ADDL. CIT, NEW DELHI vs. M/S ORIFLAME INDIA PVT. LTD., (IN RESPECT OF ERSTWHILE SILVER OAK LABOTARIES P.LTD., NEW DELHI

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ITA 2118/DEL/2017Status: DisposedITAT Delhi12 July 2019AY 2010-113 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the assessment order passed in the name of a non-existent entity due to merger is legally invalid. The CIT(A)'s decision to annul the assessment order was upheld.

What were the facts?

The assessee company, M/s Silver Oak Laboratories Pvt. Ltd., merged with M/s Oriflame India Pvt. Ltd. effective April 1, 2011. The Assessing Officer (AO) completed the assessment for AY 2010-11 in the name of the non-existent M/s Silver Oak Laboratories Pvt. Ltd. despite being informed of the merger.

What were the issues?

Whether an assessment order passed against a company that has merged with another entity and ceased to exist is legally valid.

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(4)Show list

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Income Tax Appellate Tribunal, DELHI BENCHES ‘E’, NEW DELHI

Before: Sh. Bhavnesh SainiDr. B. R. R. Kumar

For Respondent: Ms. Rinku Singh, Sr. DR
Hearing: 11.07.2019Pronounced: 12.07.2019

Heard together (2 matters)

ITA No. 2118/Del/2017
CO No. 137/Del/2017

Read from the judgment's own cause title. This page is filed under one of them.

ORDER

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The Revenue has raised the following grounds: “1. Whether, on the facts and in the circumstances of the case, the Ld. CIT(A) was correct in law in annulling the assessment order in the name of M/s Silver Oak Laboratories Pvt. Ltd. as the entity stood merged with Oriflame India Pvt. Ltd. w.e.f. Aprila 1, 2011, by not holding it as merely a procedural defect.”

2 & CO No.137/Del/2017 Oriflame India Pvt. Ltd.

2.

The moot issue to be decided in this appeal is whether the assessment order passed by the AO for the assessment year 2010-11 dated 12.03.2014 in the name of M/s Silver Oak Laboratories Pvt. Ltd. would be legally valid when the company has stood merged with another company w.e.f. April 1, 2011. As per the factual position, the assessee has informed the Assessing Officer that the company M/s Silver Oak Laboratories Pvt. Ltd. has been merged with Oriflame India Pvt. Ltd. by the order of the Hon’ble High Court of Delhi dated 07.11.2011. The assessee has also informed the Assessing Officer to transfer the jurisdiction to the Assessing Officer of Oriflame India Pvt. Ltd. and subsequently, the jurisdiction of the case was transferred by the Directorate of Systems to Circle-13(1).

3.

We find that the assessee has duly discharged his duties about the issue of merger of the assessee company to Oriflame India Pvt. Ltd. The Assessing Officer has quite aware of the issue of merger but still choose to complete the assessment in the case of the assessee, which is no longer in existence. To that effect, the assessment has been completed on a non- existing entity. Hence, keeping in view the judgment of Hon’be High Court of Delhi in the case of Spice Infotainment Ltd. Vs CIT (2012) 247 CTR 500, Impsat (Pvt.) Ltd. vs. ITO (2004) 91 ITD 354 (Del.), Hewlett Packard India (P.) Ltd. in Modi Corp. Ltd. Vs JCIT 105 TTJ 303 and ACIT Vs M/s DLF Cyber City Developers Ltd. and the order of the Tribunal in the case of Maruti Suzuki Pvt. Ltd. 72 taxmann 164, we hereby hold that the decision of the ld. CIT(A) in annulling 3 & CO No.137/Del/2017 Oriflame India Pvt. Ltd. the assessment completed on a non-existing entity is legally valid.

4.

Since, the matter has been adjudicated on the legality of the assessment, any adjudication on the grounds taken up in CO would be infructuous.

5.

In the result, the appeal of the Revenue is dismissed. (Order pronounced in the open Court on 12.07.2019)

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