M/S. PNB GILTS LTD.,NEW DELHI vs. PR. CIT- VII, NEW DELHI

(A) This appeal by Assessee is filed against the order of Income Tax Department dated 23/02/2015 for Assessment Year 2006-07. Grounds taken in this appeal of Assessee are as under:

“1. The order of Learned Principal Commissioner of Income-tax under Section 263 is time barred and invalid and the same could have been passed upto 31-03-2011 since the order under section 143(3) was passed on 17-12-2008. 2. Without prejudice to Ground No. 1, the mistake in the order was in the order passed under Section 143(3) on 17-12-2008. There is no mistake in the order passed under section 147/143(3) dated 21-12-2012 ITA No.- 2964/Del/2015. M/s PNB GILTS LTD. and Explanation 2 added to section 263 by Finance Act, 2015 is not applicable.

(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 the assessee has already filed the relevant forms. She drew our attention to letter dated 8th April, 2021 from assessee’s side in Income Tax Appellate Tribunal (“ITAT”, for short) giving intimation of the same. It was also brought to our attention that Form-5, dated 16/02/2021 has been issued by the Designated Authority under aforesaid VSVS. In view of this, the learned AR as well as the Learned Commissioner of Income Tax (Departmental Representative) [“Ld. CIT(DR), for short] submitted before us that this appeal may be treated as withdrawn and may be dismissed on account of the aforesaid VSVS. After due consideration, we are of the opinion that this appeal has become infructuous on account of aforesaid VSVS, and this appeal may be treated as withdrawn on account of the aforesaid VSVS. Accordingly, this appeal having become infructuous, is treated as withdrawn and is hereby dismissed.

ITA No.- 2964/Del/2015. M/s PNB GILTS LTD. (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 already pronounced orally on 8th April, 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 08/04/21.