DCIT, CENTRAL CIRCLE- 32, NEW DELHI vs. SVIIT SOFTWARE PVT. LTD., NEW DELHI

ITA 6130/DEL/2018Status: DisposedITAT Delhi21 April 2023AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The ITAT noted that the NCLT had passed an order approving a resolution plan. Consequently, the Tribunal found no useful purpose in continuing the present proceedings.

What were the facts?

The Income Tax Appellate Tribunal (ITAT) was hearing cross-appeals filed by the assessee and the Revenue. A Financial Creditor had filed an application before the National Company Law Tribunal (NCLT) under the Insolvency & Bankruptcy Code, 2016.

What were the issues?

The primary issue was whether the ITAT proceedings should continue after the NCLT approved a resolution plan under the Insolvency & Bankruptcy Code.

Which sections of the Income-tax Act were involved?

Section 30(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI

Before: Dr. B. R. R. KumarSh. Yogesh Kumar US

For Appellant: Dr. Rakesh Gupta, Adv. &
Hearing: 01.03.2023Pronounced: 21.04.2023

Heard together (8 matters)

ITA No. 4357/Del/2018
ITA No. 5898/Del/2018
ITA No. 5899/Del/2018
ITA No. 6241/Del/2018
ITA No. 4285/Del/2018
ITA No. 6129/Del/2018
ITA No. 6130/Del/2018
ITA No. 6131/Del/2018

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

Per Dr. B. R. R. Kumar, Accountant Member:

The Cross Appeals have been filed by the assessee and the Revenue against the orders of ld. CIT(A)-31, New Delhi dated 28.03.2018, 12.07.2018,

The order continues below.

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