N.EASWARAN vs. THE COMMISSIONER OF INCOME T

TCA.No.503 of 2018 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 15.03.2021 CORAM : The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Ms.Justice R.N.MANJULA Tax Case Appeal No.503 of 2018 N.Easwaran ...Appellant Vs The Commissioner of Income Tax, Coimbatore. ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 28.12.2017 made in ITA.No.2154/Mds/2016 on the file of the Income Tax Appellate Tribunal, Chennai 'A' Bench, for the assessment year 2013-14. For Appellant: Mr.R.Kumar For Respondent: Mr.T.R.Senthil Kumar Senior Standing Counsel JUDGMENT (Delivered by

T.S.Sivagnanam,J

) This appeal has been filed by the assessee under Section 260A of the Income Tax Act, 1961 ('the Act' for brevity) challenging the order dated 1/4 http://www.judis.nic.in TCA.No.503 of 2018 28.12.2017 made in ITA.No.2154/Mds/2016 on the file of the Income Tax Appellate Tribunal, Chennai 'A' Bench ('the Tribunal' for brevity) for the assessment year 2013-14. 2. The appeal was admitted on 31.08.2018 on the following substantial questions of law: "1. Whether the Appellate Tribunal is right in law in not following the binding judgment of the jurisdictional Madras High Court in CIT vs. S.Khader Khan Son [(2008) 300 ITR 157 (Mad)] affirmed by the Supreme Court by order in CIT vs. S.Khader Khan Son [(2013) 352 ITR 480 (SC)] and relying on judgments of other High Courts in a manner contrary to judicial propriety and discipline? 2. Whether the Appellate Tribunal is right in law in acting on the retracted confessional statement of the appellant, uncorroborated by tangible material, which has no evidentiary value and is also against the CBDT instructions on the subject? 3. Whether the Appellate Tribunal is right in law in modifying the fair and reasoned order of the 2/4 http://www.judis.nic.in TCA.No.503 of 2018 Commissioner (Appeals) fixing the income with reference to comparable cases and resorting substantially the assessing officers order adopting the exaggerated rate of profit?" 3. We have heard Mr.R.Kumar, learned counsel for the appellant- assessee and Mr.T.R.Senthil Kumar, learned Senior Standing Counsel appearing for the respondent-Revenue. 4. The learned counsel for the appellant-assessee submits that the assessee already filed the declaration/undertaking under the Vivad Se Vishwas Scheme and Form No.3 was issued on 23.12.2020. 5. In the light of the subsequent event, the assessee is given liberty to restore this appeal in the event the ultimate decision taken on the declaration 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 appropriate Division Bench for orders. 3/4 http://www.judis.nic.in TCA.No.503 of 2018 T.S.SIVAGNANAM,J AND R.N.MANJULA,J hvk 6. The tax case appeal stands disposed of with the aforementioned liberty. Consequently, the substantial questions of law framed are left open. No costs. (T.S.S.,J.) (R.N.M.,J.) 15.03.2021 Index: Yes/No Internet:Yes/No Speaking Judgment/Non speaking Judgment hvk To 1. The Income Tax Appellate Tribunal, 'A' Bench, Chennai. 2. The Commissioner of Income Tax, Coimbatore. TCA.No.503 of 2018 4/4 http://www.judis.nic.in