DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(2), HYDERABAD vs. CYIENT LIMITED(FORMERLY KNOWN AS M/S INFOTECH ENTERPRISES LIMITED), HYDERABAD

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ITA 119/HYD/2019Status: DisposedITAT Hyderabad30 November 2021AY 2011-124 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the Revenue's appeal as withdrawn due to the assessee opting for the Vivad-se-Vishwas Scheme. The assessee's cross-objection was dismissed as infructuous after condoning the delay.

What were the facts?

The assessee opted to avail the benefit under the Direct Tax Vivad Se Viswas Scheme-2020. The Revenue's appeal was filed against the CIT(A)'s order for AY 2011-12. The assessee's cross-objection was filed with a significant delay.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad-se-Vishwas Scheme. Whether the assessee's delayed cross-objection should be condoned and if it becomes infructuous.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCHES “A”: HYDERABAD

Before: SHRI SATBEER SINGH GODARA & LAXMI PRASAD SAHU

For Respondent: Shri T. Sunil Goutam
Hearing: 30/11/2021Pronounced: 30/11/2021

Heard together (2 matters)

ITA No. 119/Hyd/2019
CO No. 30/Hyd/2019

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

O R D E R PER BENCH: This appeal filed by the assessee for AY 2006-07 is directed against CIT(A) – 1, Hyderabad’s, order, dated 13/11/2018 involving proceedings u/s 143(3) r.w.s. 144C of the Income Tax Act, 1961 ; in short “the Act”.

2.

None appeared on behalf of the assessee at the time of hearing of this appeal, therefore, we proceed to dispose of :- 2 -: CO No. 30/Hyd/2019 Cyient Ltd., Hyderabad . the appeal after hearing the ld. DR and considering the facts available on record.

3. At the outset, the ld. DR submitted that the assessee has opted to avail the benefit under the ‘Direct Tax Vivad Se Viswas Scheme-2020’ in prescribed Form No.1 & 2 and received Form(s)-3 in tune thereto, and the same has been filed by the ld. DR before the Bench.

3.

Having regard to the facts and circumstances of the case, we are inclined to dismiss the appeal of the assessee as withdrawn since the assessee has preferred to avail the Vivad-se-Vishwas Scheme by filing Form No.1 & 2 and received Form(s)-3 in tune thereto, with a rider that it shall be very much open for the assessee to file for revival of these cases, if the settlement benefit under the scheme is denied to him for technical reasons.

4.

In the result, Revenue’s appeal is dismissed in above terms.

5.

We notice at the outset that assessee’s instant CO suffer from 227 days delay in filing before the ITAT. Considering the reasons stated in the condonation petition filed by the assessee, we find that the assessee was prevented by reasonable cause for not filing this CO within the stipulated time. We rely on Case law Collector Land

:- 3 -: CO No. 30/Hyd/2019 Cyient Ltd., Hyderabad . Acquisition Vs. Mst. Katiji & Ors, 1987 AIR 1353 (SC) and University of Delhi Vs. Union of India, Civil Appeal No. 9488 & 9489/2019 dated 17 December, 2019, hold that such a delay; supported by cogent reasons, deserves to be condoned so as to make way for the cause of substantial justice. We accordingly hold that assessee’s impugned delay in filing this CO is neither intentional nor deliberate but due to the circumstances beyond its control. The same stands condoned. Case is now taken up for adjudication on merits.

6.

Since the assessee has availed VSVS Scheme, the cross objections filed in its CO on the legal issue that the order passed by the AO was barred by limitation, do not have legs to stand in the eye of law. Therefore, the CO filed by the assessee becomes infructuous and the same is dismissed as infructuous.

7.

In the result, appeal of the revenue and CO filed by the assessee are dismissed in above terms. A copy of this common order be placed in the respective case files. Pronounced in the open court on 30th November, 2021.

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