Income Tax Appellate Tribunal - Mumbai
Carlyle India Advisors Pvt Ltd., Mumbai vs Dcit 14 (1)(2), Mumbai on 14 February, 2020
THE INCOME TAX APPELLATE TRIBUNAL
"K" Bench, Mumbai
Before Shri Shamim Yahya (AM) & Shri Ravish Sood (JM)
S.A. No. 28/Mum/2020 arising out of
I.T.A. No. 7515/Mum/2019 (Assessment Year 2015-16)
Carlyle India Advisors Private Limited ACIT 14(1)(2)
1 s t Floor, Quadrant-A V s . Mumbai.
The IL&FS Financial Centre, Plot C-
22, G-Block, Bandra Kurla Complex
Bandra East, Mumbai-400 051.
PAN : AABCC4522F
(Appellant) (Respondent)
Assessee by Shri Mukesh Bhutani
Department by Shri Michael Jerald
Date of Hearing 14.02.2020
Date of Pronouncement 14.02.2020
INTERIM ORDER
At the time of hearing learned Counsel of the assessee Shri Mukesh Bhutani submitted that following refunds are due to the assessee upon the order giving effect to the ITAT order, which is yet to be passed by the Assessing Officer :
Assessment Year Rupees
2012-13 7,24,06,260/-
2013-14 4,52,87,800/-
11,76,94,060/-
Referring to the above learned counsel submitted that entire outstanding demand for present assessment year will be covered by the aforesaid refund.
2. Accordingly, upon discussion with both the parties we grant of three weeks time to the Assessing Officer to give effect to the order of the Tribunal, as above. Accordingly, hearing of the stay application adjourned to 3.4.2020. The Assessing Officer is directed not to take any coercive action for recovery of outstand demand till the date of hearing of the stay petition on above said 2 C a r l y l e In d i a Ad v i s o r s Pr i v a te L i m i te d date. Both parties informed. Copy of this order may be supplied to both the parties.
Sd/- Sd/-
(RAVISH SOOD) (SHAMIM YAHYA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Mumbai; Dated : 14/02/2020
Copy of the Order forwarded to :
1. The Appellant
2. The Respondent
3. The CIT(A)
4. CIT
5. DR, ITAT, Mumbai
6. Guard File.
BY ORDER, //True Copy// (Assistant Registrar) PS ITAT, Mumbai