M/S. DIE PLAST PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX 12(2)(1), MUMBAI

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ITA 5396/MUM/2019Status: DisposedITAT Mumbai16 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?

Following the Madras High Court's decision, the ITAT dismissed the appeal, granting the assessee liberty to seek restoration if the scheme declaration is not favorable. The assessee can file a miscellaneous application for restoration if their declaration is not accepted by the Revenue.

What were the facts?

The assessee opted for the 'Direct Tax Vivad Se Viswas Scheme-2020' and filed applications. The appeal was pending before the ITAT. The assessee sought to avail the benefits of the scheme.

What were the issues?

Whether an appeal pending before the ITAT should be dismissed when the assessee opts for the 'Direct Tax Vivad Se Viswas Scheme-2020', with liberty to restore the appeal.

Which sections of the Income-tax Act were involved?

Section 4

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

Hearing: 16.03.2021Pronounced: 16.03.2021

O R D E R भहावीय स िंह, उऩाध्मक्ष के द्वाया / PER MAHAVIR SINGH, VP: This appeal of assessee is arising out of the order of the Commissioner of Income Tax (Appeals)]-20, Mumbai, [in short CIT(A)], in dated 28.05.2019.

2.

At the outset, it is noticed that the assessee has opted for direct tax ‘Direct Tax Vivad Se Viswas Scheme-2020’ by filing the application form Nos. 1 and 2 with the Department and awaiting for from No.

3.

This appeal was filed before ITAT on 19.08.2019, the appeal is pending for disposal. The appeal is pending and assessee is eligible for the ‘Direct

1.

3. After hearing Ld Sr. DR and perusing the records, it is noticed that the assessee is opting for ‘Direct Tax Vivad Se Viswas Scheme- 2020’ by filing form Nos. 1 and 2 and awaiting for form 3. In view of the decision of Hon'ble High Court of Madras in the case of Nannusamy Mohan (HUF) vs. ACIT in I.C.A. No.372 of 2020 dated 16.10.2020, wherein Hon'ble High Court after considering the intent of the assessee to avail the benefit of ‘Direct Tax Vivad Se Viswas Scheme-2020’ has 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.I on or before 20.11.2020 and the competent authority shall process the application/ declaration in Sd/- Sd/- (ए रयफ़ौय यहभान / S RIFAUR RAHMAN) (भहावीय स िंह /MAHAVIR SINGH) (रेखा दस्म / ACCOUNTANT MEMBER) (उऩाध्मक्ष / VICE PRESIDENT) भुिंफई, ददनािंक/ Mumbai, Dated: 16.03.2021 ुदीऩ यकाय, व. ननजी चिव/ Sudip Sarkar, Sr.PS

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