Income Tax Appellate Tribunal - Jaipur
Gillette India Ltd., Alwar vs Acit, Alwar on 21 February, 2017
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IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR
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BEFORE: SHRI BHAGCHAND, AM AND SHRI KUL BHARAT, JM
Stay Application No. 1/JP/2017
( Arising out of SA No. 20/JP/2016 & 09/JP/2017 in IT(TP)A No. 1/JP/2016)
fu/kZkj.k o"kZ@Assessment Year : 2011-12.
M/s. Gillete India Ltd., cuke The ACIT,
SPA 65A, Industrial Area, Bhiwadi, Vs. Circle-2,
Alwar. Alwar.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAACI 3924 J
vihykFkhZ@Appellant izR;FkhZ@Respondent
fu/kZkfjrh dh vksj ls@ Assessee by : Shri Anil Nuwal (C.A.)
jktLo dh vksj ls@ Revenue by: Smt. Roshanta Meena (JCIT)
lquokbZ dh rkjh[k@ Date of Hearing : 17.02.2017.
?kks"k.kk dh rkjh[k@ Date of Pronouncement : 21/02/2017.
EXTENTION OF STAY
vkns'k@ ORDER
PER SHRI KUL BHARAT, J.M.
The assessee has filed this stay application seeking extension of stay granted vide order dated 15.11.2016. It is contended by the ld. Counsel for the assessee that on the date of hearing fixed for 25.01.2017 the assessee was ready to argue the case but on this date the Revenue has sought adjournment. The ld. Counsel submitted that the delay is not caused by any act of the assessee. Therefore, he submitted that the extension of stay may be granted. He submitted that the appeal is fixed for hearing on 05.04.2017 and the stay is expiring on 26.01.2017.
2. The ld. D/R has no objection for extension of say.
3. After hearing both the parties, we deem it proper to extend the stay which was granted vide order dated 15.11.2016, for another 90 days i.e. 27.01.2017 to 2 SA No. 1/JP/2017 M/s. Gillette India Ltd.
26.04.2017. The revenue authorities are hereby directed not to take any coercive action for recovery of the balance outstanding demand. The stay application is disposed off in the above terms.
4. In the result, stay applications of the assessee are allowed.
Order pronounced in the open court on 21/02/2017.
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( BHAGCHAND) ( KUL BHARAT )
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Jaipur
Dated:- 21/02/2017.
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vkns'k dh izfrfyfi vxzfs "kr@Copy of the order forwarded to:
1. The Appellant- M/s. Gillette India Ltd.,Alwar.
2. The Respondent - The ACIT Circle-2, Alwar.
3. The CIT(A).
4. The CIT,
5. The DR, ITAT, Jaipur
6. Guard File (SA No. 1/JP/2017) vkns'kkuqlkj@ By order, lgk;d iathdkj@ Assistant. Registrar 3 SA No. 1/JP/2017 M/s. Gillette India Ltd.