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[Cites 3, Cited by 0]

Income Tax Appellate Tribunal - Kolkata

Tcg Lifesciences Private Limited., ... vs Dcit, Circle-11(2), Kolkata, Kolkata on 13 February, 2019

              IN THE INCOME TAX APPELLATE TRIBUNAL
                   KOLKATA BENCH "D", KOLKATA

     BEFORE SH. J.SUDHAKAR REDDY, ACCOUNTANT MEMBER &
          SH.S.S.VISWANETHRA RAVI, JUDICIAL MEMBER

                           ITA No.93/KOL/2018
                       (ASSESSMENT YEAR-2009-10)

          TCG Lifesciences Pvt.Ltd.,    vs   DCIT,
          Block BN, Plot No.7, Salt          Circle-11(2),
          Lake Electronics Complex,          Aayakar Bhawan,
          Sector-V, Kolkata-700091.          P-7, Chowringhee
          PAN-AABCC0401D                     Square, Kolkata-
                                             700069
          (Appellant)                       (Respondent)
          Appellant by       Sh. A.K.Tibrewal, FCA
          Respondent by      Sh. C.J.Singh, Sr.DR
          Date of Hearing                     29.11.2018
          Date of Pronouncement               13.02.2019
                                  ORDER

PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER

This appeal filed by the assessee against the order dated 14.12.2017 passed by CIT(A)-4, Kolkata u/s 147/143(3) of the Income Tax Act, 1961 (in short "Act") for AY 2009-10.

2. Heard both parties and perused the material available on record. it is brought to our notice by the Ld.AR that the order passed u/s 263 was quashed by this Tribunal vide its order dated 07.07.2017. Ld.AR placed on record the said order and referring to para 8.14 submitted that since the order passed u/s 263 is quashed, the present appeal filed questioning giving effect order passed by the AO and the appeal becomes infructuous and no orders are required. On perusal of the impugned order, it is noted that the CIT(A) taken cognizance of order passed by this Tribunal in ITA No.77/2017 and dismissed the appeal filed before him. We find no infirmity in the order of CIT(A) and accordingly, Ground No.1 raised by the assessee is dismissed as infructuous.

ITA No.93/KOL/2018

(ASSESSMENT YEAR-2009-10)

3. In the result, the appeal of the assessee is dismissed as infructuous.

Order pronounced in the open court on 13.02.2019.

       Sd/-                                                    Sd/-

(J.SUDHAKAR REDDY)                                   (S.S.VISWANETHRA RAVI)
ACCOUNTANT MEMBER                                          JUDICIAL MEMBER
[




Date:- 13.02.2019
*Amit Kumar*
Copy forwarded to:

1. Appellant- TCG Lifesciences Pvt.Ltd., Block BN, Plot no.7, Salt Lake Electronics Complex, Sector-V, Kolkata-700091.

2. Respondent- DCIT, Circle-11(2), Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069.

3. CIT-Kolkata

4. CIT(Appeals)-Kolkata

5. DR: ITAT -Kolkata Benches By order AR/H.O.O ITAT, KOLKATA Page | 2