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Madras High Court

Anjli Infra Housing L.L.P vs Income Tax Appellate Tribunal on 20 December, 2019

Bench: N.Kirubakaran, P.Velmurugan

                                                                          W.P.No.35209 of 2019


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 20.12.2019

                                                    CORAM :

                              THE HONOURABLE MR.JUSTICE N.KIRUBAKARAN
                                               and
                              THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                             W.P.No.35209 of 2019
                                                     and
                                        W.M.P.Nos.35996 & 35998 of 2019

                      Anjli Infra Housing L.L.P.
                      Rep. by its Designated Partner,
                      Mr.Narendra C.Maher,
                      New No.49, Old No.25,
                      Barnaby Road,
                      Kilpauk, Chennai - 600 010.                             ... Petitioner

                                                         Vs


                      1.Income Tax Appellate Tribunal,
                        'A' Bench,
                        Chennai - 600 090.

                      2.Commissioner of Income Tax (Appeals) - 16,
                        121, Mahatma Gandhi Road,
                        Nungambakkam,
                        Chennai - 600 034.

                      3.The Asst.Commissioner of Income Tax,
                        Central Circle 1 (3),
                        Chennai - 600 034.


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                                                                                W.P.No.35209 of 2019


                      4.Deputy Commissioner of Income Tax,
                        DCIT Central Circle 1(3),
                        Chennai - 600 034.                                      ...Respondents


                      PRAYER: Writ Petition filed under Article 226 of the Constitution of India

                      to issue a Writ of Certiorari calling for the records relating to the order
                      dated       29.11.2019       made     in    S.P.No.317/Chny/2019           in

                      I.T.A.No.3182/Chny/2019 on the file of the 1st respondent and quash
                      the same.


                                  For Petitioner    : Mr.Jayesh B.Dolia for
                                                      Aiyar and Dolia.

                                  For Respondents : Mr.A.N.R.Jayaprathap, Junior
                                                    Standing Counsel (I.T.).


                                                      ORDER

(Order of the Court was delivered by N.KIRUBAKARAN, J) This Writ Petition has been filed challenging the order of dismissal of the stay petition in the tax case appeal filed before the Tribunal.

2.The petitioner company purchased a property measuring 2.4 Acres from M/s.Asiatic Oxygen Limited, Public Limited Company for a http://www.judis.nic.in 2/6 W.P.No.35209 of 2019 sum of Rs.58,32,75,954/- and the total cost of the property including stamp duty, registration charges, brokerage and commission was Rs.66,85,22,570/-. Subsequently, a raid was conducted by the third respondent and found a piece of paper in which a sum of Rs.80 Crores was mentioned as the cost of the property. Therefore, the Department construed the sale consideration as Rs.80 Crores.

3.The third respondent after issuing notice, added Rs.21.94 Crores as "unexplained income" and brought the amount to tax vide Assessment Order dated 29.12.2016 issued under Section 143(3) read with Section 153C/153A of the Act and the tax demand was Rs.11.59 Crores. Aggrieved by the said assessment order, the petitioner filed an appeal before the Commissioner of Income Tax (Appeals) and the same was rejected. Against the rejection of the said appeal, the petitioner moved an appeal before the Income Tax Appellate Tribunal with a stay petition.

4.The Income Tax Appellate Tribunal rejected the stay petition holding that there is no prima facie case and therefore, the demand cannot be stayed and the petition was dismissed. Against the said http://www.judis.nic.in 3/6 W.P.No.35209 of 2019 dismissal of the stay petition, this present petition has been filed.

5.Heard Mr.Jayesh B.Dolia for petitioner and Mr.A.N.R.Jayaprathap, Junior Standing Counsel (I.T.) for respondents.

6.Taking into consideration that the petitioner has already deposited a sum of Rs.2.96 crores, it is appropriate to direct the petitioner to pay a sum of Rs.1 Crore in three monthly installments before 31st March 2020. On such payment, the order passed by the Assistant Commissioner of Income Tax stands stayed till the disposal of the appeal. Further, the Income Tax Appellate Tribunal is directed to expedite the hearings.

7.In the result, this Writ petition is disposed of. No costs. Consequently, connected miscellaneous petitions are closed.

                                                                  (N.K.K.,J.)        (P.V.,J.)
                                                                            20.12.2019
                      ay



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                                                                     W.P.No.35209 of 2019




                      To

                      1.Income Tax Appellate Tribunal,
                        'A' Bench,
                        Chennai - 600 090.

2.Commissioner of Income Tax (Appeals) - 16, 121, Mahatma Gandhi Road, Nungambakkam, Chennai - 600 034.

3.The Asst.Commissioner of Income Tax, Central Circle 1 (3), Chennai - 600 034.

4.Deputy Commissioner of Income Tax, DCIT Central Circle 1(3), Chennai - 600 034.

http://www.judis.nic.in 5/6 W.P.No.35209 of 2019 N.KIRUBAKARAN, J.

and P.VELMURUGAN, J.

ay W.P.No.35209 of 2019 and W.M.P.Nos.35996 & 35998 of 2019 Dated:20.12.2019 http://www.judis.nic.in 6/6