What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeals. Consequently, all the appeals were dismissed as withdrawn.

The assessee, Chino Corporation India Pvt. Ltd., filed appeals for assessment years 2011-12, 2012-13, and 2013-14. The assessee subsequently decided to opt for the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was whether the assessee could withdraw its appeals to avail the benefit of the Vivad Se Vishwas Scheme.

Chino Corporation India Private… vs ACIT | ITAT Mumbai 2020

Income Tax Appellate Tribunal, “K” BENCH, MUMBAI

Before: SHRI SAKTIJIT DEYAND SHRI S. RIFAUR RAHMAN

For Appellant: Shri Abhishek Tilak

For Respondent: Shri Anand Mohan

PER BENCH

The aforesaid appeals are by the same assessee for the assessment years 2013–14, 2012–13 and 2011–12.

At the outset, Shri Abhishek Tilak, the leaned Counsel for the assessee submitted that the assessee has instructed him to withdraw the appeals as the assessee has decided to opt and take benefit of the Vivad Se Vishwas Scheme (VSVS). In this context, he submitted a letter dated 2nd July 2020, sent by the assessee to the Registry of the Tribunal and a copy of which has been marked to him. Additionally, the assessee has also sent an e–mail on 6th July 2020, reiterating its 3 Chino Corporation India Pvt. Ltd.

decision to withdraw the appeals, thereby, seeking permission of the Bench for the same.

Shri Anand Mohan, the learned Departmental Representative has no objection for withdrawal of the appeals by the assessee.

Keeping in view the aforesaid facts, we permit the assessee to withdraw the captioned appeals.Accordingly, the appeals are dismissed as withdrawn.

In the result, all the appeals are dismissed. Order pronounced to the parties in course of virtual court proceedings on 06.07.2020

CHINO CORPORATION INDIA PRIVATE LIMITED,NAVI MUMBAI vs. THE ACIT--15(1)(2), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments