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“vsv scheme”

Settlement & AmnestyDTVSV 2020DTVSV 2020524 judgments

Judgments citing vsv scheme

DCIT, Circle- 11(1), New Delhi vs. Hero Investment Pvt. Ltd. (Now Amalgamated Into M/S. Hero Motocorp Ltd.), Ludhiana

In the result, the captioned appeal of Revenue is dismissed, in limine

ITA 24/DEL/2019[2011-12]Status: DisposedITAT Delhi20 Dec 2021AY 2011-12

Bench: Shri C.N. Prasad & Shri Pradip Kumar Kedia

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Shri T. Kipgen , CIT(DR)
Section 143(3)Section 14A

Authorities. The Ld. Counsel accordingly submitted that he does not seek to defend the said appeal owing to exercise of option for availing the VSV Scheme and consequently urged that assessee’s request for closure of Revenue’s appeal may be granted. 4. The Ld. CIT (DR) for Revenue stated ... Assessee, the captioned appeal by Revenue is dismissed in limine. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any reasons, the Revenue will be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with

ACIT, New Delhi vs. M/S. the State Trading Corporation of India Ltd., New Delhi

ITA 3660/DEL/2017[2012-13]Status: DisposedITAT Delhi01 Sept 2021AY 2012-13

Bench: Sh. N. K. Billaiya & Sh. Kuldip Singh(Through Video Conferencing)

Vide letter dated 19.08.2021 the assessee interalia, brought to the notice of the Bench as under :- “STC had opted for VsV scheme for settlement of all pending tax disputes with IT Department pertaining to A.Y 2010-11 to 2014-15 (5 assessment years). The Department has issued form-5 under ... VsV scheme for the A.Ys 2011-12 and 2012-13. 3. In the light of the above both the appeals filed by the Revenue are dismissed as withdrawn. 4. Decision announced in the open court in the presence of both the representatives on 01.09.2021. (KULDIP SINGH) ACCOUNTANT MEMBER *NEHA* Date

ACIT, New Delhi vs. M/S. the State Trading Corporation of India Ltd., New Delhi

ITA 3659/DEL/2017[2011-12]Status: DisposedITAT Delhi01 Sept 2021AY 2011-12

Bench: Sh. N. K. Billaiya & Sh. Kuldip Singh(Through Video Conferencing)

Vide letter dated 19.08.2021 the assessee interalia, brought to the notice of the Bench as under :- “STC had opted for VsV scheme for settlement of all pending tax disputes with IT Department pertaining to A.Y 2010-11 to 2014-15 (5 assessment years). The Department has issued form-5 under ... VsV scheme for the A.Ys 2011-12 and 2012-13. 3. In the light of the above both the appeals filed by the Revenue are dismissed as withdrawn. 4. Decision announced in the open court in the presence of both the representatives on 01.09.2021. (KULDIP SINGH) ACCOUNTANT MEMBER *NEHA* Date

Vikas Kumar, Panipat vs. ITO, Ward- 4(5), Gurgaon

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

ITA 4036/DEL/2019[2014-15]Status: DisposedITAT Delhi31 Aug 2021AY 2014-15

Bench: Shri R.K. Pandaassessment Year : 2014-15 Vikas Kumar, Vs. Ito, Ward 4(5), C/O Raheja & Co., Ca Gurgaon 139-Huda, Sector-11, Panipat-132103 Haryana (Pan: Bazpk9070L) (Appellant) (Respondent)

For Appellant: Shri Jatin Raheja, CAFor Respondent: Shri R.K. Gupta, SR. DR

assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and paid the impugned income tax. Copy of Form No. 1 & 2 of VSV Scheme has also been filed. 3. Learned Senior DR has no objection. 4. In view of the above, I accept the request of the assessee