Indian Kanoon - Search engine for Indian Law

Income Tax Appellate Tribunal - Mumbai

Lodha Developers Limited (Successor To ... vs Dcit Cc-7(3), Mumbai on 1 December, 2020

1 I T A No.5181/Mum/2018 Assessment Year: 2015-16 आयकर अपीलीय अिधकरण "ऐ" ायपीठ मुंबई म ।

IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, MUMBAI माननीय ी श जीत दे , ाियक सद एवं माननीय ी मनोज कुमार अ वाल ,ले खा सद के सम ।

BEFORE HON'BLE SHRI SAKTIJIT DEY, JM AND HON'BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकर अपील सं./ I.T.A. No.5181/Mum/2018 (िनधा रण वष / Assessment Year: 2015-16) Lodha Developrs Limited DCIT-Central Circle-7(3) (Successor to Lodha Ideal Buildcon Pvt.Ltd. since Room No.655, merged with Suryakrupa Constructions Pvt.Ltd.) th Aaykar Bhavan, MK Road Room No.412, 4 Floor बनाम/ Mumbai-400 020.

17G, Vardhman Chamber                              Vs.
Cawasji Patel Road
Horniman Circle, Fort
Mumbai-400 001.
                                       PAN/GIR No. AABCL-2978-C
          (अपीलाथ#/Appellant)                       :            ($%थ# / Respondent)

                         Assessee by         :       Shri Ashish Gogri-Ld. AR
                          Revenue by         :       Shri Rajeev Harit -Ld.CIT-DR

                  सुनवाई की तारीख/
                                             :       01/12/2020
                Date of Hearing
                  घोषणा की तारीख /
                                             :       01/12/2020
        Date of Pronouncement
                                   आदे श / O R D E R

Manoj Kumar Aggarwal (Accountant Member)

1. By way of this appeal, the assessee contests the order of Ld. first appellate authority on certain grounds of appeal.

2. The Ld. AR placed on record a letter dated 30/11/2020 wherein it has been stated that the assessee is in the process of analyzing the alternative to opt for Vivad Se Vishwas Scheme (VVS Scheme).

Assessment Year: 2015-16

3. Keeping in view the aforesaid submissions and in terms of decision of Hon'ble Madras High Court in M/s Nannusamy Mohan (HUF) V/s ACIT (TCA NO. 372 of 2020) dated 16/10/2020, the bench deem it fit to dismiss the appeal. Accordingly, going by the said decision, since the assessee is opting for VVS Scheme, the appeal stand dismissed. However, the assessee is given liberty to seek restoration of this appeal in the event the ultimate decision to be taken on the declaration filed by the assessee u/s 4 of The Direct Tax Vivad Se Vishwas Act, 2020 is not in favor of the assessee. If such prayer is made, the registry shall entertain the prayer forthwith without insisting upon any application to be filed for condonation of delay in restoration of the appeal and on such request being made by the assessee by filing a miscellaneous application for restoration, the registry shall place such petition before the bench for orders.

4. In view of the foregoing, the appeal stands dismissed.

Order pronounced on 01st December, 2020.

              Sd/-                                 Sd/-
          (Saktijit Dey)                     (Manoj Kumar Aggarwal)
     ाियक सद  / Judicial Member           लेखा सद  / Accountant Member

मुंबई Mumbai; िदनां कDated : 01/12/2020 Sr.PS:-Jaisy Varghese 3 I T A No.5181/Mum/2018 Assessment Year: 2015-16 आदे श की "ितिलिप अ $ेिषत/Copy of the Order forwarded to :

1. अपीलाथ#/ The Appellant

2. $%थ#/ The Respondent

3. आयकरआयु (अपील) / The CIT(A)

4. आयकरआयु / CIT- concerned

5. िवभागीय$ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai

6. गाड/ फाईल / Guard File आदे शानुसार/ BY ORDER, उप/सहायकपंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअिधकरण, मुंबई / ITAT, Mumbai.