Income Tax Appellate Tribunal - Mumbai
M/S Thomson Reuters International ... vs Dcit, Bangalore on 18 November, 2019
1 SA Nos. 417-420/Mum/2019 Thomson Reuters International Services Pvt. Ltd. आयकर अपीलीय अिधकरण "जे" ायपीठ मुं बई म । IN THE INCOME TAX APPELLATE TRIBUNAL "J" BENCH, MUMBAI माननीय ी महावीर िसं ह, ाियक सद एवं माननीय ी मनोज कुमार अ वाल, लेखा सद के सम । BEFORE HON'BLE SHRI MAHAVIR SINGH, JM AND HON'BLE SHRI MANOJ KUMAR AGGARWAL, AM S.A No. 417/Mum/2019 [Arising out of IT(TP) A No. 266/Bang/2014 A.Y 2009-10] & S.A No. 418/Mum/2019 [Arising out of IT(TP) A No. 542/Bang/2015 A.Y 2010-11] & S.A No. 419/Mum/2019 [Arising out of ITA No. 2235/Mum/2017 A.Y 2012-13] & S.A No. 420/Mum/2019 [Arising out of ITA No.6735/Mum/2017 A.Y 2013-14] M/s. Thomson Reuters International DCIT-Circle 12(4) Services Pvt. Limited Mumbai (Successor in Interest to Thomson Reuters बनाम/ India Services Pvt. Ltd.) Prism Tower, A Wing, 8th Floor, Mindspace Vs. Off New Link Road Goregaon (W), Mumbai-400 062.
,थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACW-1663-L (अपीलाथB/Applicant) : (CDथB / Respondent) अपीलाथB की ओर से / Applicant by : Ms. Arti Sathe-Ld.AR CDथBकीओरसे /Respondent by : Shri Uodol Raj Singh-Ld. DR सु नवाईकीतारीख/ : 15/11/2019 Date of Hearing घोषणाकीतारीख / : 18/11/2019 Date of Pronouncement 2 SA Nos. 417-420/Mum/2019 Thomson Reuters International Services Pvt. Ltd.
आदे श / O R D E R Manoj Kumar Aggarwal (Accountant Member): -
1. By way of these Stay Applications for Assessment Years [AY] 2009-
10, 2010-11, 2012-13 & 2013-14, the assessee seeks extension of stay of recovery of outstanding demands for all these years. The last of such extension was granted by this Tribunal vide SA No. 244/Mum/2019 order dated 17/05/2019 for AY 2009-10, SA No. 243/Mum/2019 order dated 17/05/2019 for AY 2010-11 & SA Nos.117 & 118/Mum/2019 common order dated 01/05/2019 for AYs 2012-13 & 2013-14. It is evident that stay has already been expired in all the cases.
2. The ld. AR, making out a case for extension of stay, pleaded that the assessee has duly complied with all the conditions of earlier stay orders and delay in disposal of quantum appeals could not be attributed to any fault on the part of the assessee.
3. It has been submitted that, subsequent to grant of stay, quantum appeals came up for hearing as per following details: -
13-05-2019 Similar to the previous date, again an adjournment was sought by the DR 11-07-2019 Similar to the previous date, again an adjournment was sought by the DR 09-10-2019 The matter was scheduled before different bench and the bench had many cases pending that day. Hence the hearing got adjourned at the members request 11-11-2019 Similar to the previous date, again an adjournment was sought by the DR. 02-12-2019 Next hearing schedule.3
SA Nos. 417-420/Mum/2019 Thomson Reuters International Services Pvt. Ltd. In the above background, Ld. AR pleaded for extension of stay. The Ld. DR opposed any further extension.
4. Upon careful consideration of pleadings, the bench formed an opinion that since the assessee has duly complied with all the conditions of earlier stay orders and there being no change in factual matrix and keeping in view the fact that delay in disposal of quantum appeals could not be attributed to any lapse on the part of the assessee, the stay deserve to be extended. Accordingly, the stay for all the assessment years is extended for a further period of 180 days from the date of this order or till the disposal of the quantum appeals, whichever is earlier. The conditions imposed in earlier stay orders shall remain intact.
5. All the stay applications stand allowed in terms of our above order.
Order pronounced in the open court on 18th November, 2019.
Sd/- Sd/-
( Mahavir Singh) (Manoj Kumar Aggarwal)
ाियक सद / Judicial Member लेखा सद / Accountant Member
मुंबई Mumbai; िदनां कDated : 18-11-2019 Sr.PS:-**PP,SPS आदे श की 3ितिलिप अ 5े िषत/Copy of the Order forwarded to :
1. अपीलाथB/ The Appellant/Applicant
2. CDथB/ The Respondent
3. आयकरआयुM(अपील) / The CIT(A)
4. आयकरआयुM/ CIT- concerned
5. िवभागीयCितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai
6. गाडR फाईल / Guard File आदे शानुसार/ BY ORDER, उप/सहायकपंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअिधकरण, मुंबई / ITAT, Mumbai.