SAROJ CERAMICS INDUSTRIES vs. INCOME TAX OFFICER

By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, order or direction quashing and setting aside the impugned order passed by the learned Income Tax Appellate Tribunal (hereinafter referred to as the “Tribunal”) dated 30.5.2013 passed in M.A. No. 33/RJT/2012, by which, the   learned   Tribunal   has   rejected   the   said   application,   which   was submitted by the petitioner herein­assessee to rectify the earlier order passed by the Tribunal passed in ITA No. 675/RJT/2010 for assessment year 2006­07. 2. 0. The facts leading to the present petition in nutshell are as under:

That the assessing officer passed an assessment order under Section 143(3) of the Income Tax Act, 1961 (hereinafter referred to as the   “Act”)   for   the   assessment   year   2006­07   making   addition   of   Rs. 24,46,550/­   being   unexplained   investment   in   factory   building   and making further addition of Rs.8,64,485/­ on account of unexplained investment in factory land based on the sub­Registrar’s valuation.

Being aggrieved and dissatisfied with the assessment order, the petitioner­assessee preferred appeal before the CIT(A) and by order dated   3.11.2009   the   learned   CIT(A)   dismissed   the   said   appeal confirming the aforesaid additions made by the Assessing Officer.

Being aggrieved and dissatisfied with the order passed by the learned CIT(A) in confirming the aforesaid additions made by the Assessing   Officer,   the   assessee   preferred   appeal   before   the   learned Income Tax Appellate Tribunal under Section 254(1) of the Act being Appeal No.675 of 2010. That by judgment and order dated 27.4.2012 the   learned   Tribunal   dismissed   the   said   appeal   and   confirmed   the aforesaid additions.

Feeling aggrieved and dissatisfied with the judgment and order passed by the learned ITAT dated 27.4.2012 passed in ITA No. 675/RJT/2010, the assessee preferred appeal before this Court under Section 260 A of the Act being Tax Appeal No. 653 of 2012   and by detailed judgment and order dated 12.2.2013 the Division Bench of this Court dismissed the said Tax Appeal No.653 of 2012 confirming the judgment and order passed by the learned Tribunal dated 27.4.2012 passed in ITA No. 675 of 2010 confirming the aforesaid additions.

At this stage it is required to be noted that aforesaid Tax Appeal No.653 of 2012 was preferred by the assessee on 15.9.2012 and during the pendency of the said Tax Appeal, the assessee preferred Miscellaneous Application before the learned Tribunal to modify / recall the order passed in ITA No.675 of 2010 challenging inter alia that there are two error apparent on the face of record. It is also required to be noted at this stage that when Tax Appeal No. 653 of 2012 came to be heard by this Court on 12.2.2013 it was not pointed out before the Division   Bench   of   this   Court   that   assessee   had   already   preferred Miscellaneous Application before the learned Tribunal and the same is pending.   On   the   contrary,   learned   advocate   for   the   assessee   made submissions before this Court on merits against the judgment and order passed  by  the  learned  Tribunal  passed in  ITA  No.675   of 2010   and considering and dealing with all the submissions made, the division Bench   dismissed   the   Tax   Appeal   No.653   of   2012   on   merits   and confirmed   the   judgment   and   order   passed   by   the   learned   Tribunal passed in ITA No.675 of 2010. 2. 6. That the aforesaid Miscellaneous Application came up for hearing   before   the   learned   Tribunal   on   24.1.2013   and   the   learned advocate   for   the   assessee   asked   for   the   adjournments,   which   was granted by the learned Tribunal. It is also required to be noted at this stage that it was not pointed out before the learned Tribunal that against the judgment and order passed by the learned Tribunal, which is sought to be reviewed / modified, the assessee has already preferred Tax Appeal before High Court. It is required to be noted at this stage that by the time, Tax Appeal No. 653 of 2012 preferred by the assessee against the impugned judgment and order dated 27.4.2012 passed by the learned Tribunal passed in ITA No. 675/RJT/2010, came to be dismissed by this Court on merits by order dated 12.2.2013 and thereafter Miscellaneous Application   came   up   for   hearing   before   the   learned   Tribunal   on 12.4.2013. Despite the above, the assessee did not point out before the learned Tribunal that against the judgment and order passed by the learned Tribunal passed in ITA No. 675/RJT/2010, which is sought to be reviewed by Miscellaneous Application, Tax Appeal has been dismissed by the High Court. That thereafter, by impugned order dated 30.5.2013 learned Tribunal has dismissed the Miscellaneous Application No. 33 of 2013. 2. 7. Being aggrieved and dissatisfied with the impugned order passed by the learned Tribunal passed in rectification application in dismissing the same, the assessee has preferred present petition under Article 226 of the Constitution of India.

First question which is posed for the consideration of this Court is whether against the impugned order passed by the learned Tribunal   passed in Miscellaneous Application and rejecting the said Miscellaneous Application, the appeal before the High Court as provided under Section 260 A of the Act would be maintainable or not and if the said   question   is   answered   in   affirmative   the   petitioner   should   be relegated to prefer  appeal as provided under Section 260 A of the Act. 4. 0. On the aforesaid issue / question, Shri J.P. Shah, learned counsel for the petitioner has vehemently submitted that as per Section 260 A of the Act appeal would be maintainable before the High Court against   the   order   passed   by   the   learned   Tribunal   in   rejecting   the rectification   application.   It   is   further   submitted   by   Shri   J.P.   Shah, learned counsel for the petitioner that if the learned Tribunal passes an order in rectification modifying the earlier order, in that case, it would be an order in appeal and hence against the said order the appeal before the High Court would be maintainable under Section 260 A of the Act. It is submitted by  Shri J.P. Shah, learned counsel for the petitioner that however if the Tribunal dismisses the rectification application, in that case, against the said order   appeal under Section 260 A of the Act before the High Court would not be maintainable and therefore, only remedy   available   to   the   assessee   would   be   to   prefer   Special   Civil Application     under   Articles   226   /   227   of   the   Constitution   of   India Mandal Ginning & Pressing Co. Ltd vs. Commissioner of Income Tax reported in (1973) 90 ITR 332 (Guj). (3). Madhav Marbles & Granites Vs. Income Tax Appellate Tribunal Apex   Metchem   (P)   Ltd   vs.   ITAT   reported   in   (2009)   318 ITR48/184 Taxman (Rajasthan) 5. 0. Shri J.P. Shah, learned counsel for the petitioner has further submitted that when the Tribunal refuses to modify its earlier order, appellate order would remain intact. However if the order passed in appeal is recalled and fresh order is passed, in that case, no order in appeal remains and therefore it would be fresh order in appeal, against which the appeal preferred before High Court would be maintainable under Section 260 A of the Act.

The   aforesaid   question   being   pure   question   of   law,   we requested Shri M.R. Bhatt, learned counsel for the revenue to assist the Court and at our request Shri Bhatt, learned counsel for the revenue has appeared in the matter and has assisted the Court. According to Shri M.R. Bhatt, learned counsel for the revenue, against the order passed by the   learned   Tribunal   dismissing   the   rectification   application   appeal under   Section   260   A   of   the   Act   before   High   Court   would   not   be maintainable and the   remedy available to the assessee would be to prefer petition under Article 226 / 227of the Constitution of India.

Now, so far as challenging the impugned order passed by the learned Tribunal rejecting the rectification application is concerned, Shri   J.P.   Shah,   learned   counsel   for   the   petitioner   –   assessee   has vehemently submitted that the learned Tribunal has materially erred in rejecting the rectification application by observing that there is no error apparent on the face of record.

It is submitted by Shri J.P. Shah, learned counsel for the petitioner – assessee that while considering the rectification application, the learned Tribunal has not properly appreciated and / or considered scope and ambit of its powers under Section 254 (2) of the Act. Shri J.P. Shah, learned counsel for the petitioner – assessee has heavily relied the petitioner – assessee that when the petitioner pointed out to the Tribunal in the Miscellaneous Application that the apparent error has been committed by the Tribunal in not considering valuer valuation report furnished to and accepted by the Rajkot Nagrik Sahkari Bank Limited,   which   was   not   considered   earlier   by   the   learned  Tribunal, learned Tribunal ought to have allowed the Miscellaneous Application and rectified the mistake.

It is further submitted by Shri J.P. Shah, learned counsel for the petitioner – assessee that when it was pointed out to the learned Tribunal that the decision of the Hon’ble Supreme Court in the case of CIT vs. Bharat Engineering and Construction Co.­ 83 ITR 187 though relied upon but not considered by the learned Tribunal, the learned Tribunal ought to have allowed the Miscellaneous Application and ought to have rectified its earlier order and ought to have passed fresh order considering the decision of the Hon’ble Supreme Court in the case of Bharat Engineering and Construction Co (supra).

When we pointed out that as the Tax Appeal No. 653 of 2012 against order passed by the learned Tribunal passed in ITA No. 675 of 2010 came to be dismissed and the order passed by the learned Tribunal came to be confirmed and therefore, when the order passed by the learned Tribunal came to be merged in the order passed by this Court in Tax Appeal No.653 of 2012, is it open for the assessee to prefer review application and / or challenge the order passed by the learned Tribunal passed in rectification application dismissing the same ? To that Shri Shah, learned counsel for the petitioner has submitted that the Tax Appeal   is   dismissed   by   this   Court   by   observing   that   no   substantial question of law arise and therefore, it is always open for the assessee to prefer   rectification   application   pointing   out   the   error   apparent   and despite the dismissal of the appeal by the High Court against the order passed by the learned Tribunal which is sought to be reviewed, the rectification application would be maintainable and consequently against the order passed by the Tribunal rejecting the rectification application, petition under Article 226/227 of the Constitution of India would be maintainable and it is always open for the assessee to point out that the learned   Tribunal   has   committed   error   in   rejecting   the   rectification application and in not correcting error apparent.

Shri   Shah,   learned   counsel   for   the   petitioner   has vehemently submitted that the learned Tribunal has materially erred in relying upon and considering the Valuation Report submitted before the Union Bank while confirming the addition of Rs.22,70,370/­ on account of unexplained investment in cost of construction of factory building and Tunnel Kiln. It is submitted that the learned Tribunal ought to have relied upon and considered the valuation report submitted before the Rajkot Nagrik Sahakari Bank Ltd, which had approved finance for the assessee. Making above submissions on merits, it is requested to allow the present Special Civil Application and quashed and set aside the impugned order passed by the learned Tribunal passed in rectification. 6. 0. Heard Shri J.P. Shah, learned counsel for the petitioner and Shri M.R. Bhatt, learned counsel for the revenue who was requested by us to assist the Court on the question of law whether against the order passed by the learned Tribunal under Section 254(2) of the Act in so far as rejecting the rectification application, appeal before the High Court under Section 260 A of the Act would be maintainable or not.

Now, so far as first question posed for consideration of this Court   whether   against   the   impugned   order   passed   by   the   learned Tribunal rejecting the rectification application under Section 254(2) of the Act, whether appeal before the High Court under Section 260 A of the Act would be maintainable or not, it appears that the aforesaid question is as such now not res­integra. 8. 0. Identical question came to be considered by the the Bombay High Court in the case of Chem Amit (supra) and it is held that an order passed by the Tribunal on application for rectification under Section 254(2) of the Act rejecting rectification application cannot be said to be an order passed in appeal by Tribunal within meaning of Section 260A (1) of the Act and therefore, such an order is not amenable to appeal under Section 260 A of the Act. It is also further held by the Bombay High Court that, however, where as a consequence  of an order passed in rectification   application   under   Section   254(2)   amendment   in   order passed in appeal under Section 254(1) takes place, such amended order in appeal as a consequence of order passed in rectification application shall be amenable to appeal under Section 260 A of the Act.

While so holding the Bombay High Court in the case of Chem Amit (supra) in para 4 to 7 has observed as under: "4.What is provided by sub­section (1) of section 260A is that every order   passed   in   appeal   by   the   Appellate   Tribunal   involving   a substantial question of law is amenable to an appeal to the High Court.  Sub­section   (1)  of  section  254  provides  that  the  Appellate Tribunal   may,   after   giving   both   the   parties   to   the   appeal   an opportunity of being heard, pass such orders thereon as it thinks fit. The expression, "an appeal shall lie to the High Court from every order passed in appeal by the Appellate Tribunal" obviously is referable to such   order  passed   under  section  254(1).  An   order  passed   by  the Tribunal  on  the application  for rectification  under  section  254(2) rejecting rectification application cannot be said to be an order passed in appeal by the Appellate Tribunal within the meaning of section 260A(1). 5.Mr. K. Gopal, learned counsel for the assessee, however, relied upon the  judgment  of  the  Supreme  Court  in  the  case  of  CIT   v. Durga Engineering and Foundry Works (2000) 245 ITR 272 and submitted that an order passed by the Appellate Tribunal on the application for rectification is an order passed in appeal by the Appellate Tribunal. 6.In Durga Engineering and Foundry Works (2000) 245 ITR 272 (SC), the Supreme Court held that the reference under section 256 of the Income  Tax Act,  1961,  could be made  from the order  of the Appellate Tribunal passed on the application for rectification under section 254(2). That was so held by the Supreme Court in the light of the language of section 256 which empowered the assessee and the revenue to "require the Appellate Tribunal to refer to the High Court any question of law arising out of an order passed under section 254". Section 254 comprises two sub­sections. Sub­section (1) of section 254 provides that the Appellate Tribunal may pass such order on an appeal as   it   thinks   fit   after   giving   both   the   parties   to   the   appeal   an opportunity of being heard. Sub­section (2) of section 254 permits the Tribunal to rectify any mistake apparent from the record and amend any order passed under subsection (1) within four years from the date of the order. The expression employed in section 260A that provides for  an  appeal  to  the  High  Court  is  materially  different  from  the expression used in section 256 that empowers the assessee and the revenue to require the Appellate Tribunal to refer to the High Court any question of law. As already noticed above, in section 256 the expression used is, "require the Appellate Tribunal to refer to the High Court any question of law arising out of an order passed under section 254". However, in section 260A, the Legislature has not provided an appeal to the High Court from every order passed under section 254 but has confined it to the order passed in appeal by the Appellate Tribunal. This is made clear by the use of the expression, "an appeal shall lie to the High Court from every order passed in appeal by the Appellate Tribunal". If the Legislature intended to provide an appeal to the High Court from the order passed by the Appellate Tribunal on the application   for   rectification   under   section   254(2),   the   Legislature would not have used the expression in section 260A that an appeal shall lie to the High Court from every order passed in appeal by the Appellate  Tribunal,  but  instead  used  the  expression  as  is used  in section 256 that an appeal shall lie to the High Court from every order passed under section 254. The expression, "an appeal shall lie to the High   Court   from   every   order   passed   in   appeal   by   the   Appellate Tribunal" in section 260A cannot be equated with the expression, "an appeal shall lie to the High Court from every order passed under section 254". In Durga Engineering and Foundry Works (2000) 245 ITR 272 (SC), also the Supreme Court observed that "section 256 contemplates the reference of the question of law arising out of an order passed under section 254 ; that is to say, an order passed both under   section   254(4)   and   section   254(2)".   We   have   already highlighted the departure of the language in section 260A from the language occurring in section 256. 7.In a given case where as the consequence of an order passed on the rectification application under section 254(2), the amendment in the order   passed   in   appeal   under   section   254(1)   takes   place,   such amended order in appeal as a consequence of the order passed in the rectification application, however, shall be amenable to appeal under section 260A. In so far as the present case is concerned, the assessee has only challenged the order of the Appellate Tribunal rejecting the application  of  rectification,   the  appeal   under  section  260A   is   not maintainable."

The Rajasthan High Court in the case of Madhav Marbles & Grainites (supra)  has held that writ petition under Article 226 of the Constitution   of   India   is   maintainable   against   the   order   of   Tribunal passed under Section 254(2) of the Act. The Rajasthan High Court in the said  decision  rejected  the   contention   on  behalf   of   the  revenue  that appeal would lie before the High Court under Section 260 A of the Act against the order passed under Section 254(1) of the Act, by which the Miscellaneous Application for rectification has been rejected by Tribunal. The Rajasthan High Court while rejecting the said contention observed that said order does not decide rights of the parties finally at the hands of the Tribunal and it is only for substantial questions of law arising out of any order of the Tribunal under Section 254(1) that an appeal on substantial question of law, could be filed before the Division Bench of the High Court. In the said decision, the Rajasthan High Court relied upon the decision of the Bombay High Court in the case of Chem Amit (supra).

A  similar view   has  been  expressed by  the   Madras  High Court in the case of Visvas Promoters (P) Ltd (supra), it is held by the Madras High Court in the said decision that when an application for rectification is made and order is passed under Section 254(2) of the Act by merely rejecting such an application, it does not decide substantial issue   between   parties,   since   issue   has   already   been   decided   under Section 254(1) of Act by the Tribunal and therefore, order passed under Section 254(2) of the Act is not appealable under Section 260 A of the Act.

A similar view has been expressed by the Calcutta High Court in Shaw Wallace & Co Ltd Vs. ITAT reported in (1999) 240 ITR 579 wherein it is held as follows. ".Regarding the point of s.260A, in my opinion, an appeal would not be permissible from any and every order passed by the Tribunal under this section.  If, say, an order of adjournment is passed, the assessee could not come in appeal to the High Court under s.260A. There  are many  instances  of provisions  allowing  appeals  where words such as every order, any order, all orders, etc. have been interpreted   to   mean   and   include   only   those   orders   which   are substantially final in some sense or the other, and which finally dispose of or affect the parties rights in regard to some important point in controversy.   In my opinion,  the words every order in s.260A means exactly this.  Also to be appealable, the order of the Tribunal has to be passed in appeal.  Here, the impugned order of the Tribunal  was  not passed  in appeal,  but in a miscellaneous application directed towards rectifying mistake apparent from the record.     If   the   order   under   s.254(2)   had   taken   the   shape   of modifying by way of amenmdent or rectification, the original order to   some   extent,   then   both   of   those   jointly   might   have   been appealable   under  s.260A;   but   an  order   of   recall   is   clearly  not appealable.  Alternatively even if appealable, then impugned order being   also   without   juri iction   the   writ   application   should   be entertained   in   this   case,   an   as   exception,   in   the   interest   of expedition of the assessment proceedings."

We   are   in   complete   agreement   with   view   taken   by   the Bombay High Court in the case of  Chem Amit (supra)  and by the Madras High Court in the case of Visvas Promoters (P) Ltd (supra) and it is held that against the order passed by the Tribunal under Section 254 (2) of the Act rejecting the Miscellaneous Application / rectification application, appeal under Section 260 A of the Act before this Court would not be maintainable and the aggrieved party may prefer Special Civil Application under Article 226 of the Constitution of India. Such petition under Article 226 of the Constitution of India thus would lie against the order of Tribunal rejecting the application under Section 254(2) of the Act.

Now, so far as the submission made by Shri Shah, learned counsel for  the petitioner  ­assessee on merits  against  the  impugned order   passed   by   the   learned   Tribunal   rejecting   the   Miscellaneous Application is concerned, for the reasons stated herein below we are of the opinion that Special Civil Application   under Article 226 of the Constitution of India is not required to be entertained.

It is required to be noted that against the judgment and order passed by the learned Tribunal passed in ITA No. 675 of 2010 confirming   the   additions   of   Rs.   24,46,550/­   and   Rs.8,64,485/­,   the assessee preferred Tax Appeal No. 653 of 2012 before this Court on 15.9.2012 and this Court dismissed the appeal on merits dealing with all the submissions, which were made on behalf of the assessee and by detailed   speaking   order   dated   12.4.2013   dismissed   the   said   appeal confirming the order passed by the learned Tribunal which was sought to be reviewed in rectification application. As stated above, at the time when  this   Court  considered the  tax   appeal on  merits,   it  was  never pointed by the assessee that they have already preferred rectification application before the Tribunal. On the contrary, submissions were made on merits, which came to be dealt with and considered by this Court and thereafter the Division Bench dismissed the appeal on merits confirming the   order   passed   by   the   learned   Tribunal   which   was   sought   to   be rectified   by   submitting   the   Miscellaneous   Application   /   Rectification 25, the decision Bench has observed and held as under: “22.In a case where the appeal is dismissed on account of – (I) being barred by limitation, (ii) being defective in nature, (iii) the appellant having no locus standi to prefer appeal, it cannot be stated that there is merger of the order of the subordinate forum in the order of the superior forum. The reason is : there is no ‘order’   made   by   the   superior   forum,   i.e.  on   merits,   the controversy between the parties has not been  gone into by the appellate forum. But, in a case where the High Court comes to the   conclusion   no   substantial   question   of   law   arises   on   a particular issue, it cannot be stated that when the appeal is dismissed   by   the   High   Court,   the   subject   matter   of   the controversy between the parties has not been dealt with by the High Court. The decision of the Tribunal is affirmed on the issue brought before the High Court. 23.As laid down by the Apex Court the appellate juri iction is conferred on the Supreme Court by Articles 132, 133 and 134 of the Constitution, while under Article 136 of the Constitution a special juri iction is conferred on the Supreme Court which is sweeping in its nature. It carries with it a residuary power. Under the said Article no right of appeal is conferred on any party; only a   discretion   is   vested   in   the   Supreme   Court   to   interfere   by granting leave to an applicant to enter the appellate juri iction which is otherwise not open and not available as a right. The legal position in this regard has been stated by the Apex Court in the   case   of   Kunhayammed   And   others   (supra)   wherein   the Supreme Court makes it clear that granting of leave and filing of appeal are two distinct stages and where a leave to appeal is dismissed, the Apex Court does not permit invoking the appellate juri iction of the Supreme Court. 24.In light of what is stated hereinbefore, and more particularly on application  of the doctrine  of merger,  the submission  that unless a substantial question of law is formulated there can be no decision of the High Court under Section 260A of the Act is an incorrect proposition. In the case of Commissioner of Income­tax Vs. Cadila Chemicals Pvt. Ltd., [1998] 230 ITR 885 (Guj.) this Court has laid down: “..... When a decision on a question of law is rendered by the High Court, it will remain  a binding  precedent,  on the doctrine of “stare decisis” and when an identical question of law is involved in a subsequent matter the Tribunal would be bound to follow the decision of its juri ictional High Court and it cannot be said that a question of law arises for the opinion of the High Court from such order of the Tribunal, which has followed the High Court decision on the  question which is already settled so far as it is concerned, and would be a binding precedent until reconsidered and   departed   from   by   a   larger  Bench   of   the   same   court   or overruled by the Supreme Court.” 25.In an order of affirmation, repetition of reasons may not be elaborate, but once the order shows that the points urged have been dealt with and reasons for affirmation/approval stated, the matter ends. It is a decision of the superior Court viz. the High Court and the Tribunal cannot ignore it. Where by a process of incorporation, the High Court refers to and relies upon its own order made earlier in point of time in case of the same assessee, or even some other assessee, by necessary implication the reasons stated  in the earlier  order become  reasons  for the subsequent order, and it is not open to anyone to contend that the High Court has dismissed the appeal only on facts without rendering  any decision. The decision of the High Court could be both on facts and law, or on any one, where the High Court does not find any reason to interfere with the decision of the Tribunal.”

Now, applying the aforesaid proposition of law laid down, the facts of the present case are required to be considered. It is required to be noted that before this Court Tax Appeal under Section 260 A of the Act, against the judgment and order passed by the learned Tribunal passed in ITA No. 675 of 2010, same grounds were submitted which are mentioned in the rectification application, more particularly, valuation accepted   by   the   Assessing   Officer   while   making   addition   of Rs.22,70,370/­. Dealing with the same in extenso, the Division Bench of this Court has dismissed the appeal and confirmed the order passed by the   Tribunal   confirming   the   addition   of   Rs.   24,46,550/­   and Rs.8,64,485/­. As stated above, at the time of hearing of the Tax Appeal, the assessee did not point out before this Court that they have already preferred rectification application before the Tribunal which is pending nor   even   at     the   time   of   deciding   the   rectification   application (subsequently) by the Tribunal it was pointed out before the Tribunal that against the judgment and order passed by the learned Tribunal which is sought to be rectified, they preferred appeal, which has been dismissed by the Division Bench on merits. Shri Shah, learned counsel for the petitioner is not in a position to dispute the above. Under the circumstances, now it is not open for the petitioner to contend   that despite the dismissal of appeal by this Court, rectification application would be maintainable, on issues / grounds, which came to be earlier considered by the Division Bench while deciding the Tax Appeal No.653 of 2012 under the guise of the rectification, the petitioner­ assessee cannot have the second round of litigation on the same ground / issue which earlier came to be considered by the Division Bench of this Court and   Division   Bench   dismissed   the   appeal   on   merits   confirming   the judgment and order passed by the learned Tribunal passed in ITA No. 675 of 2010. 17. In view of the above, present petition under Article 226 of the   Constitution   of   India   is   not   required   to   be   entertained,   more particularly,   when   on   the   ground   /   issue   which   is   sought   to   be canvassed, more particularly, valuation adopted by the Assessing Officer while making addition of Rs.22,70,370/­, the appeal at the instance of the very petitioner – assessee against the order passed by the learned Tribunal passed in ITA No. 675 of 2010 has been dismissed on merits, this Court is not required to exercise appellate juri iction over the order passed by the Division Bench of this Court passed in Tax Appeal No. 653 of   2012. Under   the   circumstances,   present   petition   deserves   to   be dismissed.

In view of the above and for the reasons stated above, petition   fails   and   same   deserve   to   be   dismissed   and   is   accordingly dismissed. ­ (M.R.SHAH, J.) ­ (MS SONIA GOKANI, J.) Kaushik