Income Tax Appellate Tribunal - Cuttack
Bajrang Engineers Private Limited, ... vs Acit,Central Circle, Sambalpur on 20 August, 2019
आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक
IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK
श्री चन्द्र मोहन गगग, न्द्याययक सदस्य एवं श्री एऱ.ऩी.साहु, ऱेखा सदस्य के समऺ ।
BEFORE SHRI CHANDRA MOHAN GARG, JM
AND
SHRI L.P. SAHU, AM
रोक आवेदन सं/Stay Application No.10/CTK/2019
(Arising out of ITA No.04/CTK/2019)
( नििाारण वषा / Assessment Year :2010-2011)
Bajrang Engineers Pvt. Ltd., Vs. ACIT, Central Circle,
J-4/3, Civil Township, Sambalpur
Rourkela-4
स्थायी ऱेखा सं ./ जीआइआर सं ./ PAN/GIR No. : AACCA 6655 L
(अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent)
यनधागररती की ओर से /Assessee by :Mr. Firoj B Andhyarjina, Sr. Advocate
with Shri Lalitendu Mishra, Advocate
राजस्व की ओर से /Revenue by : Shri S.M.Keshkamat, CITDR
सुनवाई की तारीख / Date of Hearing : 20/08/2019
घोषणा की तारीख/Date of Pronouncement 20/08/2019
आदे श / O R D E R
Per L.P.Sahu, AM
By way of this stay application, the assessee seeks stay of collection of outstanding demand of Rs.1,24,57,270/- including interest U/s.234B & 234C of the Act thereon, pending disposal of the appeal for the assessment year 2010-11.
2. Ld. Counsel for the assessee submitted that the assessee has paid 33% of the total demand excluding interest and in case early hearing of appeals is granted, he would not be pressing this stay application at this stage. Ld. DR has no objection for grant of early hearing of appeal.
3. Considering the nature of issue involved in the appeal and that the assessee has already paid substantial demand and the department has 2 SA No.10/CTK/2019 no objection for grant of early hearing of appeal, the stay application is dismissed as not pressed and the assessee is granted early hearing in the appeal.
4. The Registry is directed to fix the appeal of the assessee out of turn basis on 26.09.2019. No notice is required to be served on the parties, as both the parties have been informed in the open court itself for hearing of the appeal on the above date.
5. In the result, stay petition of the assessee is allowed in terms as indicated above.
Order pronounced in the open court on this 20/08/2019.
Sd/- Sd/-
(C.M.GARG) (L.P.SAHU)
न्यानयक सदस्य / JUDICIAL MEMBER ऱेखा सदस्य / ACCOUNTANT MEMBER
कटक Cuttack; ददनांक Dated 20/08/2019 प्र.कु.मम/PKM, Sr.P.S. आदे श की प्रनिलऱपप अग्रेपषि/Copy of the Order forwarded to :
1. अऩीऱाथी / The Appellant- .
Bajrang Engineers Pvt. Ltd., J-4/3, Civil Township, Rourkela-4
2. प्रत्यथी / The Respondent-
ACIT, Central Circle, Sambalpur
3. आयकर आयुक्त(अऩीऱ) / The CIT(A),
4. आयकर आयुक्त / CIT
5. ववभागीय प्रयतयनधध, आयकर अऩीऱीय अधधकरण, कटक / DR, ITAT, Cuttack
6. गार्ग पाईऱ / Guard file.
सत्यावऩत प्रयत //True Copy// आदे शािस ु ार/ BY ORDER, (Senior Private Secretary) आयकर अपीऱीय अधिकरण, कटक / ITAT, Cuttack