Income Tax Appellate Tribunal - Ahmedabad
Vodafone India Services Private Ltd.,, ... vs The Acit, Circle-4(1)(2),, Ahmedabad on 5 January, 2018
आयकर अपील
य अ धकरण, अहमदाबाद यायपीठ 'डी' अहमदाबाद ।
IN THE INCOME TAX APPELLATE TRIBUNAL
" D " BENCH, AHMEDABAD
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(BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER &
SHRI AMARJIT SINGH, ACCOUNTANT MEMBER)
S.P. No. 147/Ahd/2017
(arising out of ITA No. 2638/Ahd/2017)
( नधा रण वष / Assessment Year: 2013-14)
Vodafone India Services Pvt. बनाम/ The ACIT,
Ltd. [Formerly known as 3 Vs. Cir - 4(1)(2),
Global Services Private Ahmedabad.
Ltd.('GSPL'/'3GSPL')],
127 Maker Chamber - III,
Nariman Point, Mumbai -
400 021, Maharashtra, India
थायी ले खा सं . /जीआइआर सं . / PAN/GIR No. : AAACZ 1849 D
(अपीलाथ /Appellant) .. ( यथ / Respondent)
अपीलाथ ओर से / Appellant by : Shri Mrunal Parikh, A.R.
यथ क ओर से/Respondent by : Shri V.K. Singh, Sr. D.R.
ु वाई क तार ख /
सन Date of Hearing 05/01/2018
घोषणा क तार ख /Date of Pronounce ment 05/01/2018
आदे श / O R D E R
PER MAHAVIR PRASAD, JUDICIAL MEMBER :
This Stay Petition was filed on 30/11/2017 and was fixed for hearing on 15/12/2017. On said date Bench directed appellant to exhaust remedy before the lower forum. Pursuant to direction of the bench appellant filed Stay Petition before the ld. Pr. CIT who dismissed the petition as not maintainable.
SP No.147/Ahd/17 (arising out of ITA No.2638/Ahd/2017) Vodafone India Services Pvt. Ltd.
Asst.Year -2013-14 -2-
2. The assessee is a private limited company, incorporated under the Companies Act, 1956, having its registered office at 127, Maker Chamber - III, Nariman Point, Mumbai - 400 021, Maharashtra, India, that pursuant to the direction of the DRP, assessment was completed under section 143(3) read with section 144C(13) of the Act and the AO passed the final assessment order dated 26/10/2017 determining the total income of the Assessee at Rs.39,69,18,178/-. The aggregated demand raised pursuant to the completion of assessment as aforesaid is Rs.3,49,26,060/-.
3. The aggregated demands of Rs.3,49,26,060/- arises out of corporate tax additions carried out by the AO as per directions of the DRP and rejecting Assessee's claim of depreciation on goodwill, disallowance u/s.14A, and adjustment on account of mismatch in income credited to Profit and Loss account vis-à-vis Form 26AS.
4. Further, in computing the total demand of Rs.3,49,26,060/-, the AO has levied interest under section 234B of the Act of Rs.1,30,28,235/-.
5. Ld. AR stated that it is settled law that where a strong prima-facie case on merit has been demonstrated, no demand whatsoever got in force against the assessee and also submitted that balance of convenience also wants consideration while granting stay.
SP No.147/Ahd/17 (arising out of ITA No.2638/Ahd/2017) Vodafone India Services Pvt. Ltd.
Asst.Year -2013-14 -3-
6. We have heard the rival contentions and gone through the impugned order. We are of the opinion to grant the Stay in the present petition on following condition:
i. Appellant shall deposit 50% of the total demand alongwith interest as on date before 20/01/2018.
7. Stay will remain in force 180 days or till final disposal of the appeal, whichever is earlier. We make it clear that in case, if assessee does not deposit the amount as mentioned therein, stay will be vacated and department will be at liberty to take necessary legal action.
8. The matter is fixed for hearing on 19/02/2018 and same has been communicated to the ld. AR and service of notice is waived.
9. In the result, stay petition filed by the appellant is allowed.
This Order pronounced in Open Court on 05/01/2018
Sd/- Sd/-
vejthr flag महावीर साद
(लेखा सद य) ()या*यक सद य)
( AMARJIT SINGH ) ( MAHAVIR PRASAD )
ACCOUNTANT MEMBER JUDICIAL MEMBER
Ahmedabad; Dated 05/01/2018
Priti Yadav, Sr. PS
SP No.147/Ahd/17 (arising out of ITA No.2638/Ahd/2017) Vodafone India Services Pvt. Ltd.
Asst.Year -2013-14 -4- आदे श क ! त#ल$प अ%े$षत/Copy of the Order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent.
3. संबं-धत आयकर आयु/त / Concerned CIT
4. आयकर आय/ ु त(अपील) / The CIT(A)
5. 0वभागीय *त*न-ध, आयकर अपील य अ-धकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड5 फाईल / Guard file.
आदे शानुसार/ BY ORDER, स या0पत *त //True Copy// उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपील य अ धकरण, अहमदाबाद / ITAT, Ahmedabad True Copy
1. Date of dictation 05/01/2018 (dictation-pad 2 pages attached at the end of this appeal-file)
2. Date on which the typed draft is placed before the Dictating Member ...05/01/2018
3. Other Member...
4. Date on which the approved draft comes to the Sr.P.S./P.S.................
5. Date on which the fair order is placed before the Dictating Member for pronouncement......
6. Date on which the fair order comes back to the Sr.P.S./P.S.......
7. Date on which the file goes to the Bench Clerk.....................
8. Date on which the file goes to the Head Clerk..........................................
9. The date on which the file goes to the Assistant Registrar for signature on the order..........................
10. Date of Despatch of the Order..................