← All Phrases

“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Gokul Builders, Na vs. Arivs.Income-Tax Officer, Ward - 2, Navsari

In the result, both the captioned appeals are dismissed as withdrawn

ITA 799/SRT/2024[2014-2015]Status: DisposedITAT Surat07 Mar 2025AY 2014-2015

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Ms. Astha Maniar, A.RFor Respondent: Shri Mukesh Jain, Sr. DR
Section 91

made in sub- Section (1) and undertaking given under sub-Section (4) of Section 91 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

Gokul Builders, Na vs. Arivs.Income-Tax Officer, Ward - 2, Navsari

In the result, both the captioned appeals are dismissed as withdrawn

ITA 798/SRT/2024[2013-2014]Status: DisposedITAT Surat07 Mar 2025AY 2013-2014

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Ms. Astha Maniar, A.RFor Respondent: Shri Mukesh Jain, Sr. DR
Section 91

made in sub- Section (1) and undertaking given under sub-Section (4) of Section 91 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

Mukeshbhai Ishwarbhai Patel, Bardoli vs. Income Tax Officer-Ward-1, Bardoli

In the result, the captioned appeal is dismissed as withdrawn

ITA 575/SRT/2024[2017-18]Status: DisposedITAT Surat07 Mar 2025AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Dhaval Mehta, A.RFor Respondent: Shri Mukesh Jain, Sr. DR
Section 92

Section (1) and Undertaking given under sub-Section (2) of Section 92 r.w.s. 93 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 material

Tropikapark Co Operative Housing Society Limited, Ahmedabad vs. The ADIT, CPC, Bengaluru Present AO the ITO, Ward- 1(1)(1), Ahmedabad

The appeal is dismissed as withdrawn

ITA 335/AHD/2024[2021-22]Status: DisposedITAT Ahmedabad06 Mar 2025AY 2021-22

Bench: Shri Sanjay Garg

For Appellant: Shri Suruti Vora on behalf of Shri S.V Agarwl, ARFor Respondent: Smt. Mamta Singh, Sr.DR
Section 139(1)Section 143(1)Section 80P(2)(d)

that the assessee has availed the benefit of Vivad Se Vishvas Scheme-2024. The assessee has also filed Form No.1 under the Direct Tax Vivad Se Vishwas Scheme, 2024. 4. The ld. Departmental Representative for the Revenue stated that he has no objection to withdrawal of the appeal

Girishchandra Navinchandra Barot, Ahmedabad vs. The Income Tax Officer, Ward-1(1)(1), Ahmedabad

The appeals are dismissed as withdrawn

ITA 257/AHD/2023[2015-16]Status: DisposedITAT Ahmedabad06 Mar 2025AY 2015-16

Bench: Shri Sanjay Garg

For Appellant: Shri P.B Parmar, ARFor Respondent: Smt. Mamta Singh, Sr. DR
Section 147

assessee has availed the benefit of Vivad Se Vishvas Scheme-2024. The assessee has also filed Form No.1 & 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 withdrawal of the appeals in the circumstances

Girishchandra Navinchandra Barot, Ahmedabad vs. The Income Tax Officer, Ward-1(1)(1), Ahmedabad

The appeals are dismissed as withdrawn

ITA 256/AHD/2023[2014-15]Status: DisposedITAT Ahmedabad06 Mar 2025AY 2014-15

Bench: Shri Sanjay Garg

For Appellant: Shri P.B Parmar, ARFor Respondent: Smt. Mamta Singh, Sr. DR
Section 147

assessee has availed the benefit of Vivad Se Vishvas Scheme-2024. The assessee has also filed Form No.1 & 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 withdrawal of the appeals in the circumstances

Girishchandra Navinchandra Barot, Ahmedabad vs. The Income Tax Officer, Ward-1(1)(1), Ahmedabad

The appeals are dismissed as withdrawn

ITA 255/AHD/2023[2013-14]Status: DisposedITAT Ahmedabad06 Mar 2025AY 2013-14

Bench: Shri Sanjay Garg

For Appellant: Shri P.B Parmar, ARFor Respondent: Smt. Mamta Singh, Sr. DR
Section 147

assessee has availed the benefit of Vivad Se Vishvas Scheme-2024. The assessee has also filed Form No.1 & 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 withdrawal of the appeals in the circumstances

Karanki Nityanand Kamath, Davanagere vs. Income Tax Officer, Ward-1, Davanagere

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

ITA 2259/BANG/2024[2015-16]Status: DisposedITAT Bangalore06 Mar 2025AY 2015-16

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadavassessment Year: 2015-16

For Appellant: Shri Ramanagowda S Godwa, AdvocateFor Respondent: Smt. Neha Sahay, JCIT

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

Eadar Jayaprakash Narayana, Karnataka vs. Income Tax Officer, Ward-1, Koppal

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

ITA 1692/BANG/2024[2018-19]Status: DisposedITAT Bangalore06 Mar 2025AY 2018-19

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadavassessment Years: 2018-19

For Appellant: Shri Giriraj Naidu, CAFor Respondent: Shri Ganesh R Gale, Standing Counsel for Dept

process of settling the 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 28-12-2024 requesting ... 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

Larsen & Toubro Limited, Mumbai vs. ACIT, CC-5(4), Mumbai

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

ITA 3703/MUM/2024[2016-17]Status: DisposedITAT Mumbai06 Mar 2025AY 2016-17

Bench: Shri. Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm Larsen & Toubro Limited Acit-Cc-5(4) Room No. 436, 4Th Floor, Kautilya L & T House, N. M. Marg, Ballard Estate, Mumbai – 400001. Vs. Bhavan, Bandra Kurla Complex, Bandra East, Mumbai - 400051. Pan/Gir No. Aaacl0140P (Assessee) : (Respondent) Assessee By : Shri. Ronak Doshi Respondent By : Shri. Ram Krishn Kedia, Sr. Dr. Date Of Hearing : 05.03.2025 Date Of Pronouncement : 06.03.2025 O R D E R Per Kavitha Rajagopal, J M: This Appeal Has Been Filed By The Assessee, Challenging The Order Of The Learned Commissioner Of Income Tax (Appeals) 53, Mumbai (‘Ld. Cit(A)’ For Short), Passed U/S .250 Of The Income Tax Act, 1961 (‘The Act'), Pertaining To The Assessment Year (‘A.Y.’ For Short) 2016-17. 2. The Learned Authorised Representative (Ld. Ar For Short) For The Assessee Filed An Application Dated 04.03.2025 Stating That The Assessee Has Opted To Settle The Dispute Through The Direct Tax Vivad Se Vishwas Scheme, 2024 Along With The Relevant Forms As Per The Dtvsv 2024 Scheme. Larsen & Toubro Limited 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 06.03.2025 (Om Prakash Kant)Mumbai; Dated: 06.03.2025 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: Shri. Ronak DoshiFor Respondent: Shri. Ram Krishn Kedia, SR. DR

short) for the assessee filed an application dated 04.03.2025 stating that the assessee has opted to settle the dispute through the Direct Tax Vivad Se Vishwas Scheme, 2024 along with the relevant forms as per the DTVSV 2024 scheme. Larsen & Toubro Limited 3. Upon perusal of the same, we deem

General Electric Company, Mumbai vs. DDIT (It) RG 3(1), Mumbai

In the result, appeal of the assessee is dismissed

ITA 7029/MUM/2010[2003-04]Status: DisposedITAT Mumbai06 Mar 2025AY 2003-04

Bench: The Authorities. For The Sake Of Ready Reference, The Letter Is Reproduced Hereunder:-

Section 143(3)

enclosed as Annexure 1. In this regard, the Appellant submits that it has opted to settle the captioned appeal under the Direct Tax Vivad Se Vishwas Scheme, 2024 ('VsV Scheme') as follows:  The Appellant has filed Form 1 opting for the VsV Scheme on 30 December 2024-copy of Form

Kabir Infra Private Limited, Ludhiana vs. Deputy Commissioner of Income Tax, Circle-1, Ludhiana

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

ITA 891/CHANDI/2024[2013-14]Status: DisposedITAT Chandigarh05 Mar 2025AY 2013-14

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. MANOJ KUMAR AGGARWAL (Accountant Member)

For Appellant: None (Withdrawal Application)For Respondent: Shri Vivek Vardhan, Addl. CIT, Sr. DR

placed on record assessee’s email dt. 04/03/2025 wherein it has been stated that the assessee has settled the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024 and the Income Tax Department has since issued Form No. 2 on 20/02/2025. Accordingly, the assessee seeks withdrawal of the appeal

Inbrew Beverages Private Limited, Gurgaon vs. Deputy/Assisstant CIT, Circle 1(1), Chandigarh

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

ITA 1259/CHANDI/2024[2021-22]Status: DisposedITAT Chandigarh05 Mar 2025AY 2021-22

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. MANOJ KUMAR AGGARWAL, AM आयकर अपील सं. / ITA No. 1259 /Chd/2024 निर्धारण वर्ष / Assessment Year : 2021-22 Inbrew Beverages Private Limited 5th Floor, Tower 3B, DLF Corporate Park Haryana- 122002 बनाम The DCIT / ACIT Circle 1(1), Chandigarh स्थायी लेखा सं./PAN NO: AAACM9806D अपीलार्थी/Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by : None (Withdrawal Application) राजस्व की ओर से/ Revenue by : Shri Rohit Sharma, Ld. CIT DR सुनवाई

For Appellant: None (Withdrawal Application)For Respondent: Shri Rohit Sharma, Ld. CIT DR

placed on record assessee’s letter dt. 25/02/2025 wherein it has been stated that the assessee has settled the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024 and the Income Tax Department has since issued Form No. 2 on 19/02/2025. Accordingly, the assessee seeks withdrawal of the appeal

Kumbare Enterprises, Pune vs. CIT, Central Circle 1(3), Pune

In the result, the appeal of the assessee is dismissed

ITA 1847/PUN/2024[AY 2019-20]Status: DisposedITAT Pune05 Mar 2025

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Nagesh Sambhajirao JadhavFor Respondent: Shri Ramnath P. Murkunde

application dated 25.02.2025 requesting for withdrawal of the appeal on the ground that the assessee has opted to settle the dispute under Direct Tax Vivad Se Vishwas Scheme, 2024 and has submitted declaration in Form 1 which has been accepted by the Department and Form 2 has also been issued

Faurecia Interieur Industries, Pune vs. Assistant Commissioner of Income Tax (International Taxation), Circle-1, Pune

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

ITA 45/PUN/2023[2020-21]Status: DisposedITAT Pune05 Mar 2025AY 2020-21

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.45/Pun/2023 िनधा"रण वष" / Assessment Year : 2020-21 Faurecia Interieur Industrie, Vs. Acit (International Plot No.T-187, Pimpri Taxation), Circle-1, Industrial Area (B.G. Pune. Block), Behind Bhosari Police Station, Bhosari, Pune- 411026. Pan : Aaccf1121G Appellant Respondent Assessee By : Shri Harshad Konde Revenue By : Shri Prakash L. Pathade Date Of Hearing : 05.03.2024 Date Of Pronouncement : 05.03.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against Final Assessment Order Dated 17.11.2022 Passed U/S 143(3) R.W.S. 144C(13) Of The It Act For The Assessment Year 2020-21. 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

For Appellant: Shri Harshad KondeFor 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 2 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

Shaikh Eaunush Ali, Medinipur vs. ITO, Ward-40(1), Kolkata

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

ITA 715/KOL/2024[2013-14]Status: DisposedITAT Kolkata05 Mar 2025AY 2013-14

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 147Section 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

Quintiles Transnational Corporation, Mumbai vs. DCIT (It) Cir 3(3)(1), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 727/MUM/2017[2013-14]Status: DisposedITAT Bangalore05 Mar 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

settling the tax dispute in the appeals on hand and filed Form-2, on behalf of all the assessee, as prescribed under 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 requesting ... Nos.304 & Ors./Mum/2017 Page 6 of 7 Tribunal. Accordingly, these appeals are dismissed as the issue is being resolved under Direct Tax Vivad se Vishwas Scheme, 2024. 4.1 However, before parting it is clarified that in the event the Competent Authority under DTVSV, 2024, for any reason, deems the settlement

Quintiles Ims Incorporated(As Successor to Quintiles Transnational Corp), Mumbai vs. DCIT(It)Circle-3(3)(1), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 7192/MUM/2017[2014-15]Status: DisposedITAT Bangalore05 Mar 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

settling the tax dispute in the appeals on hand and filed Form-2, on behalf of all the assessee, as prescribed under 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 requesting ... Nos.304 & Ors./Mum/2017 Page 6 of 7 Tribunal. Accordingly, these appeals are dismissed as the issue is being resolved under Direct Tax Vivad se Vishwas Scheme, 2024. 4.1 However, before parting it is clarified that in the event the Competent Authority under DTVSV, 2024, for any reason, deems the settlement

Quintiles Inc., Mumbai vs. DCIT (It) Cir 3(3)(1), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 7191/MUM/2017[2014-15]Status: DisposedITAT Bangalore05 Mar 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

settling the tax dispute in the appeals on hand and filed Form-2, on behalf of all the assessee, as prescribed under 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 requesting ... Nos.304 & Ors./Mum/2017 Page 6 of 7 Tribunal. Accordingly, these appeals are dismissed as the issue is being resolved under Direct Tax Vivad se Vishwas Scheme, 2024. 4.1 However, before parting it is clarified that in the event the Competent Authority under DTVSV, 2024, for any reason, deems the settlement

Quintiles Transnational Corporation, Mumbai vs. DCIT (Intl. Tax) Range 3(3)(1), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 2105/MUM/2016[2012-13]Status: DisposedITAT Bangalore05 Mar 2025AY 2012-13

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

settling the tax dispute in the appeals on hand and filed Form-2, on behalf of all the assessee, as prescribed under 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 requesting ... Nos.304 & Ors./Mum/2017 Page 6 of 7 Tribunal. Accordingly, these appeals are dismissed as the issue is being resolved under Direct Tax Vivad se Vishwas Scheme, 2024. 4.1 However, before parting it is clarified that in the event the Competent Authority under DTVSV, 2024, for any reason, deems the settlement