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Applewoods Estate Pvt. Ltd.,, Ahmedabad v. The Dy. Cit.(int. Taxn.)-1,, Ahmedabad

Applewoods Estate Pvt. Ltd.,, Ahmedabad v. The Dy. Cit.(int. Taxn.)-1,, Ahmedabad

(Income Tax Appellate Tribunal, Ahmedabad)

43/Ahd/2017 | 03-03-2017

By way of these Stay Petitions, the assessee applicant seeks extension of stay on the collection/recovery of the following amounts of tax:- Rs.14,16,664/- (S.A. No.43/Ahd/2017) Rs.14,27,829/- (S.A. No.44/Ahd/2017) Rs. 6,10,167/- (S.A. No.45/Ahd/2017)

2. In these cases, assessee already paid Rs. 2,12,500/-, Rs. 2,14,175/- & S.P. Nos. 43, 44 & 45/Ahd/2017 (In ITA Nos. 2849, 2850 & 2851/Ahd/2015) Applewoods Estate Pvt. Ltd. vs. DCIT - 2 - Rs. 91,525/- to the Department and remaining outstanding Rs. 12,04,164/-, Rs. 12,13,654/- & Rs. 5,18,642/- and whole demand is disputed.

3. Ld. AR states that this case is covered by Identical Case No. [2016] 73 taxmann.com 108 (Ahmedabad-Trib.) stay is granted subject to the condition that assessee will pay Rs. 5 Lacs on or before 31/03/2017, balance demand is stayed for 180 days or till the final disposal of appeal, whichever is earlier.

3. Next date of hearing is 13/04/2017 and same has been communicated to the Ld. AR and service of notice is waived.

4. In the result, these present Stay Applications are allowed. This Order pronounced in Open Court on 03/03/2017 Sd/- Sd/- ..   ( ) ( ) ( N.K. BILLAIYA ) ( MAHAVIR PRASAD ) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 03/03/2017 S.P. Nos. 43, 44 & 45/Ahd/2017 (In ITA Nos. 2849, 2850 & 2851/Ahd/2015) Applewoods Estate Pvt. Ltd. vs. DCIT - 3 - !#$ %$/Copy of the Order forwarded to : 1. / The Appellant 2. ( / The Respondent. 3. 6 8 / Concerned CIT 4. 8() / The CIT(A) 5. 9 6, . 6, / DR, ITAT, Ahmedabad 6.  / Guard file. / BY ORDER, (9  //True Copy// / (Dy./Asstt.Registrar) , / ITAT, Ahmedabad True Copy

1. Date of dictation 03/03/2017 (dictation-pad 1 pages attached at the end of this appeal-file)

2. Date on which the typed draft is placed before the Dictating Member 03/03/2017

3. Other Member

4. Date on which the approved draft comes to the Sr.P.S./P.S..

5. Date on which the fair order is placed before the Dictating Member for pronouncement

6. Date on which the fair order comes back to the Sr.P.S./P.S.

7. Date on which the file goes to the Bench Clerk

8. Date on which the file goes to the Head Clerk...

9. The date on which the file goes to the Assistant Registrar for signature on the order..

10. Date of Dispatch of the Order

Advocate List
Bench
  • SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER
  • SHRI MAHAVIR PRASAD, JUDICIAL MEMBER
  • SHRI SHRI MAHAVIR PRASAD, JUDICIAL MEMBER
Eq Citations
  • LQ/ITAT/2017/2406
Head Note

A. Income Tax — Stay — Tax recovery — Tax recovery proceedings — Stay of — Assessee already paid some amount and remaining outstanding amount and whole demand is disputed — Stay granted subject to condition that assessee will pay Rs. 5 Lacs on or before 31/03/2017, balance demand is stayed for 180 days or till final disposal of appeal, whichever is earlier