“direct tax vivad se vishwas”

Sanjaykumar Dalpatbhai Shah, Banaskantha vs. The ITO, Ward-4, Palanpur

In the result, the appeal filed by the Assessee is hereby

Vivad Se Vishwas Scheme- 2024. The assessee has also filed Form No.1 and that Form No. 2 is awaited under the Direct Tax Vivad Se Vishwas Scheme, 2024. 4. In the light of written request made on behalf of the assessee, the appeal is dismissed as withdrawn. However

Amba Industries, Patan vs. The ITO, Ward-3, Patan

In the result, the appeal filed by the Assessee is hereby dismissed as withdrawn

Bench: Shri Sanjay Garg (Judicial Member)

benefit of Vivad Se Vishvas Scheme- 2024. The assessee has also filed Form No.1 and Form No. 2 is awaited under the Direct Tax Vivad Se Vishwas Scheme, 2024. 4. In the light of written request made on behalf of the assessee, the appeal is dismissed as withdrawn. However

Sujal Scientific Impex, Ahmedabad vs. The ITO, Ward-5(2)(3), Ahmedabad

In the result, the appeal filed by the Assessee is hereby dismissed as withdrawn

Bench: Itat In Accordance With Law.

consequently requested that his application for withdrawal of appeal may please be granted. The assessee has filed Form No.1 under the Direct Tax Vivad Se Vishwas Scheme, 2024. 3. The ld. Departmental Representative for the Revenue stated that he has no objection to withdraw the appeal in the circumstances narrated

Nishit Maheshkumar Shah, Ahmedabad vs. The Income Tax Officer, Ward-1(3)(1)(Previous Ward- 5(2)(3)), Ahmedabad

In the result, the appeal filed by the assessee is dismissed as withdrawn

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleassessment Year: 2014-15

NFAC), Delhi for the Assessment Years 2014-15. 2. The assessee filed letter dated 02.01.2025 stating therein that the assessee opted for Direct Tax Vivad Se Vishwas Scheme, 2024 and filed Form No.1. Form No.2 is awaited and hence requesting that once Form No.2 is received, the assessee will withdraw

Century Tradeserve Limited, Ahmedabad vs. NFAC, Delhi Present Jurisdiction the ITO, Ward-1(1)(3), Ahmedabad

In the result, the appeal filed by the Assessee is hereby dismissed as withdrawn

Bench: Dr. Brr Kumar & Ms Suchitra Kamblei.Ta. No.1821/Ahd/2024 (Assessment Year: 2012-13) Century Tradeserve Limited, Vs. National Faceless Appeal 405, Asiatic Trade Centre, Centre(Nfac), Delhi Nr. Jain Temple, (Present Jurisdiction Navrangpura, Income Tax Officer, Ahmedabad-390009. Ward-1(1)(3), Ahmedabad. [Pan No.Aaacc7700Q] (Appellant) (Respondent) .. Appellant By : Shri Biren Shah, Ar Respondent By: Shri Sudhakar Verma, Sr.Dr Date Of Hearing 10.03.2025 Date Of Pronouncement 12.03.2025 O R D E R

application for withdrawal of Asst.Year –2012-13 - 2– appeal may please be granted. The assessee has filed Form No.1 under the Direct Tax Vivad Se Vishwas Scheme, 2024. 3. The ld. Departmental Representative for the Revenue stated that he has no objection to withdraw the appeal in the circumstances narrated

Anita Rituraj Mehta, Ahmedabad vs. The DCIT, Circle-3(1)(1), Ahmedabad

In the result, the captioned appeal is dismissed as withdrawn

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokar

Vishwas Scheme, 2024. A reference has been made in sub-Section (1) of Section 92 of the Finance (No.2) Act, 2024 of Direct Tax Vivad se Vishwas Scheme, 2024 for the purpose of withdrawal of appeal. In the light of the provisions made in the Scheme and after considering

The Mehsana Dist. Central Co.Op. Bank Ltd., Mehsana vs. The ACIT, Mehsana Circle, Mehsana

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

Bench: Itat In Accordance With Law.

190/Ahd/2020 A.Y. 2010-11 Page No 2 withdrawal of appeal may please be granted. The assessee has filed Form No.2 under the Direct Tax Vivad Se Vishwas Scheme, 2024. 3. The ld. Departmental Representative for the Revenue stated that he has no objection to withdraw the appeal in the circumstances