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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

Jinto Chettiyakunnel Thomas, Bangalore vs. Income Tax Officer, Ward-4(1)(3), Bangalore

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

ITA 2420/BANG/2024[2016-17]Status: DisposedITAT Bangalore04 Apr 2025AY 2016-17

Bench: Shri Prashant Maharishi, Vice – & Shri Soundararajan K.

For Appellant: Shri Kirath Singh, Advocate

proceed to take up the main appeal for hearing with the consent of both the parties. 3. At the time of deciding the stay petition on 27/12/2024, this Tribunal had given the following order in respect of the Appeal in the order sheet. “At the time of hearing ... Stay Petition it was found that stay is applied for the reason that CIT (A) has not admitted the appeal of assessee, as no admitted tax has been has been deposited. As per the assessee, only income is salary of Rs.3,33,000/- and therefore there is no admitted

M/S Abhishek Engineers, Haldwani vs. ACIT, Circle-1, Haldwani

In the result, the appeal of the assessee is allowed for statistical purposes and stay application of the assessee is dismissed as infructuous

ITA 103/DDN/2024[2015-16]Status: DisposedITAT Dehradun21 Mar 2025AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri M. Balaganesh(Through Video Conferencing) M/S. Abhishek Engineers, Vs. Acit, Polysheet, Tehri Pulia, Circle-1, Haldwarni, Uttarakhand Haldwani (Appellant) (Respondent) Pan: Aajfa33629B Sa No. 1/Ddn/2024 (In Ita No. 103/Ddn/2024) (Assessment Year: 2015-16) M/S. Abhishek Engineers, Vs. Acit, Polysheet, Tehri Pulia, Circle-1, Haldwarni, Uttarakhand Haldwani (Appellant) (Respondent) Pan: Aajfa33629B

For Appellant: Shri Anil Saxena, AdvFor Respondent: Shri Amar Pal Singh, Sr. DR
Section 143(3)Section 147

grounds raised by the assessee are allowed for statistical purposes. 6. Since, the main appeal is restored to the file of ld AO, the stay petition of the assessee becomes infructuous. 7. In the result, the appeal of the assessee is allowed for statistical purposes and stay application

Namasivayam Arunprasad, Chennai vs. ITO, Intl Taxn Ward-2(1), Chennai

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

ITA 548/CHNY/2025[2015-16]Status: DisposedITAT Chennai12 Mar 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.548/Chny/2025 िनधा"रण वष"/Assessment Year: 2015-16 & S.A. No. 24/Chny/2025 [In I.T.A. No.548/Chny/2025] Namasivayam Arunprasad, Vs. The Income Tax Officer, C/O S. Ramanathan, Advocate, International Taxation Ward 2(1), No. 4, Srinivasan Street, First Floor, Chennai. Mandaveli, Chennai 600 028. [Pan:Adjpn0394E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Ramanathan, Advocate ""थ" की ओर से/Respondent By : Shri Shivanand K Kalakeri, Cit सुनवाई की तारीख/ Date Of Hearing : 06.03.2025 घोषणा की तारीख /Date Of Pronouncement : 12.03.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi:

For Appellant: Shri S. Ramanathan, AdvocateFor Respondent: Shri Shivanand K Kalakeri, CIT
Section 144(7)Section 144C(1)Section 147Section 148Section 69

also heard along with the main appeal. Since we have adjudicated the main appeal by deleting the addition made by the Assessing Officer, the stay petition filed by the assessee become infructuous and accordingly, the same stands dismissed. 6 I.T.A. No.548/Chny/25 & S.A. No. 24/Chny/25 8. In the result, the appeal

Quintiles Transnational Corporation, Mumbai vs. DCIT (It) Cir 3(3)(1), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 727/MUM/2017[2013-14]Status: DisposedITAT Bangalore05 Mar 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

above captioned appeals are by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Mumbai. The assessees have also filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas ... appeals filed by different Assessee are hereby dismissed under DTVSV 2024. S.P. Nos. 304 - 307/Mum/2017 6. The assessees have also filed above captioned stay petitions. Since, the appeals of the assessees are dismissed, these stay petitions becomes infructuous and hence accordingly dismissed as infructuous. 7. In the result

Quintiles Ims Incorporated(As Successor to Quintiles Transnational Corp), Mumbai vs. DCIT(It)Circle-3(3)(1), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 7192/MUM/2017[2014-15]Status: DisposedITAT Bangalore05 Mar 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

above captioned appeals are by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Mumbai. The assessees have also filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas ... appeals filed by different Assessee are hereby dismissed under DTVSV 2024. S.P. Nos. 304 - 307/Mum/2017 6. The assessees have also filed above captioned stay petitions. Since, the appeals of the assessees are dismissed, these stay petitions becomes infructuous and hence accordingly dismissed as infructuous. 7. In the result

Quintiles Inc., Mumbai vs. DCIT (It) Cir 3(3)(1), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 7191/MUM/2017[2014-15]Status: DisposedITAT Bangalore05 Mar 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

above captioned appeals are by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Mumbai. The assessees have also filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas ... appeals filed by different Assessee are hereby dismissed under DTVSV 2024. S.P. Nos. 304 - 307/Mum/2017 6. The assessees have also filed above captioned stay petitions. Since, the appeals of the assessees are dismissed, these stay petitions becomes infructuous and hence accordingly dismissed as infructuous. 7. In the result

Quintiles Transnational Corporation, Mumbai vs. DCIT (Intl. Tax) Range 3(3)(1), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 2105/MUM/2016[2012-13]Status: DisposedITAT Bangalore05 Mar 2025AY 2012-13

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

above captioned appeals are by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Mumbai. The assessees have also filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas ... appeals filed by different Assessee are hereby dismissed under DTVSV 2024. S.P. Nos. 304 - 307/Mum/2017 6. The assessees have also filed above captioned stay petitions. Since, the appeals of the assessees are dismissed, these stay petitions becomes infructuous and hence accordingly dismissed as infructuous. 7. In the result

Quintiles Inc, Mumbai vs. DDIT (It) 4(2), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 470/MUM/2015[2011-12]Status: DisposedITAT Bangalore05 Mar 2025AY 2011-12

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

above captioned appeals are by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Mumbai. The assessees have also filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas ... appeals filed by different Assessee are hereby dismissed under DTVSV 2024. S.P. Nos. 304 - 307/Mum/2017 6. The assessees have also filed above captioned stay petitions. Since, the appeals of the assessees are dismissed, these stay petitions becomes infructuous and hence accordingly dismissed as infructuous. 7. In the result

Quintiles Transnational Corp., Mumbai vs. DDIT (It) 4(2), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 469/MUM/2015[2011-12]Status: DisposedITAT Bangalore05 Mar 2025AY 2011-12

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

above captioned appeals are by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Mumbai. The assessees have also filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas ... appeals filed by different Assessee are hereby dismissed under DTVSV 2024. S.P. Nos. 304 - 307/Mum/2017 6. The assessees have also filed above captioned stay petitions. Since, the appeals of the assessees are dismissed, these stay petitions becomes infructuous and hence accordingly dismissed as infructuous. 7. In the result

Quintiles Transnational Corp, Mumbai vs. DDIT (It) 4(2), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 3112/MUM/2015[2009-10]Status: DisposedITAT Bangalore05 Mar 2025AY 2009-10

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

above captioned appeals are by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Mumbai. The assessees have also filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas ... appeals filed by different Assessee are hereby dismissed under DTVSV 2024. S.P. Nos. 304 - 307/Mum/2017 6. The assessees have also filed above captioned stay petitions. Since, the appeals of the assessees are dismissed, these stay petitions becomes infructuous and hence accordingly dismissed as infructuous. 7. In the result

Quintiles Inc, Mumbai vs. DDIT (It) 4(2), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 3111/MUM/2015[2009-10]Status: DisposedITAT Bangalore05 Mar 2025AY 2009-10

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

above captioned appeals are by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Mumbai. The assessees have also filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas ... appeals filed by different Assessee are hereby dismissed under DTVSV 2024. S.P. Nos. 304 - 307/Mum/2017 6. The assessees have also filed above captioned stay petitions. Since, the appeals of the assessees are dismissed, these stay petitions becomes infructuous and hence accordingly dismissed as infructuous. 7. In the result

Quintiles Inc, Mumbai vs. DDIT (It) 4(2), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 3110/MUM/2015[2008-09]Status: DisposedITAT Bangalore05 Mar 2025AY 2008-09

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

above captioned appeals are by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Mumbai. The assessees have also filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas ... appeals filed by different Assessee are hereby dismissed under DTVSV 2024. S.P. Nos. 304 - 307/Mum/2017 6. The assessees have also filed above captioned stay petitions. Since, the appeals of the assessees are dismissed, these stay petitions becomes infructuous and hence accordingly dismissed as infructuous. 7. In the result

Quintiles Transnational Corp., Mumbai vs. DDIT (It) 4(2), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 3109/MUM/2015[2008-09]Status: DisposedITAT Bangalore05 Mar 2025AY 2008-09

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

above captioned appeals are by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Mumbai. The assessees have also filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas ... appeals filed by different Assessee are hereby dismissed under DTVSV 2024. S.P. Nos. 304 - 307/Mum/2017 6. The assessees have also filed above captioned stay petitions. Since, the appeals of the assessees are dismissed, these stay petitions becomes infructuous and hence accordingly dismissed as infructuous. 7. In the result

Quntiles Inc, Mumbai vs. DDIT (It) RG 4(2), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 1149/MUM/2014[2010-11]Status: DisposedITAT Bangalore05 Mar 2025AY 2010-11

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

above captioned appeals are by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Mumbai. The assessees have also filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas ... appeals filed by different Assessee are hereby dismissed under DTVSV 2024. S.P. Nos. 304 - 307/Mum/2017 6. The assessees have also filed above captioned stay petitions. Since, the appeals of the assessees are dismissed, these stay petitions becomes infructuous and hence accordingly dismissed as infructuous. 7. In the result

Quntiles Transnational Corporation, Mumbai vs. DDIT (It) RG 4(2), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 1148/MUM/2014[2010-11]Status: DisposedITAT Bangalore05 Mar 2025AY 2010-11

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

above captioned appeals are by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Mumbai. The assessees have also filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas ... appeals filed by different Assessee are hereby dismissed under DTVSV 2024. S.P. Nos. 304 - 307/Mum/2017 6. The assessees have also filed above captioned stay petitions. Since, the appeals of the assessees are dismissed, these stay petitions becomes infructuous and hence accordingly dismissed as infructuous. 7. In the result

Quantiles Inc., Mumbai vs. ADIT (It) RG 4(2), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 570/MUM/2013[2009-10]Status: DisposedITAT Bangalore05 Mar 2025AY 2009-10

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

above captioned appeals are by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Mumbai. The assessees have also filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas ... appeals filed by different Assessee are hereby dismissed under DTVSV 2024. S.P. Nos. 304 - 307/Mum/2017 6. The assessees have also filed above captioned stay petitions. Since, the appeals of the assessees are dismissed, these stay petitions becomes infructuous and hence accordingly dismissed as infructuous. 7. In the result

Quantiles Inc., Mumbai vs. DDIT (It) RG 4(2), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 569/MUM/2013[2008-09]Status: DisposedITAT Bangalore05 Mar 2025AY 2008-09

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

above captioned appeals are by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Mumbai. The assessees have also filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas ... appeals filed by different Assessee are hereby dismissed under DTVSV 2024. S.P. Nos. 304 - 307/Mum/2017 6. The assessees have also filed above captioned stay petitions. Since, the appeals of the assessees are dismissed, these stay petitions becomes infructuous and hence accordingly dismissed as infructuous. 7. In the result

Quantiles Transnational Corporation, Mumbai vs. ADIT (It) 4(2), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 568/MUM/2013[2009-10]Status: DisposedITAT Bangalore05 Mar 2025AY 2009-10

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

above captioned appeals are by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Mumbai. The assessees have also filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas ... appeals filed by different Assessee are hereby dismissed under DTVSV 2024. S.P. Nos. 304 - 307/Mum/2017 6. The assessees have also filed above captioned stay petitions. Since, the appeals of the assessees are dismissed, these stay petitions becomes infructuous and hence accordingly dismissed as infructuous. 7. In the result

Quintiles Transnational Corporation, Mumbai vs. DDIT (It) RG 4(2), Mumbai

In the result, all the appeals filed by different Assessee are hereby dismissed under DTVSV 2024

ITA 567/MUM/2013[2008-09]Status: DisposedITAT Bangalore05 Mar 2025AY 2008-09

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

above captioned appeals are by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Mumbai. The assessees have also filed stay petitions. 2. In all the present appeals, all the assessees have contended that they intend to settle the dispute under the Vivad Se Vishwas ... appeals filed by different Assessee are hereby dismissed under DTVSV 2024. S.P. Nos. 304 - 307/Mum/2017 6. The assessees have also filed above captioned stay petitions. Since, the appeals of the assessees are dismissed, these stay petitions becomes infructuous and hence accordingly dismissed as infructuous. 7. In the result

Vellaisamy Sivakumar, Thanjavur vs. ITO, Ward-1, Thanjavur

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

ITA 3203/CHNY/2024[2017-18]Status: DisposedITAT Chennai26 Feb 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.3203/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 & S.A. No.18/Chny/2025 [In Ita No. 3203/Chny/2024] Vellaisamy Sivakumar, Vs. The Income Tax Officer, Sri Sivas Hotels, New Bus Stand, Ward 2, Thanjavur 613 005. Thanjavur. [Pan:Dvpps6952C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Akash, Advocate & Shri G. Baskar, Advocate ""थ" की ओर से/Respondent By : Smt. Gouthami Manivasagam Jcit सुनवाई की तारीख/ Date Of Hearing : 11.02.2025 घोषणा की तारीख /Date Of Pronouncement : 26.02.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi:

For Appellant: Shri G. Akash, Advocate &For Respondent: Smt. Gouthami Manivasagam JCIT
Section 69A

setting aside the CIT(A)’s order and remanded the matter to the file of the Assessing Officer for de novo consideration, the stay petition filed by the assessee become infructuous and accordingly, the same stands dismissed. 5 I.T.A. No.3203/Chny/24 & S.A. No. 18/Chny/25 10. In the result, the appeal filed