M/S. LANDBASE INDIA LTD.,GURGAON vs. ACIT, NEW DELHI

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ITA 715/DEL/2017Status: DisposedITAT Delhi16 January 2020AY 2013-143 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the current appeal as it had become infructuous due to subsequent adjudication of the electronically filed appeal. The Department did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order that dismissed their earlier appeal for manual filing. Subsequently, the assessee filed another appeal electronically, which was condoned and adjudicated on merits.

What were the issues?

Whether the appeal filed manually was maintainable, and if the subsequent electronic filing rendered the current appeal infructuous.

AI-generated summary — verify with the full judgment below

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

Before: SHRI AMIT SHUKLA & SHRI B.R.R. KUMAR

For Appellant: Shri Divyam Mittal, CA
For Respondent: Shri Arun Kumar Yadav, Sr.D.R

PER AMIT SHUKLA, J.M.: The aforesaid appeal has been filed by the assessee against the impugned order dated 01.11.2016 passed by Commissioner of Income Tax (Appeals)-V, New Delhi for the Assessment Year 2013-14.

2.

During the course of hearing, at the outset, the ld. counsel for the assessee submitted that he wants to withdraw the present appeal and filed his submission dated 16th January, 2020 for withdrawal of the appeal.

3.

In his rival submissions, learned Department Representative did not object if the appeal of the assessee is dismissed as withdrawn.

4.

After considering the submissions of both the parties and the material available on record, it is noticed that the counsel for the assessee filed his submission dated 16.01.2020 stating therein as under:

“The captioned appeal is fixed for hearing before the Hon’ble Bench today.

1.

In this regard, it is respectfully submitted that the captioned appeal was filed on 07.02.2017 against the order dated 01.11.2016 (received on 10.12.2016) passed by the Commissioner of Income-tax (Appeals)-5 [“CIT(A)”], wherein the CIT(A) dismissed the appeal of the appellant on the ground that appeal was filed manually and not electronically. Accordingly, following the instruction on electronic filing of appeals notified by the CBDT vide Notification No. 11 of2016 dated 01.03.2016, the appeal filed by the appellant was dismissed.

Subsequently, the appellant filed another appeal electronically before the CIT(A) along with application for condonation of delay vide Appeal No. Del/CIT(A)-5/0242/2016-17. The CIT(A), vide order dated 17.06.2019 condoned the delay in filing of the appeal and adjudicated the appeal on merits. Against the order passed by the CIT(A) (in appeal e-filed), the appellant has preferred appeal before the Hon’ble Tribunal in which is pending and yet to be listed. In the aforesaid circumstances, the appellant craves leave to withdraw the aforesaid appeal, having been rendered infructuous in view of subsequent adjudication of electronic appeal by the CIT(A).”

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