Income Tax Appellate Tribunal - Mumbai
Mazgaon Dock Ltd, Mumbai vs Department Of Income Tax on 26 February, 2010
IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI BENCHES "B"
BEFORE SHRI P.M. JAGTAP, A.M. AND SHRI VIJAY PAL RAO, J.M
ITA No. 5541/Mum/2010
Assessment Year 2006-07
A.C.I.T. Cir. 6(3),
R. No. 522, 5th Floor,
Aaykar Bhawan,
M.K. Road,
Mumbai 20.
Vs.
M/s Mazgaon Dock Ltd.,
Dockyard Road,
Mazgaon,
Mumbai.10.
PAN AAACM 8029 J.
Appellant
Respondent
Appellant by
Shri Naresh Kr. Balodia
Respondent by
None
ORDER
PER P.M. JAGTAP, A.M.
This appeal is preferred by the Revenue against the order of ld. CIT(A) 12, Mumbai dated 26.02.2010.
2. During the course of appellate proceedings before us, a letter dated 27.7.2010 has been filed on behalf of the Department by the Assessing Office i.e. Asst. Commissioner of Income Tax Cir. 6(3), Mumbai seeking the permission of the Bench to withdraw this appeal. Accordingly the permission as sought by the Department is granted and this appeal is dismissed as having been withdrawn.
3. In the result, the appeal of the Revenue is dismissed.
Order pronounced on 5th August, 2010.
Sd/- sd/-
(VIJAY PAL RAO) (P.M. JAGTAP)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Mumbai, dated 5th August, 2010.
RK
Copy to...
The appellant
The Respondent
The CIT(A) 12, Mumbai The CIT- City 6, Mumbai The DR Bench, B Master File // Tue copy// BY ORDER DY/ASSTT. REGISTRAR ITAT, MUMBAI Date Initials
1. Draft dictated 5.8.10 Sr.P.S./P.S.
2. Draft placed before author 6.8.10 Sr.P.S./P.S.
3. Draft proposed & placed before the second member.
-
J.M./A.M.
4.Draft discussed/ approved by second Member.
J.M./A.M.
5. Approved draft comes to the Sr.P.S./P.S. Sr.P.S./P.S.
6. Kept for pronouncement on Sr.P.S./P.S.
7. File sent to the Bench Clerk Sr.P.S./P.S.
8. Date of which file goes to the Head clerk.
9. Date of dispatch of order.
3ITA 5541/M/2010, M/s Mazgaon Dock Limited.