SANGEETA BANSAL,NEW DELHI vs. PR. CIT CENTRAL -3, NEW DELHI

The appeal filed by the Assessee is against order dated 17.03.2020 of the Learned Principal Commissioner of Income- Tax, Central-3, New Delhi (hereinafter referred as ‘Ld. PCIT’) under Section 263 of the Income-Tax Act, 1961 (hereinafter referred as ‘the Act’)arising out of order dated 28.04.2017 of the Learned Assistant Commissioner of Income Tax, Central Circle- 31, New Delhi (hereinafter referred as the ‘AO' for the assessment year 2015-16.

The Learned Authorised Representative for the appellant/assessee vide letter dated 11.03.2025 has stated that appellant/assessee has availed the Vivad Se Viswas Scheme, 2024 and submitted Form nos. 1 and 2.

The assessee/appellant has also enclosed the evidence in regard to “Vivad Se Viswas Scheme Act 2024”. So, there is no need to keep appeal pending before us in view of the decision of Hon'ble Madras High Court in the case of Nannusamy Mohan (HUF) vs. ACIT in T.C.A. No.372 of 2020 dated 16.10.2020, wherein the Hon’ble High Court after considering the intention of the assessee to avail the benefit of ‘Vivad se Vishwas Scheme 2020’ (VSV scheme), had dismissed the appeal by observing in Para 7 to 9 as under:-

In the light of the above, we direct the appellant/ assessee to file the Form No. 1 on or before 20.11.2020 and the competent authority shall process the application/ declaration in accordance with the Act and pass appropriate orders as expeditiously as possible preferably within a period of 6 (6) weeks from the date on which the declaration is filed in the proper form.

With this declaration, the Tax Case appeal stands disposed of with the aforementioned liberty and Consequently the Substantial Question of Law are left upon. No costs.”

In light of the view taken by Hon’ble Madras High Court cited (supra), we also give liberty to the assessee to get the appeal restored in the event that the assessee does not succeed on the declaration filed by the assessee under Direct Tax “Vivad Se Viswas Scheme-2024”. In other words, if the assessee’s declaration filed is not accepted by the Revenue for any reason whatsoever, the assessee can make a prayer before the Bench for recalling of the order by filing a miscellaneous application for restoration of appeal. The Registry will place such petition before the Bench concerned.

In view of the aforesaid observations, we dismiss appeal with liberty to get them recalled in the eventuality of assessee’s declaration not getting accepted by the Revenue.

In the result, the appeal of the assessee is dismissed as withdrawn.