Income Tax Appellate Tribunal - Pune
Cummins Inc.,, Pune vs Deputy Director Of Income-Tax,, on 26 May, 2017
आयकर अपीलीय अिधकरण पुणे यायपीठ "बी
बी"
बी पुणे म
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCH "B", PUNE
ी डी.
डी क णाकरा राव , लेखा सद य एवं ी िवकास अव थी,
अव थी याियक सद य के सम
BEFORE SHRI D.KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM
SA.No.45/PUN/2017
(Arising out of ITA No.2506/PUN/2012)
िनधा रण वष / Assessment Year : 2008-09
Cummins Inc.,
5th Floor, Tower-A,
Cummins India Office Campus,
Survey No.21, Balewadi,
Pune - 411 045
PAN : AABCC6225D ...Applicant
Vs.
The DDIT (International Taxation)-I,
Pune ...Respondent
अपीलाथ क ओर से / Applicant by : Shri Rajendra Agiwal
यथ क ओर से / Respondent by : Shri Sudhanshu Shekhar
सुनवाई क तारीख
/ घोषणा क तारीख /
Date of Hearing : 26.05.2017 Date of Pronouncement: 26.05.2017
आदेश / ORDER
PER D. KARUNAKARA RAO, AM :
The Stay Application dated 31-03-2017 arising out of ITA No.2506/PUN/2012 has been preferred by the applicant seeking extension of stay of recovery of the outstanding demand relating to assessment year 2008-
09.
2. Before us, the Ld. Counsel for the applicant submitted that the outstanding tax dues works out to Rs.6.06 crores (rounded off) out of the gross demand of Rs.14.12 crores (rounded off). Applicant already paid Rs.8.06 crores. He further mentioned that the stay was granted in the past also and the last time stay was granted is by virtue of an order dated 05-10-2016. This constitutes a 2 SA No. 45/PUN/2017 Cummins Inc., sixth extension. Before the expiry of stay granted by the Tribunal (supra), applicant filed the present stay application on 31-03-2017. Further he mentioned that there is no change on facts and the delay in disposal of the appeal is not attributable to the applicant. Considering the same, applicant wanted another extension for a period of six months or till the appeal is disposed off. It is brought to our notice that the case is coming up for hearing on merits on 20-06-2017.
3. After hearing both the parties, we find the request of the applicant should be allowed in favour of the applicant. Accordingly, the request for extension of stay is granted for a period of six months or till the disposal of the appeal, whichever is earlier.
4. In the result, the stay application filed by the applicant is allowed as indicated above.
Order pronounced on this 26th day of May, 2017.
Sd/- Sd/-
(VIKAS AWASTHY) (D. KARUNAKARA RAO)
याियक सद य /JUDICIAL MEMBER लेखा सद य / ACCOUNTANT MEMBER
पुणे Pune; दनांक Dated : 26th May, 2017.
सतीश आदेश क ितिलिप अ ेिषत/Copy of the Order is forwarded to :
1. अपीलाथ / The Appellant;
2. यथ / The Respondent;
3. The DRP, Pune
4. The DIT (International Taxation)-I, Pune
5. िवभागीय ितिनिध, आयकर अपीलीय अिधकरण, पुणे "बी" / DR 'B', ITAT, Pune;
6. गाड फाईल / Guard file.
आदेशानुसार/ BY ORDER, स यािपत ित //True Copy// सहायक पंजीकार / Assistant Registrar, आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune