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“vsv scheme”

Settlement & AmnestyDTVSV 2020DTVSV 2020524 judgments

Judgments citing vsv scheme

Dipesh Arjunbhai Singodia, Anand vs. The Tio, Ward-3, Anand

In the result, the appeal filed by the assessee is dismissed as withdrawn

ITA 583/AHD/2023[2012-13]Status: DisposedITAT Ahmedabad13 Mar 2025AY 2012-13

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleassessment Year: 2012-13

ITA No.583/Ahd/2023 Assessment Year: 2012-13 Dipesh Arjunbhai Singodia vs. ITO Page 1 of 2 IN THE INCOME TAX APPELLATE

Century Tradeserve Limited, Ahmedabad vs. NFAC, Delhi Present Jurisdiction the ITO, Ward-1(1)(3), Ahmedabad

In the result, the appeal filed by the Assessee is hereby dismissed as withdrawn

ITA 1821/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad12 Mar 2025AY 2012-13

Bench: Dr. Brr Kumar & Ms Suchitra Kamblei.Ta. No.1821/Ahd/2024 (Assessment Year: 2012-13) Century Tradeserve Limited, Vs. National Faceless Appeal 405, Asiatic Trade Centre, Centre(Nfac), Delhi Nr. Jain Temple, (Present Jurisdiction Navrangpura, Income Tax Officer, Ahmedabad-390009. Ward-1(1)(3), Ahmedabad. [Pan No.Aaacc7700Q] (Appellant) (Respondent) .. Appellant By : Shri Biren Shah, Ar Respondent By: Shri Sudhakar Verma, Sr.Dr Date Of Hearing 10.03.2025 Date Of Pronouncement 12.03.2025 O R D E R

For Appellant: Shri Biren Shah, ARFor Respondent: Shri Sudhakar Verma, Sr.DR

behalf of the captioned parties, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with

The Mehsana Dist. Central Co.Op. Bank Ltd., Mehsana vs. The ACIT, Mehsana Circle, Mehsana

In the result, the appeal filed by the Assessee is hereby dismissed as withdrawn

ITA 190/AHD/2020[2010-11]Status: DisposedITAT Ahmedabad12 Mar 2025AY 2010-11

Bench: Itat In Accordance With Law.

behalf of the captioned parties, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with

Nexus One, Bangalore vs. Income Tax Officer, Ward-7(2)(3), Bangalore

In the result, both the appeals filed by the assessee are dismissed as withdrawn

ITA 2053/BANG/2024[2016-2017]Status: DisposedITAT Bangalore12 Mar 2025AY 2016-2017

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

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

ITA Nos.2052 & 2053/Bang/2024 Nexus One, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT

Nexus One, Bangalore vs. Income Tax Officer, Ward 7(2)(3), Bengaluru

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

ITA 2052/BANG/2024[2015-2016]Status: DisposedITAT Bangalore12 Mar 2025AY 2015-2016

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

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

ITA Nos.2052 & 2053/Bang/2024 Nexus One, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT

Mukeshbhai Ishwarbhai Patel, Bardoli vs. Income Tax Officer-Ward-1, Bardoli

In the result, the captioned appeal is dismissed as withdrawn

ITA 575/SRT/2024[2017-18]Status: DisposedITAT Surat07 Mar 2025AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Dhaval Mehta, 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

Shri Vinay Kumar, Chandigarh vs. ACIT, C-2(1), Chandigarh

In the result, appeal of the Assessee is dismissed

ITA 1367/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh06 Mar 2025AY 2011-12

Bench: The Hon'Ble Bench Against The Order Passed By Id. Cit(A) U/S 154, Whereby An Addition Of Rs. 7,89,600 Was Made On The Basis Of Market Rental Value Of Property. The Said Issue Has Also Been Raised By The Assessee In Appeal No. 304/Chandi/2016 Filed U/S 143(3). However, The Assessee Has Availed The Benefit

For Appellant: Shri Parikshit Aggarwal, C.AFor Respondent: Dr. Ranjit Kaur, Addl. CIT, Sr. DR
Section 143(3)Section 154

issue has also been raised by the assessee in appeal no. 304/Chandi/2016 filed u/s 143(3). However, the assessee has availed the benefit of VsV Scheme in appeal no. 304/Chandi/2016 and accordingly, Form 1 was filed on 26.12.2024 which is pending for rectification with the Id. AO. In view

Tropikapark Co Operative Housing Society Limited, Ahmedabad vs. The ADIT, CPC, Bengaluru Present AO the ITO, Ward- 1(1)(1), Ahmedabad

The appeal is dismissed as withdrawn

ITA 335/AHD/2024[2021-22]Status: DisposedITAT Ahmedabad06 Mar 2025AY 2021-22

Bench: Shri Sanjay Garg

For Appellant: Shri Suruti Vora on behalf of Shri S.V Agarwl, ARFor Respondent: Smt. Mamta Singh, Sr.DR
Section 139(1)Section 143(1)Section 80P(2)(d)

behalf of the captioned parties, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any reasons, whatsoever, then the assessee will be at liberty to seek restoration of original appeal for hearing before ITAT by moving a separate

Larsen & Toubro Limited, Mumbai vs. ACIT, CC-5(4), Mumbai

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

ITA 3703/MUM/2024[2016-17]Status: DisposedITAT Mumbai06 Mar 2025AY 2016-17

Bench: Shri. Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm Larsen & Toubro Limited Acit-Cc-5(4) Room No. 436, 4Th Floor, Kautilya L & T House, N. M. Marg, Ballard Estate, Mumbai – 400001. Vs. Bhavan, Bandra Kurla Complex, Bandra East, Mumbai - 400051. Pan/Gir No. Aaacl0140P (Assessee) : (Respondent) Assessee By : Shri. Ronak Doshi Respondent By : Shri. Ram Krishn Kedia, Sr. Dr. Date Of Hearing : 05.03.2025 Date Of Pronouncement : 06.03.2025 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) 53, Mumbai (‘Ld. Cit(A)’ For Short), Passed U/S .250 Of The Income Tax Act, 1961 (‘The Act'), Pertaining To The Assessment Year (‘A.Y.’ For Short) 2016-17. 2. The Learned Authorised Representative (Ld. Ar For Short) For The Assessee Filed An Application Dated 04.03.2025 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. Larsen & Toubro Limited 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 06.03.2025 (Om Prakash Kant)Mumbai; Dated: 06.03.2025 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. Ronak DoshiFor Respondent: Shri. Ram Krishn Kedia, SR. DR

IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI. OM PRAKASH KANT, AM AND MS. KAVITHA RAJAGOPAL, JM

Iconovo Ab, Sweden vs. The Deputy Commissioner of Income-Tax, International Taxation Circle 2(2)(1), Mumbai, Air India

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

ITA 3151/MUM/2024[AY 2021-22]Status: DisposedITAT Mumbai06 Mar 2025

Bench: Smt. Beena Pillai () & Smt. Renu Jauhri ()

Mumbai. 2 ITA No.3151/Mum/2024; A.Y. 2021-22 ICONOVO AB 2. At the outset, the Ld.AR submitted that, assessee has opted for VSV Scheme and is seeking to withdraw the present appeal. He submitted that though Form 2 is awaited the assessee intends to withdraw the present appeal

General Electric Company, Mumbai vs. DDIT (It) RG 3(1), Mumbai

In the result, appeal of the assessee is dismissed

ITA 7029/MUM/2010[2003-04]Status: DisposedITAT Mumbai06 Mar 2025AY 2003-04

Bench: The Authorities. For The Sake Of Ready Reference, The Letter Is Reproduced Hereunder:-

Section 143(3)

this regard, the Appellant submits that it has opted to settle the captioned appeal under the Direct Tax Vivad Se Vishwas Scheme, 2024 ('VsV Scheme') as follows:  The Appellant has filed Form 1 opting for the VsV Scheme on 30 December 2024-copy of Form 1 is enclosed as Annexure ... aforesaid Form 1 and determining INR 30,000 as payable by the Appellant towards full and final settlement of the captioned appeal under the VsV Scheme copy of Form 2 is enclosed as Annexure 3.  The Appellant has made the payment of said amount on 5 February 2025-copy

Sonal Shakuntal Patel, Nadiad vs. The ITO, Ward-1 (Previously Ward-4), Nadiad

In the result, the appeals filed by the Assessee are hereby dismissed

ITA 763/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad04 Mar 2025AY 2012-13

Bench: Itat In Accordance With Law.

light of written adjournment and the reason thereof the appeals are dismissed. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to seek restoration of original appeals for hearing before ITAT in accordance

Sonal Shakunt Patel, Nadiad vs. The ITO, Ward-1 (Previously Ward-4), Nadiad

In the result, the appeals filed by the Assessee are hereby dismissed

ITA 762/AHD/2024[2011-12]Status: DisposedITAT Ahmedabad04 Mar 2025AY 2011-12

Bench: Itat In Accordance With Law.

light of written adjournment and the reason thereof the appeals are dismissed. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to seek restoration of original appeals for hearing before ITAT in accordance

Shri Salman Abdulrazak Patel, Vadodara vs. The ACIT (OSD), WD-1(2)(5), Vadodara

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

ITA 651/AHD/2024[2010-11]Status: HeardITAT Ahmedabad04 Mar 2025AY 2010-11

Bench: Itat In Accordance With Law.

behalf of the captioned parties, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with

Metha Devichand Suresh Kumar, Birur vs. Income Tax Officer, Ward-1, Chikkamagaluru

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

ITA 137/BANG/2024[2014-15]Status: DisposedITAT Bangalore03 Mar 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2014-15

For Appellant: N O N EFor Respondent: Sri Ganesh R Gale, Standing Counsel for department
Section 250Section 91(2)Section 92Section 92(1)

ITA No.137/Bang/2024 Metha Devichand Suresh Kumar, Birur IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI WASEEM AHMED

Jayprakash Narayanbhai Patel, Ahmedabad vs. Income Tax Officer, Mehsana

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

ITA 1619/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad28 Feb 2025AY 2016-17

Bench: Itat In Accordance With Law.

behalf of the captioned parties, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with

Income Tax Officer-12(1)(1), Mumbai vs. Auto Repowering Works (India) Private Limited, Mumbai

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

ITA 2435/MUM/2024[2013-14]Status: DisposedITAT Mumbai28 Feb 2025AY 2013-14

Bench: Smt. Beena Pillai () & Smt Renu Jauhri ()

For Appellant: “With respect to the above

No.2435/Mum/2024 A.Y. 2013-14 2. At the outset, the ld.AR has filed application seeking to withdraw the present appeal pursuant to the adopting VSV Scheme. Scanned and reproduced herewith is the withdrawal letter filed by the assessee: “With respect to the above, we would like to state that the department ... appeal before Your Honour for the A.Υ. 2013-14. In this regard, we would like to state that we filed an application for VSV Scheme, 2024 being Form 1 on 15.01.2025 and received Form 2 on 27.01.2025 from the Pr. CIT with a payable amount of Rs.16.045/-, the same

Fulford India Ltd, Mumbai vs. Asst CIT Cir 2(1)(2), Mumbai

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

ITA 412/MUM/2015[20007-08]Status: DisposedITAT Mumbai28 Feb 2025

Bench: Smt. Beena Pillai & Smt. Renu Jauhri

For Appellant: Shri Madhur AgrawalFor Respondent: Ms. Neena Jeph
Section 143(3)Section 144BSection 92C(2)

IN THE INCOME-TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER

Fulford (India) Ltd, Mumbai vs. Asst CIT Cir 2(1), Mumbai

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

ITA 7624/MUM/2014[2006-07]Status: DisposedITAT Mumbai28 Feb 2025AY 2006-07

Bench: Smt. Beena Pillai & Smt. Renu Jauhri

For Appellant: Shri Madhur AgrawalFor Respondent: Ms. Neena Jeph
Section 143(3)Section 144BSection 92C(2)

IN THE INCOME-TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER

Income Tax Officer, Ahmedabad vs. Ketu Madhukant Sheth, Ahmedabad

In the result, Revenue's appeal is dismissed and assessee's cross-

ITA 691/AHD/2024[2011-12]Status: DisposedITAT Ahmedabad27 Feb 2025AY 2011-12

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita No. 691/Ahd/2024 - निर्धारण वर्ष/Ay 2011-12 & Cross Objection No.11/Ahd/2024 - निर्धारण वर्ष/Ay 2011-12 (In Ita No.691/Ahd/2024 – Ay 2011-12)

For Appellant: Shri Dhrunal Bhatt &For Respondent: Shri Waghe Prasadrao, Sr.DR
Section 143(3)Section 147Section 68Section 92

आयकर अपीलीय अधिकरण, अहमदाबाद न्यायपीठ "डी", अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD श्री टी. आर. सेन्थिल