Income Tax Appellate Tribunal - Mumbai
Malco Energy Ltd., Mumbai vs Asst Cit Circle-10(2)(2), Mumbai on 3 March, 2023
Author: G.S. Pannu
Bench: G.S. Pannu
IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI BENCH "J", MUMBAI
BEFORE SHRI G.S. PANNU, HON'BLE PRESIDENT AND
SHRI VIKAS AWASTHY, HON'BLE JUDICIAL MEMBER
S.A. NO. 25/MUM/2023 : A.Y : 2015-16
(in ITA NO. 7314/MUM/2019)
Malco Energy Limited Vs. Asstt. Commissioner of Income
(formerly known as Vedanta Tax-10(2)(2), Mumbai.
Aluminium Limited) (Respondent)
Vedanta House, 75, Nehru Road,
Vile Parle, Mumbai 400 099.
PAN : AAHCS6896A (Applicant)
Applicant by : Shri Mrunal Parekh
Respondent by : Shri Soumendu Kumar Dash
Date of Hearing : 03/03/2023
Date of Pronouncement : 03/03/2023
ORDER
PER G.S. PANNU, PRESIDENT :
At the time of hearing, it was submitted by the learned representative that the corresponding appeal has already been heard by the Bench on 09.02.2023 and the order is reserved.2 SA No. 25/Mum/2023
Malco Energy Limited
2. In view of the aforesaid, both the parties agreed that the disputed demand be stayed till the pronouncement of order by the Bench.
Above decision was pronounced in the open court in the presence of both the sides at the conclusion of hearing today, 3rd March, 2023.
Sd/- Sd/-
(Vikas Awasthy) (G.S. Pannu)
JUDICIAL MEMBER PRESIDENT
Mumbai, Date : 3rd March, 2023 *SSL* Copy to :
1) The Applicant
2) The Respondent
3) The Principal Commissioner of Income Tax
4) The CIT concerned
5) The D.R, "J" Bench, Mumbai
6) Guard file
By Order
Dy./Asstt. Registrar
I.T.A.T, Mumbai