LAWS(ALL)-2023-8-158

DIGVENDRA PRATAP SINGH Vs. UNION OF INDIA

Decided On August 11, 2023
Digvendra Pratap Singh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Sri. Anoop Trivedi, learned Senior Advocate assisted by Sri. Ami Tandon and Sri. Abhinav Gaur, learned counsel for the petitioner and Sri. Naveen Chandra Gupta, learned counsel for the respondent Department.

(2.) By means of the present writ petition, the petitioner has challenged the order dtd. 25/8/2022 passed by respondent No. 3 by which the application of the petitioner for condoning the delay of three days in depositing the balance amount payable by him under the Direct Tax Vivad Se Vishwas Act, 2020 (hereinafter referred to as "Act, 2020"), has been rejected.

(3.) Contention of learned counsel for the petitioner is that the Parliament enacted the Act, 2020 for the resolution of disputed tax. As per the above Act, 2020, the declarant should submit his declaration u/s 4 of the Act, 2020 before the designated authority, and thereafter the designated authority, after receiving the declaration submitted by the declarant, will grant a certificate to the declarant containing particulars of the tax arrears and the amount payable after such determination. It is further contended by learned counsel for the petitioner that in pursuance of the scheme of the above Act, 2020, for the resolution of the tax for the Assessment Year 2010-2011, the petitioner submitted his declaration on 5/6/2020 as required u/s 4 of the Act, 2020. After submission of the aforesaid declaration certificate of designated authority in Form-III as per Sec. 5 of the Act, 2020 was also uploaded on the portal on 9/11/2020, which was also downloaded by the petitioner on the same day. As per this certificate, the petitioner was required to pay Rs.18,67,137.00 on or before 31/12/2020. Before the expiry of the last date, the Ministry of Finance issued a notification dtd. 27/10/2020, by which the last date of submission of the balance amount was extended up to 31/3/2021. Subsequently, the aforesaid notification dtd. 27/10/2020 was amended by the Central Government by issuing another notification extending the last date of payment of balance tax and lastly, by notification dtd. 25/6/2021, the last date for payment of balance tax was extended till 31/10/2021. On 31/10/2021, it was Sunday. Therefore, to deposit the balance tax as mentioned in the certificate issued by the designated authority u/s 5 of the Act, 2020, the petitioner dropped a cheque for the amount of Rs.8,67,137.00 (after adjusting Rs.10.00 Lakh which was already deposited by him prior to issuance of Form - III) in the drop box of the bank on Sunday itself, but the receipt for the payment (Challan) was issued by the bank on 3/11/2021, on encashment of the above cheque.