Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Income Tax Appellate Tribunal - Kolkata

Sri Govinda Chandra Paul, Kolkata vs Dcit, Circle-50, Kolkata, Kolkata on 31 March, 2017

     IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH 'B' KOLKATA

       [Before Hon'ble Shri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM ]
                                   S.A.No.01/Kol/2017
                                (A/o ITA No.04/Kol/2017)
                                Assessment Year : 2007-08

Shri Govinda Chandra Paul                    -versus-        D.C.I.T., Circle-50,
 Kolkata                                                     Kolkata
(PAN:AGBPP 6114 D)
(Appellant)                                                  (Respondent)

For the Appellant: Shri S.K.Dasgupta, AR
For the Respondent: Shri Rajat Kumar Kureel, JCIT.Sr.DR

       Date of Hearing : 31.03.2017
       Date of Pronouncement : 31.03.2017.

                                             ORDER


PER N.V.VASUDEVAN, JM:

This is an application filed by the assessee praying for an order of stay of recovery of outstanding demand of Rs.21,49,726/- arising out of the order of assessment and CIT(A) for A.Y.2007-08.

2. The ld. Counsel for the assessee made submissions with regard to the existence of the prima facie case the balance of convenience and hardship to the assessee and also submitted that if the appeal is taken up for hearing out of turn hearing that would meet the ends of justice for the present. The ld. DR had no objection for the appeal being taken up for hearing out of turn. Accordingly, the appeal of the Assessee is fixed out of turn for hearing on 27.04.2017. The date of hearing was announced in the open court and has also informed to the parties that no separate notice of hearing would be sent to them. Since the appeal is being taken up for hearing out of turn we are of the view that the Stay Application for grant of stay does not require consideration at this stage.

S.A.No.27/Kol/2017 (A/o ITA No.1545/Kol/2016)-Shri Satyendra Nath Parui A.Y.2010-11 1

3. In the result, the Stay Application is dismissed on the terms stated above.

Order pronounced in the Court on 31.03.2017.

               Sd/-                                             Sd/-

         [Waseem Ahmed ]                                      [ N.V.Vasudevan ]
        Accountant Member                                       Judicial Member

Dated     : 31.03.2017.

[RG PS]

Copy of the order forwarded to:

1.Sri Govinda Chandra Paul, 485, Municipal Office Lane, Kolkata-700074.

2. D.C.I.T., Circle-50, Kolkata

3. C.I.T.(A)-15, Kolkata 4. C.I.T.- 17, Kolkata.

5. CIT(DR), Kolkata Benches, Kolkata.

True Copy By order, Asst. Registrar, ITAT, Kolkata Benches S.A.No.27/Kol/2017 (A/o ITA No.1545/Kol/2016)-Shri Satyendra Nath Parui A.Y.2010-11 2