Murli Industries Limited v. ACIT

441 ITR 8High Court2022#5285 most cited

What is Murli Industries Limited v. ACIT authority for?

Income tax proceedings initiated against a corporate debtor under section 148 for assessment years prior to the approval of a resolution plan under the Insolvency and Bankruptcy Code (IBC) are invalid, as the IBC aims to provide certainty by extinguishing all claims not part of the resolution plan.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2023 to 2025.

Also referred to as

Murli Industries Limited v. ACIT · 441 ITR 8 (Bom) · section 148 · IBC · Corporate Debtor · Resolution Plan · extinguished claims · NCLT approval

Sections most often in play

Section 143(3)Section 148Section 31Section 10Section 13Section 238Section 254Section 7

Issues it is cited on

section 238section 33(5)statutory duessection 178section 31annual letting valuesection 52going concernsection 33business expediencysection 17section 23

Judgments citing Murli Industries Limited v. ACIT

Ritesh Singh ACIT Circle 3 3 1, Mumbai vs. Trend Electronics Limited, Mumbai

In the result, all the three appeals are allowed for statistical purpose

ITA 5460/MUM/2024[2018-19]Status: DisposedITAT Mumbai24 Dec 2025AY 2018-19

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

Section 143(3)Section 270ASection 7

…d extinguished and no proceedings could be continued in respect of such dues for the period prior to the date on which the NCLT grants its approval under Section 31 of IBC. 12. Similarly, in Murli Industries Ltd Vs Assistant Commissioner of Income Tax (2022) 441 ITR 8 (Bom), it was held that the aim and object of IBC is to revive the Corporate Debtor by putting quictus to the claims against it. Providing certainty to the resolution applicant of 'no' claims in future against the Corporate Debtor appears to be the essence of the resolution. 13. Therefore, the present appeal is liable to be dismissed. Since the R…

Ritesh Singh ACIT Circle 3 3 1 Mumbai, Mumbai vs. Trend Electronics Limited, Mumbai

In the result, all result, all the three appeals are allowed for three appeals are allowed for statistical purpose statistical purpose

ITA 5459/MUM/2024[2017-18]Status: DisposedITAT Mumbai24 Dec 2025AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

For Appellant: Shri Leyaqat Ali, Sr. DRFor Respondent: Shri Parth Parikh, Adv
Section 143(3)Section 270ASection 7

…grants its approval under Section 31 of IBC. Murli urli Industries Industries Ltd Ltd Vs Vs 12. 12. Similarly, Similarly, in in Assistant Commissioner of Income Tax (2022) Assistant Commissioner of Income Tax (2022) Assistant Commissioner of Income Tax (2022) 441 ITR 8 (Bom) 441 ITR 8 (Bom), it was held that the aim and , it was held that the aim and object of IBC is to revive the Corporate Debtor by object of IBC is to revive the Corporate object of IBC is to revive the Corporate putting quictus to the claims against it. Providing putting quictus to the claims against it. Providing putting quictus to the claims…

Aban Offshore Limited, Chennai vs. DCIT, Chennai

In the result, the appeal of the assessee in ITA

ITA 1381/CHNY/2025[2017-18]Status: DisposedITAT Chennai16 Dec 2025AY 2017-18

Bench: Hon’Ble Shri Inturi Rama Rao & Before Hon’Ble Shri Manu Kumar Giriआयकर अपील सं./Ita No.1380 & 1381/Chny/2025 Assessment Years: 2013-14 & 2017-18 Aban Offshore Limited, Deputy Commissioner Of Income No.113, Janpriya Crest, Tax, Pantheon Road, Egmore, Corporate Circle-1(1), Chennai- 600 008. Chennai. [Pan: Aaaca3012H] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Ms.Vinitha, Advocate प्रत्यर्थी की ओर से /Revenue By : Mr.Arv Sreenivasan, Cit सुनवाई की तारीख/Date Of Hearing : 11.12.2025 घोषणा की तारीख /Date Of Pronouncement : 16.12.2025 आदेश / O R D E R Per Bench : These Appeals Filed By The Assessee-Company Directed Against The Orders Of The Assistant Commissioner Of Income Tax, Corporate Circle-1(1), Chennai Passed U/S 143(3) R.W.S. 254 Of The Income Tax Act-1961 Dated 30.03.2025 & 31.03.2025 For The Assessment Years 2013-14 & 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Two Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order.

For Appellant: Ms.Vinitha, AdvocateFor Respondent: Mr.ARV Sreenivasan, CIT
Section 13Section 143(3)Section 31Section 7

…y Resolution Proceedings, dismiss the appeal in Page - 4 - of 8 ITA No.1380 & 1381 /Chny/2025 limine. We also derive support for the above proposition from the decision of the Jurisdictional Bombay High Court in the case of Murli Industries Limited vs. ACIT 441 ITR 8 (Bom.). The Hon’ble Bombay High Court after referring to the judgement of the Hon’ble Supreme Court in the case of Ghanashyam Mishra And Sons (supra) held that on the date of approval of the resolution plan by the Adjudicating Authority, all such claims which are not a part of the resolution plan, shall stand extinguished and no personnel shall be…

Aban Offshore Limited, Chennai vs. DCIT, Chennai

In the result, the appeal of the assessee in ITA

ITA 1380/CHNY/2025[2013-14]Status: DisposedITAT Chennai16 Dec 2025AY 2013-14

Bench: Hon’Ble Shri Inturi Rama Rao & Before Hon’Ble Shri Manu Kumar Giriआयकर अपील सं./Ita No.1380 & 1381/Chny/2025 Assessment Years: 2013-14 & 2017-18 Aban Offshore Limited, Deputy Commissioner Of Income No.113, Janpriya Crest, Tax, Pantheon Road, Egmore, Corporate Circle-1(1), Chennai- 600 008. Chennai. [Pan: Aaaca3012H] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Ms.Vinitha, Advocate प्रत्यर्थी की ओर से /Revenue By : Mr.Arv Sreenivasan, Cit सुनवाई की तारीख/Date Of Hearing : 11.12.2025 घोषणा की तारीख /Date Of Pronouncement : 16.12.2025 आदेश / O R D E R Per Bench : These Appeals Filed By The Assessee-Company Directed Against The Orders Of The Assistant Commissioner Of Income Tax, Corporate Circle-1(1), Chennai Passed U/S 143(3) R.W.S. 254 Of The Income Tax Act-1961 Dated 30.03.2025 & 31.03.2025 For The Assessment Years 2013-14 & 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Two Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order.

For Appellant: Ms.Vinitha, AdvocateFor Respondent: Mr.ARV Sreenivasan, CIT
Section 13Section 143(3)Section 31Section 7

…y Resolution Proceedings, dismiss the appeal in Page - 4 - of 8 ITA No.1380 & 1381 /Chny/2025 limine. We also derive support for the above proposition from the decision of the Jurisdictional Bombay High Court in the case of Murli Industries Limited vs. ACIT 441 ITR 8 (Bom.). The Hon’ble Bombay High Court after referring to the judgement of the Hon’ble Supreme Court in the case of Ghanashyam Mishra And Sons (supra) held that on the date of approval of the resolution plan by the Adjudicating Authority, all such claims which are not a part of the resolution plan, shall stand extinguished and no personnel shall be…

Calyx Chemicals and Pharmaceuticals Limited, Mumbai vs. Income Tax Officer CC 4, Thane

In the result, the appeal of the assessee is allowed

ITA 2500/MUM/2024[2013-14]Status: DisposedITAT Mumbai04 Aug 2025AY 2013-14

Bench: Shri Sandeep Gosain & Shri Prabhash Shankarcalyx Chemicals & V/S. Income Tax Officer, Pharmaceuticals Limited, बनाम Centre Circle – 4, Thane, 1408, 14Th Floor, Real Tech Maharashtra Park, Sector – 30A, Vashi, Navi Mumbai - 400 703, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aabcc1457B Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Narayan Atal, ARFor Respondent: Mr. Virabhadra S. Mahajan (Sr. DR)
Section 133ASection 147Section 148Section 37

…the hon'ble National Company Law Tribunal [in short "NCLAT"], Delhi in order dated 24.01.2020. That being the case, learned counsel has filed before us hon'ble jurisdictional high court decision in assessee's own case Murali Industries Ltd., vs., ACIT [2022] 441 ITR 8 (Bom. At Nagpur) for assessment year 2014-2015 quashing the department's action initiating sec.148 reopening proceedings as follows : "3. The question involved in the Petition is; "Whether the Authorities of the Income Tax Department can issue notice under Section 148 of the Income Tax Act, 1961 to a Corporate Debtor, calling upon it to submit a r…

Gigeo Construction Co. Pvt. Ltd., Nagpur vs. ACIT, Central Circle- 1(3), Nagpur

In the result, appeal filed by the assessee for the A

ITA 97/NAG/2017[2003-04]Status: DisposedITAT Nagpur09 Sept 2024AY 2003-04

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj G. Moryani a/wFor Respondent: Shri Kailash C. Kanojiya
Section 40Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.486/Nag./2016 ITA no.488/Nag./2016 (Assessment Year : 2007–08) (Assessment Year : 2009–10) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–1(3), Nagpur v/s M/s. Gigeo Construction Co. Pvt. Ltd. ……………. Respondent Dhantoli, Nagpur 440 010 PAN – AAACG6861E ITA no.97/Nag./2017 (Assessment Year : 2003–04) M/s. Gigeo Construction Co. Pvt. Ltd. Dhantoli, Nagpur 440 010 ……………. Appellant PAN – AAACG6861E v/s Dy. Commissioner of Income Tax ……………. Respondent Centr…

Dy. C.I.T. Central Cir.-1(3), Nagpur vs. M/S Gigeo Construction Co.Pvt. Ltd, Nagpur

In the result, appeal filed by the assessee for the A

ITA 488/NAG/2016[2009-10]Status: DisposedITAT Nagpur09 Sept 2024AY 2009-10

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj G. Moryani a/wFor Respondent: Shri Kailash C. Kanojiya
Section 40Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.486/Nag./2016 ITA no.488/Nag./2016 (Assessment Year : 2007–08) (Assessment Year : 2009–10) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–1(3), Nagpur v/s M/s. Gigeo Construction Co. Pvt. Ltd. ……………. Respondent Dhantoli, Nagpur 440 010 PAN – AAACG6861E ITA no.97/Nag./2017 (Assessment Year : 2003–04) M/s. Gigeo Construction Co. Pvt. Ltd. Dhantoli, Nagpur 440 010 ……………. Appellant PAN – AAACG6861E v/s Dy. Commissioner of Income Tax ……………. Respondent Centr…

Dy. C.I.T. Central Cir.-1(3), Nagpur vs. M/S Gigeo Construction Co.Pvt. Ltd, Nagpur

In the result, appeal filed by the assessee for the A

ITA 486/NAG/2016[2007-08]Status: DisposedITAT Nagpur09 Sept 2024AY 2007-08

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj G. Moryani a/wFor Respondent: Shri Kailash C. Kanojiya
Section 40Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.486/Nag./2016 ITA no.488/Nag./2016 (Assessment Year : 2007–08) (Assessment Year : 2009–10) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–1(3), Nagpur v/s M/s. Gigeo Construction Co. Pvt. Ltd. ……………. Respondent Dhantoli, Nagpur 440 010 PAN – AAACG6861E ITA no.97/Nag./2017 (Assessment Year : 2003–04) M/s. Gigeo Construction Co. Pvt. Ltd. Dhantoli, Nagpur 440 010 ……………. Appellant PAN – AAACG6861E v/s Dy. Commissioner of Income Tax ……………. Respondent Centr…

Murli Industries Ltd., Chandrapur vs. Deputy Commissioner of Income Tax, Circle-1, Nagpur

In the result, the appeal of the assessee in ITA

ITA 185/NAG/2022[2016-17]Status: FixedITAT Nagpur01 Jan 2024AY 2016-17

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.182 To 185/Nag/2022 िनधा"रण वष" / Assessment Years : 2010-11, 2015-16 & 2016-17 Murli Industries Ltd., Vs. Dcit, Circle-1, Nagpur. Naranda, Korpana Road, Korpana, Chandrapur- 442916. Pan : Aaccm1276B Appellant Respondent Assessee By : Shri Soumen Adak Revenue By : Shri Kailash Kanojiya Date Of Hearing : 20.12.2023 Date Of Pronouncement : 01.01.2024 आदेश / Order Per Bench : These Are The Appeals Filed By The Assessee Directed Against The Separate Orders Of The National Faceless Appeal Centre, Delhi [‘Nfac’) Dated 26.04.2022 For The Assessment Years 2010-11, 2015-16 & 2016-17 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.182/Nag/2022 For The Assessment Year 2010-11 Are Stated Herein.

For Appellant: Shri Soumen AdakFor Respondent: Shri Kailash Kanojiya
Section 13Section 31Section 7

…f necessitated by the orders in the Corporate Insolvency Resolution Proceedings, dismiss the appeal in limine. We also derive support for the above proposition from the decision of the Jurisdictional High Court in the case of Murli Industries Limited vs. ACIT 441 ITR 8 (Bom.). The Hon’ble Bombay High Court after referring to the judgement of the Hon’ble Supreme Court in the case of Ghanashyam Mishra And Sons (supra) held that on the date of approval of the resolution plan by the Adjudicating Authority, all such claims which are not a part of the which is not a part of the resolution plan by holding as under :- “1…

Murli Industries Ltd., Chandrapur vs. Deputy Commissioner of Income Tax, Circle-1, Nagpur

In the result, the appeal of the assessee in ITA

ITA 184/NAG/2022[2015-16]Status: FixedITAT Nagpur01 Jan 2024AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.182 To 185/Nag/2022 िनधा"रण वष" / Assessment Years : 2010-11, 2015-16 & 2016-17 Murli Industries Ltd., Vs. Dcit, Circle-1, Nagpur. Naranda, Korpana Road, Korpana, Chandrapur- 442916. Pan : Aaccm1276B Appellant Respondent Assessee By : Shri Soumen Adak Revenue By : Shri Kailash Kanojiya Date Of Hearing : 20.12.2023 Date Of Pronouncement : 01.01.2024 आदेश / Order Per Bench : These Are The Appeals Filed By The Assessee Directed Against The Separate Orders Of The National Faceless Appeal Centre, Delhi [‘Nfac’) Dated 26.04.2022 For The Assessment Years 2010-11, 2015-16 & 2016-17 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.182/Nag/2022 For The Assessment Year 2010-11 Are Stated Herein.

For Appellant: Shri Soumen AdakFor Respondent: Shri Kailash Kanojiya
Section 13Section 31Section 7

…f necessitated by the orders in the Corporate Insolvency Resolution Proceedings, dismiss the appeal in limine. We also derive support for the above proposition from the decision of the Jurisdictional High Court in the case of Murli Industries Limited vs. ACIT 441 ITR 8 (Bom.). The Hon’ble Bombay High Court after referring to the judgement of the Hon’ble Supreme Court in the case of Ghanashyam Mishra And Sons (supra) held that on the date of approval of the resolution plan by the Adjudicating Authority, all such claims which are not a part of the which is not a part of the resolution plan by holding as under :- “1…

Murli Industries Ltd., Chandrapur vs. Deputy Commissioner of Income Tax, Circle-1, Nagpur

In the result, the appeal of the assessee in ITA

ITA 183/NAG/2022[2010-11]Status: FixedITAT Nagpur01 Jan 2024AY 2010-11

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.182 To 185/Nag/2022 िनधा"रण वष" / Assessment Years : 2010-11, 2015-16 & 2016-17 Murli Industries Ltd., Vs. Dcit, Circle-1, Nagpur. Naranda, Korpana Road, Korpana, Chandrapur- 442916. Pan : Aaccm1276B Appellant Respondent Assessee By : Shri Soumen Adak Revenue By : Shri Kailash Kanojiya Date Of Hearing : 20.12.2023 Date Of Pronouncement : 01.01.2024 आदेश / Order Per Bench : These Are The Appeals Filed By The Assessee Directed Against The Separate Orders Of The National Faceless Appeal Centre, Delhi [‘Nfac’) Dated 26.04.2022 For The Assessment Years 2010-11, 2015-16 & 2016-17 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.182/Nag/2022 For The Assessment Year 2010-11 Are Stated Herein.

For Appellant: Shri Soumen AdakFor Respondent: Shri Kailash Kanojiya
Section 13Section 31Section 7

…f necessitated by the orders in the Corporate Insolvency Resolution Proceedings, dismiss the appeal in limine. We also derive support for the above proposition from the decision of the Jurisdictional High Court in the case of Murli Industries Limited vs. ACIT 441 ITR 8 (Bom.). The Hon’ble Bombay High Court after referring to the judgement of the Hon’ble Supreme Court in the case of Ghanashyam Mishra And Sons (supra) held that on the date of approval of the resolution plan by the Adjudicating Authority, all such claims which are not a part of the which is not a part of the resolution plan by holding as under :- “1…

Murli Industries Ltd., Chandrapur vs. Deputy Commissioner of Income Tax, Circle-1, Nagpur

In the result, the appeal of the assessee in ITA

ITA 182/NAG/2022[2010-11]Status: FixedITAT Nagpur01 Jan 2024AY 2010-11

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.182 To 185/Nag/2022 िनधा"रण वष" / Assessment Years : 2010-11, 2015-16 & 2016-17 Murli Industries Ltd., Vs. Dcit, Circle-1, Nagpur. Naranda, Korpana Road, Korpana, Chandrapur- 442916. Pan : Aaccm1276B Appellant Respondent Assessee By : Shri Soumen Adak Revenue By : Shri Kailash Kanojiya Date Of Hearing : 20.12.2023 Date Of Pronouncement : 01.01.2024 आदेश / Order Per Bench : These Are The Appeals Filed By The Assessee Directed Against The Separate Orders Of The National Faceless Appeal Centre, Delhi [‘Nfac’) Dated 26.04.2022 For The Assessment Years 2010-11, 2015-16 & 2016-17 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.182/Nag/2022 For The Assessment Year 2010-11 Are Stated Herein.

For Appellant: Shri Soumen AdakFor Respondent: Shri Kailash Kanojiya
Section 13Section 31Section 7

…f necessitated by the orders in the Corporate Insolvency Resolution Proceedings, dismiss the appeal in limine. We also derive support for the above proposition from the decision of the Jurisdictional High Court in the case of Murli Industries Limited vs. ACIT 441 ITR 8 (Bom.). The Hon’ble Bombay High Court after referring to the judgement of the Hon’ble Supreme Court in the case of Ghanashyam Mishra And Sons (supra) held that on the date of approval of the resolution plan by the Adjudicating Authority, all such claims which are not a part of the which is not a part of the resolution plan by holding as under :- “1…

Ballarpur Industries Limited, New Delhi vs. JCIT Special Range-1, Nagpur

In the result, the appeal of the assessee stands dismissed in limine

ITA 136/NAG/1999[1993-94]Status: DisposedITAT Nagpur17 Oct 2023AY 1993-94

Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)

For Appellant: NoneFor Respondent: Shri Kailash Kanojiya
Section 13Section 31Section 7

…f necessitated by the orders in the Corporate Insolvency Resolution Proceedings, dismiss the appeal in limine. We also derive support for the above proposition from the decision of the Jurisdictional High Court in the case of Murli Industries Limited vs. ACIT 441 ITR 8 (Bom.). The Hon’ble Bombay High Court after referring to the judgement of the Hon’ble Supreme Court in the case of Ghanashyam Mishra And Sons (supra) held that on the date of approval of the resolution plan by the Adjudicating Authority, all such claims which are not a part of the resolution plan, shall stand extinguished and no personnel shall be…

Assistant Commissioner of Income Tax, Central Circle -2(1), Nagpur vs. M/S Unijules Life Sciences Limited, Nagpur

In the result, the appeal of the Revenue in ITA

ITA 31/NAG/2019[2010-11]Status: DisposedITAT Nagpur05 Oct 2023AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita Nos.21, 22 & 31/Nag/2019 िनधा"रण वष" / Assessment Years : 2008-09, 2009-10 & 2010-11 Acit, Central Circle-2(1), Vs. M/S. Unijules Life Nagpur. Sciences Limited, Cb-21, 22 Kalmeeshwar, Midc Area, Nagpur- 441501. Pan : Aaacu8032D Appellant Respondent Revenue By : Shri Kailash G. Kanojiya Assessee By : Shri Kapil Hirani Date Of Hearing : 25.09.2023 Date Of Pronouncement : 05.10.2023 आदेश / Order Per Bench : These Are The Appeals Filed By Revenue Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)-3, Nagpur [‘The Cit(A)’] Dated 31.12.2018, 11.01.2019 & 21.01.2019 For The Assessment Years 2008-09, 2009-10 & 2010-11 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Three Appeals Of The Revenue, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.21/Nag/2019 For The Assessment Year 2008-09 Are Stated Herein.

For Appellant: Shri Kapil HiraniFor Respondent: Shri Kailash G. Kanojiya
Section 13Section 31Section 7

…f necessitated by the orders in the Corporate Insolvency Resolution Proceedings, dismiss the appeal in limine. We also derive support for the above proposition from the decision of the Jurisdictional High Court in the case of Murli Industries Limited vs. ACIT 441 ITR 8 (Bom.). The Hon’ble Bombay High Court after referring to the judgement of the Hon’ble Supreme Court in the case of Ghanashyam Mishra And Sons (supra) held that on the date of approval of the resolution plan by the Adjudicating Authority, all such claims which are not a part of the resolution plan, shall stand extinguished and no personnel shall be…

Assistant Commissioner of Income Tax, Central Circle -2(1), Nagpur vs. M/S Unijules Life Sciences Limited, Nagpur

In the result, the appeal of the Revenue in ITA

ITA 22/NAG/2019[2009-10]Status: DisposedITAT Nagpur05 Oct 2023AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita Nos.21, 22 & 31/Nag/2019 िनधा"रण वष" / Assessment Years : 2008-09, 2009-10 & 2010-11 Acit, Central Circle-2(1), Vs. M/S. Unijules Life Nagpur. Sciences Limited, Cb-21, 22 Kalmeeshwar, Midc Area, Nagpur- 441501. Pan : Aaacu8032D Appellant Respondent Revenue By : Shri Kailash G. Kanojiya Assessee By : Shri Kapil Hirani Date Of Hearing : 25.09.2023 Date Of Pronouncement : 05.10.2023 आदेश / Order Per Bench : These Are The Appeals Filed By Revenue Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)-3, Nagpur [‘The Cit(A)’] Dated 31.12.2018, 11.01.2019 & 21.01.2019 For The Assessment Years 2008-09, 2009-10 & 2010-11 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Three Appeals Of The Revenue, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.21/Nag/2019 For The Assessment Year 2008-09 Are Stated Herein.

For Appellant: Shri Kapil HiraniFor Respondent: Shri Kailash G. Kanojiya
Section 13Section 31Section 7

…f necessitated by the orders in the Corporate Insolvency Resolution Proceedings, dismiss the appeal in limine. We also derive support for the above proposition from the decision of the Jurisdictional High Court in the case of Murli Industries Limited vs. ACIT 441 ITR 8 (Bom.). The Hon’ble Bombay High Court after referring to the judgement of the Hon’ble Supreme Court in the case of Ghanashyam Mishra And Sons (supra) held that on the date of approval of the resolution plan by the Adjudicating Authority, all such claims which are not a part of the resolution plan, shall stand extinguished and no personnel shall be…

Assistant Commissioner of Income Tax, Central Circle -2(1), Nagpur vs. M/S Unijules Life Sciences Limited, Nagpur

In the result, the appeal of the Revenue in ITA

ITA 21/NAG/2019[2008-09]Status: DisposedITAT Nagpur05 Oct 2023AY 2008-09

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita Nos.21, 22 & 31/Nag/2019 िनधा"रण वष" / Assessment Years : 2008-09, 2009-10 & 2010-11 Acit, Central Circle-2(1), Vs. M/S. Unijules Life Nagpur. Sciences Limited, Cb-21, 22 Kalmeeshwar, Midc Area, Nagpur- 441501. Pan : Aaacu8032D Appellant Respondent Revenue By : Shri Kailash G. Kanojiya Assessee By : Shri Kapil Hirani Date Of Hearing : 25.09.2023 Date Of Pronouncement : 05.10.2023 आदेश / Order Per Bench : These Are The Appeals Filed By Revenue Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)-3, Nagpur [‘The Cit(A)’] Dated 31.12.2018, 11.01.2019 & 21.01.2019 For The Assessment Years 2008-09, 2009-10 & 2010-11 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Three Appeals Of The Revenue, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.21/Nag/2019 For The Assessment Year 2008-09 Are Stated Herein.

For Appellant: Shri Kapil HiraniFor Respondent: Shri Kailash G. Kanojiya
Section 13Section 31Section 7

…f necessitated by the orders in the Corporate Insolvency Resolution Proceedings, dismiss the appeal in limine. We also derive support for the above proposition from the decision of the Jurisdictional High Court in the case of Murli Industries Limited vs. ACIT 441 ITR 8 (Bom.). The Hon’ble Bombay High Court after referring to the judgement of the Hon’ble Supreme Court in the case of Ghanashyam Mishra And Sons (supra) held that on the date of approval of the resolution plan by the Adjudicating Authority, all such claims which are not a part of the resolution plan, shall stand extinguished and no personnel shall be…

Assistant Commissioner of Income Tax, Circle-5, Nagpur vs. M/S . Ballarpur Industries Ltd., Gurgaon

In the result, the appeals of the Revenue as well as the assessee stand dismissed in limine

ITA 212/NAG/2017[2013-14]Status: DisposedITAT Nagpur31 Jul 2023AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Maurya PratapFor Respondent: None
Section 13Section 31Section 7

…f necessitated by the orders in the Corporate Insolvency Resolution Proceedings, dismiss the appeal in limine. We also derive support for the above proposition from the decision of the Jurisdictional High Court in the case of Murli Industries Limited vs. ACIT 441 ITR 8 (Bom.). The Hon’ble Bombay High Court after referring to the judgement of the ITA Nos.210 to 212/NAG/2017 Hon’ble Supreme Court in the case of Ghanashyam Mishra And Sons (supra) held that on the date of approval of the resolution plan by the Adjudicating Authority, all such claims which are not a part of the resolution plan, shall stand extinguishe…

Assistant Commissioner of Income Tax, Circle-5, Nagpur vs. M/S . Ballarpur Industries Ltd., Gurgaon

In the result, the appeals of the Revenue as well as the assessee stand dismissed in limine

ITA 211/NAG/2017[2012-13]Status: DisposedITAT Nagpur31 Jul 2023AY 2012-13

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Maurya PratapFor Respondent: None
Section 13Section 31Section 7

…f necessitated by the orders in the Corporate Insolvency Resolution Proceedings, dismiss the appeal in limine. We also derive support for the above proposition from the decision of the Jurisdictional High Court in the case of Murli Industries Limited vs. ACIT 441 ITR 8 (Bom.). The Hon’ble Bombay High Court after referring to the judgement of the ITA Nos.210 to 212/NAG/2017 Hon’ble Supreme Court in the case of Ghanashyam Mishra And Sons (supra) held that on the date of approval of the resolution plan by the Adjudicating Authority, all such claims which are not a part of the resolution plan, shall stand extinguishe…

Assistant Commissioner of Income Tax, Circle-5, Nagpur vs. M/S . Ballarpur Industries Ltd., Gurgaon

In the result, the appeals of the Revenue as well as the assessee stand dismissed in limine

ITA 210/NAG/2017[F.Y-2011-12]Status: DisposedITAT Nagpur31 Jul 2023

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Maurya PratapFor Respondent: None
Section 13Section 31Section 7

…f necessitated by the orders in the Corporate Insolvency Resolution Proceedings, dismiss the appeal in limine. We also derive support for the above proposition from the decision of the Jurisdictional High Court in the case of Murli Industries Limited vs. ACIT 441 ITR 8 (Bom.). The Hon’ble Bombay High Court after referring to the judgement of the ITA Nos.210 to 212/NAG/2017 Hon’ble Supreme Court in the case of Ghanashyam Mishra And Sons (supra) held that on the date of approval of the resolution plan by the Adjudicating Authority, all such claims which are not a part of the resolution plan, shall stand extinguishe…

Ballarpur Industries Ltd, Haryana vs. ACIT, Circal-5, Nagpur

In the result, the appeals of the Revenue as well as the assessee stand dismissed in limine

ITA 200/NAG/2017[2013-14]Status: DisposedITAT Nagpur31 Jul 2023AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Maurya PratapFor Respondent: None
Section 13Section 31Section 7

…f necessitated by the orders in the Corporate Insolvency Resolution Proceedings, dismiss the appeal in limine. We also derive support for the above proposition from the decision of the Jurisdictional High Court in the case of Murli Industries Limited vs. ACIT 441 ITR 8 (Bom.). The Hon’ble Bombay High Court after referring to the judgement of the ITA Nos.210 to 212/NAG/2017 Hon’ble Supreme Court in the case of Ghanashyam Mishra And Sons (supra) held that on the date of approval of the resolution plan by the Adjudicating Authority, all such claims which are not a part of the resolution plan, shall stand extinguishe…

Murli Industries Limited v. ACIT (441 ITR 8) — Cited in 22 Judgments | BharatTax