Income Tax Appellate Tribunal - Delhi
Tci-Go Vacation India Private Limited, ... vs Acit Circle 3(1) Int Tax, Gurugram on 21 April, 2023
Author: G.S. Pannu
Bench: G.S. Pannu
IN THE INCOME TAX APPELLATE TRIBUNAL
(DELHI BENCHES, "FRIDAY-"D" BENCH, NEW DELHI )
BEFORE SHRI G.S. PANNU, PRESIDENT
AND
SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER
Stay Application No.123/Del/2023
(In ITA No. 537/Del/2023)
Asstt. Year : 2018-19
TCI-GO VACATION INDIA PRIVATE VS. ACIT, CIRCLE3(1), INT. TAX
LIMITED, HSIIDC BUILDING, VANIJYA
GURUGRAM, NIKUNJ UDHYOG VIHAR,
TOWER-B, DELTA SQUARE, MG ROAD, PHASE-V, GURGAON,
SECTOR-25, GURGAON, HARYANA
HARYANA - 122001
(PAN: AAGCT2613R)
( Applicant) ( Respondent )
Applicant by : Sh. Deepak Joshi, Adv.
Respondent by : Sh. Sanjay Kumar, Sr. DR
ORDER
PER G.S. PANNU, PRESIDENT:
By way of this stay application assessee seeks stay on recovery of outstanding demand of Rs.2,22,923/- and consequent penalty pertaining to assessment year 2018-19.
2. Ld. AR appeared on behalf of the Assessee and canvassed that the matter is involving dispute of Transfer Pricing, which is covered by the various decisions of 1 the Tribunal. It was requested to grant a stay on the outstanding demand in dispute and also requested for grant of hearing in the main appeal.
3. Learned Senior DR has objected for grant of stay, but agreed for grant of early hearing.
4. We have heard both the parties and perused the material on record. Considering the smallness of outstanding demand, no stay is granted. However, in the interest of justice, an out of turn hearing is granted. Accordingly, the Registry is directed to fix the Main Appeal before the regular bench for hearing on 18.07.2023. There is no need to send the notice for the date of hearing, as this order has been pronounced in the Open Court in the presence of both the parties. In the meantime, the Ld. AR for the assessee is directed to file the Paper Books, etc. well in time before the ensuing date of hearing, as aforesaid, with the copy to the Ld. DR.
5. In the result, the Assessee's Stay Application stands disposed off, as aforesaid.
Above decision was pronounced on 21 st April, 2023.
SD/- SD/-
(CHALLA NAGENDRA PRASAD) (G.S. PANNU)
JUDICIAL MEMBER PRESIDENT
SRB
Copy forwarded to: -
1. Appellant 2. Respondent 3. DIT 4. CIT (A)
5. DR, ITAT
TRUE COPY By Order,
Assistant Registrar, ITAT,
Delhi Benches
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