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Judgment
RAJIV SHAKDHER, J. (ORAL):
These appeals concern Assessment Year (AY) 2012-13 [ITA No.551/2022] and AY 2011-12 [ITA No.554/2022].
Via these appeals, challenge is laid to the order of the Income Tax Appellate Tribunal [in short, “Act”] dated 04.12.2019.
It is not in dispute that no incriminating material was found vis-à-vis the said AYs which, we are told, are completed AYs.
Even according to Mr Aseem Chawla, learned senior standing counsel, who appears on behalf of the appellant/revenue, the issue raised in the above-captioned appeals stands covered by the judgment rendered by a coordinate bench of this court in CIT v. Kabul Chawla, 380 ITR 573.
The aforementioned judgment has been affirmed by the Supreme Court in Commissioner of Income Tax vs. Abhisar Buildwell Pvt. Ltd., 2023 SCC OnLine SC 481.
Thus according to us, no substantial question of law arises for consideration in the above-captioned appeals.
Consequently, the appeals and the pending applications are closed.
Parties will act based on the digitally signed copy of the order.