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“DTVSV scheme”

Settlement & AmnestyDTVSV 2020DTVSV 2020198 judgments

Judgments citing DTVSV scheme

Chetna Shitalkumar Gorawala, Mumbai vs. ITO Ward 42(1)(1), Mumbai

In the result, the appeal filed by the assessee is dismissed as withdrawn

ITA 6564/MUM/2024[2017-18]Status: DisposedITAT Mumbai24 Feb 2025AY 2017-18

Bench: Ms. Kavitha Rajagopal, Jm & Shri. Omkareshwar Chidara, Am Chetna Shitalkumar Gorawala Ito Ward 42(1)(1) H11, 403, Palm Acres Chs, Mhada C41-43, G Block Bkc, Gilban Area, Vs. Complex, Sion East, Mumbai – 400022 Bandra East, Mumbai – 400051. Pan/Gir No. Anxpg2161Q (Assessee) : (Respondent) Assessee By : None Respondent By : Shri. Anil Gupta, Sr. Dr. Date Of Hearing : 24.02.2025 Date Of Pronouncement : 24.02.2025 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) 52, 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) 2014-15. 2. The Assessee Intends To Settle The Dispute In The Present Appeal Through The Direct Tax Vivad Se Vishwas Scheme, 2024 In Its Submission Dated 05.02.2025. & Had Sought For An Adjournment On That Date. Today, When The Matter Came Up Before Us, For Hearing, None Was Present On Behalf Of The Assessee Neither Was Any Adjournment Application Filed. Chetna Shitalkumar Gorawala 3. Upon Perusal Of The Records, We Deem It Fit To Dismiss The Appeal Filed By The Assessee As Withdrawn With The Liberty That The Assessee May Revive The Appeal If The Same Has Not Been Settled In The Dtvsv Scheme, If & When Necessary. 4. In The Result, The Appeal Filed By The Assessee Is Dismissed As Withdrawn. Order Pronounced In The Open Court On 24.02.2025 (Omkareshwar Chidara)Mumbai; Dated: 24.02.2025 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: NoneFor Respondent: Shri. Anil Gupta, SR. DR
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assessee as withdrawn with the liberty that the assessee may revive the appeal if the same has not been settled in the DTVSV scheme, if and when necessary. 4. In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court

DCIT, Central Circle, 4(3), Kolkata vs. Champion Dealtrade Private Limited, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1092/KOL/2024[2012-13]Status: DisposedITAT Kolkata21 Feb 2025AY 2012-13

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyi.T.A. No.1092/Kol/2024 Assessment Year: 2012-13 Dcit, Central Circle- 4(3), Kolkata …………………......................……….……Appellant Vs. Champion Dealtrade (P) Ltd..............…..….…..….........……........……...…..…..Respondent 7Th Floor, Room No.C Rup Bhawan, 28, Black Burn Central Avenue, Kol-700012. [Pan: Aaecc2849Q] Appearances By: Shri P. N. Barnwal, Cit-Dr, Appeared On Behalf Of The Appellant. Shri Siddharth Agarwal, Advocate Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 19, 2025 Date Of Pronouncing The Order : February 21, 2025 Order Per Rajesh Kumar: The Present Appeal Filed By The Revenue For The Assessment Year 2012-13 Against The Order Dated 07.03.2024 Of The Commissioner Of Income Tax (Appeals)-27, Kolkata [Hereinafter Referred To As ‘Cit(A)’] U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. At The Outset, The Ld. Ar Of The Assessee Has Submitted A Letter Dated 01.02.2025 Stating Therein That The Assessee Has Filed An Application On 30.01.2025 Under The Direct Tax Vivad Se Viswas (Dtvsv) Scheme, 2024 & The Department Has Not Yet Issued Due Certificate In Form No.2 In This Respect. Under The Circumstances, The Assessee Prayed Before Us To Allow The Appeal To Be Withdrawn.

Section 250

submitted a letter dated 01.02.2025 stating therein that the assessee has filed an application on 30.01.2025 under the Direct Tax Vivad Se Viswas (DTVSV) Scheme, 2024 and the department has not yet issued due certificate in Form No.2 in this respect. Under the circumstances, the assessee prayed before ... other hand, the ld. DR candidly accepted the fact that the assessee has already filed Form No.1 for settling the dispute under DTVSV scheme, 2024. I.T.A. No.1092/Kol/2024 Assessment Year: 2012-13 Champion Dealtrade (P) Ltd 4. After hearing the submissions made by both the parties and considering the facts

R Tulsidas Exports Private Limited, Mumbai vs. DCIT, Circle-3(3)(1), Mumbai

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

ITA 982/MUM/2024[2015-16]Status: DisposedITAT Mumbai21 Feb 2025AY 2015-16

Bench: Ms. Kavitha Rajagopal, Jm & Shri. Omkareshwar Chidara, Am

For Appellant: Shri. Mahesh DhumneFor Respondent: Shri. P. D. Chougule, Sr. DR
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 and when necessary. ITA No. 981 & 982/Mum/2024 (A.Y. 2014-15 & 2015-16) R Tulsidas Exports Private Limited 4. In the result, the appeals filed

R Tulsidas Exports Private Limited, Mumbai vs. DCIT, Circle-3(3)(1), Mumbai

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

ITA 981/MUM/2024[2014-15]Status: DisposedITAT Mumbai21 Feb 2025AY 2014-15

Bench: Ms. Kavitha Rajagopal, Jm & Shri. Omkareshwar Chidara, Am

For Appellant: Shri. Mahesh DhumneFor Respondent: Shri. P. D. Chougule, Sr. DR
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 and when necessary. ITA No. 981 & 982/Mum/2024 (A.Y. 2014-15 & 2015-16) R Tulsidas Exports Private Limited 4. In the result, the appeals filed

Bankesh Chandra Agrawal, Mumbai vs. DCIT, CC 3(3), Mumbai

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

ITA 559/MUM/2024[2011-12]Status: DisposedITAT Mumbai21 Feb 2025AY 2011-12

Bench: Ms. Kavitha Rajagopal, Jm & Shri. Omkareshwar Chidara, Am

For Appellant: Ms. Ishita KasliwalFor Respondent: Shri. P. D. Chougule, SR. DR
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 and when necessary. ITA No. 559 & 558/Mum/2024 (A.Y. 2011-12 & 2012-13) Bankesh Chandra Agarwal 4. In the result, the appeal filed by the assessee ... 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 and when necessary. 7. In the result, the appeals filed by the assessee are dismissed as withdrawn. Order pronounced in the open court

Bankesh Chandra Agrawal, Mumbai vs. DCIT, 13(2)(2), Mumbai

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

ITA 558/MUM/2024[2012-13]Status: DisposedITAT Mumbai21 Feb 2025AY 2012-13

Bench: Ms. Kavitha Rajagopal, Jm & Shri. Omkareshwar Chidara, Am

For Appellant: Ms. Ishita KasliwalFor Respondent: Shri. P. D. Chougule, SR. DR
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 and when necessary. ITA No. 559 & 558/Mum/2024 (A.Y. 2011-12 & 2012-13) Bankesh Chandra Agarwal 4. In the result, the appeal filed by the assessee ... 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 and when necessary. 7. In the result, the appeals filed by the assessee are dismissed as withdrawn. Order pronounced in the open court

Smt. Mamta Surajdev Shukla, Mumbai vs. Assistant Commissioner of Income Tax Central Circle -4(4), Rang 4, Mumbai

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

ITA 3594/MUM/2024[2014-15]Status: DisposedITAT Mumbai21 Feb 2025AY 2014-15

Bench: Ms. Kavitha Rajagopal, Jm & Shri. Omkareshwar Chidara, Am Mamta Surajdev Shukla Assistant Commissioner Of Income 104, Ragunath Krupa Building, Aarey Tax Central Circle – 4(4) Room No. 1922, 19Th Floor, Air Road, Goregaon, Mumbai - 400063 Vs. India Building, Nariman Point, Mumbai – 400021. Pan/Gir No. Blops4806A (Assessee) : (Respondent) Assessee By : None Respondent By : Shri. P. D. Chougule, Sr. Dr. Date Of Hearing : 19.02.2025 Date Of Pronouncement : 21.02.2025 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) 52, 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) 2014-15. 2. The Assessee Intends To Withdraw The Present Appeal & Had Made A Written Submission Dated 14.02.2025 To That Effect Stating That The Assessee Has Opted To Settle The Dispute Through The Direct Tax Vivad Se Vishwas Scheme, 2024 Along With The Relevant Forms As Per The Dtvsv 2024 Scheme. Mamta Surajdev Shukla 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 & When Necessary. 4. In The Result, The Appeal Filed By The Assessee Is Dismissed As Withdrawn. Order Pronounced In The Open Court On 21.02.2025 (Omkareshwar Chidara)Mumbai; Dated: 21.02.2025 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: NoneFor Respondent: Shri. P. D. Chougule, Sr. DR
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 and when necessary. 4. In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court

Priyanka Dhaval Parikh, Mumbai vs. Income Tax Officer, Mumbai

In the result, the aforesaid appeal ITA No

ITA 3067/MUM/2023[2012-13]Status: DisposedITAT Mumbai21 Feb 2025AY 2012-13

Bench: SHRI BR BASKARAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

application has been moved on behalf of the appellant assessee for the withdrawal of the case on the ground that the assessee applied for DTVSV Scheme 2024 for A.Y. 2012-13 2 Priyanka Dhaval Parikh and filed the form-1 on 27.11.2024. Form-2 was received on 04.02.2025. The payment

Damodaran Padma, Chennai vs. ITO, Corporate Ward-6(3), Chennai

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

ITA 3162/CHNY/2024[2016-17]Status: DisposedITAT Chennai18 Feb 2025AY 2016-17

Bench: Shri George George Kand Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 3162/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 Smt.Damodaran Padma, Income Tax Officer, 26/27, Erabalu Chetty Street, Vs. Corporate Ward-6(3) Mannadi,Chennai-600 001. Chennai. Pan: Afxpp-8280-M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Mr. P.M. Kathir, Advocate ""यथ" क" ओर से/Respondent By : Ms.Gauthami Manivasagam, Jcit सुनवाई क" तारीख/Date Of Hearing : 18.02.2025 घोषणा क" तारीख/Date Of Pronouncement : .02.2025 आदेश /O R D E R Per George George K:

For Appellant: Mr. P.M. Kathir, AdvocateFor Respondent: Ms.Gauthami Manivasagam, JCIT
Section 250

noticed that the ld.AR for the assessee filed letter dated 17.02.2025 stating that assessee has filed Form No.1 before the PCIT under the DTVSV Scheme, 2024 for withdrawal of appeal stating that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. In light of the above

Sodexo India Services Private Limited, Mumbai vs. Deputy Commissioner of Income Tax, Mumbai

ITA 6571/MUM/2024[2019-20]Status: DisposedITAT Mumbai13 Feb 2025AY 2019-20

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri M. A. Gohel, A/RFor Respondent: Shri Bhangepatil Pushkaraj Ramesh, Sr. D/R

pertaining to AY 2019-20. 2. Before us, the assessee filed the following application for withdrawal of appeals on opting for DTVSV Scheme, 2024:- “To, Date

Sodexo India Services Private Limited, Mumbai vs. Deputy Commissioner of Income Tax, Mumbai

ITA 6570/MUM/2024[2019-20]Status: DisposedITAT Mumbai13 Feb 2025AY 2019-20

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri M. A. Gohel, A/RFor Respondent: Shri Bhangepatil Pushkaraj Ramesh, Sr. D/R

pertaining to AY 2019-20. 2. Before us, the assessee filed the following application for withdrawal of appeals on opting for DTVSV Scheme, 2024:- “To, Date

Jagdish Sharma, Jahanabad vs. DCIT Central Circle-5, Patna

Appeals are treated as dismissed as withdrawn

ITA 218/PAT/2023[2001-02]Status: HeardITAT Patna12 Feb 2025AY 2001-02

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 250

appeals. 3. In the case of the assessee, the assessee had chosen to settle the tax disputes under the Direct Tax Vivad Se Viswas (DTVSV) Scheme, 2024 as his individual capacity in the following appeals: Sl. No. ITA No. Assessment year 1 186/Pat/2023 1989-90 2 187/Pat/2023 ... 202/Pat/2023 1998-99 8 204/Pat/2023 2001-02 9 205/Pat/2023 2002-03 4. Since the assessee has opted to settle the disputes under the DTVSV scheme, 2024 in the appeals as mentioned in table 1 of this order before the competent authority, therefore, these appeals are treated as dismissed as withdrawn

Jagdish Sharma (HUF), Jahanabad vs. DCIT Central Circle-5, Patna

Appeals are treated as dismissed as withdrawn

ITA 205/PAT/2023[2002-03]Status: HeardITAT Patna12 Feb 2025AY 2002-03

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 250

appeals. 3. In the case of the assessee, the assessee had chosen to settle the tax disputes under the Direct Tax Vivad Se Viswas (DTVSV) Scheme, 2024 as his individual capacity in the following appeals: Sl. No. ITA No. Assessment year 1 186/Pat/2023 1989-90 2 187/Pat/2023 ... 202/Pat/2023 1998-99 8 204/Pat/2023 2001-02 9 205/Pat/2023 2002-03 4. Since the assessee has opted to settle the disputes under the DTVSV scheme, 2024 in the appeals as mentioned in table 1 of this order before the competent authority, therefore, these appeals are treated as dismissed as withdrawn

Jagdish Sharma (HUF), Jahanabad vs. DCIT Central Circle-5, Patna

Appeals are treated as dismissed as withdrawn

ITA 204/PAT/2023[2001-02]Status: HeardITAT Patna12 Feb 2025AY 2001-02

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 250

appeals. 3. In the case of the assessee, the assessee had chosen to settle the tax disputes under the Direct Tax Vivad Se Viswas (DTVSV) Scheme, 2024 as his individual capacity in the following appeals: Sl. No. ITA No. Assessment year 1 186/Pat/2023 1989-90 2 187/Pat/2023 ... 202/Pat/2023 1998-99 8 204/Pat/2023 2001-02 9 205/Pat/2023 2002-03 4. Since the assessee has opted to settle the disputes under the DTVSV scheme, 2024 in the appeals as mentioned in table 1 of this order before the competent authority, therefore, these appeals are treated as dismissed as withdrawn

Jagdish Sharma (HUF), Jahanabad vs. DCIT Central Circle-5, Patna

Appeals are treated as dismissed as withdrawn

ITA 190/PAT/2023[1992-93]Status: HeardITAT Patna12 Feb 2025AY 1992-93

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 250

appeals. 3. In the case of the assessee, the assessee had chosen to settle the tax disputes under the Direct Tax Vivad Se Viswas (DTVSV) Scheme, 2024 as his individual capacity in the following appeals: Sl. No. ITA No. Assessment year 1 186/Pat/2023 1989-90 2 187/Pat/2023 ... 202/Pat/2023 1998-99 8 204/Pat/2023 2001-02 9 205/Pat/2023 2002-03 4. Since the assessee has opted to settle the disputes under the DTVSV scheme, 2024 in the appeals as mentioned in table 1 of this order before the competent authority, therefore, these appeals are treated as dismissed as withdrawn

Jagdish Sharma (HUF), Jahanabad vs. DCIT Central Circle-5, Patna

Appeals are treated as dismissed as withdrawn

ITA 189/PAT/2023[1991-92]Status: HeardITAT Patna12 Feb 2025AY 1991-92

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 250

appeals. 3. In the case of the assessee, the assessee had chosen to settle the tax disputes under the Direct Tax Vivad Se Viswas (DTVSV) Scheme, 2024 as his individual capacity in the following appeals: Sl. No. ITA No. Assessment year 1 186/Pat/2023 1989-90 2 187/Pat/2023 ... 202/Pat/2023 1998-99 8 204/Pat/2023 2001-02 9 205/Pat/2023 2002-03 4. Since the assessee has opted to settle the disputes under the DTVSV scheme, 2024 in the appeals as mentioned in table 1 of this order before the competent authority, therefore, these appeals are treated as dismissed as withdrawn

Jagdish Sharma, Jahanabad vs. DCIT Central Circle-5, Patna

Appeals are treated as dismissed as withdrawn

ITA 187/PAT/2023[1990-91]Status: HeardITAT Patna12 Feb 2025AY 1990-91

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 250

appeals. 3. In the case of the assessee, the assessee had chosen to settle the tax disputes under the Direct Tax Vivad Se Viswas (DTVSV) Scheme, 2024 as his individual capacity in the following appeals: Sl. No. ITA No. Assessment year 1 186/Pat/2023 1989-90 2 187/Pat/2023 ... 202/Pat/2023 1998-99 8 204/Pat/2023 2001-02 9 205/Pat/2023 2002-03 4. Since the assessee has opted to settle the disputes under the DTVSV scheme, 2024 in the appeals as mentioned in table 1 of this order before the competent authority, therefore, these appeals are treated as dismissed as withdrawn

Jagdish Sharma, Jahanabad vs. DCIT Central Circle-5, Patna

Appeals are treated as dismissed as withdrawn

ITA 186/PAT/2023[1989-90]Status: HeardITAT Patna12 Feb 2025AY 1989-90

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 250

appeals. 3. In the case of the assessee, the assessee had chosen to settle the tax disputes under the Direct Tax Vivad Se Viswas (DTVSV) Scheme, 2024 as his individual capacity in the following appeals: Sl. No. ITA No. Assessment year 1 186/Pat/2023 1989-90 2 187/Pat/2023 ... 202/Pat/2023 1998-99 8 204/Pat/2023 2001-02 9 205/Pat/2023 2002-03 4. Since the assessee has opted to settle the disputes under the DTVSV scheme, 2024 in the appeals as mentioned in table 1 of this order before the competent authority, therefore, these appeals are treated as dismissed as withdrawn

Agarpara Jute Mills Ltd., Kolkata vs. DCIT, Central Circle - 1(1), Kolkata

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

ITA 2002/KOL/2024[2014-15]Status: DisposedITAT Kolkata12 Feb 2025AY 2014-15

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.2002/Kol/2024 Assessment Year: 2014-15 Agarpara Jute Mills Ltd..……………………………………………..….……….Appellant 21A, Shakespeare Sarani, 3Rd Floor, Kolkata – 700017. [Pan: Aacca4864H] Vs. Dcit, Central Circle-1(1), Kolkata..............................……........……...…..…..Respondent Appearances By: Shri Rana Dey, Office Staff Of Miraj D. Shah, Ar, Appeared On Behalf Of The Assessee. Shri Archana Gupta, Addl. Cit- Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : February 12, 2024 Date Of Pronouncing The Order : February 12, 2024 Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against An Order Dated 08.08.2024 Of The Commissioner Of Income Tax (Appeals)-20, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. At The Outset, The Assessee Has Submitted An Application Before The Bench Stating Therein That The Assessee Had Chosen To Settle The Tax Dispute Under The Direct Tax Vivad Se Viswas (Dtvsv) Scheme, 2024. Under The Circumstances, The Assessee Prayed Before The Bench To Allow The Appeal To Be Withdrawn.

Section 250

application before the Bench stating therein that the assessee had chosen to settle the tax dispute under the Direct Tax Vivad Se Viswas (DTVSV) Scheme, 2024. Under the circumstances, the assessee prayed before the Bench to allow the appeal to be withdrawn. 3. On the other hand ... appeal as the assessee has opted to settle the dispute under the I.T.A. No.2002/Kol/2024 Assessment Year: 2014-15 Agarpara Jute Mills Ltd 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, the 12th February

Santosh Devi Soni, Howrah vs. ITO, Ward-48(4), Kolkata

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

ITA 1042/KOL/2023[2014-15]Status: DisposedITAT Kolkata11 Feb 2025AY 2014-15

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.1042/Kol/2023 Assessment Year: 2014-15 Santhosh Devi Soni……………………………………………………..….……….Appellant 8Th Floor, 14/1, 14/7, Mackanzi Lane, A.C. Market, Howrah-711101. [Pan: Arjps0827P] Vs. Ito, Ward-48(4), Kolkata................................................……........……...…..…..Respondent Appearances By: Shri R. K. Singh, Ar, Appeared On Behalf Of The Assessee. Shri Manas Mondal, Addl. Cit- Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : February 11, 2024 Date Of Pronouncing The Order : February 11, 2024 Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against An Order Dated 31.07.2023 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. At The Outset, The Ld. Ar Of The Assessee Has Stated Before The Bench That The Assessee Had Chosen To Settle The Tax Dispute Under The Direct Tax Vivad Se Viswas (Dtvsv) Scheme, 2024. Under The Circumstances, The Assessee Prayed Before The Bench To Allow The Appeal To Be Withdrawn.

Section 250

assessee has stated before the Bench that the assessee had chosen to settle the tax dispute under the Direct Tax Vivad Se Viswas (DTVSV) Scheme, 2024. Under the circumstances, the assessee prayed before the Bench to allow the appeal to be withdrawn. 3. On the other hand ... withdrawal of the appeal as the assessee has opted to settle the dispute under the I.T.A. No.1042/Kol/2023 Assessment Year: 2014-15 Santhosh Devi Soni 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