PRICE WATER HOUSE & CO. vs. PRINCIPAL COMMISSIONER OF

TCA.No.511 of 2018 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 17.12.2020 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM and THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN Tax Case Appeal No.511 of 2018

Price Waterhouse & Co., Chennai-6 ...Appellant Vs The Principal Commissioner of Income Tax-5, Chennai ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 21.9.2017 passed by the Income Tax Appellate Tribunal, Madras 'C' Bench, Chennai made in I.T.A.No.229/Mds/2017 for the assessment year 2010-11. For Appellant: Mr.N.V.Balaji For Respondent: Mr.T.Ravikumar, SSC Judgment was delivered by

T.S.SIVAGNANAM

This appeal has been filed by the assessee under Section 260A of the Income Tax Act, 1961 ('the Act' for brevity) challenging the order 1/4 https://www.mhc.tn.gov.in/judis/ TCA.No.511 of 2018 dated 21.9.2017 made in I.T.A.No.229/Mds/2017 on the file of the Income Tax Appellate Tribunal, Chennai, 'C' Bench ('the Tribunal' for brevity) for the assessment year 2010-11. 2. The appeal was admitted on 16.8.2018 on the following substantial questions of law : “1. Whether, under facts and circumstances of the case, the Tribunal was right in holding that the reopening of the assessment is valid? 2. Is the finding of the Tribunal that there was no change of opinion not perverse particularly when the reopening was made based on the material available before the Assessing Officer, which were examined in the course of original assessment?” 3. We have heard Mr.N.V.Balaji, learned counsel for the appellant/assessee and Mr.T.Ravikumar, learned Senior Standing Counsel appearing for the respondent/Revenue. 4. The learned counsel on behalf of the assessee submits that the assessee already filed the declaration/undertaking under the Vivad Se Vishwas Scheme on 04.12.2020 and orders were passed on 15.12.2020 in Form No.3. 2/4 https://www.mhc.tn.gov.in/judis/ TCA.No.511 of 2018 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. 6. The tax case appeal stands disposed of with the aforementioned liberty. Consequently, the substantial questions of law framed are left open. No costs. 17.12.2020 To 1.The Income Tax Appellate Tribunal, 'C' Bench, Chennai. 2.The Principal Commissioner of Income Tax-5, Chennai RS 3/4 https://www.mhc.tn.gov.in/judis/ TCA.No.511 of 2018 T.S.SIVAGNANAM,J AND V.BHAVANI SUBBAROYAN,J RS TCA.No.511 of 2018 17.12.2020 4/4 https://www.mhc.tn.gov.in/judis/