Income Tax Appellate Tribunal - Ahmedabad
The Dcit, Circle-1(1), Ahmedabad vs Shri Dilip Kumar Lalwani, New Delhi on 27 September, 2019
MA Nos 246 to 302 Ahd 2019
In SP Nos. 16 to 72/Ahd/2019
9 different parties (Vasvani Group) Vs. Department
Page 1 of 5
IN THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD "A" BENCH, AHMEDABAD
[Coram: Pramod Kumar, VP and Ms. Madhumita Roy, JM]
MA Nos. 246 to 252/Ahd/2019
in
S.A. Nos. 54 to 60/Ahd/2019
(Arising out of IT(SS)A Nos. 102 to 108/Ahd/2019)
Assessment Years: 2009-10 to 2015-16
Deputy Commissioner of Income Tax
Central Circle 1(1), Ahmedabad ......................................Applicant
Vs.
Venus Infrastructure & Developers (P) Ltd ................................Respondent
801-802, Broadway Business Centre,
Opp. Mayor's Bungalow, Law Garden,
Ellisbridge, Ahmedabad [PAN : AAHCS 6245 J]
MA Nos. 253 to 258/Ahd/2019
in
S.A. Nos. 67 to 72/Ahd/2019
(Arising out of IT(SS)A Nos. 130 to 135/Ahd/2019)
Assessment Years: 2009-10 to 2014-15
Deputy Commissioner of Income Tax
Central Circle 1(1), Ahmedabad ......................................Applicant
Vs.
Mamta Ashok Vaswani ................................Respondent
10, Tilak Nagar, Old Vadaj,
Ashram Road, Ahmedabad
[PAN : AAOPV 6845 N]
MA Nos. 259 to 264/Ahd/2019
in
S.A. Nos. 61 to 66/Ahd/2019
(Arising out of IT(SS)A Nos. 124 to 129/Ahd/2019)
Assessment Years: 2009-10 to 2014-15
Deputy Commissioner of Income Tax
Central Circle 1(1), Ahmedabad ......................................Applicant
Vs.
Vanita Dilip Vaswani ................................Respondent
2, Shree Samprat Co. Op. Housing Society Ltd.,
Opp. Rivera-11, Prahladnagar, Ahmedabad
[PAN : AAKPV 7868 D]
MA Nos 246 to 302 Ahd 2019
In SP Nos. 16 to 72/Ahd/2019
9 different parties (Vasvani Group) Vs. Department
Page 2 of 5
MA Nos. 265 to 270/Ahd/2019
in
S.A. Nos. 48 to 53/Ahd/2019
(Arising out of IT(SS)A Nos. 118 to 123/Ahd/2019)
Assessment Years: 2009-10 to 2014-15
Deputy Commissioner of Income Tax
Central Circle 1(1), Ahmedabad ......................................Applicant
Vs.
Hitesh Ashok Vaswani ................................Respondent
10, Tilak Nagar, Old Vadaj,
Ashram Road, Ahmedabad
[PAN : AAOPV 7214 K]
MA Nos. 271 to 278/Ahd/2019
in
S.A. Nos.16 to 23/Ahd/2019
(Arising out of ITA Nos. 461/Ahd/2019 & IT(SS)A Nos. 111 to 117/Ahd/2019)
Assessment Years: 2008-09 to 2015-16
Deputy Commissioner of Income Tax
Central Circle 1(1), Ahmedabad .....................................Applicant
Vs.
Deepak Budharmal Vaswani ..................................Respondent
3, Rajdeep Villa, Opp. Rivera-II,
Behind Chimanbhai Institute, Prahlad Nagar,
Satellite, Ahmedabad [PAN : AAPPV 8625 F]
MA Nos. 279 to 286/Ahd/2019
in
S.A. Nos. 40 to 47/Ahd/2019
(Arising out of ITA No. 456/Ahd/2019 & IT(SS)A Nos. 88 to 94/Ahd/2019)
Assessment Years: 2008-09 to 2015-16
Deputy Commissioner of Income Tax
Central Circle 1(1), Ahmedabad ..................................... Applicant
Vs.
Ashok Sunderdas Vaswani ................................Respondent
1, Rajdeep Villa, Opp. Rivera-II,
Behind Chimanbhai Institute, Prahlad Nagar,
Satellite, Ahmedabad [PAN : AAOPV 6849 A]
MA Nos 246 to 302 Ahd 2019
In SP Nos. 16 to 72/Ahd/2019
9 different parties (Vasvani Group) Vs. Department
Page 3 of 5
MA Nos. 287 to 294/Ahd/2019
in
S.A. Nos. 32 to 39/Ahd/2019
(Arising out of ITA No. 457/Ahd/2019 & IT(SS)A Nos. 95 to 101/Ahd/2019)
Assessment Years: 2008-09 to 2015-16
Deputy Commissioner of Income Tax
Central Circle 1(1), Ahmedabad ........................................ Applicant
Vs.
Rajesh Sunderdas Vaswani ................................Respondent
10, Tilak Nagar, Old Vadaj, Ashram Road,
Ahmedabad [PAN : AAOPV 6848 B]
MA Nos. 295 & 296/Ahd/2019
in
S.A. Nos.30 & 31/Ahd/2019
(Arising out of IT(SS)A Nos. 109 & 110/Ahd/2019)
Assessment Years: 2012-13 & 2013-14
Deputy Commissioner of Income Tax
Central Circle 1(1), Ahmedabad ........................................ Applicant
Vs.
Sanjeet Motors Finance (P) Ltd ................................Respondent
6, Sarthi Bungalows, Prenathirth Derasar Road,
Satellite, Ahmedabad [PAN : AAMCS 8522 L]
MA Nos. 297 to 302/Ahd/2019
in
S.A. Nos.24 to 29/Ahd/2019
(Arising out of IT(SS)A Nos. 75 to 80/Ahd/2019)
Assessment Years: 2009-10 to 2014-15
Deputy Commissioner of Income Tax
Central Circle 1(1), Ahmedabad .........................................Applicant
Vs.
Dilip Kumar Lalwani ................................Respondent
R-649, New Rajendra Nagar,
New Delhi [PAN : AAEPL 5472 F]
Appearances by:
Satish Solanki, for the Applicant
Tushar Hemani, PB Parmar & Vijay Govani, for the Respondent
Date of concluding the hearing : 27.09.2019
Date of pronouncing the order : 27.09.2019
O R D E R
MA Nos 246 to 302 Ahd 2019 In SP Nos. 16 to 72/Ahd/2019 9 different parties (Vasvani Group) Vs. Department Page 4 of 5 Per Pramod Kumar, VP:
1. The applications of the Assessing officer for recall of stay order dated 27th March 2019 is taken up for hearing.
2. These applications, inter alia, state that the assessee has actually paid only Rs 135.07 crores whereas the stay order notes that the assessee has paid Rs 143.60 crores.
3. Learned counsel for the assessee, on the other hand, submits details of the actual payment of Rs 143.60 crores. When learned Departmental Representative is confronted with the same, he has nothing much to say. He was also given liberty to send these details to the Assessing Officer and find out basis of the assertion regarding this factual inaccuracy. When the hearing resumed again after a short break, learned Departmental Representative accepted that he has not been able to accept the details and the take of the Assessing Officer on these conflicting claims. It is also noted that the uncontroverted claim of the assessee is that in any event there are some appellate orders in favour of the assessee, the effect to which is not yet given, and, upon giving such effect, the demand will come down by around Rs 10 crores.
4. As regards claim of the applicant that the value of the attached properties, contrary to our alleged observation to the effect of its being Rs 200 crores, could be much less, we find that, in the stay order, the value of the properties was noted as "stated to be" and there was no finding to that effect. Even today, the claim remains uncontroverted and unexamined by the applicant. Nothing, therefore, turns on this.
5. In any event, the stay order dated 27th March 2019, which is sought to be recalled, has already become ineffective as its limited life, for a period of six months, has come to an end.
6. In view of the above discussions, as also bearing in mind entirety of the case, the application has no legally sustainable merits.
7. The applications are, accordingly, dismissed. Pronounced in the open court today on the 27th day of September, 2019.
Sd/- Sd/- Ms. Madhumita Roy Pramod Kumar (Judicial Member) (Vice President)
Ahmedabad, dated the 27th day of September, 2019 MA Nos 246 to 302 Ahd 2019 In SP Nos. 16 to 72/Ahd/2019 9 different parties (Vasvani Group) Vs. Department Page 5 of 5 Copies to: (1) The appellant (2) The respondent (3) Commissioner (4) CIT(A) (5) Departmental Representative (6) Guard File By order TRUE COPY Assistant Registrar Income Tax Appellate Tribunal Ahmedabad benches, Ahmedabad