LAL BABU SINGH,DELHI vs. PCIT DELHI-20, DELHI

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ITA 1629/DEL/2021Status: DisposedITAT Delhi21 February 2023AY 2016-20173 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that an appeal against an order passed under section 119(2)(b) is not maintainable before the Income Tax Appellate Tribunal. The Tribunal referred to section 253 of the Act which specifies the orders appealable before it.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income-tax (PCIT) under section 119(2)(b) of the Income-tax Act, 1961. The assessee did not attend the hearing despite notice.

What were the issues?

The primary issue was whether an appeal against an order passed under section 119(2)(b) of the Income-tax Act is maintainable before the Income Tax Appellate Tribunal.

Which sections of the Income-tax Act were involved?

Section 119(2)(b),Section 253

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “SMC”: NEW DELHI

Before: SHRI KUL BHARAT

For Respondent: Shri Sanjay Nargas, Sr. DR
Hearing: 15.02.2023Pronounced: 21.02.2023

O R D E R PER KUL BHARAT, JM:

This appeal, by the assessee, is directed against the order of the learned Principal Commissioner of Income-tax (PCIT), Delhi-20, dated 09.09.2021, passed u/s 119(2)(b) of the Income-tax Act, 1961, hereinafter referred to as the “Act”, pertaining to the assessment year 2016-17.

2.

At the time of hearing no one attended the proceedings. It is seen from the record that the Revenue has filed a service report regarding service of notice for hearing. However, despite service of notice no one has been attending the through his learned Authorities representative. Therefore, the appeal is taken up for hearing in the absence of the assessee.

3.

At the time of hearing it is noticed that the present appeal has been filed against the order passed u/s 119(2)(b) of the Act. The appeal is not maintainable before the Tribunal as the order appealable before the Tribunal are mentioned u/s 253 of the Act. For the sake of clarity section 253 is reproduced as under:

“253. Appeals to the Appellate Tribunal.—(1) Any assessee aggrieved by any of the following orders may appeal to the Appellate Tribunal against such order— (a) an order passed by an Deputy Commissioner (Appeals) before the 1st day of October, 1998 or, as the case may be, a Commissioner (Appeals) under section 154, section 250, section 270A, section 271, section 271A or section 272A; or (b) an order passed by an Assessing Officer under clause (c) of section 158BC, in respect of search initiated under section 132 or books of account, other documents or any assets requisitioned under section 132A, after the 30th day of June, 1995, but before the 1st day of January, 1997; or (ba) an order passed by an Assessing Officer under sub-section (7) of section 115VZC; or (c) an order passed by a Principal Commissioner or Commissioner under section 12AA or under clause (vi) of sub-section (5) of section 80G or under section 263or under section 270Aor under section 271or under section 272A or an order passed by him under section 154 amending his order under section 263or an order passed by a Principal Chief Commissioner or Chief Commissioner or a Principal Director General or Director General or a Principal Director or Director under section 272A; or (d) an order passed by an Assessing Officer under sub-section (3), of section 143 or section 147 or section 153 A or section 153C in pursuance of 3 the directions of the Dispute Resolution Panel or an order passed under section 154 in respect of such order; (e) an order passed by an Assessing Officer under sub-section (3) of section 143 or section 147 or section 153A or section 153Cwith the approval of the Principal Commissioner or Commissioner as referred to in sub-section (12) of section 144BAor an order passed under section 154 or section 155 in respect of such order; (f) an order passed by the prescribed authority under sub-clause (iv) or sub-clause (v) or sub-clause (vi) or sub-clause (via) of clause (23C) of section 10. (2) The Principal Commissioner or Commissioner may, if he objects to any order passed by an Deputy Commissioner (Appeals) before the 1st day of October, 1998 or, as the case may be, a Commissioner (Appeals) under section 154, section 250, direct the Assessing Officer to appeal to the Appellate Tribunal against the order.”

4.

In view of the above, the present appeal is dismissed as not maintainable. Grounds raised in this appeal are dismissed.

5.

Appeal of the assessee is dismissed.

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