Income Tax Appellate Tribunal - Mumbai
Clearwater Capital Partners (Cyprus) ... vs Deputy Commissioner Of Income Tax ... on 6 February, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL "L" BENCH, MUMBAI BEFORE SHRI G.S.PANNU, AM AND SHRI RAVISH SOOD, JM S.A No. 427/Mum/2017 (Arising out of ITA No. 5976/Mum/2017) (निर्धारण वर्ा / Assessment Year:2013 -14) Clearwater Capital Partners Deputy Commissioner of (Cyprus) Limited Income Tax (International C/o S.R.B.C & Associates LLP, Taxation)-2(1)(1) Room No. बिधम/ 14 Floor, The Ruby, 29 th 1713, 17th Floor, Air India Senapati Bapat Marg, Vs. Building, Nariman Point Dadar (West),Mumbai-400028 Mumbai-400021, Maharashtra Maharashtra स्थायी लेखा सं ./ जीआइआर सं ./ PAN No. AACCC9756A (अपीलार्थी / Applicant) (प्रत्यर्थी / Respondent) :
ADDENDUM TO ORDER DATED 06.02.2018 That in the order passed by the Tribunal in S.A. No.427/Mum/2017 arising out of ITA No.5976/Mum/2017, there was an inadvertent omission of making a mention of the date for which the appeal of the assessee was fixed for hearing. The necessary addendum is therefore issued and the appeal of the assessee for Assessment Year 2013-14, viz. ITA No.5976/Mum/2017 against the order passed by the A.O under Sec. 143(3) r.w.s. 144C(13) of the Income-tax Act 1961 is fixed for hearing for 28.03.2018.
Page |2 Addendum S.A. No. 427/Mum/2017 (Arising out of ITA No. 5976/Mum/2017 Clearwater Capital Partners Vs. Deputy Commissioner of Income Tax
3. The above addendum be read as part of the order dated 06.02.2018.
Addendum issued on 07.02.2018 Sd/- Sd/-
(G.S. Pannu) (Ravish Sood)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Mumbai, Dated: 07.02.2018.
* Rohit, P.S.
Copy to: The Appellant
The Respondent
The CIT, Concerned, Mumbai
The CIT (A) Concerned, Mumbai
The DR Concerned Bench
//True Copy//
By Order
Dy/Asstt. Registrar, ITAT, Mumbai.
Page |3 Addendum S.A. No. 427/Mum/2017 (Arising out of ITA No. 5976/Mum/2017 Clearwater Capital Partners Vs. Deputy Commissioner of Income Tax