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Income Tax Appellate Tribunal - Mumbai

Bennett Coleman And Company Ltd, Mumbai vs Ito 1(3)(3), Mumbai on 15 September, 2017

                 IN THE INCOME TAX APPELLATE TRIBUNAL
                      MUMBAI BENCH "K", MUMBAI

            BEORE SHRI G.S.PANNU, ACCOUNTANT MEMBER
              AND SHRI RAM LAL NEGI, JUDICIAL MEMBER

                         S.A. NO.405/MUM/2017
          (Arising out of ITA No.484/Mum/2017,A.Y : 2012-13)

Bennett Coleman and Company Limited
[Times Infotainment Media Limited
Is now merged with Bennet Coleman
 and Company Limited
Times of Inida Building, Dr.D.N.Road,
Mumbai 400001
 PAN:AABCB4373Q                                    ......   Applicant

Vs.
Income Tax Officer 1(3)(3),
Mumbai.                                                 .... Respondent

             Applicant by               :     Shri Hiten Chande
             Respondent by              :     Shri . V. Jenardhanan

       Date of hearing                  :     15/09/2017
       Date of pronouncement            :     15/09/2017

                                     ORDER

PER G.S. PANNU,AM:

By way of this application, the assessee is seeking extension of stay already granted vide order dated 17/03/2017 in S.A. No.31/Mum/2017.

2. In this context, it was pointed out that the issue is similar to the assessment year 2009-10 in ITA No.298/M/2014, which has already been heard and the order of the Bench is awaited.

S.A. NO.405/MUM/2017

3. Considering the aforesaid matrix, we deem it fit and proper to grant stay on the recovery of the outstanding demand for a further period of four months from today or till the disposal of the appeal by the Tribunal, whichever is earlier.

3. In the result, the stay application is disposed of, as above.

The above decision was pronounced in the open court in the presence of both the parties at the conclusion of the hearing on 15/09/2017.

          Sd/-                                                 Sd/-
   (RAM LAL NEGI)                                      (G.S. PANNU)
JUDICIAL MEMBER                                      ACCOUNTANT MEMBER
Mumbai, Dated 15/09/2017

Copy of the Order forwarded to :

1. The Appellant ,

2. The Respondent.

3. The CIT(A)-

4. CIT

5. DR, ITAT, Mumbai

6. Guard file.

BY ORDER, //True Copy// (Dy./Asstt. Registrar) ITAT, Mumbai Vm, Sr. PS Details Date Initials Designation 1 Draft dictated on 15/09/2017 Sr.PS/PS 2 Draft Placed before author 15 /09/2017 Sr.PS/PS 3 Draft proposed & placed before the JM/AM Second Member 4 Draft discussed/approved by Second JM/AM Member

5. Approved Draft comes to the Sr.PS/PS Sr.PS/PS

6. Kept for pronouncement on Sr.PS/PS

7. File sent to the Bench Clerk Sr.PS/PS 8 Date on which the file goes to the Head clerk 9 Date of Dispatch of order