Income Tax Appellate Tribunal - Chennai
Sri Jayabharath Timber Depot, ... vs Ito Tds Ward, Tirunelveli on 12 April, 2019
आयकर अपीलीय अिधकरण, 'सी' ाय पीठ, चे ई
IN THE INCOME TAX APPELLATE TRIBUNAL , 'C' BENCH, CHENNAI
ी एन.आर.एस. गणेशन, ाियक सद एवं ी एस.जयरामन, लेखा सद के सम#
BEFORE SHRI N.R.S.GANESAN, JUDICIAL MEMBER
AND SHRI S.JAYARAMAN, ACCOUNTANT MEMBER
Stay Petition No.87 to 89/Chny/2019
( In ITA Nos.693 to 695/Chny/2019)
(Assessment Years : 2013-14 to 2015-16)
Sri Jayabharath Timber Depot, Vs The Income Tax Officer,
1/350-1, Tenkasi Road, TDS Ward,
Shencottah, Tirunelveli-627 809. Tirunelveli.
PAN: ABIFS1499L
( ाथ क /Petitioner) ( यथ /Respondent)
ाथ क /Petitioner by : Mr.C. Edser Raj, Advocate
यथ क ओर से/Respondent by : Mr.R.Clement Ramesh Kumar
Addl.CIT
सुनवाई क तार ख/D at e of he ar ing : 12.04.2019
घोषणा क तार ख /Da te of P r on o u nce m en t : 12.04.2019
आदे श/O R D E R
Per S.JAYARAMAN, AM:
M/s. Sri Jayabharath Timber Depot, the assessee, filed these stay petitions seeking stay of recovery of demand. It is pleaded that the AO passed orders u/s.206C for non-deduction of TDS for the timber sales u/s.206C on account of non-submission of Form 27C. Aggrieved against those orders, the assessee filed appeals before the CIT(A). During the appeal proceedings, the assessee filed evidences and Form 27C for the sales made. However, the Ld. CIT(A) dismissed those appeals. Aggrieved against those orders, the assessee filed these appeals before this Tribunal.
2
S.P No.87 to 89/Chny/2019
2. The Ld. AR submitted that the Ld. CIT(A) found that there were variation between the sales figures reported by the buyer and the seller and hence the Forms 27C are not genuine. He also submitted that figures reported are net off taxes and hence there is a prima-facie case in its favour. Therefore, pending these appeals, the demand may be stayed till the disposal of them . Per contra, the Ld. DR strongly opposed for grant of stay.
3. We heard rival submissions. Considering the above facts and circumstances of the cases, weighing the existence of prima-facie case for the assessee and the financial hardship pleaded by the assessee, we grant stay of recovery of demand for a period of four months from to- day or till the disposal of appeals, whichever is earlier. However, the assessee shall actively pursue the appeals for early disposals. The appeals are already posted for hearing on 08.07.2019. Issue of notices are dispensed with.
4. The stay petitions of the assessee are allowed.
Order pronounced in the open court on the 12th April, 2019.
Sd/- Sd/-
(एन.आर.एस. गणेशन) (एस.जयरामन)
(N.R.S.Ganesan) (S.Jayaraman)
( या यक सद य /Judicial Member) (लेखा सद य /Accountant Member)
चे नई/Chennai,
!दनांक/Dated 12th April, 2019.
somu
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S.P No.87 to 89/Chny/2019
आ दे श क त%ल&प अ)े&षत/Copy to:
1. Appellant 2. Respondent 3. आ यकर आ यु*त (अपील)/CIT(A)
4. आ यकर आ यु*त/CIT 5. &वभागीय त न/ध/DR 6. गाड2 फाईल/GF