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“direct tax vivad se vishwas”

Settlement & AmnestyDTVSV 2020DTVSV 20202,154 judgments

Judgments citing direct tax vivad se vishwas

Pradip Jalan, Kolkata vs. A.C.I.T., Circle - 43, Kolkata

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 2444/KOL/2024[2013-2014]Status: DisposedITAT Kolkata26 May 2025AY 2013-2014

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. No. 2444/Kol/2024 Assessment Year: 2013-2014 Pradip Jalan,………………………………..………Appellant C/O. Mechanical Engineering Industries, 2Nd Floor, 113A, Manohar Das Katra, Kolkata-700007 [Pan:Acopj1980E] -Vs.- Assistant Commissioner Of Income Tax,...Respondent Circle-43, Kolkata, 3, Government Place (West), Kolkata-700001 Appearances By: None (Withdrawal Application), Appeared On Behalf Of The Assessee Shri Abhijit Adhikary, Jcit, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: May 5, 2025 Date Of Pronouncing The Order: May 26, 2025 O R D E R

Pradip Jalan 2. The assessee-appellant has submitted a letter dated 6th February, 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 has received Form 2 dated 31.01.2025 from the Competent Authority

Rimmi Marwaha, Batala vs. Income Tax Officer, Batala

In the result, the appeal filed by the assessee is dismissed as withdrawn

ITA 356/ASR/2024[2017-18]Status: DisposedITAT Amritsar23 May 2025AY 2017-18

Bench: Sh. Udayan Dasgupta & Sh. Brajesh Kumar Singh

For Appellant: None (Withdrawal application)For Respondent: (3) The CIT concerned
Section 250(6)Section 92(1)

above assessee has filed written request for withdrawal of the appeal due to the reasons that they have filed application under “Direct Tax Vivad Se Vishwas Scheme-2024”, for settlement of disputes relating to tax arrears, in respect of the assessment year stated above. 4. Documentary evidence in Form

Payal Sukhramani, Satna vs. ITO Ward-2, Satna

In the result, the appeal of the assessee is dismissed

ITA 95/JAB/2024[2012-13]Status: DisposedITAT Jabalpur22 May 2025AY 2012-13

Bench: Sh. Kul Bharat & Sh. Nikhil Choudharya.Y. 2012-13 Payal Sukhramani, Vs. Income Tax Officer, House No.128/3, First Floor, Satna Master Plan, Near Overbridge, Satna, Madhya Pradesh-485001 Pan:Bwdps3622L (Appellant) (Respondent) Assessee By: Sh. Rahul Bardia, Fca Revenue By: Sh. Alok Bhura, Sr. Dr Date Of Hearing: 20.05.2025 Date Of Pronouncement: 22.05.2025 O R D E R Per Nikhil Choudhary, A.M. This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), Nfac Under Section 250 Of The Income Tax Act, 1961, Dated 3.04.2024, Dismissing The Appeal Of The Assessee That Was Filed Against The Order Of The Ito, Ward-2, Stana Dated 9.12.2019. The Grounds Of Appeal Are As Under:- “1. That The Cit (A) Order Is Bad In Law, Facts Void Ab Initio & Without Jurisdiction. 2. That The Ld Cit Appeals Failed To Appreciate That The Sale Of Shares Was For A Consideration Of Rs 6,15,550 Whereas Addition Made For Rs 24,25,650/- By Mistake. The Assessee Made Submission Against Ground No.2 Regarding Clerical Mistake & Also Informed For Rectification Application Filed On Filed Has Been Rejected. 3. That The Ld Cit Appeals Erred In Sustaining Addition For Rs 24,25,650 U/S 68 Against Sale Of Shares Claimed As Exmpet U/S 10(38). 4. That The Ld Cit Appeals Erred In Invoking The Provisions Of Section 115Bbe Against Addition Made U/S 68 For Ay 2012-13. 5. That The Ld Cit Appeals Erred In Sustaining The Addition Of Rs 1,23,263/- Against Alleged Commission Payment For Transaction In Shares. 1 A.Y. 2012-13 Payal Sukhramani

For Appellant: Sh. Rahul Bardia, FCAFor Respondent: Sh. Alok Bhura, Sr. DR
Section 10(38)Section 115BSection 250Section 68

hearing, Sh. Rahul Bardia, FCA (hereinafter referred to as the ‘ld. AR’) submitted that the assessee had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024 and Form No.2 had been issued to the assessee by the PCIT, Jabalpur on 6.02.2025. It was submitted that the assessee was desirous ... appeal of the assessee is dismissed as withdrawn. However, in the event that the tax dispute is not settled under the Direct Tax Vivad Se Vishwas Scheme, 2024, the assessee will be at liberty to approach the Tribunal again. 5. In the result, the appeal of the assessee is dismissed

Up Postal Primary Cooperative Bank Ltd, Lucknow vs. ITO-6(2), Lucknow

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

ITA 44/LKW/2024[2012-13]Status: DisposedITAT Lucknow22 May 2025AY 2012-13

Bench: Shri. Sudhanshu Srivastava & Shri Nikhil Choudharyassessment Year: 2012-13 U.P. Postal Primary Cooperative V. The Income Tax Officer 6(2) Bank Limited Lucknow 3, Balmiki Road, Lalbagh Hazratganj, Lucknow Tan/Pan:Aaaau1436F (Appellant) (Respondent) Appellant By: Ms. Gurneet Kaur, Advocate Respondent By: Shri Sanjeev Krishna Sharma, D.R. Date Of Hearing: 05 05 2025 Date Of Pronouncement: 22 05 2025 O R D E R

For Appellant: Ms. Gurneet Kaur, AdvocateFor Respondent: Shri Sanjeev Krishna Sharma, D.R
Section 92

assessee (Ld. A.R.) submitted an application dated Nil, vide which it has been submitted that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV, 2024). The Ld. A.R. furnished a copy of Form No.2 [Certificate under sub-section (1) of section 92 of the Page ... Finance (No.2) Act, 2024 (under the Direct Tax Vivad Se Vishwas Scheme, 2024)] issued by the Ld. Principal Commissioner of Income Tax, Lucknow (designated authority), vide dated 31.12.2024. The prayer of the Ld. A.R. was that in view of the above, assessee may be permitted to withdraw the appeal

Yashwant Maurya, Ambedkar Nagar vs. ITO-3, Ambedkar Nagar, Faizabaad, Lucknow

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

ITA 123/LKW/2024[2018-19]Status: DisposedITAT Lucknow22 May 2025AY 2018-19

Bench: Shri. Sudhanshu Srivastava & Shri Nikhil Choudharyassessment Year: 2018-19 Yashwant Maurya V. The Ito-3 Dandari, Jalalpur Ambedkar Nagar Ambedkar Nagar Tan/Pan:Cyrpm3076R (Appellant) (Respondent) Appellant By: None Respondent By: Shri Amit Kumar, D.R. Date Of Hearing: 06 05 2025 Date Of Pronouncement: 22 05 2025 O R D E R

For Appellant: NoneFor Respondent: Shri Amit Kumar, D.R
Section 92

appeal was filed by the Counsel of the assessee, vide which it has been submitted that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV, 2024). A copy of Form No.2 [Certificate under sub-section (1) of Page 2 of 2 section 92 of the Finance ... No.2) Act, 2024 (under the Direct Tax Vivad Se Vishwas Scheme, 2024)] issued by the Ld. Principal Commissioner of Income Tax, Gorakhpur (designated authority), vide dated 26.12.2024 was also enclosed therewith. The prayer of the Ld. A.R. was that in view of the above, assessee may be permitted to withdraw

Anil Kumar Jain, Bina vs. Income Tax Officer Bina, Bina

In the result, the appeal of the assessee is dismissed

ITA 18/JAB/2024[2012-13]Status: DisposedITAT Jabalpur21 May 2025AY 2012-13

Bench: Sh. Kul Bharat & Sh. Nikhil Choudharya.Y. 2012-13 Anil Kumar Jain, Vs. Ito, Bina 7, Shrut Nilay Chaitanya Dham, Bina, Madhya Pradesh Pan:Abzpj8271G (Appellant) (Respondent) Assessee By: Sh. Sapan Usrethe, Advocate Revenue By: Sh. Alok Bhura, Sr. Dr Date Of Hearing: 19.05.2025 Date Of Pronouncement: 21.05.2025 O R D E R Per Nikhil Choudhary, A.M. This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), Nfac Dated 14.03.2023 Under Section 250 Of The Income Tax Act, 1961 Dismissing The Appeal Of The Assessee Against The Order Of The Ito, Bina Dated 22.12.2017. The Grounds Of Appeal Are As Under:- “1. That On The Facts & In The Circumstances Of The Case The Order Of The Learned Lower Authorities Are Vitiated On Several Grounds Hence The Same May Kindly Be Quashed. 2. That The Delay In Filing Of Appeal Be Kindly Condoned. 3. That The Order Of The Learned Lower Authorities Passed Are Unlawful & Illegal. 4. That The Learned Lower Authorities Were Not Justified In Not Allowing Proper & Meaningful Opportunity Of Being Heard. Also The Learned Cit (Appeals), National Faceless E-Appeal Centre, Was Also Not Justified In Not Allowing Any Opportunity Of Personal Hearing Through Digital Media Before Confirming The Disallowance. 5. That The Various Findings Of The Learned Lower Authorities Are Opposed To The Facts Hence The Same May Kindly Be Quashed.

For Appellant: Sh. Sapan Usrethe, AdvocateFor Respondent: Sh. Alok Bhura, Sr. DR
Section 250

hearing, Sh. Sapan Usrethe, ld. AR drew our attention to the fact that the assessee had filed a declaration under the Direct Tax Vivad Se Vishwas Scheme, 2024 and received Form No.2 from the designated authority determining the amount payable and also paid the said amount. Accordingly, the assessee requested

The ITO, Patan Ward-5, Mehsana vs. Smt. Payalben Rameshbhai Desai, Mehsana

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

ITA 882/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad20 May 2025AY 2014-15

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaassessment Year: 2014-15

kept for orders. Thereafter, the assessee filed a letter dated 28th April, 2025, informing that the assessee has opted for “Direct Tax Vivad Se Vishwas Scheme, 2024” and also filed copy of Form No.1 under the said Scheme. The matter was fixed for clarification on 06.05.2024 when Shri Kushal Fofaria

Utv Software Communication Pvt Ltd, Mumbai vs. ACIT, Circle 16(1), Mumbai

In the result, the appeal filed by the assessee is dismissed as withdrawn with the liberty to get it restored, in case, the settlement is not worked out

ITA 6846/MUM/2024[2021-22]Status: DisposedITAT Mumbai20 May 2025AY 2021-22

Bench: Shri Om Prakash Kant & Shri Raj Kumar Chauhanutv Software Communications Vs. Assessment Unit/Nfac Private Limited /Acit Circle 16(1), Star House, Urmi Estate, 95, Aayakar Bhavan, M.K. Road, Ganpatrao Kadam Marg, Lower Mumbai-400 020 Parel (W), Mubmai – 400 013 Pan: Aaacu4122G (Appellant) (Respondent)

Section 143(3)Section 144C(13)Section 144C(5)Section 253Section 91Section 91(2)Section 92(1)

assessee has requested to withdraw the appeal as the assessee has decided to opt for the settlement of the appeal under Direct Tax Vivad se Vishwas Scheme (VSV Scheme). The operative portion of the letter extracted as under:- The captioned appeal was filed by the Appellant on 26 December ... Appellant respectfully submits that it has decided to opt for the settlement of the captioned appeal under the Direct Tax Vivad se Vishwas Scheme, 2024 ('VSV Scheme'). The Appellant has filed Form 1 (i.e., declaration and undertaking as per the provisions of section 91 of the VSV Scheme) with

Dr Vikas Jagannath Pol, Pune vs. Income Tax Officer, Ward-11(2), Pune

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

ITA 1618/PUN/2024[2014-15]Status: DisposedITAT Pune16 May 2025AY 2014-15

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1618/Pun/2024 Assessment Year : 2014-15

For Appellant: Shri Chandan KatariyaFor Respondent: Shri Manish Mehta
Section 271(1)(c)Section 6

outset, Ld. Counsel for the assessee submitted that assessee has settled the quantum addition issue under the Direct Tax Vivad Se Vishwas Scheme, 2024 by filing Form No.1 and Form No.2 has been issued by the competent authority and after deposit of tax amount mentioned in Form No.2, Revenue authorities ... been levied on the 2 Dr. Vikas Jagannath Pol quantum addition which has been settled therefore as per section 6 of Direct Tax Vivad Se Vishwas Scheme, 2024 the assessee is entitled to full immunity from imposition of penalty. He requested for withdrawal of the appeal to which ld. Departmental

Aksh Optifibre Ltd, Faridabad vs. DCIT, Central Circle-26, Delhi

In the result, appeal of the assesseein ITA no

ITA 2334/DEL/2022[2018-19]Status: DisposedITAT Delhi16 May 2025AY 2018-19

Bench: Shri Ramit Kochar & Shri Sudhir Pareek

For Appellant: Shri Akul Agarwal,CAFor Respondent: Shri S K Jadhav,CIT- DR
Section 143(3)Section 144C(13)Section 92Section 93

outset ,ld. Counsel appearing for the assessee submitted before the Bench that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024, and the department has already issued Form No 4 (DIN / Acknowledgment No. 850967781300125) for full and final settlement of the tax arrear under Sub-Section ... Section 92 read with Section 93 of Finance (No. 2) Act,2024 under the Direct Tax Vivad Se Vishwas Scheme, 2024. The assessee has placed on record Form Nos. 3&4. Prayers are made by the assessee that in view thereof, the assessee wants to withdraw its appeal

Ganesh Gramastha Seva Mandal, Mumbai vs. ITO 102, Exem. Ward 1(3), Mumbai

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

ITA 6417/MUM/2024[2018-19]Status: DisposedITAT Mumbai15 May 2025AY 2018-19

Bench: Shri Narendra Kumar Billaiyashri Sandeep Singh Karhailganesh Gramastha Seva Mandal, Vazira Gaothan, L.T. Road, Borivali – W, Mumbai - 400091 ............... Appellant Pan : Aaatg2886L V/S Ito – 102, Exem, Ward – 1(3), 619, 6Th Floor, ……………… Respondent Cumballa Hill Mtnl Te Building, Mumbai - 400026

For Appellant: Shri Prashant GhumareFor Respondent: Shri Arun Kati Datta, CIT-DR
Section 250

hearing, the learned AR referred to a letter dated 29.04.2025 filed by the assessee, submitting that the assessee has opted for 2 Direct Tax Vivad Se Vishwas Scheme, 2024 and filed the declaration in Form no.1 on 29.01.2025. Along with the letter mentioned above, the assessee has filed a copy

Natha Pandit Raut, Pune vs. DCIT, Circle 2, Pune

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

ITA 1766/PUN/2024[2018-19]Status: DisposedITAT Pune14 May 2025AY 2018-19

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2018-19 Natha Pandit Raut Dcit, Circle 2, Pune Office No.101, Global Port Pashankar Auto Complex, Off Mumbai Vs. Bangalore Highway, Baner, Pune - 411045 Pan: Aatpr6854L (Appellant) (Respondent)

For Appellant: Shri Kapil Hirani (virtual)For Respondent: Shri Ramnath P Murkunde
Section 143(2)Section 14ASection 54Section 68

have received Form No 5 towards full and final settlement of tax under Section 5(2) read with Section 6 of the Direct Tax Vivad Se Vishwas Act, 2020, after all the taxes are paid and withdrawn the appeal. (Necessary documents are attached - Annexure ... have received Form No 5 towards full and final settlement of tax under Section 5(2) read with Section 6 of the Direct Tax Vivad Se Vishwas Act, 2020, after all the taxes are paid and withdrawn the appeal. (Necessary documents are attached Annexure

Gangavarapu Sreenivasulu Naidu, Bengaluru vs. ITO., Ward-1, Nellore

In the result, appeals filed by the assessee is allowed for statistical purpose

ITA 63/HYD/2025[2014-15]Status: DisposedITAT Hyderabad14 May 2025AY 2014-15

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.63/Hyd/2025 (निर्धारण वर्ा/Assessment Year: 2014-15) Gangavarapu Sreenivasulu Vs. Income Tax Officer Naidu Circle-1 Bengaluru Nellore [Pan :Dalps7755C]

For Appellant: Shri K.A.Sai Prasad, ARFor Respondent: Shri Rahul Singhania, DR
Section 250

case of Shri Satish Bandapelly vs ITO in ITA No.998 to 1001/Hyd/2024. The Ld.AR has further submitted that the assessee opted for Direct Tax Vivad Se Vishwas Scheme, 2024 to settle the tax dispute involved in the present appeal, however, the declaration of the assessee was rejected by the designated ... record of the Ld.CIT(A) for adjudication of the same on merits, then the assessee would avail the benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 to settle the dispute. He has also filed a copy of the fresh declaration filed by the assessee under the Direct Tax Vivad

Aluminium Pechiney, New Delhi vs. ACIT, New Delhi

ITA 700/DEL/2022[2018-19]Status: DisposedITAT Delhi14 May 2025AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishra

ITA Nos.700/D/2022 & 685/D/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL

Valsala Krishnan, Thrissur vs. ITO, Ward 2(1), Thrissur

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

ITA 931/COCH/2024[2016-2017]Status: DisposedITAT Cochin13 May 2025AY 2016-2017

Bench: Shri George George K., Vp & Shri Inturi Rama Rao, Am

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

submitted that the assessee intends to withdraw the appeal as the issue in the appeal is sought to be settled through 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

Ahresty India Pvt. Ltd., Rewari vs. DCIT Circle, Rewari

In the result, all these six appeals are dismissed as withdrawn

ITA 796/DEL/2020[2012-13]Status: DisposedITAT Delhi09 May 2025AY 2012-13

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh[Assessment Year: 2011-12] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2011-12] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent

stated at bar that the assessee wants to withdraw the captioned appeals as the assessee is to avail the benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 ( in short ‘DTVSV Scheme, 2024’) and the assessee has duly filed Form No.1. The ld. Counsel for the assessee also stated that

ACIT Circle, Rewari vs. Ahresty India Pvt. Ltd., Rewari

In the result, all these six appeals are dismissed as withdrawn

ITA 625/DEL/2020[2012-13]Status: DisposedITAT Delhi09 May 2025AY 2012-13

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh[Assessment Year: 2011-12] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2011-12] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent

stated at bar that the assessee wants to withdraw the captioned appeals as the assessee is to avail the benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 ( in short ‘DTVSV Scheme, 2024’) and the assessee has duly filed Form No.1. The ld. Counsel for the assessee also stated that

Ahresty India Pvt. Ltd., Rewari vs. ACIT, Circle, Rewari

In the result, all these six appeals are dismissed as withdrawn

ITA 9461/DEL/2019[2015-16]Status: DisposedITAT Delhi09 May 2025AY 2015-16

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh[Assessment Year: 2011-12] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2011-12] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent

stated at bar that the assessee wants to withdraw the captioned appeals as the assessee is to avail the benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 ( in short ‘DTVSV Scheme, 2024’) and the assessee has duly filed Form No.1. The ld. Counsel for the assessee also stated that

Ahresty India Pvt. Ltd., Rewari vs. ACIT, Circle- Rewari, Rewari

In the result, all these six appeals are dismissed as withdrawn

ITA 7529/DEL/2017[2013-14]Status: DisposedITAT Delhi09 May 2025AY 2013-14

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh[Assessment Year: 2011-12] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2011-12] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent

stated at bar that the assessee wants to withdraw the captioned appeals as the assessee is to avail the benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 ( in short ‘DTVSV Scheme, 2024’) and the assessee has duly filed Form No.1. The ld. Counsel for the assessee also stated that

Ahresty India Pvt. Ltd., Rewari vs. DCIT, Rewari

In the result, all these six appeals are dismissed as withdrawn

ITA 4718/DEL/2017[2011-12]Status: DisposedITAT Delhi09 May 2025AY 2011-12

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh[Assessment Year: 2011-12] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2011-12] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent

stated at bar that the assessee wants to withdraw the captioned appeals as the assessee is to avail the benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 ( in short ‘DTVSV Scheme, 2024’) and the assessee has duly filed Form No.1. The ld. Counsel for the assessee also stated that