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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Mansukhlal Haridas Shah (HUF), Mumbai vs. Income Tax Officer Ward, 1(2), Thane

ITA 3301/MUM/2024[2008-09]Status: DisposedITAT Mumbai04 Mar 2025AY 2008-09

Bench: Smt. Kavitha Rajagopal (Jm) & Shri Omkareshwar Chidara (Am)

For Appellant: Shri Prince Thakur onFor Respondent: Shri Kiran Unavekar

ITAT, Ld. AR of the appellant Shri Nilesh Joshi filed a letter dated 20.2.2025 stating that the appellant has opted for the Direct Tax Vivad Se Vishwas Scheme, 2024 and filed declaration under Form No. 1 of DTVSV 2024 and requested the Bench to withdraw the appeal in both assessment

Assistant Commissioner of Income Tax, Lucknow vs. U P Postal Primary Cooperative Bank Ltd, Lucknow

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

ITA 42/LKW/2024[2017-18]Status: DisposedITAT Lucknow03 Mar 2025AY 2017-18

Bench: Shri. Sudhanshu Srivastava & Shri Anadee Nath Misshraassessment Year: 2017-18 Acit V. U.P. Postal Primary Co-Operative Lucknow Bank Ltd. 3, Balmiki Road, Lalbagh Lucknow Tan/Pan:Aaaau1436F (Appellant) (Respondent) Appellant By: Smt. Namita S. Pandey, Cit(Dr) Respondent By: None Date Of Hearing: 27 02 2025 Date Of Pronouncement: 03 03 2025 O R D E R

For Appellant: Smt. Namita S. Pandey, CIT(DR)For Respondent: None

moved by the Ld. Authorized Representative for the assessee, seeking adjournment, wherein it has been mentioned that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSVS, 2024), however, Form No.2 is still awaited. Since the assessee has opted for DTVSVS, 2024, the appeal of the Department ... consigned to the records with the liberty to the Revenue 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 Revenue is dismissed for statistical purposes

M/S. Alliance Promoters Limited, Kanpur vs. Deputy Commissioner of Income Tax, Range-VI, Kanpur

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

ITA 259/LKW/2018[2012-13]Status: DisposedITAT Lucknow03 Mar 2025AY 2012-13

Bench: Shri. Sudhanshu Srivastava & Shri Anadee Nath Misshraassessment Year: 2012-13 M/S Alliance Promoters Ltd. V. The Dcit 24/4, The Mall Range Vi Kanpur Kanpur Tan/Pan:Aafca7641H (Appellant) (Respondent) Appellant By: Shri Ashish Jaiswal, Advocate Respondent By: Shri Sanjeev Krishna Sharma, D.R. Date Of Hearing: 27 02 2025 Date Of Pronouncement: 03 03 2025 O R D E R

For Appellant: Shri Ashish Jaiswal, AdvocateFor Respondent: Shri Sanjeev Krishna Sharma, D.R

invited our attention to the application dated 25.02.2025, vide which it has been submitted that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSVS, 2024) and copy of Form No.3 filed before the Income Tax Department, vide acknowledgement No.876260030190225 dated 19.02.2025 has also been enclosed ... 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

Metha Devichand Suresh Kumar, Birur vs. Income Tax Officer, Ward-1, Chikkamagaluru

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

ITA 137/BANG/2024[2014-15]Status: DisposedITAT Bangalore03 Mar 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2014-15

For Appellant: N O N EFor Respondent: Sri Ganesh R Gale, Standing Counsel for department
Section 250Section 91(2)Section 92Section 92(1)

assessee. However, on going through the record, we find a letter dated 30.10.2024 filed on 4.11.2024 towards intimation of opting the Direct tax Vivad Se Vishwas Scheme by filing Form 1 DTVSV 2024 on 29.10.2024 vide acknowledgement No.662299570291024. Further, we also find another letter dated 26.11.2024 filed on 27.11.2024 requesting ... therein Metha Devichand Suresh Kumar, Birur Page 2 of 3 the copy of acknowledgement of filing Form 1 on 29.10.2024 under the Direct Tax Vivad Se Vishwas Scheme 2024 (DTVSV, 2024) as well as copy of Form-2 issued by the ld. Principal Commissioner of Income Tax

Millenium Clothing Pvt. Ltd., Mumbai, Maharasthtra vs. Assistant Commissioner of Income Tax, Central Circle 7(2), Mumbai, Maharasthtra

In the result, the appeal of the assessee is dismissed

ITA 5420/MUM/2024[2007-08]Status: DisposedITAT Mumbai03 Mar 2025AY 2007-08

Bench: Shri Amarjit Singh & Shri Anikesh Banerjeeassessment Year 2007-08

For Appellant: NoneFor Respondent: Shri Hemant Kumar C Leuva, CIT/DR

time of hearing, the ld. AR for the assessee filed letter dated 26.12.2024 and submitted that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. Before us, the ld. Counsel also submitted that Form No. 1 of Vivad Se Vishwas Scheme, 2024 filed has also been received ... assessee with the liberty to reinstate the appeal if its 2 Millenium Clothing Pvt. Ltd. A.Y. 2007-08 application under Direct Tax Vivad Se Vishwas Scheme, 2024 is not accepted. 3. In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on 03.03.2025. (ANIKESH

Ashish Gupta, New Delhi vs. DCIT, Central Circle-8, New Delhi

In the result, the Assessee’s appeal is allowed for statistical purposes

ITA 2935/DEL/2022[2018-19]Status: DisposedITAT Delhi03 Mar 2025AY 2018-19

Bench: Shri Mahavir Singh, Hon'Bleasstt. Year: 2013-14 Carlsberg India Private Limited, Vs. Dcit, Tds Circle 4Th Floor, Rectangel No. 1, Gurugram, Commercial Complex, Haryana D-4, Saket, New Delhi – 17 (Pan: Aajcs8454J) (Appellant) (Respondent) Appellant By : Shri S.K. Aggarwal, Ca Respondent By : Shri Sangeet Bansal, Sr. Dr Date Of Hearing 06.08.2025 Date Of Pronouncement 20.08.2025

For Appellant: Shri S.K. Aggarwal, CAFor Respondent: Shri Sangeet Bansal, Sr. DR
Section 201(1)Section 250

against the order passed u/s. 201(1)/201(1A) of the Act, by erroneously considering the matter is settled under the Direct Tax Vivad Se Vishwas Act, 2020. 1.2 The order passed by the CIT(A) is bad in law and deserve to be set aside and fair opportunity ... /NFAC who vide its order dated 2.12.2021 has dismissed the appeal exparte by wrongly stated that the appellant had opted for Direct Tax Vivad Se Vishwas Act, 2020, without adjudicating the merits of the case, however, the appellant never opted for VSVS Scheme. On this wrong finding

Jayprakash Narayanbhai Patel, Ahmedabad vs. Income Tax Officer, Mehsana

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

ITA 1619/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad28 Feb 2025AY 2016-17

Bench: Itat In Accordance With Law.

application for withdrawal of appeal may please be granted. The assessee has taken steps to file the necessary forms 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

Parimala Education Society, Bangalore vs. ACIT, Central Circle (2)(4). Bangalore, Bangalore

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

ITA 1046/BANG/2024[2019-20]Status: DisposedITAT Bangalore28 Feb 2025AY 2019-20

Bench: Shri Waseem Ahmed & Shri Soundararajan K.Assessment Year : 2019-20

For Appellant: NoneFor Respondent: Shri Subramanian .S, JCIT-DR

have decided to take up the appeal since the assessee had already approached the authorities to settle the issue under the Direct Tax Vivad Se Vishwas Scheme,2024 and also the authorities had accepted the application made by the assessee and issued Form 2. Therefore we heard the submissions made

Raju Kumar, Patna vs. ITO, Ward-6(1), Patna

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

ITA 482/PAT/2024[2017-18]Status: DisposedITAT Patna27 Feb 2025AY 2017-18

Bench: SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

this regard respectfully submitted that the assessee has on 30.01.2025 filed an application in Form 1 under the Direct Tax Vivad Se Vishwas Scheme, 2024 (‘the DTVSVS’). The application filed by the assessee has been accepted and Form 2 under DTVSVS has been issued on 14.02.2025, copy enclosed. The assessee

Income Tax Officer, Ahmedabad vs. Ketu Madhukant Sheth, Ahmedabad

In the result, Revenue's appeal is dismissed and assessee's cross-

ITA 691/AHD/2024[2011-12]Status: DisposedITAT Ahmedabad27 Feb 2025AY 2011-12

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita No. 691/Ahd/2024 - निर्धारण वर्ष/Ay 2011-12 & Cross Objection No.11/Ahd/2024 - निर्धारण वर्ष/Ay 2011-12 (In Ita No.691/Ahd/2024 – Ay 2011-12)

For Appellant: Shri Dhrunal Bhatt &For Respondent: Shri Waghe Prasadrao, Sr.DR
Section 143(3)Section 147Section 68Section 92

course of the hearing before us, the assessee submitted an application requesting withdrawal of the appeal, as he has opted for the Direct Tax Vivad Se Vishwas (DTVSV) Scheme, 2024. 5. 1. The assessee has furnished the following documentary evidence in support of his withdrawal request: * Form-2 (Certificate under

Kamlesh P Shah (HUF), Bhavnagar vs. Assistant Commissioner of Income Tax, Bhavnagar

The appeal of the assessee is dismissed as withdrawn

ITA 380/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad27 Feb 2025AY 2016-17

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.380/Ahd/2024 िनधा"रण वष" /Assessment Year : 2016-17 Kamlesh P. Shah (Huf) The Assistant Commissioner बनाम/ C/O. Riddhi Tele - Of Income Tax V/S. Communication Ito Ward-1(2) Balkrishna Complex Bhavnagar Vora Bazar Bhavnagar – 364 001 "थायी लेखा सं./Pan: Aahhk 6103 R (अपीलाथ%/ Appellant) (&' यथ%/ Respondent) Assessee By : Shri Sarju Mehta, Ar Revenue By : Shri Waghe Prasadrao, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 26 /02/2025 घोषणा की तारीख /Date Of Pronouncement: 27 /02/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Sarju Mehta, ARFor Respondent: Shri Waghe Prasadrao, Sr.DR
Section 147Section 69ASection 69C

course of hearing before us, the assessee submitted a digitally signed letter dated 21.02.2025, stating that he had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024 and had received Form No. 2 from the Income Tax Authority, approving his application. The assessee also submitted the copy of challan

Joint Commissioner of Income Tax (OSD), Pune vs. Suresh Kumar Lakhotia, Pune

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

ITA 27/PUN/2024[2015-16]Status: DisposedITAT Pune27 Feb 2025AY 2015-16

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.27/Pun/2024 िनधा"रण वष" / Assessment Year : 2015-16 Jcit (Osd), Pune. Vs. Suresh Kumar Lakhotia, 3A/3B, Archies Court, Shankersheth Road, Ghorpade Peth, Pune- 411042. Pan : Aazpl4337L Appellant Respondent Revenue By Shri Arvind Desai : Assessee By : Shri Devdattta Mainkar Date Of Hearing : 27.02.2025 Date Of Pronouncement : 27.02.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Revenue Is Directed Against The Order Dated 08.11.2023 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2015-16. 2. When The Matter Was Called For Hearing, Ld. Ar Of The Assessee Submitted Before Us That The Assessee Has Opted For Direct Tax Vivad Se Vishwas Scheme, 2024 For The Impugned Order Against Which The Revenue Is In Appeal. In Support Of This 2 Contention, Copy Of Form 1 & Form 2 Dtvsvs, 2024 Was Also Filed By The Assessee. 3. Ld. Dr Raised No Objection To The Above Submission Of The Assessee. 4. In This Regard, We Find That The Assessee Has Opted Dtvsvs, 2024 & Deposited The Requisite Challan In Response To Form 2 Issued By Pr. Cit, Pune. Accordingly, No Dispute Remains & The Department/ Revenue Is No More Aggrieved. Therefore, We Dismiss The Appeal Filed By The Revenue. However, The Revenue Is Given Liberty 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 Of The Revenue Stands Dismissed As Per Above Observations. 5. In The Result, The Appeal Filed By The Revenue Stands Dismissed As ‘Withdrawn’. Order Pronounced On This 27Th Day Of February, 2025. (R. K. Panda)पुणे / Pune; "दनांक / Dated : 27Th February, 2025. Sujeet

For Appellant: Shri Devdattta Mainkar

When the matter was called for hearing, Ld. AR of the assessee submitted before us that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 for the impugned order against which the Revenue is in appeal. In support of this 2 contention, copy of Form ... given liberty 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 of the Revenue stands dismissed as per above observations. 5. In the result, the appeal

Ankitkumar Nanjibhai Mansuria, Upleta vs. ITO, Ward-1(2)(5), Rajkot

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

ITA 746/RJT/2024[2010-11]Status: DisposedITAT Rajkot26 Feb 2025AY 2010-11

Bench: Dr. Arjun Lal Saini, Am & Dinesh Mohan Sinha, Jm आयकर अपील सं./Ita No.746/Rjt/2024 ("नधा"रण वष" / Assessment Year: (2010-11) (Hybrid Hearing) Ankitkumar Nanjibhai Mansuria Vs. The Ito, Ward-1(2)(5), Block No. 14, Mahavir Park, Aayakar Bhavan, Race Dhank Marg, Upleta – 360490 Course Ring Road, Rajkot - 360001 [Pan: Ajlpm1946K] (Appellant) (Respondent) "नधा"रतीक"ओर से /Assessee By Shri Mehul Ranpura, Ld. Ar. राज"वक"ओर से /Revenue By Shri Abhimanyu Singh Yadav, Ld. Sr. Dr सुनवाई की तारीख/ Date Of Hearing: 25.02.2025 उ"घोषणा क" तार"ख/Pronouncement On: 26.02.2025

Section 143(3)

Ranpura, Learned Counsel for the assessee, submitted before the Bench that assessee has applied for settlement of disputeunder the scheme of the “Direct Tax Vivad Se Vishwas Scheme, 2025”. That the Ankitkumar Nanjibhai Mansuriya v. ITO assessee prayed for withdrawal of the appeal to which, the learned Departmental Representative

Rajesh Kumar Kapoor, Adarsh Nagar vs. ITO WD 5(2), Jpr, Jaipur

Appeal is dismissed as having been withdrawn

ITA 1549/JPR/2024[2016-17]Status: DisposedITAT Jaipur26 Feb 2025AY 2016-17

Bench: SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: NoneFor Respondent: Sh. Gautam Singh Choudhary, Addl. CIT-DR
Section 271B

having been withdrawn, the reason being that the appellant has moved appropriate application for settlement of the dispute availing of benefit of Direct Tax Vivad Se Vishwas Scheme, 2024. Alongwith application, copy of Form No. 2 has been submitted. 4. Having regard to the prayer in the application and that ... appellant intends to get the matter settled under Direct Tax Vivad Se Vishwas Scheme, 2024, as requested and as not opposed to, this appeal deserves to be dismissed as having been withdrawn. Result 5. As a result, this appeal is dismissed as having been withdrawn . However, it is made clear

Sh. Gurmeet Singh, Jaipur vs. ITO, Ward-5(2), Jaipur

Appeal is dismissed as having been withdrawn

ITA 1548/JPR/2024[2016-17]Status: DisposedITAT Jaipur26 Feb 2025AY 2016-17

Bench: SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Shri P.C. Parwal, CAFor Respondent: Sh. Gautam Singh Choudhary, Addl. CIT-DR
Section 250Section 44A

dismissed as having been withdrawn, as the appellant has moved appropriate application for settlement of the dispute availing of benefit of Direct Tax Vivad Se Vishwas Scheme, 2024. At the same time, it has been requested that the appellant be granted liberty to get the appeal revised, in case ... settlement under the Scheme i.e. Direct Tax Vivad Se Vishwas Scheme, 2024. 4. Alongwith the application, copy of Form No. 2 has been submitted. Form No. 4 is stated to have not so far been issued. 5. Having regard to the prayer in the application and that the appellant intends

Phoenix Plastotrade Private Limited, Ahmedabad vs. ITO, Ward 3(1)(1) (Erstwhile ITO, Ward-3(1)(2)), Ahmedabad

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

ITA 1276/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad26 Feb 2025AY 2017-18

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, appearing for the Revenue, stated that he has no objection to withdraw the appeal in the circumstances

Thanakodi, Namakkal vs. ITO, Ward-3, Namakkal

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

ITA 3283/CHNY/2024[2017-18]Status: DisposedITAT Chennai26 Feb 2025AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita No.3283/Chny/2024 (िनधा"रणवष" / Assessment Year: 2017-2018) Thanakodi, Vs. The Income Tax Officer, 140, Nadar Street, Ward 3, Ariyagoundampatti, Namakkal. Namagiripettai, Rasipuram, Namakkal 637 406. [Pan: Anupt 9264C] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Mr. T.S.Lakshmi Venkatraman, Fca (Virtual) ""यथ" क" ओर से /Respondent By : Ms. V. Aswathy, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 25.02.2025 घोषणा क" तार"ख /Date Of Pronouncement : 25.02.2025 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Mr. T.S.Lakshmi Venkatraman, FCAFor Respondent: Ms. V. Aswathy, JCIT

Rs.1,65,836/- vide acknowledgment number 838199810240125 3. 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 ... case the resolution of dispute under Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024 is failed. 5. In the result, the appeals filed by the assessee in ITA No.3283/Chny/2024 is dismissed as withdrawn. Order pronounced in the open court on 25th day of February, 2025 at Chennai. (मनोज कुमार

Chemin C and I Pvt. Ltd., Pondicherry vs. DCIT, Circle-1, Pondicherry

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

ITA 2094/CHNY/2024[2018-19]Status: DisposedITAT Chennai26 Feb 2025AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita No.2094/Chny/2024 (िनधा"रणवष" / Assessment Year: 2018-2019) Chemin C & I Pvt Ltd, Vs. The Deputy Commissioner Of C-105, 106, 17Th Cross, Income Tax, Pipdic Industrial Estate, Circle 1, Mettupalayam, Pondicherry Pondicherry 605 009. [Pan: Aaccc 3561F] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri P.M. Kathir, Advocate ""यथ" क" ओर से /Respondent By : Shri. Krishna Kumar, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 25.02.2025 घोषणा क" तार"ख /Date Of Pronouncement : 25.02.2025 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri P.M. Kathir, AdvocateFor Respondent: Shri. Krishna Kumar, JCIT

stated 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 24.02.2025 vide acknowledgment No.881095300240225. 3. 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 Tax Vivad Se Vishwas

Santha.G, Krishnagiri vs. Commissioner of Income Tax Appeals, Income Tax Department

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

ITA 1714/CHNY/2024[2012-2013]Status: DisposedITAT Chennai26 Feb 2025AY 2012-2013

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita No.1714/Chny/2024 (िनधा"रणवष" / Assessment Year: 2012-2013) Santha G. Vs. The Income Tax Officer, 25/58, N. Thattahal, Ward 1, Valluvar Street, Krishnagiri. Pochampalli, Krishnagiri 635 204. [Pan: Degps 2164C] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. D. Anand, Advocate ""यथ" क" ओर से /Respondent By : Ms. Gouthami Manivasagam, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 25.02.2025 घोषणा क" तार"ख /Date Of Pronouncement : 25.02.2025 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. D. Anand, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT

stated that the present appeals are 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 in all captioned appeals Form Nos.1 DTVSV has been filed on 18.12.2024 and Form No.2 ... Assessment Year 2012-13. 3. 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

Cargill the Netherlands Holding Bv, Netherlands vs. DCIT (International Taxation), Circle - 2(1), Bengaluru

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

ITA 1126/BANG/2024[AY 2011-12]Status: DisposedITAT Bangalore26 Feb 2025

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey

For Appellant: Shri Parth, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 250Section 91(2)Section 92Section 92(1)

letter dated 27.01.2025 filed on 06.02.2025 requesting for withdrawal of the appeal enclosing therein the copy of Form 1 filed under the Direct Tax Vivad Se Vishwas Scheme 2024 (DTVSV, 2024) as well as copy of Form-2 issued by the ld. Commissioner of Income Tax dated 27/01/2025 and submitted ... assessee dismiss this appeal of the assessee as withdrawn with liberty to reinstate the appeal if the assessee’s application under the Direct Tax Vivad Se Vishwas Scheme, 2024 is not accepted for any reason. IT(IT)A No.1126/Bang/2024 Cargill The Netherlands Holding BV, Netherlands Page