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[Cites 4, Cited by 0]

Madras High Court

Shri N Ragothaman vs The Income Tax Officer on 11 November, 2021

Author: R. Mahadevan

Bench: R. Mahadevan, Mohammed Shaffiq

                                                                           Tax Case Appeal No. 815 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 11.11.2021

                                                       CORAM

                                   THE HON'BLE MR. JUSTICE R. MAHADEVAN
                                                        AND
                              THE HON'BLE MR. JUSTICE MOHAMMED SHAFFIQ

                                            Tax Case Appeal No.815 of 2018


                  Shri N Ragothaman
                  Prop. Ravi Jewellery
                  No.1, Prakasham Road
                  T.Nagar, Chennai – 600 017
                  PAN: AAFPR6790K                                                         .. Appellant

                                                       Versus

                  The Income Tax Officer
                  Non Corporate Ward – 2(3)
                  Chennai                                                               .. Respondent

                            Tax Case Appeal filed under Section 260A of the Income Tax Act,
                  1961 against the order of the Income Tax Appellate Tribunal, “D” Bench,
                  Chennai, dated 03.04.2018 passed in I.T.A.Nos. 220/Chny/2017


                            For Appellant      : Mr.S. Sridhar
                            For Respondent     : Mr.J. Narayansamy
                                                 Senior Standing Counsel

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                                                                           Tax Case Appeal No. 815 of 2018

                                                 JUDGMENT

(Judgment was delivered by R. MAHADEVAN, J.) This Tax Case Appeal has been filed by the appellant/assessee challenging the order dated 03.04.2018 passed by the Income Tax Appellate Tribunal, "D" Bench, Chennai ('the Tribunal' for brevity) in I.T.A.No. 220/Chny/2017 for the assessment year 2012-13.

2.The above appeal was admitted on 16.11.2018 on the following substantial questions of law:

“1.Whether the provisions of Section 139(5) of the Act permit the filing of the revised return of income within the stipulated time prescribed in relation thereto for rectifying the mistakes, omissions and wrong statement in the original return of income filed u/s. 139(1) of the Act?
2.Whether the Appellate Tribunal is correct in rejecting the valid revised return of income within the scope of section 139(5) of the Act while the said valid revised return of income effaced/replaced the original return of income?
3.Whether the Appellate Tribunal is justified in misreading the sworn statement of the Appellant recorded at the time of survey for making the entire sales quantified in the Page 2/6 https://www.mhc.tn.gov.in/judis Tax Case Appeal No. 815 of 2018 light of the deficit stock arrived at based on the purchase/stock register while the profit element embedded in such sales would stand the test of the principles of real income theory?”

3. When the matter was taken into consideration, the learned counsel appearing for the appellant/assessee submitted that durting the pendency of this tax case appeal, the assessee has filed the requisite Forms 1 and 2 under Section 4(1) of the Direct Tax Vivad Se Vishwas Act, 2020 which were accepted and Form 3 was issued to the assessee on 19.02.2021 by the Income Tax Department. The learned counsel has also filed a memo dated 21.10.2021 to that effect.

4. The aforesaid submission made by the learned counsel for the appellant/assessee has also been fairly conceded by the learned senior standing counsel appearing for the respondent/Revenue.

5.This court heard the submissions made by the learned counsel on either side, as per which, the assessee has already availed the benefit conferred under the beneficial legislation viz., the Direct Tax Vivad Se Page 3/6 https://www.mhc.tn.gov.in/judis Tax Case Appeal No. 815 of 2018 Vishwas Act, 2020 enacted for resolution of disputed tax and for matter connected therewith or incidental thereto, which came into force with effect from 17.03.2020; and the declarations submitted by the assessee were also accepted and Form 3 was also issued to them by the Income Tax Department. In view of such development, it is unncessary for this court to decide the substantial question of law arisen in this tax case appeal.

6.Therefore, recording the submissions so made by the learned counsel on either side, this appeal stands disposed of, directing the department to process the application at the earliest in accordance with the Act and communicate the decision to the assessee at the earliest. No costs.

                                                                   (R.M.D., J.)    (M.S.Q., J.)
                                                                            11.11.2021
                  Internet : Yes
                  Index : Yes/No

                  dhk




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                                                         Tax Case Appeal No. 815 of 2018

                  To
                  1. The Income Tax Appellate Tribunal
                     “D” Bench, Chennai

                  2. The Income Tax Officer
                     Non Corporate Ward – 2(3)
                     Chennai – 34




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                                          Tax Case Appeal No. 815 of 2018

                                         R. MAHADEVAN, J.
                                                     and
                                     MOHAMMED SHAFFIQ, J.




                                                                   dhk




                                  Tax Case Appeal No.815 of 2018




                                                          11.11.2021




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