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Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI
Before: SHRI V. DURGA RAO & SHRI MANOJ KUMAR AGGARWAL
आदेश / O R D E R
PER V. DURGA RAO, JUDICIAL MEMBER:
This appeal filed by the Revenue is directed against the order of the learned Commissioner of Income Tax (Appeals)-1, Chennai in dated 26.11.2019 relevant to the Assessment Year 2006-07.
2 -: 2. When this appeal is taken up for hearing, both the parties have submitted that the facts and circumstances involved in this appeal are similar to the appeals in the assessee’s own case in T.C(A)
Nos.718/2017, 918 & 919 of 2014, the Hon’ble Madras High Court vide order dated 12.10.2020 remitted the matter back to the file of Assessing Officer (A.O) to adjudicate the appeals afresh in accordance with law after giving opportunity of hearing to the assessee. Thus, in this appeal both the parties have submitted that the issue involved in this appeal also may be remitted back to the file of A.O and direct the A.O to decide the appeal keeping in view of the judgment of the Hon’ble Jurisdictional High Court, supra, and decide the issue in accordance with law.
We have heard both the sides, perused the materials available on record and gone through the orders of the authorities below. We have considered the submissions made by the ld. counsel for the assessee as well as Ld. D.R. Accordingly, we set aside the order passed by the Ld. CIT(A) and remit the matter back to the file of A.O and direct the A.O to decide the issue afresh in accordance with law keeping in view of the directions given by the Hon’ble Jurisdictional High Court, supra.
Thus, the appeal filed by the Revenue is allowed for statistical purposes.
In the result, the appeal filed by the Revenue is allowed for statistical purposes.
Order pronounced on 01st December, 2021 in Chennai.