CHETAN NEGI,DELHI vs. ITO WARD -46(3), NEW DELHI

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ITA 2290/DEL/2019Status: DisposedITAT Delhi25 November 2021AY 2010-114 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal noted that the assessee had opted to settle the appeal under the Vivad Se Vishwas Scheme (VSVS). Both parties agreed that the appeal had become infructuous and should be withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) concerning assessment year 2010-11. The appeal raised grounds related to reopening of assessment, additions on account of bank deposits, and gifts from relatives.

What were the issues?

Whether the reopening of assessment was valid and whether additions made by the AO and confirmed by the CIT(A) were justified, in light of the assessee opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 147,Section 148,Section 68,Section 69A,Section 251

AI-generated summary — verify with the full judgment below

(A) This appeal by Assessee is filed against the order of learned Commissioner of Income Tax (Appeal)- 16, New Delhi, dated 21/12/2018 for Assessment Year 2010-11. Grounds taken in this appeal of Assessee are as under:

“1. On the facts and circumstances of the case, the order passed by the learned Commissioner of Income Tax (Appeals) [CIT(A)] is bad both in the eye of law and on facts.

2.

On the facts and circumstances of the case, the learned CIT(A) has erred, both on facts and in law, in confirming the action of the AO, despite the fact that the reopening by the AO and consequent reassessment without complying with the statutory conditions prescribed under Section 147 read with Section 148 of the Act is bad in law. 3(i) On the facts and circumstances of the case the learned CIT(A) has erred, both on facts and in law, in sustaining the addition of an amount of Rs. Page 1 of 4 ITA No.- 2290/Del/2019 Chetan Negi. 10,44,526/- made by AO on account of deposits made by the appellant in his bank account. 3(ii) That the learned CIT(A) has erred, both on facts and in law, in confirming the upholding the applicability of Section 68 of the Act. 3(iii) That the learned CIT(A) has erred, both on facts and in law, in going beyond the scope of her power, as specified under section 251 of the Income Tax Act, by invoking Sec 69A of the Act.

4.

On the facts and circumstances of the case the, learned CIT(A) has erred, both on facts and in law, in upholding the addition of Rs 18,15,780/- made by AO, on account of income declared as gifts from relatives.

5.

The appellant craves leave to add, amend or alter any of the grounds of appeal.”

(B) At the time of hearing, the learned Authorized Representative (“Ld. AR”, for short) for the Assessee informed us that the assessee has opted to settle the aforementioned appeal under Vivad Se Vishwas Scheme, 2020 (“VSVS”, for short) and that Form-3 has already been issued. He drew our attention to E-mail sent from the assessee’s side in Income Tax Appellate Tribunal (“ITAT”, for short) giving intimation of the same. In this letter it has been also stated that the assessee wishes to withdraw the appeal. In view of this, the learned AR as well as the Learned Senior Departmental Representative [“Ld. Sr. DR, for short] submitted before us that this appeal may be allowed to be withdrawn and may be dismissed on account of the aforesaid VSVS. We have also perused copy of Form -3 dated 09/02/2021 issued by the Designated Authority under VSVS; which was also filed from the assessee’s side during appellate proceedings in ITAT. After due consideration, we are of the opinion that this appeal has become infructuous on account of the assessee opting for VSVS; and the assessee’s appeal accordingly is hereby allowed to be withdrawn on account of the aforesaid VSVS. In view of the foregoing, and as both sides are in Page 2 of 4

ITA No.- 2290/Del/2019 Chetan Negi. agreement to this, this appeal having become infructuous, is being dismissed, having been withdrawn by the appellant assessee.

(B.1) Before we part, we hereby clarify, by way of abundant caution, that if for some reason the disputes under this appeal before us are not settled under the aforesaid VSVS, then the assessee will be at liberty to approach ITAT for restoration of this appeal, in accordance with law.

(C) In the result, this appeal is dismissed.

This order was orally pronounced on 24th November, 2021 in Open Court, in the presence of representatives of both sides, after conclusion of the hearing. Now this order in writing is signed today on 25.11.2021.

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