CHOMU MAHAL TOLL ROAD LTD.,MUMBAI vs. PR. CIT -6, MUMBAI

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ITA 2665/MUM/2019Status: DisposedITAT Mumbai16 November 2022AY 2013-143 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, the appeal could not be continued in its present format. The appeal was dismissed as not maintainable.

What were the facts?

The assessee's appeal was filed against a revision order. The assessee company was admitted into corporate insolvency resolution process by the NCLT, leading to a moratorium on pending proceedings.

What were the issues?

Whether a pending appeal before the ITAT can be continued against a company undergoing corporate insolvency resolution process and subject to a moratorium.

Which sections of the Income-tax Act were involved?

Section 263,Section 14

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C‘ BENCH

Before: SHRI M.BALAGANESH & SMT. KAVITHA RAJAGOPAL

For Appellant: Ms. Priya
For Respondent: Shri Manish Sareen
Hearing: 16/11/2022Pronounced: 16/11/2022

आदेश / O R D E R PER M. BALAGANESH (A.M):

1.

This appeal in A.Y.2013-14 preferred by the order against the revision order of the ld. Principal Commissioner of Income Tax PCIT, Mumbai-6 u/s.263 of the Act dated 28/02/2019 for the A.Y.2013-14.

2.

The ld. AR filed a letter dated 15/11/2022 stating that the assessee has been impleaded before the Hon’ble National Company Law Tribunal

M/s. Chomu Mahla Toll Road Pvt. Ltd. (NCLT) Mumbai by the Financial Creditor-State Bank of India who had filed application u/s.7 of Insolvency and Bankruptcy Code 2016 for initiating corporate insolvency resolution process against the assessee. The said petition has been admitted on 19/10/2022 by NCLT and we find NCLT had declared moratorium u/s.14 of the I&B code and has prohibited continuation of pending suits or proceedings against the assessee including execution of any judgement, decree or order in any court of law, tribunal, arbitration panel or other authority, till the completion of the corporate insolvency resolution process or until the Bench approves the resolution plan under sub-section (1) of Section 31 of I&B Code. The said letter also stated that NCLT has appointed Mr. Naren Sheth as Interim Resolution Professional (IRP).

3.

We find that IRP had not impleaded himself to represent the company in the present appeal, hence, in view of Section 14 of I & B code thee cannot be any continuation of any pending proceedings before this Tribunal. Hence, we deem it fit to dismiss the appeal of the assessee as not maintainable in the present format. However, liberty is given to the IRP to implead himself on behalf of the assessee company by filing a Miscellaneous Application before us, if he so desires, in which event this appeal shall be restored. With these observations, the appeal of the assessee is hereby dismissed as not maintainable in the present format.

4.

In the result, appeal of the assessee is dismissed. Order pronounced in open Court on 16/11/2022

Sd/- Sd/- (KAVITHA RAJAGOPAL) (M.BALAGANESH) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai; Dated 16/11/2022 KARUNA, sr.ps

M/s. Chomu Mahla Toll Road Pvt. Ltd.

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