RADHEY SHYAM JAISWAL Vs. INCOME TAX APPELLATE TRIBUNAL

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and also Sri Bharatji Agarwal, senior standing counsel for the Revenue.

(2.) THE present writ petition is for a mandamus directing the Income-tax (Appellate) Tribunal), Allahabad, to decide the stay application of the petitioner pending before it for the assessment years 1978-79 to 1986-87, and for further directing the Assistant Commissioner, Investigation, Circle I (1), Kanpur, to stay the penalty proceedings under Section 271(1)(c) of the Income-tax Act pending before him.

(3.) THE petitioner, after the disposal of the appeal/stay application aforesaid, shall also intimate the assessing authority concerned the consequence of the said appeal/stay application within two weeks thereafter.