Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCH “I-2”: NEW DELHI
Before: SHRI KULDIP SINGH & SHRI PRASHANT MAHARISHI
O R D E R PER PRASHANT MAHARISHI, A. M. 1. 7189/Del/2017 are the appeals filed by the assessee Three C Shelters SP Ltd for Assessment Year 2012-13 and 2013-14 against the order of the ld ACIT, Circle- 25(1), New Delhi against the assessment order passed u/s 143(3) read with section 144C(5) of the Income Tax Act, 1961 dated 24.10.2017 for Assessment Year 2012-13 and order passed on 24.10.2017 for Assessment Year 2013-14.
At the time of hearing it was submitted that National Company Law Tribunal vide order dated 16.10.2020 has initiated insolvency proceedings against the assessee and has declared moratorium till completion of such proceedings as per section 14 of Insolvency and Bankruptcy Code. NCLT has also appointed Mr. Amarpal as IRP.
The ld DR also submitted that assessee cannot pursue this appeal and even if it is to be pursue this it has to be through fresh insolvency proceedings.