M/S SHRI LAL MAHAL LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 4234/DEL/2013Status: DisposedITAT Delhi15 December 2022AY 2010-114 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 due to the moratorium under the Insolvency and Bankruptcy Code, 2016, the appeal could not be pursued. The appeal was dismissed with liberty to revive it once the moratorium period ends or the company is revived.

What were the facts?

The assessee's appeal was listed for hearing, but no one appeared. The assessee forwarded an email stating that a Corporate Insolvency Resolution Process (CIRP) had been initiated against them under the Insolvency and Bankruptcy Code, 2016, leading to a moratorium on proceedings. The Revenue Department acknowledged this and agreed that the appeal could not be pursued.

What were the issues?

Whether proceedings before the Income Tax Appellate Tribunal can continue when a moratorium has been imposed under the Insolvency and Bankruptcy Code, 2016.

Which sections of the Income-tax Act were involved?

Section 14,Section 238

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, DELHI BENCH “G” DELHI

Before: SHRI KUL BHARAT & SHRI PRADIP KUMAR KEDIA

For Respondent: Shri Abhishek Kumar, Sr.DR

PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the Assessee against the order of the Commissioner of Income Tax (Appeals)-XI, New Delhi [‘CIT(A)’ in short] dated 22.05.2013 arising from the assessment order dated 31.05.2012 passed under Section 143(3) of the Income Tax Act, 1961 (the Act) concerning AY 2010-11. 2. When the matter was called for hearing, none appeared for the assessee. Accordingly, the matter was proceeded ex-parte. However, it is noticed that an e-mail dated 7th September, 2022 was forwarded on behalf of the assessee which read as under: “To 7t h day of September, 2022 Shri Mahendra Pratap Singh Visen Dy. Commissioner of Income Tax Central Circle-06, New Delhi

1.

Ref:DIN & Notice No. ITBA/AST/F/142(1)/2022-23/1045008214(1), D.No.111 Sub: Intimation With Respect To The Current Position of M/s. Shri Lal Mahal Ltd. (Now Known As Nurtionex Manufacturers Ltd.) Dear Sir, This is for your kind information and records that an application under Sec 7 of Insolvency and Bankruptcy Code, 2016 (In Short," IBC Code, 2016) was filed by the State Bank of India against the Nutrionex Manufacturers Ltd,/Corporate Debtor and the same has been admitted before Hon'ble National Company Law Tribunal, Delhi vide order dt. 25.02.2021 passed in 'CP (IB) 613/ND/2019, in this connection we would like to submit as follows:

1. 1. That as per the said order dt. 25.02.2021, Corporate Insolvency Resolution Process (In Short CIRP) has been initiated. Though, as per the norms of CIRP, which mandates imposition of Sec 14 of Insolvency and Bankruptcy Code, 2016.

2. That as per Section 14 (1) (a) of IBC Code, 2016, institution of any suit or continuation of proceeding against the corporate debtor i.e. Nutrionex Manufactures Ltd. are stayed from the date of initiation of CIRP, in this case 25th of February, 2021. However, the contents of Section 14 of the IBC Code, 2016 are reproduced below for your quick and kind perusal: "Section 14 — Moratorium" (1) Subject to provisions of sub-sections (2) and (3), on the insolvency commencement date, the Adjudicating Authority shall by order declare moratorium for prohibiting all of the following, namely: - (a) the institution of suits or continuation of pending suits or proceedings against the corporate debtor including execution of any judgement, decree or order in any court of law, tribunal, arbitration panel or other authority; (h) transferring, encumbering, alienating or disposing off by the corporate debtor any of its assets or any legal right or beneficial interest therein; (c) any action to foreclose, recover or enforce any security interest created by the corporate debtor in respect of its property including any action under the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002); (d) the recovery of any property by an owner or lessor where such property is occupied by or in the possession of the corporate debtor."

3. It is humbly submitted that subsequently, the Income Tax Department through the DCIT, Central Circle-06, New Delhi has filed a Claim Petition against the Nutrionex Manufacturers Ltd. before the Interim Resolution Professional on 29.08.2021 in Form- B under Regulation 7 of the Insolvency and Bankruptcy Board of India ( Insolvency Resolution Process for Corporate Persons) Regulation, 2016 claiming Rs.452,55,77,531/- and stated that the said amounts pertain to Assessment Orders for the Assessment Years 2016-17, 2017-18 and 2018-19.

4. It is respectfully submitted that the Income Tax Department has raised a Claim before the Resolution Professional against Nutrionex Manufacturers Ltd. for certain alleged dues payable and the same has been admitted. Therefore, in the aforesaid conspectus, It is stated that for any further proceedings/claims against the Company qua Corporate Debtor can be submitted with IRP as per the process provided/ laid down in the public announcement and all the proceedings against the company/corporate debtor shall be stayed as per the norms of Sec 14 of IBC Code, 2016. For any other assistance or information, you may contact to the Resolution Professional of Nutrionex Manufacturers Ltd. Contact details of the Resolution professional are as: Sh. Sanjeev Abuja (Resolution Professional) Add: B-231 Saraswati Vihar, Pitampura New Delhi — 110034. Email Id: resolution,ensemble@gmail.com Phone: 9810600016 Yours Sincerely, B S Rawat Authorised Signatory Nutrionex Manufacturers Limited Encl.”

3.

The Ld. Sr.DR also endorsed the averments made in the e-mail of the assessee and submitted that an application for liquidation has been filed before the National Company Law Tribunal, New Delhi Bench by the Financial creditor namely State Bank of India. The application moved by SBI under section 7 of the code seeking initiation of Corporate Insolvency Resolution Process (CIRP) which has been admitted and the Delhi Bench of NCLT by its order dated 06.04.2021 have declared moratorium in terms of section 14 of the Insolvency and Bankruptcy Code, 2016 as per para 34 of its order.

3. The Ld. Sr.DR accordingly submitted that the present appeal in such circumstances cannot be pursued in view of the overriding provisions of insolvency code but however, prayed for liberty to revive the captioned appeal as and when the moratorium period is over or revival of company takes place.

4.

In the light of statutory provision and in the light of decision of the Hon'ble Supreme Court in the case of Pr. CIT Vs. Monnet Ispat and Energy Limited (2019) 107 taxmann.com 481 and also in the light of the overriding provision of the code in terms of Section 238 of the Act, the assessee is estopped to pursue the captioned appeal.

6.

For such reasons, the appeal of the assessee is dismissed with a liberty to the assessee to seek remedial measures in accordance with law as and when the moratorium period is over or revival of the assessee company takes place. The Assessee would thus be entitled to revive the appeal on completion of moratorium in accordance with law, where it is considered expedient to do so by Assessee.

7.

In the result, the appeal of the assessee stands dismissed. Order pronounced in the open Court on 15/12/2022.

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