Income Tax Appellate Tribunal - Ahmedabad
Shri Jayanth Murthy,, Ahmedabad vs Dcit Circle 4 (2), Ahmedabad on 8 December, 2017
आयकर अपीलीय अिधकरण,
अिधकरण अहमदाबाद यायपीठ 'सी' अहमदाबाद।
IN THE INCOME TAX APPELLATE TRIBUNAL
"C" BENCH, AHMEDABAD
BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER
AND SHRI S.S. GODARA, JUDICIAL MEMBER
Stay Application Nos. 132 & 133/Ahd/2017
(Arising out of ITA Nos.1712 and 1713/Ahd/2017)
Assessment Year : 2013-14 & 2014-15
Jayanth Murthy, Vs The ACIT,
Guruprasad C/10/3, Circle-4(2),
Shantivan Society, Ahmedabad
B/h. Rajhans Society,
Ellisbridge, Ahmedabad
PAN : AEZPM 7907 B
अपीलाथ /
अपीलाथ (Appellant) त्यथ /
यथ (Respondent)
By Assessee(s) : Shri P.M. Mehta, AR
By Revenue : Shri V.K. Singh, Sr DR
सुनवाई क तारीख/ Date of Hearing : 01/12/ 2017
घोषणा क तारीख /Date of Pronouncement: 08/12/ 2017
आदेश/O R D E R
PER S.S. GODARA, JUDICIAL MEMBER :-
These two assessee's stay petitions seek to restrain the department from affecting recovery of the impugned outstanding demands of Rs.11,93,080/- and Rs.21,73,872/- pertaining to assessment years 2013-14 and 2014-15; respectively, arising from both the lower authorities' action making disallowance(s)/addition(s) in regular assessments as affirmed in both the lower appellate proceedings.
2. The assessee is very fair at the outset in placing on record PCIT-4, Ahmedabad's order dated 16.11.2017 fixing installments of Rs.1.5 lacs each in these two assessment years thereby staying recovery of the impugned outstanding demand at departmental level itself. Learned counsel submits in the course of hearing that these two appeals deserve out of turn expeditious hearing. We find no merit in the instant plea as the assessee's SP Nos. 132 & 133/Ahd/2017 Jayanth Murthy vs. ACIT A.Y :-2013-14 & 14-15 -2- main prayer in these two stay petitions has been rendered infructuous as per above installment directions. It shall however be open to the assessee to seek alternative remedy as per law for out of turn hearing of the corresponding main appeals.
3. These two stay petitions of the assessee are accordingly dismissed as having been rendered infructuous.
Order pronounced in the Court on 8th December, 2017 at Ahmedabad Sd/- Sd/-
(N.K. BILLAIYA) (S.S. GODARA)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Ahmedabad; Dated 08/12/2017
*Bt
आदेश क ितिलिप अ ेिषत/Copy of the Order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent.
3. संबंिधत आयकर आयु / Concerned CIT
4. आयकर आयु (अपील) / The CIT(A)
5. िवभागीय ितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड फाईल / Guard file.
आदेशानुसार/ BY ORDER, TRUE COPY उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपीलीय अिधकरण, अहमदाबाद / ITAT, Ahmedabad