Income Tax Appellate Tribunal - Mumbai
Technimont Icb Pvt. Ltd., vs Dcit - 9(3), on 14 November, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL "K", BENCH MUMBAI BEFORE SHRI D.T. GARASIA, JM & SHRI R.C.SHARMA, AM MA No.117/Mum/2016 (Arising Out of ITA No.487/Mum/2014) (Assessment Year 2009-10) M/s. Tecnimont Private Limited Vs. Dy. Commissioner of (Previously known as Tecnimont Income Tax - 9(3), ICB Pvt. Ltd.,) Mumbai Tecnimont ICB House, Chincholi Bunder 504, Link Road, Malad West Mumbai - 400 064 PAN/GIR No. AAACI2628B Appellant) .. Respondent) Assessee by Shri Nimesh Vora Revenue by Shri Purushottam Kumar Date of Hearing 10/11/2017 Date of Pronouncement 14/11/2017 आदे श / O R D E R PER R.C.SHARMA (A.M):
This M.A. arose out of ITA No.487/Mum/2014, order of Tribunal dated 08/07/2015.
2. At the outset, it was submitted by learned AR that the AO has already passed a rectification order dated 29/09/2016 and deleting the addition. Accordingly, M.A. filed by the assessee has become academic only.
2 MA No.117/Mum/2016M/s. Tecnimont Pvt. Ltd.,
3. In view of the above, we dismiss M.A. filed by the assessee.
Order pronounced in the open court on this 14/11/2017 Sd/- Sd/-
(D.T.GARASIA) (R.C.SHARMA) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai; Dated 14/11/2017 Karuna Sr.PS Copy of the Order forwarded to :
1. The Appellant
2. The Respondent.
3. The CIT(A), Mumbai.
4. CIT DR, ITAT, Mumbai
5. BY ORDER,
6. Guard file.
सत्यापित प्रतत //True Copy// (Asstt. Registrar) ITAT, Mumbai