ACIT, CIRCLE-2(1)(1), MUMBAI., MUMBAI vs. M/S GREAT UNITED ENERGY PVT LTD, MUMBAI

PDF · subscribers
ITA 961/MUM/2022Status: DisposedITAT Mumbai08 September 2022AY 2014-153 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that as per Section 14 of the IBC, 2016, no suit can be pursued against a corporate debtor. Therefore, the appeal filed by the Revenue was dismissed.

What were the facts?

The Revenue filed an appeal against an order that allowed the assessee's appeal for statistical purposes. The assessee was a corporate debtor under the Insolvency and Bankruptcy Code (IBC), 2016.

What were the issues?

Whether an appeal filed by the Revenue against an assessee who is a corporate debtor under IBC, 2016 is maintainable.

Which sections of the Income-tax Act were involved?

Section 14

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

For Respondent: Shri Ajay Singh, Sr. AR
Hearing: 08.09.2022Pronounced: 08.09.2022
1.

This appeal is filed by the Assistant Commissioner of Income Tax (The Learned Assessing Officer ) against against appellate order passed by National Faceless Appeal Centre, Delhi (The Learned CIT (Appeals)) for Assessment Year 2014-15 dated 10th March, 2022 whereby the appeal filed by the assessee against order dated 28/09/2016 passed under Section 143(3) of the Income Tax Act, 1961( The Act) by the Income Tax Officer – 5(1)(2)- Mumbai (Learned Assessing Officer) was allowed for statistical purposes. Therefore, the Sd/- Sd/- (SANDEEP SINGH KARHAIL) (PRASHANT MAHARISHI) (JUDICIAL MEMBER) (ACCOUNTANT MEMBER) Mumbai, Dated: 08.09.2022 Sudip Sarkar, Sr.PS Copy of the Order forwarded to :

1. 1. The Appellant 2. The Respondent. 3. The CIT(A) 4. CIT DR, ITAT, Mumbai 5. Sr. Private Secretary/ Asst. Registrar Income Tax Appellate Tribunal, Mumbai

More judgments on Section 14

All 685 judgments and leading authorities on Section 14 →

Recent GST High Court judgments

Search GST case law →