Income Tax Appellate Tribunal - Mumbai
Vodafone India Ltd., vs Acit Cir 8(3)(2), on 31 March, 2017
आयकर अपीलीय अिधकरण, मुबं ई "के " खंडपीठ
In the Income-tax Appellate Tribunal -"K"Bench Mumbai
सव ी राजे , लेखा सद य एवं सी एन साद, याियक सद य
BeforeS/Sh. Rajendra,Accountant Member & C N Prasad,Judicial Member
(S.A. No.224/Mum/2017-Arising out of ITA No.884/Mum/2016-Assessment Year 2011-12 )
Vodafone India Ltd. ACIT-Cir.8-(3)(2)
Peninsula Corporate Park , Mumbai.
Ganpat Rao kadam Marg,
Lower Parel,Mumbai. Vs.
PAN: AAACH 5332 B
(अपीलाथ /Applicant) ( यथ / Respondent)
अपीलाथ ओर से
/ Appellant by:Shri Rajan Vora
यथ क ओर से/Respondent by :Shri M.V. Rajguru
सुनवा
ई क तारीख / Date of Hearing :31 -03-2017
घोषणा क तारीख / Date of Pronouncement :31-03-2017
आयकर अिधिनयम ,1961 क धारा 254(1) के अ तग त आदे श
Order u/s.254(1)of the Inco me-tax Act,1961(Act)
Per Rajendra, A.M.लेखा सद य राजे के अनुसारः
Vide its application,dated 27.03.2017,the assessee-company has stated that the Tribunal had stayed the demand vide its order,dated 30.09.2016,that the stay should be extended further,that the assessee had not asked for any adjournment,that the next date of hearing 06.04.2017.Before us,the Authorised Representative (AR) made the same submission that are part of the application filed for extension of stay.Departmental Representative(DR)stated that matter could be decided on merits.
2.We find that in the case under consideration the Tribunal had granted stay for a period of six months or till the disposal of appeal ,that it had not sought for any adjournment during the stay period.Therefore,we are of the opinion that it is a fit case for extending stay of demand. Considering the facts of the case,the stay is extended further for a period of six months or till the disposal of appeal by the Tribunal, whichever is earlier.
As a result,application filed by the assessee for extension of stay stands allowed. फलतः िनधा रती ारा मांग थगन के िव तार के िलए दािखल क गई अज मंजूर क जाती है.
Order pronounced in the open court on 31st,March, 2017. आदेश क घोषणा खुले यायालय म# $दनांक 31,माच 2017 को क गई ।
Sd/- Sd/-
(सी एन साद /C N PRASAD) (राजे / RAJENDRA)
याियक सद य / JUDICIAL MEMBER लेखा सद य / ACCOUNTANT MEMBER
मुंबई Mumbai, दनांक Date:31.03.2016
Jv.,Sr.PS
आदेश क ितिलिप अ िे षत/Copy of the Order forwarded to :
1. Assessee /अपीलाथ 2. Respondent / यथ
3.The concerned CIT(A)/संब अपीलीय आयकर आयु , 4.The concerned CIT /संब आयकर आयु
5. DR "K" Bench, ITAT, Mumbai /िवभागीय ितिनिध खंडपीठ,आ.अ.अिध.मुंबई
6. Guard File/गाड फाईल स यािपत ित //True Copy// आदेशानुसार/ BY ORDER, उप/सहायक पंजीकार Dy./Asst. Registrar आयकर अपीलीय अिधकरण, मुंबई /ITAT, Mumbai.