SHRI DEVANG RASIKLAL DAGLI,MUMBAI vs. INCOME TAX OFFICER 27(1)(4), MUMBAI

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ITA 5259/MUM/2019Status: DisposedITAT Mumbai08 March 2021AY 2012-133 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 dismissed the appeal, granting liberty to the assessee to seek restoration if their declaration under the Vivad Se Vishwas Act is considered void. Any delay in seeking restoration would be condoned.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2012-13. The assessee later filed a letter stating they were contemplating opting for the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's intention to opt for the Vivad Se Vishwas Scheme, impacting the continuation of the appeal proceedings.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “SMC” MUMBAI

Before: SHRI VIKAS AWASTHY & SHRI N.K. PRADHAN

For Respondent: Ms. Smita Verma, DR
Hearing: 08/03/2021Pronounced: 08/03/2021

ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment year is 2012-13. The appeal is directed against the order of the Commissioner of Income Tax (Appeals)-24, Mumbai [in short ‘CIT(A)’] and arises out of the assessment completed u/s 143(3) of the Income Tax Act 1961, (the ‘Act’).

2.

The Ld. counsel for the appellant has filed a letter dated 06.03.2021 before the Tribunal stating that the assessee is contemplating whether or not to opt for Vivad Se Vishwas Scheme, 2020.

We brought to the attention of the Ld. Departmental Representative the above submission of the appellant.

2 Shri Devang Rasiklal 3. The Government of India enacted the Direct Tax Vivad Se Vishwas Act, 2020 (Act No. 3 of 2020) to provide for resolution of disputed tax and for matter connected therewith or incidental thereto. The Act of the Parliament received the assent of the President on 17.03.2020 and published in the Gazette of India on 17.03.2020. In terms of the said Act, the assessee has been given an option to put an end to the tax disputes, which may be pending at different levels either before the First Appellate Authority or before the Tribunal or before the High Court or before the Supreme Court of India.

Considering the letter dated 06.03.2021 filed by the appellant and keeping in view the decision of the Hon’ble Madras High Court in the case of M/s Nannusamy Mohan (HUF) v. ACIT (TCA No. 372 of 2020, order dated 16.10.2020), we are inclined to dismiss this appeal. However, liberty is granted to the assessee to seek the restoration of this appeal in the event the declaration filed under the aforesaid Act is considered void by the Department. It is further made clear, in such eventuality, if the assessee seeks restoration of this appeal by filing miscellaneous application, the delay if any would be condoned without insisting upon filing any application for condonation of delay.

4.

In the result, this appeal is dismissed, subject to the observation above.

Order pronounced in the open Court on 08/03/2021

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