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Sh. Charanjit Singh Atwal, Ludhiana v. ITO,
IN THE INCOME TAX APPELLATE TRIBUNAL
CHANDIGARH BENCHES 'B' CHANDIGARH
BEFORE SHRI T.R. SOOD, ACCOUNTANT MEMBER AND
MS. SUSHMA CHOWLA, JUDICIAL MEMBER
Stay Application No.12/Chd/2013 (in ITA No. 440/Chd/2013)
Assessment Year: 2007-08 Shri Jagtar Singh Rajla, v The ITO, Ward-3, Ex. MLA, The Samana Patiala
Distt . Patiala
Stay Application No.22/Chd/2012 (in ITA No. 1238/Chd/2011)
Assessment Year: 2008-09 Shri Ranjit Singh, v The ITO, Ward-VI(2), Ludhiana Ludhiana
Stay Application No.23/Chd/2012 (in ITA No. 993/Chd/2011)
Assessment Year: 2008-09 Mrs Surj it Kaur, v The ITO, Ward-6(1), Mohali Mohali
Appellant By : Shri Tej Mohan Singh Respondent By : Shri Akhilesh Gupta
Stay Application No.20/Chd/2012 (in ITA No. 765/Chd/2012)
Assessment Year: 2008-09 Ms Manmohan Kaur, v The DCIT, Circle 5(1), Chandigarh Chandigarh
&
1
2
Stay Application No.21/Chd/2012 (in ITA No. 448/Chd/2011)
Assessment Year: 2007-08 Shri Charanjit Singh Atwal, v The ITO, W-VI(1), Ludhiana Ludhiana
Appellant By : None
Respondent By : Shri Akhilesh Gupta Date of hearing : 02/08/2013
Date of Pronouncement : 02.08.2013
ORDER
PER T.R.SOOD, A.M.
In all the above stated applications, Stay has been sought against the demand raised by the Revenue.
2. Both the parties were heard.
3. In the cases of Ms. Manmohan Kaur and Mr. Charanjit Singh Atwal (Stay Application Nos. 20 & 21/Chd/2012 respectively) none appeared, However, we proceed to decide the matter in these cases also on ex.parte basis as matters are covered by other applications.
4. After considering the rival submissions, we find that appeals in all these cases have already been decided through a consolidated order dated 29.07.2013 in the case of Charanjit Singh Atwal and others Vs ITO (ITA
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No. 448/Chd/2011) & others. Therefore, these Stay Applications have become infructuous and accordingly the same are rejected.
5. In the result, Stay applications are dismissed. Order pronounced in Open Court on 02/08/2013 Sd/- Sd/-
(SUSHMA CHOWLA) (T.R. SOOD)
JUDICIAL MEMBER ACCOUNTANT MEMER
Dated : 2nd
August, 2013 Rkk
Copy to:
1. The Appellant
2. The Respondent
3. The CIT
4. The CIT(A)
5. The DR True Copy By Order Assistant Registrar
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