Madhya Pradesh High Court
Nic Construction India Pvt. Ltd. vs Commissioner Of Income Tax (Appeal) on 14 November, 2017
THE HIGH COURT OF MADHYA PRADESH
WP-18162-2017
(NIC CONSTRUCTION INDIA PVT. LTD. Vs COMMISSIONER OF INCOME TAX (APPEAL))
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Jabalpur, Dated : 14-11-2017
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Shri Pratyush Tripathi, Advocate for the petitioner.
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Shri Sanjay Lal, Advocate for the respondents.
Heard.
Pr Petitioner is an assessee for the Assessment Year 2012-13. His a hy income was assessed to tax by the Assessing Officer vide order dated 13.03.2015. Pursuant thereof, additional demand was raised under ad Section 143 (3) of the Income Tax Act. Against the order of the M Assessing Officer, undisputedly petitioner has preferred an appeal, but has not moved any application for stay.
of Learned counsel for the petitioner submits that this petition may rt be disposed of with a direction that in case petitioner prefers stay ou application in accordance with the law including CBDT Circular then the stay application shall be disposed of by the Appellate Authority in C accordance with law. h In view of the submission made by counsel for the petitioner, ig this petition is disposed of with the said liberty. H In case, an application for stay is filed before the Appellate Authority within 15 days from today then the application shall be considered and decided on its merit by the Appellate Authority within next 15 days.
C.C. as per rules.
(S.K. SETH) (SMT. ANJULI PALO)
JUDGE JUDGE
@shish
Digitally signed by ASHISH KUMAR JAIN
DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=ae1feb90b41e3a14b8c420508ecd8ba2bde2b62fc41b9 03d877df0a395fdd4c6, cn=ASHISH KUMAR JAIN sh Date: 2017.11.15 16:00:07 +05'30' e ad Pr a hy ad M of rt ou C h ig H