncement : 25.03.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against Final Assessment Order Dated 23.10.2024 Passed U/S 143(3) R.W.S. 144C(13) Of The It Act For The Assessment Year 2021-22. 2. When The Matter Was Called For Hearing, Ld. Ar Of The Assessee Filed An Application Seeking Withdrawal Of The Above Captioned Appeal In The Light Of The Fact That The Assessee Has Opted

For Appellant: Shri Akshay Nagrajan (Virtual)For Respondent: Shri Prakash L. Pathade

Section 143(3)

application seeking withdrawal of the above captioned appeal in the light of the fact that the assessee has opted 2 for Direct Tax Vivad Se Vishwas Scheme, 2024 and in this regard copy of Form 1 DTVSVS, 2024 was also filed by the assessee. 3. Ld. DR raised no objection ... appellant to revive the appeal proceedings, in the event of the Pr. Commissioner of Income Tax declining to issue Final Certificate under Direct Tax Vivad Se Vishwas Scheme, 2024 for whatsoever reasons. Accordingly, the appeal stands dismissed as withdrawn. 5. In the result, the appeal filed by the assessee stands

Coesia India Private Limited, Pune vs. The Assessment Unit, Income Tax Department, NFAC and the DCIT, Circle 8, Pune

In the result, the appeal filed by the assessee stands dismissed as ‘withdrawn’

ITA 1713/PUN/2024[2020-21]Status: DisposedITAT Pune25 Mar 2025AY 2020-21

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1713/Pun/2024 िनधा"रण वष" / Assessment Year : 2020-21 Coesia India Private Vs. The Assessment Unit, Limited, Income Tax Department, Plot No.49 & 50, Gate Nfac, Delhi. No.343, Village Mahalunge, Taluka Khed, Pune- 410501. Pan : Aadcv0606P Appellant Respondent Assessee By : Shri Akshay Nagrajan (Virtual) Revenue By : Shri Prakash L. Pathade Date Of Hearing : 12.03.2025 Date Of Pronouncement : 25.03.2025 आदेश / Order Per Manish Borad, Am: This Appeal Filed By The Assessee Is Directed Against Final Assessment Order Dated 21.06.2024 Passed U/S 143(3) R.W.S. 144C(13) Of The It Act For The Assessment Year 2021-22. 2. When The Matter Was Called For Hearing, Ld. Ar Of The Assessee Filed An Application Seeking Withdrawal Of The Above Captioned Appeal In The Light Of The Fact That The Assessee Has Opted For Direct Tax Vivad Se Vishwas Scheme, 2024 & In This Regard Copy Of Form 1 Dtvsvs, 2024 Was Also Filed By The Assessee.

For Appellant: Shri Akshay Nagrajan (Virtual)For Respondent: Shri Prakash L. Pathade

Section 143(3)

filed an application seeking withdrawal of the above captioned appeal in the light of the fact that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 and in this regard copy of Form 1 DTVSVS, 2024 was also filed by the assessee. 2 3. Ld. DR raised ... appellant to revive the appeal proceedings, in the event of the Pr. Commissioner of Income Tax declining to issue Final Certificate under Direct Tax Vivad Se Vishwas Scheme, 2024 for whatsoever reasons. Accordingly, the appeal stands dismissed as withdrawn. 5. In the result, the appeal filed by the assessee stands

M/S. Arun Ramkumar Educational Trust, Chennai vs. DCIT, Exemptions, Chennai

In the result, the appeal filed by the assessee in ITA No

ITA 3221/CHNY/2024[2016-17]Status: DisposedITAT Chennai25 Mar 2025AY 2016-17

Bench: Shri Manu Kumar Giri & Shri Jagadish

For Appellant: Mr.D.Anand, AdvocateFor Respondent: Shri P.K.Senthil Kumar

stated that the present appeal is intended to be withdrawn by the assessee, for the purpose of opting the benefit under the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024. Assessee also informed that Form No.1 DTVSV has been filed on 31.01.2025 and Form No.2 is issued ... Accordingly, noting the fact that the assessee is opted for resolution of dispute under Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024, we treat this appeal being dismissed as withdrawn. 4. The assessee is given liberty for restoration of the present appeal, in case the resolution of dispute under Direct

Ramasami Palanisamy, Tirupur vs. ITO, Ward-2(1), Erode

ITA 2314/CHNY/2024[2016-17]Status: DisposedITAT Chennai25 Mar 2025AY 2016-17

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Shri T. Banusekar, AdvocateFor Respondent: Shri Nilay Baran Som, CIT

Section 142(1)Section 147

Revenue, but had later on opted for amnesty scheme to settle the dispute and offered to tax the impugned addition under the Direct Tax Vivad Se Vishwas Scheme 2020. 18. From the discussion (supra), we find that, not only had the Revenue brought the entire gains/profit arising from the transfer

M/S. Triumph International (India) Pvt. Ltd., Kancheepuram vs. DCIT (International Taxation) Pvt. Ltd., Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 1773/CHNY/2024[2012-13]Status: DisposedITAT Chennai25 Mar 2025AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita No.1773/Chny/2024 (िनधा"रणवष" / Assessment Year: 2012-2013) M/S. Triumph International (India) Vs. The Deputy Commissioner Of Private Ltd, Income Tax, No.240, Sengundram Village, International Taxation 2(2) Singaperumalkoil, Chennai. Kancheepuram 603 204. [Pan: Aabct 5775D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Ms. Sonali, Advocate ""यथ" क" ओर से /Respondent By : Ms. Gouthami Manivasagam, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 27.02.2025 घोषणा क" तार"ख /Date Of Pronouncement : 27.02.2025 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Ms. Sonali, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT

that the present appeal is intended to be withdrawn by the appellant, for the purpose of opting the benefit under the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024. Assessee also informed that Form No.1 DTVSV has been filed on 07.01.2025 vide acknowledgment No.807954800070125. 3. Accordingly, noting the fact that ... assessee is opted for resolution of dispute under Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024, we treat this appeal being dismissed as withdrawn. 4. The assessee is given liberty for restoration of the present appeal in case the resolution of dispute under Direct Tax Vivad Se Vishwas Scheme (DTVSV

Ram Prakash, Bhainsroli Mainpuri vs. Income Tax Officer, Ward 4(2)(5), Mainpuri

The appeal stands dismissed as withdrawn

ITA 207/AGR/2024[2017-18]Status: DisposedITAT Agra24 Mar 2025AY 2017-18

Bench: SMT ANNAPURNA GUPTA (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

appellant has moved an application with a prayer to withdraw the appeal on the ground that appellant has opted for the direct tax Vivad Se Vishwas scheme as introduced by the Financial Act 2024. Form-2 under the scheme and Form-3 DTVSV 2024 have also been enclosed herewith

Rajwant Aulukh, Amritsar vs. ITO, Ward 2(1), Amritsar

In the result, both the appeals filed by the assessees are dismissed as

ITA 122/ASR/2024[2012-13]Status: DisposedITAT Amritsar24 Mar 2025AY 2012-13

Bench: Sh. Udayan Dasgupta & Sh. Krinwant Sahay

For Appellant: Written submissionsFor Respondent: Sh. Manpreet Singh Duggal, Sr. D.R

Section 250(6)Section 92(1)

above assessee has filed written request for withdrawal of the respective appeals due to the reasons that they have filed application under "Direct Tax Vivad Se Vishwas Scheme-2024", for settlement of disputes relating to tax arrears, in respect of the assessment years stated above. 3. Documentary evidence in Form

Alpanaba Pravinsinh Jadeja, Rajkot vs. The ITO WD-1 (1) (3), Rajkot

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

ITA 835/RJT/2024[2017-18]Status: DisposedITAT Rajkot24 Mar 2025AY 2017-18

Bench: Dr. Arjun Lal Saini, Am & Dinesh Mohan Sinha, Jm आयकर अपील सं./Ita No. 835/Rjt/2024 ("नधा"रण वष" / Assessment Year: (2017-18) (Hybrid Hearing) Alpanaba Pravinsinh Jadeja Vs. The Ito, Ward-1(2)(3), Rajkot C/O. R. K. Shukla & Co. 201, Aayakar Bhavan, Race Opera Tower, Jawahar Road, Course Ring Road, Opp. Galaxy Hotel, Rajkot – 360001 Rajkot - 360001

Section 143(3)

pending before your god Alpanaba Pravinsinh Jadeja self. The assessee has applied for settlement of dispute under the scheme of the “Direct Tax Vivad Se Vishwas Scheme, 2025” 3. That the assessee has received an order in Form No. 4 (Dispute Settled) issued by Revenue Department copy of order (Form

Ashok Seles Company Pvt.Ltd., Kanpur vs. Deputy CIT. Circle-2(1)(1), Kanpur

In the result, the appeal of the assessee is dismissed for statistical purposes

ITA 189/LKW/2022[2019-20]Status: DisposedITAT Lucknow24 Mar 2025AY 2019-20

Bench: Shri. Sudhanshu Srivastava & Shri Anadee Nath Misshraassessment Year: 2019-20 Ashok Sales Company Private V. The Dcit Limited Circle 2(1)(1) 51/92, Shree Bhagwati Tower Kanpur Nayaganj, Kanpur Tan/Pan: (Appellant) (Respondent) Appellant By: Shri A. P. Sinha, Advocate (Proxy Of Shri Pradeep Kapoor, C.A.) Respondent By: Shri Sunil Kumar Rajwanshi, D.R. Date Of Hearing: 24 03 2025 Date Of Pronouncement: 24 03 2025 O R D E R

For Appellant: Shri A. P. Sinha, Advocate (Proxy of Shri Pradeep Kapoor, C.A.)For Respondent: Shri Sunil Kumar Rajwanshi, D.R

Shri Pradeep Kapoor, which was received by the Registry of this Office on 21.03.2025, stating therein that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, ITA No.189/LKW/2022 Page 2 of 2 2024 (DTVSVS, 2024) and Form No.2 under DTVSVS, 2024 has been enclosed therewith. The prayer ... consigned to the records with the liberty to the assessee to approach the Tribunal again in case the assessee’s application under Direct Tax Vivad Se Vishwas Scheme, 2024 is not finally accepted by the Department. 5. In the result, the appeal of the assessee is dismissed for statistical purposes

Ratan Housing Development Limited, Kanpur vs. DCIT, Circle 2(1)(1), Kanpur

In the result, the appeal of the assessee is dismissed for statistical purposes

ITA 165/LKW/2022[2019-20]Status: DisposedITAT Lucknow24 Mar 2025AY 2019-20

Bench: Shri. Sudhanshu Srivastava & Shri Anadee Nath Misshraassessment Year: 2019-20 Ratan Housing Development V. The Dcit Limited Circle 2(1)(1) 113/70, Swaroop Nagar Kanpur Kanpur 208002 Tan/Pan:Aaccr6099R (Appellant) (Respondent) Appellant By: Shri A. P. Sinha, Advocate (Proxy Of Shri Pradeep Kapoor, C.A.) Respondent By: Shri Sunil Kumar Rajwanshi, D.R. Date Of Hearing: 24 03 2025 Date Of Pronouncement: 24 03 2025 O R D E R

For Appellant: Shri A. P. Sinha, Advocate (Proxy of Shri Pradeep Kapoor, C.A.)For Respondent: Shri Sunil Kumar Rajwanshi, D.R

Shri Pradeep Kapoor, which was received by the Registry of this Office on 28.02.2025, stating therein that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, ITA No.165/LKW/2022 Page 2 of 2 2024 (DTVSVS, 2024) and Form No.2 under DTVSVS, 2024 has been enclosed therewith. The prayer ... consigned to the records with the liberty to the assessee to approach the Tribunal again in case the assessee’s application under Direct Tax Vivad Se Vishwas Scheme, 2024 is not finally accepted by the Department. 5. In the result, the appeal of the assessee is dismissed for statistical purposes

India Luxco Retail Private Limited, New Delhi vs. Deputy Commissioner of Income Tax, Circle 10(1), New Delhi

Appeal is dismissed as withdrawn

ITA 4386/DEL/2024[AY 2020-21]Status: DisposedITAT Delhi24 Mar 2025

Bench: Shri Yogesh Kumar U.S. & Shri Avdhesh Kumar Mishra

For Appellant: Department byFor Respondent: Shri Rohit Garg, CIT DR

Counsel for the Assessee vide letter dated 24/03/2025 submitted that the Assesseehad opted to settle the dispute in appeal through Direct Tax Vivad se Vishwas Scheme, 2024 and accordingly submitted Form 1 and 2 issued under the said scheme. 3. Heard rival submissions, perused Form 1 and 2 filed

Bikram Singh, South West vs. ACIT, Delhi

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

ITA 4319/DEL/2024[2017-18]Status: DisposedITAT Delhi24 Mar 2025AY 2017-18

Bench: Shri Vimal Kumar & Shri Brajesh Kumar Singh[Assessment Year: 2017-18]

Section 4

hearing, ld. Counsel for the assessee requested for withdrawal of the appeal on the ground that the assessee has opted for the Direct Tax Vivad se Vishwas Scheme, 2024 for the relevant assessment year 2017-18 and submitted that assessee has also received Form No.3 with respect to such scheme

Thatti Jagadeesha Rao, Vijayanagara vs. Assistant Commissioner of Income Tax, Circle-1(1), Mysore

In the result, the appeal filed by the Assessee is hereby dismissed under DTVSV 2024

ITA 1952/BANG/2024[2015-16]Status: DisposedITAT Bangalore24 Mar 2025AY 2015-16

Bench: Shri Waseem Ahmed & Shri Soundararajan Kassessment Years: 2015-16

For Appellant: NoneFor Respondent: Shri Subramanian S, JCIT (DR)

settling the Page 2 of 3 tax dispute in the appeal on hand and filed Form-2 as prescribed under the Direct Tax Vivad se Vishwas Scheme (DTVSV), 2024, issued by the Competent Authority in support of his contention. Accordingly, the ld. AR filed the letter dated ... served by keeping this appeal pending before the Tribunal. Accordingly, this appeal is dismissed as the issue is being resolved under the Direct Tax Vivad se Vishwas Scheme, 2024. However, before parting it is clarified that in the event the Competent Authority under DTVSV, 2024, for any reason, deems

Utv Software Communications Pvt. Ltd, Mumbai vs. ACIT Cir 16(1), Mumbai

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

ITA 2524/MUM/2022[2018-19]Status: DisposedITAT Mumbai24 Mar 2025AY 2018-19

Bench: Shri. Narendra Kumar Billaiya, Am & Ms. Kavitha Rajagopal, Jm Utv Software Communications The Assistant Commissioner Of Private Limited Income Tax, Circle – 16(1) Room No. 467, 4Th Floor, Aayakar Star House, Urmi Estate, 95, Ganpatrao Vs. Kadam Marg, Lower Parel (W), Bhavan, Maharishi Karve Road, Mumbai – 400 013. Mumbai – 400020. Pan/Gir No. Aaacu4122G (Appellant) : (Respondent) Assessee By : Ms. Simran Keswani Respondent By : Shri. Pankaj Kumar, (Cit Dr) Date Of Hearing : 24.03.2025 Date Of Pronouncement : 24.03.2025 O R D E R Per Kavitha Rajagopal, J M: This Appeal Has Been Filed By The Assessee, Challenging The Final Assessment Order Dated 30.07.2022 Of The Learned Assessing Officer (‘Ld. Ao’ For Short), Passed U/S. 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 (‘The Act'), Pursuant To The Direction Of The Hon'Ble Dispute Resolution Panel (‘Hon'Ble Drp’ For Short) Dated 29.06.2022 U/S. 144C(5) Of The Act, Pertaining To The Assessment Year (‘A.Y.’ For Short) 2018-19. 2. The Assessee Intends To Withdraw The Present Appeal & Had Made A Written Submission On March, 2025 To That Effect Stating That The Assessee Has Opted To Settle The Dispute Utv Software Communications Private Limited Through The Direct Tax Vivad Se Vishwas Scheme, 2024 Along With The Relevant Forms As Per The Dtvsv 2024 Scheme. 3. Upon Perusal Of The Same, We Deem It Fit To Dismiss The Appeal Filed By The Assessee As Withdrawn With The Liberty That The Assessee May Revive The Appeal If The Same Has Not Been Settled In The Dtvsv Scheme, If & When Necessary. 4. In The Result, The Appeal Filed By The Assessee Is Dismissed As Withdrawn. Order Pronounced In The Open Court On 24.03.2025 (Narendra Kumar Billaiya)Mumbai; Dated: 24.03.2025 Karishma J. Pawar (Stenographer) Copy Of The Order Forwarded To: 1. The Appellant 2. The Respondent 3. Cit- Concerned 4. Dr, Itat, Mumbai 5. Guard File By Order

For Appellant: Ms. Simran KeswaniFor Respondent: Shri. Pankaj Kumar, (CIT DR)

Section 143(3)Section 144C(5)

March, 2025 to that effect stating that the assessee has opted to settle the dispute UTV Software Communications Private Limited through the Direct Tax Vivad Se Vishwas Scheme, 2024 along with the relevant forms as per the DTVSV 2024 scheme. 3. Upon perusal of the same, we deem