KANTILAL JAIN,CHENNAI vs. ITO, CHENNAI

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ITA 1135/CHNY/2017Status: DisposedITAT Chennai17 March 2022AY 2011-123 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal due to reasonable cause. Subsequently, upon the assessee's request to withdraw the appeal due to availing the 'Vivad se Vishwas Scheme', the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT which was barred by limitation. The assessee later availed the 'Vivad se Vishwas Scheme' to settle disputes and sought to withdraw the appeal.

What were the issues?

Whether the delay in filing the appeal can be condoned. Whether the appeal should be dismissed as withdrawn due to availing the 'Vivad se Vishwas Scheme'.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI

Before: SHRI V. DURGA RAO, HON’BLE & SHRI G. MANJUNATHA, HON’BLE

Hearing: 17.03.2022Pronounced: 17.03.2022

आदेश / O R D E R PER G. MANJUNATHA, ACCOUNTANT MEMBER: This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Appeals)-5, Chennai, dated 14.12.2016 and pertains to assessment year 2011-12.

2.

We find that appeal filed by assessee is barred by limitation of 68 days, for which, necessary petition for condonation of delay explaining the reasons for the delay has been filed. The learned counsel submitted that assessee could not file appeal within the time allowed under the Act, therefore, delay may be condoned. Having heard both sides and considered the petition filed by the assessee for condonation of delay, we are of the considered view that reasons given by assessee for not filing the appeal within the time allowed under the Act, comes under reasonable cause as provided under the Act for condonation of delay and hence, delay in filing of above appeal is condoned and appeal filed by the assessee is admitted for adjudication.

3.

We have heard learned counsel for the assessee and learned DR and also perused the materials available on record. At the time of hearing, learned counsel for the assessee has filed a letter along with Form Nos.3 & 4 issued by the Department under ‘Vivad se Vishwas Scheme, 2020’ and submitted that the assessee has availed the VSVS scheme to settle its pending disputes. The ld. counsel for the assessee further submitted that the Department has accepted application filed by the assessee and issued Form Nos.3 & 4 quantifying amount of taxes payable under VSVS scheme. Therefore, the ld. counsel for the assessee submitted that the appeal filed by the assessee may be dismissed as withdrawn. The ld. DR, on the other hand, has no objection for dismissing the appeal as the Designated Authority has issued Form Nos.3 & 4. Therefore, considering fact that the assessee has filed application for withdrawal of appeal and has also filed Form Nos.3 & 4 issued by the Department, we dismiss appeal filed by the assessee as withdrawn. However, a liberty is given to the assessee to restore the 3 :: appeal, in case application filed by the assessee before the Designated Authority, is rejected for any reason.

4.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced on the 17th day of March, 2022, in Chennai.

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