“vsv scheme”

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In the result, the appeals of the assessee are dismissed as withdrawn

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

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

In the result, the appeals of the assessee are dismissed as withdrawn

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

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In the result, the appeals of the assessee are dismissed as withdrawn with liberty as aforesaid

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.76, 77, 78 & 79/Ahd/2024 िनधा"रण वष" /Assessment Years : 2015-16, 2016-17, 2016-17 & 2017-18 Respectively The Ahmedabad Co- Dy. Cit बनाम/ Op.Department Stores Ltd. Circle -1 (1)(1) V/S. Apana Bazar Ahmedabad – 380 015 Multi-Storeyed Building Lal Darwaja Ahmedabad – 380 001 "थायी लेखा सं./Pan: Aabat 0757 D अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Suresh Gandhi, Ar Revenue By : Shri Rignesh Das, Sr.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: These Appeals Filed By The Assessee Pertain To The Assessment Years (Ays) 2016-17 & 2017-18 Against The Different Orders Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “Cit(A)”] Passed Under Section 250 Of The Income Tax Act, 1961 Arising From The Assessment Orders Passed By The Assessing Officer.

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. ITA Nos.76 to 79/Ahd/2024 The Ahmedabad

Cube Construction Engineering Limited, Subhanpura, Vadodara vs. The Deputy Commissioner of Income Tax, Central Circle - III, Vadodara

In the result, the appeal of the assessee is dismissed as withdrawn with liberty as aforesaid

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.185/Ahd/2024 िनधा"रण वष" /Assessment Year : 2017-18 Cube Construction The Dy.Cit बनाम/ Engineering Ltd. Central Circle-3 V/S. 1, Chandramani Nagar Vadodara – 390 007 Nr. Vidhya Vihar Off. High Tens Vadodara – 390 023 (Gujarat) "थायी लेखा सं./Pan: Aaccc 8103 D (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Tej Shah, Ar Revenue By : Shri Abhay Kumar Thakur, 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 Pertain To The Assessment Year (Ay) 2017-18 Against The Order Dated 03/02/2023 Passed By The Commissioner Of Income Tax (Appeals)-12, Ahmedabad (“Cit(A)” For Short] Passed Under Section 250 Of The Income Tax Act, 1961 Arising From The Assessment Order Dated 31/12/2019 Passed By The Assessing Officer U/S.143(3) Of The Income Tax Act, 1961. Cube Construction Engineering Ltd. Vs. Dcit Asst. Year :2017-18 2

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. 3. 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. 4. In the result, the appeal

Gujarat Metal Cast Ind. Pvt. Ltd., Vadodara vs. The Dy.Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad

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

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.913/Ahd/2023 िनधा"रण वष" /Assessment Year : 2016-17 Gujarat Metal Cast Ind. Pvt. The Dy.Cit बनाम/ Ltd. Circle-1(1)(1) V/S. Village Garadhiya Vadodara – 390 007 Jarod Samaiya Road Vadodara – 391 520 "थायी लेखा सं./Pan: Aaacg 8433 G अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Tushar Hemani, Sr.Advocate & Shri Parimalsinh B. Parmar, Ar Revenue By : Shri A.P. Singh, Cit-Dr & Shri Rignesh Das, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 27 /03/2025 घोषणा की तारीख /Date Of Pronouncement: 27 /03/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

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. 3. 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. 4. In the result, the appeal

Efficacy Systems Pvt. Ltd., Ahmedabad vs. The Dy. CIT, Circle-2(1)(1), Ahmedabad

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

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.845/Ahd/2023 िनधा"रण वष" /Assessment Year : 2017-18 Efficacy Systems Pvt.Ltd. Dy.Cit बनाम/ 16, Prerana Society Circle-2(1)(1) V/S. Sarkhej Road Ahmedabad – 380 015 Nr. Vishala Circle Ahmedabad – 380 055 "थायी लेखा सं./Pan: Aadce 2543 C अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Parimalsinh B. Parmar, Ar Revenue By : Shri Rignesh Das, Sr.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 06/10/2023 Passed Under Section 250 Of The Income Tax Act, 1961 For The Assessment Year 2017-18, Arising From The Assessment Order Passed By The Assessing Officer Under Section 143(3) Of The Income Tax Act, 1961 Dated 18/11/2019. 2. During The Course Of Hearing Before Us, The Learned Authorized Representative (Ar) Submitted That The Assessee Has Filed Form No. 1 Under Efficacy Systems Pvt.Ltd. Vs. Dcit Asst. Year : 2017-18

assessee has filed Form No. 1 under Efficacy Systems Pvt.Ltd. vs. DCIT Asst. Year : 2017-18 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

Vallabhbhai Dhanjibhai Vaghasia, Bhavnagar vs. The DCIT., Circle-1, Bhavnagar

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

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1465/Ahd/2019 िनधा"रण वष" /Assessment Year : 2016-17 Vallabhbhai Dhanjibhai The Dcit बनाम/ Vaghasia Circle-1 V/S. T-7/8, Darshan Complex Jashonath Chowk, Nr. Nilam Baug Bhavnagar – 364 001 Bhavnagar – 364 001 (Gujarat) "थायी लेखा सं./Pan : Abcpv 1011 F अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Dhrunal Bhatt & Shri Gulab Thakor 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)-6, Ahmedabad Dated 26/07/2019 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 05/12/2018. 2. During The Course Of Hearing Before Us, The Learned Authorized Representative (Ar) Submitted That The Assessee Has Filed Form No. 1 Under Vallabhbhai Dhanjibhai Vaghasia Vs. Dcit Asst. Year : 2016-17

assessee has filed Form No. 1 under Vallabhbhai Dhanjibhai Vaghasia vs. DCIT 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

Deputy Commissioner of Income Tax, Circle-4(1)(1), Ahmedabad vs. Yanfeng India Automotive Interior Systems Pvt Ltd, Ahmedabad

Accordingly, the appeal filed by the Revenue is dismissed

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita No.917/Ahd/2023 निर्धारण वर्ष / Assessment Year : 2017-18 Dy.Commissioner Of Income Tax, Circle-4(1)(1) Ahmedabad Yanfeng India Automotive बनाम / V/S. Interior Systems Pvt.Ltd. Plot No.Av21, Gidc Sandnad-Ii, Village Bol, Sanand Ahmedabad – 382 110 स्थायी लेखा सं./Pan: Aaacy 5078 P (अपीलार्थी/ Appellant) (प्रत्यर्थी / Respondent) Assessee By : Shri Parimalsinh B. Parmar, Ar Revenue By : Shri B.P. Srivastava, Sr.Dr सुनवाई की तारीख /Date Of Hearing : 24/03/2025 घोषणा की तारीख / Date Of Pronouncement: 24/03/2025 आदेश/Order Per Makarand V. Mahadeokar, Am: This Appeal Has Been Filed By The Revenue Against The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “Cit(A)"] Dated 21.09.2023 For The

आयकर अपीलीय अधिकरण, अहमदाबाद न्यायपीठ "ए", अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A " BENCH, AHMEDABAD श्री संजय गर्ग, न्यायिक