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

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ITA 429/MUM/2025[2016-2017]Status: DisposedITAT Mumbai07 March 20253 pages

Income Tax Appellate Tribunal, MUMBAI BENCH “A” MUMBAI

Before: SHRI OM PRAKASH KANT () & MS. KAVITHA RAJAGOPAL ()

For Appellant: Mr. Nitin Agarwal &
For Respondent: Dr. K.R. Subhash, CIT-DR
Hearing: 06/03/2025Pronounced: 07/03/2025

PER OM PRAKASH KANT, AM

The present appeals by the assessee are directed against two separate orders, both dated 28.11.2024, passed by the Ld.
Commissioner of Income-tax (Appeals) – National Faceless Appeal centre, Delhi [in short ‘the Ld. CIT(A)’] for AY 2015-16 and 2016-17
respectively. Identical grounds have been raised in both these appeals, therefore, s way of this consolida
2. In both the appe ld CIT(A) in relation revision order u/s 26
3. We have heard material on record.
submitted that the re
PCIT were challenged coordinate bench of 2015-16 and ITA N quashed those revis orders of the Ld. PCI stand quashed by assessment orders ca
CIT(A) on the issue accordingly set-aside survive and same are of the assessee in bot

Axi
ITA Nos. 428

same were heard together and ated order.
eals, the assessee is aggrieved w n to assessment orders passed
63 passed by the PCIT.
d rival submission and peruse
Before us, the Ld. counsel fo evision orders u/s 263 of the Ac d by the assessee before the Tr f Tribunal in ITA No. 892/Mu
No. 1285/Mum/2021 for AY ion orders . Since both the re
IT for assessment years 2015-1
the Tribunal, the consequ annot survive. Accordingly, the in dispute in both the assess e as the impugned assessme e rendered infructuous . The gro th the appeals stand allowed.
is Bank Foundation
2
8 & 429/MUM/2025
disposed off by with the order of d consequent to ed the relevant or the assessee ct passed by the ribunal and the m/2021 for AY
2016-17 have elevant revision
16 and 2016-17
uent impugned order of the Ld.
sment years are ent order can’t ounds of appeal

4.

In the result, bo Order pronoun (KAVITHA RA JUDICIAL M Mumbai; Dated: 07/03/2025 Rahul Sharma, Sr. P.S.

Copy of the Order forward
1. The Appellant
2. The Respondent.
3. CIT
4. DR, ITAT, Mumbai
5. Guard file.

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Axi
ITA Nos. 428

oth the appeals of the assessee a ced in the open Court on 07/0
-
S
AJAGOPAL)
(OM PRAK
MEMBER
ACCOUNTA ded to :

BY ORDER

(Assistant Re

ITAT, Mu is Bank Foundation
3
8 & 429/MUM/2025
are allowed.
03/2025. d/-
KASH KANT)
ANT MEMBER
R, gistrar) umbai

AXIS BANK FOUNDATION,MUMBAI vs DEPUTY COMMISIONER OF INCOME TAX (EXEMPTION)-1(1), MUMBAI | BharatTax