Income Tax Appellate Tribunal - Delhi
Vedanta Ltd. (Successor To Cairn India ... vs Acit, Circle 26(2), New Delhi on 6 October, 2023
Author: G. S. Pannu
Bench: G. S. Pannu
IN THE INCOME TAX APPELLATE TRIBUNAL,
DELHI BENCH: 'D' NEW DELHI
BEFORE SHRI G. S. PANNU, PRESIDENT
AND
SHRI SAKTIJIT DEY, VICE PRESIDENT
S.A. No.375/Del/2023
[Arising out of ITA No.2680/AHD/2012]
Assessment Year: 2008-09
With
S.A. No.376/Del/2023
[Arising out of ITA No.1891/Del/2014]
Assessment Year: 2009-10
With
S.A. No.377/Del/2023
[Arising out of ITA No.2681/AHD/2012]
Assessment Year: 2009-10
With
S.A. No.378/Del/2023
[Arising out of ITA No.2682/AHD/2012]
Assessment Year: 2008-09
With
S.A. No.379/Del/2023
[Arising out of ITA No.2683/AHD/2012]
Assessment Year: 2009-10
With
S.A. No.380/Del/2023
[Arising out of ITA No.2684/AHD/2012]
Assessment Year: 2008-09
Vedanta Ltd. (successor to Vs. ACIT,
Cairn India Ltd.), New Delhi
ASF Centre, Tower B, 362 -
363, Jwala Mill Road,
Phase-IV, Udyog Vihar,
Gurgaon
PAN :AACCC8799D
(Applicant) (Respondent)
Applicant by Sh. Kshitij Bansal, CA
Respondent by Sh. Sanjay Kumar, Sr. DR
S.A. No.375 to 380/Del/2023
Date of hearing 06.10.2023
Date of pronouncement 06.10.2023
ORDER
Captioned applications have been filed by the assessee seeking extension of stay on recovery of outstanding demands pertaining to assessment years 2008-09 and 2009-10.
2. We have heard Sh. Kshitij Bansal, learned counsel appearing for the assessee and Sh. Sanjay Kumar, learned Departmental Representative.
3. On perusal of record, it is observed, while considering the initial stay applications filed by the assessee, the Tribunal had granted conditional stay on recovery of outstanding demand by directing the assessee to make certain payments. Thereafter, stay has been extended from time and the last order extending the stay way passed on 31.03.2023. It is further observed, the corresponding appeals are getting adjourned from time to time at the behest of the Revenue on the ground that the appeals having identical issues are pending before the Hon'ble Supreme Court and the Hon'ble Supreme Court has directed the pending appeals should not be finalized till the issue is decided by their Lordships. There being no change in the facts and circumstances based on
2|Page S.A. No.375 to 380/Del/2023 which stay was earlier granted to the assessee and has been extended from time to time, we are inclined to extend the stay for a further period of 180 days from the date of this order, or till the disposal of the corresponding appeals, whichever is earlier.
3. In the result, stay applications are allowed.
Order pronounced in the open court on 6th October, 2023 Sd/- Sd/-
(G. S. PANNU) (SAKTIJIT DEY)
PRESIDENT VICE-PRESIDENT
Dated: 6th October, 2023.
RK/-
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR
Asst. Registrar, ITAT, New Delhi
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