DPR CHARITABLE TRUST vs. INCOME TAX APPELLATE TRIBUNAL

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WP/3415/2015HC Madhya PradeshMPHC01010932201527 November 20152 pages
AI SummaryRemanded

What did the High Court hold?

The High Court disposed of the writ petition by directing respondents No. 2 and 3 (likely the revenue authorities) to place the matter before the ITAT Bench as and when it is available. The Court ordered that no assessment proceedings under Section 143(2) shall be held until the matter is decided by the Tribunal. Furthermore, proceedings for assessment in pursuance to the order passed under Section 263 shall be undertaken only after the petitioner's appeal is decided by the Tribunal. The Court did not decide the merits of the challenge to the Section 263 order.

What were the facts?

The petitioner, DPR Charitable Trust, filed a writ petition challenging an order passed under Section 263 of the Income Tax Act for assessment year 2009-2010. The petitioner had filed a regular appeal before the Income Tax Appellate Tribunal (ITAT), Jabalpur Bench. However, due to the Jabalpur Bench not being functional and the revenue proceeding with assessment under Section 143(2), the petitioner invoked writ jurisdiction. The High Court had previously stayed the assessment proceedings. It was reported that the Jabalpur Bench had become partially functional with circuit sittings.

What were the issues?

1. Whether the writ petition is maintainable in light of the ITAT Jabalpur Bench becoming partially functional. (Question of law and fact) The petitioner argued that their right to challenge the proceedings was taken away due to the non-functional ITAT Bench. The revenue's contentions are not recorded in the judgment.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(2)

AI-generated summary — verify with the full judgment below

WP-3415-2015 (DPR CHARITABLE TRUST Vs INCOME TAX APPELLATE TRIBUNAL) 27-11-2015 Shri J. N. Purohit, learned Senior Counsel with Ms. Uma Parashar, for the petitioner. Shri S. Dharmadhikari, learned counsel for the respondents. Challenging the order passed under Section 263 of the Income Tax Act for the assessment year 2009-2010 and raising various grounds to say that proceedings now initiated is unsustainable, petitioner had filed a regular appeal before the Income Tax Appellate Tribunal, Jabalpur Bench, Jabalpur but as Bench at Jabalpur was not functional and as respondents were proceeding with the assessment under Section 143(2), this petition was filed invoking a writ jurisdiction on account of the fact that in the absence of functioning of Tribunal, petitioner’s right to challenge the proceeding initiated is taken away. This Court took cognizance of the matter and stayed the assessment proceedings and now it is reported that Bench at Jabalpur has become partially functional and circuit sitting are held as and when Members are available for holding sitting at Jabalpur. Keeping in view the aforesaid, we direct respondents No.2 and 3 to place the matter before the Bench as and when Bench is available and decision taken in accordance with law and till matter is not decided by the Tribunal, no proceeding for assessment under Section 143(2) shall be held. The proceeding for assessment in pursuance to the order passed under Section 263 shall be undertaken only after the matter i.e. the appeal of the petitioner is decided by the Tribunal. With the aforesaid, this petition stands disposed of. (RAJENDRA MENON) JUDGE (KESHAV KUMAR TRIVEDI) JUDGE

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