Income Tax Appellate Tribunal - Mumbai
Mehta Brothers Gems Pvt. Ltd, Mumbai vs Acit(5)(2)(2), Mumbai on 15 March, 2019
आयकर अपीऱीय अधिकरण "D" न्यायपीठ मुंबई में । IN THE INCOME TAX APPELLATE TRIBUNAL " D" BENCH, MUMBAI श्री भहावीय स हिं , उऩाध्मक्ष एविं श्री ए रयफ़ौय यहभान, रेखा दस्म के भक्ष । BEFORE SRI MAHAVIR SINGH, VP AND SRI S RIFAUR RAHMAN, AM आमकय अऩीर िं. / ITA No. 5313/Mum/2019 ( ननधाायण वर्ा / Assessment Year 2008- 09) आमकय अऩीर िं. / ITA No. 5314/Mum/2019 ( ननधाायण वर्ा / Assessment Year 2012 - 13) Mehta Brothers Gems Pvt. Ltd. The Asst. Commissioner of GW-3010, Bharat Diamond Income Tax, Circle 5(2)(2), Bourse, Bandra- Kurla complex, फनाभ/ 5 t h Floor, Aayakar Bhavan, Bandra East, Mumbai- 400 051 Churchgate, Vs. Mumbai-400 020 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा िं./PAN No. AAECM1130C अऩीराथी की ओय े/ Appellant by : None प्रत्मथी की ओय /े Respondent by : Sh ri Vi dh yadh a r V, DR ुनवाई की तायीख / Date of hearing: 15. 03 .20 21 घोर्णा की तायीख / Date of pronouncement: 15. 03 .20 21 आदे श / O R D E R भहावीय स हिं , उऩाध्मक्ष के द्वाया / PER MAHAVIR SINGH, VP:
These appeals of assessee are arising out of the common order of the Commissioner of Income Tax (Appeals)]-10, Mumbai, [in short CIT(A)], in ITA No. CIT(A)-10/Mumbai/10473/2016-17 dated Page | 2 ITA No. 5313 & 5314/Mum/2019 Mehta Brothers Gems Pvt. Ltd.; AY 08-09 31.05.2019. The assessments were framed by the Asst. Commissioner of Income Tax, Circle 5(2)(2) & Dy. Commissioner of Income Tax, Circle-
5(2)(2), Mumbai (in short ACIT & DCIT/ AO), for the A.Ys. 2008-09 & 2011-12 vide order dated nil & 15.12.2017 under section 143(3) read with section 147 of the Income-tax Act, 1961 (hereinafter referred to as 'the Act').
2. At the outset, it is noticed that the assessee has opted for 'Direct Tax Vivad Se Viswas Scheme, 2020' by filing the application form Nos. 1 and 2 with the Department. From the records, it is noticed that the assessee has also received declaration order in From No. 3 vide acknowledgement Nos. i.e. 275418290260221 for AY 2008-09 and 273335470240221 for AY 2012-13. These appeals were filed before ITAT on 14.08.2019 and the appeals are pending for disposal. The appeals are pending and assessee is eligible for the 'Direct Tax Vivad Se Viswas Scheme, 2020'. The assessee has requested for withdrawal of these appeals and seeks permission for the same vide letter dated nil.
3. After hearing the Ld. Sr. DR and perusing the records, it is noticed that the assessee is opting for 'Direct Tax Vivad Se Viswas Scheme, 2020' by filing form Nos. 1 and 2 and department also issued form No. 3 in both the years. In view of the decision of Hon'ble High Court of Madras in the case of Nannusamy Mohan (HUF) vs. ACIT in I.C.A. No.372 of 2020 dated 16.10.2020, wherein Hon'ble High Court after considering the intent of the assessee to avail the benefit of 'Direct Tax Vivad Se Viswas Scheme, 2020' has dismissed the appeal by observing in Para 7 to 9 as under: -
Page | 3 ITA No. 5313 & 5314/Mum/2019 Mehta Brothers Gems Pvt. Ltd.; AY 08-09 "7. As observed, the assessee is given liberty to restore this appeal in the event the ultimate decision to be taken on the declaration to be filed by the assessee under Section 4 of the said Act is not in favour of the assessee. If such a prayer is made, the Registry shall entertain the prayer without insisting upon any application to be filed for condonation of delay in restoration of the appeal and on such request made by the assessee by filing a Miscellaneous Petition for Restoration, the Registry shall place such petition before the Division Bench for orders.
8. In the light of the above, we direct the appellant/ assessee to file the Form No.I on or before 20.11.2020 and the competent authority shall process the application/ declaration in accordance with the Act and pass appropriate orders as expeditiously as possible preferably within a period of 6 (6) weeks from the date on which the declaration is filed in the proper form.
9. With this declaration, the Tax Case appeal stands disposed of with the aforementioned liberty and Consequently the Substantial Question of Law are left upon. No costs."
4. In the light of the view taken by Hon'ble Madras High Court cited (supra), we grant permission for withdrawals of these appeals subject to Page | 4 ITA No. 5313 & 5314/Mum/2019 Mehta Brothers Gems Pvt. Ltd.; AY 08-09 liberty in case the assessee is unable to get through the scheme, the assessee can get the appeal restored.
5. In the result, both the appeals of the assessee are dismissed as withdrawn.
Order pronounced in the open court on 15.03.2021.
Sd/- Sd/-
(ए रयफ़ौय यहभान / S RIFAUR RAHMAN) (भहावीय स ह
िं /MAHAVIR SINGH)
(रेखा दस्म / ACCOUNTANT MEMBER) (उऩाध्मक्ष / VICE PRESIDENT)
भुिंफई, ददनािंक/ Mumbai, Dated: 15.03.2021 ुदीऩ यकाय, व. ननजी चिव/ Sudip Sarkar, Sr.PS आदे श की प्रतिलऱपप अग्रेपिि/Copy of the Order forwarded to :
1. अऩीराथी / The Appellant
2. प्रत्मथी / The Respondent.
3. आमकय आमुक्त(अऩीर) / The CIT(A)
4. आमकय आमक् ु त / CIT
5. ववबागीम प्रनतननचध, आमकय अऩीरीम अचधकयण, भुिंफई / DR, ITAT, Mumbai
6. गार्ा पाईर / Guard file.
आदे शानसार/ BY ORDER, त्मावऩत प्रनत //True Copy// उप/सहायक पुंजीकार (Asstt. Registrar) आयकर अपीऱीय अधिकरण, भुिंफई / ITAT, Mumbai