Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Click here to upload
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
See more information ...
Smart Summary
To access the original judgment, please Sign In or Subscribe.

    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

    3

    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

    Use AI to get other relevant cases.
    Try AI Pro free for 7 days Upgrade to AI Pro

    Comments

    Sh. Charanjit Singh Atwal, Ludhiana v. ITO,
    (Aug 2, 2013)