Income Tax Appellate Tribunal - Delhi
Savita Jain, Delhi vs Acit, Circle- 57(1), New Delhi on 14 February, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES "FRIDAY": DELHI
BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER
AND
SHRI O.P. KANT, ACCOUNTANT MEMBER
Stay Application No.109/Del./2020
Arising out of
ITA.No.911/Del./2019 - Assessment Year 2015-2016
Smt. Savita Jain, The ACIT, Circle - 57 (1),
Delhi. PAN AAIPJ9618B
vs., Vikas Bhawan,
C/o. Shri Akhlesh Kumar,
Advocate, 206-207, Ansal I.P. Estate,
Satyam, RDC, Ghaziabad.
New Delhi - 201 001.
PIN - 201 002.
(Applicant) (Respondent)
Shri Vinay Verma And
For Assessee :
Shri Rohit Tiwari, Advocates
For Revenue : Shri Akhilesh Gupta, Sr. D.R.
Date of Hearing : 14.02.2020
Date of Pronouncement : 14.02.2020
ORDER
PER BHAVNESH SAINI, J.M.
We have heard the Learned Representatives of both the parties.
2. The assessee filed the present stay application seeking stay against the outstanding demand of 2 SA.No.109/Del./2020 Smt. Savita Jain, Delhi.
Rs.1,47,89,370/- for the A.Y. 2015-2016. Learned Counsel for the Assessee submitted that the assessee has already paid Rs.44,46,194/- and after adding interest under section 220(2), the balance demand comes to Rs.1,04,58,198/-. Learned Counsel for the Assessee submitted that assessee is willing to pay Rs.20 lakhs more to the Revenue Department.
3. After considering the facts of the case above and without commenting upon the merits of the case, we grant stay against the outstanding demand for a period of four months or disposal of the appeal whichever expire earlier, subject to payment of Rs.20 lakhs by assessee to the Revenue Department on or before 29.02.2020. Appeal is already fixed for hearing on 18.03.2020. Assessee shall not seek unnecessary adjournments in the matter. Paper book, if any, be filed as per Rules. Stay application of the Assessee is allowed with the above conditions. Copy of the Order be provided to both the parties.
4. In the result, Stay Application of the Assessee allowed.
3
SA.No.109/Del./2020 Smt. Savita Jain, Delhi.
Order pronounced in the open Court.
Sd/- Sd/- (O.P. KANT) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER
Delhi, Dated 14th February, 2020 VBP/-
Copy to
1. The appellant
2. The respondent
3. CIT(A) concerned
4. CIT concerned
5. D.R. ITAT "FRIDAY" Bench
6. Guard File // BY Order // Asst. Registrar, ITAT, Delhi Benches, Delhi.