Income Tax Appellate Tribunal - Chennai
M/S Ahlers India Private Limited, ... vs Dcit , Corporate Circle 1 [1], Chennai on 21 July, 2022
आयकर अपीलीय अिधकरण 'बी' ायपीठ चे ई म।
IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH, CHENNAI माननीय ी महावीर िसंह, उपा एवं माननीय ी मनोज कुमार अ वाल ,लेखा सद के सम ।
BEFORE HON'BLE SHRI MAHAVIR SINGH, VICE PRESIDENT AND HON'BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.441/Chny/2022 ( िनधारण वष / Assessment Year: 2011-12) M/s Ahlers India Pvt. Ltd., DCIT- Corporate Circle-1(1), th बनाम/ 28/565, Meenkashi Illam, 17 Street Aaykar Bhawan 4th Sector, KK Nagar, Chennai - 600078 Vs. Nungambakkam, Chennai थायी ले खा सं ./जीआइ आर सं ./PAN/GIR No. AAEC A-5688-H (अपीलाथ /Appellant) : ( थ / Respondent) अपीलाथ की ओरसे/ Appellant by : Shr R.Vijayaraghavan (Advocate) - Ld. AR थ की ओरसे/Respondent by : Shri Ravindra T.Mishra (JCIT) - Ld. Sr. DR सुनवाई की तारीख/Date of Hearing : 21-07-2022 घोषणा की तारीख /Date of Pronouncement : 21-07-2022 आदे श / O R D E R Manoj Kumar Aggarwal (Accountant Member)
1. Aforesaid appeal by assessee for Assessment Year (AY) 2011-12 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 02.06.2021 in the matter of an assessment framed by learned Assessing Officer on 22.08.2017 pursuant to the order of Tribunal in ITA No.1071/Mds/2016 dated 03.03.2017.
2. The Ld. AR, at the outset, submitted that the appeal has been dismissed by Ld. CIT(A) under the mistaken belief that the subject -2- appeal has become infructuous due to the application of assessee under Vivad Se Vishwas Scheme. The Ld. AR submitted that the subject dispute of disallowance u/s 40(a)(ia) for Rs.226.73 Lacs was not settled under the scheme and therefore, the matter may be remitted back to the file of Ld. CIT(A) for adjudication on merits. The Ld. Sr. DR could not controvert this position.
3. Upon perusal of impugned order, it could be seen that the assessee's appeal has been dismissed as infructuous on the ground that the assessee has opted for Vivad Se Vishwas Scheme. However, as per statement made by Ld. AR, the assessee has not opted for VSVS in respect of disallowance u/s 40(a)(ia). Considering the same, the impugned order is set aside and Ld. CIT(A) is directed to adjudicate the issue on merits.
4. The appeal stand allowed for statistical purposes.
Order pronounced on 21st July, 2022.
Sd/- Sd/-
(MAHAVIR SINGH) (MANOJ KUMAR AGGARWAL)
उपा /VICE PRESIDENT लेखा सद / ACCOUNTANT MEMBER
चे ई / Chennai; िदनां क / Dated : 21-07-2022 EDN/-
आदे श की ितिलिप अ ेिषत/Copy of the Order forwarded to :
1. अपीलाथ /Appellant 2. यथ /Respondent 3. आयकर आयु (अपील)/CIT(A) 4. आयकर आयु /CIT 5. िवभागीय ितिनिध/DR 6. गाड फाईल/GF