Income Tax Appellate Tribunal - Indore
Vodafone Idea Ltd. Formerly Idea ... vs Dcit Tds, Indore on 22 July, 2020
Vodafone Idea Limited
S.A. No. 34 to 43/Ind/2020
आयकर अपील य अ धकरण, इंदौर यायपीठ, इंदौर
IN THE INCOME TAX APPELLATE TRIBUNAL,
INDORE BENCH, INDORE
BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER
AND SHRI MANISH BORAD, ACCOUNTANT MEMBER
SP Nos. 34 to 43/Ind/2020
(Arising out of ITA Nos.166, 167, 171 & 172/Ind/2017)
A.Ys: 2015-16 (Q 1 & Q 2), 2015-16 (Q 3), 2016-17 (Q 4) &
2017-18 (Q 1)
M/s. Vodafone Idea Ltd Vs. Dy. CIT, Indore
(Formerly M/s. IDEA
Cellular Ltd),
Indore
(Appellant) (Respondent )
PAN No.AAACB2100P
Revenue by Shri R.P. Mourya, Sr.DR
Assessee by S/Shri Sumit Nema, Sr. Advocate
& Gagan Tiwari, Advocate
Date of Hearing 22.07.2020
Date of Pronouncement 22.07.2020
ORDER
PER SHRI KUL BHARAT, JM
These stay petitions are filed by the assessee for extension of the stay, which was granted by this Bench vide order dated 07.02.2020.
Vodafone Idea Limited S.A. No. 34 to 43/Ind/2020
2. At the outset of the hearing, Ld. Counsel for the assessee submitted that vide order dated 07.02.2020, the Tribunal has granted the stay for outstanding demand which has already been expired and sought extension of stay. Further Ld. Counsel for the assessee submitted that the issue is pending adjudication before Hon'ble Supreme Court, which will likely take some time and also submitted that appeals relating to present stay are pending and fixed for hearing on 16.10.2020. He undertook that assessee shall not seek any unwarranted adjournment in the matter and shall continue to cooperate in the early and expeditious disposal of the appeals. On the other hand, ld. Sr. DR opposed the request.
3. We have heard the rival submissions and material available on record. After considering the same and also the fact that the issue is pending adjudication before Hon'ble Supreme Court, which will likely take some time and Ld. Counsel for the assessee has also assured that in appeals relating to present stay, the assessee shall not seek any unwarranted adjournment in the matter and shall continue to cooperate in the early and expeditious disposal of the appeals. Therefore, we deem it appropriate and in the interest of Vodafone Idea Limited S.A. No. 34 to 43/Ind/2020 justice to extend the stay up to 30.10.2020 from the date of this order or till the disposal of the relevant appeals, whichever is earlier.
The order pronounced in the open Court on 22.07.2020.
Sd/- Sd/- (MANISH BORAD) (KUL BHARAT) ACCOUNTANT MEMBER JUDICIAL MEMBER दनांक /Dated : 22nd July, 2020 /Dev
Copy to: The Appellant/Respondent/CIT concerned/CIT(A) concerned/ DR, ITAT, Indore/Guard file.
Asstt. Registrar, ITAT