Income Tax Appellate Tribunal - Pune
Satish Bhagwantrao Talekar (Huf),, ... vs Income -Tax Officer,, Aurangabad on 7 July, 2017
आयकर अपील य अ धकरण] पण
ु े यायपीठ "बी" पण
ु े म
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCH "B", PUNE
BEFORE MS. SUSHMA CHOWLA, JM AND
SHRI ANIL CHATURVEDI, AM
आयकर अपील सं . / S.A. No.71/PUN/2017
(Arising out of ITA No.1087/PUN/2017)
नधा रण वष / Assessment Year : 2011-12
Satish Bhagwantrao Talekar (HUF), .......... अपीलाथ /
Plot No.2, Vedant Nagar,
Appellant
Station Road,
Aurangabad - 431001.
PAN : AACHT1722N.
बनाम v/s
Income Tax Officer, .......... यथ /
Ward-2(2), Aurangabad.
Respondent
अपीलाथ क ओर से / Appellant by : Shri Nilesh Khandelwal.
यथ क ओर से / Respondent by : Shri Ajay Modi.
सन
ु वाई क तार ख / घोषणा क तार ख /
Date of Hearing : 07.07.2017 Date of Pronouncement: 07.07.2017
आदे श / ORDER
PER ANIL CHATURVEDI, AM :
Through the present stay application, the assessee wants us to stay the outstanding tax demand of Rs.49,61,860/- for A.Y. 2011-12.
2. Before us Ld.A.R. submitted that against the total tax demand of Rs.50,86,787/- assessee has already deposited Rs.24,17,440/- and the net outstanding demand is Rs.26,69,348/- and has thus deposited around 48% of the tax demand. He further submitted that the assessee has a prima facie strong arguable case. He therefore submitted that the entire tax demand be stayed and early hearing be granted. Ld. D.R. on the other hand opposed the 2 stay application and submitted that the assessee be asked to deposit atleast 50% of the outstanding demand.
3. We have heard the rival submissions and perused the material on record. Considering the submissions made by Ld.A.R and the fact that assessee has already deposited around 48% of disputed tax demand, we are of the view that assessee has a case where the stay could be granted. We accordingly grant the stay of balance demand of tax for a period of 180 days or till disposal of appeal whichever is earlier. The Registry is also directed to fix the hearing of appeal on 19.09.2017. Since the date of hearing was pronounced in open Court, no separate notice for conveying the date of hearing is required to be issued. In case the assessee wishes to file a Paper Book, the same should be filed well in advance and as per ITAT Rules. Further, the assessee shall not seek adjournment of hearing without compelling and justifiable reasons. In case of breach of this condition, the stay shall get automatically vacated unless otherwise directed.
4. In the result, the stay application filed by the assessee is disposed off on the terms indicated in the foregoing paragraph.
Order pronounced on 7th day of July, 2017.
Sd/- Sd/-
(SUSHMA CHOWLA) (ANIL CHATURVEDI)
या यक सद!य / JUDICIAL MEMBER लेखा सद!य / ACCOUNTANT MEMBER
पुणे Pune; दनांक Dated : 7th July, 2017.
Yamini 3 आदे श क# $ त&ल'प अ(े'षत/Copy of the Order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent
3. CIT(A)-2, Aurangabad.
4. Pr.CIT-II, Aurangabad.
5. #वभागीय &त&न'ध, आयकर अपील य अ'धकरण, "बी" / DR, ITAT, "B" Pune;
6. गाड- फाईल / Guard file.
आदे शानस ु ार/ BY ORDER,स // True Copy // सहायक रिज23ार/ Assistant Registrar, आयकर अपील य अ'धकरण ,पुणे / ITAT, Pune.