“vsv scheme”

Settlement & AmnestyDTVSV 2020DTVSV 2020524 judgments

Judgments citing vsv scheme

Tarannum Aamer, Mumbai vs. The Income Tax Officer, 17(1)(1), Mumbai

In the result, the appeal filed by the assessee is dismissed as withdrawn

ITA 1998/MUM/2024[2015-16]Status: DisposedITAT Mumbai28 Jan 2025AY 2015-16

Bench: Ms. Kavitha Rajagopal, Jm & Smt. Renu Jauhri, Am Tarannum Aamer Income Tax Officer, 17(1)(1) 1St Floor, Ayakar Bhavan, M. K. Anwar House, Ground Floor, Pandit Nagla Mini Bye Pass Road, Pandit Vs. Road, Mumbai – 400020. Nagla, Moradabad, Uttar Pradesh – 244001. Pan/Gir No. Aehpt6622C (Assessee) : (Respondent) Assessee By : Shri. Paras Mandot, Ca Respondent By : Shri. Hemanshu Joshi (Sr. Dr) Date Of Hearing : 27.01.2025 Date Of Pronouncement : 28.01.2025 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) Delhi (‘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) 2015-16. 2. During The Hearing, The Learned Authorised Representative (‘Ld. Ar’ For Short) For The Assessee Filed An Application Dated 06.01.2025 Stating That The Assessee Has Opted To Settle The Dispute Through The Direct Tax Vivad Se Vishwas Scheme, 2024 Along With Form 1 Dtvsv 2024. Tarannum Aamer 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 Upon Perusal Of The Same, We Deem It Fit To Dismiss The Appeal Filed By The Assessee As Withdrawn With The Liberty That The Assessee May Revive The Appeal If The Same Has Not Been Settled In The Dtvsv Scheme, If Necessary. 4. In The Result, The Appeal Filed By The Assessee Is Dismissed As Withdrawn. Order Pronounced In The Open Court On 28.01.2025 (Renu Jauhri)Mumbai; Dated: 28.01.2025 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. Paras Mandot, CAFor Respondent: Shri. Hemanshu Joshi (Sr. DR)

Section 250

IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SMT. RENU JAUHRI, AM Tarannum

Kumari Seema, Jamui vs. ITO, Ward- 2(5), Lakhisarai

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 350/PAT/2024[2017-18]Status: DisposedITAT Patna27 Jan 2025AY 2017-18

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.350/Pat/2024 Assessment Year: 2017-18 Kumari Seema……………………….....…..…………………....Appellant W/O Sri Raj Bahadur, Manorma Complex, Purani Bazar, Jamui, Bihar-811307. [Pan: Bwmps4101B] Vs. Ito, Ward-2(5), Lakhisarai. ….…….…............................…..…..... Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Ashwani Kumar, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 27, 2025 Date Of Pronouncing The Order : January 27, 2025 आदेश / Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 23.11.2023 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 Assessee Has Submitted A Letter On 25.01.2025 Informing The Bench That The Assessee Had Chosen To File An Application Under The Direct Tax Vivad Se Viswas (Dtvsv) Scheme, 2024 & Necessary Forms For The Scheme Were Submitted By The Assessee & The Department Issued Form No.2 & 3 Accordingly In This Respect. Under The Circumstances, The Assessee Prayed Before The Bench To Allow The Withdrawal Of The Appeal.

Section 250

IN THE INCOME TAX APPELLATE TRIBUNAL “PATNA BENCH, PATNA VIRTUAL HEARING AT KOLKATA Before Shri Sonjoy Sarma, Judicial Member and

Applied Materials India Private Limited, Bangalore vs. Deputy Commissioner of Income-Tax, Circle 1(1)(1), Bangalore

Appeal of the assessee is dismissed as withdrawn

ITA 217/BANG/2024[2015-16]Status: DisposedITAT Bangalore24 Jan 2025AY 2015-16

Bench: Shri Laxmi Prasad Sahu & Shri Prakash Chand Yadavassessment Year : 2015-16

For Appellant: Shri Nirmal Mathew, AdvocateFor Respondent: Ms. Neha Sahay, Jt.CIT(DR)(ITAT), Bengaluru

IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI PRAKASH CHAND

Lanxess India Pvt. Ltd., Mumbai vs. DCIT, Circle-1, Thane

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

ITA 2362/MUM/2022[2018-19]Status: DisposedITAT Mumbai23 Jan 2025AY 2018-19

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankarlanxess India Private V/S. Acit Circle -1, Limited बनाम Thane Lanxess House, Plot No. A 162-164, Road No. 27, Midc Wagle Estate, Thane (W)- 400 604 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaccb3880A Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Madhur Agrawal,ARFor Respondent: Shri Kiran Unavekar (Sr. DR)

Section 143(3)Section 5(1)

wish to submit that as the Appellant has opted to settle the captioned pending appeal under the Direct Tax Vivad Se Vishwas Act 2024 ('VSV scheme'/ 'DTVSV Act') by filing Form 1 on November 11, 2024. In response to the declaration filed in Form 1, the Appellant has received ... DTVSV Act (enclosed as Annexure A) dated December 20, 2024 from the designated authority determining the tax arrears and the amount refundable under the VSV scheme. In view of the foregoing, we request Your Honour to kindly dismiss the said appeal to enable us to file Form 3 with

Mayra Mall Management P.Ltd, Mumbai vs. DCIT 8(2), Mumbai

ITA 6999/MUM/2014[2008-09]Status: DisposedITAT Mumbai23 Jan 2025AY 2008-09

Bench: Justice (Retd.) C V Bhadang, Hon’Ble & Shri B R Baskaran, Hon’Bleita 6999/Mum/2014 For Assessment Year 2008-09 Myra Mall Management P Ltd., Dcit 8(2), 18, Ali Chambers, 2Nd Floor, Vs. Mumbai. Nagindas Master Road, Fort, Mumbai 400 001. Pan Aaecm5896K

For Appellant: Ms. Sauravi ShahFor Respondent: Ms. Monica Pande (Sr. DR)

Section 24

appellant-assessee to seek restoration of its appeal, if necessary and if so advised, subject to the final outcome of the application under the VsV Scheme. Order pronounced in the open court on 23rd January, 2025. [B R Baskaran] [Justice (Retd.) C V Bhadang] ACCOUNTANT MEMBER PRESIDENT Mumbai, Dated : 23rd

Nileshkumar Kishorchandra Mehta, Mumbai vs. ITO -19(2)(4), Mumbai

The appeal is dismissed as withdrawn

ITA 969/MUM/2024[2011-12]Status: DisposedITAT Mumbai22 Jan 2025AY 2011-12

Bench: Justice (Retd.) C.V. Bhadang & Shri B.R. Baskaran: A.Y : 2011-12

For Appellant: NoneFor Respondent: Ms. Monika H. Pande

Section 271(1)(c)

shall have the liberty for restoration of appeal, if necessary and if so advised, subject to the final outcome of the application under the VsV Scheme. Order pronounced in the open court on 22.01.2025. (B.R. BASKARAN) (JUSTICE (RETD.) C.V. BHADANG) ACCOUNTANT MEMBER PRESIDENT Mumbai; Dated : 22/01/2025 SSL Copy

Shri Narinder Singh, Ropar vs. ITO, W-2(2), Ropar

The appeal of the assessee is dismissed as withdrawn

ITA 1475/CHANDI/2019[2010-11]Status: DisposedITAT Chandigarh21 Jan 2025AY 2010-11

For Appellant: NoneFor Respondent: Dr. Ranjeet Kaur, Sr. DR

Section 143(3)Section 271(1)(c)Section 274

submitted that it is an accepted fact that the assessee has moved a declaration for settlement of tax dispute under the Vsv Scheme and taking the same into consideration, the Coordinate Bench in ITA no. 1039/Chd/2019 vide order dated 8/08/2023 has dismissed the assessee's appeal in quantum proceedings ... quantum appeal has already been dismissed by the Coordinate Bench as withdrawn in view of the assessee opting for the settlement under the VsV Scheme and in light of same, where the tax arrears include tax and penalty levied and the assessee has opted for settlement which has happened

Sachin Bansal, Ludhiana vs. Income Tax Officer, Ward-7, Ludhiana

In the result, appeal of the Assessee is allowed for statistical purposes

ITA 569/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh20 Jan 2025AY 2018-19

Bench: SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं. / ITA No. 569/CHD/2024 निर्धारण वर्ष / Assessment Year : 2018-19 Mr. Sachin Bansal, Prop. M/s Sachin Traders B-I- 993, ST. No. 2 Deep Nagar Ludhiana-141001 बनाम The ITO Ward-7(1), Ludhiana स्थायी लेखा सं./PAN NO: AEPPB0574H अपीलार्थी/Appellant प्रत्यर्थी/Respondent निर्धारिती की ओर से/Assessee by : None राजस्व की ओर से / Revenue by : Dr. Ranjeet Kaur, Sr. DR सुनवाई की तारीख /Date of Hearing : 30/12/2024 उदघोषणा की तारीख/Date of Pronouncement : 20/0

For Appellant: NoneFor Respondent: Dr. Ranjeet Kaur, Sr. DR

Section 143(3)

application was filed. In the past, adjournment has been sought from time to time stating that the assessee is contemplating moving for tax settlement VSV scheme, however, there is no material available on record in terms of assessee having filed any such application and any approval so granted

Mr. Pankaj Pratapray Shah, Mumbai vs. ITO (Int Tx) WD-4(2)(1), Mumbai

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

ITA 2266/MUM/2024[2014-15]Status: DisposedITAT Mumbai20 Jan 2025AY 2014-15

Bench: Shri Amit Shukla & Shri Amarjit Singhvs. Ito International Tax Mr. Pankaj Pratapray Ward-4(2)(1), Shah, Block No.15-16, Mumbai –400021 Bhaveshwar Villa, Road, Sion East, Mumbai – 400022. Pan/Gir No. Ajtps9848L (Applicant) (Respondent) Assessee By Sh. Akash Kumar, Revenue By Sh. Krishna Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing 30.12.2024 घोषणा की तारीख/Date Of Pronouncement 20.01.2025 आदेश / Order Per: Amit Shukla, Jm: The Aforesaid Appeal Has Been Filed By The Assessee Against The Final Assessment Order Dated 31.03.2024 Passed In Pursuance Of Direction Given By The Drp Dated 29.02.2024 For The Assessment Year 2014-15. 2. Before Us Assessee Has Filed Following Letter For Withdrawal Of Appeal: “We Refer To The Aforesaid Appeal In The Case Of Our Above Named Client For Income - Tax

does not have any objection. 4. In view of the aforesaid letter, that assessee has opted for settlement of dispute under VSV Scheme. Accordingly, appeal of the assessee is dismissed as withdrawn. 5. In the result the appeal filed by the assessee is dismissed as withdrawn. Order pronounced

Pesticides Manufactures and Formulators Association of India, Mumbai vs. Assessment Unit, Income Tax Department, Mumbai

In the result the appeal filed by the assessee is dismissed as withdrawan

ITA 143/MUM/2024[2020-21]Status: DisposedITAT Mumbai20 Jan 2025AY 2020-21

Bench: Shri Amit Shukla & Ms.Renu Jauhripesticides Vs. Income Tax Department Mumbai – Manufacturers & Formulators Association Of India, B-4,Anand Chs Ltd. Sitaladevi Temple Road, Mahim (West), Mumbai – 400016. Pan/Gir No. Aatp0611N (Applicant) (Respondent) Assessee By Sh. Mayank Thosar, Revenue By Sh. Mahesh Pamnani, Sr. Dr सुनवाई की तारीख/Date Of Hearing 09.01.2025 घोषणा की तारीख/Date Of Pronouncement 20.01.2025 आदेश / Order Per: Amit Shukla, Jm: The Aforesaid Appeal Has Been Filed By The Assessee Against The Order Dated 23.11.2023 Passed By Nfac, Delhi For The Quantum Of Assessment Passed U/S 143(3) For The Year 2020-21. 2. Before Us The Ld.Ar Of The Assessee Submitted That Assessee Has Opted For Settlement Of Dispute Under Vsv Scheme & Also 2 Filed Form -1 In Compliance To The Said Scheme On 29.11.2024, The Copy Of Which Has Been Enclosed. Accordingly, Ld.Ar Of The Assessee Requested That Permission Should Be Granted To Withdraw The Appeal With The Liberty If Application Is Finally Not Accepted, The Assessee May Approach This Court To Restitute The Appeal. 3. The Ld. Dr Does Not Have Any Objection. 4. Since, Assessee Has Opted For Vsv Scheme & Also Filed Form-1, Therefore, We Accept The Contention Of The Assessee To Withdraw The Appeal & Accordingly, The Appeal Of The Assessee Is Dismissed As Withdrawn. However, Liberty Is Given To The Assessee If Application For Vsv Is Not Finally Accepted, Then Assessee Can Revive The Appeal. Accordingly, The Appeal Of The Assessee Is Dismissed In Limine 5. In The Result The Appeal Filed By The Assessee Is Dismissed As Withdrawan. Order Pronounced In The Open Court On 20.01.2025. (Renu Jauhri) (Amit Shukla)Mumbai, Dated 20/01/2025 Akv (On Tour)

Section 143(3)

year 2020-21. 2. Before us the Ld.AR of the assessee submitted that assessee has opted for settlement of dispute under VSV Scheme and also 2 filed Form -1 in compliance to the said scheme on 29.11.2024, the copy of which has been enclosed. Accordingly, Ld.AR of the assessee requested ... assessee may approach this court to restitute the appeal. 3. The Ld. DR does not have any objection. 4. Since, assessee has opted for VSV Scheme and also filed Form-1, therefore, we accept the contention of the assessee to withdraw the appeal and accordingly, the appeal of the assessee

DCIT Cir 1, Mumbai vs. Monarch Catalyst P. Ltd, Thane

ITA 7331/MUM/2010[2007-08]Status: DisposedITAT Mumbai20 Jan 2025AY 2007-08

Bench: Justice (Retd.) C V Bhadang, Hon’Ble & Shri B R Baskaran, Hon’Bleita 6942/Mum/2010 For Assessment Year 2007-08 Monarch Catalyst P. Limited, Addl. Cit Rg-1, A-94, F-1/2 Midc, Phase-I, Vs. Kalyan. Dombivali (E), Thane 421 203

For Appellant: Shri Ketan VedFor Respondent: Ms. Monica Pande (Sr. DR)

Section 69

application under the VsV. 4. We have heard parties. Considering the fact that the assessee has opted for settlement of dispute under the VsV Scheme in which Form No.4 has already been issued, the appeal filed by the appellant-assessee is dismissed as withdrawn. In the circumstances, the cross-appeal ... have the liberty for restoration of their challenge, if necessary and if so advised, subject to the final outcome of the application under the VsV Scheme. Order pronounced in the open court on 20th January, 2025. [B R Baskaran] [Justice (Retd.) C V Bhadang] ACCOUNTANT MEMBER PRESIDENT Mumbai, Dated : 20th

Monarch Catalyst P. Ltd, Thane vs. Addl CIT RG -1, Mumbai

ITA 6942/MUM/2010[2007-08]Status: DisposedITAT Mumbai20 Jan 2025AY 2007-08

For Appellant: Shri Ketan VedFor Respondent: Ms. Monica Pande (Sr. DR)

Section 69

Dhyawan Vikas Sanstha, Jaipur vs. Assessment Unit, Income Tax Department, Jaipur

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

ITA 1456/JPR/2024[2018-19]Status: DisposedITAT Jaipur16 Jan 2025AY 2018-19

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Shri Tarun Mittal, CAFor Respondent: Shri Gautam Singh Choudhary, JCIT-DR

Section 147Section 271BSection 44A

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’’SMC” JAIPUR Jh jkBkSM+ deys'k

Income Tax Officer-28(3)(1), Mumbai, Vashi vs. Shekhar Shivaji Desai, Navi Mumbai

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

ITA 3986/MUM/2024[2014-15]Status: DisposedITAT Mumbai10 Jan 2025AY 2014-15

Bench: Shri B.R. Baskaran & Shri Raj Kumar Chauhanassessment Year : 2014-15 Income Tax Officer-28(3)(1), Shekhar Shivaji Desai, Room No. 316, 301, C 37 1, Shiv Kurpa Building, Tower No. 6, 3Rd Floor, Vs. Sector-20, Nerul Gaon, Vashi Railway Station, Navi Mumbai. Navi Mumbai. Pan : Ajipd4083F (Appellant) (Respondent)

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri Pushkaraj Bhangepatil, Addl.CIT

Section 10(38)Section 144Section 147Section 148Section 2Section 68

assessed entire credits in his bank account as income of the assessee and further the assessee had settled the said dispute under VSV Scheme, 2020. It was submitted that the books of account does not disclose the above said long term capital gains and hence the question of assessing

Anand Basantani, Mandla vs. Income Tax Officer, Mandla

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

ITA 7/JAB/2024[2011-12]Status: DisposedITAT Jabalpur09 Jan 2025AY 2011-12

Bench: Shri Kul Bharatassessment Year: 2011-12 Anand Basantani, Mandla V. Income Tax Officer, C/O Gurukripa Rice Industries, Mandla Padav Road, Mp-481661. Aayakar Bhawan, Mandla, Mp-481661. Pan:Arqps8543G (Appellant) (Respondent) Appellant By: Shri H. S. Modh, Adv. Respondent By: Shri Bharat Sheogankar, Sr. Cit(Dr) Date Of Hearing: 09 01 2025 Date Of Pronouncement: 09 01 2025 O R D E R

For Appellant: Shri H. S. Modh, AdvFor Respondent: Shri Bharat Sheogankar, Sr. CIT(DR)

Section 147Section 148

IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH “SMC”, JABALPUR BEFORE SHRI KUL BHARAT, VICE PRESIDENT Assessment Year: 2011-12

Anil Prasad Singh, Jamui vs. ACIT, Circle-2, Begusarai

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

ITA 262/PAT/2019[2014-15]Status: DisposedITAT Patna08 Jan 2025AY 2014-15

Bench: Shri Sonjoy Sarma & Shri Sanjay Awasthii.T.A. No.262/Pat/2019 Assessment Year: 2014-15 Anil Prasad Singh………….. ………...…..…………………....Appellant M/S Jai Maa Kali Nursing Home, Hospital Road, Jamui, Bihar- 811307. [Pan: Apgps3473Q] Vs. Acit, Circle-2, Begusarai…. ….…….…............................…..…..... Respondent Appearances By: Shri Rakesh Kumar, Advocate, Appeared On Behalf Of The Appellant. Shri Ashwani Kr. Singal, Jcit, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 07, 2025 Date Of Pronouncing The Order : January 08, 2025 आदेश / Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 16.10.2019 Of The Commissioner Of Income Tax (Appeals), Bhagalpur [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 Representing The Assessee Has Submitted A Letter Today I.E. 07.01.2015 Informing The Bench That The Assessee Had Chosen To File An Application Under The Direct Tax Vivad Se Viswas (Dtvsv) Scheme, 2024 & Necessary Form For The Scheme Was Submitted By The Assessee & The Department Issued Due Certificate In Form No.2 In This Respect. The Ld. Ar Further Submitted That The Assessee Is Now Ready To Make The Payment As Per The Instructions Provided In Form No.2 & Proof Of Withdrawal Of Any Pending Appeals

Section 250

IN THE INCOME TAX APPELLATE TRIBUNAL “PATNA BENCH, PATNA VIRTUAL HEARING AT KOLKATA Before Shri Sonjoy Sarma, Judicial Member and

Vaishno Industries, Delhi vs. ITO, Ward-59(06), Delhi

In the result, all these six appeals are dismissed as withdrawn

ITA 4688/DEL/2024[2018-19]Status: DisposedITAT Delhi06 Jan 2025AY 2018-19

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh[Assessment Year: 2011-12] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2011-12] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Ahresty India Private Assistant Commissioner Of Income Limited, Plot No.194, Tax (Ld. Ao'), Circle-Rewari, Sectore-4, Phase-Ii, Hsic Vs Near Gandhi Chowk, Growth Centre, Bawal, Haryana-123401 Dist. Rewari, Haryana-123501 Pan-Aagca1057N Appellant Respondent [Assessment Year: 2012-13] Assistant Commissioner Of Ahresty India Private Limited, Income Tax (Ld. Ao'), Circle- Plot No.194, Sectore-4, Phase-Ii, Rewari, Vs Hsic Growth Centre, Bawal, Near Gandhi Chowk, Dist. Rewari, Haryana-123401 Haryana-123501 Pan-Aagca1057N Appellant Respondent

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘H’: NEW DELHI BEFORE SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER AND SHRI

The Hindustan Times Ltd., New Delhi vs. JCIT, Range- 25, New Delhi

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

ITA 6625/DEL/2018[2013-14]Status: DisposedITAT Delhi02 Jan 2025AY 2013-14

Bench: Ms. Madhumita Roy & Shri Brajesh Kumar Singh[Assessment Year 2013-14]

Section 143(3)

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘G’: NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI BRAJESH

Anand Santoshsharan Thakkar, Vadodara vs. The Income Tax Officer, Ward-1(2)(1), Vadodara

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

ITA 630/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad31 Dec 2024AY 2012-13

Bench: Ms. Suchitra Kamble

ITA No.629 & 630/Ahd/2024 Assessment Years: 2011-12 & 2012-13 Anand Santoshsharan Thakkar vs. ITO Page 1 of 2 IN THE

Anand Santoshsharan Thakkar, Vadodara vs. The Income Tax Officer, Ward-1(2)(1), Vadodara

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

ITA 629/AHD/2024[2011-12]Status: DisposedITAT Ahmedabad31 Dec 2024AY 2011-12

Bench: Ms. Suchitra Kamble

ITA No.629 & 630/Ahd/2024 Assessment Years: 2011-12 & 2012-13 Anand Santoshsharan Thakkar vs. ITO Page 1 of 2 IN THE