GERA REALTY ESTATES Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This petition under article 226 of the Constitution of India challenges the order dated June 30, 2014, passed by the Commissioner of Income-tax (Appeals) ("the CIT(A)"). By the impugned order dated June 30, 2014, the petitioner's application for stay of assessment order March 27, 2014, in its pending appeal for the assessment year 2011-12 was dismissed. By the impugned order dated June 30, 2014, the Commissioner of Income-tax (Appeals) has dismissed the stay application in a pending appeal after recording that though he has inherent power to consider the stay application yet the same will not be considered as an administrative measure. This, according to him, is to avoid multiple stay application before different authorities.

(2.) The jurisdiction of the Commissioner of Income-tax (Appeals) to deal with application for stay of the order in appeal before it is inherent in it as an appellate authority. The exercise of this jurisdiction is to be exercised on examining the order in appeal before the Commissioner of Income-tax (Appeals). This jurisdiction to stay the order in appeal is in fact admitted in the impugned order dated June 30, 2014. As against the above, the jurisdiction with the Assessing Officer of staying the demand under section 220(6) of the Income-tax Act, 1961 ("the Act"), and that of the Commissioner of Income-tax to stay the demand, is on different considerations, i.e., including other factors over and above the order. The Assessing Officer and the Commissioner do not stay the order in appeal but only stay the demand issued consequent to the order which is in appeal. This only to ensure that the assessee is not deemed to be a assessee in default. Therefore, the Commissioner of Income-tax (Appeals) ought not to have confused his jurisdiction as an appellate authority with that of either the Assessing Officer under section 220(6) of the Act or to that of the Commissioner of Income-tax in his administrative capacity. Mr. Naniwadekar, learned counsel appearing for the petitioner, informs us that no application for stay of the demand has been filed either before the Assessing Officer or the Commissioner of Income-tax by the petitioner.

(3.) In view of the above, we set aside the impugned order dated June 30, 2014. The Commissioner of Income-tax (Appeals) is directed to dispose of the stay application as expeditiously as possible and preferably within three weeks from today.