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Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,
Before: MANISH AGARWAL
Per Bench
P a g e 1 | 5
Assessment Year : 1992-93 C.O..No.23/CTK/1996 (in ITA No.422/CTK/1998 Assessment year: 1995-96
CIT(A), Orissa, Cuttack for the assessment year 1992-93.
C.O.23/CTK/1996 is filed by the assessee in the appeal filed by the revenue in CIT(A).
Shri B.V.R Swamy, ld AR appeared for the assessee and Shri Charan Dass, ld Sr. DR appeared for the revenue.
5. Originally, all these appeals had been disposed off by the Co-ordinate bench of this Tribunal in read with C.O.No.67/CTK/1997 and ITA No.422/CTK/1998 for the assessment year 1993-94 and 1995-96, respectively order dated 15.5.2006. The said order of the Tribunal was subject matter of appeal before the Hon’ble Jurisdictional High Court in ITA Nos.189 & 190 of 2004. The Hon’ble High Court vide its order dated 8.8.2019 set aside the order of the Tribunal and remitted back to the Tribunal for fresh adjudication insofar as the Tribunal had not considered the factual matrix of the case and had not given any cogent reason while passing the impugned order. The impugned order of the Hon’ble High Court was brought to the attention of the Tribunal vide a P a g e 2 | 5
Assessment Year : 1992-93 C.O..No.23/CTK/1996 (in ITA No.422/CTK/1998 Assessment year: 1995-96 letter dated 5.6.2023 by the assessee. At this point, it had been directed that the appeal folders be reconstructed. The assessee has submitted copies of the assessment order and ld CIT(A)’s order but Form No.35, statement of facts and grounds of appeal as also Form No.36 and grounds of appeal have not been brought on record by either sides even after several opportunities given for the assessment year 1992-93. For the assessment year 1995-96, grounds of appeal and Form No.36 has been produced by the assessee. When the revenue has been asked to produce the records that are available to them, it was submitted that these are very old matters and, therefore, not traceable. This being so, we are compelled to adjudicate these appeals without the said grounds of appeal for the assessment year 1992-93 and Form No.36 and grounds of appeal for the assessment year 1995-96.
We have considered the rival submissions and perused record placed before us.
First, we take up the appeal of the revenue for A.Y. 1992-93 in C.O.23/CTK/1996 filed by the assessee.
A perusal of the facts clearly shows that for the assessment year 1992-93, the revenue’s appeal is hit by the circular issued by CBDT in regard to tax effect. Consequently, the appeal of the revenue stands dismissed. The cross objection filed by the assessee is in support of the P a g e 3 | 5
Assessment Year : 1992-93 C.O..No.23/CTK/1996 (in ITA No.422/CTK/1998 Assessment year: 1995-96 order of ld CIT(A). As we have already dismissed the appeal of the revenue on account of low tax effect and as the cross objection is only in support of the order of the ld CIT(A), the cross objection filed by the assessee also stands dismissed.
In regard to the appeal in for A.Y. 1995-96, the ld CIT(A) has given relief Rs.10,09,832/- as against the total addition of Rs.33,96,470/-. How the ld CIT(A) has arrived at this figure is not coming out of the order of the ld CIT(A). In these circumstances, the issues in this appeal are restored to the file of the AO for readjudication after granting the assessee an opportunity of being heard.
In the result, appeal of the revenue in C.O.No.23/CTK/1996 are dismissed and appeal of the assessee in stands partly allowed for statistical purposes.
Order dictated and pronounced in the open court on 12/06/2024.