SHRI MAHILA GRIH UDYOG LIJJAT PAPAD vs. THE INCOME TAX OFFICER

WP-3460-2016 (SHRI MAHILA GRIH UDYOG LIJJAT PAPAD Vs THE INCOME TAX OFFICER) 23-02-2016 Shri Sumit Nema, learned counsel for the petitioner. Shri Sanjay Lal, learned counsel for the respondent. Keeping in view the fact that the questions of law involved in appeals for the year 2008-09, 2010-11 and 2011-2012 bearing Nos. J/CIT(A)2 /ITO /W/ 1(2) /JBP /031/2014-15; J/CIT(A)2 /ITO /W/ 1(2) /JBP /162/2012-13; J/CIT(A)2 /ITO /W/ 1(2) /JBP /263/2013-14 are pending before the Commissioner of Income Tax (Appeals)-2, Jabalpur and question of law involved in these appeals are also pending consideration in appeals filed under Section 260A in ITA Nos.225/2009 and ITA No.66/2015 and also Special Leave Petition before the Supreme Court, we direct for stay of three appeals till the ITAs as indicated herein above, are not decided by the High Court. With the aforesaid, this petition stands disposed of. (RAJENDRA MENON) JUDGE (SUSHIL KUMAR PALO) JUDGE