AXIS BANK FOUNDATION,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX (EXEMPTION)-1(1), MUMBAI

In both the appeals, the assessee is aggrieved with the order of In both the appeals, the assessee is aggrieved with the order of In both the appeals, the assessee is aggrieved with the order of ld CIT(A) in relation to assessment orders passed consequent to ld CIT(A) in relation to assessment orders passed consequent to ld CIT(A) in relation to assessment orders passed consequent to revision order u/s 263 passed by the PCIT. order u/s 263 passed by the PCIT.

We have heard rival submission and perused the relevant ave heard rival submission and perused the relevant ave heard rival submission and perused the relevant material on record. material on record. Before us, the Ld. counsel for the assessee Before us, the Ld. counsel for the assessee submitted that the revision orders u/s 263 of the Act passed by the the revision orders u/s 263 of the Act passed by the the revision orders u/s 263 of the Act passed by the PCIT were challenged by the assessee before the Tribunal and the PCIT were challenged by the assessee before the Tribunal and the PCIT were challenged by the assessee before the Tribunal and the coordinate bench of Tribunal ate bench of Tribunal in in for AY 2015-16 and ITA No. 1285/Mum/2021 and ITA No. 1285/Mum/2021 for AY 2016 for AY 2016-17 have quashed those revision orders quashed those revision orders . Since both the relevant . Since both the relevant revision orders of the Ld. PCIT for assessment year orders of the Ld. PCIT for assessment years 2015-16 and 2016 16 and 2016-17 stand quashed by the quashed by the Tribunal, the consequent impugned Tribunal, the consequent impugned assessment orders cannot survive. Accordingly, the order of the Ld. cannot survive. Accordingly, the order of the Ld. cannot survive. Accordingly, the order of the Ld. CIT(A) on the issue in dispute in both the assessment years are CIT(A) on the issue in dispute in both the assessment years are CIT(A) on the issue in dispute in both the assessment years are accordingly set-aside as the impugned assessment order can’t aside as the impugned assessment order can’t aside as the impugned assessment order can’t survive and same are rendere survive and same are rendered infructuous . The grounds of appeal . The grounds of appeal of the assessee in both the appeals stand in both the appeals stand allowed.

In the result, both the appeals of the assessee are allowed. In the result, both the appeals of the assessee are allowed. In the result, both the appeals of the assessee are allowed.