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“stay petition”

AppealsSection 254Section 254340 judgments

The decision most relied on for stay petition is Allahabad in Dr. V.S. Chauhan v. Director of Income-tax, Investigations (336 ITR 533), cited in 21 judgments on BharatTax.

Leading authorities on stay petition

Allahabad in Dr. V.S. Chauhan v. Director of Income-tax, Investigations
336 ITR 533 · 2011 · High Court
21
citing judgments

A writ petition challenging a search operation is liable to be dismissed on the ground of laches if the assessee unduly delays challenging the proceedings and only seeks to stall them when they anticipate an adverse outcome.

KishoreJagjivandasTanna v. Joint Director of Income Tax (Inv.)
98 Taxmann.com 235 · 2018 · High Court
11
citing judgments

A litigant who delays in pursuing their rights for over a decade, despite a favorable court order, does not deserve relief in discretionary and equitable jurisdiction.

Judgments citing stay petition

Narayanagr Palanisamy, Coimbaotore vs. ITO, Ncw-4(1), Coimbaotore

In the result, the appeal filed by the assessee is allowed for statistical purposes and the stay application filed by the assessee becomes infructuous

ITA 2277/CHNY/2024[2010-11]Status: DisposedITAT Chennai18 Sept 2024AY 2010-11

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita No.2277/Chny/2024 िनधा7रण वष7 /Assessment Year: 2010-11 & Dे यािचका सं. / S.A No.49/Chny/2024 (Arising Out Of Ita No.2277/Chny/2024) िनधा7रण वष7 / Assessment Year: 2010-11

For Appellant: Ms. N.V.Lakshmi, AdvocateFor Respondent: Ms. R. Anita, Addl. CIT
Section 144

Assessing Officer in assessment order passed u/s. 144 r.w.s 147 of the Income Tax Act, 1961 (hereinafter “the Act”). While going through the stay petition, we observed that the assessment has been reopened on the ground that the assessee has deposited cash of Rs.10,41,000/- in the saving bank

Skill Dye Chem Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 7(1), Kolkata

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1014/KOL/2024[2013-2014]Status: DisposedITAT Kolkata28 Aug 2024AY 2013-2014

Bench: Sri Sanjay Garg & Sri Sanjay Awasthi

Section 143(3)Section 144BSection 147

office for collection of demand in the mid-month of April 2024. The assessee informed the assessing officer that the appeal was pending and stay petition was also filed as they have filed rectification to get the CIT(Appeals) order rectified and must have been restored. The assessing officer then

Janahitha Credit Co Operative, Bangalore vs. Income Tax Officer Ward-6(2)(1), Bangalore

In the result, the appeal of the assessee is allowed for statistical purposes and stay petition is disposed of accordingly

ITA 1144/BANG/2024[2011-12]Status: DisposedITAT Bangalore27 Aug 2024AY 2011-12

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahusp No.32/Bang/2024 & Ita No.1144/Bang/2024 Assessment Year : 2011-12

For Appellant: Shri Balram R. Rao, AdvocateFor Respondent: Shri Ganesh R. Ghale, Standing Counsel
Section 143(1)Section 226(3)Section 249(2)Section 80P(2)(a)

days and there was no such explanation received from the assessee. Therefore, he strongly objected for admitting the appeal as well as stay petition filed by the assessee. 6. Considering the rival submissions, we note that the assessee is a co-operative society registered under Karnataka Co-operative Societies ... 32/B/24 Page 8 of 8 7. During the course of hearing with the consent of both the parties, it was pronounced that the stay petition filed by the assessee becomes infructuous. 8. In the result, the appeal of the assessee is allowed for statistical purposes and stay petition is disposed

Ponmudi Muthusamy Gounder Trust, Tiruppur vs. DCIT(E), Coimbatore

In the result, the appeals filed by the assessee in ITA

ITA 2045/CHNY/2024[2018-19]Status: DisposedITAT Chennai23 Aug 2024AY 2018-19

Bench: Shri Mahavir Singhand Shri Amitabh Shukla

For Respondent: Ms. R. Anita, Addl.CIT

घोषणा क" तारीख/Date of Pronouncement : 23.08.2024 आदेश /O R D E R PER AMITABH SHUKLA, ACCOUNTANT MEMBER: The assessee has filed these stay petitions requesting for stay of outstanding demand for the assessment years 2013-14 to 2015- 16 and 2018-19. 2 S.A Nos. 43 to 46/Chny/2024 ... Nos.2042 to 2044/CHNY/2024 2. When these stay petitions were called for hearing, the ld.counsel for the assessee filed a chart containing the details of payments and stated that the assessee has made payment of 20% of the total demand. The detailed chart is reproduced as under:- A. CHART SHOWING

Ponmudi Muthusamy Gounder Trust, Tiruppur vs. DCIT(E), Coimbatore

In the result, the appeals filed by the assessee in ITA

ITA 2044/CHNY/2024[2015-16]Status: DisposedITAT Chennai23 Aug 2024AY 2015-16

Bench: Shri Mahavir Singhand Shri Amitabh Shukla

For Respondent: Ms. R. Anita, Addl.CIT

घोषणा क" तारीख/Date of Pronouncement : 23.08.2024 आदेश /O R D E R PER AMITABH SHUKLA, ACCOUNTANT MEMBER: The assessee has filed these stay petitions requesting for stay of outstanding demand for the assessment years 2013-14 to 2015- 16 and 2018-19. 2 S.A Nos. 43 to 46/Chny/2024 ... Nos.2042 to 2044/CHNY/2024 2. When these stay petitions were called for hearing, the ld.counsel for the assessee filed a chart containing the details of payments and stated that the assessee has made payment of 20% of the total demand. The detailed chart is reproduced as under:- A. CHART SHOWING

Ponmudi Muthusamy Gounder Trust, Tiruppur vs. DCIT (E), Coimbatore

In the result, the appeals filed by the assessee in ITA

ITA 2043/CHNY/2024[2014-15]Status: DisposedITAT Chennai23 Aug 2024AY 2014-15

Bench: Shri Mahavir Singhand Shri Amitabh Shukla

For Respondent: Ms. R. Anita, Addl.CIT

घोषणा क" तारीख/Date of Pronouncement : 23.08.2024 आदेश /O R D E R PER AMITABH SHUKLA, ACCOUNTANT MEMBER: The assessee has filed these stay petitions requesting for stay of outstanding demand for the assessment years 2013-14 to 2015- 16 and 2018-19. 2 S.A Nos. 43 to 46/Chny/2024 ... Nos.2042 to 2044/CHNY/2024 2. When these stay petitions were called for hearing, the ld.counsel for the assessee filed a chart containing the details of payments and stated that the assessee has made payment of 20% of the total demand. The detailed chart is reproduced as under:- A. CHART SHOWING

Ponmudi Muthusamy Gounder Trust, Tiruppur vs. DCIT (E), Coimbatore

In the result, the appeals filed by the assessee in ITA

ITA 2042/CHNY/2024[2013-14]Status: DisposedITAT Chennai23 Aug 2024AY 2013-14

Bench: Shri Mahavir Singhand Shri Amitabh Shukla

For Respondent: Ms. R. Anita, Addl.CIT

घोषणा क" तारीख/Date of Pronouncement : 23.08.2024 आदेश /O R D E R PER AMITABH SHUKLA, ACCOUNTANT MEMBER: The assessee has filed these stay petitions requesting for stay of outstanding demand for the assessment years 2013-14 to 2015- 16 and 2018-19. 2 S.A Nos. 43 to 46/Chny/2024 ... Nos.2042 to 2044/CHNY/2024 2. When these stay petitions were called for hearing, the ld.counsel for the assessee filed a chart containing the details of payments and stated that the assessee has made payment of 20% of the total demand. The detailed chart is reproduced as under:- A. CHART SHOWING

Asian Fab Tec Limited, Bengaluru vs. The Joint Commissioner of Income Tax(OSD) Central Circle-1(3), Bengaluru

In the result, the appeal filed by the assessee stands partly allowed for statistical purposes

ITA 1107/BANG/2024[2018-19]Status: DisposedITAT Bangalore22 Aug 2024AY 2018-19

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Shri Chythanya K K, Sr. AdvocateFor Respondent: Shri D.K. Mishra, CIT-DR
Section 132Section 153ASection 282A(1)

that proper opportunity of being heard must be granted to the assessee. As we have remitted the appeal to the Ld.CIT(A), the stay petition stands disposed of accordingly. Page 6 of 6 S.P. No. 29/Bang/2024 & In the result, the appeal filed by the assessee stands partly allowed for statistical

Laxmi Co. Operative Credit Society Limited, Mehsana vs. The ITO, Ward-1, Patan

In the result, the Stay Petition filed by the assessee is allowed with a direction not to recover the tax demand till the disposal of the appeal by the Ld

ITA 1101/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad14 Aug 2024AY 2016-17

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 139(1)Section 144Section 147Section 148Section 69Section 69A

with Stay Application No. 10/Ahd/2024 for stay of recovery of the demand of tax and interest amounting to Rs.1,16,86,977/-. In the Stay Petition proceedings on 21.06.2024, though the parties agreed for early hearing of the appeal, since the assessment and appellate orders being exparte orders and thereby ... should co-operate by filing all required details before the First Appellate Authority for deciding the case on merits. 8. In the result, the Stay Petition filed by the assessee is allowed with a direction not to recover the tax demand till the disposal of the appeal

The Sulthan Bathery Service Co-Op Bank Ltd, Wayanad vs. The JCIT Range 2, Kozhikode

In the result, both the appeals in ITA Nos

ITA 320/COCH/2023[2015-16]Status: DisposedITAT Cochin14 Aug 2024AY 2015-16

Bench: Shri Chandra Poojari & Shri Soundararajan K.

For Appellant: Shri Anil D. Nair, A.RFor Respondent: Shri Sanjit Kumar Das, D.R
Section 27Section 271Section 271DSection 271E

with regard to levy of penalty u/s 271D & 271E of the Income Tax Act, 1961 (in short “The Act”). The assessee also filed stay petitions with SP Nos.105 & ITA Nos.319 & 320/Coch/2023 & SP Nos.105 & 106/Coch/2023 The SulthanBathery Service Co-operative Bank Limited, Wayanad Page 2 of 12 106/Coch/2023 requesting for staying ... Nos.105 & 106/Coch/2023: 9. Since we have remitted the issue raised by the assessee in ITA Nos.319 & 320/Coch/2023 to the file of ld. AO, the stay petitions filed by the assessee become infructuous and accordingly dismissed. 10. In the result, the stay petitions filed by the assessee are dismissed. Order pronounced

The Sulthan Bathery Service Co-Op Bank Ltd, Wayanad vs. The JCIT Range 2, Kozhikode

In the result, both the appeals in ITA Nos

ITA 319/COCH/2023[2015-16]Status: DisposedITAT Cochin14 Aug 2024AY 2015-16

Bench: Shri Chandra Poojari & Shri Soundararajan K.

For Appellant: Shri Anil D. Nair, A.RFor Respondent: Shri Sanjit Kumar Das, D.R
Section 27Section 271Section 271DSection 271E

with regard to levy of penalty u/s 271D & 271E of the Income Tax Act, 1961 (in short “The Act”). The assessee also filed stay petitions with SP Nos.105 & ITA Nos.319 & 320/Coch/2023 & SP Nos.105 & 106/Coch/2023 The SulthanBathery Service Co-operative Bank Limited, Wayanad Page 2 of 12 106/Coch/2023 requesting for staying ... Nos.105 & 106/Coch/2023: 9. Since we have remitted the issue raised by the assessee in ITA Nos.319 & 320/Coch/2023 to the file of ld. AO, the stay petitions filed by the assessee become infructuous and accordingly dismissed. 10. In the result, the stay petitions filed by the assessee are dismissed. Order pronounced

Xseed Education Private Limited, Bangalore vs. Deputy Commissioner of Income-Tax, Circle - 7(1)(1), Bangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 166/BANG/2024[2017-2018]Status: DisposedITAT Bangalore31 Jul 2024AY 2017-2018

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Years : 2017-18

For Appellant: Shri Aliasgar Rampurwala, C.AFor Respondent: Ms. Neera Malhotra, CIT (DR)
Section 143(3)Section 37Section 37(1)

11/Bang/2024 11. Since the appeal of the assessee is partly allowed for statistical purposes as discussed above, on the main issue, the stay petition filed by the assessee is dismissed as infructuous. . Page 6 of 6 12. In the result, the stay petition is dismissed as infructuous ... combined result, the appeal of the assessee is partly allowed for statistical purposes and the stay petition is dismissed. Order pronounced in court on 31st day of July, 2024 (KESHAV DUBEY) Accountant Member Bangalore Dated, 31st July, 2024 / vms / Copy to: 1. The Applicant 2. The Respondent

A-Kal Televerse Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-7(1)(1), Bangalore

In the result, the appeal filed by the assessee is allowed

ITA 538/BANG/2024[2014-15]Status: DisposedITAT Bangalore30 Jul 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Sri. Navaneeth N Kini, CAFor Respondent: Sri. Guru Kumar S, Addl. CIT-DR
Section 143(2)Section 14ASection 250Section 36(1)(ii)

claim, copy of passport along with entry / exist stamping by the immigration authorities of respective countries is also enclosed along with the stay petition and accordingly prayed to condone the short delay of 33 days in the interest of justice. 4. On the contrary, the learned Departmental Representative though objected

Visteon Corporation, Michigan vs. DCIT, Intenl Taxn, Circle-2(2), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 262/CHNY/2023[2017-18]Status: DisposedITAT Chennai26 Jul 2024AY 2017-18

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:259, 260, 261 & 262/Chny/2023 िनधा"रण वष"/Assessment Years:2014-15, 2015-16, 2016-17 & 2017-18 & S.A. Nos. 28, 29 & 30/Chny/2023 [In Ita Nos. 259, 261 & 262/Chny/2023] M/S. Visteon Corporation, The Deputy Commissioner Grace Lake Corporation Centre, Vs. Of Income Tax, Van Buren Township, International Taxation, Michigan - 48111 Circle 2(2), Chennai. Pan: Aadcv 5660K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Ajay Vohra, Sr. Advocate (By Virtual) Shri Aditya Vohra, Advocate ""यथ" क" ओर से/Respondent By : Shri Nilay Bara Som, Cit सुनवाई क" तारीख/Date Of Hearing : 01.07.2024 घोषणा क" तारीख/Date Of Pronouncement : 26.07.2024 आदेश /O R D E R Per Mahavir Singh: These Three Appeals By The Assessee In Ita Nos.259, 261 & 262/Chny/2023 Are Arising Out Of The Final Assessment Orders Passed By The Assistant Commissioner Of Income Tax, International Taxation Circle 2(2), Chennai Vide Orders Of Even Date 06.01.2023 In Pursuant To The Directions Of The Dispute Resolution Panel-2

For Appellant: Shri Ajay Vohra, Sr. Advocate (By Virtual)For Respondent: Shri Nilay Bara Som, CIT
Section 142(1)Section 263

Accordingly, these four appeals of assessee are allowed on merits. SA Nos.28, 29 & 30/CHNY/2023 15. Since we have heard the appeals and decided, the Stay petitions becomes infructuous and hence, dismissed. 16. In the result, the appeals filed by the assessee in ITA Nos.259 to 262/CHNY/2023 are allowed

Visteon Corporation, Michigan vs. DCIT, Intenl Taxn, Circle-2(2), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 261/CHNY/2023[2016-17]Status: DisposedITAT Chennai26 Jul 2024AY 2016-17

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:259, 260, 261 & 262/Chny/2023 िनधा"रण वष"/Assessment Years:2014-15, 2015-16, 2016-17 & 2017-18 & S.A. Nos. 28, 29 & 30/Chny/2023 [In Ita Nos. 259, 261 & 262/Chny/2023] M/S. Visteon Corporation, The Deputy Commissioner Grace Lake Corporation Centre, Vs. Of Income Tax, Van Buren Township, International Taxation, Michigan - 48111 Circle 2(2), Chennai. Pan: Aadcv 5660K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Ajay Vohra, Sr. Advocate (By Virtual) Shri Aditya Vohra, Advocate ""यथ" क" ओर से/Respondent By : Shri Nilay Bara Som, Cit सुनवाई क" तारीख/Date Of Hearing : 01.07.2024 घोषणा क" तारीख/Date Of Pronouncement : 26.07.2024 आदेश /O R D E R Per Mahavir Singh: These Three Appeals By The Assessee In Ita Nos.259, 261 & 262/Chny/2023 Are Arising Out Of The Final Assessment Orders Passed By The Assistant Commissioner Of Income Tax, International Taxation Circle 2(2), Chennai Vide Orders Of Even Date 06.01.2023 In Pursuant To The Directions Of The Dispute Resolution Panel-2

For Appellant: Shri Ajay Vohra, Sr. Advocate (By Virtual)For Respondent: Shri Nilay Bara Som, CIT
Section 142(1)Section 263

Accordingly, these four appeals of assessee are allowed on merits. SA Nos.28, 29 & 30/CHNY/2023 15. Since we have heard the appeals and decided, the Stay petitions becomes infructuous and hence, dismissed. 16. In the result, the appeals filed by the assessee in ITA Nos.259 to 262/CHNY/2023 are allowed

Visteon Corporation, Michigan vs. DCIT International Taxation, Circle 2(2), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 260/CHNY/2023[2015-16]Status: DisposedITAT Chennai26 Jul 2024AY 2015-16

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:259, 260, 261 & 262/Chny/2023 िनधा"रण वष"/Assessment Years:2014-15, 2015-16, 2016-17 & 2017-18 & S.A. Nos. 28, 29 & 30/Chny/2023 [In Ita Nos. 259, 261 & 262/Chny/2023] M/S. Visteon Corporation, The Deputy Commissioner Grace Lake Corporation Centre, Vs. Of Income Tax, Van Buren Township, International Taxation, Michigan - 48111 Circle 2(2), Chennai. Pan: Aadcv 5660K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Ajay Vohra, Sr. Advocate (By Virtual) Shri Aditya Vohra, Advocate ""यथ" क" ओर से/Respondent By : Shri Nilay Bara Som, Cit सुनवाई क" तारीख/Date Of Hearing : 01.07.2024 घोषणा क" तारीख/Date Of Pronouncement : 26.07.2024 आदेश /O R D E R Per Mahavir Singh: These Three Appeals By The Assessee In Ita Nos.259, 261 & 262/Chny/2023 Are Arising Out Of The Final Assessment Orders Passed By The Assistant Commissioner Of Income Tax, International Taxation Circle 2(2), Chennai Vide Orders Of Even Date 06.01.2023 In Pursuant To The Directions Of The Dispute Resolution Panel-2

For Appellant: Shri Ajay Vohra, Sr. Advocate (By Virtual)For Respondent: Shri Nilay Bara Som, CIT
Section 142(1)Section 263

Accordingly, these four appeals of assessee are allowed on merits. SA Nos.28, 29 & 30/CHNY/2023 15. Since we have heard the appeals and decided, the Stay petitions becomes infructuous and hence, dismissed. 16. In the result, the appeals filed by the assessee in ITA Nos.259 to 262/CHNY/2023 are allowed

Visteon Corporation, Michigan vs. DCIT, Intenl Taxn, Circle-2(2), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 259/CHNY/2023[2014-15]Status: DisposedITAT Chennai26 Jul 2024AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:259, 260, 261 & 262/Chny/2023 िनधा"रण वष"/Assessment Years:2014-15, 2015-16, 2016-17 & 2017-18 & S.A. Nos. 28, 29 & 30/Chny/2023 [In Ita Nos. 259, 261 & 262/Chny/2023] M/S. Visteon Corporation, The Deputy Commissioner Grace Lake Corporation Centre, Vs. Of Income Tax, Van Buren Township, International Taxation, Michigan - 48111 Circle 2(2), Chennai. Pan: Aadcv 5660K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Ajay Vohra, Sr. Advocate (By Virtual) Shri Aditya Vohra, Advocate ""यथ" क" ओर से/Respondent By : Shri Nilay Bara Som, Cit सुनवाई क" तारीख/Date Of Hearing : 01.07.2024 घोषणा क" तारीख/Date Of Pronouncement : 26.07.2024 आदेश /O R D E R Per Mahavir Singh: These Three Appeals By The Assessee In Ita Nos.259, 261 & 262/Chny/2023 Are Arising Out Of The Final Assessment Orders Passed By The Assistant Commissioner Of Income Tax, International Taxation Circle 2(2), Chennai Vide Orders Of Even Date 06.01.2023 In Pursuant To The Directions Of The Dispute Resolution Panel-2

For Appellant: Shri Ajay Vohra, Sr. Advocate (By Virtual)For Respondent: Shri Nilay Bara Som, CIT
Section 142(1)Section 263

Accordingly, these four appeals of assessee are allowed on merits. SA Nos.28, 29 & 30/CHNY/2023 15. Since we have heard the appeals and decided, the Stay petitions becomes infructuous and hence, dismissed. 16. In the result, the appeals filed by the assessee in ITA Nos.259 to 262/CHNY/2023 are allowed

Ummannoor Rural Co-Op Society, Kollam vs. The ITO Ward 4, Kollam

In the result, the appeal filed by the assessee is allowed for statistical purposes and the stay application is dismissed

ITA 299/COCH/2023[2018-19]Status: DisposedITAT Cochin25 Jul 2024AY 2018-19

Bench: Shri Chandra Poojari & Shri Soundararajan K

For Respondent: Sri.Ilaiyaraja K.S., Senior DR
Section 139(1)Section 143(1)Section 80Section 80HSection 80P

/NFAC dated 28.02.2023 vide DIN & Order No.ITBA/NFAC/S/250/2022-23/1050230621(1) in respect of assessment year 2018-2019. The assessee has also filed a stay petition for stay the outstanding demand. 2. Originally the assessee filed its return of income claiming deduction u/s.80P of the Income

Nanjappa Shivamurthy, Chintamani vs. Income Tax Officer Ward 1 Chikaballapur, Chikkaballapur

In the result, the appeal filed by the assessee is allowed for the statistical purposes

ITA 650/BANG/2024[2017-18]Status: DisposedITAT Bangalore16 Jul 2024AY 2017-18

Bench: Shri George George K & Shri Waseem Ahmedassessment Years : 2017-18

For Appellant: Shri L Raghavendra Rao, C.AFor Respondent: Ms. Matta Padma, Addl. CIT

provisions of law. Hence, the ground of appeal of the assessee is allowed for the statistical purposes. 7.8 Regarding the stay petition filed by the assessee, we note that once the main appeal has been decided by us, we do not find any reason to adjudicate the stay petition filed ... assessee. As such the stay petition filed by the assessee becomes infructuous in the given fact and circumstances. Accordingly, we dismiss the same. 8. In the result, the appeal filed by the assessee is allowed for the statistical purposes. Order pronounced in court on 16th day of July, 2024 (GEORGE

M/S. Paravur Service Co-Operative Bank, Kollam vs. Income Tax Officer, Ward 2, Kollam

In the result, the appeal and stay petition filed by the assessee are dismissed

ITA 767/COCH/2023[AY 2017-18]Status: DisposedITAT Cochin08 Jul 2024

Bench: Shri Chandra Poojari & Shri Soundararajan K.Assessment Year: 2017-18

For Appellant: Sri Santosh P. Abraham, A.RFor Respondent: Shri Sanjit Kumar Das, D.R
Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

this appeal deserves to be dismissed in limine without admitting the same. 5. Since we have dismissed the appeal filed by the assessee, the stay petition filed by the assessee becomes infructuous and dismissed. 6. In the result, the appeal and stay petition filed by the assessee are dismissed. Order