KRISHIVAL FOODS LTD (FORMERLY KNOWN AS EMPYREAN CASHEWS PVT LTD),MUMBAI vs. THE ASSISTANT COMMISSIONER OF INCOME TAX - CIRCLE 9(2)(2), MUMBAI

PDF · subscribers
ITA 816/MUM/2024Status: DisposedITAT Mumbai28 August 2024AY 2016-17Bench: SHRI NARENDRA KUMAR CHOUDHRY (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the appellant had filed two appeals inadvertently. The appellant requested to withdraw one of the appeals, stating it was a duplicate filing. The Tribunal accepted the withdrawal.

What were the facts?

The appellant filed an appeal against the order of the CIT(A) for AY 2016-17. The appellant inadvertently filed two appeals for the same assessment year and grounds. The appellant requested to withdraw one of the appeals.

What were the issues?

Whether the appellant's request to withdraw a duplicate appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 250,Section 80JJA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “E”, MUMBAI

Before: SHRI NARENDRA KUMAR CHOUDHRY & SHRI RATNESH NANDAN SAHAY

For Appellant: Shri P. D. Chougule (Addl. CIT) SR. DR
For Respondent: Shri P. D. Chougule (Addl. CIT) SR. DR

Per: Ratnesh Nandan Sahay, Accountant Member:

1.

This appeal has been filed by the appellant against the Order of the Ld. CIT (Appeals) passed u/s. 250 of the Income Tax Act [the ‘Act’ in short] Krishival Foods Ltd. (formerly known as Empyrean Cashews Pvt. Ltd.); A. Y.2016-17 vide DIN & Order No. ITBA/NFAC/S/250/2023-24/1059048921(1) Dated 26/12/2023 for the Assessment Year 2016-17. 2. Following grounds of appeal have been raised by the appellant: 1. “On the facts and circumstances of the case and present law, the Ld. CIT(A) has erred in not allowing the deduction claimed u/s. 80JJA of the Act amounting to Rs.66,43,462/-.

2.

The appellant craves leave to add, amend, alter or delete the said ground(s) of the appeal.”

3.

When the appeal of the appellant was taken up for hearing, it was found that the appellant has filed two appeals on the same grounds of appeal for the same assessment year i.e. ITA No. 816/Mum/2024 and ITA No. 857/Mum/2024 (A.Y. 2016-17). When the appellant was asked why two appeal were filed, it was submitted by the appellant as under:- “To, The Hon'ble Income Tax Appellate Tribunal, "E" Bench, 4th floor, Pratishtha Bhavan, Old CGO Annex Bldg., M .K. Road Mumbai 400 020

Respected Sir/Madam, Reg.: M/s. Krishival Foods Limited [Formerly known as M/s. Empyrean Cashews Pvt Ltd] PAN.: AADCE6583A Krishival Foods Ltd. (formerly known as Empyrean Cashews Pvt. Ltd.); A. Y.2016-17 Appeal No.: ITA No.857/Mum/2024 & ITA No.816/Mum/2024 Sub.: Application for withdrawal of duplicate appeal filed for the A.Y. 2016-17. With respect to the above, on behalf of our above-mentioned client, we would like to state that the appellant has filed an appeal before Your Honour for the A.Y. 2016-17. The appellant has inadvertently filed two appeals i.e. via online mode on 16.02.2024 having Appeal No.816/Mum/2024 & manually on 26.02.2024 having Appeal No.857/Mum/2024. As seen from the ITAT's portal, both the appeals were showing as "Heard". The screenshot of ITAT portal is enclosed herewith as Annexure 1 for your ready reference and records. We would also like to submit that the latest hearing in the above case for the Appeal No.857/Mum/2024 was held & heard on 07.08.2024. The screenshot of same is attached herewith as Annexure 2 for your ready reference and records. The hearing prior to that was held on 29.07.2024 when both the appeals were listed and the AR had made oral representation for withdrawing 1 appeal on coming to know of 2 appeals inadvertently having been filed. Now, we are also making the said communication and prayer to Your Honour vide this written communication that the Appeal Krishival Foods Ltd. (formerly known as Empyrean Cashews Pvt. Ltd.); A. Y.2016-17 No.816/Mum/2024 filed via Online Mode must be consider as withdrawn in which the hearing is showing as pending in Your Honour's records. Inconvenience caused to Your Honour is highly regretted. Thanking You, Yours sincerely, For A B Nemani & Associates Chartered Accountants Authorised Signatory”

4.

Since, the appellant has withdrawn the above appeal, the appeal is dismissed as withdrawn.

5.

In the result, the appeal is dismissed. Order pronounced in the open court on 28.08.2024. NARENDRA KUMAR CHOUDHRY RATNESH NANDAN SAHAY JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai, Dated: 28.08.2024. Snehal C. Ayare, Stenographer

Copy to: The Appellant The Respondent The CIT, Concerned, Mumbai The DR Concerned Bench

//// Krishival Foods Ltd. (formerly known as Empyrean Cashews Pvt. Ltd.); A. Y.2016-17 By Order

Dy/Asstt.

More judgments on Section 80JJA

All 81 judgments and leading authorities on Section 80JJA →

Recent GST High Court judgments

Search GST case law →