Income Tax Appellate Tribunal - Delhi
Ge India Industrial Pvt. Ltd., Gurgaon vs Addl. Cit, New Delhi on 7 September, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "I-2", NEW DELHI
BEFORE
SH. INTURI RAMA RAO, ACCOUNTANT MEMBER
AND
SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
S.A. No.624/Del./2018
Arising out of
(ITA No. 1684/Del/2016 - Assessment Year 2011-12)
GE India Industrial Pvt. Ltd., DCIT,
Building No. 7A, Circle-10(1),
4th Floor, DLF Cyber City., New Delhi
Vs.
DLF Phase - III, Sector-25A,
Gurgaon
PAN : AAACG4901D
Applicant Respondent
S.A. No. 625/Del./2018
Arising out of
(ITA No. 6637/Del/2016- Assessment Year 2012-13)
GE India Industrial Pvt. Ltd., ACIT,
Building No. 7A, Special Range-4,
4th Floor, DLF Cyber City., New Delhi
Vs.
DLF Phase - III, Sector-25A,
Gurgaon
PAN : AAACG4901D
Applicant Respondent
Assessee by : Sh. Rohit Garg, Adv.
Revenue by : Ms. Anchal Khandelwal, Sr. DR
2 SA no.624, 625/Del/2018)
(G.E. India Industrial Pvt. Ltd.)
Date of hearing : 07.09.2018
Date of pronouncement : 07.09.2018
ORDER
PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER:
We have heard the Learned Representatives of both the parties. Both the stay applications are filed for extension of the stay already granted vide various orders, lastly, granted vide order dated 23rd Feb, 2018. Learned Counsel for the Assessee pointed out that the earlier stay was granted subject to payment of Rs. 6 crores which have already been deposited by the assessee. There is no delay attributable to the assessee for disposal of both the appeals.
The appeals are pending for disposal.
2. Considering the above facts, the stay already granted against recovery of the demand is further extended for a period of six months or disposal of the appeal whichever expires earlier subject to the same terms and conditions. Both the stay applications are allowed.
3. In the result, both the stay applications of the assessee are allowed.
3 SA no.624, 625/Del/2018) (G.E. India Industrial Pvt. Ltd.) Order pronounced in the open court on 07th September, 2018.
Sd/- Sd/-
(INTURI RAMA RAO) (SUDHANSHU SRIVASTAVA)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Date: 07th September, 2018
*Binita*
Copy of order to: -
1) The Appellant;
2) The Respondent;
3) The CIT;
4) The CIT(A)-, New Delhi;
5) The DR, I.T.A.T., New Delhi;
True Copy By Order ITAT, New Delhi 4 SA no.624, 625/Del/2018) (G.E. India Industrial Pvt. Ltd.) Date of dictation 07 .09.2018 Date on which the typed draft is placed before the 07 .09.2018 dictating Member Date on which the typed draft is placed before the 07 .09.2018 Other Member Date on which the approved draft comes to the Sr. 07 .09.2018 PS/PS Date on which the fair order is placed before the 07.09.2018 Dictating Member for pronouncement Date on which the fair order comes back to the Sr. 07.09.2018 PS/PS Date on which the final order is uploaded on the .09.2018 website of ITAT Date on which the file goes to the Bench Clerk .09.2018 Date on which the file goes to the Head Clerk The date on which the file goes to the Assistant Registrar for signature on the order Date of dispatch of the Order