THE PR. COMMISSIONER OF INCOME TAX -1 vs. AMRAPALI SILICON CITY PVT. LTD.
What did the High Court hold?
The High Court noted that the respondent companies were undergoing insolvency proceedings and that related matters were being addressed by the Supreme Court. Given the lack of definitive information after a considerable period, the Court decided to close the appeals.
What were the facts?
The appeals filed by the revenue concerned assessment years between 2010-11 and 2014-15. The respondent companies, part of the Amrapali Group, were undergoing Corporate Insolvency Resolution Process (CIRP).
What were the issues?
The primary issue was how to proceed with tax appeals when the assessee companies were under insolvency resolution and related matters were pending before the Supreme Court.
AI-generated summary — verify with the full judgment below
$~4 to 10 * IN THE HIGH COURT OF DELHI AT NEW DELHI %
Decision delivered on: 21.12.2023 + ITA 329/2022
PR. COMMISSIONER OF INCOME TAX -1 ..... Appellant Through: Mr Aseem Chawla, Senior Standing Counsel with Ms Pratishtha and Mr Aditya Gupta, Advocates.
versus
AMRAPALI SILICON CITY PVT. LTD. ..... Respondent
Through: None.
(5)
+ ITA 337/2022
PR. COMMISSIONER OF INCOME TAX -1 ..... Appellant Through: Mr Aseem Chawla, Senior Standing Counsel with Ms Pratishtha and Mr Aditya Gupta, Advocates.
versus
AMRAPALI SILICON CITY PVT. LTD.
..... Respondent
Through: None.
(6)
+ ITA 340/2022
THE PR. COMMISSIONER OF INCOME TAX -1 ..... Appellant Through: Mr Aseem Chawla, Senior Standing Counsel with Ms Pratishtha and Mr Aditya Gupta, Advocates.
versus
Digitally Signed By:Vaishali Chauhan Signing Date:08.01.2024 00:35:48 Signature Not Verified AMRAPALI SILICON CITY PVT. LTD.
..... Respondent
Through: None.
(7)
+ ITA 341/2022 PR. COMMISSIONER OF INCOME TAX -1 ..... Appellant Through: Mr Aseem Chawla, Senior Standing Counsel with Ms Pratishtha and Mr Aditya Gupta, Advocates.
versus
AMRAPALI SAPPHIRE DEVELOPERS PVT LTD
..... Respondent
Through: None.
(8)
+ ITA 343/2022
PR. COMMISSIONER OF INCOME TAX -1 ..... Appellant Through: Mr Aseem Chawla, Senior Standing Counsel with Ms Pratishtha and Mr Aditya Gupta, Advocates.
versus
AMRAPALI SAPPHIRE DEVELOPERS PVT LTD
..... Respondent
Through: None.
(9)
+ ITA 345/2022
PR. COMMISSIONER OF INCOME TAX -1 ..... Appellant Through: Mr Aseem Chawla, Senior Standing Counsel with Ms Pratishtha and Mr Aditya Gupta, Advocates.
versus Digitally Signed By:Vaishali Chauhan Signing Date:08.01.2024 00:35:48 Signature Not Verified AMRAPALI SAPPHIRE DEVELOPERS PVT LTD
..... Respondent
Through: None.
(10) + ITA 646/2023 & CM APPL. 60497/2023
PR COMMISSIONER OF INCOME TAX, DELHI 1
..... Appellant Through: Mr Sanjeev Menon, Standing Counsel.
versus
M/S AMRAPALI LEISURE VALLEY DEVELOPERS PVT LTD
..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE GIRISH KATHPALIA
[Physical Hearing/Hybrid Hearing (as per request)]
RAJIV SHAKDHER, J. (ORAL): 1. These appeals concern Assessment Years (AYs) 2011-12 [ITA No. 329/2022], 2014-15 [ITA No. 337/2022], 2012-13 [ITA No. 340/2022], 2011-12 [ITA No.341/2022], 2010-11 [ITA No. 343/2022], 2012-13 [ITA No. 345/2022] and 2011-12 [ITA No. 646/2023]. 2. While ITAs 329/2022, 337/2022, 340/2022 assail the order dated 17.03.2021 passed by the Income Tax Appellate Tribunal [in short, “Tribunal”], ITA 341/2022, 343/2022 and 345/2022 assail the order dated 08.04.2021 and ITA 646/2023 assails the order dated 17.06.2021. 2.1. In the orders dated 08.04.2021 and 17.06.2021, the Tribunal has relied upon the order dated 17.03.2021 and dismissed the appeals filed by the Digitally Signed By:Vaishali Chauhan Signing Date:08.01.2024 00:35:48 Signature Not Verified assessee and the revenue in view of the respondent/assesse undergoing Corporate Insolvency Resolution Process (CIRP). 3. We have been informed several times by the learned counsels appearing on behalf of the appellant/revenue that the respondents/companies, which are the part of the Amrapali Group, are undergoing insolvency proceedings. 4. We have also asked counsel for the appellant/revenue time and again as to the person upon whom notice needs to be served. 5. It was also conveyed to us that proceedings qua Amrapali Group are being looked at by the Supreme Court. 6. Since more than one year has passed without definite information, we are inclined to close the instant appeals, with liberty to the appellant/revenue to approach the court for revival, albeit as per law, as and when they obtain clarity in the above-captioned matters. 7. Consequently, the pending applications concerning condonation of delay in re-filing the appeal (i.e., CM APPL. 60497/2023 in ITA 646/2023) shall stand closed.
RAJIV SHAKDHER JUDGE
GIRISH KATHPALIA JUDGE DECEMBER 21, 2023 MS Digitally Signed By:Vaishali Chauhan Signing Date:08.01.2024 00:35:48 Signature Not Verified
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