Income Tax Appellate Tribunal - Delhi
Addl. Cit, New Delhi vs M/S Oriflame India Pvt. Ltd., (In ... on 12 July, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES 'E', NEW DELHI
Before Sh. Bhavnesh Saini, Judicial Member
Dr. B. R. R. Kumar, Accountant Member
ITA No. 2118/Del/2017 : Asstt. Year : 2010-11
Addl. CIT, Vs M/s Oriflame India Pvt. Ltd. (in respect of
Special Range-7, erstwhile Silver Oak Labotaries Pvt. Ltd.
New Delhi-110002 which has merged w.e.f. Aprila 1, 2011
with the M/s Oriflame India Pvt. Ltd.),
Ground Floor, Corporate 1, Plot No. 5,
NHCC, Jasola, New Delhi-110076
(APPELLANT) (RESPONDENT)
PAN No. AAACO0256B
CO No. 137/Del/2017 : Asstt. Year : 2010-11
M/s Oriflame India Pvt. Ltd. (in Vs Addl. CIT,
respect of erstwhile Silver Oak Special Range-7,
Labotaries Pvt. Ltd. which has merged New Delhi-110002
w.e.f. Aprila 1, 2011 with the M/s
Oriflame India Pvt. Ltd.), Ground
Floor, Corporate 1, Plot No. 5, NHCC,
Jasola, New Delhi-110076
(APPELLANT) (RESPONDENT)
PAN No. AAACO0256B
Assessee by : None
Revenue by : Ms. Rinku Singh, Sr. DR
Date of Hearing: 11.07.2019 Date of Pronouncement: 12.07.2019
ORDER
Per Dr. B. R. R. Kumar, Accountant Member:
The Revenue has rai sed the foll owing grounds:
" 1 . W h e t he r , o n t h e fa c ts a n d in t h e c ir c um s t a n ce s o f t h e ca s e, t h e L d . C I T(A ) w as c o r r e c t in la w in a n n u llin g t h e a s se ss m en t o r d e r in t he n a m e o f M /s S ilve r Oa k L a b o ra t o r ie s P vt . L t d . a s t he e n t it y s t o od m e r ge d w it h O r ifla m e I n d ia P vt . L t d . w . e .f. A p r ila 1 , 2 0 1 1 , b y n o t h o ld in g it a s m e r e ly a p r o c e d u r a l de fe c t . "2 ITA No. 2118/Del/2017 & CO No.137/Del/2017
Oriflame India Pvt. Ltd.
2. The moot i ssue to be deci ded i n thi s appeal i s whether the assessment order passed by the AO for the assessment year 2010-11 dated 12.03.2014 in the name of M/s Si l ver Oak Laboratori es Pvt. Ltd. woul d be l egall y vali d when the company has stood merge d wi th another company w.e.f. Apri l 1, 2011. As per the factual posi ti on, the assessee has i nformed the Assessi ng Offi cer that the company M/s Sil ver Oak Laboratori es Pvt. Ltd. has been merged wi th Ori fl ame Indi a Pvt. Ltd. by the orde r of the Hon'bl e Hi gh Court of Del hi dated 07.11.2011. The assessee ha s al so i nformed the Assessi ng Offi cer to transfe r the juri sdi cti on to the Assessi ng Offi cer of Ori fl ame Indi a Pvt. Ltd. and subsequentl y, the juri sdi cti on of the case was transferre d by the Di rectorate of Systems to Ci rcl e-13(1).
3. We fi nd that the assessee has duly di scharged hi s duti es about the i ssue of merger of the assessee company to Ori fl ame Indi a Pvt. Ltd. The Assessi ng Offi cer has qui te aware of the i ssue of merger but still choose to compl ete the assessment i n the case of the assessee, whi ch i s no l onger i n exi stence. To that effect, the assessment has been compl eted on a non- exi sting enti ty. Hence, keepi ng i n vi ew the judgment of Hon'be Hi gh Court of Del hi i n the case of Spi ce Infotai nment Ltd. Vs CIT (2012) 247 CTR 500, Impsat (Pvt.) Ltd. vs. ITO (2004) 91 ITD 354 (Del .), Hewl ett Packard Indi a (P.) Ltd. i n ITA No. 4016/Del /2005, Modi Corp. Ltd. Vs JCIT 105 TTJ 303 an d ACIT Vs M/s DLF Cyber Ci ty Devel opers Ltd. and the orde r of the Tri bunal i n the case of Maruti Suzuki Pvt. Ltd. 72 taxmann 164, we hereby hol d that the deci si on of the l d. CIT(A) i n annulli ng 3 ITA No. 2118/Del/2017 & CO No.137/Del/2017 Oriflame India Pvt. Ltd.
the assessment compl eted on a non-exi sting enti ty i s l egall y vali d.
4. Si nce, the matter has been adjudi cated on the legality of the assessment, any adjudi cati on on the grounds taken up i n CO woul d be i nfructuous.
5. In the resul t, the appeal of the Revenue i s di smi ssed. (Order pronounce d i n the open Court on 12.07.2019) Sd/- Sd/-
(Bhavnesh Saini) (B. R. R. Kumar)
Judicial Member Accountant Member
Dated: 12/07/2019
*Subodh*
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
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