Income Tax Appellate Tribunal - Mumbai
M/S. L N Industries India Ltd., ... vs Ito, Ward-16(1), Mumbai on 20 April, 2023
IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, MUMBAI
BEFORE SHRI PRASHANT MAHARISHI, AM AND
MS. KAVITHA RAJAGOPAL, JM
ITA No. 480/Mum/2021
(Assessment Year: 2011-12)
M/s. L N Industries India Ltd. ITO, Ward-16(1)
8-3-898/16/4, Laxmi Narsimha Nivas Mumbai
Nagarjuna Nagar Colony Road No.2,
Vs.
Srinagar Colony Road No. 2,
Hyderabad, Telangana-500 073
PAN/GIR No. AAACL 4102 B
(Appellant) : (Respondent)
Assessee by : Shri Neeraj Mangla
Revenue by : Shri Manoj Kumar Sinha
Date of Hearing : 09.03.2023
Date of Pronouncement : 20.04.2023
ORDER
Per Kavitha Rajagopal, J M:
This appeal has been filed by the assessee, challenging the order of the learned Commissioner of Income Tax (Appeals) - 48, Mumbai ('ld.CIT(A) for short), passed u/s.143(3) of the Income Tax Act, 1961 ('the Act'), pertaining to the Assessment Year ('A.Y.' for short) 2011-12. The assessee has challenged the addition of Rs.5,94,00,000/- made u/s. 64 of the Act along with the other related grounds.
2. The brief facts of the case are that the assessee company is engaged in the business of manufacturing of polyester and nylon texturized twisted dyed yarn. The assessee filed its return of income dated 30.09.2011, declaring total income at Rs.Nil. The assessee's case was selected for scrutiny and the assessment order dated 28.03.2014 was passed by the Assessing Officer (A.O. for short) u/s. 143(3) of the Act by determining the 2 ITA No. 4 8 0 / M u m/ 2 0 2 1 ( A . Y. 2 0 1 1- 1 2) M/s. L N Industries India Ltd. vs. ITO total income at Rs.6,04,20,918/- where the A.O. made an addition of Rs.5,94,00,000/- as unexplained cash credit u/s. 68 of the Act and disallowance u/s. 14A of Rs.14,88,867/- was made by the A.O.
3. The assessee was in appeal before the ld. CIT(A), challenging the impugned addition made by the A.O. An addition of Rs.5,94,00,000/- was made u/s. 68 of the Act, which pertains to the share capital of Rs.2,70,00,000/- and share premium of Rs.3,24,00,000/- received by the assessee company from various parties.
4. The ld. CIT(A) confirmed the said impugned addition made by the A.O. on the ground that the assessee has failed to furnish the details or evidences as to the source of the investments made by the four investors amounting to Rs.5,94,00,000/-. The ld. CIT(A) confirmed the addition as unexplained cash credits in the hands of the assessee.
5. The assessee is in appeal before us, challenging the order of the ld. CIT(A) in confirming the impugned addition.
6. During the appellate proceeding, the learned Authorised Representative (ld. AR for short) for the assessee submitted that the assessee's co. was undergoing insolvency proceedings before the Hon'ble National Company Law Tribunal (NCLT for short).
7. The learned Departmental Representative (ld. DR for short) for the Revenue had nothing to controvert the said fact.
8. Having heard the rival submissions and perused the materials available on record. We are of the considered opinion that since the assessee co. is undergoing insolvency proceedings, the same cannot be proceeded further for adjudication. In view of the 3 ITA No. 4 8 0 / M u m/ 2 0 2 1 ( A . Y. 2 0 1 1- 1 2) M/s. L N Industries India Ltd. vs. ITO provisions of section 14 of the Insolvency and Bankruptcy Code, 2016 no proceeding can be continued during the moratorium period and hence we hereby dismiss this appeal with the liberty given to the assessee/RP as the case may be to restore the said appeal as and when required.
9. In the result, the appeal filed by the assessee is dismissed.
Order pronounced in the open court on 20.04.2023 Sd/- Sd/-
(Prashant Maharishi) (Kavitha Rajagopal)
Accountant Member Judicial Member
Mumbai; Dated : 20.04.2023
Roshani, Sr. PS
Copy of the Order forwarded to :
1. The Appellant
2. The Respondent
3. CIT - concerned
4. DR, ITAT, Mumbai
5. Guard File
BY ORDER,
(Dy./Asstt. Registrar)
ITAT, Mumbai