Income Tax Appellate Tribunal - Amritsar
Smt. Kiran Mahajan, Jammu vs Income Tax Officer, Ward-1(2) Jammu on 17 May, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
AMRITSAR BENCH; AMRITSAR.
BEFORE SH. SANJAY ARORA, ACCOUNTANT MEMBER
AND SH. N. K. CHOUDHRY, JUDICIAL MEMBER
Stay Application No. 15/Asr/2017
(arising out of ITA No. 319/Asr/2017)
Assessment Years: 2012-13
Kiran Mahajan, Vs. Income Tax Officer,
Prop. M/s Rishav Enterprises, Ward-1(2), Jammu
H.No.7, Sector-3, Trikuta Nagar
Jammu
[PAN: AJFPM 5123R]
(Applicant) (Respondent)
Appellant by : Sh. P. N. Arora (Adv.)
Respondent by: Sh. A. N. Mishra (D.R.)
Date of Hearing: 17.05.2018
Date of Pronouncement: 17.05.2018
ORDER
Per Sanjay Arora, AM:
An interim stay was granted by the Tribunal in this case on October 10, 2017 as the hearing of the appeal had been taken up it. The same was extended from time to time as the hearing of the appeal came to be adjourned from time to time for one reason or another. The appeal being finally heard today instant, we grant a further stay of three months or the disposal of the appeal by the tribunal, whichever is earlier.
2 S. A. No. 15/Asr/2017(arising out of ITA No. 119/Asr/2017) Kiran Mahajan v. ITO
2. In the result, the assessee's stay application is allowed.
Order pronounced in the open court on May 17, 2018 Sd/- Sd/-
(N. K. Choudhry) (Sanjay Arora)
Judicial Member Accountant Member
Date: 17.05.2018.
/GP/Sr. Ps.
Copy of the order forwarded to:
(1) The Applicant: Kiran Mahajan, Prop. M/s. Rishav Enterprises, H.No.7, Sector-3, Trikuta Nagar Jammu (2) The Respondent: Income Tax Officer, Ward-1(2), Jammu (3) The CIT(Appeals), Jammu (4) The CIT, concerned.
(5) The Sr. DR, I.T.A.T. True Copy By Order