ITO, CUMBULLA HILLS vs. KAMPANI CHARITABLE TRUST, MUMBAI

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ITA 3684/MUM/2023Status: DisposedITAT Mumbai06 May 2024AY 2016-17Bench: SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND MS.KAVITHA RAJAGOPAL (Judicial Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the revision order passed by the CIT(E) was set aside by the ITAT. Consequently, the assessment order, which gave effect to the revision order, could not survive. Since no stay was granted on the ITAT's order, it remained effective.

What were the facts?

The Revenue appealed against an order of the CIT(A) which had allowed the assessee's appeal because a revision order by PCIT was quashed by ITAT. The assessment order was passed to give effect to this revision order. The assessee had challenged the revision order before ITAT, which quashed it. The Revenue contended that the ITAT order was under challenge in the High Court.

What were the issues?

Whether the assessment order passed giving effect to a revision order, which was subsequently quashed by ITAT, is valid?

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

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

Before: SHRI B.R. BASKARAN & MS.KAVITHA RAJAGOPAL

For Appellant: Shri Rahul Hakani
For Respondent: Shri P.D.Chougule, Sr.DR
Hearing: 06/05/2024Pronounced: 06/05/2024

PER B.R. BASKARAN, ACCOUNTANT MEMBER :

1.

The Revenue has filed this appeal challenging the order dated 24/08/2023 passed by CIT(A) and it relates to the Assessment Year 2016-17, wherein the CIT(A) had allowed the appeal of the assessee on noticing that the revision order passed by PCIT had been quashed by ITAT.

2.

The ld.A.R submitted that the impugned assessment order has been passed by the Assessing Officer in order to give effect to the revision order passed by CIT(E) u/s. 263 of the Act. In the mean time, the assessee had challenged the revision order passed by CIT(E) by filing appeal before the Hon’ble ITAT, Mumbai. The Hon’ble ITAT was pleased the quash the revision order passed by CIT(E), vide its order dated 13/05/2022 passed in ITA No.699/Mum/2021. When the assessee brought this factual position before CIT(A), he has quashed the assessment order passed by Assessing Officer u/s. 143(3) r.w.s. 263 of the Act. The ld.AR submitted that the order so passed by CIT(A) is in accordance with law and hence, the same does not require any interference.

3.

The ld. D.R, however, submitted that the order dated 13/05/2022 (referred supra) passed by Hon’ble ITAT has since been challenged by the Revenue by filing appeal before Hon’ble Bombay High Court. Accordingly, he submitted that the order passed by ITAT has not attained finality.

4.

We have heard the rival contentions and perused the record. The fact remains that the impugned revision order passed by CIT(E) has been set aside by the Tribunal, vide its order dated 13/05/2022 (referred above). In that case, the impugned assessment order passed by the Assessing Officer u/s. 143(3) r.w.s. 263 of the Act, does not survive in the eyes of law. It is also not shown to us that the order so passed by ITAT has been stayed. In the absence of any order staying operation of the order of ITAT, the same will continue to have effect till it is reversed by the Court of higher wisdom. Accordingly, we are of the view that the CIT(A) was justified in quashing the impugned order on the basis of the order passed by the Tribunal on the revision order passed u/s 263 of the Act. Accordingly, we uphold the order passed by CIT(A).

5.

In the result, the appeal filed by the Revenue is dismissed.

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