DCIT CEN CIR 8(1), MUMBAI vs. PREMIUM TRANSPORT P. LTD, KOLKATTA

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ITA 7678/MUM/2016Status: DisposedITAT Mumbai11 February 2021AY 2009-103 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the Revenue's appeal as infructuous, acknowledging the assessee's participation in the Vivad Se Vishwas Scheme. Liberty was granted to the Revenue to seek restoration if the declaration is deemed void.

What were the facts?

The Revenue filed an appeal against the assessment order for AY 2009-10. The assessee submitted a declaration under the Direct Tax Vivad Se Vishwas Scheme, 2020, and received Form No. 3.

What were the issues?

The primary issue was the impact of the assessee's enrollment in the Vivad Se Vishwas Scheme on the pending appeal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 153C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “C” MUMBAI

Before: SHRI C.N. PRASAD & SHRI N.K. PRADHAN

For Appellant: Mr. Jas Sanghavi, AR
For Respondent: Ms. Shreekala Pardeshi, DR, Mr. Jas Sanghavi, AR
Hearing: 11/02/2021Pronounced: 11/02/2021

ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the Revenue. The relevant assessment year is 2009-10. The appeal is directed against the order of the Commissioner of Income Tax (Appeals)-50, Mumbai [in short ‘CIT(A)’] and arises out of assessment completed u/s 143(3) r.w.s. 153C the Income Tax Act 1961, (the ‘Act’).

2.

The Ld. counsel for the assessee submits that the Respondent has filed declaration under the Direct Tax Vivad Se Vishwas Scheme, 2020 and Form No. 3 has been issued by the Income Tax Department.

We drew the attention of the Ld. Departmental Representative to the above submission.

2 M/s Premium Transport Pvt. Ltd.

3.

We have heard the Ld. counsels and perused the relevant materials on record. 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 was 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 statement of the Ld. counsel 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 filed by the Revenue as infructuous. However, liberty is granted to the Revenue to seek the restoration of the appeal in the event the declaration filed by the assessee under the aforesaid Act is considered void by the Department. It is further made clear, in such eventuality, if the Revenue seeks restoration of the 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, the appeal filed by Revenue is dismissed as infructuous subject to the observation above.

Order pronounced in the open Court on 11/02/2021.

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