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Income Tax Appellate Tribunal - Bangalore

Hajee A P Bava & Company Constructions ... vs Assistant Commissioner Of Income Tax ... on 22 December, 2017

                IN THE INCOME TAX APPELLATE TRIBUNAL
                         "A" BENCH : BANGALORE

       BEFORESHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND
         SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER

                                S.P. No. 277/Bang/2017
                             (in ITA No. 2153/Bang/2017)
                              Assessment Year :2014-15

     M/s. Hajee A.P. Bava& Company
     Constructions Pvt. Ltd.,
                                                      The Assistant Commissioner
     HAPBCO Tower, #32, 9th Main Road,
                                                      of Income Tax,
     RPC Layout, Vijayanagar,                  Vs.
                                                      Circle 3 (1) (2),
     Bangalore - 560 104.
                                                      Bangalore.
     PAN: AACCH 1218C
              APPELLANT                                      RESPONDENT

               Assessee by       : Shri Cherian K. Baby, CA
               Revenue by        : Shri K.R. Narayana, JCIT (DR)

                    Date of hearing       : 22.12.2017
                    Date of Pronouncement : 22.12.2017

                                       ORDER
Per Shri A.K. Garodia, Accountant Member

This Stay Petition is filed by the assessee seeking stay of disputed outstanding demand of Rs. 3,78,06,280/- for Assessment Year 2014-15.

2. In the course of hearing before us, it was pointed out by the ld. AR of assessee that the assessee has already made payment of Rs. 137.07 lakhs which is around 34% of disputed demand excluding interest. At this juncture, the bench wanted to see the present financial position of the assessee company. In reply, it was submitted by ld. AR of assessee that the same is not readily available but the assessee will be satisfied even if early hearing is granted after rejecting the stay petition. The ld. DR of revenue also submitted that if the stay petition is rejected and only early hearing is granted, he has no objection.

3. We have considered the rival submissions and in view of the above discussion, we dismiss the stay petition and grant early hearing to the assessee. The S.P. No.277/Bang/2017 (in ITA No. 2153/Bang/2017) Page 2 of 2 Registry is directed to fix this appeal for hearing on 17.01.2018. Since the date of hearing was pronounced in the open court, no separate notice of hearing is required to be issued.

4. In the result, the stay petition filed by the assessee is dismissed.

Order pronounced in the open court on the date mentioned on the caption page.

       Sd/-                                                         Sd/-
(SUNIL KUMAR YADAV)                                         (ARUN KUMAR GARODIA)
    Judicial Member                                            Accountant Member

Bangalore,
Dated, the 22nd December, 2017.
/MS/

Copy to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT, Bangalore.
6. Guard file
                                                               By order



                                                        Senior Private Secretary,
                                                      Income Tax Appellate Tribunal,
                                                              Bangalore.