TAWNIYA INDUSTRIES LIMITED,SURAT vs. THE INCOME TAX OFFICER, WARD-4(4), SURAT

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ITA 169/AHD/2016Status: DisposedITAT Surat19 April 2021AY 2010-113 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's settlement under the VSV-20 scheme and the Revenue's submission. The appeal was dismissed as withdrawn, with liberty to the assessee to seek restoration if the VSV-20 settlement was not finalized.

What were the facts?

The assessee had settled the dispute with the Department by availing the benefit under the Vivad se Visvas Scheme (VSV-20). The assessee received Form-3, indicating the settlement, and requested the appeal be kept pending. The Revenue had no objection to the appeal being dismissed as withdrawn.

What were the issues?

Whether an appeal can be dismissed as withdrawn when the assessee has settled the dispute under the Vivad se Visvas Scheme. The procedure for restoration of appeal in case of non-finalization of the settlement.

Which sections of the Income-tax Act were involved?

Section 254(1)

AI-generated summary — verify with the full judgment below

Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER:

1. 1. This appeal by assessee is directed against the order of ld. Commissioner of Income Tax (Appeals)-2, Surat, dated 05.11.2015 in for assessment year (AY) 2010-11.

2. The appeal came up hearing on 19th April 2021. The assessee has already filed an application dated 17.04.2021 stating therein that the assessee has settled the dispute with the Department by availing the benefit under Vivad se Visvas Scheme -2020 (VSV-20). The applicant assessee further submits that they have received Form-3 from the office of PCIT, Surat-1 dated 09.02.2021. The Tawaniya Industries Ltd., Vs. ITO, Ward-4(4), Surat./ A.Y. 2010-11 applicant further stated that appeal may be kept pending till the receipt of certificate in Form-5 of VSVS-2020.

3. The Ld.Senior Departmental (ld. DR) appearing for the Revenue submits that the appeal may be disposed of as the assessee has already settled disputes with the Department. The ld.Sr.DR further submits that she has no objection if the appeal of assessee is dismissed as withdrawn.

4. We have considered the contents of application dated 17.04.2021 and the submission of ld.Sr.DR for the Revenue. We have noted that the assessee has received Form-3 vide Certificate No.247324730090221 dated 09.02.2021. Therefore, considering the submissions of the learned Sr.DR for the Revenue that the assessee has settled the dispute with the Department under VSV-20, the appeal of the are dismissed as withdrawn with liberty to the assessee that in case, if the application preferred by the assessee under VSV-20 does not get finally settled for any reason whatsoever, then the assessee is at liberty to prefer Miscellaneous Application before this Tribunal for restoration of this appeal and in such event, the appeals shall get restored.

5. The Hon’ble Madras High Court in the case of M/s Nannusamy Mohan (HUF) vs. ACIT (TCA No. 372 of 2020 dated 16.10.2020, also held that ultimate decision to be taken on the declaration to be filed by the assessee Under Section 4 of the said Act, is not in favour of the assessee, the assessee is given liberty

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