Income Tax Appellate Tribunal - Mumbai
Tata Communications Ltd ( Formerly ... vs Addl Cit Rg 1(3), Mumbai on 4 May, 2018
SA No.284/Mum/2018 Arising out of ITA No.6781/Mum/2012 Tata Communications Limited Assessment Year-2008-09 आयकर अपीलीय अिधकरण "के"
ायपीठ मुंबई म ।
IN THE INCOME TAX APPELLATE TRIBUNAL "K" BENCH, MUMBAI ी श जीत दे , ाियक सद एवं ी मनोज कुमारअ वाल, ले खा सद के सम । BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM Stay Application No. 284/Mum/2018 [Arising Out of I.T.A. No. 6781/Mum/2012] ( नधा रणवष / Assessment Year: 2008-09) Tata Communications Limited Assistant Commissioner of Income (formerly known as Videsh Sanchar Nigam Limited) बनाम/ Tax Range-1(3) Videsh Sanchar Bhavan Aaykar Bhavan, M.K.Road Vs. M.G.Road, Fort, Mumbai-400 001 Mumbai-400 020 थायीले खासं . /जीआइआरसं . /PAN/GIR No. AAACV-2808-C (अपीलाथ /Appellant) : ( यथ / Respondent) अपीलाथ क ओरसे/ Appellant by : Nitesh Joshi, Ld.AR यथ क ओरसे/Respondentby : M.C.Omi Ningshen, Ld. DR सन ु वाईक तार!ख/ : 04/05/2018 Date of Hearing घोषणाक तार!ख / : 04/05/2018 Date of Pronouncement आदे श / O R D E R Per Manoj Kumar Aggarwal (Accountant Member):-
1. By way of this Stay Application for Assessment Year [AY] 2008-09, the assessee seeks extension of stay of outstanding demand of Rs.201.40 2 SA No.284/Mum/2018 Arising out of ITA No.6781/Mum/2012 Tata Communications Limited Assessment Year-2008-09 crores. The original stay was granted by the Tribunal vide order dated 01/10/2015 which has been extended further from time to time. The last of such extension has been granted vide SA No.491/Mum/2017 dated 03/11/2017 for a period of earlier of six months or till the disposal of the appeal by the Tribunal. Accordingly, the stay has already expired on 02/05/2018.
2. The Ld. Authorised Representative for Assessee [AR], while praying for extension of stay of recovery of balance outstanding demand, pointed out that subsequent to last extension of stay, the appeal was fixed for hearing on two occasion viz. 09/01/2018 & 07/03/2018 where the department sought the adjournment and therefore, the stay may be extended further. The Ld. DR submitted that the assessee may be required to make further deposit before seeking extension of stay.
3. Upon due consideration of factual matrix, we are of the opinion that the assessee deserves further extension and accordingly the stay is extended up-to 31/10/2018 or till the disposal of the appeal by the Tribunal, whichever is earlier. The conditions as imposed by the earlier stay orders shall remain intact.
4. In the result, the stay application stand allowed in terms of our above order.3 SA No.284/Mum/2018
Arising out of ITA No.6781/Mum/2012 Tata Communications Limited Assessment Year-2008-09 Order pronounced in the open court on 04th May, 2018.
Sd/- Sd/-
(Saktijit Dey) (Manoj Kumar Aggarwal)
ाियक सद / Judicial Member लेखा सद / Accountant Member
मुंबई Mumbai; िदनां कDated : 04.05.2018 Sr.PS:-Thirumalesh आदे श की ितिलिप अ ेिषत/Copy of the Order forwarded to :
1. अपीलाथ"/ The Appellant
2. #$थ"/ The Respondent
3. आयकरआयु (अपील) / The CIT(A)
4. आयकरआयु / CIT- concerned
5. िवभागीय#ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai
6. गाड+ फाईल / Guard File आदे शानुसार/ BY ORDER, उप/सहायकपंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअिधकरण, मुंबई / ITAT, Mumbai