COMMISSIONER OF INCOME TAX Vs. SHREYANS BADOLA

JUDGEMENT

(1.) This appeal has been filed by the Revenue under Section 260 A of the Income Tax Act, 1961 ('the Act' for brevity), is directed against the order dated 05.07.2019 passed by the Income Tax Appellate Tribunal, Madras 'B' SMC Bench, Chennai ('the Tribunal' for brevity) in I.T.A.No.3043/Chny/2018 for the Assessment Year 2014-15. This appeal was admitted on 06.10.2020 on the following Substantial Questions of Law:

(2.) We have heard Mr.T.Ravikumar, learned Senior Standing counsel for the appellant/Revenue and Mrs.C.Rekha Kumari, learned counsel for the respondent/assessee.

(3.) It may not be necessary for this Court to decide the Substantial Questions of Law framed for consideration on account of certain subsequent developments. The Government of India enacted the Direct Tax Vivad Se Vishwas Act, 2020 (Act 3 of 2020) to provide for resolution of disputed tax and for matters connected therewith or incidental thereto. The Act of the Parliament received the assent of the President on 17 th March 2020 and published in the Gazette of India on 17 th March 2020.