DCIT, NEW DELHI vs. M/S SAHARA INDIA MASS COMMUNICATION,, LUCKNOW

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ITA 2618/DEL/2013Status: DisposedITAT Delhi04 September 2024AY 2002-03Bench: SHRI CHALLA NAGENDRA PRASAD (Judicial Member), DR. B.R.R. KUMAR (Accountant Member)4 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 Delhi Bench of the ITAT ruled that it lacked jurisdiction as the assessments were made in Lucknow, making the ITAT Lucknow Bench the appropriate forum. Citing PCIT Vs. ABC Papers Ltd. (447 ITR 01), the Tribunal dismissed all appeals and cross-objections as not maintainable before the Delhi Bench, granting liberty to both parties to file them before the correct jurisdictional Tribunal.

What were the facts?

The Revenue filed appeals and the Assessee filed cross-objections for assessment years 1998-99 to 2002-03 against orders of the CIT(A), New Delhi. The original assessments for all these years were completed by the Assessing Officer in Lucknow.

What were the issues?

Whether the Income Tax Appellate Tribunal (ITAT) Delhi Bench has jurisdiction to hear appeals when the original assessment orders were passed by an Assessing Officer located in Lucknow.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

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

Before: SHRI CHALLA NAGENDRA PRASAD & DR. B.R.R. KUMAR

For Appellant: Shri Ajay Vohra, Sr. Adv, Ms. Shailey Gupta, Adv. &, Shri Kunal Panday, CA
Hearing: 29.08.2024

Heard together (5 matters)

I.T.A Nos.2617/Del/2013
I.T.A No.2618/Del/2013
I.T.A No.2619/Del/2013
I.T.A No.4122/Del/2012
I.T.A No.4123/Del/2012

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

आदेश /O R D E R PER C.N. PRASAD, J.M.

1.

All these appeals are filed by the Revenue and Cross Objections by the Assessee for the assessment years 1998-99, 1999- 2000, 2000-01, 2001-02 & 2002-03 against various orders of the Ld.CIT(Appeals), New Delhi.

2.

The Ld. Counsel for the assessee, at the outset, submits that the assessments for all these assessment years were made by the Assessing Officer at Lucknow and therefore the Jurisdictional High Court is Allahabad High Court and the Tribunal is in Lucknow for agitating the appeals. The Ld. Counsel submits that these appeals are not maintainable before the Tribunal at Delhi and requested for dismissal of all these appeals with a liberty to file appeals in appropriate Jurisdictional Tribunal.

3.

We have heard the rival contentions and perused the assessment orders and find that all the assessments for these assessment years were completed by the AO at Lucknow and the Jurisdictional Tribunal is ITAT Lucknow Bench and not the Delhi Bench of Tribunal. In view of the decision of the Hon’ble Supreme Court in the case of PCIT Vs. ABC Papers Ltd. [447 ITR 01] these appeals are not maintainable in the Delhi Benches of Tribunal and 3 , 2618, 2619/Del/2013, 4122, 4123/Del/2012 & CO Nos. 197, 198/Del/2013 the Jurisdictional Tribunal against the orders passed by the AO at Lucknow falls under ITAT Lucknow Bench. Thus, all these Revenue appeals and the Cross Objections of the Assessee are dismissed as not maintainable in the Delhi Tribunal with liberty to both the parties to file appeals in the Jurisdictional Tribunal if so advised.

With these observations all these appeals are dismissed.

4.

In the result, appeals of the Revenue and Cross Objections filed by the Assessee are dismissed.

Order pronounced in the open court on 04/09/2024

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