Indian Kanoon - Search engine for Indian Law

Income Tax Appellate Tribunal - Mumbai

Mondelez India Foods Pvt. Ltd. ... vs Acit ,Range 5 (1)(2), Mumbai on 3 January, 2020

1 SA No.491/Mum/2019 Arising out of ITA No.7269/Mum/2019 Mondelez India Foods Private Limited Assessment Year-2015-16 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.491/Mum/2019 [Arising Out of I.T.A. No.7269/Mum/2019] ( नधा रणवष / Assessment Year: 2015-16) Mondelez I. Foods P. Ltd. DCIT-Circle-9(3)1 [Formerly known as Cadbury India Ltd.] Aaykar Bhavan Mondelez House, Unit No.2001, 20th Floor बनाम/ M.K.Road Tower-3, (Wing-C), India Bulls Finance V s. Mumbai-400 020 Centre, Parel, Mumbai-400 013 थायीले खासं . /जीआइआरसं . /PAN/GIR No. AAACC-0460-H (अपीलाथ /Appellant) : ( यथ / Respondent) अपीलाथ क ओरसे/ Appellant by : Shri Nishant Thakkar & Ms. Jasmin Amalsadvala- Ld.Ars यथ क ओरसे/Respondent by : Mrs. Samatha Mullamudi-Ld. DR Date of Hearing : 03/01/2020 Date of Pronouncement : 03/01/2020 आदे श / O R D E R Manoj Kumar Aggarwal (Accountant Member):-

1. By way of this Stay Application for Assessment Year [AY] 2015-16, the assessee seeks stay of outstanding demand of Rs.202.89 Crores which includes interest of Rs.72.49 Crores.

Arising out of ITA No.7269/Mum/2019 Mondelez India Foods Private Limited Assessment Year-2015-16

2. Drawing our attention to the application, learned Authorized Representative for Assessee [AR], submitted that major issue of disallowance of AMP expenses stood covered in assessee's favor by the earlier orders of Tribunal and therefore, the deletion of said addition would reduce the outstanding demand substantially to approx. Rs.32.65 Crores. In the above background, Ld. AR sought stay of demand on reasonable terms. Au Contraire, the Ld. DR, opposing grant of stay, submitted that the stay application is already pending before lower authorities. Alternatively, the assessee may be directed to pay at least 20% of the outstanding demand.

3. Upon careful consideration, the bench formed an opinion that since the stay application filed by the assessee is already pending for disposal before lower authorities and therefore, the indulgence, at this stage, would not be proper. However, the concerned authorities are directed to dispose- off assessee's stay application at the earliest. In case of grievance, the assessee would be at liberty file fresh stay application before Tribunal.

4. Upon perusal of appeal folder, it transpires that copy of memorandum of appeal has already been dispatched to respondent on 24/12/2019 and therefore, the quantum appeal shall come up for hearing in due course of time as per schedule.

5. Resultantly, stay application stands dismissed except to the extent as indicated in the order.

Arising out of ITA No.7269/Mum/2019 Mondelez India Foods Private Limited Assessment Year-2015-16 Order pronounced in the open court on 03rd January, 2020.

          Sd/-                                           Sd/-
       (Mahavir Singh)                             (Manoj Kumar Aggarwal)
  ाियक सद  / Judicial Member                  लेखा सद  / Accountant Member

मुंबई Mumbai; िदनां कDated : 03/01/2020 Sr.PS:-Jaisy Varghese आदे श की ितिलिप अ े िषत/Copy of the Order forwarded to :

1. अपीलाथ / The Appellant

2. !"थ / The Respondent

3. आयकरआयु$(अपील) / The CIT(A)

4. आयकरआयु$/ CIT- concerned

5. िवभागीय!ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai

6. गाड+ फाईल / Guard File आदे शानुसार/ BY ORDER, उप/सहायकपंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअिधकरण, मुंबई / ITAT, Mumbai.