Income Tax Appellate Tribunal - Delhi
Intelsat Global Sales And Marketing ... vs Dcit Circle 1(2), Chennai on 12 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A': NEW DELHI
(Through Video Conferencing)
BEFORE,
SHRI G.S. PANNU, VICE PRESIDENT
AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
S.A. Nos.10 to 20/Del/2021
Arising out of ITTPA No.39 to 49/CHNY/2018
(ASSESSMENT YEARs 2002-03 to 2012-13)
M/s. Intelsat Global Sales Dy. CIT,
and Marketing Limited, Circle-1(2),
C/o Pricewaterhouse Coopers Vs. Chennai.
(P) Ltd.,
8th Floor, Prestige Palladium
Bayan, 129-140, Greams
Road, Chennai- 600 006
(Tamil Nadu)
PAN -AABCI 1539E
(Appellant) (Respondent)
Appellant By Sh. S.P.Chidambaram, Adv.
Respondent by Sh. M. Baranwal, Sr. DR
Date of Hearing 12.02.2021
Date of Pronouncement 12.02.2021
ORDER
PER SUDHANSHU SRIVASTAVA, JM:
These 11 Stay Petitions seek extension of stay from recovery of the outstanding demands for Assessment Years 2002-03 to 2012-13.
2 SA Nos.10 to 20/Del/2021
Arising out of ITTPA Nos.39 to 49 /Chny/2018 Intelsat Global Sales and Marketing Limited vs. DCIT 2.0 The Ld. Authorized Representative (AR) appearing for the applicant submits that these appeals have been transferred to the Delhi Bench of the ITAT from Chennai Bench of the ITAT and placed on record a copy of the Stay Order dated 05.06.2020 in Stay Petitions No. 135 to 145/Chny/2020 and submitted that vide this order the Stays granted earlier on 13.03.2020 in Stay Petition Nos.93 to 103/Chny/2020 were extended. The Ld. Authorized Representative further submitted that the assessee had deposited more than 20% of the total outstanding demand and had also furnished Bank guarantee to safeguard the interest of the Revenue, and, therefore, it was a fit case for the extension of Stays. 3.0 Per contra, the Ld. Sr. Departmental Representative (DR) opposed the assessee's prayer for extension of Stays and submitted that the Stays should not be extended without requiring the assessee would deposit some additional amount. 4.0 On a query from the Bench, the Ld. Sr. DR fairly accepted that the assessee had already deposited more than 20% of the outstanding demand.
3 SA Nos.10 to 20/Del/2021
Arising out of ITTPA Nos.39 to 49 /Chny/2018 Intelsat Global Sales and Marketing Limited vs. DCIT 5.0 Having heard both the parties and after having perused the material on record, we deem it fit to extend the Stays for a period of 180 days or the disposal of the appeals, whichever occurs earlier and also direct the Registry to fix the date of hearing on 14.04.2021. The assessee is also directed to file the relevant documents with the Revenue within two weeks. Since the date of hearing was announced in the presence of both the parties during the course of virtual hearing, the issuance of notices is hereby dispensed with.
6.0 In the final result, the Stay Applications stand allowed.
Order pronounced on 12th February, 2021 Sd/- Sd/-
(G.S.PANNU) (SUDHANSHU SRIVASTAVA)
VICE PRESIDENT JUDICIAL MEMBER
Dated: 12/02/2021
PK/Ps
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI