DCIT-14(3)(1), MUMBAI, MUMBAI vs. RELIANCE BIG ENTERTAINMENT PRIVATE LIMITED, MUMBAI

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ITA 5321/MUM/2019Status: DisposedITAT Mumbai28 January 2021AY 2015-163 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the assessee's appeal as withdrawn and the revenue's appeal as infructuous, in light of the Vivad Se Vishwas Act. Liberty was granted to seek restoration if the declaration under the Act is deemed void.

What were the facts?

The assessee filed revised applications under the Direct Tax Vivad Se Vishwas Act, 2020, for both its appeal and the revenue's appeal. The Tribunal was informed of this development.

What were the issues?

The primary issue was the impact of the Direct Tax Vivad Se Vishwas Act, 2020, on pending appeals before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “J” MUMBAI

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

For Appellant: Mr. Amit Khatiwala, AR
For Respondent: Mr. A. Mohan, DR
Hearing: 28/01/2021Pronounced: 28/01/2021

& 5321/M/2019 2 Reliance Big Entertainment ORDER PER N.K. PRADHAN, A.M. The captioned cross appeals- one filed by the assessee and the other by the revenue are directed against the order of the Commissioner of Income Tax (Appeals) – 57, Mumbai and arise out of assessment completed u/s 143 (3) r.w.s. 144C (3) of the Income Tax Act, 1961 (‘the Act’).

2.

The Ld. counsel for the assessee has filed a letter dated 27.01.2021 stating that they have filed revised application under Direct Tax Vivad Se Vishwas Act, 2020 on 30.12.2020 for the abovementioned appeals i.e. assessee’s appeal as well as Department’s appeal.

We drew the attention of the Ld. Departmental Representative (DR) the above submission of the assessee.

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 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 27.01.2021 filed by the assessee and 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 & 5321/M/2019 3 Reliance Big Entertainment dismiss the appeal filed by the assessee as withdrawn. Consequently, the appeal filed by the revenue is dismissed as infructuous. However, liberty is granted to the assessee as well as the revenue to seek the restoration of the 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 as well as 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 the assessee is dismissed as withdrawn; the appeal filed by the revenue is dismissed as infructuous subject to the observation above.

Order pronounced in the open Court on 28/01/2021.

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