SHOBHANABEN B. PATEL,VALSAD vs. ITO, WARD-4, VALSAD

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ITA 520/SRT/2019Status: DisposedITAT Surat23 November 2021AY 2011-123 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal held that since the quantum assessment dispute was settled under the VSV-20 scheme, the consequential penalty appeals also stood settled. Therefore, the appeals were dismissed as withdrawn.

What were the facts?

The assessee had filed appeals against penalty orders under Section 271(1)(c) for multiple assessment years. The assessee subsequently availed the benefits of the Vivad se Visvas Scheme (VSV-20) for the quantum assessment.

What were the issues?

Whether penalty appeals are settled consequent to settlement of quantum assessment under the Vivad se Visvas Scheme. The impact of VSV-20 settlement on penalty proceedings.

Which sections of the Income-tax Act were involved?

Section 271(1)(c),Section 254(1)

AI-generated summary — verify with the full judgment below

Assessee by Sh Rasesh Shah, CA Revenue by Ms Anupma Singla – Sr.DR Date of hearing 24.11.2021 Date of pronouncement 24.11.2021 Order under section 254(1) of Income Tax Act PER BENCH:

1.

1.

These three appeals by assessee are directed against the common order dated 15.04.2019 passed by ld. Commissioner of Income Tax (Appeals), Valsad, for AY.2010-11, 2011-12 and 2013-14 in confirming the order of penalty levied under section 271(1)(c). All these appeals came up hearing today, the ld AR for the assessee submits that the assessee has filed an application dated 23.11.2021 inter alia stating that the assessee in quantum assessment has availed the benefits of Vivad se Visvas Scheme -2020 (VSV-20) and received Form-3 of VSV-20 from Designated Authority. These appeals are penalty appeals, consequent upon settlement in quantum 520 & 523-SRT-2019/AYs.2010-11, 2011-12 & 2013-14 Shobhnaben Bharatbhai Patel assessment, dispute in present appeal stand settled in all these appeals. The assessee has already placed on record Form No.3 received from designated authorities in all the appeals. The ld AR for the assessee further requested for withdrawal of all the appeals.

2. The learned Senior Departmental Representative (Sr. DR) for the revenue submits that he has no objection, if all these appeals of the assessee are dismissed as withdrawn as the assessee has already settled dispute with the department.

3. We have considered the submissions of both the parties and considering the facts that the assessee has already settled dispute in quantum assessment in all years under disputes, the present appeals relates to penalty levied under section 271(1)(c), thus as per scheme of VSVS-20, the penalty appeals also stand settled. Therefore, all the appeals of the assesse are dismissed as withdrawn. However, the assessee as well as to the revenue is given liberty that in case, if the applications preferred by the assessee under VSV-20 does not get finally settled for any reason whatsoever, then both the parties are at liberty to prefer Miscellaneous Application before this Tribunal for restoration of this appeal or any further direction and in such event, the appeals shall get restored. The A.O. directed to pass the consequential order. , 520 & 523-SRT-2019/AYs.2010-11, 2011-12 & 2013-14 Shobhnaben Bharatbhai Patel 4. In the result, all three appeals of the assessee are dismissed as withdrawn. Order announced on 24th November, 2021 at the time of hearing in virtual court hearing.

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