Indian Kanoon - Search engine for Indian Law

Income Tax Appellate Tribunal - Mumbai

Thomson Reuters Indian Service Pvt ... vs Acit Range 13 ( 3) ( 2) , Mumbai on 17 December, 2021

IN THE INCOME TAX APPELLATE TRIBUNAL, 'J' BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER S.A. No.68/Mum/2021 (Arising out of IT(TP)A No.266/Bang/2014) (Assessment Year : 2009-10) S.A. No.69/Mum/2021 (Arising out of IT(TP)A No.542/Bang/2015) (Assessment Year : 2010-11) S.A. No.70/Mum/2021 (Arising out of IT(TP)A No.2235/Mum/2017) (Assessment Year : 2012-13) S.A. No.71/Mum/2021 (Arising out of IT(TP)A No.6765/Mum/2017) (Assessment Year : 2013-14) M/s. Thomson Reuters International Vs. Assistant Commissioner of Services Private Limited (successor Income Tax in interest to Thomson Reuters Range 13(3)(2) India Services Private Limited Mumbai th Unit No.1008, 10 Floor, C-Wing 1 BKC Radius Developers Plot No.C-66, G Block Bandra Kurla Complex Mumbai - 400 051 PAN/GIR No.AAACW1663L (Appellant) .. (Respondent) Assessee by Ms. Aarati Sathe and Ms. Asavari Kadam Revenue by Shri Ajit Kumar Date of Hearing 17/12/2021 Date of Pronouncement 17/12/2021 2 SA Nos.68/Mum/2021 to 71/Mum/2021 M/s. Thomson Reuters International Services Pvt. Ltd., आदे श / O R D E R PER M. BALAGANESH (A.M):

These stay applications are preferred by the assessee seeking to keep the demand raised for the above mentioned assessment years in abeyance. The ld. Assessing Officer had filed a letter dated 12/11/2021 wherein he had stated that there are no demands pending to be recovered for the assessment years under consideration. For the sake of convenience, the said letter dated 12/11/2021 is reproduced hereunder:-

SA Nos.68/Mum/2021 to 71/Mum/2021 M/s. Thomson Reuters International Services Pvt. Ltd.,

2. The ld. Sr.AR also agreed to the fact that there is no demand outstanding for these assessment years based on the report of the ld. AO.

3. Considering these facts, the stay petitions of the assessee are hereby dismissed as infructuous as there are no demands outstanding for the years under consideration as stated by the ld. AO supra.

SA Nos.68/Mum/2021 to 71/Mum/2021 M/s. Thomson Reuters International Services Pvt. Ltd.,

4. In the result, all the stay petitions of the assessee are dismissed as infructuous.

Order pronounced in open Court on 17/12/2021 Sd/- Sd/-

     (PAVAN KUMAR GADALE)                              (M.BALAGANESH)
             JUDICIAL MEMBER                           ACCOUNTANT MEMBER
Mumbai; Dated                       17/12/2021
KARUNA, sr.ps

Copy of the Order forwarded to :

1. The Appellant

2. The Respondent.

3. The CIT(A), Mumbai.

4. CIT

5. DR, ITAT, Mumbai

6. Guard file.

//True Copy// BY ORDER, (Asstt. Registrar) ITAT, Mumbai