Income Tax Appellate Tribunal - Delhi
Cairn India Limited, Haryana vs Acit, New Delhi on 5 April, 2024
Author: G.S. Pannu
Bench: G.S. Pannu
1
SA nos. 102 to 106/Del/2024
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "D": NEW DELHI
BEFORE SHRI G.S. PANNU, VICE PRESIDENT
AND
SHRI ANUBHAV SHARMA, JUDICIAL MEMBER
S.A. No. 102/Del/2024 (In ITA No. 2680/AHD/2012) : A.Y. 2008-09
S.A. No. 103/Del/2024 (In ITA No. 2681/AHD/2012) : A.Y. 2009-10
S.A. No. 104/Del/2024 (In ITA No. 2682/AHD/2012) : A.Y. 2008-09
S.A. No. 105/Del/2024 (In ITA No. 2683/AHD/2012) : A.Y. 2009-10
S.A. No. 106/Del/2024 (In ITA No. 2684/AHD/2012) : A.Y. 2008-09
Cairn India Ltd., Vs ACIT, Circle-
(Erstwhile known as Cairn Energy India West 26(2),
rd th
BV), 3 & 4 Floor, Vipul Plaza, Sun City, New Delhi.
Sector-54, Gurgaon-122003.
PAN- AACCC8799D
APPLICANT RESPONDENT
Assessee represented by Shri Ravi Sharma, Adv; &
Shri Kshitij Bansal, Adv.
Department represented by Shri Amit Katoch, Sr. DR
Date of hearing 05.04.2024
Date of pronouncement 05.04.2024
ORDER
PER ANUBHAV SHARMA, JM:
Heard and perused the record.
2. The applications in hand have been filed for extension of stay of the outstanding demand, in respective appeals for A.Y. 2008-09 and 2009-10.
3. The learned AR submitted that initially, having taken into consideration the merits of applications, vide consolidated order dated 21.12.2012, in respective corresponding appeals, the Tribunal had granted stay of the outstanding demand for a period of 180 days or disposal of corresponding appeals, whichever earlier, 2 SA nos. 102 to 106/Del/2024 subject to deposit of INR 25 crores ( in two installments of INR 12.5 crores each) and the assessee had duly complied with the aforesaid condition. Learned counsel pointed out that, subsequently, the stay was extended from time to time and lastly, vide consolidated order dated 06.10.2023, the Tribunal extended the stay for a further period of 180 days.
4. It comes up that thereafter, the corresponding appeals, when listed, stood adjourned but not at the behest of the assessee and the delay in disposal of the appeals is not attributable to the assessee. Further there is no change in facts and circumstances.
5. Hence, the stay applications in hand are allowed and the stay of the outstanding demand in corresponding appeals for A.Y. 2008-09 & 2009-10 is extended for a further period of 180 days or disposal of the corresponding appeals, whichever is earlier.
Order pronounced in open court on 05.04.2024.
Sd/- Sd/-
(G.S. PANNU) (ANUBHAV SHARMA)
VICE PRESIDENT JUDICIAL MEMBER
*MP*
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT, NEW DELHI