JCIT (IN-SITU) CIRCLE-4(1),KOLKATA, KOLKATA vs. TITAGARH INDUSTRIES LIMITED, KOLKATA

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ITA 509/KOL/2024Status: DisposedITAT Kolkata06 September 2024AY 2012-13Bench: Dr. Manish Borad (Accountant Member), Shri Sonjoy Sarma (Judicial Member)4 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that since the revisionary proceedings under Section 263 were quashed, the consequential assessment proceedings and additions made thereafter become infructuous. Therefore, the CIT(A) rightly deleted the addition.

What were the facts?

The revenue appealed against the deletion of an addition by the CIT(A). The addition was made by the AO pursuant to a direction under Section 263, but the revisionary order itself was later quashed by the ITAT.

What were the issues?

Whether additions made in assessment proceedings pursuant to a quashed revisionary order are 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, “B” BENCH: KOLKATA

Before: Dr. Manish Borad & Shri Sonjoy Sarma]

Heard together (2 matters)

I.T.A. No. 509/Kol/2024
ITA No 1052/Kol/2017

Read from the judgment's own cause title. This page is filed under one of them.

ORDER / आदेश Per Manish Borad, AM:

This appeal at the instance of revenue is directed against the order of Ld. Commissioner of Income Tax (Appeals)-NFAC, Delhi (hereinafter referred to as Ld. CIT(A)] dated 04.01.2023 which is arising out of order u/s 143(3) r.w.s 263 of the Act dated 31.10.2017 for AY 2012-13.

2.

The revenue has raised following grounds of appeal: i) The delay of two hundred fourteen (214) days in filing 2nd appeal before the Hon’ble ITAT due to malfunctioning of copying machine and non-availability of assessment record. For that reason, a delay of two hundred fourteen (214) days in filing appeal against the order of the Ld. CIT(A) is occurred which may kindly be condoned. ii) That on the facts and circumstances of the case, the Ld. CIT(A) has erred in deleting the addition of Rs. 27,41,15,579/- made by the AO on account of Short term capital gain. iii) That the Revenue shall crave to add or alter any other ground on or before the date of hearing.

3. At the outset, the Ld. Counsel for the assessee submitted that the additions were made by the AO in the assessment framed u/s 143(3) of the Act in consequence to the direction given by the Ld. PCIT u/s 263 of the Act vide order dated 14.03.2017. However, the said order u/s 263 of the Act has been quashed by this Tribunal in dated 04.07.2018 and following the decision of Hon’ble Tribunal, Ld. CIT(A) has rightly deleted the additions made in assessment order u/s 143(3) r.w.s 263 of the Act dated 31.10.2017.

4. On the other hand, the Ld. D.R was fair enough in accepting the fact that the Ld. CIT(A) has rightly deleted the impugned addition by applying the decision of Hon’ble Tribunal quashing the revisionary proceedings u/s 263 of the Act

5.

We have heard rival contentions and perused the material on record. The present appeal of the revenue deserves to be dismissed because the Ld. CIT(A) has rightly deleted the addition made by the AO in the assessment proceedings carried out on and the directions of Ld. PCIT in the order u/s 263 dated 14.03.2017. We find that the assessment proceedings in question were carried out pursuant to the direction given by Ld. PCIT u/s 263 of the Act and the Ld. AO acted accordingly framing the assessment u/s 143(3) of the Act making certain additions in the hands of the assessee vide order dated 31.10.2017. However, after the assessee having filed appeal to Ld. CIT(A) against the additions made by the AO and during the pendency of appeal before the First appellate authority, the assessee has simultaneously also challenged the revisionary order u/s 263 of the Act dated 14.03.2017. Finally on 4.07.2018 the assessee succeeded in wherein this tribunal quashed the revisionary order framed u/s 263 of the Act dated 14.03.2017. Since the revisionary proceedings have itself been quashed the proceeding carried thereafter in direction thereto suo-moto become infructuous and deserves to be quashed. The Ld. CIT(A) thus rightly taking cognizance of the order of this Tribunal dated 4.7.2018 referred (supra) has deleted the impugned addition. We therefore fail to find any infirmity in the findings of the Ld. CIT(A) and thus the grounds of appeal

raised by the revenue are dismissed. In the result, the appeal of the revenue is dismissed.

6. Order is pronounced in the open court on 6th September, 2024

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