HARI PODDAR Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The above appeals filed by the assessee under Section 260A of the Income Tax Act, 1961 ('the Act' for brevity), are directed against the order dated 24.05.2017 passed by the Income Tax Appellate Tribunal, Chennai "A" Bench, ('the Tribunal' for brevity) in I.T.(SS) A.No.166/Mds/2005, I.T.(SS) A.No.171/Mds/2005 and C.O. No.38/Mds/2006 in I.T.(SS) A.No.171/Mds/2005 for the Block Period 1997-98 to 2003-04 (upto 08.08.2002). The appellant/assessee has raised the following substantial questions of law in the above appeals:

(2.) We have heard Mr.R.Venkata Narayanan for M/s.Subbaraya Aiyar Padmanabhan, learned counsel for the appellant/ assessee and Mr.T.R.Senthil Kumar, learned Senior Standing Counsel and Mrs.K.G.Usha Rani, learned Standing Counsel for the respondent/Revenue.

(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.