- (1.) Application for exemption from filing official translation is allowed. The assessment in respect of the asst. yrs. 2010 -11 and 2011 -12 was reopened by the IT Department by issuing notice Under Sec. 148 of the IT Act, 1961. Assessments for these years were carried out afresh by the AO imposing an additional tax demand of Rs. 64 lakhs. The Petitioner has filed an appeal against the said order which is pending before the CIT(A). The Petitioner also moved an application for stay of the demand. On this application, the CIT(A) passed orders granting stay of interest and in respect of the tax amount, the Petitioner was permitted to deposit the same in 16 instalments. However, the Petitioner committed default in making payment of the very first instalment because of which the bank account of the Petitioner was attached. The order was challenged by filing a writ petition in the High Court which has been dismissed by the impugned order.
(2.) It is stated at the Bar that upto now the Petitioner has paid a sum of Rs. 27.7 lakhs in all.
(3.) It is also pointed out by the learned Counsel for the Petitioner that the main reason for reopening of the assessment for the aforesaid years by issuance of notice under Sec. 148 of the IT Act was certain proceedings under the Central Excise Act.;