Income Tax Appellate Tribunal - Mumbai
Cmc Ltd., Mumbai vs Assessee on 25 November, 2009
IN THE INCOME TAX APPELLATE TRIBUNAL
"C" BENCH: MUMBAI
BEFORE SHRI R.K. GUPTA, JUDICIAL MEMBER
AND SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER
ITA No 6029/Mum/2008
(Assessment Year: 2001-02)
CMC Ltd, Vs ACIT -Circe -24(1),
CMC House, C-18, Mumbai -400 051
Bandra-Kurla Complex, Bandra
(East),
Mumbai -400 051
PAN: AAACC 2030 K
Appellant Respondent
Appellant by: Shri Nitesh Joshi
Respondent by: Shri Yeshwant U Chavan
ORDER
PER R.K. GUPTA, JUDICIAL MEMBER
This appeal filed by the assessee against order of the CIT (A) relating to assessment year 2001-02.
2. The approval of C.O.D is necessary to prosecute the appeal. As C.O.D. approval has not been obtained by the assessee in this case, therefore, the appeal of the assessee is dismissed in limine. However, if on a latter stage, if the COD is obtained by the assessee then, as per rule of the ITAT assessee may file Miscellaneous Application and this order of the Tribunal may be recalled for disposing off the appeal on merit. We order accordingly.
3. In the result, appeal of the assessee is dismissed.
2 ITA No 6029/Mum/2008 CMC Ltd Order pronounced on 25th day of November 2009.
Sd/- Sd/-
(PRAMOD KUMAR) (R.K. GUPTA)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Mumbai, Date: 25th November 2009 Copy to:-
1) The Appellant.
2) The Respondent.
3) The CIT (A) -X, Mumbai.
4) The CIT-MC- X, Mumbai.
5) The D.R. "C" Bench, ITAT, Mumbai.
By order
/ / True Copy / /
Asstt. Registrar
Chavan* I.T.A.T., Mumbai
3 ITA No 6029/Mum/2008
CMC Ltd
Sr.N. Episode of an order Date Initials Concerned
1 Draft dictated on 18.11.09 Sr.PS
2 Draft placed before author 23.11.09 Sr.PS
3 Draft proposed & placed before the second Member JM/AM
4 Draft discussed/approved by Second Member JM/AM
5 Approved Draft comes to the Sr.PS Sr.PS
6 Kept for pronouncement on Sr.PS
7 File sent to the Bench Clerk Sr.PS
8 Date on which file goes to the Head Clerk
9 Date of dispatch of Order