M/S. SATNAM HAEGENS LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 2627/DEL/2015Status: DisposedITAT Delhi24 December 2020AY 2006-074 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeals as they had opted for the Vivad se Vishwas Scheme. The appeals were dismissed as withdrawn, with liberty to seek recall if the settlement certificate was not issued.

What were the facts?

The assessee opted to settle tax disputes under the Direct Taxes Vivad se Vishwas Scheme, 2020. Consequently, the assessee requested to withdraw the appeals filed before the tribunal.

What were the issues?

Whether appeals can be withdrawn when the assessee opts for the Vivad se Vishwas Scheme. The impact of the scheme on related penalty proceedings.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, [ DELHI BENCH “E”: NEW DELHI ]

Before: SHRI H.S.SIDHUSHRI PRASHANT MAHARISHI

For Respondent: Ms. Aman Preet, Sr. D.R.;
Hearing: 24/12/2020Pronounced: 24/12/2020

Heard together (2 matters)

ITA. No.3591/Del/2012
ITA. No.2627/Del/2015

Read from the judgment's own cause title. This page is filed under one of them.

1.

This appeal is filed by the assessees against the order of the ld. CIT (Appeals)-III, New Delhi, dated 30.04.2012 dismissing appeal filed by the assessee before him against the order of the Asstt. Commissioner of Income Tax, New Delhi, dated 23rd December, 2009.

2.

At the time of hearing the assessee submitted a letter dated 21st December, 2020 stating that assessee has opted to settle the dispute relating to the tax arrears under Direct Taxes Vivad se Vishwas Scheme, 2020 and therefore, the assessee may be allowed to withdraw the appeal.

3.

The ld. Departmental Representative did not raise any objection.

4.

On careful consideration we find that as assessee has opted to settle the dispute under the Direct Taxes Vivad se Vishwas Scheme, 2020, the appeal of the assessee is treated as withdrawn and hence dismissed. The assessee is also given an opportunity that in case Form No. 3 is not issued to the assessee by the Revenue, the assessee may move an application for recall of the above matter. Accordingly, the appeal of the assessee is dismissed.

5.

This appeal is filed by the assessees for Assessment Year 2006-07 against the order of the ld. CIT (Appeals)-29, New Delhi, dated 05.03.2015 wherein penalty levied under Section 271(1)(c) of the Income Tax Act, 1961 (the Act) by the Dy. Commissioner of Income Tax, New Delhi, dated by the order dated 18th March, 2014 of Rs.21,29,433/- is dismissed. This penalty is with respect to the dispute involved in (Del) of 2012 for assessment year 2006-07.

6.

At the time of hearing the assessee submitted a letter dated 23rd December, 2020 stating that in the quantum appeal in ITA. No. 3591 (Del) of 2012 assessee has opted to settle the dispute under Direct Taxes Vivad se Vishwas Scheme. However, Form No. 3 has not been issued in that appeal. Assessee submitted that either this appeal be adjourned till issuance of Form No. 3 in ITA. No. 3591 (Del) of 2012 or it may be dismissed as withdrawn subject to liberty to the assessee for recalling this order if need arises. 7. The ld. Departmental Representative did not raise any objection. 8. We have carefully considered the rival contentions. As the assessee has opted for Vivad se Vishwas Scheme for settlement of dispute in ITA. No. 3591 (Del) of 2012 in quantum appeal, ITA. 2627 (Del) of 2015 is related to that appeal for penalty under Section 271(1)(c) of the Act. As ITA. No. 3591 (Del) of 2012 is disposed of by this order; automatically the penalty in the quantum dispute involved is also get covered under Vivad se Vishwas Page | 2

Scheme. Therefore, the appeal of the assessee in penalty matter is also dismissed as withdrawn with similar direction in (Del) of 2015. Accordingly, the appeal of the assessee is treated as withdrawn and dismissed. 9. Thus both the above appeal in quantum as well as penalty proceedings filed by the assessee are dismissed as withdrawn , in case assessee is not Granted requisite certificate for settlement of dispute, assessee is at liberty to file MA for recall of this order.

Order pronounced in the open court on : 24/12/2020.

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