Income Tax Appellate Tribunal - Indore
M.P. Audhyogik Kendra Vikas Nigam ... vs The Dy, Cit 3(1), Indore on 23 March, 2018
आयकर अपील य अ धकरण ,इ दौर यायपीठ ,इ दौर
IN THE INCOME TAX APPELLATE TRIBUNAL,
INDORE BENCH, INDORE
ी कुल भारत, या यक सद य
तथा
ी मनीष बोरड, लेखा सद य के सम
BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER
AND
SHRI MANISH BORAD, ACCOUNTANT MEMBER
रोक या चका सं./S.A. Nos. 24 to 27/Ind/2018
आ.अ.सं. / I.T.A. Nos.229 to 232/Ind/2018 से उ ू त
नधारण वष/ Assessment Years: 2009-10, 2010-11, 2011-12 & 2013-14
Madhya Pradesh Audyogik vs. Assistant Commissioner of
Kendra Vikas Nigam Income-tax,
(Indore) Limited, 3(1),
Indore. Indore.
अपीलाथ /Appellant यथ /Respondent
था.ले.सं./PAN: AADCM7525Q
रोक या चका सं./S.A. Nos. 29 & 30/Ind/2018
आ.अ.सं. / I.T.A. Nos. 68 & 69/Ind/2018 से उ ू त
नधारण वष/ Assessment Years: 2008-09 & 2013-14
SEZ Indore Limited vs. Assistant Commissioner of
Indore. Income-tax,
3(1),
Indore.
अपीलाथ /Appellant यथ /Respondent
था.ले.सं./PAN: AAJCS7745J
MPAKVN - STAY 2
रोक या चका सं./S.A. Nos. 31 & 32/Ind/2018
आ.अ.सं. / I.T.A. Nos.67 & 66/Ind/2018 से उ ू त
नधारण वष/ Assessment Years: 2012-13 & 2014-15
Madhya Pradesh Audyogik vs. Assistant Commissioner of
Kendra Vikas Nigam Income-tax,
(Indore) Limited, 3(1),
Indore. Indore.
अपीलाथ /Appellant यथ /Respondent
था.ले.सं./PAN: AADCM7525Q
आवेदनकता क ओर से/Applicant by : Shri Sumit Nema, Sr.
Adv. and
Shri S.N.Agrawal, C. A.
यथ क ओर से/Respondent by : Shri Lal Chand, CIT DR
and Shri Rajeeb Jain,
Sr. DR
सुनवाई क तारीख/Date of hearing : 23.03.2018.
उ ोषणा क तारीख/Date of : 23.03.2018
pronouncement
आदेश /O R D E R
PER KUL BHARAT, J.M. :
These eight Stay Applications are filed by both the above assessees seeking stay of the demand in the above assessment years.
2. The Ld. Counsel for the assessee prayed that the stay of outstanding demand may be granted. The Ld. Counsel for the assessee further pointed out that the Bank accounts have been attached by the Department. The Ld. Counsel for the assessee MPAKVN - STAY 3 further filed the chart of position of demand for the Stay Petitions No. 24 to 27/Ind/2018, which reads as under :
Assessment Amount
Year (Rs.)
2009-10 2,33,63,605
2010-11 53,67,904
2011-12 18,45,89,599
2013-14 9,54,80,138
Total Rs.30,88,01,246
3. The Ld. Departmental Representative opposed the stay applications.
4. After hearing both the parties, we grant the stay of the outstanding demand in terms as indicated hereinabove subject to the following conditions :-
(i) The assessee company would deposit Rs.
35,00,00,000/- of the tax demand related to the issues covered in I.T.A.Nos. 229 to 232/Ind/2018, 67 & 66/Ind/2018 and I.T.A.Nos. 68 & 69/Ind/2018 vide our decision dated 21.03.2018 passed in I.T.A. No. 347 to 351/Ind/2013 etc. for assessment years 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 in the case of MPAKVN assessment years 2006-07, 2009-10 and 2010-11 in the case of M/s. SEZ Indore Limited, Indore. Accordingly, the Revenue would release MPAKVN - STAY 4 Bank accounts of the assessee company as attached for the recovery of the outstanding demand.
(ii) This stay order will remain in force for 180 days or till the disposal of the appeals, whichever is earlier.
5. By this order, our Stay order passed dated 07.03.2018 passed in I.T.A. Nos. 67, 66, 68 & 69/Ind2018 vide Stay Petition Nos. 1 to 4/Ind/2018 in the case of MPAKVN and SEZ Indore Limited, Indore, would stand modified.
6. The Stay Applications are disposed of in the terms indicated above.
Order was pronounced in the open court on 23.03.2018.
sd/- Sd/-
(मनीष बोरड) (कुल भारत)
लेखा सद य या यक सद य
(MANISH BORAD) (KUL BHARAT)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Indore; दनांक Dated : 23/03/2018 CPU/SPS Copy to: Assessee/AO/Pr. CIT/ CIT (A)/ITAT (DR)/Guard file.
By order Private Secretary/DDO, Indore MPAKVN - STAY 5 .