← All Phrases

“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Banumathi Sivakumar, Chennai vs. ITO, Ncw-15(1), Chennai

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

ITA 2668/CHNY/2024[2015-16]Status: DisposedITAT Chennai27 Jan 2025AY 2015-16

Bench: HON’BLE SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND HON’BLE SHRI MANU KUMAR GIRI (Judicial Member)

For Appellant: Shri. P.M.Kathir, AdvocateFor Respondent: Ms. R. Anita, 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stated that the present appeal is intended to be withdrawn by the appellant, for the purpose of opting the benefit under the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024.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 19.12.2024 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resolution of dispute under Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024, we treat this appeal being dismissed as withdrawn. 4.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

Banumathi Sivakumar, Chennai vs. ITO, Ncw-15(1), Chennai

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

ITA 2667/CHNY/2024[2011-12]Status: DisposedITAT Chennai27 Jan 2025AY 2011-12

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita No.2667/Chny/2024 (िनधा"रणवष" / Assessment Year: 2011-12 ) Banumathi Sivakumar, Vs. The Income Tax Officer, Plot No.108, Devaraj Nagar, Non Corporate Ward 15(1) Sholiganallur, Chennai. Chennai 600 119. [Pan: Aewpb8958C] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. P.M.Kathir, Advocate ""यथ" क" ओर से /Respondent By : Ms. R. Anita, Addl. Cit. सुनवाई क" तार"ख/Date Of Hearing : 01.01.2025 घोषणा क" तार"ख /Date Of Pronouncement : 27.01.2025 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. P.M.Kathir, AdvocateFor Respondent: Ms. R. Anita, 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stated that the present appeal is intended to be withdrawn by the appellant, for the purpose of opting the benefit under the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024.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 19.12.2024 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resolution of dispute under Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024, we treat this appeal being dismissed as withdrawn. 4.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

Owens-Corning (India) Private Limited, Mumbai vs. Deputy Commissioner of Income Tax-15(1)(1), Mumbai

In the result, the appeal of the assessee is dismissed

ITA 4796/MUM/2024[2020-21]Status: DisposedITAT Mumbai27 Jan 2025AY 2020-21

Bench: Shri Amarjit Singh & Shri Rahul Chaudharyassessment Year 2020-21

For Appellant: Ms. Kinjal MehtaFor Respondent: Shri Mahesh Pamnani, Sr. DR

assessee filed letter dated 16.01.2025 along with copy of Form No. 1 & Form No. 2 filed under Direct Tax Vivad Se Vishwas Scheme, 2024 and submitted that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. In light of the above and after considering the copies ... Form 2 under Direct Tax Vivad Se Vishwas Scheme 2024 filed on 09.01.2024, we dismiss the appeal of the assessee with the 2 Owens-Corning (India) Private Limited A.Y. 2020-21 liberty to reinstate the appeal if its application under Direct Tax Vivad Se Vishwas Scheme, 2024 is not accepted

M/S Oricon Enterprise Limited, Mumbai vs. Assessment Unit. NFAC, Delhi

In the result, the appeal of the assessee is dismissed

ITA 2812/MUM/2024[2020-21]Status: DisposedITAT Mumbai27 Jan 2025AY 2020-21

Bench: Shri Amarjit Singh & Shri Rahul Chaudharyassessment Year 2020-21

For Appellant: Shri Niraj GuptaFor Respondent: Shri R.A. Dhyani, CIT/DR

time of hearing, the ld. AR for the assessee filed letter dated 24.12.2024 along with copy of Form No. 1 filed under Direct Tax Vivad Se Vishwas Scheme, 2024 and submitted that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. In light of the above ... after considering the copies of Form 1 Direct Tax Vivad Se Vishwas Scheme 2024 filed on 09.12.2024, we dismiss the appeal of the assessee with liberty to reinstate the 2 M/s. Oricon Enterprise Limited A.Y. 2020-21 appeals if its application under Direct Tax Vivad Se Vishwas Scheme

General Insurance Employees Cooperative Credit Society Ltd, Kanpur vs. ACIT Circle1(1)(1), Kanpur

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

ITA 413/LKW/2024[2017-18]Status: DisposedITAT Lucknow24 Jan 2025AY 2017-18

Bench: Shri. Sudhanshu Srivastava & Shri Anadee Nath Misshraassessment Year: 2017-18 General Insurance Employees V. Acit Co-Operative Credit Society Ltd. Circle 1(1)(1) 17/3, Meghdoot Building Kanpur The Mall, Kanpur Tan/Pan:Aaaag2021J (Appellant) (Respondent) Appellant By: Shri Jintendra Kumar Yadav, Advocate Respondent By: Shri Sunil Kumar Rajwanshi, D.R. Date Of Hearing: 23 01 2025 Date Of Pronouncement: 24 01 2025 O R D E R

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

outset, our attention was invited to the application dated 23.01.2025, vide which it has been submitted that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV, 2024) and copies Form No.1 DTVSV, 2024 and Acknowledgement Receipt of Income Tax Forms, bearing No.835131930220125, dated 22.01.2025 have been ... 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

Monappa S Shetty, Surathkal vs. Income Tax Officer, Ward 1(1), Mangalore

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

ITA 2066/BANG/2024[2016-17]Status: DisposedITAT Bangalore24 Jan 2025AY 2016-17

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadavassessment Years: 2016-17

For Appellant: Shri Sriram V Rao, C.AFor Respondent: Shri Ganesh R Gale, Standing Counsel for Dept

Authorized Representative (AR) of the Assessee submitted that the Assessee has settled the dispute arising in the impugned appeal under the Direct Tax Vivad se Vishwas Scheme (DTVSV), 2024 which is evident from form 4 issued by the Competent Authority dated 24-12-2024 and Page 2 of 2 placed ... settling the dispute arising in the impugned appeal on hand, accordingly, this appeal is dismissed as the issue is resolved under the Direct Tax Vivad se Vishwas Scheme, 2024. 4. In the result, the appeal filed by the Assessee is hereby dismissed under DTVSV 2024. Order pronounced in court

Smt. Jayashreeben Madhukant Bhatt, Rafaleshwer, Morbi-363642 vs. The Addl./Joint/DCIT/ACIT of Income Tax, Morbi

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

ITA 204/RJT/2024[2017-18]Status: DisposedITAT Rajkot23 Jan 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.204/Rjt/2024 "नधा"रणवष"/ Assessment Year: 2017-18 Smt.Jayshreeben M. Bhatt The Ito, Ward-2 बनाम Milanpark Co-Op. Society Morbi. Rafaleshwar Vs. Morbi 363 642 Pan : Acgpb 7599 B (अपीलाथ"/Appellant) : (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Raju Manek, Ld.Ar राज"व क" ओर से/Revenue By : Shri Abhimanyu Singh Yadav, Sr-Dr

For Appellant: Shri Raju Manek, Ld.ARFor Respondent: Shri Abhimanyu Singh Yadav, Sr-DR
Section 92Section 93

itself, Shri Raju Manek, 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 the matter has been settled. A copy of the order in Form No. 4 issued by the Pr.CIT-1, Rajkot ... under ‘the Direct Tax Vivad Se Vishwas Act” being the order for full and final settlement of tax arrear, dated 9.1.2025 is also placed before the Bench. Shri Raju M. Manek, on behalf of the assessee, by way of a letter dated 21.1.2025, submitted that assessee has prayed for withdrawal

Ankit Rungta, Basti vs. ITO, Basti

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

ITA 747/LKW/2024[2015-16]Status: DisposedITAT Lucknow23 Jan 2025AY 2015-16

Bench: Shri. Sudhanshu Srivastavaassessment Year: 2015-16 Ankit Rungta V. The Income Tax Officer M/S Pawan Pharma Basti - New Nai Basti, Basti Tan/Pan:Aogpr2095N (Appellant) (Respondent) Appellant By: Shri Rakesh Garg, Advocate Respondent By: Shri Sanjeev Krishna Sharma, D.R. Date Of Hearing: 22 01 2025 Date Of Pronouncement: 23 01 2025 O R D E R

For Appellant: Shri Rakesh Garg, AdvocateFor Respondent: Shri Sanjeev Krishna Sharma, D.R

invited my attention to the application dated 21.01.2024, vide which it has been submitted that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV, 2024) and copy of Form No.3 filed before the Income Tax Department, vide acknowledgement No.780505850281224 dated 28.12.2024 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. 4. In the result, the appeal of the assessee is dismissed for statistical purposes

Prabha Pal, Bareilly vs. Income Tax Officer Ward (2)1, Bareilly

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

ITA 731/LKW/2024[2014-2015]Status: DisposedITAT Lucknow23 Jan 2025AY 2014-2015

Bench: Shri. Sudhanshu Srivastavaassessment Year: 2014-15 Prabha Pal V. Income Tax Officer D-29, Indra Nagar Ward (2)1 Bareilly Bareilly Tan/Pan:Bdapp6457N (Appellant) (Respondent) Appellant By: None Respondent By: Shri Sanjeev Krishna Sharma, D.R. Date Of Hearing: 22 01 2025 Date Of Pronouncement: 23 01 2025 O R D E R

For Appellant: NoneFor Respondent: Shri Sanjeev Krishna Sharma, D.R

outset, my attention was invited to the application dated 18.01.2025, vide which it has been submitted that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV, 2024) and copy of Form No.2 dated 10.01.2025 issued by the Ld. Principal Commissioner of Income Tax, Bareilly (designated authority ... 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. 6. In the result, the appeal of the assessee is dismissed for statistical purposes

Mr. Satya Dev Singh, Bahraich vs. ITO Range-2, Bahraich

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

ITA 257/LKW/2024[2014-15]Status: DisposedITAT Lucknow23 Jan 2025AY 2014-15

Bench: Shri. Sudhanshu Srivastavaassessment Year: 2014-15 Mr. Satya Deo Singh V. The Income Tax Officer Proprietor – M/S Maa Bhagwati Range Ii Filling Station Bahraich 171, Near Pani Tanki, Civil Lines, Bahraich Tan/Pan:Bckps1925B (Appellant) (Respondent) Appellant By: Shri Shubham Rastogi, C.A. Respondent By: Shri Sanjeev Krishna Sharma, D.R. Date Of Hearing: 15 01 2025 Date Of Pronouncement: 23 01 2025 O R D E R

For Appellant: Shri Shubham Rastogi, C.AFor Respondent: Shri Sanjeev Krishna Sharma, D.R

invited my attention to the application dated 10.12.2024, vide which it has been 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.724914890251124 dated 25.11.2024 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. 4. In the result, the appeal of the assessee is dismissed for statistical purposes

Thomas Manual Dmello, Mumbai vs. ITO 10(2)(1), Mumbai

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

ITA 2911/MUM/2024[2010-11]Status: DisposedITAT Mumbai23 Jan 2025AY 2010-11

Bench: Shri Sandeep Singh Karhailsmt. Renu Jauhrithomas Manual Dmello 203, La Marie Co-Operative, Housing Society Ltd., Jai Bhavani Mata Roda, Amboli, Andheri West, Mumbai – 400058 ............... Appellant Pan – Aabpd6322R V/S Income Tax Officer – 10(2)(1), Aaykar Bhawan, Maharishi Karve Marg, ……………… Respondent Mumbai - 400020

For Appellant: Shri Brijesh Vyas, CAFor Respondent: Shri Hemanshu Joshi, Sr. DR
Section 250

Vide letter dated 13.01.2025, the assessee has requested for withdrawal of the appeal, as the assessee had preferred settlement under 2 Direct Tax Vivad Se Vishwas Scheme, 2024 and Form 2 was issued on 09.01.2025 and the assessee has also made the payment on 15.01.2025 towards full and final settlement

Nileshkumar Kishorchandra Mehta, Mumbai vs. ITO -19(2)(4), Mumbai

The appeal is dismissed as withdrawn

ITA 969/MUM/2024[2011-12]Status: DisposedITAT Mumbai22 Jan 2025AY 2011-12

Bench: Justice (Retd.) C.V. Bhadang & Shri B.R. Baskaran: A.Y : 2011-12

For Appellant: NoneFor Respondent: Ms. Monika H. Pande
Section 271(1)(c)

Today, the appellant has filed an application seeking to withdraw the appeal on the ground that the appellant has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 and accordingly, the application in Form no. 1 has been filed on 10.01.2025. The appellant has filed a letter to that effect

Time Ads and Publicity, Kochi vs. Commissioner of Income-Tax (Appeals), National Faceless Appeal Centre (NFAC)

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

ITA 344/COCH/2024[2005-06]Status: DisposedITAT Cochin21 Jan 2025AY 2005-06

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm Assessment Year: 2005-06 Time Ads & Publicity .......... Appellant 36-1724, Paramel House Shenoy Road, Kaloor Ernakulam 682017 [Pan: Aaacft2946] Vs. Acit, Circle - 2(2) .......... Respondent Kochi Appellant By: Shri Shrinivasakota, Ca Respondent By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 30.12.2024 Date Of Pronouncement: 21.01.2025

For Appellant: Shri Shrinivasakota, CAFor Respondent: Smt. Leena Lal, Sr. D.R

intends to withdraw the appeal, as the issue in the appeal is sought to be settled through 2 Time Ads and Publicity Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV). Accordingly, we permit the assessee to withdraw the appeal with liberty to revive the appeal, in the event the application

Young Women Christian Association, Thrissur vs. ITO Exemptions, Thrissur

In the result, appeals filed by the assessee are dismissed as withdrawn

ITA 147/COCH/2023[2016-17]Status: DisposedITAT Cochin21 Jan 2025AY 2016-17

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R

letter stating that the appellant intends to withdraw the appeals, as the issue in the appeals is sought to be settled through Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV). Accordingly, we permit the assessee to withdraw the appeals with No. 1 under DTVSV came to be rejected

Young Women Christian Association, Thrissur vs. ITO Exemptions, Thrissur

In the result, appeals filed by the assessee are dismissed as withdrawn

ITA 146/COCH/2023[2015-16]Status: DisposedITAT Cochin21 Jan 2025AY 2015-16

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R

letter stating that the appellant intends to withdraw the appeals, as the issue in the appeals is sought to be settled through Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV). Accordingly, we permit the assessee to withdraw the appeals with No. 1 under DTVSV came to be rejected

Young Women Christian Association, Thrissur vs. ITO Exemptions, Thrissur

In the result, appeals filed by the assessee are dismissed as withdrawn

ITA 145/COCH/2023[2014-15]Status: DisposedITAT Cochin21 Jan 2025AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R

letter stating that the appellant intends to withdraw the appeals, as the issue in the appeals is sought to be settled through Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV). Accordingly, we permit the assessee to withdraw the appeals with No. 1 under DTVSV came to be rejected

Young Women Christian Association, Thrissur vs. ITO Exemptions, Thrissur

In the result, appeals filed by the assessee are dismissed as withdrawn

ITA 144/COCH/2023[2013-14]Status: DisposedITAT Cochin21 Jan 2025AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R

letter stating that the appellant intends to withdraw the appeals, as the issue in the appeals is sought to be settled through Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV). Accordingly, we permit the assessee to withdraw the appeals with No. 1 under DTVSV came to be rejected

Biz Secure Labs Private Limited, Pune vs. The DCIT, Circle 1(1), . Pune

In the result, all the six appeals filed by the

ITA 1335/PUN/2024[2018-19]Status: DisposedITAT Pune21 Jan 2025AY 2018-19

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR

years mentioned therein. 2. Learned Counsel for the Assessee, at the outset, submitted that the assessee wants to settle the dispute under Direct Tax Vivad Se Vishwas Scheme-2024. He accordingly submitted that assessee may be permitted to withdraw the appeals, to which, Learned DR has no objection. Accordingly

Biz Secure Labs Private Limited, Pune vs. The DCIT, Circle 1(1), Pune

In the result, all the six appeals filed by the

ITA 1334/PUN/2024[2017-18]Status: DisposedITAT Pune21 Jan 2025AY 2017-18

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR

years mentioned therein. 2. Learned Counsel for the Assessee, at the outset, submitted that the assessee wants to settle the dispute under Direct Tax Vivad Se Vishwas Scheme-2024. He accordingly submitted that assessee may be permitted to withdraw the appeals, to which, Learned DR has no objection. Accordingly

Biz Secure Labs Private Limited, Pune vs. The DCIT, Circle 1(1) Pune, Pune

In the result, all the six appeals filed by the

ITA 1333/PUN/2024[2016-17]Status: DisposedITAT Pune21 Jan 2025AY 2016-17

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR

years mentioned therein. 2. Learned Counsel for the Assessee, at the outset, submitted that the assessee wants to settle the dispute under Direct Tax Vivad Se Vishwas Scheme-2024. He accordingly submitted that assessee may be permitted to withdraw the appeals, to which, Learned DR has no objection. Accordingly