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“extension of stay”

AppealsSection 254(2A)Section 254(2A)7 judgments

VARINDER SINGH GOSAL,JALANDHAR vs. ITO WARD - 4(2) JALANDHAR, JALANDHAR

In the result, the appeal of the assessee is allowed for statistical purpose

ITA 427/ASR/2025[2015-16]Status: DisposedITAT Amritsar26 Feb 2026AY 2015-16

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta

For Appellant: None (Adjournment application)
Section 143(2)Section 143(3)Section 250Section 282Section 69

application for adjournment has been filed by the assessee stating that the assessee is in Canada, and he has sought permission for extension of stay, and has requested for adjournment on the said ground. 3. He has also filed a paper book containing 152 (one hundred fifty two) pages, containing

DCIT CIRCLE-4(2), NEW DELHI vs. BSES RAJDHANI POWER LTD., NEW DELHI

In the result, all the stay applications of the assessee are allowed

ITA 383/DEL/2023[2009-10]Status: DisposedITAT Delhi25 Jul 2025AY 2009-10

Bench: Shri Vikas Awasthy & Shri M. Balaganeshs No. Sa No. In Ita No. For Ay 1 375/Del/2025 1833/Del/2009 2001-02 2 376/Del/2025 1834/Del/2009 2002-03 3 377/Del/2025 1835/Del/2009 2003-04 4 378/Del/2025 1836/Del/2009 2004-05 5 379/Del/2025 3313/Del/2013 2005-06 6 380/Del/2025 3314/Del/2013 2006-07 7 381/Del/2025 5671/Del/2011 2007-08 8 382/Del/2025 4054/Del/2014 2008-09 9 383/Del/2025 1974/Del/2014 2009-10 10 384/Del/2025 2088/Del/2017 2010-11 11 385/Del/2025 2089/Del/2017 2011-12 12 386/Del/2025 2090/Del/2017 2012-13 Oracle Corporation, Vs. Addl Dit, C/O- 2, Pricewater House Circle-2(1), Coopers Pvt. Ltd., Gate International No. 2Nd Floor, Sucheta Taxation, New Bhawan, 11-A, Vishnu Delhi Digamber Marg, New Delhi (Appellant) (Respondent) Pan: Aaaco0207A Assessee By : Shri G. C. Srivastava, Adv Shri Atishay Jain, Ca Revenue By: Shri Tanay Sharma, Sr. Dr Date Of Hearing 25/07/2025 Date Of Pronouncement 25/07/2025

For Appellant: Shri G. C. Srivastava, AdvFor Respondent: Shri Tanay Sharma, Sr. DR

pronouncement 25/07/2025 O R D E R PER M. BALAGANESH, A. M.: 1. By virtue by these stay applications, the assessee is seeking extension of stay of demand to be kept in abeyance till the disposal of appeals by this Tribunal. 2. We have heard the rival submissions and perused ... material available on record. In these cases, extension of stay was granted from time to time after due satisfaction of fact that 20% of the disputed tax has already been paid for each of the assessment years under consideration. On perusal of the case records, it is noticed that delay

DELHI PUBLIC SCHOOL,SHIMLA vs. COMMISSIONER OF INCOME TAX(EXEMPETIONS), CHANDIGARH

ITA 4/CHANDI/2025[2024]Status: FixedITAT Chandigarh16 Apr 2025

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. "े यािचका सं../ S.A. No.2/Chandi/2025 (Arising Out Of Ita No.50/Chandi/2021) (िनधा"रण वष" / Assessment Year: 2011-12) & 2. "े यािचका सं../ S.A. No.3/Chandi/2025 (Arising Out Of Ita No.51/Chandi/2021) (िनधा"रण वष" / Assessment Year: 2012-13) & 3. "े यािचका सं../ S.A. No.4/Chandi/2025 (Arising Out Of Ita No.52/Chandi/2021) (िनधा"रण वष" / Assessment Year: 2016-17) M/S Hindustan Unilever Ltd. Dcit, Circle 1(1) (As Legal Successor Of Glaxo Smithkline Chandigarh Consumer Healthcare Ltd.) बनाम/ Vs. 24Th Floor, One Horizon Centre, Sector 43 Dlf Phase-5, Golf Course Road Gurugram, Haryana "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaccs-0144-E (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ" की ओरसे/ Appellant By : Shri Neeraj Jain (Adv.) & Ms. Somya Jain (Ca) – Ld. Ars ""थ" की ओरसे/Respondent By : Shri Anil Sharma – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 15-04-2025 घोषणा की तारीख /Date Of Pronouncement : 16-04-2025

For Appellant: Shri Neeraj Jain (Adv.) & Ms. SomyaFor Respondent: Shri Anil Sharma – Ld. Sr. DR

Manoj Kumar Aggarwal (Accountant Member) 1. By way of these stay Applications for captioned Assessment Years, the assessee seeks extension of stay of recovery of outstanding demand for all these years. The last of such extension was granted by Tribunal vide SA Nos.28 to 30/Chd/2024 order dated

RAJESH OMPRAKASH AGRAWAL,THANE vs. DCIT (CC) 4(3), MUMBAI

In the result, All Stay Applications of the assessee are allowed

ITA 1198/MUM/2020[2014-15]Status: DisposedITAT Mumbai01 May 2023AY 2014-15

Bench: Shri Vikas Awasthy, Jm & Shri Prashant Maharshi, Am Sa No. 53/Mum/2023 (Arising In Ita No. 1121/Mum/2014 For A.Y. 2009-10) Sa No. 56/Mum/2023 (Arising In Ita No. 1573/Mum/2015 For A.Y. 2010-11) Sa No. 54/Mum/2023 (Arising In Ita No. 884/Mum/2016 For A.Y. 2011-12) Sa No. 55/Mum/2023 (Arising In Ita No. 6671/Mum/20117 For A.Y. 2013-14) Vodafone Idea Ltd. Dcit, Circle 5(2)(1) 10T H Floor, Birla Centurion, Century Mumbai Mills Compound, Pandurang Vs. Budhkar Marg, Worli, Mumbai 400030 (Applicant) (Respondent) Pan No. Aaach5332B

For Appellant: Shri Ninad Patade ARFor Respondent: Shri Sonumendu Kumar DR

Kumar DR Date of hearing: 28.04.2023 Date of pronouncement : 28.04.2023 O R D E R PER PRASHANT MAHARISHI, AM: 01. Assessee is seeking extension of stay already granted vide SA Nos.132 to 135/Mum/2022 for A.Ys. 2009-10 to 2013-14 vide order of ITAT dated 21 October 2022. 02. Assessee ... earlier orders of the stay. 03. The learned Authorized Representative reiterated the above facts as stated in stay petition and therefore requested for extension of stay. 04. The learned Departmental Representative vehemently objected the same. 05. We have carefully considered the rival contentions, find that this application of stay

RANDSTAD OFFSHORE SERVICES PRIVATE LIMITED ,CHENNAI vs. DCIT , CHENNAI

In the result, appeal filed by the assessee is allowed

ITA 859/CHNY/2022[2020-2021]Status: DisposedITAT Chennai30 Nov 2022AY 2020-2021

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 859/Chny/2022 िनधा"रण वष" / Assessment Year: 2020-21 Randstad Offshore Services Deputy Commissioner Of Private Limited, V. Income Tax, Old No. 5 & 5A, New No. 9, Circle -1, Ltu, Pycrofts Garden Road, Chennai – 600 034. Nungambakkam, Chennai – 600 006. [Pan: Aabcc-4682-L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. N.V. Narayanan, Advocate ""यथ" क" ओर से/Respondent By : Shri. R. Bhoopathi, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 24.11.2022 घोषणा क" तारीख/Date Of Pronouncement : 30.11.2022

For Appellant: Shri. N.V. Narayanan, AdvocateFor Respondent: Shri. R. Bhoopathi, Addl. CIT
Section 143(1)Section 143(1)(a)Section 234Section 36Section 36(1)(va)

आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव, "याियक

DCIT 7(1)(1), MUMBAI vs. GOLDMAN SACHS (INDIA) SECURITIES P.TL, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 1546/MUM/2015[2010-11]Status: DisposedITAT Mumbai17 Feb 2022AY 2010-11

Bench: Mrs. Diva Singh & Shri Rifaur Rahmangoldman Sachs (India) Dy.Cit-7(1)(1), Securities Pvt. Ltd. Room No. 522, Aayakar Bhavan, 951 A, Rational House, Vs M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. Pan: Aafca6819F अपीलाथ"/Appellant ""यथ"/Respondent & Dy.Cit-7(1)(1), Goldman Sachs (India) Securities Room No. 522, Aayakar Pvt. Ltd. Bhavan, Vs 951 A, Rational House, M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. Pan: Aafca6819F अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Sh. Percy J. Pardiwalla, Sr. Advocate Sh. M. Aggarwal, Advocate Revenue By : Sh. Yogesh Kamat, Cit-Dr Date Of Hearing : 25.11.2021 Date Of Pronouncement : 17.02.2022

For Appellant: Sh. Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Sh. Yogesh Kamat, CIT-DR
Section 133Section 143(3)Section 144C(13)

virtual platform. 4.1 The ld. AR Mr.Madhur Aggarwal submitted that ITA 1115/Mum/2015 is a stay gr anted appeal wherein on the extension of Stay granted by the ITAT the Revenue had invoked the Writ jurisdiction of the Hon’ble High Court, the assessee consequently is now ready to argue these

GOLDMAN SACHS (INDIA) SECURITIES P.LTD,MUMBAI vs. DCIT RG 7(1)(1), MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 1115/MUM/2015[2010-11]Status: DisposedITAT Mumbai17 Feb 2022AY 2010-11

Bench: Mrs. Diva Singh & Shri Rifaur Rahmangoldman Sachs (India) Dy.Cit-7(1)(1), Securities Pvt. Ltd. Room No. 522, Aayakar Bhavan, 951 A, Rational House, Vs M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. Pan: Aafca6819F अपीलाथ"/Appellant ""यथ"/Respondent & Dy.Cit-7(1)(1), Goldman Sachs (India) Securities Room No. 522, Aayakar Pvt. Ltd. Bhavan, Vs 951 A, Rational House, M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. Pan: Aafca6819F अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Sh. Percy J. Pardiwalla, Sr. Advocate Sh. M. Aggarwal, Advocate Revenue By : Sh. Yogesh Kamat, Cit-Dr Date Of Hearing : 25.11.2021 Date Of Pronouncement : 17.02.2022

For Appellant: Sh. Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Sh. Yogesh Kamat, CIT-DR
Section 133Section 143(3)Section 144C(13)

virtual platform. 4.1 The ld. AR Mr.Madhur Aggarwal submitted that ITA 1115/Mum/2015 is a stay gr anted appeal wherein on the extension of Stay granted by the ITAT the Revenue had invoked the Writ jurisdiction of the Hon’ble High Court, the assessee consequently is now ready to argue these