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“DTVSV scheme”

Settlement & AmnestyDTVSV 2020DTVSV 2020198 judgments

Judgments citing DTVSV scheme

Sameer Chile, Damoh vs. Income Tax Officer, CPC

In the result, the appeal of the assessee is dismissed

ITA 29/JAB/2024[2021-22]Status: DisposedITAT Jabalpur21 May 2025AY 2021-22

Bench: SH. KUL BHARAT, VICE PRESIDENT AND SH. NIKHIL CHOUDHARY (Accountant Member)

For Appellant: Dr. Hemant S. Modh, AdvocateFor Respondent: Sh. Alok Bhura, Sr. DR
Section 143(1)Section 250Section 36(1)(va)

drew our attention to his earlier application dated 27.01.2025 requesting for permission to withdraw the appeal in view of his opting for the DTVSV Scheme, 2024. 1 A.Y. 2021-22 Sameer Chile It was informed that since the matter had been settled under the DTVSV, Scheme, 2024 the appeal

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In the result, the appeal filed by the Revenue is dismissed as withdrawn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

DTVSVS, 2024 on 28th April, 2025 wherein reference of appeal no. ITA 882/Ahd/2019 filed by the Department is appearing. As the objective of the ‘DTVSV Scheme’ is to reduce pending income tax litigations, we do not deem it necessary to adjudicate this pending appeal of the Revenue on merits ... DTVSVS, 2024, the present appeal is treated as withdrawn and dismissed. However, in the event the assessee fails to avail the benefit of DTVSV Scheme for any reason, then the Revenue will be at liberty to seek restoration of the original appeal for hearing before the Tribunal in accordance with

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In the result, all these six appeals are dismissed as withdrawn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

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 Form No.2 is awaited from ... kindly be permitted to withdraw these appeals with the liberty to revive the present appeals in the event that declaration made under the DTVSV Scheme, 2024 is not accepted by the Department. 3. The Ld. DR has no objection to the request of the assessee for withdrawing of these appeals

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

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 Form No.2 is awaited from ... kindly be permitted to withdraw these appeals with the liberty to revive the present appeals in the event that declaration made under the DTVSV Scheme, 2024 is not accepted by the Department. 3. The Ld. DR has no objection to the request of the assessee for withdrawing of these appeals

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

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 Form No.2 is awaited from ... kindly be permitted to withdraw these appeals with the liberty to revive the present appeals in the event that declaration made under the DTVSV Scheme, 2024 is not accepted by the Department. 3. The Ld. DR has no objection to the request of the assessee for withdrawing of these appeals

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

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 Form No.2 is awaited from ... kindly be permitted to withdraw these appeals with the liberty to revive the present appeals in the event that declaration made under the DTVSV Scheme, 2024 is not accepted by the Department. 3. The Ld. DR has no objection to the request of the assessee for withdrawing of these appeals

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

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 Form No.2 is awaited from ... kindly be permitted to withdraw these appeals with the liberty to revive the present appeals in the event that declaration made under the DTVSV Scheme, 2024 is not accepted by the Department. 3. The Ld. DR has no objection to the request of the assessee for withdrawing of these appeals

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

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

ITA 4688/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

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 Form No.2 is awaited from ... kindly be permitted to withdraw these appeals with the liberty to revive the present appeals in the event that declaration made under the DTVSV Scheme, 2024 is not accepted by the Department. 3. The Ld. DR has no objection to the request of the assessee for withdrawing of these appeals

Farfetch India Private Limited, Delhi vs. Income Tax Officer, National Faceless Assessment, Delhi

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

ITA 5555/DEL/2024[AY 2021-22]Status: DisposedITAT Delhi02 May 2025

Bench: Shri Mahavir Singh & Shri Pradip Kumar Kedia[Assessment Year : 2021-22] Farfetch India Pvt.Ltd. Vs Ito 333, 3Rd Floor, Devika Tower 6 National Faceless Nehru Place, South Delhi Assessment Centre New Delhi-110019 Delhi Pan-Aadcf3785H Appellant Respondent Appellant By None Respondent By Shri Rajesh Dhanesta, Sr.Dr Date Of Hearing 02.05.2025 Date Of Pronouncement 02.05.2025 Order

Section 143(3)

dated 17.04.2025, it is submitted that the assessee has filed declaration in Form 1 in order to avail “The Direct Tax Vivad Se Vishwas (DTVSV) Scheme, 2024”. Form 2 has also been issued by the Income Tax Department. The Ld. Counsel of the assessee thus sought withdrawal of the captioned ... request made on behalf of the assessee, the captioned appeal is dismissed. However, in the event, the assessee fails to avail the benefit of DTVSV Scheme for any bonafide reasons, then the assessee concerned shall be at liberty to seek restoration of original appeal for hearing before ITAT in accordance

Bimal Vijaybhai Shah, Anand vs. The ITO, Ward-1, Anand

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

ITA 1352/AHD/2024[2011-12]Status: DisposedITAT Ahmedabad30 Apr 2025AY 2011-12

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinhaassessment Year: 2011-12

light of the above request, the appeal is dismissed as withdrawn. However, in the event the assessee fails to avail the benefit of DTVSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to seek restoration of original appeal for hearing before the Tribunal in accordance

Pallichankudi Joseph Peter, Wayanad vs. JCIT, Range -2, Kozhikode

In the result, the appeal filed by the assessee isdismissed as withdrawn

ITA 1044/COCH/2024[2016-17]Status: DisposedITAT Cochin29 Apr 2025AY 2016-17

Bench: Shri Inturi Rama Rao & Shri Keshav Dubeyassessmentyear:2016-17 Pallichankudi Joseph Peter Mananthavady Jcit Wayanad Range-2 Vs. Kerala 670 645 Kozhikode Pan No :Ahapp1021F Appellant Respondent Appellant By : Shri Arun Raj S., A.R. Respondent By : Smt. Leena Lal, Sr. D.R. Date Of Hearing : 30.01.2025 Date Of Pronouncement : 29.04.2025 O R D E R Perkeshav Dubey: This Appeal At The Instance Of The Assessee Is Directed Against Theorder Of The Ld. Cit(A)/Nfac Dated 2.8.2024 Vide Din & Order No. Itba/Nfac/S/250/2024-25/1067262069(1) Passed U/S 250Of The Income Tax Act, 1961 (In Short “The Act”) For Theassessment Year 2016-17. 2. The Assessee Has Raised Various Grounds Of Appeal.

For Appellant: Shri Arun Raj S., A.RFor Respondent: Smt. Leena Lal, Sr. D.R
Section 250oSection 91(2)Section 92Section 92(1)

submitted that the assessee had already approached the designated authority to settle the captioned appeal under the Direct Tax Vivad se Vishwas Scheme, 2024 (DTVSV Scheme)by filing the Form 1 DTVSV Pallichankudi Joseph Peter, Wayanad Page 2 of 3 2024 and the designated authority had already issued the Form ... assessment year 2016-17. Consequently, in compliance with the provisions of the DTVSV Scheme, the assessee requested to allow for the withdrawal of the appeal. 4. The ld. D.R. on the other hand has no objection towards the request forwithdrawal of the appeal as the assessee has already opted

Akc International Pvt. Ltd., Kolkata vs. ITO, Ward 11(1), Kolkata

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

ITA 2595/KOL/2024[2018-19]Status: DisposedITAT Kolkata28 Apr 2025AY 2018-19

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.2595/Kol/2024 Assessment Year: 2018-19 Akc International Pvt. Ltd.…………………………………..….……….Appellant 26A, Alipore Road, Kolkata -27. [Pan: Aadca5493K] Vs. Ito, Ward-11(1), Kolkata...……..............................……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Assessee. Shri Lovish Shelly, Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : April 28, 2025 Date Of Pronouncing The Order : April 28, 2025 Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against An Order Dated 23.10.2024 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. No One Has Appeared On Behalf Of The Assessee In Spite Of Serving Notices For Hearing On Different Dates. However, An Application Dated 13.02.2025 Has Been Filed By The Assessee Stating That The Assessee Chooses To Settle The Tax Dispute Under The Direct Tax Vivad Se Viswas (Dtvsv) Scheme, 2024. The Assessee Filed Form No.1 Of The Said Scheme Dated 24.12.2024 & Form No.2 Was Also Received On 28.01.2025. Consequently, The Assessee Prayed Before Us For Withdrawal Of The Present Appeal.

Section 250

been filed by the assessee stating that the assessee chooses to settle the tax dispute under the Direct Tax Vivad Se Viswas (DTVSV) Scheme, 2024. The assessee filed Form No.1 of the said scheme dated 24.12.2024 and Form No.2 was also received on 28.01.2025. Consequently, the assessee prayed before ... said application dated 13.02.2025, we accept the prayer for withdrawal of the appeal as the assessee has opted to settle the dispute under the DTVSV scheme, 2024. Accordingly, we dismiss the present appeal as withdrawn. 5. In the result, the appeal of the assessee is dismissed as withdrawn. Kolkata

Tecnicas Reunidas Sa, Bangalore, Karnataka, India vs. Deputy Commissioner of Income-Tax, International Taxation, Circle 2(2), Bangalore, Karnataka

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

ITA 2460/BANG/2024[2019-20]Status: DisposedITAT Bangalore25 Apr 2025AY 2019-20

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2019-20

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

have heard the rival submissions and perused the materials available on record. As per the provisions of section 91(2) of the DTVSV Scheme, 2024, any appeal pending before the ITAT or CIT(A) in respect of disputed interest or disputed penalty or disputed fee or tax arrears shall ... deemed to have been withdrawn upon the issuance of certificate u/s 92(1) of the DTVSV Scheme, 2024. 5.1 On going through the letter along with the enclosures filed on 28.01.2025, we find that the Form No.2 i.e. Certificate under sub- section (1) of section 92 of the Finance

Autoliv India Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-1(1)(1), Bangalore

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

ITA 461/BANG/2022[2017-18]Status: DisposedITAT Bangalore25 Apr 2025AY 2017-18

Bench: Shri Prashant Maharishi & Shri Keshav Dubey

For Appellant: Ms. Manasa, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 143(3)Section 91(2)Section 92Section 92(1)

that the assessee company has decided to settle the appeal filed before the ITAT for the assessment year 2017-18 & 2018-19 under the DTVSV Scheme 2024 and accordingly the company had filed a declaration in the Form 1 DTVSV 2024 for the settlement of the disputes under the Direct ... assessee company requested to treat the both the appeals as having been withdrawn as the matter is now going to be settled under the DTVSV Scheme 2024. 4. The ld. D.R. on the other hand has no objection for the request of withdrawal of the appeals as urged

Tejora Technologies Limited, Thane vs. DCIT, Mumbai

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

ITA 510/MUM/2025[2012-13]Status: DisposedITAT Mumbai25 Apr 2025AY 2012-13

Bench: Ms. Kavitha Rajagopal, Jm & Shri. Omkareshwar Chidara, Am Tejora Technologies Limited Dcit Shop No. 2, A Wing, Swagatam Room No. 1925, 19Th Floor, Air India Complex, Shraddha Chsl, Jesal Park, Vs. Building, Narimon Point, Mumbai – Bhayandar (East), Thane – 401105. 400064. Pan/Gir No. Aaccr4375E (Appellant) : (Respondent) Assessee By : Shri. Neeraj Mangla, Ca : Shri. Hemanshi Joshi, Sr. Dr. Respondent By : 03.04.2025 Date Of Hearing Date Of Pronouncement : 25.04.2025 O R D E R Per Kavitha Rajagopal, J M: This Appeal Has Been Filed By The Assessee, Challenging The Order Of The Learned Commissioner Of Income Tax (Appeals) 54, Mumbai (‘Ld. Cit(A)’ For Short), National Faceless Appeal Centre (‘Nfac’ For Short) Passed U/S.250 Of The Income Tax Act, 1961 (‘The Act'), Pertaining To The Assessment Year (‘A.Y.’ For Short) 2012-13. 2. The Learned Authorised Representative (‘Ld. Ar’ For Short) For The Assessee Filed An Application During The Course Of Hearing Stating That The Assessee Has Opted To Settle The Dispute Through The Direct Tax Vivad Se Vishwas Scheme, 2024 Along With Form 1 Dtvsv 2024. Tejora Technologies Ltd. 3. Upon Perusal Of The Same, We Deem It Fit To Dismiss The Appeal Filed By The Assessee As Withdrawn With The Liberty That The Assessee May Revive The Appeal If The Same Has Not Been Settled In The Dtvsv Scheme, If Necessary. 4. In The Result, The Appeal Filed By The Assessee Is Dismissed As Withdrawn. Order Pronounced In The Open Court On 25.04.2025 (Omkareshwar Chidara)Mumbai; Dated: 25.04.2025 Karishma J. Pawar (Stenographer) Copy Of The Order Forwarded To: 1. The Appellant 2. The Respondent 3. Cit- Concerned 4. Dr, Itat, Mumbai 5. Guard File By Order

For Appellant: Shri. Neeraj Mangla, CAFor Respondent: 03.04.2025
Section 250

assessee as withdrawn with the liberty that the assessee may revive the appeal if the same has not been settled in the DTVSV scheme, if necessary. 4. In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on 25.04.2025 (OMKARESHWAR CHIDARA

Rajashekar Yegavakote Laxminarasappa, Bangalore vs. Assistant Commissioner of Income-Tax, Circle-2(3)(1), Bangalore

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

ITA 1949/BANG/2024[2015-16]Status: DisposedITAT Bangalore23 Apr 2025AY 2015-16

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubeyassessment Year: 2015-16

For Appellant: N O N EFor Respondent: Sri Subramanian S., D.R
Section 250Section 91(2)Section 92Section 92(1)

have heard the rival submissions and perused the materials available on record. As per the provisions of section 91(2) of the DTVSV Scheme, 2024, any appeal pending before the ITAT or CIT(A) in respect of disputed interest or disputed penalty or disputed fee or tax arrears shall ... deemed to have been withdrawn upon the issuance of certificate u/s 92(1) of the DTVSV Scheme, 2024. 4.1 On going through the letter along with the enclosures filed on 27/12/2024, we find that the Form No.2 i.e. Certificate under sub- section (1) of section 92 of the Finance

Dilip Dinesh Patel (HUF), Mumbai vs. Income Tax Officer Ward 1(1), Thane

In the result, the grounds raised by the assessee are

ITA 1368/MUM/2025[2011-12]Status: DisposedITAT Mumbai23 Apr 2025AY 2011-12
Section 10(38)Section 250Section 250(6)Section 254(1)Section 4

case and in law, the JCIT (A) has erred in dismissing the appeal on the ground that the appellant had opted for DTVSV Scheme, 2020 and Form-3 was also issued by the Designated Authority without appreciating the fact that the appellant had not made paid the amount which

Dakshin Bihar Gramin Bank, Patna vs. CPC TDS, Ghaziabad

In the result, all the appeals of the assessee are dismissed as withdrawn

ITA 554/PAT/2024[2015-16]Status: DisposedITAT Patna22 Apr 2025AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Sanjay Awasthii.T.A. Nos. 522 To 538/Pat/2024 Assessment Year: 2013-2014 & I.T.A. Nos. 539 To 549/Pat/2024 Assessment Year: 2014-2015 & I.T.A. Nos. 550 To 554/Pat/2024 Assessment Year: 2015-2016 Dakshin Bihar Gramin Bank,……………..……Appellant Mango Bandar Branch, Shri Vishnu Commercial Complex, Nh-30, New Bypass, Ashochak, Patna-800030, Bihar [Pan:Aaead5069K] -Vs.- Assistant Commissioner Of Income Tax,....Respondent Centralized Processing Cell (Cpc), Tds, Ghaziabad-201010, Uttar Pradesh Appearances By: N O N E, Appeared On Behalf Of The Assessee Shri Ashwani Kr. Singal, Jcit, Appeared On Behalf Of The Revenue

Declaration in Form No. 1 and Form 2 with the Competent Authority and filling of Form 3 alongwith the payment under the provisions of DTVSV Scheme has also been made and, therefore, prayed before the Bench that the assessee may be allowed to withdraw these appeals. 3. On the other

Dakshin Bihar Gramin Bank, Patna vs. CPC TDS, Ghaziabad

In the result, all the appeals of the assessee are dismissed as withdrawn

ITA 553/PAT/2024[2015-16]Status: DisposedITAT Patna22 Apr 2025AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Sanjay Awasthii.T.A. Nos. 522 To 538/Pat/2024 Assessment Year: 2013-2014 & I.T.A. Nos. 539 To 549/Pat/2024 Assessment Year: 2014-2015 & I.T.A. Nos. 550 To 554/Pat/2024 Assessment Year: 2015-2016 Dakshin Bihar Gramin Bank,……………..……Appellant Mango Bandar Branch, Shri Vishnu Commercial Complex, Nh-30, New Bypass, Ashochak, Patna-800030, Bihar [Pan:Aaead5069K] -Vs.- Assistant Commissioner Of Income Tax,....Respondent Centralized Processing Cell (Cpc), Tds, Ghaziabad-201010, Uttar Pradesh Appearances By: N O N E, Appeared On Behalf Of The Assessee Shri Ashwani Kr. Singal, Jcit, Appeared On Behalf Of The Revenue

Declaration in Form No. 1 and Form 2 with the Competent Authority and filling of Form 3 alongwith the payment under the provisions of DTVSV Scheme has also been made and, therefore, prayed before the Bench that the assessee may be allowed to withdraw these appeals. 3. On the other

Dakshin Bihar Gramin Bank, Patna vs. ACIT, CPC, TDS, Ghaziabad

In the result, all the appeals of the assessee are dismissed as withdrawn

ITA 552/PAT/2024[2015-16]Status: DisposedITAT Patna22 Apr 2025AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Sanjay Awasthii.T.A. Nos. 522 To 538/Pat/2024 Assessment Year: 2013-2014 & I.T.A. Nos. 539 To 549/Pat/2024 Assessment Year: 2014-2015 & I.T.A. Nos. 550 To 554/Pat/2024 Assessment Year: 2015-2016 Dakshin Bihar Gramin Bank,……………..……Appellant Mango Bandar Branch, Shri Vishnu Commercial Complex, Nh-30, New Bypass, Ashochak, Patna-800030, Bihar [Pan:Aaead5069K] -Vs.- Assistant Commissioner Of Income Tax,....Respondent Centralized Processing Cell (Cpc), Tds, Ghaziabad-201010, Uttar Pradesh Appearances By: N O N E, Appeared On Behalf Of The Assessee Shri Ashwani Kr. Singal, Jcit, Appeared On Behalf Of The Revenue

Declaration in Form No. 1 and Form 2 with the Competent Authority and filling of Form 3 alongwith the payment under the provisions of DTVSV Scheme has also been made and, therefore, prayed before the Bench that the assessee may be allowed to withdraw these appeals. 3. On the other