What did the Tribunal hold?

The Tribunal dismissed all the appeals as withdrawn, acknowledging the assessee's request to opt for the Vivad se Vishwas Scheme. The assessee was granted liberty to seek restoration if they failed to avail the scheme's benefits for bonafide reasons.

The assessee sought to withdraw multiple appeals filed before the ITAT for various assessment years. The reason for withdrawal was the assessee's decision to avail benefits under the 'Vivad se Vishwas Scheme, 2020'.

What were the issues?

The primary issue was whether the appeals should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

Jyoti Ltd., Baroda vs ACIT | ITAT Ahmedabad 2021

Income Tax Appellate Tribunal, AHMEDABAD “D” BENCH

Before: SHRI PRADIP KUMAR KEDIA & SHRI MAHAVIR PRASAD

For Respondent: Shri Lalit P. Jain, Sr.DR

आदेश/O R D E R PER BENCH The captioned eleven appeals arise from the respective orders of the Commissioner of Income Tax (Appeals) (‘CIT(A)’) against different assessment years.

The captioned assessees have sought to withdraw the appeals listed above on the ground that they have opted to avail benefits of ‘Vivad se Vishwas Scheme, 2020’ (VSV). When the matter was called for hearing, the ld. counsels for the assessee at the outset have submitted that they do not seek to pursue the said appeals owing to exercise of option for availing VSV Scheme and consequently requested that their applications for withdrawal of appeals may please be granted. Reference was also made to written requests in this regard.

The ld. Departmental Representative for the Revenue stated that he has no objection to withdraw the appeals in the circumstances narrated on behalf of the assessee.

In the light of oral/written requests made on behalf of the captioned parties, all the appeals are dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee & 10 Ors. - 3 - concerned will be at liberty to seek restoration of original appeals for hearing before ITAT in accordance with law.

In the result, all captioned appeals are dismissed as withdrawn.

This Order pronounced on 28/05/2021

Sd/- Sd/- (PRADIP KUMAR KEDIA) (MAHAVIR PRASAD) ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER Ahmedabad: Dated 28/05/2021 Rajesh Kumar आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. राज�व / Revenue 2. आवेदक / Assessee 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाइल / Guard file.

JYOTI LTD.,BARODA vs. THE ACIT., CIRCLE-1(2), BARODA

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments