ACIT, CENTRAL CIRCLE-2, NEW DELHI vs. MIDEAST INTEGRATED STEELS LTD, NEW DELHI

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ITA 9283/DEL/2019Status: DisposedITAT Delhi17 January 2023AY 2008-093 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the Section 263 order, which formed the basis of the current appeals, had indeed been quashed by the ITAT in a previous proceeding. Therefore, the present appeals no longer had a valid foundation.

What were the facts?

The appeals arose from an assessment order passed pursuant to a revisionary order under Section 263. The assessee contended that the original Section 263 order had been quashed by the ITAT in a prior appeal.

What were the issues?

The primary issue was the validity of the appeals when their origin, a Section 263 order, had been quashed by a higher tribunal.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘E’ : NEW DELHI

For Appellant: Shri Shailesh Gupta, Advocate
For Respondent: Ms. Sarita Kumari, CIT DR
Hearing: 05.01.2023

Date of Hearing : 05.01.2023 Date of Order : 17.01.2023

ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER : These cross appeals by the assessee and Revenue are arising out of order of ld. CIT (Appeals)-23, New Delhi dated 27.09.2019 pertaining to the Assessment Year 2008-09. that these appeals are arising out of ld. CIT (A)’s order which was passed pursuant to an assessment order which was result of 263 action taken by the ld. CIT (A). Ld. Counsel for the assessee submitted that the said section 263 revision order which is origin of the present proceedings has been quashed by the ITAT in for AY 2008-09 vide order dated 27.04.2018. Hence, he submitted that these appeals are liable to be dismissed as their origin lies in an order passed u/s 263 which has been quashed by the ITAT.

3.

On the other hand, ld. DR for the Revenue did not dispute the proposition that the said section 263 order has duly been quashed by the ITAT. However, he submitted that the Revenue has not accepted the said quashing of order and final appeal is pending before the higher authorities.

4.

We have carefully considered the submissions and perused the records. We find that it is undisputed that these appeals arise out of an order of ITAT which was pursuant to an assessment order which in turn was passed pursuant to an order passed u/s 263 by the Pr.CIT, New Delhi.

ITAT in its order in for AY 2008-09 (supra) has quashed the said section 263 order. The concluding portion of the order reads as under :- ./2019 ITA No.9288/Del./2019 “Having regard to the above, the grounds involving the issue regarding the validity of the revisional order passed u/s 263 of the Act are, thus, allowed and as a result, we quash the impugned order passed u/s 263 of the Act passed by the Ld. Pr.CIT on 21.3.2017 for Assessment Year 2008-09.”

5.

In the light of the above, it is patently clear that these cross appeals by the assessee and Revenue do not survive inasmuch as their basis being 263 order has been quashed by the ITAT.

6.

In the result, both the appeals of the assessee and Revenue are dismissed as infructuous. Order pronounced in the open court on this 17th day of January, 2023.

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