Chattisgarh High Court
M/S. Chhattisgarh Mineral Development ... vs Principal Commissioner Of ... on 27 April, 2017
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WP (T) No. 39 of 2017
M/s. Chhattisgarh Mineral Development Corporation Ltd.,
Sona Khan Bhawan, Ring Road No.1, Purena P.O. Ravigram,
P.S. Telibandha, Tah & Distt.Raipur (CG) Pin 492006
---- Petitioner
Versus
1. Principal Commissioner of Income Tax-1, Central Revenue
Building, Civil Lines Raipur, P.S. Civil Lines, Tah & Distt.Raipur
(CG) Pin 492001
2. Commissioner of Income Tax (Appeals)-1, Central Revenue
Building, Civil Lines, Raipur, P.S. Civil Lines, Tah & Distt.Raipur
(CG) Pin 492001
3. Assistant Commissioner of Income Tax-3(1), Central Revenue
Building, Civil Lines, Raipur, P.S. Civil Lines, Tah & Distt.Raipur
(CG) Pin 492001
--- Respondents
For petitioner : Mr.M.K.Sinha, Advocate For Respondents : Mrs.Naushina Ali, Advocate Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 27/04/2017 Heard
1. The petitioner has filed this writ petition under Article 226 of the Constitution of India directing respondent No.2 to forthwith dispose of the appeal filed under Section 246 of the Income Tax Act, 1961 and also to grant stay on recovery of balance disputed demand covered in first appeal.
2. Learned counsel for the respondents would submit that interim order has already been passed.
3. Be that as it may, the Appellate Authority is directed to decide the pending appeal of the petitioner within outer limit of eight weeks and also consider an application for interim order, if any.
4. With the aforesaid observation, the writ petition finally stands disposed of. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) JUDGE B/-