Income Tax Appellate Tribunal - Mumbai
Morta Finlease & Investments Pvt. Ltd., ... vs Dcit - 8(2), Mumbai on 15 November, 2017
आयकर अपीलीय अिधकरण, अिधकरण मुंबई " बी"
बी खंडपीठ Income-tax Appellate Tribunal -"B"Bench Mumbai सव ी महावीर सह सह, याियक सद य एवं राजे , , लेखा सद य Before S/Shri Mahavir Singh,Judicial Member and Rajendra,Accountant Member िविवध आवेदन सं / MA No.63/Mum/2016 (Arising out of आयकर अपील सं/ ITA No.374 /Mum/2010) िनधा रण वष /Assessment Year-2000-01) Morta Finlease & Investments Pvt.Ltd. DCIT - Range -8(2) 124, Andheri Universal Indl. Premises, Aayakar Bhavan, M.K. Road J.P. Road Vs. Mumbai-400 020.
Andheri (W), Mumbai-400 058.
PAN:AAACM 6864 B
(अपीलाथ /Appellant) ( यथ / Respondent)
Revenue by: Shri Suman Kumar
Assessee by: Ms. Dinkle Hariya
सुनवाई क तारीख / Date of Hearing: 22.09.2017
घोषणा क तारीख / Date of Pronouncement: 15.11.2017 आयकर अिधिनयम,1961 अिधिनयम क धारा 254(1)के के अ तग त आदे श Order u/s.254(1)of the Income-tax Act,1961(Act) लेखा सद य राजे के अनुसार/PER ार RAJENDRA, AM-
Vide its application dtd.04/03/2016 the assessee has stated that the Tribunal has decided the appeal for the above referred assessment year (A.Y.) on 24/12/2013, that there were certain mistakes in the order of the Tribunal, same were to be rectified as per the provisions of section 254(1) of the Act, that the assessee had challenged levy of interest u/s. 234B of the Act, that it was argued during the hearing before the Tribunal that no interest u/s. 234B could have been levied upon the assessee due to a retrospective amendment in law,that the Tribunal had upheld the order of the First Appellate Authority (FAA),that the Tribunal had referred to case of Geetha Ramkrishna Mills( P) Ltd.(288ITR489),that the judgment of Prime Securities Ltd.(333 ITR464)of the Hon'ble Bombay High Court was not considered by the Tribunal.
2.During the hearing before us the Authorised Representative (AR) of the assessee reiterated the submissions made in the application.Alternatively,it was argued that matter could be restored back for fresh adjudication to the file of AO for considering the judgment of Hon'ble Jurisdictional High Court in that regard.The Departmental Representative (DR) stated that Tribunal had decided the issue after considering all the submissions made by the assessee and referring to the case Kwality Biscuits (284ITR234) of the Hon'ble Supreme Court.
MA/63/M/16(00-01) Morta Finlease & Investments Pvt.Ltd.
3.We have heard the rival submissions and perused the material on record.We find that the Tribunal had dealt the issue of levy of interest u/s.234B of the Act after considering the available material,that the judgment of the Hon'ble Bombay High Court does not deal with the issue raised by the assessee,that facts of both the cases are distinguishable,that in the case of Prime Securities issue of section 47(v)was dealt with,that the Tribunal had relied upon the case of Geetha Ramkrishna Mills( P) Ltd.(supra)and had decided the issue.In our opinion, there is no mistake in the order of the Tribunal.The assessee cannot be allowed to get the earlier order reviewed by filing an application under section 254 of the Act.Therefore,we are not inclined to interfere with the order of the Tribunal,dtd. 24/12/2013.
As a result, MA filed by the assessee stand dismissed.
फलतः िनधा रती ारा दािखल कए गए िविवध आवेदन प को नामूंजर कया जाता है.
Order pronounced in the open court on 15th November, 2017. आदेश क घोषणा खुले यायालय म दनांक 15 नवंबर, 2017 को क गई ।
Sd/- Sd/-
(महावीर सह / Mahavir Singh) (राजे / Rajendra)
याियक सद य / JUDICIAL MEMBER लेखा सद य / ACCOUNTANT MEMBER
मुंबईMumbai; दनांक/Dated : 15.11.2017.
Jv.Sr.PS.
आदेश क ितिलिप अ ेिषत/Copy of the Order forwarded to :
1.Appellant /अपीलाथ" 2. Respondent /#$यथ"
3.The concerned CIT(A)/संब' अपीलीय आयकर आयु), 4.The concerned CIT /संब' आयकर आयु)
5.DR "B " Bench, ITAT, Mumbai /िवभागीय #ितिनिध, खंडपीठ,आ.अ.*याया.मुंबई
6.Guard File/गाड फाईल स$यािपत #ित //True Copy// आदेशानुसार/ BY ORDER, उप/सहायक पंजीकार Dy./Asst. Registrar आयकर अपीलीय अिधकरण , मुंबई /ITAT, Mumbai.2