Income Tax Appellate Tribunal - Mumbai
Integreon Managed Solutions (India) ... vs Acit 12(2)(2), Mumbai on 15 February, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL "K", BENCH MUMBAI BEFORE SHRI SAKTIJIT DEY, JM & SHRI M.BALAGANESH, AM SA No.589/Mum/2018 (Arising out of IT(TP)A 1047/Mum/2016) (Assessment Year :2011-12) M/s. Integreon Managed Vs. Asst. Commissioner of Solutions (India) Private Limited Income Tax- CIR 12(2)(2), th 602, 6 Floor, IT Building-3 Mumbai Nesco IT Park, Nesco Complex, Western Express Highway, Goregaon (E) Mumbai - 400 063 PAN/GIR No.AAACI7431A (Appellant) .. (Respondent) Assessee by Ms. Urvi Mehta Revenue by Shri M.K. Singh Date of Hearing 15/02/2019 Date of Pronouncement 15/ 02/2019 आदे श / O R D E R PER M. BALAGANESH (A.M):
This stay application arose out of ITA No. IT(TP)A 1047/Mum/2016.
2. When the stay application was called for hearing, the Ld. AR for the assessee stated that main appeal for the A.Y.2011-12 has already been disposed off by this Tribunal in IT(TP)A 1047/Mum/2016 dated 23/01/2019 in favour of the assessee. The Ld. AR also placed a copy of the said order on record.
2 SA No.589/Mum/2018M/s. Integreon Managed Solutions (India) Pvt. Ltd.
3. We have heard the rival submissions. In view of the fact that the main appeal has already been disposed off, this stay application preferred by the assessee is dismissed as infructuous.
4. In the result, stay petition of the assessee is dismissed.
Order pronounced in the open court on this 15/02/2019
Sd/- Sd/-
(SAKTIJIT DEY) (M. BALAGANESH)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Mumbai; Dated 15 /02/2019
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