Income Tax Appellate Tribunal - Delhi
M/S. Shanti Sarup & Sons Pvt. Ltd., ... vs Acit, Meerut on 12 April, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI "G" BENCH,
NEW DELHI
BEFORE SHRI R.K. PANDA ACCOUNTANT MEMBER AND
SMT. BEENA A. PILLAI, JUDICIAL MEMBER
ITA No. 1718/DEL/2015
[Assessment Year: 2008-09]
M/s Shanti Sarup & Sons Pvt. Ltd Vs. The A.C.I.T.
144, Delhi Road Circle - 2
Meerut Meerut
(Appellant) (Respondent)
Assessee by: Shri Rohit Aggarwal, ACA
Revenue by: Shri S.S. Rana, CIT- DR
Date of hearing : 12.04.2017
Date of pronouncement : 12.04.2017
ORDER
PER R.K. PANDA, ACCOUNTANT MEMBER:-
This appeal filed by the assessee is directed against the order dated 26.02.2015 of the CIT(A), Meerut relating to A.Y. 2008-09.
2. The ld. Counsel for the assessee, at the very outset, submitted that the A.O had passed assessment order u/s 263/143(3) of the Income-tax Act, 1961 on 26.02.2014 determining the total income at Rs. 58,31,820/- as against the returned income of Rs. 18,12,748/-.
2ITA No. 1718/DEL/2015
3. The ld. CIT(A) vide order dated 26.02.20015 partly allowed the appeal of the assessee. Referring to the decision of the Tribunal in assessee's own case in ITA No. 2374/DEL/2013 order dated 07.04.2016 for A.Y 2008-09, he drew the attention of the bench to para 16 of the order and submitted that the Tribunal has set aside the order passed u/s 263 of the Act. Therefore, once the proceedings u/s 263 of the Act are not sustained and cancelled, subsequent orders to give effect to the orders passed u/s 263 of the Act are not maintainable and become null and void. He accordingly submitted that the appeal filed by the assessee becomes infructuous.
4. The ld. DR fairly conceded that the Tribunal has set aside the order passed u/s 263 of the Act by the ld. CIT.
5. After hearing both the sides, we find the A.O had passed order u/s 143(3) of the Act dated 06.12.2010 on total loss of Rs. 18,12,748/- as against the returned loss of Rs. 18,47,748/-. The ld. CIT, vide order passed u/s 263 of the Act on 12.3.2013 revised the order passed u/s 143(3) of the Act with certain directions. Subsequently, the A.O passed the order u/s 263/143(3) of the Act on 26.4.2014 determining the total income at Rs. 58,31,820/-. The ld. CIT(A) gave part relief to the assessee. In the meantime, the assessee had preferred an appeal against the order passed u/s 263 of the Act before the Tribunal. We find the Tribunal, vide ITA No. 2374/DEL/2013 order dated 07.04.2016 for A.Y 2008-09, set aside the order passed u/s 263 3 ITA No. 1718/DEL/2015 of the Act by the ld. CIT. Therefore, since the order u/s 263 of the Act was the basis for completed assessment u/s 263/143(3) of the Act which has been partly upheld by the ld. CIT(A) and since the Tribunal has already set aside the order passed u/s 263 of the Act, therefore, the order passed u/s 143(3)/263 of the Act has become infructuous and null and void. Therefore, the appeal filed by the assessee also becomes infructuous and has to be dismissed. We hold accordingly.
6. In the result, the appeal filed by the assessee, being infructuous, is dismissed.
Order pronounced in the open court at the time of hearing itself i.e. on 12.04.2017.
(BEENA PILLAI) (R.K. PANDA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 12.04.2017
V. Lakshmi
Copy forwarded to:
1) Appellant
2) Respondent
3) CIT
4) CIT (Appeals)
5) DR: ITAT
ASSISTANT REGISTRAR
4
ITA No. 1718/DEL/2015
Date
Draft dictated on 12.04.2017
Draft placed before author 12.04.2017
Draft proposed & placed before the second member 12.04.2017 Draft discussed/approved by Second Member.
Approved Draft comes to the Sr.PS/PS Kept for pronouncement on File sent to the Bench Clerk .04.2017 Date on which file goes to the AR Date on which file goes to the Head Clerk. Date of dispatch of Order.