DCIT, NEW DELHI vs. M/S. MAGPPIE INTERNATIONAL LTD., DELHI
In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal held that, in light of the moratorium imposed by the NCLT under Section 14 of the IBC Code 2016, both the appeal filed by the Revenue and the cross-objection filed by the Assessee would not survive. Consequently, both were dismissed, with liberty granted to recall the order after the conclusion of the IBC proceedings.
What were the facts?
The Revenue filed an appeal and the Assessee filed a cross-objection for Assessment Year 2009-10 against an order of the CIT (Appeals). During the proceedings, it was brought to the Tribunal's notice that the National Company Law Tribunal (NCLT) had imposed a moratorium under Section 14 of the Insolvency and Bankruptcy Code 2016 (IBC Code 2016) on the assessee company.
What were the issues?
Whether an appeal and cross-objection before the Income Tax Appellate Tribunal can proceed when a moratorium under Section 14 of the Insolvency and Bankruptcy Code, 2016, has been imposed on the assessee.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH: ‘E’ NEW DELHI
Before: SH. PRADIP KUMAR KEDIA & SHRI YOGESH KUMAR U.S.
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
The present appeal and Cross Objection are filed by the Revenue and the Assessee respectively for Assessment Year 2009-10 against the order of the Ld. Commissioner of Income Tax (Appeals)-IX, New Delhi, dated 28/10/2013.
None appeared for the assessee. The Ld. Departmental Representative brought to our notice that vide order dated 26/02/2020 passed by National Company Law Tribunal, New Delhi (‘NCLT’) in IB 2924/ND/2019, a Moratorium u/s 14 of the Insolvency and Bankruptcy Code 2016 (IBC Code 2016) has been imposed on the assessee. A copy of the order passed by the NCLT has been made available to the Bench.
Considering the fact that the NCLT, New Delhi, has imposed Moratorium on the Assessee Company, the present appeal filed by the Revenue and the Cross Objection of the Assessee will not survive. Therefore, both the Appeal filed by the Revenue and the the Department and the Assessee to file appropriate application if so advised to recall this order after conclusion of the proceedings under IBC Code, 2016 .
Order pronounced in the open court on 28th JUNE, 2024.
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