DCIT-12(2)(2), MUMBAI vs. M/S.GURUASHISH CONSTRUCTION PRIVATE LIMITED, MUMBAI

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ITA 2512/MUM/2018Status: FixedITAT Mumbai07 July 2022AY 2012-133 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal held that the appeals were not maintainable as they should have been filed by the official liquidator. Therefore, the appeals were dismissed.

What were the facts?

The appeals were filed by Guruashish Constructions Private Limited. Subsequently, the National Company Law Tribunal appointed an insolvency resolution professional, and later the company was referred for liquidation. The appeals were initially filed by the directors and then by the insolvency resolution professional.

What were the issues?

The primary issue was the maintainability of the appeals due to the incorrect party filing them after the company entered liquidation proceedings.

Which sections of the Income-tax Act were involved?

Section 33(1)(b)(i)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI PRASHANT MAHARISHI, AM & SHRI PAVAN KUMAR GADALE, JM

For Respondent: Shri Hemant Kumar chimanlal
Hearing: 07.07.2022Pronounced: 07.07.2022
1.

These are the three appeals filed by Guruashish Constructions Private Limited (appellant) for assessment year 2012 – 13 & 2013 – 14.

3.

Subsequently, the resolution plan failed and the company was referred for liquidation as provided u/s 33 (1) (b) (i) of the court. Therefore, now these appeals are required to be filed by the liquidator appointed by the court and not by the board of directors of the erstwhile company or insolvency resolution professional.

4.

Even now, the insolvency resolution professional has to file this appeal in the capacity of liquidator.

5.

As these appeals have been filed by the directors of the company and further which was also replaced by the insolvency resolution professional, but now due to the change circumstances as these forms are required to be filed by the official liquidator is, these appeals are not maintainable.

6.

In the result all, these appeals are dismissed, with a liberty to the assessee, if the official liquidator desires to file the same; he may do so by filing a freshman number

7.

Accordingly, all the three appeals are dismissed.

Order pronounced in the open court on 07.07.2022.

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