Income Tax Appellate Tribunal - Mumbai
Goldman Sachs India Securities P. Ltd, vs Dcit 7(1)(1), on 28 April, 2017
आयकर अपीलीय अिधकरण, "के "खंडपीठ मुबं ई INCOME TAX APPELLATE TRIBUNAL,MUMBAI-K,BENCH सव ी राजे , लेखा सद य एवं पवन सह, याियक सद य Before S/Sh. Rajendra,Accountant Member & Pavan Singh,Judicial Member SA No.s.135 &136/Mum/2017 (Arising out of ITA.s./1115/Mum/2015 & 1428/Mum/2017/ Assessment Years िनधा रण वष :2010-11 & 2012-13) Goldman Sachs (India) Securities ACIT, 7(1)(1) Pvt. Ltd. Mumbai.
951-A, Rational House Vs
Appasaheb Marathe Marg
Prabhadevi ,Mumbai-400 025.
PAN:AAFCA 6819F
(अपीलाथ /Applicant) ( यथ / Respondent)
ओर से
िनधा रती /Assessee by :Shri Madhur Aggarwal-AR
राज व क ओर से/ Revenue by :Shri Surabh J Deshpande-DR
सुनवाई तारीख
क / Date of Hearing : 28-04 -2017
घोषणा क तारीख / Date of Pronouncement : 28-04-2017
आयकर अिधिनयम , 1961 क धा रा 254(
254 ( 1 ) के अ त ग त आ दे श
Order u/s.254(1)of the Inco me-tax Act,1961(Act) लेखा सद य राजे के अनुसार PER RAJENDRA, AM-
Vide its applications,dated 02.03.2017,the assessee has requested to stay the demand for above mentioned two AY.s.In its applications,the assessee has given bifurcation of outstanding demands for both the years and has stated that the issue involved in the appeals were about TP adjustment for international transactions,that most of the issues,except for one issue,stood settled in its favour,that prima facie case was in its favour.The applications filed by the assessee are accompanied by affidavits of the Directors of the assessee-companies.
2.Before us,the Authorised Representative(AR)made the same submission that are part of the application and the affidavit.He further argued that as on today demand of Rs. 1.04 crores only was pending out of the original demand of Rs.13.01 crores,that in the first AY.out of five issues four were decided by the Tribunal in favour of the assessee,that for the AY.2011-12 all the grounds raided by the assessee are covered in its favour..Departmental Representative(DR)stated that application could be decided on merits.
3.We have perused the material before us.It is found that main issue to be decided is about TP adjustments and that most of the issues have been decided in favour of the assessee by the Tribunal for both the years.Considering the peculiar facts and circumstances of the case,we are 1 SA-135-136//15-Goldman Sachs of the opinion that stay should be granted to the assessee-company for both the AY.s.for a period of six months or till the disposal of the appeal whichever is earlier.Registry is directed to put up the matters for hearing before the regular bench on 27.06.2017.No separate hearing notice will be issued,as hearing date was pronounced in the open court in presence of both the parties As a result,stay application filed by the assessee stands allowed.
फलतः िनधा रती ारा मांग थगन के िलए दािखल क ग अ जयां मंजूर क जाती ह!.
Order pronounced in the open court on 28th April,2017.
आदेश क घोषणा खुले यायालय म दनांक 28 अ ैल,2017 को क गई ।
Sd/- Sd/-
(पवन सह/ PAVAN SINGH) (राजे $ / RAJENDRA)
"याियक सद य /JUDICIAL MEMBER लेखा सद य /ACCOUNTANT MEMBER
/Mumbai,$दनांक/Date: 28.04.2017
मुंबई
व.िन.स. Jv.Sr.PS.
आदेश क ितिलिप अ िे षत/Copy of the Order forwarded to :
1.Appellant /अपीलाथ' 2. Respondent / (यथ'
3.The concerned CIT(A)/संब* अपीलीय आयकर आयु+, 4.The concerned CIT /संब* आयकर आयु+ ए
5.DR "K " Bench, ITAT, Mumbai /िवभागीय ितिनिध, खंडपीठ,आ.अ. याया.मुंबई
6.Guard File/गाड0 फाईल स(यािपत ित //True Copy// आदेशानुसार/ BY ORDER, उप/सहायक पंजीकार Dy./Asst. Registrar आयकर अपीलीय अिधकरण, मुंबई /ITAT, Mumbai.2