HEIGHT INSURANCE SERVICES LIMITED,KOLKATA vs. CIT, KOLKATA-1, KOLKATA

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ITA 680/KOL/2014Status: DisposedITAT Kolkata23 June 2016AY 2009-20102 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the AO had already given effect to the CIT's order under Section 263 by accepting the assessee's contentions. Therefore, the appeal filed by the assessee was rendered infructuous.

What were the facts?

The CIT exercised revisionary powers under Section 263 and remanded issues to the AO for scrutiny. The AO subsequently passed an order giving effect to the CIT's direction, accepting the assessee's contentions.

What were the issues?

Whether the appeal filed by the assessee is infructuous given the subsequent actions of the AO in compliance with the CIT's revisionary order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH, KOLKATA

Before: Shri M.Balaganesh, & Shri S.S. Viswanethra Ravi

This appeal of the assessee is arising out of the order of the CIT, Kolkata-I, Kolkata dated 31-03-2014 for the assessment year 2009-10.

2.

The CIT having exercised his revisionary power u/s. 263 of the Act has called for records of the assessment pertaining to the assessee for the assessment year under consideration. The CIT has remanded the issues raised in the notice dated 3-3-2014 for scrutiny and verification of the same as per law.

3.

None appeared on behalf of the assessee. -C-JM 1 M/s.Height Insurance Services Ltd

4.

At the time of hearing before us the ld.DR submits that the AO has given effect to the order passed by the CIT u/s.263, wherein the AO has accepted the contentions of the assessee by his order.

5.

In view of the above, the appeal filed by the assessee is dismissed being infructuous.

6.

In the result, the appeal of the assessee is dismissed being infructuous. Order is pronounced in the open court on 23 - 06-2016

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