INCOME TAX OFFICER, CHENNAI vs. EASUN REYROLLE LIMITED, CHENNAI

ITA 2632/CHNY/2025Status: DisposedITAT Chennai28 January 2026AY 2010-11Bench: MS. PADMAVATHY.S (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that once a liquidation order is passed, no legal proceedings can be instituted against the corporate debtor. Therefore, the CIT(A)'s order passed after the liquidation was void and non-enforceable.

What were the facts?

The revenue filed an appeal against the CIT(A)'s order for AY 2010-11. The assessee submitted that a liquidation order was passed by the NCLT, which was communicated to the revenue, and the revenue had filed a claim for pending proceedings.

What were the issues?

Whether the CIT(A)'s order passed after the liquidation of the assessee is valid and enforceable.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI

Before: MS. PADMAVATHY.S & SHRI MANU KUMAR GIRI

Hearing: 21.01.2026Pronounced: 28.01.2026

PER PADMAVATHY.S, A.M: This appeal by the revenue is against the order of the Commissioner of Income Tax / National Faceless Appeal Centre (NFAC), Delhi, (in short "CIT(A)") passed u/s. 250 of the Income Tax Act, 1961 (in short "the Act") dated 14.07.2025 for Assessment Year (AY) 2010-11. 2. The assessee filed a memo submitting that a liquidation order dated 17.02.2022 has been passed by the Hon'ble National Company Law Tribunal

The order continues below.

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