Income Tax Appellate Tribunal - Delhi
Sopra Steria (India) Ltd., Noida vs Acit, Circle-22(2), New Delhi on 28 April, 2023
1
SA No. 189/Del/2023
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "I": NEW DELHI
BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER
AND
SHRI KUL BHARAT, JUDICIAL MEMBER
S.A. No. 189/Del/2023
( In ITA No. 506/DEL/2021)
[Assessment Year: 2016-17
M/s Steria (India) Limited, Vs ACIT, Circle-22(2),
Building No. 4, Sea View SEZ, New Delhi
Plot No. 20-21, Sector 135,
Gautam Budh Nagar,
Noida-201304
PAN- AAACX0385L
APPLICANT RESPONDENT
Assessee represented by Sh. Neeraj Jain, Adv. &
Sh. Himanshu Goel, CA
Revenue represented by Sh. Mrinal Kumar Das, Sr. DR
Date of hearing 28.04.2023
Date of pronouncement 28.04.2023
ORDER
PER KUL BHARAT, JM:
Heard the learned Authorized Representatives of the respective parties.
2. The instant stay application has been preferred by the assessee, seeking extension of stay of the outstanding demand of Rs. 33,63,02,000/-. Earlier in this case stay of the outstanding demand had been granted vide order dated 21.01.2022 in S.A. No. 246/Del/2021 for a period of six months, which was subsequently extended vide orders dated 29.7.2022 & rendered in SA No. 226/Del/2022 for a period of 180 days and lastly, the stay of outstanding demand was extended vide 2 SA No. 189/Del/2023 order dated 27.01.2023 rendered in SA no. 56/Del/2023 for a further period of 90 days or till disposal of appeal which-ever is earlier.
3. It is submitted on behalf of the assessee that the appeal was listed for hearing on one single date during the extended stay period wherein adjournment was sought by the Department. He submitted that there is no delay on the part of the assessee in disposal of the appeal.
4. Learned DR could not rebut the aforesaid factual position.
5. Considering the above, we are inclined to extend the stay granted earlier for a further period of six months days from the date of this order or till disposal of appeal which-ever is earlier.
6. Stay application of the assessee is allowed as above.
Order pronounced in open court on 28th April, 2023.
Sd/- Sd/-
(SHAMIM YAHYA) (KUL BHARAT)
ACCOUNTANT MEMBER JUDICIAL MEMBER
*MP*
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT, NEW DELHI