SMT.S.KAVITHAA vs. ASST COMMISSIONER OF INCOME

Tax Case Appeal No.527 of 2015 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 24.02.2021 CORAM THE HON'BLE MR.JUSTICE M. DURAISWAMY AND THE HON'BLE MRS.JUSTICE T.V. THAMILSELVI Tax Case Appeal No.527 of 2015 Smt.S.Kavithaa

... Appellant Vs.

Asst. Commissioner of Income Tax Central Circle – I (2), Chennai – 600 034. ... Respondent

Tax Case Appeal filed under Section 260A of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal, Madras "A" Bench, dated 12.12.2013 passed in I.T.A.No.2282/Mds/2012. For Appellant : Mrs.S.Kavitha for M/s.J.Sree Vidhya For Respondent : Mr.T.R.Senthil Kumar

Senior Standing Counsel Page 1/5 https://www.mhc.tn.gov.in/judis/ Tax Case Appeal No.527 of 2015 J U D G M E N T (Delivered by M.DURAISWAMY, J.) This appeal filed by the assessee under Section 260A of the Income Tax Act, 1961 ('the Act' for brevity), is directed against the order dated 12.12.2013 passed by the Income Tax Appellate Tribunal, Madras "A" Bench, ('the Tribunal' for brevity) in I.T.A.No.2282/Mds/2012 for the assessment year 2009-2010. The above appeal has been admitted on 23.07.2015 on the following Substantial Questions of Law: “i)Whether on the facts and in the circumstances of the case, the Appellate Tribunal was right in restoring penalty under Section 271AA when the sworn statements recorded clearly show that the income was earned by the appellant's husband and invested in the name of the appellant?” ii)Whether on the facts and in the circumstances of the case, the Tribunal is right in restoring the penalty under Section 271AA, when the additions had been made only on the basis of the offer made by the appellant's husband in good faith and to avoid litigation and the tax has been paid in full?” Page 2/5 https://www.mhc.tn.gov.in/judis/ Tax Case Appeal No.527 of 2015 2. We have heard Mrs.S.Kavitha for M/s.J.Sree Vidhya, learned counsel for the appellant/assessee and Mr.T.R.Senthil Kumar, learned Senior Standing Counsel for the respondent/Revenue. 3. 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. 4. We are informed by the learned counsel for the appellant/ assessee that the assessee had already been issued with Form-3 on 10.12.2020 and the learned counsel for the appellant seeks permission of this Court to withdraw the appeal. Page 3/5 https://www.mhc.tn.gov.in/judis/ Tax Case Appeal No.527 of 2015 5. In view of the submission made by the learned counsel for the appellant, the Tax Case Appeal stands dismissed as withdrawn. No costs. [M.D., J.] [T.V.T.S., J.] Index : Yes/No 24.02.2021 Internet : Yes

mkn To 1. Income Tax Appellate Tribunal, Madras "A" Bench 2.The Assistant Commissioner of Income Tax Central Circle – I (2), Chennai – 600 034. Page 4/5 https://www.mhc.tn.gov.in/judis/ Tax Case Appeal No.527 of 2015 M. DURAISWAMY, J. and T.V. THAMILSELVI, J. mkn Tax Case Appeal No.527 of 2015

24.02.2021 Page 5/5 https://www.mhc.tn.gov.in/judis/