“vsv scheme”

Muzaffarnagar District Cooperative Bank Ltd., Muzaffarnagar vs. ACIT, Circle- 1, Muzaffarnagar

In the result, the captioned appeal is dismissed as withdrawn

Bench: Sh. Saktijit Dey & Sh. Pradip Kumar Kediamuzaffarnagar District Vs. Acit Cooperative Bank Ltd. Circle – 1 C/O. Anil Deep & Muzaffarnagar Company, 41/85, Sadar Bazar, Muzaffarnagar - 01 Pan No. Aaaam 4327 P (Appellant) (Respondent) Assessee By Shri Sankalp Malik, Adv. Revenue By Ms. Smita Singh, Sr. D.R. Date Of Hearing: 28.08.2023 Date Of Pronouncement: 28.08.2023

assessee does not seek to pursue the said appeal owing to exercise of Muzaffarnagar District Cooperative Bank Ltd. vs ACIT 2 option for availing VSV Scheme and consequently requested that application for withdrawal of appeal may please be granted. 3. The Learned Departmental Representative for the Revenue stated that ... behalf of the captioned party, the appeal is dismissed as withdrawn, However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at seek restoration of original appeal for hearing before ITAT in accordance with

Veena Goel Represented Legal Heir of Moti Lal Goel, Ghaziabad vs. ITO Ward 13(2), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri Saktijit Dey & Shri M. Balaganeshassessment Year: 2009-10 Smt. Sapna Gupta, Vs The Pr. Cit, 299, Awas Vikas Colony, Dehradun. Vivek Vihar, Haridwar – 249 407, Uttarakhand. Pan: Acspg4083D (Appellant) (Respondent) Assessee By : Shri Rohit Jain, Advocate & Ms Deepashri Rao, Ca Revenue By : Shri N.S. Jangpangi, Cit, Dr Date Of Hearing : 27.04.2023 Date Of Pronouncement : 08.06.2023 Order Per M. Balaganesh, Am: This Appeal In Ita No.16/Ddn/2021 For Ay 2009-10 Arises Out Of The Order Of The Pr. Commissioner Of Income Tax (Appeals), Dehradun, [Hereinafter Referred To As „Ld. Pcit‟, In Short] In Din & Order No. Itba/Rev/F/Rev5/2020- 21/1031815348(1) Dated 27.03.2021 Against The Order Of Assessment Passed U/S 148/147 R.W.S. 143(3) Of The Income-Tax Act, 1961 (Hereinafter Referred To As „The Act‟) Dated 26Th/28Th December, 2018 By The Ld. Assessing Officer, Ward 1(3)(3), Haridwar (Hereinafter Referred To As „Ld. Ao‟). 2. The Only Issue To Be Decided In This Appeal Is As To Whether The Ld. Pcit Was Justified In Invoking Revisionary Jurisdiction U/S 263 Of The Act In Respect Of Disallowance Of Purchases Of Rs 33,35,500/- In The Facts & Circumstances Of The Instant Case.

issued by the ld. PCIT , Dehradun on 09.04.2021. 8. The ld. PCIT observed that the assessee had settled the dispute under Vivad Se Vishwas (VSV) Scheme only against the disallowance of purchases from M/s Meet Enterprises only for Rs 73,45,040/-. Anyway, the difference of purchases from M/s Meet ... never subject matter of disallowance in assessment by the ld. AO or settlement of dispute by the assessee under VSV scheme. Accordingly the ld. PCIT invoked his revisionary jurisdiction u/s 263 of the Act for disallowing the remaining sum of Rs 33,35,500/-. 9. Before

ACIT Circle-24(1), New Delhi vs. Srishti Infra Housing Pvt Ltd, New Delhi

In the result, the captioned appeal filed by the revenue is dismissed

Bench: Shri C.M. Garg & Shri Pradip Kumar Kediaआयकर अपील सं./I.T.A. No.4869/Del/2019 ("नधा"रण वष" / Assessment Year : 2012-13)

framed thereunder. The Ld. Counsel accordingly submitted that he does not seek to defend the said appeal owing to exercise of option for availing VSV scheme and consequently urged that assessee request for closure of Revenue’s appeal may please be granted. 3. In the light of assertions made

Bengal & Assam Co. Ltd, New Delhi vs. DCIT, Circle-4(2), New Delhi

In the result, the Appeal of the assessee is partly allowed for statistical

Bench: Shri Anil Chaturvedi & Shri Yogesh Kumar U.S.

different grounds / issues. 3. That the CIT(A) erred in dismissing the appeal on the wrong presumption that declaration has been filed under VSV Scheme ignoring the written submissions duly submitted by the Appellant Company under Ack. No 579070601040422 on 04.04.2022 in response to his notice for hearing dated

Interglobe Air Transport, New Delhi vs. ACIT, Circle-10(1), New Delhi

In the result, the appeal of the assessee is allowed

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

raised in the order passed u/s 154 as the ld. CIT(A) erroneously considered the same as a part of the issues settled in VsV scheme. 12. In the result, the appeal of the assessee is allowed. Order Pronounced in the Open Court on 23/05/2023. (Saktijit Dey) Accountant Member Dated

Singhal Fincap Ltd, Delhi vs. DCIT, Circle-37(2), New Delhi

In the result, appeal of assessee is allowed

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmasinghal Fincap Ltd. Vs. Dcit B-64/1, Wazirpur Circle – 37(2) Industrial Area, North New Delhi West Delhi, Wazir Pur-Iii, Delhi-110 052 Pan No. Aafcs 9851 F (Appellant) (Respondent) Assessee By Shri R. K. Kapoor, Adv. Revenue By Shri Sujit Kumar, Cit-D.R. Date Of Hearing: 17.05.2023 Date Of Pronouncement: 23.05.2023

grounds of appeal.” 5. Before us, at the outset, Learned AR submitted that the factual finding of CIT(A) that assessee had opted for VSV Scheme is factually incorrect. He submitted that CIT(A) has not decided the issue on merit. He therefore submitted that the issue may be remitted ... Learned AR’s contention that the factual finding recorded by CIT(A) while dismissing the appeal about the assessee having opted for VSV Scheme is factually incorrect. Before us, Revenue has not placed any material on record to controvert the aforesaid submissions of Learned AR. In such a situation, since

Sunil Kumar, New Delhi vs. Pr.CIT- 11, New Delhi

In the result, the captioned appeal is dismissed as withdrawn

Bench: Sh. C.M. Garg & Sh. Pradip Kumar Kediaassessment Year: 2014-15 Sunil Kumar Vs. Pr. Cit -11 House No.87, Vpo Jonapur, New Delhi Mehrauli, New Delhi-110047 Pan No.Aalpk8821C (Appellant) (Respondent)

filed by assessee, it is submitted that assessee does not seek to pursue the said appeal owing to exercise of option for availing VSV Scheme and consequently requested that assessee’s application for withdrawal of appeal may please be granted. 3. The ld. Departmental Representative for the Revenue stated that ... behalf of the captioned party, 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

Mass Awash Private Limited, Lucknow vs. Addi. CIT International Taxation, Noida

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandra

assessee itself that the assessee did not make any efforts to pursue the appeals till it decided to settle these appeals under VSV Scheme to end the litigation. It was only after passing of more than nearly two and half years that the assessee realised that its appeals have

Mass Awash Private Limited, Lucknow vs. Addi. CIT International Taxation, Noida

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandra

assessee itself that the assessee did not make any efforts to pursue the appeals till it decided to settle these appeals under VSV Scheme to end the litigation. It was only after passing of more than nearly two and half years that the assessee realised that its appeals have

Mass Awash Private Limited, Lucknow vs. Addi. CIT International Taxation, Noida

In the result, the appeals of the assessee are dismissed

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandra

assessee itself that the assessee did not make any efforts to pursue the appeals till it decided to settle these appeals under VSV Scheme to end the litigation. It was only after passing of more than nearly two and half years that the assessee realised that its appeals have

Peethambra Buildcon Ltd., New Delhi vs. ITO, Ward- 19(3), New Delhi

In the result, the captioned appeal is dismissed as withdrawn

filed by assessee, it is submitted that assessee does not seek to pursue the said appeal owing to exercise of option for availing VSV Scheme and consequently requested that assessee’s application for withdrawal of appeal may please be granted. 3. The ld. Departmental Representative for the Revenue stated that ... behalf of the captioned party, 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

Inter Globle Aviation Ltd, Delhi vs. ACIT Circle-10(1), New Delhi

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

Bench: Sh. Anil Chaturvedi & Sh. Narender Kumar Choudhryinter Globle Aviation Ltd. Vs. Acit Upper Ground Floor, Circle – 10(1) Westren Wing, Thapper New Delhi House-124, Janpath, New Delhi-110001 Pan No. Aabci 2726 B (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. Ms. Soumya Jain, Adv. Revenue By Shri Anuj Garg, Sr. D.R. Date Of Hearing: 22.02.2023 Date Of Pronouncement: 22.03.2023 Order Per Anil Chaturvedi, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 14.09.2022 Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi Relating To Assessment Year 2018-19. 2. Brief Facts Of The Case As Culled Out From The Material On Record Are As Under :- Inter Globle Aviation Ltd Vs Acit 2 3. Assessee Is A Company Stated To Be Engaged In The Business Of Operation Of Airlines Under The Name & Style Of Indigo. Assessee Electronically Filed Its Return Of Income For A.Y. 2018-19 On 30.11.2018 Declaring Total Income Of Rs.18,26,11,80,910/-. The Case Was Selected For Scrutiny & Thereafter Assessment Was Framed U/S 143(3) R.W.S 144B Of The Act Vide Order Dated 19.04.2021 & The Total Income Was Determined At Rs.24,31,89,53,536/-.

assessee for the reason that the impugned appeal has already been settled by the assessee under Inter Globle Aviation Ltd vs ACIT 6 VSV Scheme and Form No.5 has been allotted. He submitted that the aforesaid finding of CIT(A) is factually incorrect. He submitted that assessee had opted ... VSV Scheme which was with respect to the appeal for penalty levied u/s 271DA and not with respect to the present appeal. To support his aforesaid contention, he pointed to Form No.1 & 2 filed by assessee for settlement of appeal filed u/s 271DA and the copy of which is placed