SERUM INSTITUTE LIFE SCIENCES PRIVATE LIMITED,PUNE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1), PUNE, PUNE

ITA 1234/PUN/2023Status: DisposedITAT Pune28 February 2024AY 2021-22Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI AMARJIT SINGH (Accountant Member)3 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the appeal as academic because the assessee had already filed a regular appeal before the CIT(A) which was pending. The dismissal was to allow the assessee to pursue the pending regular appeal.

What were the facts?

The assessee filed an appeal against a rectification order under Section 154 of the Income Tax Act. The rectification was sought for incorrect computation of interest under Section 234C in a Section 143(1) intimation. The Assessing Officer rejected the rectification application.

What were the issues?

Whether an appeal against a rectification order is maintainable when a regular appeal on the same subject matter is already pending before the appellate authority.

Which sections of the Income-tax Act were involved?

Section 154,Section 143(1),Section 234C,Section 246A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE “B” BENCH : PUNE : [VIRTUAL HEARING]

Before: SHRI SATBEER SINGH GODARA & SHRI AMARJIT SINGH,

Hearing: 08.02.2024Pronounced: 28.02.2024

PER SATBEER SINGH GODARA, J.M. :

This assessee’s appeal for assessment year 2021- 2022, arises against the National Faceless Appeal Centre [in short “NFAC”] Delhi’s Din and Order No. ITBA/NFAC/S/250/ 2023-24/1056592238(1), dated 27.09.2023, involving proceedings u/s. 154 of the Income Tax Act, 1961 (in short “the Act”).

Heard both the parties. Case file perused.

2.

It emerges during the course of hearing that the assessee’s instant appeal involves sec.154 rectification

2 I.T.A.No.1234/PUN./2023 proceedings preferred against the CPC’s section 143(1) intimation/processing dated 29.06.

The order continues below.

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