RAJENDRA MULCHAND VARMA,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 4(3), MUMBAI

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ITA 5111/MUM/2019Status: DisposedITAT Mumbai26 February 2021AY 2016-173 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The Tribunal, considering the assessee's submission and the Vivad Se Vishwas Act, decided to dismiss the appeal as withdrawn. Liberty was granted to seek restoration if the declaration under the Act is deemed void.

What were the facts?

The assessee filed an appeal before the ITAT for AY 2016-17. The assessee later submitted a letter stating they received Form-3 under the Vivad Se Vishwas Act, 2020 and wished to withdraw the appeal.

What were the issues?

Whether an appeal can be withdrawn by an assessee who has opted for resolution under the Vivad Se Vishwas Act, 2020.

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 “D” MUMBAI

Before: SHRI RAVISH SOOD & SHRI N.K. PRADHAN

For Respondent: Mr. Bharat Andhale, DR
Hearing: 26/02/2021Pronounced: 26/02/2021

ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment year is 2016-17. The appeal is directed against the order of the Commissioner of Income Tax (Appeals)-52, 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 assessee/appellant has filed a letter dated 04.01.2021 before the Tribunal stating that he has received Form-3 under the Vivad Se Vishwas Act, 2020 and therefore, he would like to withdraw the above appeal.

We brought to the attention of the Ld. Departmental Representative the above submission of the appellant. 2 Rajendra Mulchand Verma 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 04.01.2021 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 as withdrawn. 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 as withdrawn, subject to the observation above.

Order pronounced in the open Court on 26/02/2021.

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