UNITECH LIMITED Vs. ADDITIONAL COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 08.05.2013 passed by the Commissioner of Income Tax which is similar to the earlier order passed by the said Commissioner on 11.02.2013. Both these orders pertain to the stay granted to the petitioner in respect of the demand raised against the petitioner pursuant to the assessment order dated 01.08.2012. The petitioner has filed an appeal, which is pending before the Commissioner of Income Tax (Appeals) and the petitioner has already argued the matter and submitted detailed written submissions before the Commissioner of Income Tax (Appeals). The remand report requested from the Assessing Officer which was earlier not complete, has now, according to learned counsel for the respondents, been completed. This is, however, disputed by the learned counsel for the petitioner.

(2.) ON 11.02.2013, the Commissioner while considering the stay application of the petitioner had concluded as under: -

(3.) THEREAFTER , the matter was reviewed by the Commissioner and upon review the impugned order dated 08.05.2013 has been passed. By virtue of the said order, the Commissioner has, inter alia, concluded as under: -