TECHNIP E & C INDIA LTD,MUMBAI vs. DCIT CEN CIR 1(1),

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ITA 28/MUM/2016Status: DisposedITAT Mumbai17 December 2020AY 2011-123 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The Tribunal dismissed the appeals as withdrawn, allowing the assessee to seek restoration if the Vivad Se Vishwas Scheme settlement is not accepted or if they decide not to file a declaration. Any delay in restoration applications would be condoned.

What were the facts?

The assessee, Technip E & C India Limited, filed appeals for assessment years 2011-12, 2012-13, and 2013-14. The assessee expressed an intention to opt for the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was the assessee's request for an adjournment to opt for the Vivad Se Vishwas Scheme, leading to the withdrawal of appeals.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13),Section 144C(5)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “J” MUMBAI

Before: SHRI SAKTIJIT DEY & SHRI N.K. PRADHAN

For Appellant: Mr. Ketan Ved, AR
For Respondent: Ms. Sunita Billa, CIT-DR
Hearing: 17/12/2020Pronounced: 17/12/2020

ORDER PER N.K. PRADHAN, A.M.

The captioned appeals filed by the assessee are directed against the order passed by the Deputy Commissioner of Income Tax, Central Circle & Ors 2 Technip E & C India 1(1), Mumbai u/s 143(3) r.w.s. 144C(13)/144C(5) of the Income Tax Act, 1961 (the Act).

2.

The Ld. counsel for the appellant submits that the assessee is contemplating to opt for Vivad Se Vishwas Scheme for the captioned years and therefore, an adjournment may be given for hearing the case.

In response to the suggestion from the Bench, the Ld. counsel fairly accepts that they have no objection to the appeal being dismissed as withdrawn as long as their right for revival of the appeal is protected, in the event of some unfortunate reason, the matter being not settled under the above Scheme.

The Ld. DR has no objection to the above.

3.

We have heard the rival submissions 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 submissions of the Ld. counsels appearing for the parties 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 these appeals as withdrawn. However, liberty is granted to the assessee to seek the & Ors 3 Technip E & C India restoration of these appeals in the event the declaration filed under the aforesaid Scheme is not accepted by the Department or the assessee decides against filing any declaration under the Scheme. It is further made clear, in such eventuality, if the assessee seeks restoration of these appeals by filing miscellaneous applications, the delay if any should be condoned without insisting upon filing any application for condonation of delay.

4.

In the result, the appeals are dismissed as withdrawn, subject to the observation above.

Order pronounced in the open Court on 17/12/2020.

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