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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Spruce Enterprises Private Limited, Ghaziabad vs. DCIT-CPC-TDS, Ghaziabad

In the result, all the 23 appeals of the assessee are dismissed as ‘Withdrawn’

ITA 2834/PUN/2024[2021-22]Status: DisposedITAT Pune12 Mar 2025AY 2021-22

Bench: Dr. Manish Borad & Shri Vinay Bhamore

For Appellant: NoneFor Respondent: Shri Arvind Desai, Addl.CIT DR
Section 234ESection 250

service of notice of hearing. However the assessee has filed the letters dated 29.01.2025 intimating that the assessee has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ for settlement of the dispute and has submitted Form No.1 in all these appeals on 31st December, 2024 and Spruce Enterprises ... liberty to revive the appeals. 4. In view thereof, considering that the assessee for settlement of the dispute has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ by filing Form No.1 on 31.12.2024 and since almost two months had already elapsed from the date of filing Form No.1

Spruce Enterprises Private Limited, Ichalkaranji vs. DCIT-CPC-TDS, Ghaziabad

In the result, all the 23 appeals of the assessee are dismissed as ‘Withdrawn’

ITA 2833/PUN/2024[2021-22]Status: DisposedITAT Pune12 Mar 2025AY 2021-22

Bench: Dr. Manish Borad & Shri Vinay Bhamore

For Appellant: NoneFor Respondent: Shri Arvind Desai, Addl.CIT DR
Section 234ESection 250

service of notice of hearing. However the assessee has filed the letters dated 29.01.2025 intimating that the assessee has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ for settlement of the dispute and has submitted Form No.1 in all these appeals on 31st December, 2024 and Spruce Enterprises ... liberty to revive the appeals. 4. In view thereof, considering that the assessee for settlement of the dispute has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ by filing Form No.1 on 31.12.2024 and since almost two months had already elapsed from the date of filing Form No.1

Spruce Enterprises Private Limited, Ichalkaranji vs. DCIT-CPC-TDS, Ghaziabad

In the result, all the 23 appeals of the assessee are dismissed as ‘Withdrawn’

ITA 2832/PUN/2024[2020-21]Status: DisposedITAT Pune12 Mar 2025AY 2020-21

Bench: Dr. Manish Borad & Shri Vinay Bhamore

For Appellant: NoneFor Respondent: Shri Arvind Desai, Addl.CIT DR
Section 234ESection 250

service of notice of hearing. However the assessee has filed the letters dated 29.01.2025 intimating that the assessee has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ for settlement of the dispute and has submitted Form No.1 in all these appeals on 31st December, 2024 and Spruce Enterprises ... liberty to revive the appeals. 4. In view thereof, considering that the assessee for settlement of the dispute has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ by filing Form No.1 on 31.12.2024 and since almost two months had already elapsed from the date of filing Form No.1

Spruce Enterprises Private Limited, Ichalkaranji vs. DCIT-CPC-TDS, Ghaziabad

In the result, all the 23 appeals of the assessee are dismissed as ‘Withdrawn’

ITA 2831/PUN/2024[2020-21]Status: DisposedITAT Pune12 Mar 2025AY 2020-21

Bench: Dr. Manish Borad & Shri Vinay Bhamore

For Appellant: NoneFor Respondent: Shri Arvind Desai, Addl.CIT DR
Section 234ESection 250

service of notice of hearing. However the assessee has filed the letters dated 29.01.2025 intimating that the assessee has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ for settlement of the dispute and has submitted Form No.1 in all these appeals on 31st December, 2024 and Spruce Enterprises ... liberty to revive the appeals. 4. In view thereof, considering that the assessee for settlement of the dispute has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ by filing Form No.1 on 31.12.2024 and since almost two months had already elapsed from the date of filing Form No.1

Spruce Enterprises Private Limited, Ichalkaranji vs. DCIT-CPC-TDS, Ghaziabad

In the result, all the 23 appeals of the assessee are dismissed as ‘Withdrawn’

ITA 2830/PUN/2024[2020-21]Status: DisposedITAT Pune12 Mar 2025AY 2020-21

Bench: Dr. Manish Borad & Shri Vinay Bhamore

For Appellant: NoneFor Respondent: Shri Arvind Desai, Addl.CIT DR
Section 234ESection 250

service of notice of hearing. However the assessee has filed the letters dated 29.01.2025 intimating that the assessee has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ for settlement of the dispute and has submitted Form No.1 in all these appeals on 31st December, 2024 and Spruce Enterprises ... liberty to revive the appeals. 4. In view thereof, considering that the assessee for settlement of the dispute has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ by filing Form No.1 on 31.12.2024 and since almost two months had already elapsed from the date of filing Form No.1

Spruce Enterprises Private Limited, Ichalkaranji vs. DCIT-CPC-TDS, Ghaziabad

In the result, all the 23 appeals of the assessee are dismissed as ‘Withdrawn’

ITA 2829/PUN/2024[2019-20]Status: DisposedITAT Pune12 Mar 2025AY 2019-20

Bench: Dr. Manish Borad & Shri Vinay Bhamore

For Appellant: NoneFor Respondent: Shri Arvind Desai, Addl.CIT DR
Section 234ESection 250

service of notice of hearing. However the assessee has filed the letters dated 29.01.2025 intimating that the assessee has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ for settlement of the dispute and has submitted Form No.1 in all these appeals on 31st December, 2024 and Spruce Enterprises ... liberty to revive the appeals. 4. In view thereof, considering that the assessee for settlement of the dispute has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ by filing Form No.1 on 31.12.2024 and since almost two months had already elapsed from the date of filing Form No.1

Spruce Enterprises Private Limited, Ichalkaranji vs. DCIT-CPC-TDS, Ghaziabad

In the result, all the 23 appeals of the assessee are dismissed as ‘Withdrawn’

ITA 2828/PUN/2024[2019-20]Status: DisposedITAT Pune12 Mar 2025AY 2019-20

Bench: Dr. Manish Borad & Shri Vinay Bhamore

For Appellant: NoneFor Respondent: Shri Arvind Desai, Addl.CIT DR
Section 234ESection 250

service of notice of hearing. However the assessee has filed the letters dated 29.01.2025 intimating that the assessee has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ for settlement of the dispute and has submitted Form No.1 in all these appeals on 31st December, 2024 and Spruce Enterprises ... liberty to revive the appeals. 4. In view thereof, considering that the assessee for settlement of the dispute has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ by filing Form No.1 on 31.12.2024 and since almost two months had already elapsed from the date of filing Form No.1

Spruce Enterprises Private Limited, Ichalkaranji vs. DCIT-CPC-TDS, Ghaziabad

In the result, all the 23 appeals of the assessee are dismissed as ‘Withdrawn’

ITA 2827/PUN/2024[2019-20]Status: DisposedITAT Pune12 Mar 2025AY 2019-20

Bench: Dr. Manish Borad & Shri Vinay Bhamore

For Appellant: NoneFor Respondent: Shri Arvind Desai, Addl.CIT DR
Section 234ESection 250

service of notice of hearing. However the assessee has filed the letters dated 29.01.2025 intimating that the assessee has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ for settlement of the dispute and has submitted Form No.1 in all these appeals on 31st December, 2024 and Spruce Enterprises ... liberty to revive the appeals. 4. In view thereof, considering that the assessee for settlement of the dispute has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ by filing Form No.1 on 31.12.2024 and since almost two months had already elapsed from the date of filing Form No.1

Spruce Enterprises Private Limited, Ichalkaranji vs. DCIT-CPC-TDS, Ghaziabad

In the result, all the 23 appeals of the assessee are dismissed as ‘Withdrawn’

ITA 2826/PUN/2024[2018-19]Status: DisposedITAT Pune12 Mar 2025AY 2018-19

Bench: Dr. Manish Borad & Shri Vinay Bhamore

For Appellant: NoneFor Respondent: Shri Arvind Desai, Addl.CIT DR
Section 234ESection 250

service of notice of hearing. However the assessee has filed the letters dated 29.01.2025 intimating that the assessee has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ for settlement of the dispute and has submitted Form No.1 in all these appeals on 31st December, 2024 and Spruce Enterprises ... liberty to revive the appeals. 4. In view thereof, considering that the assessee for settlement of the dispute has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ by filing Form No.1 on 31.12.2024 and since almost two months had already elapsed from the date of filing Form No.1

Spruce Enterprises Private Limited, Ichalkarnaji vs. DCIT-CPC-TDS, Ghaziabad

In the result, all the 23 appeals of the assessee are dismissed as ‘Withdrawn’

ITA 2825/PUN/2024[2018-19]Status: DisposedITAT Pune12 Mar 2025AY 2018-19

Bench: Dr. Manish Borad & Shri Vinay Bhamore

For Appellant: NoneFor Respondent: Shri Arvind Desai, Addl.CIT DR
Section 234ESection 250

service of notice of hearing. However the assessee has filed the letters dated 29.01.2025 intimating that the assessee has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ for settlement of the dispute and has submitted Form No.1 in all these appeals on 31st December, 2024 and Spruce Enterprises ... liberty to revive the appeals. 4. In view thereof, considering that the assessee for settlement of the dispute has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ by filing Form No.1 on 31.12.2024 and since almost two months had already elapsed from the date of filing Form No.1

Spruce Enterprises Private Limited, Ichalkaranji vs. DCIT-CPC-TDS, Ghaziabad

In the result, all the 23 appeals of the assessee are dismissed as ‘Withdrawn’

ITA 2824/PUN/2024[2018-19]Status: DisposedITAT Pune12 Mar 2025AY 2018-19

Bench: Dr. Manish Borad & Shri Vinay Bhamore

For Appellant: NoneFor Respondent: Shri Arvind Desai, Addl.CIT DR
Section 234ESection 250

service of notice of hearing. However the assessee has filed the letters dated 29.01.2025 intimating that the assessee has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ for settlement of the dispute and has submitted Form No.1 in all these appeals on 31st December, 2024 and Spruce Enterprises ... liberty to revive the appeals. 4. In view thereof, considering that the assessee for settlement of the dispute has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ by filing Form No.1 on 31.12.2024 and since almost two months had already elapsed from the date of filing Form No.1

Spruce Enterprises Private Limited, Ichalkaranji vs. DCIT-CPC-TDS, Ghaziabad

In the result, all the 23 appeals of the assessee are dismissed as ‘Withdrawn’

ITA 2823/PUN/2024[2018-19]Status: DisposedITAT Pune12 Mar 2025AY 2018-19

Bench: Dr. Manish Borad & Shri Vinay Bhamore

For Appellant: NoneFor Respondent: Shri Arvind Desai, Addl.CIT DR
Section 234ESection 250

service of notice of hearing. However the assessee has filed the letters dated 29.01.2025 intimating that the assessee has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ for settlement of the dispute and has submitted Form No.1 in all these appeals on 31st December, 2024 and Spruce Enterprises ... liberty to revive the appeals. 4. In view thereof, considering that the assessee for settlement of the dispute has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ by filing Form No.1 on 31.12.2024 and since almost two months had already elapsed from the date of filing Form No.1

Spruce Enterprises Private Limited, Ichalkaranji vs. DCIT-CPC-TDS, Ghaziabad

In the result, all the 23 appeals of the assessee are dismissed as ‘Withdrawn’

ITA 2822/PUN/2024[2017-18]Status: DisposedITAT Pune12 Mar 2025AY 2017-18

Bench: Dr. Manish Borad & Shri Vinay Bhamore

For Appellant: NoneFor Respondent: Shri Arvind Desai, Addl.CIT DR
Section 234ESection 250

service of notice of hearing. However the assessee has filed the letters dated 29.01.2025 intimating that the assessee has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ for settlement of the dispute and has submitted Form No.1 in all these appeals on 31st December, 2024 and Spruce Enterprises ... liberty to revive the appeals. 4. In view thereof, considering that the assessee for settlement of the dispute has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ by filing Form No.1 on 31.12.2024 and since almost two months had already elapsed from the date of filing Form No.1

Spruce Enterprises Private Limited, Ichalkaranji vs. DCIT-CPC-TDS, Ghaziabad

In the result, all the 23 appeals of the assessee are dismissed as ‘Withdrawn’

ITA 2821/PUN/2024[2017-18]Status: DisposedITAT Pune12 Mar 2025AY 2017-18

Bench: Dr. Manish Borad & Shri Vinay Bhamore

For Appellant: NoneFor Respondent: Shri Arvind Desai, Addl.CIT DR
Section 234ESection 250

service of notice of hearing. However the assessee has filed the letters dated 29.01.2025 intimating that the assessee has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ for settlement of the dispute and has submitted Form No.1 in all these appeals on 31st December, 2024 and Spruce Enterprises ... liberty to revive the appeals. 4. In view thereof, considering that the assessee for settlement of the dispute has opted under ‘The Direct Tax Vivad Se Vishwas 2024’ by filing Form No.1 on 31.12.2024 and since almost two months had already elapsed from the date of filing Form No.1

Munnangi Seafoods Pvt Ltd, Ongole vs. Assistant Commissioner of Income Tax, Circle-2(1), Guntur

In the result, appeal filed by the assessee is dismissed

ITA 151/VIZ/2024[2017-18]Status: DisposedITAT Visakhapatnam11 Mar 2025AY 2017-18

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.151/Viz/2024 (निर्धारण वर्ा/Assessment Year: 2017-18) Munnangi Seafoods Vs. Acit Pvt.Ltd. Circle-2(1) Ongole Guntur [Pan : Aahcm5563A] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Smt A.Aruna, Ar (Through Hybrid Hearing) रधजस् व द्वधरध/Revenue By:: Dr.Satyasai Rath, Cit(Dr) सुिवधई की तधरीख/Date Of Hearing: 11/03/2025 घोर्णध की तधरीख/Date Of 11/03/2025 Pronouncement: आदेश / Order Per. Manjunatha G., A.M: This Appeal Filed By The Assessee Is Directed Against The Order Dated 12.02.2024 Of The Learned Commissioner Of Income Tax (Appeals) [Learned Cit(A)], National Faceless Appeal Centre (Nfac), Delhi, Relating To A.Y.2017-18. 2. At The Outset, The Learned Counsel For The Assessee Has Filed A Petition Dated 10.03.2025 For Withdrawal Of The Appeal On The Ground That The Appellant Has Settled The Tax Dispute Under Vivad Se Vishwas Scheme, 2024 & Claimed That The Competent

For Appellant: Smt A.Aruna, ARFor Respondent: : Dr.Satyasai Rath, CIT(DR)

under Vivad Se Vishwas Scheme, 2024 and the competent authority has issued Form 2 and determined the total tax payable under the Direct Tax Vivad Se Vishwas Scheme, 2024. Since the assessee has settled the dispute under the Vivad Se Vishwas Scheme, 2024 and also filed a petition for withdrawal

Ramesh Vitthal Chaudhari, Jalgaon vs. Income Tax Officer, Ward 2(1), Jalgaon

In the result, the appeal filed by the assessee stands dismissed as „withdrawn‟

ITA 2815/PUN/2024[2011-12]Status: DisposedITAT Pune11 Mar 2025AY 2011-12

Bench: Shri Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Sharad ShahFor Respondent: Shri Aviyogi Ambadkar

assessee seeking withdrawal of the above captioned appeal in the light of the fact that 2 the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 and in this regard copy of Form 1 and Form 2 DTVSVS, 2024 was also filed by the assessee ... 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

Yuvraaj Vivek Budhwani(Legal Representative of Late Vivek Budhwani), Mumbai vs. National Faceless Appeal Centre, Delhi

ITA 5857/MUM/2024[AY 2013-14]Status: DisposedITAT Mumbai11 Mar 2025

Bench: Shri Saktijit Dey, Hon'Ble & Shri Narendra Kumar Billaiya, Hon'Ble

For Appellant: Ms. Varsha Valendra, A/RFor Respondent: Shri Bhangepatil Pushkaraj Ramesh, Sr. A/R

आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON'BLE

Inventive Global Solutions Private Limited, Pune, Maharashtra vs. The Dy. Commissioner of Income Tax, Circle 1(1), Pune, Maharashtra

ITA 2466/PUN/2024[2021-2022]Status: DisposedITAT Pune10 Mar 2025AY 2021-2022

आयकर अपीलीय अधिकरण, न्यायपीठ, 'सी बेंच', पुणे श्री मनीष बोरड, लेखा सदस्य और श्री विनय भमोरे, न्यायिक सदस्य के समक्ष

Shri Mahesh Pralhad Magar, Pune vs. ITO Ward (14)1, Pune

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

ITA 2164/PUN/2024[2015-16]Status: DisposedITAT Pune10 Mar 2025AY 2015-16

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2015-16

For Appellant: Shri Santosh PeteFor Respondent: Shri Ramnath P Murkunde

Counsel for the assessee at the outset submitted that the assessee wants to withdraw the appeal since he has gone for Direct Tax Vivad Se Vishwas Scheme, 2024. In absence of any objection from the side of the Ld. DR, the request of the Ld. Counsel for the assessee seeking

Hetal Rakesh Mehta, Mumbai vs. ACIT, CC-1(2), Pune

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

ITA 1729/PUN/2024[2019-20]Status: DisposedITAT Pune10 Mar 2025AY 2019-20

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2019-20

For Appellant: NoneFor Respondent: Shri Ramnath P Murkunde

assessee filed an application seeking withdrawal of the appeal on the ground that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. In absence of any objection from the side of the Ld. DR, the request of the assessee seeking withdrawal of the appeal is allowed