PESCO BEAM ENVIRONMENTAL SOLUTIONS PRIVATE LTD. Vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CORPORATE CIRCLE-5(2)

JUDGEMENT

(1.) This appeal by the assessee under Section 260 A of the Income Tax Act, 1961 ('the Act' for brevity) is directed against the order dated 21.05.2020 passed by the Income Tax Appellate Tribunal, B Bench, Chennai in I.T.A.No.2623/Chny/2012 for the assessment year 2012-13. The appeal is admitted on the following substantial questions of law:

(2.) We have elaborately heard Mr.A.S.Sriraman, learned counsel appearing for the appellant / assessee and Ms.R.Hemalatha, learned Senior Standing Counsel who accepts notice for the respondent.

(3.) The assessment for the year under consideration namely Assessment Year 2012-13 was completed under Section 143 (3) read with Section 92 (C) (A) of the Act by order dated 27.02.2016. Against certain addition was made, the assessee being aggrieved, filed an appeal before the Commissioner of Income Tax (Appeals)-VI, Chennai ('the CIT (A)' for brevity). The appeal was not considered on merits and was dismissed by the CIT (A) by order dated 31.07.2017 on the ground that the assessee has not paid the self assessment tax which the assessee had admitted before the appellate authority. Aggrieved by the same, the assessee preferred an appeal before the Tribunal. The following four grounds were raised before the Tribunal: