R.D. JAIN & CO.,MUMBAI vs. CIT (A) - 28, MUMBAI

PDF · subscribers
ITA 2881/MUM/2018Status: DisposedITAT Mumbai08 February 2021AY 2011-124 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, following a precedent from the Madras High Court, dismissed the appeals with liberty to the assessee to seek restoration if their declaration under the Vivad Se Vishwas Scheme is not accepted.

What were the facts?

The assessee informed the tribunal that they intended to avail the 'Vivad Se Vishwas Scheme' to settle the tax dispute. The assessee sought an adjournment to pursue this option.

What were the issues?

Whether the appeal should be kept pending or dismissed in light of the assessee's intention to opt for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VIRTUAL COURT

Before: SHRI MAHAVIR SINGH, VP & SHRI M.BALAGANESH, AM &

For Respondent: Shri Sanjay Sethi
Hearing: 08/02/2021Pronounced: 08/02/2021

आदेश / O R D E R PER M. BALAGANESH (A.M):

1.

These appeals in 2880/Mum/2018 for A.Y.2011-12 & 2010-11 respectively arise out of the order by the ld. Commissioner of Income Tax (Appeals)-28, Mumbai in appeal No.CIT(A)- 28/IT-287/ITO-17(3)(1)/2016-17 & CIT(A)-28/IT-286/ITO-17(3)(1)/2016- 17 respectively dated 02/01/2018 (ld. CIT(A) in short) against the order

2880/Mum/2018 M/s. R.D. Jain & co., of assessment passed u/s.143(3) r.w.s. 147 of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 28/03/2016 by the ld. Income Tax Officer – 17(3)(1), Mumbai (hereinafter referred to as ld. AO).

2.

None appeared on behalf of the assessee. We find that assessee had already filed a letter dated 17/03/2020 stating that the company is contemplating to avail “Vivad Se Vishwas Scheme – 2020” to settle the tax dispute arising out of these appeals.

3. We have heard the rival submissions and perused the materials available on record. We find that assessee had filed a letter dated 17/03/2020 stating that they are in the process of opting to prefer an application under direct tax “Vivad Se Viswas Scheme Act 2020” and accordingly, sought adjournment. We find there is no need to keep this appeal pending before us in view of the decision of Hon'ble High Court of Madras in the case of Nannusamy Mohan (HUF) vs. ACIT in T.C.A. No.372 of 2020 dated 16.10.2020, wherein Hon'ble High Court after considering the intention of the assessee to avail the benefit of „Vivad Se Viswas 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.I 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

2880/Mum/2018 M/s. R.D. Jain & co., 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.”

2. In the light of the view taken by Hon‟ble Madras High Court cited (supra), we also give liberty to the assessee to get the appeals restored in the event that the assessee does not succeed on the declaration filed by the assessee under direct tax “Vivad Se Viswas Scheme-2020”. In other words if the assessee‟s declaration to be 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.

3.

In view of the aforesaid observations, we dismiss these appeals of assessee with a liberty to get the appeals recalled in the eventuality of assessee‟s declaration (to be filed) not getting accepted by the Revenue. 4. In the result, the appeals of the assessee are dismissed

Order pronounced in open Court on 08/02/2021.

More judgments on Section 147

All 49,210 judgments and leading authorities on Section 147 →

Latest GST High Court judgments

Search GST case law →