Income Tax Appellate Tribunal - Ahmedabad
Ranbaxy Laboratories Ltd., Delhi vs Dcit, New Delhi on 8 October, 2018
SP No. 59/Ahd/2018 (ITA No.781/Del/2015)
Ranbaxy Laboratories Ltd Vs. DCIT
Assessment Year : 2010-11
Page 1 of 2
IN THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD "D" BENCH, AHMEDABAD
[Coram: Pramod Kumar AM and Mahavir Prasad JM]
S.P. No.59/Ahd/2018
(Arising out of ITA No. 781/Del/2015)
Assessment Year: 2010-11
Ranbaxy Laboratories Ltd .................................... Applicant
(Through its successor in interest
Sun Pharmaceuticals Industries Ltd)
Vs.
Dy. Commissioner of Income-tax ......................................Respondent
Circle-21(1), New Delhi
Appearances by:
Bandish S Soparkar, for the Applicant
SK Dev, for the Respondent
Date of concluding the hearing : 05.10.2018
Date of pronouncing the order : 08.10.2018
O R D E R
Per Pramod Kumar, AM:
1. By this stay petition, the assessee-applicant has sought for the extension of stay which was granted by the Tribunal earlier vide order dated 30.08.2018.
2. At the time of hearing before us, learned counsel for the assessee contends that the related appeal is already heard by the Tribunal and order thereon is awaited. He, therefore, pleads that the recovery of outstanding demand may be stayed for such period till order on appeals is pronounced. In view of the aforesaid submission of the assessee, the learned Departmental Representative did not oppose to the stay being granted to the assessee.
3. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of applicable legal position. As the related appeal is already heard and the order is reserved thereon, we deem it fit and proper to grant the stay for a further period of six months from the date of this order or till the disposal of the appeal, whichever is earlier.
4. In the result, the application filed by the assessee is allowed. Pronounced in the open court today on the 8th October, 2018.
Sd/- Sd/- Mahavir Prasad Pramod Kumar (Judicial Member) (Accountant Member) Ahmedabad, the 8th October, 2018 *bt
SP No. 59/Ahd/2018 (ITA No.781/Del/2015) Ranbaxy Laboratories Ltd Vs. DCIT Assessment Year : 2010-11 Page 2 of 2 Copies to: (1) The appellant (2) The respondent (3) Commissioner (4) CIT(A) (5) Departmental Representative (6) Guard File By order TRUE COPY Assistant Registrar Income Tax Appellate Tribunal Ahmedabad benches, Ahmedabad
1. Date of dictation: .....06.10.2018............
2. Date on which the typed draft is placed before the Dictating Member: .... 08.10.2018
3. Date on which the approved draft comes to the Sr. P.S./P.S.: . 08.10.2018.
4. Date on which the fair order is placed before the Dictating Member for Pronouncement:... 08.10.2018..
5. Date on which the file goes to the Bench Clerk : ....... 08.10.2018...............
6. Date on which the file goes to the Head Clerk : ..................................
7. The date on which the file goes to the Assistant Registrar for signature on the order: .........
8. Date of Despatch of the Order: ........................