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“vsv scheme”

Settlement & AmnestyDTVSV 2020DTVSV 2020524 judgments

Judgments citing vsv scheme

Utv Software Communication Pvt Ltd, Mumbai vs. ACIT, Circle 16(1), Mumbai

In the result, the appeal filed by the assessee is dismissed as withdrawn with the liberty to get it restored, in case, the settlement is not worked out

ITA 6846/MUM/2024[2021-22]Status: DisposedITAT Mumbai20 May 2025AY 2021-22

Bench: Shri Om Prakash Kant & Shri Raj Kumar Chauhanutv Software Communications Vs. Assessment Unit/Nfac Private Limited /Acit Circle 16(1), Star House, Urmi Estate, 95, Aayakar Bhavan, M.K. Road, Ganpatrao Kadam Marg, Lower Mumbai-400 020 Parel (W), Mubmai – 400 013 Pan: Aaacu4122G (Appellant) (Respondent)

Section 143(3)Section 144C(13)Section 144C(5)Section 253Section 91Section 91(2)Section 92(1)

withdraw the appeal as the assessee has decided to opt for the settlement of the appeal under Direct Tax Vivad se Vishwas Scheme (VSV Scheme). The operative portion of the letter extracted as under:- The captioned appeal was filed by the Appellant on 26 December 2024 before ... respectfully submits that it has decided to opt for the settlement of the captioned appeal under the Direct Tax Vivad se Vishwas Scheme, 2024 ('VSV Scheme'). The Appellant has filed Form 1 (i.e., declaration and undertaking as per the provisions of section 91 of the VSV Scheme) with the Designated

DCIT, Delhi vs. Raj Kumars Shree Nath Diamonds Private Limited, Delhi

In the result, Revenue’s appeal is dismissed as withdrawn

ITA 2807/DEL/2024[2017-18]Status: DisposedITAT Delhi16 May 2025AY 2017-18

Bench: :Smt. Annapurna Gupta & Ms. Madhumita Roy

For Appellant: Dr. Maninder Kaur, Sr. DRFor Respondent: Shri Sumaksh Mahajan, CA
Section 250

before us. Ld. Counsel for the assessee, therefore, stated that since all conditions stipulated for the settlement of the dispute under the Direct Tax VSV Scheme, 2024 stood fulfilled by the assessee, he pleaded for the withdrawal of the instant appeal before us. 3. Ld. DR fairly agreed with ... made by the Ld. Counsel for the assessee before us duly supported with evidences demonstrating the settlement of the assessee’s dispute under the VSV Scheme, 2024 by way of Form 1 and Form 2 alongwith the copy of the challan showing payment of the tax determined as payable

Pratham Investments, Vadodara, Gujarat vs. The Deputy Commissioner of Income Tax, Circle-1(2), Vadodara (Now DCIT, Circle 1(1)(1)), Vadodara, Gujarat

ITA 574/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad15 May 2025AY 2015-16

Bench: Us For A.Y. 2011-12 & 2014-15, For A.Y. 2015-16 Only The Assessee Has

For Appellant: Shri Bhavin Marfatia & Ms. AmrinFor Respondent: Shri Rignesh Das, CIT. DR & Shri
Section 14ASection 250

574/Ahd/2024; respectively, the assessee has opted to settled the dispute under the VSV Scheme, 2024. Copy of Form No.2, being acceptance of assessee’s application for settlement of dispute under the scheme by the Department, for A.Y. 2011-12 & 2014-15 was filed before ... filed before us. 3. Ld. DR fairly agreed that in the light of the assessee having opted to settle the dispute under the VSV Scheme, 2024 as ITA Nos. 572 to 574, 554 & 555/Ahd/2024 [Pratham Investments] -3- evidenced by Form No.1 & 2 filed for the different assessment years before

Pratham Investments, Vadodara, Gujarat vs. The Deputy Commissioner of Income Tax, Circle-1(2)(1), Vadodara (Now DCIT, Circle 1(1)(1)), Vadodara, Gujarat

ITA 573/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad15 May 2025AY 2014-15
For Appellant: Shri Bhavin Marfatia & Ms. AmrinFor Respondent: Shri Rignesh Das, CIT. DR & Shri
Section 14ASection 250

Nos.572, 573 & 574/Ahd/2024; respectively, the assessee has opted to settled the dispute under the VSV Scheme, 2024. Copy of Form No.2, being acceptance of assessee's application for settlement of dispute under the scheme by the Department, for Α.Υ. 2011-12 & 2014-15 was filed before ... filed before us. 3. Ld. DR fairly agreed that in the light of the assessee having opted to settle the dispute under the VSV Scheme, 2024 as evidenced by Form No.1 & 2 filed for the different assessment years before us, the appeals may be dismissed as withdrawn. 4. In view

Pratham Investments, Vadodara, Gujarat vs. The Deputy Commissioner of Income Tax, Circle-1(2)(1), Vadodara (Now DCIT, Circle 1(1)(1)), Vadodara

ITA 572/AHD/2024[2011-12]Status: DisposedITAT Ahmedabad15 May 2025AY 2011-12
For Appellant: Shri Bhavin Marfatia & Ms. AmrinFor Respondent: Shri Rignesh Das, CIT. DR & Shri
Section 14ASection 250

Nos.572, 573 & 574/Ahd/2024; respectively, the assessee has opted to settled the dispute under the VSV Scheme, 2024. Copy of Form No.2, being acceptance of assessee's application for settlement of dispute under the scheme by the Department, for Α.Υ. 2011-12 & 2014-15 was filed before ... filed before us. 3. Ld. DR fairly agreed that in the light of the assessee having opted to settle the dispute under the VSV Scheme, 2024 as evidenced by Form No.1 & 2 filed for the different assessment years before us, the appeals may be dismissed as withdrawn. 4. In view

DCIT, Circle 1(1)(1), Vadodara vs. Pratham Investment, Vadodara

ITA 555/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad15 May 2025AY 2014-15
For Appellant: Shri Bhavin Marfatia & Ms. AmrinFor Respondent: Shri Rignesh Das, CIT. DR & Shri
Section 14ASection 250

Nos.572, 573 & 574/Ahd/2024; respectively, the assessee has opted to settled the dispute under the VSV Scheme, 2024. Copy of Form No.2, being acceptance of assessee's application for settlement of dispute under the scheme by the Department, for Α.Υ. 2011-12 & 2014-15 was filed before ... filed before us. 3. Ld. DR fairly agreed that in the light of the assessee having opted to settle the dispute under the VSV Scheme, 2024 as evidenced by Form No.1 & 2 filed for the different assessment years before us, the appeals may be dismissed as withdrawn. 4. In view

DCIT, Circle 1(1)(1), Vadodara vs. Pratham Investment, Vadodara

ITA 554/AHD/2024[2011-12]Status: DisposedITAT Ahmedabad15 May 2025AY 2011-12
For Appellant: Shri Bhavin Marfatia & Ms. AmrinFor Respondent: Shri Rignesh Das, CIT. DR & Shri
Section 14ASection 250

Nos.572, 573 & 574/Ahd/2024; respectively, the assessee has opted to settled the dispute under the VSV Scheme, 2024. Copy of Form No.2, being acceptance of assessee's application for settlement of dispute under the scheme by the Department, for Α.Υ. 2011-12 & 2014-15 was filed before ... filed before us. 3. Ld. DR fairly agreed that in the light of the assessee having opted to settle the dispute under the VSV Scheme, 2024 as evidenced by Form No.1 & 2 filed for the different assessment years before us, the appeals may be dismissed as withdrawn. 4. In view

Ahresty India Pvt. Ltd., Rewari vs. DCIT Circle, Rewari

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

ITA 796/DEL/2020[2012-13]Status: DisposedITAT Delhi09 May 2025AY 2012-13

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

ACIT Circle, Rewari vs. Ahresty India Pvt. Ltd., Rewari

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

ITA 625/DEL/2020[2012-13]Status: DisposedITAT Delhi09 May 2025AY 2012-13

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

Ahresty India Pvt. Ltd., Rewari vs. ACIT, Circle, Rewari

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

ITA 9461/DEL/2019[2015-16]Status: DisposedITAT Delhi09 May 2025AY 2015-16

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

Ahresty India Pvt. Ltd., Rewari vs. ACIT, Circle- Rewari, Rewari

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

ITA 7529/DEL/2017[2013-14]Status: DisposedITAT Delhi09 May 2025AY 2013-14

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

Ahresty India Pvt. Ltd., Rewari vs. DCIT, Rewari

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

ITA 4718/DEL/2017[2011-12]Status: DisposedITAT Delhi09 May 2025AY 2011-12

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

DCIT, Rewari vs. Ahresty India Pvt. Ltd., Rewari

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

ITA 4688/DEL/2017[2011-12]Status: DisposedITAT Delhi09 May 2025AY 2011-12

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

Patel Kalubhai Arjanbhai (HUF), Ahmedabad vs. The ITO, Ward-7(2)(1), Ahmedabad

In the result, the appeal filed by the assessee is allowed

ITA 2037/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad08 May 2025AY 2017-18

Bench: Smt. Annapurna Guptaआयकर अपील सं./I.T.A. No. 2037/Ahd/2024 ("नधा"रण वष" / Assessment Year : 2017-18) बनाम/ Patel Kalubhai Arjanbhai Income Tax Officer (Huf) Ward 7(2)(1), Ahmedabad Vs. Bunglow 235, Lane 12, Satyagrah Chhavni, Satellite, Ahmedabad – 380015, Gujarat "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaehp0886R (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Shri Rupesh R. Shah, Ar. ""यथ" क" ओर से/Respondent By : Shri J L Bhatia, Sr. Dr Date Of Hearing 13/02/2025 08/05/2025 Date Of Pronouncement

For Appellant: Shri Rupesh R. Shah, ARFor Respondent: Shri J L Bhatia, Sr. DR
Section 250

case on merits as opposed to dismissing it as withdrawn for the purposes of the facilitating statement of assessee’s dispute as per VSV Scheme. However subsequently, Ld. Counsel for the assessee pointed out that the assessee failed to pay up the disputed taxes and, therefore, assessee’s application

Duravit India Private Limited, Ahmedabad vs. The Dy.CIT, Circle-1(1)(1), Ahmedabad

In the result, the appeal of the assessee is dismissed

ITA 514/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad07 May 2025AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Makarand V.Mahadeokarasstt.Year : 2012-13 Duravit India Pvt Ltd Dcit, Cir.1(1)(1) 61, Titanium, Nr.Prahladnagar Ahmedabad. Auda Garden, Prahladanagar Ahmedabad 380 015. Pan : Aaccd 3485 F (Applicant) (Responent) Assessee By : Shri Manish J. Shah, Ar : Smt.Trupti Patel, Sr.Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 06/05/2025 घोषणा क" तारीख /Date Of Pronouncement: 07/05/2025 आदेश आदेश/O R D E R आदेश आदेश

For Appellant: Shri Manish J. Shah, AR
Section 143(3)Section 144C(3)Section 250Section 92(1)

Representative, Shri Manish J. Shah, Advocate, stating that the assessee has opted for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2024 (hereinafter “VSV Scheme”), by filing declaration in Form No. 1, which has been duly accepted by the Department. The assessee has furnished a copy of Form ... settlement of the tax arrears. 4. In view of the fact that the assessee has opted for resolution of the dispute under the VSV Scheme, 2024 and the appeal has been duly settled as evidenced by Form No. 2 issued by the Principal Commissioner of Income Tax, Ahmedabad

Dilipbhai Thakorbhai Patel, Surat vs. ITO(Intl. Taxn), Surat

In the result, the captioned appeal is dismissed as withdrawn

ITA 17/SRT/2025[2012-13]Status: DisposedITAT Surat06 May 2025AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Respondent by: Shri Mukesh Jain, CIT DRFor Respondent: Shri Mukesh Jain, CIT DR
Section 92

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

Farfetch India Private Limited, Delhi vs. Income Tax Officer, National Faceless Assessment, Delhi

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

ITA 5555/DEL/2024[AY 2021-22]Status: DisposedITAT Delhi02 May 2025

Bench: Shri Mahavir Singh & Shri Pradip Kumar Kedia[Assessment Year : 2021-22] Farfetch India Pvt.Ltd. Vs Ito 333, 3Rd Floor, Devika Tower 6 National Faceless Nehru Place, South Delhi Assessment Centre New Delhi-110019 Delhi Pan-Aadcf3785H Appellant Respondent Appellant By None Respondent By Shri Rajesh Dhanesta, Sr.Dr Date Of Hearing 02.05.2025 Date Of Pronouncement 02.05.2025 Order

Section 143(3)

ITA No.5555/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “I-FRIDAY” BENCH: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT

Shri Rameshchandra Bhagwandas Patel, Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-1(2), Ahmedabad

In the result, the captioned appeal is dismissed as withdrawn

ITA 1355/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad01 May 2025AY 2013-14

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Mehul K. Patel, A.RFor Respondent: Shri Kalpesh Rupavatia, Sr. D.R

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

Mehta Gold Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(2), Bangalore

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

ITA 1950/BANG/2024[2016-17]Status: DisposedITAT Bangalore01 May 2025AY 2016-17

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan Kassessment Year : 2016-17

For Appellant: Ms. Niharika, CAFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bangalore

Counsel for the assessee has filed an application dated 31.01.2025 requesting for withdrawal of appeal as assessee has opted to settle the issue under VSV Scheme, 2024. Considering the request of the assessee, we are dismissing this appeal as withdrawn giving Page 2 of 2 liberty to the assessee ... come in appeal before the Tribunal in case the issue is not resolved under VSV Scheme, 2024. 3. In the result, appeal filed by the assessee is dismissed as withdrawn. Pronounced in the court on the date mentioned on the caption page. (SOUNDARARAJAN K) Accountant Member Bangalore, Dated

Bimal Vijaybhai Shah, Anand vs. The ITO, Ward-1, Anand

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

ITA 1352/AHD/2024[2011-12]Status: DisposedITAT Ahmedabad30 Apr 2025AY 2011-12

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinhaassessment Year: 2011-12

ITA No.1352/Ahd/2024 Assessment Year: 2011-12 Bimal Vijaybhai Shah vs. ITO Page 1 of 2 IN THE INCOME TAX APPELLATE