Income Tax Appellate Tribunal - Indore
Mp Audhyogik Kendra Vikas Nigam ... vs Acit 3 (1 ), Indore on 7 June, 2019
Extension of stay 1
MPAKVN & SEZ, Indore
आयकर अपील य अ धकरण ,इ दौर यायपीठ ,इ दौर
IN THE INCOME TAX APPELLATE TRIBUNAL,
INDORE BENCH, INDORE
ी कुल भारत, या यक सद य
तथा
ी मनीष बोरड, लेखा सद य के सम%
BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER
AND
SHRI MANISH BORAD, ACCOUNTANT MEMBER
रोक या चका सं./S.A. 49 to 52/Ind/2019
आ.अ.सं. / I.T.A. Nos.229 to 232/Ind/2018 से उ+त
ू
नधा-रण वष-/ Assessment Years: 2009-10, 2010-11, 2011-12 & 2013-14
Madhya Pradesh Audyogik vs. Assistant Commissioner of
Kendra Vikas Nigam Income-tax,
(Indore) Limited, 3(1),
Indore. Indore.
अपीलाथ /Appellant यथ /Respondent
था.ले.सं./PAN: AADCM7525Q
रोक या चका सं./S.A. Nos. 53 & 54/Ind/2019
आ.अ.सं. / I.T.A. Nos. 68 & 69/Ind/2018 से उ+त
ू
नधा-रण वष-/ Assessment Years: 2008-09 & 2013-14
SEZ Indore Limited vs. Assistant Commissioner of
Indore. Income-tax,
3(1),
Indore.
अपीलाथ /Appellant यथ /Respondent
था.ले.सं./PAN: AAJCS7745J
रोक या चका सं./S.A. Nos. 55 & 56/Ind/2019
आ.अ.सं. / I.T.A. Nos. 67/Ind/2018 & 66/Ind/2018 से उ+त
ू
नधा-रण वष-/ Assessment Years: 2012-13 & 2014-15
Madhya Pradesh Audyogik vs. Assistant Commissioner of
Kendra Vikas Nigam Income-tax,
(Indore) Limited, 3(1),
Extension of stay 2
MPAKVN & SEZ, Indore
Indore. Indore.
अपीलाथ /Appellant यथ /Respondent
था.ले.सं./PAN: AADCM7525Q
आवेदनकता क ओर से/Applicant by : S/Shri Manoj Munshi
and Lucky Jain,
Advocates.
यथ क ओर से/Respondent by : Shri R.S. Ambedkar,
Sr.DR
सुनवाई क तारीख/
तारीख/Date of hearing : 07.06.2019
उ ोषणा क तारीख/
तारीख/Date of : 07.06.2019
pronouncement
आदेश /O R D E R
PER KUL BHARAT, J.M. :
The assessee has filed the present applications for extension of stay granted by the Tribunal vide order dated 14.2.2019.
2. The Ld. Counsel for the assessee prayed that the stay of outstanding demand may be granted. The Ld. Counsel for the assessee further pointed out that the Bank accounts have been attached by the Department whereas the assessee in MPAKVN and SEZ Ltd. have already deposited over Rs.188 crores as against demand of Rs.291 crores upto the A.Y. 2015-16 and Hon'ble Supreme while adjudicating the SPL No.26156/2018 directed vide order dated 1.10.2018 that no further coercive step shall be taken till the next date of hearing. He further submitted that since the Extension of stay 3 MPAKVN & SEZ, Indore matter is sub-judice before the Hon'ble Supreme Court, relevant appeals pending before the Tribunal may be adjourned sine-die till the Hon'ble Supreme Court finally settles the issue.
3. The Ld. Departmental Representative opposed the extension of the stay.
4. After hearing both the parties, we deem it appropriate to grant the extension of stay of the outstanding demand for 90 days or till the disposal of the appeals, whichever is earlier. It is submitted by the Ld. Counsel for the assessee that the issue is pending before Hon'ble Supreme Court. This fact is not controverted by the ld. Sr. DR. Ld. Counsel for the assessee submitted that these relevant appeals may be taken up for hearing after SLP No.26156/2018 is disposed off by the Hon'ble Apex Court. Therefore we had adjourned the hearing of these appeals sine die. The parties would be at liberty to approach this Tribunal for fixation of hearing of these appeals in case of any urgency or the SLP is decided by the Hon'ble Supreme Court.
Extension of stay 4 MPAKVN & SEZ, Indore
5. This application for extension of stay is disposed of in the terms indicated hereinabove.
Order was pronounced in the open court on 07.06.2019.
Sd/-
Sd/-
(मनीष बोरड) (कुल भारत)
लेखा सद य या यक सद य
(MANISH BORAD) (KUL BHARAT)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Indore; 1दनांक Dated :07/06/2019
/Dev
Copy to: Assessee/AO/Pr. CIT/ CIT (A)/ITAT (DR)/Guard file.
By order Asstt. Registrar, Indore