Income Tax Appellate Tribunal - Mumbai
Pmp Auto Components P.Ltd , vs Assessee on 22 July, 2016
आयकर अपील य अ धकरण "के" यायपीठ मुंबई म।
IN THE INCOME TAX APPELLATE TRIBUNAL "K" BENCH, MUMBAI ी महावीर संह, या यक सद य एवं ी संजय अरोड़ा, लेखा सद य के सम । BEFORE SHRI MAHAVIR SINGH, JM AND SHRI SANJAY ARORA, AM रोक आवेदन सं./S.A. No. 242/Mum/2016 (Arising out of ITA No. 1484/Mum/2014) ( नधारण वष / Assessment Year: 2009-10) PMP Auto Components Pvt. Ltd. Dy. CIT-7(1), Peninsula Spenta, 2nd Floor, Mumbai Mathuradas Mill Compound, बनाम/ Senapati Bapat Marg, Lower Parel, Vs. Mumbai-400 013 थायी ले खा सं . /जीआइआर सं . /PAN/GIR No. AAACP 7200 N Applicant by : Shri Ronak Doshi and Shri Fenil Bhatt Respondent by : Shri Kailash C. Kanojiya सनु वाई क तार ख / : 22.7.2016 Date of Hearing घोषणा क तार ख / : 22.7.2016 Date of Pronouncement आदे श / O R D E R Per Sanjay Arora, A. M.:
This is a Stay Petition by the Assessee in respect of its' captioned Appeal for the assessment year (A.Y.) 2009-10 preferred before the Appellate Tribunal u/s. 253(1) of the Income Tax Act, 1961 ('the Act' hereinafter).2
SA No. 242/Mum/2016 (A.Y. 2009-10) PMP Auto Components Pvt. Ltd. vs. Dy. CIT
2. Arguing the stay petition, it was submitted by the ld. counsel, Shri Ronak Doshi, that this is a case of extension of stay, granted in the first instance by the Tribunal on 14.3.2014, taking us through the same (placed as Annexure A to the stay application, at pgs. 18-20). The tribunal had directed payment for Rs.150 lacs in two installments, while the assessee paid Rs.200 lacs instead (on 14.3.2014) and 29.3.2014 (Annexure B, pgs. 21-26 of the application). The appeal was heard by the tribunal on 22.8.2014. However, as one of the grounds remained to be adjudicated by it, the same stands recalled vide its' order in MA No. 435/Mum/2014 dated 31.5.2016. On the ground that stood decided, the assessee had obtained substance relief, while the tax impact of the ground that remains to be disposed would match the demand outstanding. The ld. DR did not raise any objection.
3. We have heard the parties, and perused the material on record. The tribunal decided the assessee's instant appeal along with that of the Revenue vide it's order dated 22.8.2014 (in ITA Nos. 1484/Mum/2014 and 1506/Mum/2014/Annexure C), deciding all the Grounds. The assessee moved a miscellaneous application (in MA No. 435/Mum/2014), claiming that Ground 3 of its appeal stands decided in disregard of the decision by the Hon'ble Bombay High Court in Vodafone India Services Pvt. Ltd. vs. Addl. CIT [2014] 368 ITR 1 (Bom). The tribunal vide its order dated 31.5.2016, deciding the said application, recalled its order with a limited object of deciding the applicability of the transfer pricing procedure, when there is no income arising from an international transaction (Annexure E), and which is listed for hearing on 04.8.2016. Subject to this modification, we find the contentions advanced by the applicant to be substantially correct. The delay in the disposal of its appeal being not on account of any lapse by the assessee, we consider it to be a fit case for grant stay, which we do for the entire outstanding demand amount of Rs.513.47 lacs (Annexure F). Needless to add, seeking of adjournment by the assessee without justifiable cause shall operate to vacate the stay. We decide accordingly.
3SA No. 242/Mum/2016 (A.Y. 2009-10) PMP Auto Components Pvt. Ltd. vs. Dy. CIT
4. In the result, the assessee's stay application is allowed.
प रणामतः नधा रती क रोक आवेदन वीकृत क जाती है ।
Order pronounced in the open court on July 22, 2016 (Mahavir Singh) (Sanjay Arora) या यक सद य / Judicial Member लेखा सद य / Accountant Member मंब ु ई Mumbai; दनांक Dated : 22.07.2016 व. न.स./Roshani, Sr. PS आदे श क त ल प अ े षत/Copy of the Order forwarded to :
1. अपीलाथ / The Applicant
2. यथ / The Respondent
3. आयकर आयु त(अपील) / The CIT(A)
4. आयकर आयु त / CIT - concerned
5. वभागीय त न ध, आयकर अपील य अ धकरण, मुंबई / DR, ITAT, Mumbai
6. गाड फाईल / Guard File आदे शानुसार/ BY ORDER, उप/सहायक पंजीकार (Dy./Asstt. Registrar) आयकर अपील य अ धकरण, मंब ु ई / ITAT, Mumbai