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“vsv scheme”

Settlement & AmnestyDTVSV 2020DTVSV 2020524 judgments

Judgments citing vsv scheme

Cisco Commerce India Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Bengaluru

In the result, appeal filed by the assessee is dismissed as withdrawn

ITA 1261/BANG/2024[2017-18]Status: DisposedITAT Bangalore09 Apr 2025AY 2017-18

Bench: Shri. Laxmi Prasad Sahu & Shri. Keshav Dubeyassessment Year : 2017-18

For Appellant: Shri. Parth, AdvocateFor Respondent: Smt. Srinandini Das, CIT(DR)(ITAT), Bangalore

noted that assessee has filed an application dated 26.11.2024 requesting for withdrawal of appeal as assessee has opted to settle the issue under VSV Scheme, 2024. Considering the request of the assessee, we are dismissing this appeal as withdrawn giving liberty to the Page 2 of 2 assessee to come ... appeal before the Tribunal in case the issue is not resolved under VSV Scheme, 2024. 3. In the result, appeal filed by the assessee is dismissed as withdrawn. Pronounced in the court on the date mentioned on the caption page. (KESHAV DUBEY) Accountant Member Bangalore, Dated : 09.04.2025. /NS/* Copy

Kavita Kalpesh Doshi, Surat vs. ITO, Ward1(2)(2), Surat

ITA 920/SRT/2024[2011-12]Status: HeardITAT Surat08 Apr 2025AY 2011-12

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Yogesh B. Shah, A.RFor Respondent: Shri Mukesh Jain, Sr. DR

IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER

Vinayak Ratilal Mehta, Bharuch vs. ITO, Ward-1(1), Bharuch

In the result, the captioned appeal is dismissed as withdrawn

ITA 918/SRT/2024[2009-10]Status: DisposedITAT Surat08 Apr 2025AY 2009-10

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Parin Shah, C.AFor Respondent: Shri Mukesh Jain, Sr. DR
Section 92

made in the Scheme and after considering the material on record, the aforesaid request for withdrawal of appeal of the assessee to avail the VSV Scheme, 2024 is hereby allowed. 5. In the result, the captioned appeal is dismissed as withdrawn. Order pronounced under proviso to Rule 34 of ITAT

Kashiben Gopalbhai Parmar L/H Gopalbhai Nathabhai Parmar, Bharuch vs. ITO, Ward 1(3), Bharuch

In the result, the captioned appeal is dismissed as withdrawn

ITA 806/SRT/2024[2011-12]Status: DisposedITAT Surat08 Apr 2025AY 2011-12

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Ashish Bhoola, A.RFor Respondent: Shri Mukesh Jain, Sr. DR
Section 92

made in the Scheme and after considering the material on record, the aforesaid request for withdrawal of appeal of the assessee to avail the VSV Scheme, 2024 is hereby allowed. 5. In the result, the captioned appeal is dismissed as withdrawn. Order pronounced under proviso to Rule 34 of ITAT

Sanjeev Kumar Tyagi, New Delhi vs. Assistant Commissioner of Income Tax, Circle-65(1), New Delhi

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

ITA 1263/DEL/2024[2013-14]Status: DisposedITAT Delhi08 Apr 2025AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Vimal Kumarassessment Year: 2015-16 Sangeeta Bansal, Vs. Pr. Commissioner Of Income 425, Jagriti Enclave, Tax, Central-3, Delhi-1100 92 New Delhi Pan No. Aaipb2360E (Appellant) (Respondent)

For Appellant: Ms. Shilpi Gupta, CA & Shri SheryFor Respondent: Shri Jitender Singh, SR. DR
Section 263Section 4

wherein the Hon’ble High Court after considering the intention of the assessee to avail the benefit of ‘Vivad se Vishwas Scheme 2020’ (VSV scheme), had dismissed the appeal by observing in Para 7 to 9 as under:- “7. As observed, the assessee is given liberty to restore this appeal

Sangeeta Kejriwal, Surat vs. ITO Ward-3(3), Ranchi

In the result, the captioned appeal is dismissed as withdrawn

ITA 748/SRT/2024[2015-16]Status: HeardITAT Surat03 Apr 2025AY 2015-16

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Rasesh Shah, C.AFor Respondent: Shri Mukesh Jain, Sr. DR
Section 92

made in the Scheme and after considering the material on record, the aforesaid request for withdrawal of appeal of the assessee to avail the VSV Scheme, 2024 is hereby allowed. 5. In the result, the captioned appeal is dismissed as withdrawn. Order pronounced under proviso to Rule 34 of ITAT

Bharatiya Barood Udhyog, Nagpur vs. DCIT JCIT Circle 2, Nagpur

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

ITA 293/NAG/2024[2017-18]Status: DisposedITAT Nagpur03 Apr 2025AY 2017-18

Bench: Shri V. Durga Rao

For Appellant: Shri Naresh JakhotiaFor Respondent: Shri Abhay Y. Marathe

IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER SMC MATTER ITA no.293/Nag

Aysha Siddiqui, Nagpur vs. Income Tax Officer, Ward-4(3), Nagpur

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

ITA 329/NAG/2022[2014-2015]Status: DisposedITAT Nagpur03 Apr 2025AY 2014-2015

Bench: Shri V. Durga Rao

For Appellant: Shri Abhay AgrawalFor Respondent: Shri Abhay Y. Marathe
Section 147Section 148Section 234ASection 50C

IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER SMC MATTER ITA no.329/Nag

Shirish Arvind Joshi, Mumbai vs. ITO, Ward, 2(2), Kalyan

The appeal is dismissed as withdrawn

ITA 6884/MUM/2024[2015-16]Status: DisposedITAT Mumbai03 Apr 2025AY 2015-16

Bench: Smt Beena Pillai & Smt. Renu Jauhriआयकर अपील सं./Ita No. 6884/Mum/2024 (निर्धारण वर्ा / Assessment Year :2015-16) Shirish Arvind Joshi V/S. Commissioner Of A 402, Kailash Uptown Plot बिधम Income Tax (Appeals) 106A Sector 6 Karanjade National Faceless Appeal Panvel 410206 Centre (Nfac), Ito Ward 2(2) Kalyan स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Abjpj4852H Appellant/अपीलधर्थी .. Respondent/प्रनिवधदी

For Appellant: NoneFor Respondent: Ms. Kavitha Kaushik (SR DR)
Section 250Section 271B

this fact the appeal is dismissed as withdrawn. However, the assessee would be at liberty to revive the appeal in case his application under VSV Scheme does not become final. 4. Accordingly, the appeal is dismissed as withdrawn. Order pronounced in the open court on 03.04.2025. BEENA PILLAI RENU JAUHRI

Sita Ram, S/O Sh. Bhajan Lal vs. National Faceless Assessment Center, North Block

Appeals are dismissed as withdrawn, subject to all just exceptions

ITA 3868/DEL/2023[2013-14]Status: DisposedITAT Delhi03 Apr 2025AY 2013-14

Bench: Shri Satbeer Singh Godara & Shri M. Balaganesh

Section 147

IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI

M/S. Adroit Tradelink Pvt. Ltd., Gandhinagar vs. The ACIT, Cirlce-1(1)(1), Ahmedabad

In the result, both the appeals of the assessee are dismissed as withdrawn with liberty as aforesaid

ITA 1522/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad02 Apr 2025AY 2016-17

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.1434/Ahd/2024 & 1522/Ahd/2024 िनधा"रण वष" /Assessment Years : 2015-16 & 2016-17 Respectively M/S. Adroit Tradelink The Acit बनाम/ Pvt.Ltd. Circle-1(1)(1) V/S. 145-1, Sectro-14 Ahmedabad – 380 015 Gandhinagar – 382 016 (Gujarat) "थायी लेखा सं./Pan: Aaacj 3868 J अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Samir Vora, Ar Revenue By : Shri Rignesh Das, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 01/04/2025 घोषणा की तारीख /Date Of Pronouncement: 02/04/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Samir Vora, ARFor Respondent: Shri Rignesh Das, Sr.DR
Section 1Section 144BSection 250

learned Authorized Representative (AR) submitted that the assessee has filed Form No. 1 under the Direct Tax Vivad se Vishwas Scheme, 2024 (VSV Scheme) and is awaiting issuance of Form No. 2 in both the cases (Acknowledgement Number 853017340300125 for ITA No.1434/Ahd/2024 and Acknowledgement Number 852941480300125 for ITA No.1522/Ahd/2024 ... order and restoration of the appeal(s) in case Form No.2 is not issued within the prescribed time limit or the application under the VSV Scheme is rejected for any reason. 5. The learned Departmental Representative (DR) did not raise any objection to this dismissal. ITA Nos.1434 & 1522/Ahd/2024 M/s.Adroit Tradelink

M/S. Adroit Tradelink Pvt.Ltd., Gandhinagar vs. The ACIT., Circle-1(1)(1), Ahmedabad

In the result, both the appeals of the assessee are dismissed as withdrawn with liberty as aforesaid

ITA 1434/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad02 Apr 2025AY 2015-16

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.1434/Ahd/2024 & 1522/Ahd/2024 िनधा"रण वष" /Assessment Years : 2015-16 & 2016-17 Respectively M/S. Adroit Tradelink The Acit बनाम/ Pvt.Ltd. Circle-1(1)(1) V/S. 145-1, Sectro-14 Ahmedabad – 380 015 Gandhinagar – 382 016 (Gujarat) "थायी लेखा सं./Pan: Aaacj 3868 J अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Samir Vora, Ar Revenue By : Shri Rignesh Das, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 01/04/2025 घोषणा की तारीख /Date Of Pronouncement: 02/04/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Samir Vora, ARFor Respondent: Shri Rignesh Das, Sr.DR
Section 1Section 144BSection 250

learned Authorized Representative (AR) submitted that the assessee has filed Form No. 1 under the Direct Tax Vivad se Vishwas Scheme, 2024 (VSV Scheme) and is awaiting issuance of Form No. 2 in both the cases (Acknowledgement Number 853017340300125 for ITA No.1434/Ahd/2024 and Acknowledgement Number 852941480300125 for ITA No.1522/Ahd/2024 ... order and restoration of the appeal(s) in case Form No.2 is not issued within the prescribed time limit or the application under the VSV Scheme is rejected for any reason. 5. The learned Departmental Representative (DR) did not raise any objection to this dismissal. ITA Nos.1434 & 1522/Ahd/2024 M/s.Adroit Tradelink

Nishitha Reddy Vallamla, Hyderabad vs. Addl.CIT, Range-9, Hyderabad

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

ITA 1407/HYD/2024[2017-18]Status: DisposedITAT Hyderabad02 Apr 2025AY 2017-18

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1407/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2017-18) Smt. Nishitha Reddy Vs. Addl. C. I. T Vallamla, Hyderabad Range – 9 Pan:Avjpv1131F Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P Vinod, Advoacate राज" व "ारा/Revenue By:: Shri Srinath Sadanala, Dr सुनवाई की तारीख/Date Of Hearing: 02/04/2025 घोषणा की तारीख/Pronouncement: 02/04/2025 आदेश/Order

For Appellant: Shri P Vinod, AdvoacateFor Respondent: : Shri Srinath Sadanala, DR
Section 267Section 271D

A.Y.2017-18. 2. At the time of hearing, the learned Counsel for the assessee has stated at Bar that, the assessee has opted for VSV Scheme 2024 to settle the dispute of outstanding taxes arising from the impugned order on levy of penalty u/s 271D ... raised no objection, if the appeal of the assessee is dismissed as withdrawn in view of the fact that the assessee has opted for VSV Scheme 2024 to settle the tax disputes in question. 4. Having considered the submissions of both the sides as well as perusal of the relevant

M/S. Navodaya Grama Nikas Charitable Trust, Mangalore vs. Deputy Commissioner of Income Tax, Central Circle-1, Mangalore

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

ITA 1300/BANG/2024[2018-19]Status: DisposedITAT Bangalore02 Apr 2025AY 2018-19

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan Kassessment Year : 2018-19

For Appellant: Ms. Sunaina Bhatia, AdvocateFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bangalore

hearing, we noted that assessee has filed an application requesting for withdrawal of appeal as assessee has opted to settle the issue under VSV Scheme, 2024 and Form 2 of DTSV, 2024, dated 30.01.2025 has been received. We noted from Form 2 issued by CIT that the payment ... this appeal as withdrawn giving liberty to the assessee to come in appeal before the Tribunal in case the issue is not resolved under VSV Scheme, 2024. 3. In the result, appeal filed by the assessee is dismissed as withdrawn. Pronounced in the court on the date mentioned

Molex (India) Private Limited, Bengaluru vs. Joint Commissioner of Income Tax (OSD), Circle-4(1)(2), Bangalore

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

ITA 266/BANG/2022[2017-18]Status: DisposedITAT Bangalore01 Apr 2025AY 2017-18

Bench: Shri Prashant Maharishi & Shri Prakash Chand Yadav

For Appellant: Ms. Shreya, CAFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru

relates to Assessment Year 2018-19. 2. At the outset, the learned Counsel for the assessee pointed out that the assessee has opted for VSV Scheme, 2024, for both these years and Form 2 has also been issued. 3. Learned DR could not object to the withdrawal. 4. In view

M/S. Xiaomi Technology India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle 2(1), Bangalore

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

ITA 296/BANG/2021[2016-17]Status: DisposedITAT Bangalore01 Apr 2025AY 2016-17

Bench: Shri Prashant Maharishi & Shri Prakash Chand Yadav

For Appellant: S/Shri. Harpreet Singh Ajmani and AadithFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru

Year 2016-17. 2. At the outset, the learned Counsel for the assessee pointed out that the assessee has already settled the dispute under VSV Scheme, 2024. AR of the assessee further submitted that Form 4 has also been issued by the Department. IT(TP)A No.296/Bang/2021 Page

Bio India Interventional Technologies Private Limited, Near Charak Pharma vs. ITO, Ward-1, Vapi, Chala Vapi

In the result, the appeal filed by the Assessee is hereby dismissed as withdrawn

ITA 669/SRT/2024[2016-17]Status: DisposedITAT Surat28 Mar 2025AY 2016-17

Bench: Shri Sanjay Garg & Shri Bijayananda Prusethassessment Year 2016-17

For Appellant: Shri Rasesh Shah, A.RFor Respondent: Shri Ravi Kant Gupta, CIT-D.R
Section 143(3)

made on behalf of the assessee, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any reason, whatsoever, then the assessee will be at liberty to seek restoration of this appeal for hearing by moving a separate application

Shree Ram Chemicals, Bharuch vs. ITO, Ward 2(1), Bharuch

In the result, the appeal filed by the Assessee is hereby dismissed as withdrawn

ITA 1056/SRT/2024[2014-15]Status: DisposedITAT Surat28 Mar 2025AY 2014-15

Bench: Shri Sanjay Garg (Judicial Member), Shri Bijayananda Pruseth (Accountant Member)

For Appellant: None (Application)For Respondent: Shri Mukesh Jain, Sr. D.R
Section 143(3)

made on behalf of the assessee, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any reason, whatsoever, then the assessee will be at liberty to seek restoration of this appeal for hearing by moving a separate application

Ashok Hargun Bhambhani, Vadodara vs. The ACIT, Circle-4(2), Vadodara

In the result, the appeal of the assessee is dismissed as withdrawn with liberty as aforesaid

ITA 795/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad27 Mar 2025AY 2016-17

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.795/Ahd/2024 िनधा"रण वष" /Assessment Year : 2016-17 Ashok Hargun Bhambhani The Acit, बनाम/ A-5/17, Sant Kanwar Colony Circle-4(2) V/S. Vadodara – 390 006 Vadodara – 390 007 "थायी लेखा सं./Pan: Amrpb 7465 K अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Mehul K. Patel, Ar Revenue By : Shri A.P. Singh, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 26/03/2025 घोषणा की तारीख /Date Of Pronouncement: 27/03/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi Dated 22/02/2024 Passed Under Section 250 Of The Income Tax Act, 1961 For The Assessment Year 2016-17, Arising From The Assessment Order Passed By The Assessing Officer Under Section 143(3) Of The Income Tax Act, 1961 Dated 26/12/2018. 2. During The Course Of Hearing Before Us, The Learned Authorized Representative (Ar) Submitted That The Assessee Has Filed Form No. 1 Under Ashok Hargun Bhambhani Vs. Acit Asst. Year : 2016-17

For Appellant: Shri Mehul K. Patel, ARFor Respondent: Shri A.P. Singh, CIT-DR
Section 143(3)Section 250

assessee has filed Form No. 1 under Ashok Hargun Bhambhani vs. ACIT Asst. Year : 2016-17 the Direct Tax Vivad se Vishwas Scheme, 2024 (VSV Scheme) and is awaiting issuance of Form No. 2. 3. Considering the aforesaid submission and in view of the CBDT Circulars governing the scheme ... this order and restoration of the appeal in case Form No.2 is not issued within the prescribed time limit or the application under the VSV Scheme is rejected for any reason. The learned Departmental Representative (DR) did not raise any objection to this dismissal. 4. In the result, the appeal

The Ahmedabad Co.Op. Department Stores Ltd., Ahmedabad vs. The Dy.CIT., Circle-1(1)(1), Ahmedabad

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

ITA 79/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad27 Mar 2025AY 2017-18
For Appellant: Shri Suresh Gandhi, ARFor Respondent: Shri Rignesh Das, Sr.DR
Section 1Section 250

learned Authorized Representative (AR) submitted that the assessee has filed Form No. 1 under the Direct Tax Vivad se Vishwas Scheme, 2024 (VSV Scheme) and is awaiting issuance of Form No. 2. 4. Considering the aforesaid submission and in view of the CBDT Circulars governing the scheme, the appeal filed ... this order and restoration of the appeal in case Form No.2 is not issued within the prescribed time limit or the application under the VSV Scheme is rejected for any reason. The learned Departmental Representative (DR) did not raise any objection to this dismissal. 5. In the result, the appeals