Income Tax Appellate Tribunal - Mumbai
Pramod Ratan Patil, vs Asst Cit Cir 3, on 6 January, 2017
आयकर अपील य अ धकरण, मंब ु ई यायपीठ, सी, मंब ु ई ।
IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES "C", MUMBAI ी जो ग दर संह, या यक सद य एवं ी एन. के. धान, लेखा सद य, के सम Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member S.A. No.05/Mum/2017 (Arising out of ITA NO.7329/Mum/2016) Assessment Year: 2011-12 Shri Pramod Ratan Patil, ACIT, A-1, Chandresh Oasis, बनाम/ Circle-3, Lodha Heaven, Kalyan Shil 02nd Floor, Rani Mansion, Road, Dombivali (East), Vs. Murbad Road, Thane-421201 Kalyan West-421301 ( नधा!"रती /Assessee) (राज व /Revenue) P.A. No.ADDPP6274F नधा!"रती क ओर से / Assessee by Shri Paresh Shah राज व क ओर से / Revenue by Shri Purushottam Kumar ु वाई क' तार(ख / Date of Hearing :
सन 06/01/2017
आदे श क' तार(ख /Date of Order: 06/01/2017
2 S.A. No.05/Mum/2017
(Arising out of ITA No.7329/Mum/2016) Pramod Ratan Patil आदे श / O R D E R Per Joginder Singh (Judicial Member) This stay application is filed by the assessee for stay of outstanding demand of Rs.33,43,738/-, out of the total demand of Rs.1,08,08,383/-.
2. During hearing of this stay application, Shri Paresh Shah, ld. counsel for the assessee, contended that the assessee is an individual, as proprietor of M/s Yogiraj Enterprises and is engaged in the business of supplying red soil and other material for land developing and building construction. It was explained by the ld. counsel that the assessee has already paid the amount of Rs. 1,10,58,905/- against the demand of Rs.1,08,08,383/- and only interest component of Rs.33,43,738/- is pending. It was contended that prima facie the assessee is having a good case in its favour and if stay is not granted, the assessee will be put to unnecessary hardship. On the other hand, the ld. DR, Shri Purushottam Kumar, contended that stay may not be granted. The ld. DR did not dispute the payment of Rs.1,10,58,905/-.
2.1. We have considered the rival submissions and perused the material available on record. Without going into much deliberation/merits of the case, at least at this stage, the assessee is prima facie having good case in its favour to stay the outstanding demand as the assessee has already paid Rs.1,10,58,905/- and only the interest component of the demand is outstanding, thus, the balance of convenience is in 3 S.A. No.05/Mum/2017 (Arising out of ITA No.7329/Mum/2016) Pramod Ratan Patil favour of the assessee, so far as, the stay application is concerned, therefore, we are passing the following order.
i. That the disputed amount i.e. Rs.33,43,738/- is stayed for a period of six months or till the disposal of the appeal, whichever is earlier.
ii. The assessee is directed not to seek adjournment without any cogent reason.
iii. The appeal of the assessee will be taken for hearing, out of turn, on 10/04/2017, therefore, the Registry of this Tribunal is directed to fix the appeal of the assessee for hearing on 10/04/2017.
Finally, the stay application of the assessee is allowed and disposed of in terms indicated hereinabove.
This Order was pronounced in the open court in the presence of ld. representatives from both sides at the conclusion of the hearing on 06/01/2017.
Sd/- Sd/-
(N.K. Pradhan) (Joginder Singh)
लेखा सद#य / ACCOUNTANT MEMBER या$यक सद#य / JUDICIAL MEMBER
मब
ंु ई Mumbai; *दनांक Dated : 06/01/2017
f{x~{tÜ? P.S/. न.स.,
आदे श क %$त'ल(प अ)े(षत/Copy of the Order forwarded to :
1. अपीलाथ. / The Appellant
2. /यथ. / The Respondent.
3. आयकर आय1 ु त,(अपील) / The CIT, Mumbai.
4. आयकर आय1 ु त / CIT(A)- , Mumbai 4 S.A. No.05/Mum/2017 (Arising out of ITA No.7329/Mum/2016) Pramod Ratan Patil
5. 3वभागीय त न ध, आयकर अपील(य अ धकरण, मब ंु ई / DR, ITAT, Mumbai
6. गाड! फाईल / Guard file.
आदे शानस ु ार/ BY ORDER, स/या3पत त //True Copy// उप/सहायक पंजीकार (Dy./Asstt. Registrar) आयकर अपील य अ धकरण, मब ुं ई / ITAT, Mumbai