ACIT, CENTRAL CIRCLE 2, RAJKOT, RAJKOT vs. VAIDYA REALITIES, RAJKOT

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ITA 942/RJT/2024Status: DisposedITAT Rajkot20 March 2025AY 2017-18Bench: DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)1 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 noted that a related appeal filed by the Department before the Hon'ble High Court was dismissed on account of low tax effect, as per Circular No. 9 of 2024. Therefore, the present appeal by the Revenue was deemed infructuous and not sustainable in law or facts.

What were the facts?

The Revenue filed an appeal against an order of the CIT(A) for assessment year 2017-18, which in turn arose from an assessment order under section 143(3) r.w.s 263 of the Income Tax Act, 1961. The assessee's counsel argued that a similar appeal filed by the Department before the Gujarat High Court was dismissed on grounds of low tax effect.

What were the issues?

Whether the appeal filed by the Revenue is infructuous due to a similar appeal filed by the Department being dismissed by the High Court on grounds of low tax effect.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263,Section 250,Section 260A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: DR. ARJUN LAL SAINI & SHRI DINESH MOHAN SINHA

Pronounced: 20/03/2025

�नधा�रतीक�ओरसे/Assessee by :Shri Sagar Shah, Ld. AR राज�वक�ओरसे/Revenue by :Shri Sanjay Pungalia, Ld. CIT(DR) सुनवाईक�तार�ख /Date of Hearing : 04/ 03 /2025 घोषणाक�तार�ख /Date of Pronouncement : 20/03/2025 ORDER Per, Dr. A. L. SAINI, AM Captioned appeal filed by the Revenue, pertaining to assessment year 2017-18, is directed against the order passed by the Learned Commissioner of Income Tax (Appeals) [in short ‘Ld. CIT(A)’], dated 29/11/2024, which in turn arises out of an assessment order passed by the assessing officer, under section 143(3)r.w.s 263 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”), dated 30/03/2023.

2.

At the outset itself, the Learned Counsel for the assessee as sailed the impugned order by contending that the the appeal u/s 260A filed by the 2 Department before Hon'ble High Court, vide appeal no. R/Tax Appeal No. 786 of 2024, against the ITAT order in assessee`s case, dated 19.01.2024, in cannot sustain as the same has been disposed by Hon`ble Gujarat High Court, vide order dated 07.10.2024, on the ground of low tax effect. Therefore, appeal filed by the Department, in 2017-18, has become infructuous, therefore, the same may be dismissed, by this Tribunal.

3.

The Learned CIT- DR for the Revenue, debarred from objecting the stand of the ld. Counsel for the assessee.

4.

We have heard both parties, and gone through the judgement of the Hon`ble jurisdictional High Court of Gujarat in Tax Appeal No. 786 of 2024, vide judgement dated 07.10.2024, in the assessee`s own case and noted that the appeal filed by the Department, has been dismissed by the Hon`ble Court, on account of low tax effect, taking into account the Circular no. 9 of 2024, dated 17.09.2024, and stated that appeal of the Department is not maintainable.We note that the appeal was filed by Department against the order u/s 250 of the Act, dated 29.11.2024, by raising the below mentioned ground.

On the facts and circumstances of the case and in law the Ld. CIT(A) has erred in holding that the order passed by the AO under section 143(3) r.w.s. 263 of the Act does not stand good as the order u/s 263 of the Act dated 16.02.2022 has been quashed by the Hon'ble ITAT vide 113/RJT/2024 dated 19.01.2024 despite the fact that appeal under section 260A of the Act has been filed against this order of Hon'ble ITAT.

As we have stated above that the appeal u/s 260A filed by the Department before Hon'ble High Court vide appeal no. R/TAX APPEAL NO. 786 of 2024 against the ITAT order dated 19.01.2024 cannot sustain as the same has been disposed by Hon`ble High Court, vide order dated 07.10.2024 on the ground of 3 low tax effect, therefore, we dismiss the appeal filed by the Department as the ground is not sustainable in law as well as in facts.

5.

In the result, appeal filed by the Revenue is dismissed.

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