“declaration under DTVSV”

Settlement & AmnestyDTVSV 2020DTVSV 202010 judgments

AKSHAJ ENTERPRISES LLP ,MUMBAI vs. ITO WARD 17(1)(1), MUMBAI

In the result Assessee’s Appeal is allowed for statistical purposes

ITA 6885/MUM/2025[2018-19]Status: DisposedITAT Mumbai27 Feb 2026AY 2018-19

Bench: Shri Narender Kumar Choudhry & Shri Jagadishassessment Year: 2018-19

For Appellant: Ms. Mokhsa Mehta, Ld. AR (virtual)For Respondent: Shri Surendra Mohan, Ld. SR. DR

screen shot of e-filing portal of the Department (page No.25 of paper book) where from it clearly appears that the declaration under DTVSV Scheme 2024 has been filed and/or available only for Assessment Year 2022-23.Thus,the Ld. Counsel for the Assessee has claimed that no such Form under DTVSV

H- COMPUTER SERVICES AND MANPOWER CONSULTANCY ,NALGONDA vs. INCOME TAX OFFICER, WARD-1, NALGONDA

ITA 648/HYD/2023[2018-19]Status: DisposedITAT Hyderabad26 Aug 2025AY 2018-19

Bench: THE INCOME TAX APPELLATE TRIBUNAL 'A' BENCH, HYDERABAD

Section 143(3)Section 92

wherein it has requested to withdraw the appeal. Also, we find that the aforesaid letter dated 25.08.2025 is accompanied by (i) Form 1 - Declaration under DTVSV Scheme, 2024; and (ii) Form 2 i.e. Certificate under sub-section (1) of Section 92 of the Finance (No.2) Act, 2024. For the sake

BALAJI MARBLE AND TILES PVT. LTD,KATNI vs. PR. CIT - CENTRAL, JAIPUR

In the result, the appeal in ITA Nos

ITA 385/JODH/2024[2018-2019]Status: DisposedITAT Jodhpur20 Aug 2025AY 2018-2019

Bench: Shri Laliet Kumar, Hon'Ble & Dr. Mitha Lal Meena, Hon'Ble

IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH (Virtual) JODHPUR BEFORE SHRI LALIET KUMAR, HON'BLE JUDICIAL MEMBER AND DR

CHANCHAL SHARMA,NEW DELHI vs. INCOME TAX OFFICER, WARD-10(1), HYDERABAD

ITA 410/HYD/2025[2015-16]Status: DisposedITAT Hyderabad26 Jun 2025AY 2015-16

Bench: THE HON'BLE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH Name of the Appellant: CHANCHAL SHRAMA

Section 143(3)Section 92

wherein she has requested to withdraw the appeal. Also, we find that the aforesaid letter dated 16.04.2025 is accompanied by (i) Form 1 - Declaration under DTVSV Scheme, 2024; and (ii) Form 2 i.e. Certificate under sub- section (1) of Section 92 of the Finance (No.2) Act, 2024. For the sake

DEV KARAN SUTHAR,BHILWRA vs. ITO, WARD-1,, BHILWARA

In the result, the appeal in ITA No

ITA 385/JODH/2023[2018-19]Status: DisposedITAT Jodhpur19 Mar 2025AY 2018-19

Bench: Dr. Mitha Lal Meena, Hon'Ble & Shri Udayan Das Gupta, Hon'Ble

IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH (Virtual) JODHPUR BEFORE DR. MITHA LAL MEENA, HON'BLE ACCOUNTANT MEMBER AND

UTTAM KUMAR JAIN,BANSWARA vs. ITO WD-1,, CHITTOR

In the result, the appeal in ITA Nos

ITA 19/JODH/2023[2015-16]Status: DisposedITAT Jodhpur19 Mar 2025AY 2015-16

{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\nJODHPUR BENCH (Virtual) JODHPUR\nBEFORE DR. MITHA LAL MEENA, HON'BLE ACCOUNTANT

ANIL RAJARAM BUCHDE,PUNE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2, PUNE, PUNE

In the result, appeal of the assessee is allowed for statistical purpose

ITA 271/PUN/2024[2014-15]Status: HeardITAT Pune11 Jun 2024AY 2014-15

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.271/Pun/2024 िनधा"रण वष" / Assessment Year : 2014-15 Anil Rajaram Buchde, V The Assistant Ap Marunji, S.No.32, Tal. S Commissioner Of Income Mulshi, Near Kirti Classique, Tax, Circle-2, Pune. Pune – 411057. Pan: Bhkpb4666F Appellant / Assessee Respondent / Revenue Assessee By None Revenue By Shri Arvind Desai – Dr Date Of Hearing 11/06/2024 Date Of Pronouncement /06/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income-Tax(Appeals)[Nfac] Dated 19.12.2023 For The A.Y.2014-15. The Assessee Has Raised Following Grounds Of Appeal : “1. On Facts & Circumstances Prevailing In The Case & As Per Provisions & Scheme Of The Act, It Be Held That The Order Passed By First Appellate Authority, Without Providing Any Opportunity Of Being Heard, Is In Violation Of Principles Of Natural Justice & Also In Violation Of The Express Directions Issued By The Hon'Ble Income-Tax Anil Rajaram Buchde [A]

Section 143(3)Section 154Section 250(6)

given any finding whether the proceedings u/sec.154 were the same proceedings for which assessee has filed 3 Anil Rajaram Buchde [A] declaration under DTVSV. Before us, ld.Authorised Representative reiterated his stand that assessee had filed DTVSV declaration with reference to order u/s.143(3) for A.Y.2014-15 in which issues were different

LAXMI NARAYAN AGARWAL,JAIPUR vs. PCIT, JAIPUR-2, INCOME TAX DEPARTMENT

In the result, appeal of the assessee is allowed

ITA 296/JPR/2023[2016-17]Status: DisposedITAT Jaipur29 Aug 2023AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Manish Agarwal (C.A.)For Respondent: Shri Arvind Kumar (CIT) a

Section 142(1)Section 143(2)Section 143(3)Section 263

addition on account of unsecured loans was made in the assessment order passed u/s 143(3) and hence the demand settled in the declaration under DTVSV Scheme does not relate to the Issue under consideration. In view of such fact and legal position, the contention of assessee in this regard

CHITRA JAIN,JAIPUR vs. INCOME TAX OFFICER WARD 1(4), JAIPUR, JAIPUR

In the result, appeal of the assessee is allowed for statistical purpose

ITA 26/JPR/2023[2014-15]Status: DisposedITAT Jaipur03 May 2023AY 2014-15

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Rajeev Sogani(CA) &For Respondent: Smt Monisha Choudhary (Addl. CIT)

Section 143(3)Section 271(1)(c)Section 54

Without providing assessee an opportunity of being heard the appeal of the assessee was deemed to be withdrawn stating that the assessee filed declaration under DTVSV Act. It is submitted that appeal for first issue stands withdrawn and assessee wishes to contest the second issue in appeal. The assessee never

FAKIR CHAND AGRAWAL,BILASPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX, RAIPUR-1, RAIPUR

In the result, appeal of the assessee is allowed in terms of our aforesaid observations

ITA 61/RPR/2022[2017-18]Status: DisposedITAT Raipur19 Jan 2023AY 2017-18

Bench: Shri Ravish Sood & Shri G D Padmahshaliआयकर अपील सं./ Ita No. 61/Rpr/2022 "नधा"रण वष" / Assessment Year : 2017-18 Fakir Chand Agrawal Plot No. 22 & 23, Anjani Rani Durgavati, Industrial Area, Pendra Road, Bilaspur (C.G.) Pan : Aezpa7821C .......अपीलाथ" / Appellant बनाम / V/S. The Pr. Commissioner Of Income Tax Raipur-1. ……""यथ" / Respondent

For Appellant: Shri R.B Doshi, CAFor Respondent: Shri Debashis Lahiri, CIT-DR

Section 143(3)Section 263Section 4Section 69C

Revenue. 2. Order passed u/s 263 is illegal inasmuch as same has been passed without appreciating the fact that appellant has already filed declaration under DTVSV, 2020 in respect of the issue raised by Ld. Pr. CIT. Provisions of sec. 263 could not have been invoked. 3. Without prejudice