What did the Tribunal hold?

The assessee sought to withdraw the appeals as they had opted for the Vivad Se Vishwas Tax Scheme. The departmental representative had no objection to the withdrawal.

The assessee filed multiple appeals before the ITAT for various assessment years. During the hearing, the assessee's counsel informed the tribunal that the assessee had opted for the Vivad Se Vishwas Tax Scheme.

What were the issues?

The primary issue was whether the appeals should be withdrawn by the assessee due to their participation in the Vivad Se Vishwas Tax Scheme.

Mahan Industries Ltd. vs DCIT | ITAT Mumbai 2020

Income Tax Appellate Tribunal, “D” Bench, Mumbai

For Appellant: Shri Poojan Mehta

For Respondent: Shri A. Mohan

Hearing: 09.09.2020Pronounced: 09.09.2020

Heard together (6 matters)

I.T.A. No. 3322/Mum/2018

I.T.A. No. 3323/Mum/2018

I.T.A. No. 3324/Mum/2018

I.T.A. No. 3325/Mum/2018

I.T.A. No. 3326/Mum/2018

I.T.A. No. 4668/Mum/2018

Read from the judgment's own cause title. This page is filed under one of them.

O R D E R Per Bench :-

These are appeals by the assessee against respective orders of learned CIT(appeals) for the respective assessment years. The assessee has raised various grounds of appeal.

At the outset in the course of virtual hearing in these cases learned counsel of the assessee submitted that the assessee has availed the Vivad Se Vishwas Tak Scheme for these appeals. Hence he submitted that assessee now seeks to withdraw these appeals.

Per Contra learned departmental representative did not have any objection in the withdrawal of these appeals.

Accordingly we permit the withdrawal of these appeals. Hence he appeals are dismissed as withdrawn. Order pronounced on 9.9.2020

MAHAN INDUSTRIES LTD.,MUMBAI vs. DCIT - CC - 2(2), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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