Income Tax Appellate Tribunal - Mumbai
Shreeyam Power And Steel Industries Ltd ... vs Acit 6(3), Mumbai on 5 July, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL "E", BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM ITA No.1749/Mum/2013 (Assessment Year :2008-09) M/s. Shreeyam Power and Steel Vs. ACIT 6 (3), Aayakar Industries Ltd., (Formerly Known as Bhavan, Ruchi Power and Steel Industries Annex, M.K. Marg, Ltd., 503, Dalamal Chambers, 29 Mumbai - 400 020 New Marine Lines, Mumbai - 400 020 PAN/GIR No. AAACM7130L Appellant) .. Respondent) Assessee by Shri Gaurav Bansal Revenue by Shri Ram Tiwari Date of Hearing 05/07/2017 Date of Pronouncement 05/07/2017 आदे श / O R D E R PER R.C.SHARMA (A.M):
This is an appeal filed by the assessee against the order of CIT(A) for the A.Y. 2008-09, in the matter of order passed u/s.143(3) of the IT Act.
2. At the outset, learned AR requested for withdrawal of the appeal, learned DR had no objection. Accordingly, his request was accepted and appeal is dismissed as withdrawn.
3. In the result, appeal is dismissed.
Order pronounced in the open court on this 05/07/2017
Sd/- Sd/-
(AMARJIT SINGH) (R.C.SHARMA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Mumbai; Dated 05/07/2017
Karuna Sr.PS
2
ITA No.1749/Mum/2013
M/s. Shreeyam Power and Steel Industries Ltd., 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