VASAN HEALTH CARE P LTD,CHENNAI vs. CIT(A)-18, CHENNAI
What did the Tribunal hold?
The tribunal held that due to the moratorium period under the IBC, no suits or legal proceedings can be instituted or continued against the corporate debtor. Therefore, the appeals filed by both the Revenue and the Assessee were dismissed.
What were the facts?
The assessee is undergoing proceedings under the Insolvency and Bankruptcy Code, 2016, with an Interim Resolution Professional appointed. The tribunal was informed that the present proceedings may be kept in abeyance.
What were the issues?
Whether pending income tax appeals can continue during the moratorium period under the Insolvency and Bankruptcy Code, 2016, and the overriding effect of IBC over the Income Tax Act.
Which sections of the Income-tax Act were involved?
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Cases cited in this judgment(6)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- Alchemist Asset Reconstruction Co. Ltd. v. Hotel Gaudavan (P.) Ltd.54 citing88 Taxmann.com 202 · 2017 · SC
- Pr. CIT v. Monnet Ispat & Energy Ltd.34 citing107 Taxmann.com 481 · 2019 · SC
- New Delhi Municipal Council v. Minosha India Ltd.28 citing138 Taxmann.com 73 · 2022 · SC
- Mrs. Jai Rajkumar v. Stanbic Bank Ghana Ltd.19 citing101 Taxmann.com 329 · 2019 · HC
- Pratibha Industries Ltd. v. DCIT19 citing142 Taxmann.com 295 · 2022
- DCIT v. Global Softech Ltd.11 citing140 Taxmann.com 103 · 2022
Heard together (7 matters)
Read from the judgment's own cause title. This page is filed under one of them.
आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.260/Chny/2021 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकर अपील सं./ ITA No.261/Chny/2021 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं./ ITA No.262/Chny/2021 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकर अपील सं./ ITA No.263/Chny/2021 (िनधा"रण वष" / Assessment Year: 2013-14) & आयकर अपील सं./ ITA No.264/Chny/2021 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं./ ITA No.265/Chny/2021 (िनधा"रण वष" / Assessment Year: 2015-16) & आयकर अपील सं./ ITA No.266/Chny/2021 (िनधा"रण वष" / Assessment Year: 2016-17)
Vasan Health Care Private Ltd. ACIT-CC 2(1) बनाम Flat No.5, FF, Door No.10/12 Chennai Anu Shanthi Apartment, 4th Cross Street / Vs. CIT Colony, Mylapore, Chennai - 600004 "थायी लेखा सं./जीआइ आर सं./PAN/GIR No. AACCV-7028-E (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant by : Shri Vijay J. Reddy (CA)-Ld. AR ""थ" की ओरसे/Respondent by : Shri R. Mohan Reddy
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