SHRI NARENDRA SINGH TYAGI,GHAZIABAD vs. ITO, GHAZIABAD

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ITA 1654/DEL/2017Status: DisposedITAT Delhi23 March 2021AY 2010-114 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the appeal had become infructuous due to the settlement under the Vivad Se Vishwas Scheme. Consequently, the appeal was treated as withdrawn and dismissed.

What were the facts?

The assessee filed an appeal against the penalty imposed under Section 271(1)(c). During the hearing, it was informed that the assessee had opted to settle the appeal under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the validity of the penalty imposed under Section 271(1)(c), with grounds related to lack of specific charges and proper satisfaction recording by the AO. However, the appeal was disposed of due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 271(1)(c),Section 273B

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 (Appeals) Ghaziabad, [“Ld. CIT(A)”, for short], dated 06.12.2016 for Assessment Year 2010-11. Grounds taken in this appeal of Assessee are as under:

“1. Without disposing of the Ground of appeal of the appellant that “Penalty imposed u/ 271(1)(c) is unlawful in the absence of specific charge on the appellant regarding. (a) Concealment of particulars of income; or (b) Having furnished inaccurate particulars of income

ITA No.-1654/Del/2017. Shri Narendra Singh Tyagi. The confirmation of Penalty imposed u/s 271(1)(c) by the Commissioner of Income Tax (Appeals) is unlawful and therefore the penalty imposed is liable to be deleted in the absence of the specific charge on the appellant.

2.

Without disposing of the Ground of the appellant that “Penalty imposed u/s 271(1)9c) is unlawful in the absence of recording of satisfaction by the Assessing Officer as warranted u/s 271 that the appellant has concealed the particulars of income or furnished inaccurate particulars of his income” the confirmation of Penalty imposed u/s 271(1)(c) by the Commissioner of Income Tax (Appeals) is unlawful and therefore the penalty imposed is liable to be deleted in the absence of recording of satisfaction of the assessing officer as warranted u/s 271.

3.

Without disposing of the Ground of appeal of the appellant that “Penalty imposed u/s 271(1)(c) is unlawful considering the reasonable cause of the appellant of not furnishing return of income with the view that the income is exempt u/s 54” the confirmation of Penalty imposed u/s 271(1)(c) by the Commissioner of Income Tax (Appeals) is unlawful and therefore the penalty imposed is liable to be deleted considering the reasonable cause of the appellant and the provisions of Section 273B of the Income Tax Act, 1961.”

(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. He drew our attention to Email sent from assessee’s side in Income Tax Appellate Tribunal (“ITAT”, for short) giving intimation of the same. 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 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 ITA No.-1654/Del/2017. Shri Narendra Singh Tyagi. 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.

(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 on 18th March, 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 23/03/2021 .

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