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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

M/S Kamal Auto Finance Pvt. Ltd., Jaipur vs. DCIT, Circle-1, Jaipur

Appeal is dismissed as having been withdrawn

ITA 1546/JPR/2024[2017-18]Status: DisposedITAT Jaipur25 Feb 2025AY 2017-18

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

For Appellant: Shri P.C. Parwal, CA. (Through VC)For Respondent: Sh. Gautam Singh Choudhary, JCIT-DR
Section 250

dismissed as having been withdrawn, as the appellant has moved appropriate application for settlement of the dispute availing of benefit of Direct Tax Vivad Se Vishwas Scheme, 2024.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 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

Sh. Banshi Dhar Yadav, Jaipur vs. ITO, Ward-7(1), Jaipur

Appeal is dismissed as having been withdrawn

ITA 1392/JPR/2024[2013-14]Status: DisposedITAT Jaipur25 Feb 2025AY 2013-14

Bench: The Ld. Addl. Cit(A) Has Been Dismissed Being Barred By Limitation.

For Appellant: Shri P.C. Parwal, CA.(through VC)For Respondent: Sh. Gautam Singh Choudhary, JCIT-DR
Section 143(3)

dismissed as having been withdrawn, as the appellant has moved appropriate application for settlement of the dispute availing of benefit of Direct Tax Vivad Se Vishwas Scheme, 2024.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 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

D.Y. Patil Education Society, Kolhapur vs. Assistant Commissioner of Income-Tax, Central Circle, Kolhapur

In the result, all the 8 appeals filed by the assessee are dismissed as “withdrawn”

ITA 538/PUN/2020[2012-13]Status: DisposedITAT Pune25 Feb 2025AY 2012-13

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

For Appellant: None (VSVS application filed)For Respondent: Shri Ramnath P Murkunde

538/PUN/2020 2. The assessee filed the applications seeking withdrawal of all the 8 appeals on the ground that it has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSVS Scheme, 2024) and has also enclosed Form No.1 filed under the (DTVSVS Scheme, 2024) and Form No.2 issued

D.Y. Patil Education Society, Kolhapur vs. Nt Commissioner of Income-Tax, Central Circle, Kolhapur

In the result, all the 8 appeals filed by the assessee are dismissed as “withdrawn”

ITA 537/PUN/2020[2011-12]Status: DisposedITAT Pune25 Feb 2025AY 2011-12

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

For Appellant: None (VSVS application filed)For Respondent: Shri Ramnath P Murkunde

538/PUN/2020 2. The assessee filed the applications seeking withdrawal of all the 8 appeals on the ground that it has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSVS Scheme, 2024) and has also enclosed Form No.1 filed under the (DTVSVS Scheme, 2024) and Form No.2 issued

D.Y. Patil Education Society, Kolhapur vs. Assistant Commissioner of Income-Tax, Central Circle, Kolhapur

In the result, all the 8 appeals filed by the assessee are dismissed as “withdrawn”

ITA 536/PUN/2020[2010-11]Status: DisposedITAT Pune25 Feb 2025AY 2010-11

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

For Appellant: None (VSVS application filed)For Respondent: Shri Ramnath P Murkunde

538/PUN/2020 2. The assessee filed the applications seeking withdrawal of all the 8 appeals on the ground that it has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSVS Scheme, 2024) and has also enclosed Form No.1 filed under the (DTVSVS Scheme, 2024) and Form No.2 issued

D.Y. Patil Education Society, Kolhapur vs. Assistant Commissioner of Income-Tax, Central Circle, Kolhapur

In the result, all the 8 appeals filed by the assessee are dismissed as “withdrawn”

ITA 535/PUN/2020[2009-10]Status: DisposedITAT Pune25 Feb 2025AY 2009-10

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

For Appellant: None (VSVS application filed)For Respondent: Shri Ramnath P Murkunde

538/PUN/2020 2. The assessee filed the applications seeking withdrawal of all the 8 appeals on the ground that it has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSVS Scheme, 2024) and has also enclosed Form No.1 filed under the (DTVSVS Scheme, 2024) and Form No.2 issued

D.Y. Patil Education Society, Kolhapur vs. Deputy Commissioner of Income Tax

In the result, all the 8 appeals filed by the assessee are dismissed as “withdrawn”

ITA 2744/PUN/2016[2012-13]Status: DisposedITAT Pune25 Feb 2025AY 2012-13

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

For Appellant: None (VSVS application filed)For Respondent: Shri Ramnath P Murkunde

538/PUN/2020 2. The assessee filed the applications seeking withdrawal of all the 8 appeals on the ground that it has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSVS Scheme, 2024) and has also enclosed Form No.1 filed under the (DTVSVS Scheme, 2024) and Form No.2 issued

D.Y. Patil Education Society, Kolhapur vs. Deputy Commissioner of Income Tax

In the result, all the 8 appeals filed by the assessee are dismissed as “withdrawn”

ITA 2743/PUN/2016[2011-12]Status: DisposedITAT Pune25 Feb 2025AY 2011-12

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

For Appellant: None (VSVS application filed)For Respondent: Shri Ramnath P Murkunde

538/PUN/2020 2. The assessee filed the applications seeking withdrawal of all the 8 appeals on the ground that it has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSVS Scheme, 2024) and has also enclosed Form No.1 filed under the (DTVSVS Scheme, 2024) and Form No.2 issued

D.Y. Patil Education Society, Kolhapur vs. Deputy Commissioner of Income Tax

In the result, all the 8 appeals filed by the assessee are dismissed as “withdrawn”

ITA 2742/PUN/2016[2010-11]Status: DisposedITAT Pune25 Feb 2025AY 2010-11

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

For Appellant: None (VSVS application filed)For Respondent: Shri Ramnath P Murkunde

538/PUN/2020 2. The assessee filed the applications seeking withdrawal of all the 8 appeals on the ground that it has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSVS Scheme, 2024) and has also enclosed Form No.1 filed under the (DTVSVS Scheme, 2024) and Form No.2 issued

D.Y. Patil Education Society, Kolhapur vs. Deputy Commissioner of Income Tax

In the result, all the 8 appeals filed by the assessee are dismissed as “withdrawn”

ITA 2741/PUN/2016[2009-10]Status: DisposedITAT Pune25 Feb 2025AY 2009-10

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

For Appellant: None (VSVS application filed)For Respondent: Shri Ramnath P Murkunde

538/PUN/2020 2. The assessee filed the applications seeking withdrawal of all the 8 appeals on the ground that it has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSVS Scheme, 2024) and has also enclosed Form No.1 filed under the (DTVSVS Scheme, 2024) and Form No.2 issued

Dasan India Private Limited, Vijayawada vs. DCIT., Circle -1(1), Tirupati

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

ITA 954/HYD/2024[2020-21]Status: DisposedITAT Hyderabad25 Feb 2025AY 2020-21

Bench: Shri K Narasimha Chary & Shri Madhusudan Sawdia

For Respondent: : |Ms. M Narmada, CIT-DR
Section 143(3)

filed a letter stating that, the assessee wants to withdraw the appeal as they have opted to resolve their dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV,2024”). As stated by the assessee, they have already filed Form-1 under the DTVSV,2024 on 27.12.2024 and Form

Amar Chand Bohara, Chennai vs. The Assessing Officer Non Corp Ward 11(1), Chennai

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

ITA 3208/CHNY/2024[2017-18]Status: DisposedITAT Chennai25 Feb 2025AY 2017-18

Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI S.R. RAGHUNATHA (Accountant Member)

For Appellant: NoneFor Respondent: Ms. Anitha, Addl. CIT

present appeal is intended to be ITA No.3208 /Chny/2024 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 26.12.2024 vide acknowledgment No.774644910261224. 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

Enkay Life Realtors Pvt Ltd, Mumbai vs. ITO Ward 15(1)(1), Mumbai

The appeal is dismissed as scheme

ITA 20/MUM/2025[2013-14]Status: DisposedITAT Mumbai25 Feb 2025AY 2013-14

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2013-14 Enkay Life Realtors Pvt. Ltd., Assessment Unit, Income –Tax Shop No. 21 Plot No. 55, Citi Department, Ito Ward 15(1)(1), Vs. Tower, Sector 15, Opp Aayakar Bhawan Room No. 456, Nimantran Restaurant, Cbd, 4Th Floor, Konkan Bhavan, S.O. Kokan Mumbai-400020. Bhavan, Thane-400614. Pan No. Aaica 6716 G Appellant Respondent

For Appellant: Ms. Ankita Gorde, CA (VirtuallyFor Respondent: 24/02/2025
Section 1Section 147Section 148Section 148A

settle the dispute by filing an that the assessee has opted to settle the dispute by filing an application under the Direct Tax Vivad Se Vishwas Scheme, Direct Tax Vivad Se Vishwas Scheme, application under the 2024. Accordingly, the assessee seeks to withdraw the present . Accordingly, the assessee seeks

Rabo Shared Services Private Limited, Mumbai vs. Addl/Jt/Dy/Asstt/CIT/ITO/NFAC Delhi, Delhi

In the result, the appeal of the assessee is dismissed

ITA 489/MUM/2022[2017-18]Status: DisposedITAT Mumbai25 Feb 2025AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2017-18 Rabo Shared Services Pvt. Ltd., Add./Joint/Dy./Asst. Cit \/Ito, 20F, Tower A Peninsula National E-Assessment Centre, Vs. Business Park, Senapati Bapat Delhi. Marg, Lower Parel, Mumbai-400013. Pan No. Aaccr 5316 H Appellant Respondent

For Appellant: NoneFor Respondent: 24/02/2025
Section 92C

assessee has opted for the submitted that the assessee has opted for the submitted that the assessee has opted for the “Direct Tax Vivad Se Vishwas Scheme, 2024” “Direct Tax Vivad Se Vishwas Scheme, 2024” and has already and has already filed the prescribed Form No. 1 before the appropriate

Abdulrahiman Kunju Puthenveetil Mohammedkunju, Kayamkulam vs. ITO, Ward 1 & Tps, Alappuzha

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

ITA 541/COCH/2024[2016-2017]Status: DisposedITAT Cochin24 Feb 2025AY 2016-2017

Bench: Shri Inturi Rama Rao & Shri Soundararajan K.Assessment Year : 2016-17

For Appellant: NoneFor Respondent: Smt. Leena Lal, Snr.AR

withdrawal of the appeal pending before this Tribunal on the ground Page 3 of 3 that the assessee had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024 and also furnished the form -2 received from the department and further informed that the amount

Nimeshkumar Mahendrabhai Patel, Ahmedabad vs. The Income Tax Officer, Ward3(3)(5), Ahmedabad

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

ITA 486/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad24 Feb 2025AY 2018-19

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

Crystal Quinone Pvt.Ltd., Ahmedabad vs. The Dy.CIT, Circle-1(1)(1), Ahmedabad

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

ITA 144/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad24 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 for the Revenue stated that he has no objection to withdraw the appeal in the circumstances narrated

Nishan Govindbhai Thakkar, Ahmedabad vs. The Income Tax Officer, Ward-3(3)(2), Ahmedabad

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

ITA 1356/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad24 Feb 2025AY 2013-14

Bench: Itat In Accordance With Law.

requested that his application for withdrawal of appeal may please be granted. The assessee has submitted Form Nos. 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 withdraw the appeal in the circumstances

Sri Balaganapathy Spinning Mills, Rajapalayam vs. ACIT Circle -1, Virudhunagar

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

ITA 986/CHNY/2024[2017-18]Status: DisposedITAT Chennai24 Feb 2025AY 2017-18

Bench: Shri Aby T. Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं/.Ita No.: 986/Chny/2024 िनधा" रणवष" / Assessment Year: 2017-18 M/S.Sri Balaganapathy Income Tax Officer, Spinning Mills, V. Circle-1, 203/5, Alangulam Road, Virudhunagar. S.Thirukothaiyapuram, Rajapalayam-626 136. [Pan:Abefs-3861-Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R.S. Balaji, Ca For Mr.G.Sekar, Ca ""यथ"क"ओरसे/Respondent By : Ms. R.Anita, Addl.Cit सुनवाईकीतारीख/Date Of Hearing : 19.02.2025 घोषणाकीतारीख/Date Of Pronouncement : 24.02.2025

For Appellant: Shri R.S. Balaji, CA for Mr.G.Sekar, CAFor Respondent: Ms. R.Anita, Addl.CIT

Form No.2 issued by the PCIT under the VSVS Scheme, 2024 for withdrawal of appeal stating that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. In light of the above, :-2-: ITA. No: 986/Chny/2024 we dismiss the appeal of the assessee as withdrawn. However, liberty

Maple Trust, Bangalore vs. Deputy Commissioner of Income Tax, Circle 4(1)(1), Bengaluru, Bangalore

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

ITA 2563/BANG/2024[2022-23]Status: DisposedITAT Bangalore24 Feb 2025AY 2022-23

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K.Assessment Year : 2022-23

For Appellant: Smt. Divya Motwani, ARFor Respondent: Shri Subramanian .S, JCIT-DR

requested for the withdrawal of the appeal pending before this Tribunal on the ground that the assessee had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024 and also furnished the form-2 received from the department and Page 3 of 3 further informed that the amount of Rs.4