SMT. ASHRAFI DEVI SHIKSHA SAMITTI,VILL- BAJADERPUR vs. ADDL JCIT (A)- 9, MUMBAI, NATIONAL FACELESS APPEAL CENTRE

IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Smt. Ashrafi Devi Shiksha Samitti Vill-Bajaderpur, Sardhana Road Meerut, Uttar Pradesh. [PAN:AAITS3698A] …………. Appellant Additional Joint Commissioner of Vs Income Tax (A) – 9, Mumbai National Faceless Appeal Centre Mumbai – Maharashtra. …………. Respondent Appearance For the Appellant/Assessee : Shri Devashish Bhadauria For the Respondent/Department : Shri Ram Krishn Kedia Date Conclusion of hearing : 22.10.2024 Pronouncement of order : 29.11.2024 O R D E R [ Per Rahul Chaudhary, Judicial Member: 1. The present appeal preferred by the Assessee is directed against the order, dated 30/05/2024, passed by the Additional/Joint Commissioner of Income Tax (Appeals) – 9, Mumbai [hereinafter referred to as ‘the CIT(A)’] under Section 250 of the Income Tax Act, 1961 [hereinafter referred to as ‘the Act’] whereby the Ld. CIT(A) had partly allowed the appeal against the Intimation Order, dated 08/03/2023, passed under Section 143(1) of the Act for the Assessment Year 2022-2023. 3 When the appeal was taken up for hearing the Learned Authorized Representative for the Appellant invited our attention to application filed by the Appellant for seeking transfer of the present appeal to Assessment Year 2022-2023 Delhi Benches of the Tribunal. It was submitted that the appeal was inadvertently filed before Mumbai Benches for the reasons that the order impugned was passed by the Learned Additional Joint Commissioner of Income Tax (Appeals) -9, Mumbai, whereas the appeal should have been filed before the Delhi Benches of the Tribunal in view of the facts the territorial jurisdictional over the Appellant lies with the Assessing Officer in Delhi. In view of the aforesaid, as per the judgment of the Hon’ble Supreme Court of India in the case of Principal commissioner of Income Tax Vs. ABC Papers Ltd. : [2022] 447 ITR 1 (SC)[18/08/2022], the appeal was required to be filed in before Delhi Benches of the Tribunal. Accordingly, the present appeal is dismissed with liberty granted to the Appellant to file appeal afresh before the Delhi Benches of the Tribunal along with application seeking condonation of delay placing on record the correct facts pertaining to the inadvertent filing of the present appeal. In term of the aforesaid the present appeal is dismissed.

4 In result, in terms of paragraph 3 above, the appeal preferred by the Assessee is dismissed.