M/S SOORAJ LEATHERS vs. THE INCOME TAX OFFICER

T.C.A.No.462 of 2020 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 18.12.2020 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM and THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN T.C.A.No.462 of 2020

M/s Sooraj Leathers No.11, 6th Cross Street, Phase II, Sathuvachari, Vellore - 632 009 .. Appellant Versus The Income Tax Officer, Income Tax Ward 1(1) Vellore .. Respondent Prayer:- Tax Case Appeal filed under Section 260-A of the Income Tax Act, 1961, against the order of the Income Tax Appellate Tribunal, Madras 'A' Bench, Chennai, dated 23.09.2016 made in MP No.173/Mds/2016 in I.T.A.No.305/Mds/2016 relating to the Assessment Year 2009-2010. For Appellant : Mr.K.Ravi For Respondent : Ms.V.Pushpa for Mr.M.Swaminathan Senior Standing counsel J U D G M E N T 1/6 https://www.mhc.tn.gov.in/judis/ T.C.A.No.462 of 2020 [Judgment of the Court was made by

T.S.SIVAGNANAM

, J.]

This appeal has been filed by the assessee under Section 260 A of the Income Tax Act, 1961 ('the Act' for brevity), challenging the order dated 23.09.2016 passed by the Income Tax Appellate Tribunal, Chennai, 'A' Bench ('the Tribunal' for brevity) in MP. No.173/Mds.2016 in I.T.A.No.305/Mds/2016 for the Assessment Year 2009-2010. 2. The following Substantial Questions of Law were raised for consideration: "1. In the facts and circumstances of the case, whether the Appellate Tribunal was right in holding that the appellant has not sought for review of the order of the appellate tribunal? 2. In the facts and circumstances of the case, whether the Appellate Tribunal was right in upholding that it do not have power u/s 254(2) to give clarification sought for? 2. We have heard Mr.K.Ravi, learned counsel for the appellant/assessee and Ms.V.Pushpa, learned counsel for Mr.M.Swaminathan, learned Senior Standing counsel for the respondent/Revenue. 3. The learned counsel for the appellant / assessee, on 2/6 https://www.mhc.tn.gov.in/judis/ T.C.A.No.462 of 2020 instructions, submitted that the appellant / assessee intends to avail the benefit of Vivad Se Vishwas Scheme ('VVS Scheme' for brevity) and in this regard, the assessee is taking steps to file the application / declaration in Form No.I. 4. It may not be necessary for this Court to decide the Substantial Questions of Law framed for consideration on account of certain subsequent developments. The Government of India enacted the Direct Tax Vivad Se Vishwas Act, 2020 (Act 3 of 2020) to provide for resolution of disputed tax and for matters connected therewith or incidental thereto. The Act of the Parliament received the assent of the President on 17th March 2020 and published in the Gazette of India on 17th March 2020. 5. In terms of the said Act, the assessee has been given an option to put an end to the tax disputes, which may be pending at different levels either before the First Appellate Authority or before the Tribunal or before the High Court or before the Hon'ble Supreme Court of India. Under Section 2(j) “disputed tax” has been defined. In terms of Section 3, where a declarant means a person, who files a declaration under Section 4 on or before the last date files a declaration to the designated authority in accordance with the provisions of Section 4 in respect of tax arrears, then, 3/6 https://www.mhc.tn.gov.in/judis/ T.C.A.No.462 of 2020 notwithstanding anything contained in the Income Tax Act or any other law for the time being in force, the amount payable by the declarant shall be determined in terms of Section 3(a-c) thereunder. 6. The First Proviso to Section 3 states that in case, where an Appeal or Writ Petition or Special Leave Petition is filed by the Income Tax authority on any issue before the Appellate Forum, the amount payable shall be one-half of the amount in the table stipulated in Section 3 calculated on such issue, in such a manner as may be prescribed. The second proviso deals with the cases, where the matter is before the Commissioner (Appeals) or before the Dispute Resolution Panel. The third proviso deals with cases, where the issue is pending before the Income Tax Appellate Tribunal. The filing of the declaration is as per Section 4 of the Act and the particulars to be furnished are also mentioned in the Sub Sections of Section 4. Section 5 of the Act deals with the time and manner of the payment and Section 6 deals with Immunity from initiation of proceedings in respect of offence and imposition of penalty in certain cases. Section 9 of the Act deals with cases, where the Act 3 of 2020 will not be applicable. 7. As observed, the assessee is given liberty to restore this 4/6 https://www.mhc.tn.gov.in/judis/ T.C.A.No.462 of 2020 appeal in the event the 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. If such a prayer is made, the Registry shall entertain the prayer without insisting upon any application to be filed for condonation of delay in restoration of the appeal and on such request made by the assessee by filing a Miscellaneous Petition for Restoration, the Registry shall place such petition before the Division Bench for orders. 8. In the light of the above, We direct the appellant / assessee to file the Form No.I and the competent authority shall process the application / declaration in accordance with the Act and pass appropriate orders as expeditiously as possible preferably within a period of six (6) weeks from the date on which the declaration is filed in the proper form. 9. With this direction, the Tax Case Appeal stands disposed of with the aforementioned liberty and Consequently, the Substantial Questions of Law are left open. No costs. (T.S.S.,J) (V.B.S.,J) 18.12.2020 Index: Yes / No Internet: Yes / No Speaking Order/Non-Speaking Order T.S.SIVAGNANAM, J. 5/6 https://www.mhc.tn.gov.in/judis/ T.C.A.No.462 of 2020 AND V.BHAVANI SUBBAROYAN, J. ssd To The Income Tax Appellate Tribunal, 'A' Bench, Chennai. T.C.A.No.462 of 2020 18.12.2020 6/6 https://www.mhc.tn.gov.in/judis/