stay petition — 340 case laws

Techsol Engineering Services (India) Pvt. Ltd., Chennai vs. ITO, Corporate Ward-3(1), Chennai

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

ITA 1500/CHNY/2025[2018-19]Status: DisposedITAT Chennai14 Nov 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1500/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Techsol Engineering Services (India) Vs. The Income Tax Officer, Private Limited, 1St Floor, No. 83, Corporate Ward 3(1), Sapthagiri Apartments, Ttk Road, Chennai. Alwarpet, Chennai 600 018. [Pan:Aadct1863A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Ranjit Singh, Advocate ""थ" की ओर से/Respondent By : Shri R.V. Aroon Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 13.11.2025 घोषणा की तारीख /Date Of Pronouncement : 14.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 30.09.2021 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. 2. We Find That This Appeal Is Filed With A Delay Of 1273 Days. The Assessee Filed Petition Accompanied By Notarized Affidavit By Giving Explanation To Condone The Delay.

For Appellant: Shri Ranjit Singh, AdvocateFor Respondent: Shri R.V. Aroon Prasad, Addl. CIT

Section 143(1)Section 250

responding to departmental communications without delay. In fact, upon receipt of the demand notice under section 143(1), the appellant promptly filed a stay petition before the Assessing Officer, Corporate Ward 3(1), Chennai 34, and voluntarily paid 20% of the disputed demand amounting to Rs. 1,15,368/- vide

Raviraj Varadharaj, Chennai vs. Income Tax Officer, Ncw 8(2), Chennai

In the result, the appeal filed by the assessee is partly allowed for statistical purposes and the Stay Application is dismissed

ITA 2468/CHNY/2025[2022-23]Status: DisposedITAT Chennai12 Nov 2025AY 2022-23

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.2468/Chny/2025 िनधा"रण वष"/Assessment Year: 2022-23 & S.A. No. 85/Chny/2025 [In Ita No. 2468/Chny/2025] Raviraj Varadharaj, Vs. The Income Tax Officer, 16/08, Duraisamy Colony, Non Corporate Ward 8(2), Arumbakkam, Chennai 600 106. Chennai. [Pan:Amopv6065A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri V. Swaminathan, C.A. ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 03.11.2025 घोषणा की तारीख /Date Of Pronouncement : 12.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 25.07.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2022-23. 2. Ground No. A, Raised By The Assessee In Challenging The Action Of The Ld. Cit(A) In Confirming The Addition Made By The Assessing

For Appellant: Shri V. Swaminathan, C.AFor Respondent: Ms. Gouthami Manivasagam, JCIT

Section 133(6)Section 41(1)Section 68

85/Chny/2025, listed along with the main appeal. Since we have adjudicated the main appeal and partly allowed for statistical purposes, the stay petition filed by the assessee become infructuous and accordingly, the same stands dismissed. 14. In the result, the appeal filed by the assessee is partly allowed for statistical

Sayegh Paint Factories India Private Limited, Ernakulam vs. Corporate Cir 2(1), Kochi

In the result, the appeal filed by the assessee is allowed and the stay petition is dismissed as infructuous

ITA 451/COCH/2025[2019-20]Status: DisposedITAT Cochin30 Oct 2025AY 2019-20

Bench: Shri Inturi Rama Rao & Shri Soundararajan K.

For Appellant: NoneFor Respondent: Smt. Leena Lal, Snr.AR

Section 144B(6)(vii)Section 148Section 271BSection 273BSection 44A

dismissing the same. Page 7 of 7 S.A. No. 69/Coch/2025 & 11. In the result, the appeal filed by the assessee is allowed and the stay petition is dismissed as infructuous. Order pronounced in the open court on 30th October, 2025. (INTURI RAMA RAO) Judicial Member Cochin, Dated, the 30th October

The Marthandam Bee Keepers Co Op Society Ltd, Marthandam, Kanyakumari Dist vs. Income Tax Officer Ward 1, Nagercoil

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

ITA 2816/CHNY/2025[2018-19]Status: DisposedITAT Chennai28 Oct 2025AY 2018-19

Bench: Shri Aby T. Varkey & Shri M. Balaganesh

For Appellant: Mr.R. Harshvardan, AdvocateFor Respondent: Ms. Gauthami Manivasagam

Section 10Section 148Section 44BSection 68

SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2816/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 & Stay Petition No.98/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 v. The Marthandam Bee – The ITO, Keepers Co-op. Society Ltd., Ward-1, 6/69A First Floor ... Marthandam Bee Keepers Co-op. Society Ltd. :: 2 :: Assessment Year (hereinafter referred to as "AY”) 2018-19 and SP No.98/Chny/2025 is a Stay Petition filed by the assessee for AY 2018-19. 2. At the outset, the Ld.AR of the assessee brought to our notice that the appeal has been

K1434 Senjerimalaiyadipalayam Primary Agricultural Co Opcredit Society, Coimbatore vs. The Income Tax Officer, Non Corp Ward 4(1), Coimbatore

In the result, appeals filed by the assessee are allowed for statistical

ITA 2181/CHNY/2025[2018-2019]Status: DisposedITAT Chennai24 Oct 2025AY 2018-2019

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

Section 250 of the Income Tax Act, 1961. 6. Since we have remitted the appeals back to the file of the Ld.CIT(A), Stay Petitions filed by the assessee against the demand raised pursuant to it are infructuous and so, dismissed. 7. In the result, appeals filed by the assessee ... allowed for statistical purposes and Stay Petitions filed by the assessee are dismissed as infructuous. Order pronounced on the 24th day of October, 2025, in Chennai. (एबी टी. वक") (अिमताभ शु"ा) (AMITABH SHUKLA) (ABY T. VARKEY) लेखा सद"य/ACCOUNTANT MEMBER "याियक सद"य/JUDICIAL MEMBER चे"ई/Chennai, "दनांक

K1434 Senjerimalaiyadipalayam Primary Agricultural Co Opcredit Society, Coimbatore vs. The Income Tax Officer, Non Corp Ward 4(1), Coimbatore

In the result, appeals filed by the assessee are allowed for statistical

ITA 2180/CHNY/2025[2017-2018]Status: DisposedITAT Chennai24 Oct 2025AY 2017-2018

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

Section 250 of the Income Tax Act, 1961. 6. Since we have remitted the appeals back to the file of the Ld.CIT(A), Stay Petitions filed by the assessee against the demand raised pursuant to it are infructuous and so, dismissed. 7. In the result, appeals filed by the assessee ... allowed for statistical purposes and Stay Petitions filed by the assessee are dismissed as infructuous. Order pronounced on the 24th day of October, 2025, in Chennai. (एबी टी. वक") (अिमताभ शु"ा) (AMITABH SHUKLA) (ABY T. VARKEY) लेखा सद"य/ACCOUNTANT MEMBER "याियक सद"य/JUDICIAL MEMBER चे"ई/Chennai, "दनांक

Hotel Preethi International Pvt. Ltd., Nilgiris vs. ITO, Corporate Ward-2, Coimbatore

In the result, the appeals filed by the assessee are allowed for

ITA 2555/CHNY/2025[2017-18]Status: DisposedITAT Chennai10 Oct 2025AY 2017-18

Bench: Shri Manu Kumar Giri & Shri Jagadish

For Appellant: Shri S. Sridhar (Erode), AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT

Section 147Section 68