M/S. AMTEK CRANK SHAFTS INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 4936/DEL/2014Status: DisposedITAT Delhi31 July 2019AY 2010-114 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 held that the moratorium declared under Section 14 of the Insolvency and Bankruptcy Code, 2016 bars the continuation of pending suits. Therefore, the appeals cannot be proceeded with until the insolvency process is completed.

What were the facts?

The assessee and revenue filed appeals against the CIT(A) order. The assessee's counsel presented an NCLT order declaring a moratorium under the Insolvency and Bankruptcy Code, 2016.

What were the issues?

Whether pending appeals can be proceeded with during a moratorium period declared under the Insolvency and Bankruptcy Code, 2016.

Which sections of the Income-tax Act were involved?

Section 14

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘A’ NEW DELHI

Before: SHRI N. K. BILLAIYA & MS SUCHITRA KAMBLE

For Appellant: Dr. Rakesh Gupta, Adv
Hearing: 31.07.2019Pronounced: 31.07.2019

These appeals have been filed by the assessee as well as the revenue against the order dated 26.03.2014 passed by the CIT(A)-XXXIII, New Delhi for A.Ys. 2009-10, 2010-11 and 2011-12 respectively.

2.

At the time of hearing, the Ld. AR submitted the order passed by the National Company Law Tribunal, New Delhi, Principal Bench vide CP No. (IB)- 531(PB)/2017 dated 16/3/2018 u/s 7 of the Insolvency and Page | 1 Bankruptcy Code, 2016. According to that order Insolvency Resolution Professional has been appointed for the revival of the company. He further referred to para number 25 of that particular order wherein the NCLT has declared moratorium in terms of section 14 of insolvency and bankruptcy code. He therefore submitted that there is a complete provision imposed for institution or continuation of any pending suit against the corporate debtor including the execution of any judgment in any court of law or tribunal et cetera. He therefore submitted that till corporate insolvency resolution process is completed as paid by financial creditor (state bank of India in the present case) the above appeals by the assessee or against the assessee cannot be proceeded with.

3.

The Ld. DR did not contested these facts narrated by the Ld. AR.

4.

We have heard both the parties and perused all the relevant material available on record. It is pertinent to note that according to the provision of Section 14 of the Insolvency and Bankruptcy Code, 2016 the moratorium has been declared and the continuation of any pending suit is barred. Therefore till the insolvency process continues these appeals cannot be proceeded with. Therefore, till the company is revived in terms of the Act any appeal filed by the assessee and the Revenue becomes infructuous. Therefore we dismiss all the appeals filed by the assessee as well as the revenue, However, in the interest of justice, we give liberty to the assessee as well as to the revenue to file an application for revival of these appeals as and when the moratorium period is over or revival of the company takes place. Meanwhile, all the appeals filed by the assessee as well as by the revenue are dismissed.

5.

In result, all the appeals filed by the assessee and the Revenue are dismissed.

Order pronounced in the Open Court on 31st JULY, 2019.

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