Income Tax Appellate Tribunal - Ahmedabad
M/S. Zirconia Cara Tech Glazes,, ... vs Dy.Commissioner Of Income Tax,, ... on 15 November, 2017
SP No. 36 & 37/Ahd/2016
In ITA Nos. 376 & 377/Ahd/2016
M/s. Zirconia cera tech glazes vs. DCIT
Assessment year: 2007-08 & 2008-09
Page 1 of 2
IN THE INCOME TAX APPELLATE TRIBUNAL,
AHMEDABAD 'D' BENCH, AHMEDABAD
[Coram: Pramod Kumar AM and Mahavir Prasad JM]
SP Nos. 36 & 37/Ahd/2016
In ITA Nos. 376 & 377/Ahd/2016
Assessment year: 2007-08 & 2008-09
M/s. Zirconia Cera Tech Glazes ................Appellant
Survey No. 236, At. Palaj,
District Mehsana - 383 410
[PAN : AAAFZ 3640 D]
Vs
DCIT ............Respondent
Mehsana Circle,
Mehsana
Appearances by
TP Hemani for the applicant
VK Singh for the respondent
Hearing concluded on : November 14, 2017
Order pronounced on : November 15, 2017
O R D E R
Per Pramod Kumar, AM:
1. By way of these two stay applications, the assessee applicant seeks a grant of ad-interim stay of the outstanding demand in the respective appeals for the assessment years 2007-08 and 2008-09.
2. At the time of hearing before us, learned counsel for the assessee contends that the related appeals are already heard by the Tribunal and order thereon is awaited. He, therefore, pleads that the recovery of outstanding demand may be stayed for such period till order on appeals is pronounced. In view of the aforesaid submission of the assessee, the learned Departmental Representative did not oppose to the stay being granted to the assessee.
3. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of applicable legal position. As the related SP No. 36 & 37/Ahd/2016 In ITA Nos. 376 & 377/Ahd/2016 M/s. Zirconia cera tech glazes vs. DCIT Assessment year: 2007-08 & 2008-09 Page 2 of 2 appeals are already heard and the order is reserved thereon, we deem it fit and proper to grant the stay till the order on the related appeals is communicated to the parties.
4. In the result, these stay applications are allowed as indicated above. Pronounced in the open court today on the 15th _ November, 2017.
Sd/- Sd/-
Mahavir Prasad Pramod Kumar
(Judicial Member) (Accountant Member)
Ahmedabad, the day of November, 2017
Copies to: (1) The appellant (2) The respondent
(3) CIT (4) CIT(A)
(5) DR (6) Guard File
By order
TRUE COPY
Assistant Registrar
Income Tax Appellate Tribunal
Ahmedabad benches, Ahmedabad
1. Date of dictation: ........14.11.2017
2. Date on which the typed draft is placed before the Dictating Member: ... 14.11.2017........
3. Date on which the approved draft comes to the Sr. P.S./P.S.: ...15.11.2017.... .
4. Date on which the fair order is placed before the Dictating Member for Pronouncement:... 15.11.2017....
5. Date on which the file goes to the Bench Clerk : .. 15.11.2017....
6. Date on which the file goes to the Head Clerk : ..................................
7. The date on which the file goes to the Assistant Registrar for signature on the order: ......