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Delhi High Court

Yum Restaurants Marketing Pvt. Ltd. vs Principal Commissioner Of Income ... on 19 July, 2021

Author: Manmohan

Bench: Manmohan, Navin Chawla

                              $~A-5
                              *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +      ITA 226/2020 & CM APPLs. 33423-424/2020
                                     YUM RESTAURANTS MARKETING
                                     PVT. LTD.                             ..... Appellant
                                                Through: Mr. M.S. Syali Senior Adv. With
                                                         Mr. Mayank Nagi, Mr. Tarun Singh
                                                         and Mr. Pulkit Verma, Advocates.

                                                            versus

                                     PRINCIPAL COMMISSIONER OF
                                     INCOME TAX-9,                           .... Respondent
                                                   Through: Mr. Abhishek Maratha, Sr. Standing
                                                            Counsel.

                              %                                         Date of Decision: 19th July, 2021

                              CORAM:
                              HON'BLE MR. JUSTICE MANMOHAN
                              HON'BLE MR. JUSTICE NAVIN CHAWLA
                                                              JUDGMENT

MANMOHAN, J: (Oral)

1. The appeal has been heard by way of video conferencing.

2. Present appeal has been filed under Section 260A of the Income Tax Act, 1961 against the order dated 09th September, 2019 passed by the 'D' Bench of Income Tax Appellate Tribunal, New Delhi in ITA No.3235/Del/2005 for the Assessment Year 2001-2002. The Tribunal in its impugned order has held as under:

"41. Considering the above facts and case laws, there is no applicability of doctrine of diversion of income by overriding title in this case. This plea of diversion of Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT ITA 226/2020 Page 1 of 2 Signing Date:21.07.2021 22:45:09 income by overriding title was admittedly raised by the assesse before the High Court. Once the order is passed by the High Court in a matter, the said pleading cannot be entertained afresh by the Hon'ble Tribunal. Moreover, the plea of the assessee with regard to diversion of income by overriding title also, assesse has no case."

3. Keeping in view the aforesaid findings, this Court is of the view that no substantial question of law arises for determination in the present proceedings.

4. Accordingly, the present appeal along with pending applications are dismissed.

5. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail MANMOHAN, J NAVIN CHAWLA, J J ULY 19, 2021 TS Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT ITA 226/2020 Page 2 of 2 Signing Date:21.07.2021 22:45:09