GENERAL MOTORS TECHNICAL CENTRE INDIA PRIVATE LIMITED ,GURGAON vs. DCIT, CIRCLE-1(1), GURGAON

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ITA 9656/DEL/2019Status: DisposedITAT Delhi21 March 2025AY 2015-16Bench: SHRI PRADIP KUMAR KEDIA (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)4 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?

Following the precedent of the Hon'ble Madras High Court, the Tribunal dismissed the appeal as withdrawn. However, it granted the assessee liberty to restore the appeal if their declaration under the Vivad Se Vishwas Scheme is not accepted by the Revenue.

What were the facts?

The assessee filed an appeal against an assessment order passed for the assessment year 2015-16 under Sections 143(3)/144C of the Income-Tax Act, 1961. Subsequently, the assessee opted for the Vivad Se Vishwas Scheme, 2024, and submitted the required forms (Form nos. 1 and 2).

What were the issues?

Whether an appeal before the Income Tax Appellate Tribunal should be kept pending or dismissed as withdrawn when the assessee has opted for the Vivad Se Vishwas Scheme, with provisions for restoration if the scheme's declaration is rejected.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “A”: NEW DELHI

Before: SHRI PRADIP KUMAR KEDIA & SHRI VIMAL KUMAR

For Appellant: Ms. Kashish Gupta, Adv
For Respondent: Shri Jitender Singh, SR. DR
Hearing: 21.03.2025Pronounced: 21.03.2025

PER VIMAL KUMAR, JUDICIAL MEMBER:

1.

The appeal filed by the Assessee is against order dated 25.10.2019 of the Learned Deputy Commissioner of Income-Tax, Circle 1(1), Gurgaon (hereinafter referred as ‘Ld. AO’) under Sections 143(3)/144C of the Income-Tax Act, 1961 (hereinafter referred as ‘the Act’) for the assessment years 2015-16.

2.

Through application dated 07.03.2025 appellant/assessee has stated that appellant/assessee has availed the Vivad Se Viswas Scheme, 2024 and submitted Form nos. 1 and 2.

3.

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:-

“7. As observed, the assessee is given liberty to restore this appeal in the event the ultimate decision to be taken on the declaration to be filed by the assessee under Section 4 of the said Act is not in favour of the assessee. If such a prayer is made, the Registry shall entertain the prayer without insisting upon any application to be filed for condonation of delay in restoration of the appeal and on such request made by the assessee by filing a Miscellaneous Petition for Restoration, the Registry shall place such petition before the Division Bench for orders.

8.

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. 9. 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.”

4.

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.

5.

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.

6.

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

Order pronounced in the open court on 21/03/2025.

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