J.DINAKARAN Vs. REGISTRAR, INCOME TAX APPELLATE TRIBUNAL

JUDGEMENT

(1.) These writ petitions have been filed by the assessee challenging the common order dated 21.12.2018 passed by the Income Tax Appellate Tribunal, 'A' Bench, Chennai (hereinafter called the Tribunal) in the stay petitions filed by the assessee in S.P.Nos.393 to 399/Chny/2018 in ITA.Nos. 2841 to 2847/Chny/2018 for the assessment years from 2009-10 to 2015- 16.

(2.) The assessee filed petitions before the Tribunal praying for stay of the outstanding demand of Rs.9,33,16,430/-. The Tribunal, by the impugned common order, after taking note of the hardship faced by the assessee on account of attachment of the bank accounts, granted stay of the demand subject to payment of instalment of Rs.50 lakhs payable on or before 30 th/ 31st of every English calendar month and the first instalment should be paid on or before 31.12.2018. Being aggrieved by the said condition, the assessee is before this Court by way of these writ petitions.

(3.) We have heard Mr.R.C.Paulkanakaraj, learned counsel assisted by Mr.S.Selvathirumurugan, learned counsel for the petitioner and Mr.A.P. Srinivas, learned Senior Standing Counsel accepting notice for respondents 2 and 3.