DELHI PUBLIC SCHOOL,SHIMLA vs. COMMISSIONER OF INCOME TAX(EXEMPETIONS), CHANDIGARH

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ITA 4/CHANDI/2025Status: FixedITAT Chandigarh16 April 2025Bench: SHRI LALIET KUMAR (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)4 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal noted that the quantum appeals have already been heard and the orders are awaited. Consequently, the stay of recovery was extended until June 30, 2025, or until the disposal of the appeals, whichever is earlier.

What were the facts?

The assessee sought an extension of stay for the recovery of outstanding demand for assessment years 2011-12, 2012-13, and 2016-17. The previous extension was granted until October 21, 2024, and was expiring soon.

What were the issues?

Whether the stay of recovery of outstanding demand should be extended when the quantum appeals have been heard and orders are awaited.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH CHANDIGARH.

Before: HON’BLE SHRI LALIET KUMAR, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. By way of these stay Applications for captioned Assessment Years, the assessee seeks extension of stay of recovery of outstanding demand for all these years. The last of such extension was granted by Tribunal vide SA Nos.28 to 30/Chd/2024 order dated 21-10- 2024 for a period of 6 months which is expiring shortly. It also transpires that the quantum appeals have already been heard by the bench and the orders are awaited.

2.

Considering the fact that the appeals have already been heard and the orders are awaited, we extend the aforesaid stay for all the years up-to 30-06-2025 or till the disposal of the appeals, whichever is earlier. All the conditions imposed in earlier stay orders shall remain intact. All the applications stand allowed.

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