Income Tax Appellate Tribunal - Panji
The Acit,, Vijayawada vs M/S Agri Gold Foods Forms Products ... on 8 September, 2017
ITA No.587/Vizag/2014
M/s. Agri Gold Foods and Farm Products, Vijayawada
आयकर अपील य अ धकरण, वशाखापटणम पीठ, वशाखापटणम
IN THE INCOME TAX APPELLATE TRIBUNAL,
VISAKHAPATNAM BENCH, VISAKHAPATNAM
ी वी. दग
ु ाराव, या यक सद य एवं
ी ड.एस. सु दर "संह, लेखा सद य के सम%
BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER &
SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER
आयकर अपील सं./I.T.A.No.587/Vizag/2014
( नधारण वष / Assessment Year: 2008-09)
ACIT, Circle-2(1), M/s. Agri Gold Foods and
Vijayawada Farm Products
Vijayawada
[PAN No.AABCA8733E]
(अपीलाथ' / Appellant) (()याथ' / Respondent)
अपीलाथ क ओर से / Appellant by : Shri R. Govindarajan, DR
याथ क ओर से / Respondent by : Shri G.V.N. Hari, AR
सुनवाई क तार ख / Date of hearing : 07.09.2017
घोषणा क तार ख / Date of Pronouncement : 08.09.2017
आदे श / O R D E R
PER V. DURGA RAO, Judicial Member:
This appeal filed by the revenue is directed against order of the CIT(A), Vijayawada dated 21.08.2014 for the assessment year 2008-09.
2. When this appeal is taken up for hearing, the Ld. Counsel for the assessee has submitted that the CIT(A) by considering the order passed by the Tribunal i.e. by quashing the order passed by CIT u/s 263 of the 1 ITA No.587/Vizag/2014 M/s. Agri Gold Foods and Farm Products, Vijayawada Income Tax Act, 1961 (hereinafter called as 'the Act') held that the very basis on which the order passed u/s 143(3) r.w.s. 263 of the Act has been quashed by the Tribunal, therefore, once the order u/s 263 of the Act was quashed, consequential order passed u/s 143 r.w.s. 263 of the Act has no legal sanctity and needs no adjudication and order passed by the A.O. is annulled and submitted that the appeal filed by the revenue may be dismissed.
3. On the other hand, the Ld. D.R. supported the order passed by the A.O.
4. We have heard both the parties, perused the materials available on record and gone through the orders of the authorities below. In this case, the Commissioner has passed an order u/s 263 of the Act and the same is questioned before the Hon'ble ITAT in ITA No.451/Vizag/2012 and the ITAT quashed the order passed by the Commissioner. Meanwhile, the A.O. passed the consequential order in pursuance to the order passed by Commissioner u/s 143(3) r.w.s. 263 of the Act. Consequential order passed by the A.O. is challenged before the CIT(A). The CIT(A) annulled the order passed by the A.O. by observing that once the Tribunal has quashed the order passed u/s 263 of the Act which is basis for 143(3) r.w.s. 263 of the Act and therefore the order 2 ITA No.587/Vizag/2014 M/s. Agri Gold Foods and Farm Products, Vijayawada cannot survive. We find no infirmity in the order passed by the Ld. CIT(A), therefore, the appeal filed by the revenue is dismissed.
5. In the result, the appeal filed by the revenue is dismissed. The above order was pronounced in the open court on 8th Sept'17.
Sd/- Sd/-
( ड.एस. सु दर "संह) (वी. दग
ु ाराव)
(D.S. SUNDER SINGH) (V. DURGA RAO)
लेखा सद य/ACCOUNTANT MEMBER या यक सद य/JUDICIAL MEMBER #वशाखापटणम /Visakhapatnam:
'दनांक /Dated : 08.09.2017 VG/SPS आदे श क त)ल#प अ*े#षत/Copy of the order forwarded to:-
1. अपीलाथ / The Appellant - The ACIT, Circle-2(1), Vijayawada
2. याथ / The Respondent - M/s. Agri Gold Foods and Farm Products Limited, D.No.40-6-3, N.S. Rao Street, Old Revenue Colony, Labbipet, Vijayawada-520010.
3. आयकर आयु+त / The CIT, Vijayawada
4. आयकर आय+ ु त (अपील) / The CIT (A), Vijayawada
5. #वभागीय त न.ध, आय कर अपील य अ.धकरण, #वशाखापटणम / DR, ITAT, Visakhapatnam
6. गाड फ़ाईल / Guard file आदे शानुसार / BY ORDER // True Copy // Sr. Private Secretary ITAT, VISAKHAPATNAM 3