Pratibha Industries Ltd. v. DCIT

142 Taxmann.com 295Reported decision2022#6282 most cited
19

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2026.

Also reported as

212 DTR 133

Sections most often in play

Section 2016Section 14 of Insolvency and Bankruptcy CodeSection 31 of the Insolvency and Bankruptcy Code

Issues it is cited on

section 33(5)section 14(1)(a)section 178section 178(6)section 238section 14(1)section 52section 31section 33annual letting valuesection 17business expediency

Judgments citing Pratibha Industries Ltd. v. DCIT

ACIT, NEW DELHI vs. M/S. TECPRO SYSTEM LTD., GURGAON

In the result, appeals of the Revenue in ITA Nos

ITA 521/DEL/2017[2012-13]Status: DisposedITAT Delhi16 Jan 2026AY 2012-13

Bench: Shri Yogesh Kumar Us & Shri Naveen Chandra

For Appellant: NoneFor Respondent: Shri Amit Jain, CIT- DR
Section 31

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘F’ BENCH, NEW DELHI BEFORE SHRI YOGESH KUMAR US, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 520/DEL/2017 [A.Y 2011-12] ITA No. 521/DEL/2017 [A.Y 2012-13] The A.C.I.T Vs. M/s Tecpro System Ltd Central Circle -04 R/o Plot No. 78, Sector 34 New Delhi N.H. 08, Gurgaon, Haryana PAN: AABCT 4355 K (Applicant) (Respondent) Assessee By : None Department By : Shri Amit Jain, CIT- DR Date of Hearing : 16.12.2025 Date of Pronouncement : 16.01.2026 ORDER PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:- The above captioned two separate appeals by the Reven…

ACIT, NEW DELHI vs. M/S. TECPRO SYSTEM LTD., GURGAON

In the result, appeals of the Revenue in ITA Nos

ITA 520/DEL/2017[2011-12]Status: DisposedITAT Delhi16 Jan 2026AY 2011-12

Bench: Shri Yogesh Kumar Us & Shri Naveen Chandra

For Appellant: NoneFor Respondent: Shri Amit Jain, CIT- DR
Section 31

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘F’ BENCH, NEW DELHI BEFORE SHRI YOGESH KUMAR US, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 520/DEL/2017 [A.Y 2011-12] ITA No. 521/DEL/2017 [A.Y 2012-13] The A.C.I.T Vs. M/s Tecpro System Ltd Central Circle -04 R/o Plot No. 78, Sector 34 New Delhi N.H. 08, Gurgaon, Haryana PAN: AABCT 4355 K (Applicant) (Respondent) Assessee By : None Department By : Shri Amit Jain, CIT- DR Date of Hearing : 16.12.2025 Date of Pronouncement : 16.01.2026 ORDER PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:- The above captioned two separate appeals by the Reven…

ASHOK MAHINDRU,NEW DELHI vs. ACIT, INTERNATIONAL TAXATION, GURGAON

In the result, appeal of the assessee in ITA No

ITA 934/DEL/2023[2015-16]Status: DisposedITAT Delhi25 Jun 2025AY 2015-16

Bench: Shri Challa Nagendram Prasad & Shri Naveen Chandra

For Appellant: Shri Vinod Jain, CAFor Respondent: Shri Siddharth Bhimsingh Meena, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI BEFORE SHRI CHALLA NAGENDRAM PRASAD, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 934/DEL/2023 [A.Y 2015-16] Ashok Mahindru Vs. The A.C.I.T 511/2/1, Rajokri International Taxation New Delhi Gurgaon PAN: ABHPM 8364 M (Appellant) (Respondent) Assessee By : Shri Vinod Jain, CA Shri Ayush Mittal, CA Shri Vishal Lohan, CA Department By : Shri Siddharth Bhimsingh Meena, CIT-DR Date of Hearing : 25.01.2025 Date of Pronouncement : 25.01.2025 ORDER PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:- This appeal by the assessee is d…

FUTURISTIC METAL TRADING PVT LTD,NEW DELHI vs. ACIT CIRCLE-9(2), NEW DELHI

In the result, appeals of the assessee are dismissed

ITA 7183/DEL/2019[2012-13]Status: DisposedITAT Delhi18 Dec 2024AY 2012-13

Bench: Shri Challa Nagendra Prasad & Shri Brajesh Kumar Singhआ.अ.सं/.I.T.A Nos.7182 & 7183/Del/2019 िनधा"रणवष"/Assessment Years: 2010-11 & 2012-13

Section 14

…I.T.A.Nos.7182 & 7183/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.7182 & 7183/Del/2019 िनधा"रणवष"/Assessment Years: 2010-11 & 2012-13 Futuristic Metal Trading Pvt. Ltd. बनाम ACIT F-34/2, Okhla Industrial Area, Vs. Circle-9(2), Phase-II, New Delhi. New Delhi. PAN No.AABCF2485N अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Deepesh Jain, Adv. & Shri Shaurya Jain, CA Revenue by Shri Rajesh Kumar Dhanesta, Sr. DR सुनवाईक"तारीख/ Date of hearing: 18.12.2024 18.12.202…

FUTURISTIC METAL TRADING PVT LTD,NEW DELHI vs. ACIT CIRCLE-9(2), NEW DELHI

In the result, appeals of the assessee are dismissed

ITA 7182/DEL/2019[2010-11]Status: DisposedITAT Delhi18 Dec 2024AY 2010-11

Bench: Shri Challa Nagendra Prasad & Shri Brajesh Kumar Singhआ.अ.सं/.I.T.A Nos.7182 & 7183/Del/2019 िनधा"रणवष"/Assessment Years: 2010-11 & 2012-13

Section 14

…I.T.A.Nos.7182 & 7183/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.7182 & 7183/Del/2019 िनधा"रणवष"/Assessment Years: 2010-11 & 2012-13 Futuristic Metal Trading Pvt. Ltd. बनाम ACIT F-34/2, Okhla Industrial Area, Vs. Circle-9(2), Phase-II, New Delhi. New Delhi. PAN No.AABCF2485N अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Deepesh Jain, Adv. & Shri Shaurya Jain, CA Revenue by Shri Rajesh Kumar Dhanesta, Sr. DR सुनवाईक"तारीख/ Date of hearing: 18.12.2024 18.12.202…

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)

…Arising out of SLP (C) no.18195 OF 2017 (SC); viii) ACIT v/s Amrit Feeds Ltd., ITA no.2307/Kol./2016, etc., order dated 28/02/2023; ix) Pratibha Industries Ltd. v/s DCIT, [2022] TaxPub (DT) 6520 (Mum– Trib.); and x) DCIT v/s Global Softech Ltd. & Ors., [2022] 212 DTR 133 (Mum–Trib.). M/s. Gigeo Construction Co. Pvt. Ltd. 4. The learned Departmental Representative could not controvert this position and submitted that the assessee company has gone under Insolvency proceeding under Insolvency and Bankruptcy Code Act, 2016. 5. We have given a thoughtful consideration to the arguments made by the rival parties and pe…

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)

…Arising out of SLP (C) no.18195 OF 2017 (SC); viii) ACIT v/s Amrit Feeds Ltd., ITA no.2307/Kol./2016, etc., order dated 28/02/2023; ix) Pratibha Industries Ltd. v/s DCIT, [2022] TaxPub (DT) 6520 (Mum– Trib.); and x) DCIT v/s Global Softech Ltd. & Ors., [2022] 212 DTR 133 (Mum–Trib.). M/s. Gigeo Construction Co. Pvt. Ltd. 4. The learned Departmental Representative could not controvert this position and submitted that the assessee company has gone under Insolvency proceeding under Insolvency and Bankruptcy Code Act, 2016. 5. We have given a thoughtful consideration to the arguments made by the rival parties and pe…

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)

…Arising out of SLP (C) no.18195 OF 2017 (SC); viii) ACIT v/s Amrit Feeds Ltd., ITA no.2307/Kol./2016, etc., order dated 28/02/2023; ix) Pratibha Industries Ltd. v/s DCIT, [2022] TaxPub (DT) 6520 (Mum– Trib.); and x) DCIT v/s Global Softech Ltd. & Ors., [2022] 212 DTR 133 (Mum–Trib.). M/s. Gigeo Construction Co. Pvt. Ltd. 4. The learned Departmental Representative could not controvert this position and submitted that the assessee company has gone under Insolvency proceeding under Insolvency and Bankruptcy Code Act, 2016. 5. We have given a thoughtful consideration to the arguments made by the rival parties and pe…

ESSAR PROJECTS INDIA LTD,MUMBAI vs. ASST CIT 6(2)(2), MUMBAI

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

ITA 1992/MUM/2017[2012-13]Status: DisposedITAT Mumbai22 Sept 2023AY 2012-13
Section 143(3)Section 238Section 33(5)Section 52

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT MEMBER & M/s. EPC Vs. The Assistant Constructions India Commissioner of Limited Income Tax-6(2)(2) (Formerly known as Aayakar Bhawan Esar Projects (India) Mumbai- 400 020 Limited Essar House 11, KK Marg Mahalaxmi Mumbai – 400 034 PAN/GIR No.AAACE2358J (Appellant) .. (Respondent) Assessee by None Revenue by Shri Vachashpati Tripathi Date of Hearing 21/09/2023 Date of Pronouncement 22/09/2023 आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid appeals have been filed by the assessee…

M/S. GUJARAT NRE COKE LIMITED ,KOLKATA vs. DCIT, CIRCLE - 8(1), KOLKATA , KOLKATA

In the result, appeals filed by the Revenue and by the Assessee are dismissed

ITA 203/KOL/2018[2013-14]Status: DisposedITAT Kolkata28 Feb 2023AY 2013-14

Bench: Shri Rajpal Yadav & Shri Girish Agrawalassessment Year: 2013-14

For Appellant: N o n eFor Respondent: Shri G. Hukugha Sema, CIT
Section 10Section 143(3)Section 144C(3)Section 178Section 238Section 33Section 33(5)Section 7

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2013-14 M/s. Gujarat NRE Coke Ltd. Deputy Commissioner of Block-C, 5th Floor, 22, Camac Income Tax, Circle-8(1), Vs Street, Kolkata-700016. Kolkata. (PAN: AABCG6225H) (Appellant) (Respondent) Present for: Appellant by : N o n e Respondent by : Shri G. Hukugha Sema, CIT Date of Hearing : 11.01.2023 Date of Pronouncement : 28.02.2023 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order of Ld. CIT(A)-22, Kolkat…

VASAN HEALTH CARE PRIVATE LIMITED,CHENNAI vs. ACIT,CC-2(1), CHENNAI

In the result, appeals filed by the Revenue and Assessee are dismissed

ITA 266/CHNY/2021[2016-17]Status: FixedITAT Chennai28 Nov 2022AY 2016-17

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.260/Chny/2021 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकर अपील सं./ Ita No.261/Chny/2021 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं./ Ita No.262/Chny/2021 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकर अपील सं./ Ita No.263/Chny/2021 (िनधा"रण वष" / Assessment Year: 2013-14) & आयकर अपील सं./ Ita No.264/Chny/2021 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं./ Ita No.265/Chny/2021 (िनधा"रण वष" / Assessment Year: 2015-16) & आयकर अपील सं./ Ita No.266/Chny/2021 (िनधा"रण वष" / Assessment Year: 2016-17) Vasan Health Care Private Ltd. Acit-Cc 2(1) बनाम Flat No.5, Ff, Door No.10/12 Chennai Anu Shanthi Apartment, 4Th Cross Street / Vs. Cit Colony, Mylapore, Chennai - 600004 "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaccv-7028-E (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri Vijay J. Reddy (Ca)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri R. Mohan Reddy (Cit)- Ld. Dr सुनवाई की तारीख/Date Of Hearing : 28.11.2022 घोषणा की तारीख /Date Of Pronouncement : 28.11.2022

For Appellant: Shri Vijay J. Reddy (CA)-Ld. ARFor Respondent: Shri R. Mohan Reddy (CIT)- Ld. DR
Section 14Section 178(6)Section 238Section 31

…lution Plan as approved by the Adjudicating Authority or upon appointment of the liquidator, as the case may be. 11. In the result, appeal filed by the assessee and the revenue are dismissed. 3. The directions of Tribunal in Pratibha Industries Ltd. vs. DCIT (142 Taxmann.com 295) are as under: - 4. Having heard both the Ld. representatives and perused the materials placed on record, we observe that the liquidation proceedings has commenced as per the order of the Hon'ble NCLT, Mumbai, in assessee's case thereby appointing Official Liquidator. We are aware that from the time of appointment of Official Liquidator,…

VASAN HEALTH CARE PRIVATE LIMITED ,CHENNAI vs. ACIT-CC 2(1), CHENNAI

In the result, appeals filed by the Revenue and Assessee are dismissed

ITA 265/CHNY/2021[AACCV7028E]Status: FixedITAT Chennai28 Nov 2022

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.260/Chny/2021 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकर अपील सं./ Ita No.261/Chny/2021 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं./ Ita No.262/Chny/2021 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकर अपील सं./ Ita No.263/Chny/2021 (िनधा"रण वष" / Assessment Year: 2013-14) & आयकर अपील सं./ Ita No.264/Chny/2021 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं./ Ita No.265/Chny/2021 (िनधा"रण वष" / Assessment Year: 2015-16) & आयकर अपील सं./ Ita No.266/Chny/2021 (िनधा"रण वष" / Assessment Year: 2016-17) Vasan Health Care Private Ltd. Acit-Cc 2(1) बनाम Flat No.5, Ff, Door No.10/12 Chennai Anu Shanthi Apartment, 4Th Cross Street / Vs. Cit Colony, Mylapore, Chennai - 600004 "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaccv-7028-E (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri Vijay J. Reddy (Ca)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri R. Mohan Reddy (Cit)- Ld. Dr सुनवाई की तारीख/Date Of Hearing : 28.11.2022 घोषणा की तारीख /Date Of Pronouncement : 28.11.2022

For Appellant: Shri Vijay J. Reddy (CA)-Ld. ARFor Respondent: Shri R. Mohan Reddy (CIT)- Ld. DR
Section 14Section 178(6)Section 238Section 31

…lution Plan as approved by the Adjudicating Authority or upon appointment of the liquidator, as the case may be. 11. In the result, appeal filed by the assessee and the revenue are dismissed. 3. The directions of Tribunal in Pratibha Industries Ltd. vs. DCIT (142 Taxmann.com 295) are as under: - 4. Having heard both the Ld. representatives and perused the materials placed on record, we observe that the liquidation proceedings has commenced as per the order of the Hon'ble NCLT, Mumbai, in assessee's case thereby appointing Official Liquidator. We are aware that from the time of appointment of Official Liquidator,…

VASAN HEALTH CARE PRIVATE LIMITED,CHENNAI vs. ACIT, CC-2(1), CHENNAI

In the result, appeals filed by the Revenue and Assessee are dismissed

ITA 264/CHNY/2021[2014-15]Status: FixedITAT Chennai28 Nov 2022AY 2014-15

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.260/Chny/2021 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकर अपील सं./ Ita No.261/Chny/2021 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं./ Ita No.262/Chny/2021 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकर अपील सं./ Ita No.263/Chny/2021 (िनधा"रण वष" / Assessment Year: 2013-14) & आयकर अपील सं./ Ita No.264/Chny/2021 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं./ Ita No.265/Chny/2021 (िनधा"रण वष" / Assessment Year: 2015-16) & आयकर अपील सं./ Ita No.266/Chny/2021 (िनधा"रण वष" / Assessment Year: 2016-17) Vasan Health Care Private Ltd. Acit-Cc 2(1) बनाम Flat No.5, Ff, Door No.10/12 Chennai Anu Shanthi Apartment, 4Th Cross Street / Vs. Cit Colony, Mylapore, Chennai - 600004 "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaccv-7028-E (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri Vijay J. Reddy (Ca)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri R. Mohan Reddy (Cit)- Ld. Dr सुनवाई की तारीख/Date Of Hearing : 28.11.2022 घोषणा की तारीख /Date Of Pronouncement : 28.11.2022

For Appellant: Shri Vijay J. Reddy (CA)-Ld. ARFor Respondent: Shri R. Mohan Reddy (CIT)- Ld. DR
Section 14Section 178(6)Section 238Section 31

…lution Plan as approved by the Adjudicating Authority or upon appointment of the liquidator, as the case may be. 11. In the result, appeal filed by the assessee and the revenue are dismissed. 3. The directions of Tribunal in Pratibha Industries Ltd. vs. DCIT (142 Taxmann.com 295) are as under: - 4. Having heard both the Ld. representatives and perused the materials placed on record, we observe that the liquidation proceedings has commenced as per the order of the Hon'ble NCLT, Mumbai, in assessee's case thereby appointing Official Liquidator. We are aware that from the time of appointment of Official Liquidator,…

VASAN HEALTH CARE P LTD,CHENNAI vs. CIT(A)-18, CHENNAI

In the result, appeals filed by the Revenue and Assessee are dismissed

ITA 263/CHNY/2021[2013-14]Status: FixedITAT Chennai28 Nov 2022AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.260/Chny/2021 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकर अपील सं./ Ita No.261/Chny/2021 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं./ Ita No.262/Chny/2021 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकर अपील सं./ Ita No.263/Chny/2021 (िनधा"रण वष" / Assessment Year: 2013-14) & आयकर अपील सं./ Ita No.264/Chny/2021 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं./ Ita No.265/Chny/2021 (िनधा"रण वष" / Assessment Year: 2015-16) & आयकर अपील सं./ Ita No.266/Chny/2021 (िनधा"रण वष" / Assessment Year: 2016-17) Vasan Health Care Private Ltd. Acit-Cc 2(1) बनाम Flat No.5, Ff, Door No.10/12 Chennai Anu Shanthi Apartment, 4Th Cross Street / Vs. Cit Colony, Mylapore, Chennai - 600004 "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaccv-7028-E (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri Vijay J. Reddy (Ca)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri R. Mohan Reddy (Cit)- Ld. Dr सुनवाई की तारीख/Date Of Hearing : 28.11.2022 घोषणा की तारीख /Date Of Pronouncement : 28.11.2022

For Appellant: Shri Vijay J. Reddy (CA)-Ld. ARFor Respondent: Shri R. Mohan Reddy (CIT)- Ld. DR
Section 14Section 178(6)Section 238Section 31

…lution Plan as approved by the Adjudicating Authority or upon appointment of the liquidator, as the case may be. 11. In the result, appeal filed by the assessee and the revenue are dismissed. 3. The directions of Tribunal in Pratibha Industries Ltd. vs. DCIT (142 Taxmann.com 295) are as under: - 4. Having heard both the Ld. representatives and perused the materials placed on record, we observe that the liquidation proceedings has commenced as per the order of the Hon'ble NCLT, Mumbai, in assessee's case thereby appointing Official Liquidator. We are aware that from the time of appointment of Official Liquidator,…

VASAN HEALTH CARE P LTD,CHENNAI vs. CIT(A)-18, CHENNAI

In the result, appeals filed by the Revenue and Assessee are dismissed

ITA 262/CHNY/2021[2012-13]Status: DisposedITAT Chennai28 Nov 2022AY 2012-13

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.260/Chny/2021 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकर अपील सं./ Ita No.261/Chny/2021 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं./ Ita No.262/Chny/2021 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकर अपील सं./ Ita No.263/Chny/2021 (िनधा"रण वष" / Assessment Year: 2013-14) & आयकर अपील सं./ Ita No.264/Chny/2021 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं./ Ita No.265/Chny/2021 (िनधा"रण वष" / Assessment Year: 2015-16) & आयकर अपील सं./ Ita No.266/Chny/2021 (िनधा"रण वष" / Assessment Year: 2016-17) Vasan Health Care Private Ltd. Acit-Cc 2(1) बनाम Flat No.5, Ff, Door No.10/12 Chennai Anu Shanthi Apartment, 4Th Cross Street / Vs. Cit Colony, Mylapore, Chennai - 600004 "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaccv-7028-E (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri Vijay J. Reddy (Ca)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri R. Mohan Reddy (Cit)- Ld. Dr सुनवाई की तारीख/Date Of Hearing : 28.11.2022 घोषणा की तारीख /Date Of Pronouncement : 28.11.2022

For Appellant: Shri Vijay J. Reddy (CA)-Ld. ARFor Respondent: Shri R. Mohan Reddy (CIT)- Ld. DR
Section 14Section 178(6)Section 238Section 31

…lution Plan as approved by the Adjudicating Authority or upon appointment of the liquidator, as the case may be. 11. In the result, appeal filed by the assessee and the revenue are dismissed. 3. The directions of Tribunal in Pratibha Industries Ltd. vs. DCIT (142 Taxmann.com 295) are as under: - 4. Having heard both the Ld. representatives and perused the materials placed on record, we observe that the liquidation proceedings has commenced as per the order of the Hon'ble NCLT, Mumbai, in assessee's case thereby appointing Official Liquidator. We are aware that from the time of appointment of Official Liquidator,…

VASAN HEALTH CARE P LTD,CHENNAI vs. CIT(A)-18, CHENNAI

In the result, appeals filed by the Revenue and Assessee are dismissed

ITA 261/CHNY/2021[2011-12]Status: DisposedITAT Chennai28 Nov 2022AY 2011-12

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.260/Chny/2021 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकर अपील सं./ Ita No.261/Chny/2021 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं./ Ita No.262/Chny/2021 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकर अपील सं./ Ita No.263/Chny/2021 (िनधा"रण वष" / Assessment Year: 2013-14) & आयकर अपील सं./ Ita No.264/Chny/2021 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं./ Ita No.265/Chny/2021 (िनधा"रण वष" / Assessment Year: 2015-16) & आयकर अपील सं./ Ita No.266/Chny/2021 (िनधा"रण वष" / Assessment Year: 2016-17) Vasan Health Care Private Ltd. Acit-Cc 2(1) बनाम Flat No.5, Ff, Door No.10/12 Chennai Anu Shanthi Apartment, 4Th Cross Street / Vs. Cit Colony, Mylapore, Chennai - 600004 "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaccv-7028-E (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri Vijay J. Reddy (Ca)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri R. Mohan Reddy (Cit)- Ld. Dr सुनवाई की तारीख/Date Of Hearing : 28.11.2022 घोषणा की तारीख /Date Of Pronouncement : 28.11.2022

For Appellant: Shri Vijay J. Reddy (CA)-Ld. ARFor Respondent: Shri R. Mohan Reddy (CIT)- Ld. DR
Section 14Section 178(6)Section 238Section 31

…lution Plan as approved by the Adjudicating Authority or upon appointment of the liquidator, as the case may be. 11. In the result, appeal filed by the assessee and the revenue are dismissed. 3. The directions of Tribunal in Pratibha Industries Ltd. vs. DCIT (142 Taxmann.com 295) are as under: - 4. Having heard both the Ld. representatives and perused the materials placed on record, we observe that the liquidation proceedings has commenced as per the order of the Hon'ble NCLT, Mumbai, in assessee's case thereby appointing Official Liquidator. We are aware that from the time of appointment of Official Liquidator,…

VASAN HEALTH CARE P LTD,CHENNAI vs. CIT(A)-18, CHENNAI

In the result, appeals filed by the Revenue and Assessee are dismissed

ITA 260/CHNY/2021[2010-11]Status: DisposedITAT Chennai28 Nov 2022AY 2010-11

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.260/Chny/2021 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकर अपील सं./ Ita No.261/Chny/2021 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं./ Ita No.262/Chny/2021 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकर अपील सं./ Ita No.263/Chny/2021 (िनधा"रण वष" / Assessment Year: 2013-14) & आयकर अपील सं./ Ita No.264/Chny/2021 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं./ Ita No.265/Chny/2021 (िनधा"रण वष" / Assessment Year: 2015-16) & आयकर अपील सं./ Ita No.266/Chny/2021 (िनधा"रण वष" / Assessment Year: 2016-17) Vasan Health Care Private Ltd. Acit-Cc 2(1) बनाम Flat No.5, Ff, Door No.10/12 Chennai Anu Shanthi Apartment, 4Th Cross Street / Vs. Cit Colony, Mylapore, Chennai - 600004 "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaccv-7028-E (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri Vijay J. Reddy (Ca)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri R. Mohan Reddy (Cit)- Ld. Dr सुनवाई की तारीख/Date Of Hearing : 28.11.2022 घोषणा की तारीख /Date Of Pronouncement : 28.11.2022

For Appellant: Shri Vijay J. Reddy (CA)-Ld. ARFor Respondent: Shri R. Mohan Reddy (CIT)- Ld. DR
Section 14Section 178(6)Section 238Section 31

…lution Plan as approved by the Adjudicating Authority or upon appointment of the liquidator, as the case may be. 11. In the result, appeal filed by the assessee and the revenue are dismissed. 3. The directions of Tribunal in Pratibha Industries Ltd. vs. DCIT (142 Taxmann.com 295) are as under: - 4. Having heard both the Ld. representatives and perused the materials placed on record, we observe that the liquidation proceedings has commenced as per the order of the Hon'ble NCLT, Mumbai, in assessee's case thereby appointing Official Liquidator. We are aware that from the time of appointment of Official Liquidator,…

TRADE LINE ENTERPRISES PVT LTD,CHENNAI vs. ACIT, CORP CIR-3(1), CHENNAI

In the result, appeals filed by the Revenue and Assessee are dismissed

ITA 3534/CHNY/2018[2015-16]Status: DisposedITAT Chennai26 Oct 2022AY 2015-16

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.3339/Chny/2018 (िनधा1रण वष1 / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.3534/Chny/2018 (िनधा1रण वष1 / Assessment Year: 2015-16) M/S. Trade Line Enterprises Pvt. Ltd. Acit बनाम/ No.8, L & M Century Plaza, Corporate Circle-3(1), Vs. Teynampet, Chennai-600 018. Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacct-5078-Q (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri B.Ramakrishnan (Ca)- Ld. Ar !थ"कीओरसे/Respondent By : Shri Ar.V Sreenivasan (Addl. Cit)-Ld. Sr. Dr

For Appellant: Shri B.Ramakrishnan (CA)- Ld. ARFor Respondent: Shri AR.V Sreenivasan (Addl. CIT)-Ld. Sr. DR
Section 14Section 178(6)Section 238Section 31

…en appointed in assessee’s case. Accordingly, Ld. AR seek withdrawal of the appeals with a liberty to the assessee on same lines as given by Mumbai Tribunal in DCIT vs. Global Softech Ltd. (140 Taxmann.com 103) as well as in Pratibha Industries Ltd. vs. DCIT (142 Taxmann.com 295). The copies of the orders have been placed on record. The Ld. Sr. DR raised no objection for dismissal of the appeals. 3. We find that Mumbai Tribunal, on identical facts, in the case of DCIT vs. Global Softech Ltd. (140 Taxmann.com 103) gave following directions: - 6. It is pertinent to note that as per the provisions of section 14 of t…

TRADE LINE ENTERPRISES PVT LTD,CHENNAI vs. ACIT, CORP CIR-3(1), CHENNAI

In the result, appeals filed by the Revenue and Assessee are dismissed

ITA 3339/CHNY/2018[2013-14]Status: DisposedITAT Chennai26 Oct 2022AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.3339/Chny/2018 (िनधा1रण वष1 / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.3534/Chny/2018 (िनधा1रण वष1 / Assessment Year: 2015-16) M/S. Trade Line Enterprises Pvt. Ltd. Acit बनाम/ No.8, L & M Century Plaza, Corporate Circle-3(1), Vs. Teynampet, Chennai-600 018. Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacct-5078-Q (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri B.Ramakrishnan (Ca)- Ld. Ar !थ"कीओरसे/Respondent By : Shri Ar.V Sreenivasan (Addl. Cit)-Ld. Sr. Dr

For Appellant: Shri B.Ramakrishnan (CA)- Ld. ARFor Respondent: Shri AR.V Sreenivasan (Addl. CIT)-Ld. Sr. DR
Section 14Section 178(6)Section 238Section 31

…en appointed in assessee’s case. Accordingly, Ld. AR seek withdrawal of the appeals with a liberty to the assessee on same lines as given by Mumbai Tribunal in DCIT vs. Global Softech Ltd. (140 Taxmann.com 103) as well as in Pratibha Industries Ltd. vs. DCIT (142 Taxmann.com 295). The copies of the orders have been placed on record. The Ld. Sr. DR raised no objection for dismissal of the appeals. 3. We find that Mumbai Tribunal, on identical facts, in the case of DCIT vs. Global Softech Ltd. (140 Taxmann.com 103) gave following directions: - 6. It is pertinent to note that as per the provisions of section 14 of t…