Income Tax Appellate Tribunal - Mumbai
Vodafone Essar Ltd., Mumbai vs Acit Range 1, Chandigarh on 20 August, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL "I" BENCH MUMBAI
BEFORE SHRI MAHAVIR SINGH, VP
&
SHRI S. RIFAUR RAHMAN, AM
SA No. 58/Mum/2020
(Arising Out of ITA No.216/CHD/2011 for Assessment Year 2006-07)
Vodafone India Services Limited Add. Commissioner of Income Tax
Mumbai (Formerly known as 3 Vs. Range-1, Chandigarh
Global Services Pvt. Ltd.,)
Assessee By Shri Salil Kapoor, AR
Revenue by Shri Sanjay Singh, CIT DR
Date of Hearing 20-08-2020
INTERIM ORDER
We have heard both the parties and perused the stay application filed by the assessee.
In view of the extension of interim order granted by Hon'ble Bombay High court on its own motion in writ petition urgent 2 of 2020 vide order dated 15.07.2020, we direct the Revenue to refrain from enforcing disputed demand till next date of hearing i.e. 04.09.2020. The copy of this order may be given to both the sides, in case specific demand come from the parties.
Sd Sd
(Mahavir Singh) (S. Rifaur Rahman)
(Vice President) Accountant Member
Dated: 20th August, 2020