Income Tax Appellate Tribunal - Delhi
Motorola Solutions Inc., Gurgaon vs Dcit, Circle- Gurgaon, International ... on 4 October, 2019
आयकर अपीलीय अिधकरण द ली यायपीठ "शुबवार"
बवार द ली म
बवार
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'FRIDAY': NEW DELHI
सुौी सुषमा चावला,
चावला याियक सदःय एवं डॉ बी आर आर कुमार,
मार, लेखा सदःय के सम&
BEFORE MS. SUSHMA CHOWLA, JUDICIAL MEMBER &
Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER
ःथगन अपील सं./S.A.No.-949/Del/2019
आयकर अपील सं. / In ITA No:-46/Del/2019
िनधा+रण वष+ / Assessment Year: 2014-15
Motorola Solutions Inc. .............अपीलाथ,/Appellant
C/o. Deloitte Haskins &
Sells LLP, 7th Floor, Building
No. 10, Tower B, DLF Cybercity
Complex, DLF Phase-11, Gurgaon
PAN-AACCM7668M
vs
DCIT, Circle, Gurgaon,
Intl Taxation, Gurgaon ............. ू.यथ, / Respondent
अपीलाथ, क/ ओर से / Appellant by : Sh. S.S. Thomer, Adv
ू.यथ, क/ ओर से / Respondent by : Sh. Ms. Ashima Neb, Sr. DR
सुनवाई क/ तार3ख / घोषणा क/ तार3ख /
Date of Hearing : 04.10.2019 Date of Pronouncement: 04.10.2019
आदे श / ORDER
PER SUSHMA CHOWLA, JM:
The present Stay Application has been filed by the applicant for extension of stay granted against recovery of outstanding demand of Rs. 91.89 Lacs.
2. The learned AR for the applicant pointed out that original stay was granted to the applicant vide order dated 28.01.2019 under S.A.No.-949 /Del/2019 [In ITA No:- 46/Del/2019] Assessment Year: 2014-15 which blanket stay of recovery of demand was granted to the assessee. Thereafter extension was granted vide order dated 04.08.2019 and the said stay expired on 26.09.2019. The learned AR for the applicant stressed that the demand be further stayed till the disposal of the appeal.
3. The learned DR for the Revenue pointed out that since the applicant is moving the present stay application, some amount may be paid by the applicant.
4. We find that in the present set of facts and circumstances, there is merit in the petition of the applicant and we grant the extension of stay earlier granted to the applicant against recovery of outstanding demand of Rs. 91.89 Lacs. The stay is granted for a period of 180 days or till the disposal of the appeal, whichever is earlier. The next date of hearing is fixed to 26.11.2019 and both the parties are directed not to seek frivolous adjournments. The stay application is thus disposed of.
5. In the result, the stay application filed by the applicant is allowed as indicated above.
Order pronounced in the open court on 04th day of October, 2019.
Sd/- Sd/- (B.R.R. KUMAR) (SUSHMA CHOWLA) लेखा सदःय/ACCOUNTANT MEMBER याियक सदःय/JUDICIAL MEMBER
द ली / दनांक Dated : 04th October, 2019. SH Page | 2 S.A.No.-949 /Del/2019 [In ITA No:- 46/Del/2019] Assessment Year: 2014-15 आदे श क/ ूितिल6प अमे6षत/Copy of the Order is forwarded to :
1. अपीलाथ, / The Appellant;
2. ू.यथ, / The Respondent;
3. आयकर आयु9(अपील) / The CIT(A)
4. 6वभागीय ूितिनिध, आयकर अपीलीय अिधकरण, द ली / DR, ITAT, Delhi
5. गाड+ फाईल / Guard file.
आदे शानुसार/ BY ORDER, स.या6पत ूित //True Copy// सहायक र?जःशार, आयकर अपीलीय अिधकरण , द ली / ITAT, Delhi Page | 3