ASSTT. COMMISSIONER OF INCOME TAX vs. GE INDIA INDUSTRIAL PVT LTD

CAV JUDGMENT (PER : HONOURABLE MR.JUSTICE M.R. SHAH) RULE.   Mrs. Swati Soparkar, learned advocate waives service of notice   of   Rule   on   behalf   of   the   respondent.     In   the   facts   and circumstances   of   the   case   and  with   the   consent   of   learned   counsel appearing on behalf of the respective parties, present petition is taken up for final hearing today. [1.0] By way of this petition under Article 226 of the Constitution of India, the Revenue has raised following short but interesting question of law “Whether the Income Tax Appellate Tribunal [“ITAT” for short]   has   any   power   to   stay   the   penalty   proceedings pending the Tax Appeal filed by the assessee, either express or implied.” [1.1] By way of this petition under Article 226 of the Constitution of India, the petitioner Revenue has questioned the impugned order passed by the ITAT dated 04.01.2013 by which on a stay application preferred by the assessee – appellant in quantum appeal against the order passed by the CIT(A), the ITAT has granted stay of further proceedings of the penalty proceedings under Section 271(1)(c) of the Income Tax Act, 1961 [hereinafter referred to as “IT Act”] initiated pursuant to the order passed   by   the   CIT(A)   against   which   the   assessee   has   preferred   the quantum appeal. [2.0] Facts leading to the present petition in nut­shell are as under: [2.1] That the respondent assessee filed the return of the income before the Assessing Officer for the assessment year 2004­05. That the AO completed the assessment and passed an assessment order under Section 143(3) of the IT Act by order dated 29.12.2006. Feeling aggrieved and dissatisfied with the assessment order, the assessee   preferred   appeal   before   the   CIT(A)   and   by   order   dated 17.07.2012, the CIT(A) partly allowed the appeal of the assessee and directed the AO to make Transfer Pricing Adjustment on account of Arm’s Length Price at Rs.7,62,29,166/­ for the assessment year 2004­05 and held that in the result, there will be enhancement of Transfer Pricing Adjustment of Rs.5,50,73,555/­.  By passing the said order the CIT(A) also observed and directed that since the assessee has filed inaccurate particulars of income by adopting wrong and incorrect method in respect of Transfer Pricing Adjustment with regard to international transactions entered into with AE in view of the reasons recorded in the said order and consequently directed to initiate penalty proceedings under Section 271(1)(c)   of   the   IT   Act   on   the   aforesaid   enhanced   income   of Rs.5,50,73,555/­ for filing of inaccurate particulars of income. Feeling aggrieved and dissatisfied with the order passed by the CIT(A), the assessee has preferred quantum appeal before the ITAT. [2.2] As in the meantime and pursuant to the direction issued by the CIT(A) in its order dated 17.07.2012 directing to initiate the penalty proceedings under Section 271(1)(c) of the IT Act on the aforesaid amount of Rs.5,50,73,555/­, the Commissioner was to initiate penalty proceedings   and   therefore,   the   assessee   initially   submitted   the application before the Commissioner requesting not to proceed further with the penalty proceedings and/or to keep the penalty proceedings in abeyance till their quantum appeal is decided by the ITAT.  On the said application, there was no further order passed by the Commissioner and as the assessee was apprehending that the Commissioner would proceed further   with   the   penalty   proceedings,   in   quantum   appeal   preferred against the order of CIT(A) dated 17.07.2012, the assessee – original appellant submitted the stay application before the ITAT requesting to grant  stay  of  further   proceedings   of   the   penalty   proceedings   till   its quantum appeal against the decision of the CIT(A) is finally decided and disposed   of.     By   impugned   order   and   observing   that   the   penalty proceedings have been initiated by the Commissioner pursuant to the enhancement of income made by CIT(A) by its order dated 17.07.2012 against which the appeal has been preferred by the assessee before the ITAT,   which   is   in   fact   the   first   appeal   of   the   assessee   against   the enhancement of income by CIT(A) and by observing that as per the provisions of section 275(1)(a) of the IT Act, the Commissioner will get further six months time to dispose of the penalty proceedings from the end of the month in which the order of Tribunal is received by the Commissioner   /   Chief   Commissioner   and   observing   that   during   the quantum appeal if the Commissioner is allowed to proceed with the penalty proceedings, prejudice will be caused to the assessee as it will have to face multiplicity of proceedings and relying upon the decision of the   Hon’ble   Supreme   Court   in   the   case   of  Income   Tax   Officer, “Whether in a quantum appeal preferred by the assessee before the ITAT under Section 254 of the IT Act, the ITAT would have any power to issue such direction and/or has any express or even implied powers to stay the penalty proceedings pending tax appeal filed by the assessee.” [3.0] Shri   K.M.   Parikh,   learned  counsel   appearing   on   behalf   of   the petitioner   –   Revenue   has   vehemently   submitted   that   in   a   quantum appeal under Section 254 of the IT Act, the Appellate Tribunal / ITAT has no power to stay the penalty proceedings pending appeal filed by the assessee, more particularly, when the penalty proceedings are not the subject matter of appeal before it. [3.1] It   is   submitted   that   as   such   the   penalty   proceedings   are independent  proceedings   and  the   same  has   nothing   to  do   with   the quantum   appeal.     It   is   submitted   that   while   deciding   the   penalty proceedings, different parameters are required to be considered, more particularly, on the grounds mentioned in section 271(1)(c) of the IT Act. [3.2] Shri Parikh, learned counsel appearing on behalf of the petitioner Revenue has vehemently submitted that the ITAT is the creature of statute and is bound to act as per the provisions of the Act/Statute and cannot exercise the powers not vested in it.  It is submitted that the ITAT is required to exercise powers as mentioned in section 254 of the IT Act only and has no juri iction to exercise the powers beyond what is provided under Section 254 of the IT Act, as, neither there are express or even implied powers to stay the penalty proceedings under section 254 of the Act, more particularly when the penalty proceedings are not under challenge before it and the appeal before it is only a quantum appeal preferred by the assessee. [3.3] It is further submitted by Shri Parikh, learned counsel for the Revenue   that   once   the   ITAT   lacks   juri iction   to   stay   the   penalty proceedings, there shall not be any further requirement of  prima facie case, balance of convenience etc. to be considered while considering the stay application. [3.4] It is further submitted by Shri Parikh, learned counsel appearing on behalf of the petitioner Revenue that while passing the impugned order of stay of penalty proceedings, the ITAT has misinterpreted section 275(1)(a) of the IT Act.  It is submitted that from the plain reading of section 275(1)(a) of the IT Act, it becomes crystal clear that the time limit is given for imposition of the penalty under Chapter XXI and the penalty can be levied by the concerned authorities within such time limit.  But in noway the AO/Commissioner or Chief Commissioner can be restrained from imposing the penalty under Section 271(1)(c) of the IT Act till relevant assessment or other order is subject matter of appeal before the CIT(A).  It is submitted that thus section 275(1)(a) of the IT Act has laid down bar of limitation for imposing the penalties i.e. no order imposing the penalty shall be passed in a case where the relevant assessment or the other order is subject matter of appeal before the CIT(A) under Section 246 or 246(a) of the IT Act or appeal to the appellate Tribunal under Section 253, after the expiry of financial year in which the proceedings in the course of which action for imposition of penalty has been initiated, are completed, or six months from the end of the month in which the order of CIT(A) or, as the case may be, the Tribunal   is   received   by   the   Chief   Commissioner   or   Commissioner, whichever period expires later.  It is submitted by Shri Parikh, learned counsel that thus after expiry of such period, no order imposing the penalty under Section 271(1)(c) of the IT Act shall be passed, but the AO or the Commissioner (Appeals) or Commissioner may pass order imposing a penalty under Section 271(1)(c) of the IT Act before expiry of such period and thus in the meantime authorities cannot be barred from imposing the penalty under Section 271(1)(c) of the IT Act.  It is submitted that as such by granting such a stay order, the Revenue shall be prejudiced.  Therefore, it is submitted that the impugned stay order passed by the ITAT is wholly without juri iction and authority under the law and beyond the powers conferred by the statute under Section 254 of the IT Act, which deserves to be quashed and set aside. [3.5] Shri Parikh, learned counsel appearing on behalf of the petitioner Revenue has further submitted that the ITAT has materially erred in relying upon the decision of the Hon’ble Supreme Court in the case of M.K. Mohammed Kunhi (Supra).  It is submitted that on facts the said decision shall not be applicable and the Tribunal has misapplied the said decision. Making above submissions and relying upon above decision, it is requested to allow the present Special Civil Application. [4.0] Present petition  is opposed by Shri Soparkar, learned Counsel appearing on behalf of the respondent – assessee.  It is submitted that under section 254 of the IT Act, the Appellate Tribunal can pass such orders as it thinks fit, inclusive of the stay of penalty proceedings.  It is submitted that as such the decision in the quantum appeal has a direct bearing on the penalty proceedings and therefore, during the pendency of quantum appeal, when an application  was submitted to stay the penalty proceedings  and the same has been granted by the Tribunal, it cannot   be   said   that   the   Tribunal   has   committed   any   error   and/or illegality. [4.1] It is further submitted by Shri Soparkar, learned Counsel for the assessee that as observed by the Hon’ble Supreme Court in the case of M.K.   Mohammed   Kunhi   (Supra),   the   Appellate   Tribunal   has   all incidental and ancillary powers by implication.   It is submitted that

therefore as such the controversy raised in the present Special Civil Application is as such squarely covered by the decision of the Hon’ble Supreme Court in the case of M.K. Mohammed Kunhi (Supra). [4.2] It is further submitted by Shri Soparkar, learned Counsel for the assessee that as such in the present case the CIT(A) has made the enhancement and directed to initiate  the penalty  proceedings  under Section 271(1)(c) of the IT Act on the said enhancement and therefore, as such the quantum appeal preferred by the assessee before the ITAT would be the first appeal.   It is submitted that in case the assessee succeeds in the quantum appeal and the order passed by the CIT(A) of enhancement   is   set   aside   by   the   ITAT   by   holding   that   the   method adopted by the assessee was just and proper, in that case, there shall not be any further penalty proceedings. [4.3] It   is   further   submitted   by   Shri   Soparkar,   learned   Counsel appearing on behalf of the respondent assessee that even considering section 271(1)(iii) of the IT Act, the penalty can be levied for a sum which shall not be less than, but which shall not exceed three times, the amount of tax sought to be evaded by a reason of the concealment of particulars   of   his   income   or   fringe   benefits   or   the   furnishing   of inaccurate particulars of such income.   It is submitted that meaning thereby even imposition of the penalty  has a direct bearing on the amount of tax alleged to be evaded.  It is submitted that therefore the

result in the quantum appeal has direct bearing on even imposition of the penalty and therefore also, it will be in the fitness of things to stay the penalty proceedings till the quantum appeal is decided and disposed of by the ITAT. [4.4] It   is   further   submitted   by   Shri   Soparkar,   learned   Counsel appearing on behalf of the assessee that as such the assessee could have prayed for the stay of the entire order passed by the CIT(A) and the ITAT could have considered the same and on making out a case could have   granted   the   stay  of   entire   order   passed  by   the   CIT(A).     It   is submitted that instead of that the assessee prayed for limited stay of the penalty   proceedings   directing   the   CIT(A)   to   keep   in   abeyance   the penalty proceedings till the quantum appeal is decided by the Tribunal and considering the decision of the Hon’ble Supreme Court in the case of M.K. Mohammed Kunhi (Supra), the Tribunal has rightly allowed the said   application   directing   the   Commissioner   to   keep   the   penalty proceedings in abeyance.  It is submitted that as such by issuing such an interim direction, further multiplicity of proceedings can be avoided. [4.5] It   is   further   submitted   by   Shri   Soparkar,   learned   Counsel appearing   on   behalf   of   the   assessee   that   in   such   a   situation   and considering section 275 of the IT Act, which provides that the penalty can be imposed within a period of six months, to protect the interest of the revenue, there is a further provision made under Section 275(1)(a) of the IT Act by which in such a situation of appeal either before the CIT(A)   and/or   the   Tribunal,   time   to   impose   the   penalty   has   been extended for a further period of six months from the receipt of the order passed by the CIT(A) and/or the Tribunal.   It is submitted that while making   the   provision   under   Section   275(1)(a)   of   the   IT   Act,   the legislature visualized such a situation and therefore, further period of six months from the date of receipt of the order passed by the appellate authority   is   provided.     It   is   submitted   that   therefore,   if   during   the pendency   of   the   quantum   appeal,   the   penalty   proceedings   are   not stayed,   which   are   initiated   pursuant   to   the   order,   which   is   under challenge before the ITAT, in that case, even the object and purpose of section 275(1)(a) of the IT Act would be frustrated. [4.6] Shri   Soparkar,   learned   Counsel   appearing   on   behalf   of   the respondent assessee has relied upon the following decisions in support of his   prayer   to   dismiss   the   present   petition   and   in   support   of   his submissions that in exercise of powers under Section 254 of the IT Act, the ITAT would have juri iction and/or powers to grant any ancillary and/or   incidental   relief   so   as   to   see   that   the   proceedings   may   not 3.Paulsons Litho Works vs. Income Tax Officer & Ors. (1994) 208 ITR 676 4.SBI Home Finance Ltd. vs. Commissioner of Income Tax (2001) 249 ITR 438 (Calcutta) 5.Decision of Allahabad High Court in the case of Commercial Engineers 6.Unreported   decision   of   the   Bombay   High   Court   in   the   case   of Commissioner of Income Tax – 10, Mumbai vs. M/s. Wander Pvt. Ltd. dated 21.08.2012 passed in Income Tax Appeal No.2753/2010 Making above submissions and relying upon above decisions, it is requested to dismiss the present Special Civil Application. [5.0] Heard learned  Counsel appearing for the  respective  parties  at length. At the outset it is required to be noted that in the present case the respondent has preferred an appeal before the ITAT against the order passed by the CIT(A) by which the CIT(A) has quashed and set aside the order of assessment passed by the Assessing Officer and has passed an order to enhance the assessment by an amount of Rs.5,50,73,555/­, by observing that the Transfer Pricing Officer, Ahmedabad has followed the correct method in his order under Section 92CA(3) of assessment year 2005­06 by computing the raw material adjustment by comparing the raw material adjustment to operating cost ratio of the tested party vis­a­ vis the raw material to operating cost ratio of each of the comparable company and accordingly by making adjustment to the raw material expenses   of   the   comparable   expenses.     Simultaneously,   CIT(A)   also passed  an  order  for   initiation   of   penalty   proceedings   under  Section 271(1)(c)   of   the   IT   Act   on   the   ground   that   the   assessee   has   filed inaccurate   particulars   of   income   by   adopting   wrong   and   incorrect method in respect of Transfer Pricing Adjustment with regard to the international transactions entered into with AE and the said penalty proceedings   are   initiated   on   enhanced   income   of   Rs.5,50,73,555/­. Thus, as such the appeal before the ITAT can be said to be the first appeal. During the said appeal, as the Commissioner was initiating the penalty proceedings in light of the order passed by the CIT(A), which is under   challenge   before   the   ITAT,   the   assessee   –   original   appellant submitted the stay application requesting to stay further proceedings of penalty proceedings during the pendency of the appeal before the ITAT. By the impugned order the ITAT has allowed the stay application by directing  to  stay the  penalty  proceedings till  the  decision  in appeal before it. Being aggrieved and dissatisfied with the impugned stay order, the   Revenue   has   preferred   the   present   Special   Civil   Application submitting that in exercise of powers under Section 254 of the IT Act, the ITAT has no such powers to stay the penalty proceedings during the pendency of the quantum appeal. [5.1] As per section 271(1)(iii), in cases referred to in clause (c)  of sub­ section (1) of section 271, the Assessing Officer or the Commissioner (Appeals) may impose the penalty in addition to the tax, if any, payable by the assessee, a sum which shall not be less than, but which shall not exceed three times the amount of tax sought to be evaded by a reason of the concealment particulars of his income or the furnishing of inaccurate particulars of such income.  Thus, as such the amount of tax evaded by a reason of the concealment or on furnishing inaccurate particulars of such income has a direct bearing in imposing the penalty under Section 271(1)(c) of the IT Act.  In the present case as such the alleged   inaccurate   particulars   of   income   for   which   the   penalty proceedings under Section 271(1)(c) of the IT Act are initiated is for an amount of Rs.5,50,73,555/­ and the said order is under challenge before the ITAT.   Under the circumstances, the outcome of the decision in appeal   by   the   ITAT   has   direct   bearing   on   the   penalty   proceedings. Under the circumstances and with a view of see that the appeal before the  ITAT  does not  become infructuous and/or to  avoid any further multiplicity of proceedings, when the ITAT has passed an order to stay the penalty proceedings during the appeal before it, as such it cannot be said that the Tribunal has committed any error and/or illegality.  At this stage it is required to be noted that in an appeal against the order passed by the CIT(A), it was open for the assessee – appellant to submit the stay application requesting to stay the entire order passed by the CIT(A). Instead of that, the assessee prayed a limited interim relief staying the penalty proceedings during the pendency of the appeal. [5.2] Now, so far as the powers of the appellate Tribunal to pass such an   interim   order   in   an   appeal   under   Section   254   of   the   IT   Act   is concerned, identical question came to be considered by the Hon’ble Supreme Court in the case of M.K. Mohammed Kunhi (Supra).  It is true that in the said decision, the Hon’ble Supreme Court was considering power of the Tribunal to grant stay of recovery proceedings pending the appeal.  However, in the said decision, the Hon’ble Supreme Court has considered in detail the scope and powers of the Tribunal under Section 254 of the IT Act.  In the said decision, the Hon’ble Supreme Court has observed and held as under: “There can be no manner of doubt that by the provisions of the Act or the Income­tax Appellate Tribunal Rules 1963 powers have not been expressly conferred upon the Appellate Tribunal to stay proceedings relating to the recovery of penalty or tax due from an assessee. At the same time it is significant that under Section 220 (6) the power of stay   by   treating   the   assessee   as   not   being   in   default   during   the pendency of an appeal has been given to the Income­tax Officer only when an appeal has been presented under Section 246 which will be to the   Appellate   Assistant   Commissioner   and   not   to   the   Appellate Tribunal.   There   is   no   provision   in   Section   220   under   which   the Income­tax officer or any of his superior departmental officers can be moved for granting stay in the recovery of penalty or tax. It may be that under Section 225 notwithstanding that a certificate has been issued to the Tax Recovery Officer for the recovery of any tax (the position  will be the  same with regard  to penalty)  the Income­tax Officer may grant time for the payment of the tax. In this manner he can probably keep on granting extensions until the disposal of the appeal by the tribunal. It may also be that as a matter of practice prevailing   in   the   department   the   Commissioner   or   the   Inspecting Assistant Commissioner in exercise of administrative powers can give the necessary relief of staying recovery to the assessee but that can hardly be put at par with a statutory power as is contained in Section 220 (6) which is confined only to the stage of pendency of an appeal before the Appellate Assistant Commissioner. The argument advanced on behalf of the appellant before us that in the absence of any express provisions in Sections 254 and 255 of the Act relating to stay of recovery during the pendency of an appeal it must be held that no such power can be exercised by the tribunal, suffers from a fundamental infirmity inasmuch as it assumes and proceeds on the premise that the statute confers such a power on the Income­tax Officer who can give the necessary relief to an assessee. The right of appeal is a substantive right and the questions of fact and law are at large and are open to review by the appellate tribunal. Indeed the tribunal has been given very wide powers under Section 254 (1) for it may pass such orders as it thinks fit after giving full hearing to both the parties to the appeal. If the Income­tax Officer and the Appellate Assistant Commissioner have   made   assessments   or   imposed   penalties   raising   very   large demands and if the appellate tribunal is entirely helpless in the matter of stay of recovery the entire purpose of the appeal can be defeated if ultimately the orders of the departmental authorities are set aside. It is difficult to conceive that the legislature should have left the entire matter to the administrative authorities to make such orders as they choose to pass in exercise of unfettered discretion. The assessee, as has been pointed out before, has no right to even move an application when an appeal is pending before the appellate tribunal under Section 220  (6)  and   it  is   only   at  the   earlier   stage   of   appeal  before   the Appellate Assistant Commissioner that the statute provides for such a matter being dealt with by the Income­tax Officer.   It is a firmly established rule that an express grant of statutory power carries with it by necessary implication the authority to use all reasonable means to make such grant effective (Southland Statutory Construction, Third Edition,   Articles   5401   and   5402).   The   powers   which   have   been conferred   by   Section   254   on   the   Appellate   Tribunal   with   widest possible amplitude must carry with them by necessary implication all powers and duties incidental and necessary to make the exercise of those powers fully effective.” After   analyzing   various   decisions   of   High   Court   and   English judgments, finally it is held that the appellate Tribunal must be held to have   power   to   grant  stay   as   incidental   or   ancillary   to   its   appellate juri iction.  It is further held that when Section 254 confers appellate juri iction, it impliedly grants the power of doing all such acts, or employing such means, as are essentially necessary to its execution and that the statutory power carries with it the duty in proper cases to make such   orders   for   staying   proceeding   as   will   prevent   the   appeal   if successful from being rendered nugatory. However, while holding so, the Hon’ble Supreme Court has also observed that the power of stay by the Tribunal is not to be exercised in a routine way or as a matter of course, in view of the special nature of taxation and revenue laws.  It will only be when a strong prima facie is made out that the Tribunal will consider   whether   to   stay   the   recovery   proceedings   and   on   what conditions   and   the   stay   will   be   granted   in   most   deserving   and appropriate cases where the Tribunal is satisfied that the entire purpose of the appeal will be frustrated or rendered nugatory by allowing the recovery proceedings to continue during the pendency of the appeal. Thus, as such in the aforesaid decision, the Hon’ble Supreme Court has Income Tax reported in 249 ITR 438, the Hon’ble Supreme Court has held   that   as   under   section   260A   of   the   IT   Act,   the   High   Court   is conferred with power to entertain a second appeal, in an appeal against the order passed by the Tribunal confirming the order of assessment under which even the penalty proceedings are initiated under Section 271(1)(c), and by exercising inherent powers of the Court under Section 151 of the Code of Civil Procedure, 1908, the High Court in exercise of its appellate juri iction can stay the penalty proceedings. [5.3] The   issue   raised   in   the   present   special   civil   application   with respect   to   staying   of   penalty   proceedings   by   the   ITAT   during   the pendency of the appeal is also required to be considered from another angle.   Even section 275(1)(a) of the IT Act provides that in a case where the relevant assessing order or the other order is the subject matter of an appeal to the Commissioner (Appeals) under Section 246 or under section  246(A)  or an appeal to  the  appellate Tribunal  under Section 253 of the IT Act, no order of imposing penalty can be passed after the expiry of the financial year in which the proceeding, in course of   which   action   for   imposition   of   penalty   has   been   initiated,   are completed, or six months from the end of the month in which the order of the Commissioner (Appeals), or as the case may be, the appellate Tribunal   is   received   by   the   Chief   Commissioner   or   Commissioner, whichever period expires later.  Meaning thereby, after the order passed by the appellate Tribunal, there will be a further period of six months available for imposing the penalty from the end of the month in which the order of appellate Tribunal is received.  Meaning thereby, it can be said that even the legislature has also visualized such a situation of preferring an appeal and the direct effect of the appellate proceeding vis­ a­vis penalty proceedings. [5.4] In the present case, as stated herein above, and with a view to avoid multiplicity of proceedings and harassment to the assessee and considering section 275(1)(a) of the IT Act, when  the CIT(A) will get further six months time to dispose of the penalty proceedings from the end of the month in which the order of Tribunal is received by the Commissioner / Chief Commissioner, when the Tribunal has stayed the penalty proceedings during the pendency of the appeal before it, it cannot be said that the Tribunal has exceeded in its juri iction and/or the said order is illegal and/or perverse which calls for interference of this   Court   in   exercise   of   powers   under   Articles   226/227   of   the Constitution of India. [6.0] In view of the above and for the reasons stated above, it is held that the ITAT in exercise of powers under section 254 of the IT Act would   have   juri iction   and/or   power   of   doing   all   such   acts,   or employing such means, as are essentially necessary to its execution and that the statutory power carries with it the duty in proper cases to make such orders for staying proceedings (inclusive of penalty proceedings) as will prevent the appeal if successful from being rendered nugatory and the appellate Tribunal has the power to grant stay as incidental or ancillary to its appellate juri iction.   However, while exercising such power of stay, the Tribunal has to be satisfied that there is a strong prima facie case made out and the Tribunal is satisfied that the entire purpose of appeal would be frustrated or rendered nugatory by allowing the   recovery   proceedings/penalty   proceedings   to   continue,   during pendency of the appeal.   It is also observed that in a case where the appellate Tribunal grants the stay either of recovery and/or stay of penalty proceedings, the appellate Tribunal shall see to it that the appeal before it is decided and disposed of finally at the earliest and preferably within a period of 3 months so that the appellant – assessee may not take undue advantage by delaying the appeal proceedings. [6.1] In view of the above and for the reasons stated above, present Special Civil Application fails and the same deserves to be dismissed and is, accordingly, dismissed.  In the facts and circumstances of the case, the ITAT is hereby directed to finally decide and dispose of the main appeal at the earliest but not later than three months from the date of receipt of the writ of the present order or on production of certified copy of the present order.   All concerned are directed to cooperate the learned Tribunal in early disposal of the main appeal and within stipulated time stated herein above. With this, Rule is discharged.  No costs. ­ (M.R. Shah, J.) ­ (Ms Sonia Gokani, J.) Ajay