PRAPTI DEVELOPERS,KALYAN vs. CIRCLE 3 KALYAN, KALYAN
What did the Tribunal hold?
The Tribunal held that the appeal was dismissed by the Ld.CIT(A) as infructuous due to the assessee opting for the Vivad se Vishwas Scheme. The assessee's contention was that Form 5 was not issued, and they prayed for credit of Rs.1,61,670/-. The DR requested verification of the payment.
What were the facts?
A survey action was conducted on the assessee, who declared voluntary income. However, in the return of income, a lower income was declared. The AO added the differential amount, leading to a demand. The assessee had pre-deposited an amount while filing an appeal, and later availed the Vivad se Vishwas Scheme.
What were the issues?
Credit of pre-deposited amount under the Vivad se Vishwas Scheme when Form 5 was not yet issued.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, MUMBAI BENCH “K(SMC
Before: SMT BEENA PILLAI & SMT RENU JAUHRI
O R D E R Per Beena Pillai, JM: Present appeal is filed by the assessee against order dated 19.02.2024 passed by Ld.CIT(A), Ranchi for A.Y. 2017-18 on following grounds of appeal:
“The department not issue from.5 under VSV Scheme-2020 which is not only unjustifiable but against principal of natural justice. Please allow credit of Rs.1,61,670/- which we have paid along with form no.35 and issued from no.5 under VSV scheme 2020 as a order completion of the case.” Brief facts of the case are as under: 2. A survey action u/s.133A of the Act was conducted on 12/9/2017 in case of assessee. Assessee had declared voluntary income of Rs. 2037887/- in its hands. However, in the return of income filed subsequently on 26.03.2018 the assessee declared income of Rs.2,26,358/-. The Ld.AO while passing the assessment order added the differential amount of Rs.18,11,259/- in the hands of the assessee, thereby raised demand of Rs.8,08,349/-. Aggrieved by the order of the Ld.AO, assessee preferred appeal before the Ld.CIT(A).
It is submitted that, while filing the appeal assessee had pre- deposited Rs.1,61,670/- a copy of the same is placed in the paper book filed before this Tribunal. In the meantime, the Ministry of Finance declared scheme of Vivad se Vishwas 2020, the benefit of which was taken by the assessee. It is submitted that, as per Form 3 the amount payable under the Vivad se Vishwas Scheme was Rs.5,69,122/-. The assessee paid Rs.4, 07,452/- as per Form 4 and the balance amount of Rs.1,61,670/- was prayed to be adjusted against the amount already paid on 03.02.2020 while filing the appeal before the Ld.CIT(A).
3.1. Before the Ld.CIT(A), the assessee furnished acknowledgments of receipt and Form 1, 2, 3 and 4 under the Vivad se Vishwas Scheme based on which the Ld.CIT(A) dismissed the appeal under ground of appeal being infructous pursuant to adopt the benefit under Vivad se Vishwas Scheme by the assessee for the year under consideration.
4. Before this Tribunal the assessee filed appeal stating that Form 5 under the Vivad se Vishwas Scheme 2020 is not issued to the assessee yet, as the assessee has completely paid the entire amount as determined as per Form 3 of Vivad se Vishwas Scheme 2020. The Ld.AR submitted that, assessee prays to grant credit of Rs.1,61,670/- paid alongwith Form 35 being the exact outstanding amount after adjusting the amount paid as per Form 4 under the Vivad se Vishwas Scheme. 4.1. On the contrary, the Ld.DR has submitted that, the amount submitted by the assessee having paid alongwith Form 35 needs necessary verification.
5. Considering the submissions of both sides, in the interest of justice we remit this issue to the Ld.AO to verify the payment made by the assessee alongwith Form 35 and to credit of such amount if paid to the assessee by issued Form 5 under the Vivad se Vishwas Scheme 2020. Needless to say that proper opportunity must be granted to the assessee.
More judgments on Section 133A
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- Amr Infrastructures, Hyderabad vs DCIT., Central Circle-2(1), HyderabadITA 818/HYD/2025[2020-21]Status: Disposed16 Oct 2026AY 2020-21
- Shri Vikaskumar Macwan, Nadiad vs Dc/ACIT Central Circle 3, VadodaraITA 2022/AHD/2026[2020-21]Status: Disposed13 Oct 2026AY 2020-21
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