DCIT, CC- 2, FARIDABAD vs. P.D. MEMORIAL RELIGIOUS & EDUCATIONAL ASSOCIATION, SARAI AURANGABAD

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ITA 3852/DEL/2017Status: DisposedITAT Delhi17 February 2020AY 2005-063 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 since the order under Section 263, which formed the basis for the assessment order, was quashed, the assessment order itself does not survive and is infructuous.

What were the facts?

The Revenue filed an appeal against an assessment order passed under Section 143(3) read with Section 263. The original Section 263 order by the CIT was later quashed by the ITAT.

What were the issues?

Whether the assessment order survives when the underlying Section 263 order has been quashed. Whether the CIT(A) erred in not deciding the issues on merits.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “F” NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI O.P. KANT

For Appellant: Smt. Sushma Singh, CIT-DR

PER AMIT SHUKLA, J.M.: The aforesaid appeal has been filed by the Revenue against the impugned order dated 10.03.2017, passed by Commissioner of Income Tax (Appeals)-III, Gurgaon for the quantum of assessment passed u/s. 143(3) r.w.s. 263 for the Assessment Year 2005-06. In the grounds of appeal, the Revenue has raised following grounds:- “i. Whether on the facts and circumstances of the case, the Ld. CIT(A) has erred in law by holding that as the order u/s 263 passed by CIT(Central) Gurgaon vide order 26.03.2013 has been cancelled and appeal of the appellant has been allowed by the Hon’ble ITAT, Delhi Bench in IT No. 3054/Del/2013 dated

1.

07.04.2016 for the year under consideration the assessment order in consequence of the CIT’s order u/s 263 does not survive ignoring the fact that the Department had filed appeal against the order in on 17.10.2016, which is subjudice. ii. Whether on the facts and circumstances of the case, the Ld. CIT(A) has erred in not deciding the issues on merits.”

2.

At the outset, ld. counsel informed that the present assessment proceedings are in pursuance of order passed u/s.263 by Ld. CIT (Central), Gurgaon vide order dated 26.03.2013. Later on, ITAT in vide order dated 07.04.2016 has quashed the order passed u/s.263 and therefore, the impugned assessment order is not survived. Even the Ld. CIT (A) has noted this fact.

3.

On the other hand, ld. DR submitted that the appeal has been filed to keep the issue alive as the Revenue has preferred an appeal before the High Court.

4.

Since, the present appeal has been passed against the assessment order, passed u/s.143(3)/263 dated 31.03.2014 in pursuance of order passed by ld. CIT u/s.263 vide order dated 26.03.2013 and now that the order passed u/s.263 itself has been quashed, therefore, the impugned assessment order does not survive and is treated as infructuous. Ld. CIT (A) too has noted this fact and has held that the assessment order in consequence of Ld. CIT order u/s.263 does not survive.

5.

In view of the above, the present appeal of the Revenue is dismissed.

6.

In the result, the appeal of the Revenue is dismissed.

Order pronounced in the open Court on 17th February, 2020.

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