Punjab-Haryana High Court
M/S Amritsar Improvement Trust vs Deputy Commissioner Of Income Tax ... on 30 June, 2015
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 20477 of 2014
Date of Decision:- 30.06.2015
M/s. Amritsar Improvement Trust, Amritsar ......Petitioner(s)
vs.
Deputy Commissioner of Income Tax, Amritsar ......Respondent(s)
AND
CWP No. 20478 of 2014
M/s. Amritsar Improvement Trust, Amritsar ......Petitioner(s)
vs.
Deputy Commissioner of Income Tax, Amritsar ......Respondent(s)
CORAM:- HON'BLE MR. JUSTICE S.J. VAZIFDAR,
ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE G.S.SANDHAWALIA
Present:- Mr. Saurabh Kapoor, Advocate,
for the petitioner.
Mr. Denesh Goyal, Advocate,
for the respondents.
S.J. VAZIFDAR, A.C.J. (Oral)
The only relief claimed in these writ petitions is for issuance of a writ of mandamus directing the respondents not to take any coercive action for recovery of the penalty demand of about `2.60 crores till the disposal of the quantum appeal by the Income Tax Appellate Tribunal.
We are informed by the respondents that the matter has already been heard and that the final judgment is awaited.
SHIVANI GUPTA 2015.07.01 14:00 I attest to the accuracy and integrity of this document Chandigarh -2-In the circumstances, the writ petitions are disposed of by continuing the interim order dated 30.09.2014 till the decision of the Tribunal in the quantum appeal.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (G.S. SANDHAWALIA) JUDGE 30.06.2015 shivani SHIVANI GUPTA 2015.07.01 14:00 I attest to the accuracy and integrity of this document Chandigarh