“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Shobhana Yeshwant Laad, Curchorem vs. Income Tax Officer, Ward - 5, Margao

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

ITA 154/PAN/2024[2010-11]Status: DisposedITAT Panaji03 Feb 2025AY 2010-11

Bench: Shri Pavan Kumar Gadale& Shri Gd Padmahshalishobhana Yeshwant Laad, बनाम/ I T O, Vs. Laad Building, Ward-5, Opp:Muncipality Blessing Pioneer Complex, Curchorem-403706, Margao-403601, Goa. Goa. "ायी लेखा सं./जीआइआर सं./Pan/Gir No.:Abkpl1856C (अपीलाथ" /Appellant) (""थ" / Respondent) ..

For Appellant: None(Letter dt13-01-2025)For Respondent: Shri.Narendra Reddy.. Sr.DR

Section 143(3)

time hearing, the assessee mentioned by letter that the assessee is intended to settle the tax litigation by opting for ‘ Direct Tax Vivad Se Vishwas Scheme(DTVSV) 2024’ and has filed Form no. 2 under DTVSV Rules. Per Contra, the Ld. DR has no objections. 3. We heard the Ld.DR ... submissions and perused the material on record. Since the assessee has opted for ‘Direct Tax Vivad Se Vishwas Scheme(DTVSV) 2024’ and has filed an application for withdrawal of appeal by letter 13-01-2025. Hence we are of the view that, no purpose will be served in keeping

Harilal Lakhamshi Jewellers Private Limited, Gandhidham vs. AO, Gandhidham

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

ITA 25/RJT/2024[2014-15]Status: DisposedITAT Rajkot03 Feb 2025AY 2014-15

Bench: Dr. Arjun Lal Saini, Am. & Dinesh Mohan Sinha, Jm आयकर अपील सं./Ita No.25/Rjt/2024 "नधा"रण वष" / Assessment Year: (2014-15) (Hybrid Hearing) Harilal Lakhamshi Jewellers Private Vs. The Acit, Circle Gandhidham. Limited. Haribhai Soni Building, L.B. Shastri Road, Anjar, Kachchh. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcm2942H (Respondent) Appellant By : Withdrawal Application By The Assessee Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr Date Of Hearing : 30 /01 /2025 Date Of Pronouncement : 03 /02 /2025 आदेश / O R D E R Per Dinesh Mohan Sinha, Jm: Captioned Appeal Filed By Assessee Pertaining To Assessment Year 2014- 15, Is Directed Against Order Passed By Commissioner Of Income Tax (Appeal), Order Dated 03/10/2023, Which Intern Arises Out Of Order Passed By Assessing Officer Dated 31/01/2018 U/S 143(3) R.W.S. 144C(3) Of The Income Tax Act, 1961. 2. By Way Of Letter Dated 24/12/2024 Assessee Submitted That He Has Opted Benefit Of The “Direct Tax Vivad Se Vishwas Scheme, 2024”. Form No.02 Dated 16/12/2024 With Acknowledgement Number 755219021161224 Is Placed On Record & Requested For Withdrawal Of Appeal.

For Appellant: Withdrawal Application by the assesseeFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR

Section 143(3)

Income Tax Act, 1961. 2. By way of letter dated 24/12/2024 assessee submitted that he has opted benefit of the “Direct Tax Vivad Se Vishwas Scheme, 2024”. Form No.02 dated 16/12/2024 with acknowledgement number 755219021161224 is placed on record and requested for withdrawal of appeal. ITA-25/RJT/2024

Induben Narendra Patel, Junagadh vs. ACIT, Junagadh Circle, Junagadh

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

ITA 339/RJT/2023[2016-17]Status: DisposedITAT Rajkot03 Feb 2025AY 2016-17

Bench: Dr. Arjun Lal Saini, Am. & Dinesh Mohan Sinha, Jm आयकर अपील सं./Ita No.339 & 340/Rjt/2023 "नधा"रण वष" / Assessment Year: (2016-17 & 2017-18) (Hybrid Hearing) Smt. Induben Narendra Patel, Vs. The Acit, Circle Junagadh. Junagadh. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acjpp0001D (Respondent) Appellant By : Withdrawal Application By The Assessee Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr Date Of Hearing : 30 /01 /2025 Date Of Pronouncement : 03 /02 /2025 आदेश / O R D E R Per Dinesh Mohan Sinha, Jm: Captioned Appeals Filed By Assessee Pertaining To Assessment Year 2016- 17 & 2017-18, Are Directed Against Order Passed By Commissioner Of Income Tax (Appeal), Orders Dated 31/07/203 , Which Intern Arises Out Of Order Passed By Assessing Officer Dated 29/12/2018 U/S 143(3) Of The Income Tax Act, 1961 & Order Dated 12/12/2019 U/S 143(3). 2. By Way Of Letters Dated 24/12/2024 Assessee Submitted That He Has Opted Benefit Of The “Direct Tax Vivad Se Vishwas Scheme, 2024” & Requested For Withdrawal Of Appeals.

For Appellant: Withdrawal Application by the assesseeFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR

Section 143(3)

order dated 12/12/2019 u/s 143(3). 2. By way of letters dated 24/12/2024 assessee submitted that he has opted benefit of the “Direct Tax Vivad Se Vishwas Scheme, 2024” and requested for withdrawal of appeals. 3. On the other hand, the Ld. Sr. DR for the Revenue did not have

Jamna Das Maheshwari, Jaipur vs. Deputy Commissioner of Income Tax, Circle-1, Jaipur

In the result, the appeal of the assessee is dismissed having been withdrawn

ITA 1319/JPR/2024[2013-14]Status: DisposedITAT Jaipur03 Feb 2025AY 2013-14

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं./ITA No. 1319/JP/2024 निर्धारण वर्ष / Assessment Years : 2013-14 Shri Jamna Das Maheshwari C-21, Chomu House, Sardar Patel Marg C-Scheme, Jaipur- 302 003 बनाम The DCIT Vs. Circle-1 Jaipur स्थायी लेखा सं. / जीआईआर सं./PAN/GIR No.: ADAPAM 3687 N अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by : Mrs. Twinkle Jain, Advocate राजस्व की ओर से / Revenue by: Shri Dinesh Badgujar, A

For Appellant: Mrs. Twinkle Jain, AdvocateFor Respondent: Shri Dinesh Badgujar, Addl. CIT

appeal on the ground as under:- ‘’..we would like to submit that in this case the assessee has opted the Direct Tax Vivad Se Vishwas Scheme, 2024 and the ld Pr. CIT has issued Form No 2 and the assessee has deposited the tax payable as per Form

Orbinox India Private Limited, Coimbatore vs. Deputy Commissioner of Income Tax, Coimbatore

Appeal is dismissed as withdrawn

ITA 2294/CHNY/2024[2020-2021]Status: DisposedITAT Chennai03 Feb 2025AY 2020-2021

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.2294/Chny/2024 (िनधा*रण वष* / Assessment Year: 2020-21) Orbinox India Pvt. Ltd. The Dcit, बनाम/ International Taxation, Sf 608/3A2B, 608/3A1B Eachanari Chettipalayam Road Coimbatore Vs. Coimbatore -641 021. "थायीलेखासं./जीआइआरसं./Pan/Tan No. Aaaco-5826-H (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Girish Kumar For Shri D. Anand (Advocate) – Ld. Ar ""थ" की ओर से/Respondent By : Shri S. Sundar Rajan (Jcit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 30-01-2025 घोषणा की तारीख /Date Of Pronouncement : 03-02-2025 आदेश / O R D E R

For Appellant: Shri Girish Kumar for Shri D. AnandFor Respondent: Shri S. Sundar Rajan (JCIT) –

Section 270A

outset, submitted that the assessee has opted to settle the dispute under ‘Direct Tax Vivad Se Vishwas Scheme’, 2024 and accordingly, the assessee seeks withdrawal of the appeal. The copy of Form No.2 has been placed on record. 3. Accepting the plea of Ld. AR, this appeal is dismissed

Ajinath Santram Kharat, Pune vs. Income Tax Officer, Ward-2(3), Nashik

In the result, appeal of the Assessee is allowed for

ITA 1771/PUN/2024[2015-16]Status: DisposedITAT Pune31 Jan 2025AY 2015-16

Section 143(3)Section 250Section 271(1)(b)Section 4Section 5Section 56(2)(vii)

PCIT, NASHIK-1 has issued Form-5 on 18.05.2021. In view of the above, the appeal is treated has infructuous as per Direct tax Vivad Se Vishwas Act, 2020. 3. Accordingly, the appeal is treated as dismissed for statistical purpose. RAMESH JHA ADDL/JCIT (A) PANAJI PAN: ACXPK5630R FORM ... rule 3] Acknowledgement Number: 923588670281220 FORM FOR CERTIFICATE UNDER SUB-SECTION (1) OF SECTION 5 OF THE DIRECT TAX VIVAD SE VISHWAS ACT, 2020 (3 of 2020) THE DIRECT TAX VIVAD SE VISHWAS RULES, 2020 PART A-General Information Whereas Mr./Mrs./M/s AJINATH SANTRAM KHARAT (hereinafter referred

Givaudan (India) Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle 3(1)(1), Bengaluru

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

ITA 38/BANG/2024[2014-15]Status: DisposedITAT Bangalore31 Jan 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Manju Prasad, AdvocateFor Respondent: Ms. Neera Malhotra, CIT-DR

Authorized Representative (AR) of the Assessee submitted that the Assessee has filed declaration in Form-1 as prescribed under the Direct Tax Vivad se Vishwas Scheme (DTVSV), 2024, before the Competent Authority for settling Page 2 of 3 IT(TP)A No. 38/Bang/2024 the tax dispute in the appeal ... further submitted by the ld. AR that the assessee has obtained Form-2 determining the tax to be paid under the Direct Tax Vivad se Vishwas Scheme (DTVSV), 2024, from the Competent Authority. Accordingly, the ld. AR submitted that these filings are in process under the said scheme, which aims

Harish Harakhchand Gudhka (HUF), Jamnagar vs. The Assistant Commissioner of Income Tax, Jamnagar

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

ITA 434/RJT/2023[2014-15]Status: DisposedITAT Rajkot30 Jan 2025AY 2014-15

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinha

For Appellant: Shri Malay Koticha, ld.AR

itself, Shri Malay Koticha, Learned Counsel for the assessee submitted before the Bench that assessee has opted for the benefit of the “Direct Tax Vivad Se Vishwas Act, 2024” and filed form no.1 on 24.12.2024. It is submitted that the assessee has received form no.2 thereof. A letter dated

Avnish Harakhchand Gudhka, Jamnagar vs. The Assisstant Commissioner of Income Tax, Jamnagar

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

ITA 433/RJT/2023[2013-14]Status: DisposedITAT Rajkot30 Jan 2025AY 2013-14

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinha

For Appellant: Shri Malay Koticha, ld.AR

itself, Shri Malay Koticha, Learned Counsel for the assessee submitted before the Bench that assessee has opted for the benefit of the “Direct Tax Vivad Se Vishwas Act, 2024” and filed form no.1 on 25.12.2024. It is submitted that the assessee has received form no.2 thereof. A letter dated

U.P.I.B.Co-Operative Society Ltd., Lucknow vs. ITO-2(5), Lucknow

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

ITA 20/LKW/2024[2017-18]Status: DisposedITAT Lucknow30 Jan 2025AY 2017-18

Bench: Shri. Sudhanshu Srivastavaassessment Year: 2017-18 U.P.I.B. Co-Operative Society Ltd. V. Income Tax Officer 2(5) Gate No.1, Canal Colony Lucknow Cantt. Road, Hazratganj Lucknow Tan/Pan:Aaaau8908Q (Appellant) (Respondent) Appellant By: Shri Shubham Rastogi, C.A. Respondent By: Shri Sunil Kumar Rajwanshi, D.R. Date Of Hearing: 30 01 2025 Date Of Pronouncement: 30 01 2025 O R D E R

For Appellant: Shri Shubham Rastogi, C.AFor Respondent: Shri Sunil Kumar Rajwanshi, D.R

been moved by the assessee, vide dated 26.11.2024, wherein it has been stated that the assessee has already filed Form No.1 under Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV, 2024) before the Income Tax Department and the Ld. Principal Commissioner of Income Tax, Lucknow (designated authority) has issued Form ... copy of Form No.2 dated 20.11.2024 is placed on record. 3. In view of the fact that the assessee having opted for Direct Tax Vivad Se Vishwas Scheme, 2024, with the consent of the Ld. A.R., the appeal of the assessee is dismissed and the same is consigned

M/S. U.P. Bank Employees Co-Operative Society Limited, Kanpur vs. Assistant Commissioner of Income Tax, Range-1, Kanpur

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

ITA 204/LKW/2018[2009-10]Status: DisposedITAT Lucknow30 Jan 2025AY 2009-10

Bench: Shri. Sudhanshu Srivastavaassessment Year: 2009-10 M/S U.P. Bank Employees Co- V. The Acit Operative Society Ltd. Range 1 36/8-A, Ram Mohan Ka Hata Kanpur Kanpur Tan/Pan: (Appellant) (Respondent) Appellant By: Shri Jitendra Kumar Yadav, Advocate Respondent By: Shri Sunil Kumar Rajwanshi, D.R. Date Of Hearing: 30 01 2025 Date Of Pronouncement: 30. 01 2025 O R D E R

For Appellant: Shri Jitendra Kumar Yadav, AdvocateFor Respondent: Shri Sunil Kumar Rajwanshi, D.R

Section 92Section 93

outset, the Ld. Authorized Representative for the assessee (Ld. A.R.) submitted that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV, 2024) and copy of Form No.1 filed before the Income Tax Department, vide acknowledgement No.765851210221224 dated 22.12.2024 and copy of Form No.4 i.e. order ... 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. 4. In the result, the appeal of the assessee is dismissed for statistical purposes

Smt. Sanjana Agarwal, Kolkata vs. ITO, Ward-3(2), Purulia

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

ITA 686/KOL/2024[2013-14]Status: DisposedITAT Kolkata30 Jan 2025AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. No. 686/Kol/2024 Assessment Year: 2013-2014 Smt. Sanjana Agarwal,……………….…………Appellant C/O. M/S. Salarpuria Jajodia & Co., 7, C.R. Avenue, 3Rd Floor, Kolkata-700072 [Pan:Afxpa4780R] -Vs.- Income Tax Officer,………………….…………...Respondent Ward-3(2), Purulia, Income Tax Office Building, Rachi Road, Souugh Lake Road, Purulia-723101, W.B. Appearances By: Shri Sujay Sen, A.R., Appeared On Behalf Of The Assessee Shri L.N. Dash, Addl. Cit (D.R.), Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: January 23, 2025 Date Of Pronouncing The Order: January 30, 2025 O R D E R

Authorized Representative of the assessee filed a letter dated 20th January, 2025 stating that the assessee is contemplating to opt for Direct Tax Vivad Se Vishwas Scheme, 2024 (‘DTVSVS 2024’ Scheme) and with a request to block the hearing for two months or till the formalities

Astbhuja Dealtrade Pvt. Ltd., Kolkata vs. I.T.O., Ward - 1(4), Kolkata

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

ITA 1461/KOL/2024[2014-2015]Status: DisposedITAT Kolkata30 Jan 2025AY 2014-2015

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. No. 1461/Kol/2024 Assessment Year: 2014-2015 Astbhuja Dealtrade Pvt. Limited,…….…………Appellant C/O. Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suie-213, 2Nd Floor, Kolkata-700069 [Pan:Aakca2106J] -Vs.- Income Tax Officer,………………….…………...Respondent Ward-1(4), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Shri Miraj D. Shah, A.R., Appeared On Behalf Of The Assessee Shri L.N. Dash Addl. Cit, D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: January 22, 2025 Date Of Pronouncing The Order: January 30, 2025 O R D E R

hearing, Director of the assessee-company has submitted a letter dated 21st January, 2025 stating that the assessee has already gone into Direct Tax Vivad Se Vishwas Scheme, 2024 (‘DTVSVS 2024’ Scheme) by filing Declaration in Form No. 1 and Form 2, with the Competent Authority and therefore, prayed before

Vestas Wind Systems A/S, Chennai vs. ACIT, Intnl Tax Circle-2(2), Chennai

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

ITA 292/CHNY/2023[2016-17]Status: DisposedITAT Chennai30 Jan 2025AY 2016-17

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita No.292/Chny/2023 (िनधा"रणवष" / Assessment Year: 2016-2017) Vestas Wind Systems A/S, Vs. The Assistant Commissioner Of C/O. Vestas Wind Technology India Income Tax, Private Limited, International Tax Circe 2(2) 298, Rajiv Gandhi Salai, Chennai. Old Mahabalipuram Road, Sholinganallur, Chennai 600 119. [Pan: Aadcv 3144Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri N.V. Balaji, Advocate ""यथ" क" ओर से /Respondent By : Ms. Ann Marry Baby, Cit.

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Ms. Ann Marry Baby, CIT

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 30.12.2024 and Form No.2 is issued ... 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

Schawk Asia Pacific Pte Limited, Chennai vs. ACIT International Tax Circle 2(2), Chennai

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

ITA 267/CHNY/2023[2013-14]Status: DisposedITAT Chennai30 Jan 2025AY 2013-14

Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI JAGADISH (Accountant Member)

For Appellant: Ms. C. Soundarya, C.AFor Respondent: Ms. Ann Marry Baby, CIT

appeals are intended to be withdrawn by the 2 ITA Nos.267-271 /Chny/2023 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 24.12.2024 and Form No.2 ... Accordingly, noting the fact that the assessee is opted for resolution of dispute under Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024, we treat these appeals being dismissed as withdrawn. 4. The assessee is given liberty for restoration of the present appeals in case the resolution of dispute under Direct

Israr Moinuddin Khan, Thane vs. ITO, Thane

In the result, the appeal of the assessee is dismissed

ITA 5683/MUM/2024[2013-14]Status: DisposedITAT Mumbai30 Jan 2025AY 2013-14

Bench: Shri Amarjit Singh & Shri Rahul Chaudharyassessment Year 2013-14

For Appellant: Shri Sanjay Vacha on behalf of Shri Sanjay B. Sharma & CoFor Respondent: Shri Mahesh Pamnani, Sr. DR

time of hearing, the ld. AR for the assessee filed letter dated 27.01.2025 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 ... appeal of the assessee with the liberty to reinstate the appeal if its 2 Israr Moinuddin Khan A.Y. 2013-14 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

Anandakrishnan Badrinarayanan, Chennai vs. ITO, Corp Ward 4(1), Chennai

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

ITA 2806/CHNY/2024[2013-14]Status: DisposedITAT Chennai29 Jan 2025AY 2013-14

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपीलसं/.Ita No.: 2806/Chny/2024 िनधा"रण वष" / Assessment Year: 2013-14 Shri Anandakrishnan The Income Tax Officer, Badrinarayanan, V. Corporate Ward 4(1), 13, 3Rd Floor, Rams Apartment, Chennai. 181, Ttk Road, Alwarpet, Chennai – 600 018. Pan: Aacpb 6471A (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri D. Anand, Advocate ""यथ" क" ओर से/Respondent By : Ms. R. Anitha, Addl.Cit सुनवाई की तारीख/Date Of Hearing : 29.01.2025 घोषणा की तारीख/Date Of Pronouncement : 29.01.2025 आदेश/ O R D E R Per S. R. Raghunatha: This Appeal Filed By The Assessee Is Directed Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, Dated 18.03.2024 & Pertains To Assessment Year 2013-14. 2. At The Outset, We Find That There Is A Delay Of 171 Days In Appeal Filed By The Assessee, For Which Petition For Condonation Of Delay Along With Reasons For Delay Has Been Filed. After Considering

For Appellant: Shri D. Anand, AdvocateFor Respondent: Ms. R. Anitha, Addl.CIT

assessee for adjudication. 3. At the time of hearing, the ld.AR for the assessee has stated that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 and has filed copy of Form 2 issued by the PCIT under the VSVS Scheme, 2024 and requested for withdrawal ... light of the above, we dismiss the appeal of the assessee with a liberty to reinstate the appeal if his application under Direct Tax Vivad Se Vishwas Scheme, 2024, is not accepted. 4. In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced

Shivaram Bharathwaj Vaidyanathan, Chennai vs. Non Corporate Circle 7(1), Chennai

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

ITA 2382/CHNY/2024[2019-20]Status: DisposedITAT Chennai29 Jan 2025AY 2019-20

Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI JAGADISH (Accountant Member)

For Appellant: NoneFor Respondent: Shri. P.K. Senthil Kumar, Addl. CIT

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 17.12.2024 and Form No.2 is issued ... 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

Sbm Bank (Mauritius) Limited, Mumbai vs. The Income Tax Officer, International Taxation Ward-4(2)(2), Mumbai

In the result, all the aforesaid appeals

ITA 5208/MUM/2024[AY 2013-14]Status: DisposedITAT Mumbai29 Jan 2025

Bench: SHRI OM PRAKASH KANT (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

withdrawal of each case. Appellant bank has stated that it has decided to avail the benefit of settling the appeal under “The Direct Tax Vivad Se Vishwas scheme 2024”. Appellant bank has filed declaration in form-1 on 23.12.2024. The designated authority has also furnished certificate in form ... provisions of “The Direct Tax Vivad Se Vishwas scheme 2024”. The appellant bank, thus wishes to withdraw all the aforesaid appeals. 3. Learned DR has no objection. 4. In view of the request made by the appellant assessee bank, the appellant is permitted to withdraw all the aforesaid appeals

Sbm Bank (Mauritius) Limited, Mumbai vs. The Income Tax Officer, International Taxation Ward-4(2)(2), Mumbai

In the result, all the aforesaid appeals

ITA 5206/MUM/2024[AY 2015-16]Status: DisposedITAT Mumbai29 Jan 2025

Bench: SHRI OM PRAKASH KANT (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)