Income Tax Appellate Tribunal - Delhi
Makemytrip (India) Pvt. Ltd., Gurgaon vs Dcit (International Taxation), New ... on 19 May, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'I-1' NEW DELHI
BEFORE SHRI R. S. SYAL, VICE PRESIDENT
AND
SMT. BEENA A. PILLAI, JUDICIAL MEMBER
S.A. No.271/Del/2017
(In I.T.A No.2661/Del/2017)
Assessment Year : 2011-12
MakeMy Trip (India) Pvt. Ltd., Vs DCIT (International
243, Ground Floor, Taxation),
Tower A, SP Infocity, Circle-16(1),
Udyog Vihar Phase I, New Delhi.
Gurgaon.
PAN: AADCM5146R
(Applicant) (Respondent)
Assessee by: Shri C.S. Agarwal, Sr. Advocate
& Shri R.P. Mall, Advocate
Revenue by: Shri Neeraj Kumar, Sr. DR
Date of Hearing 19.05.2017
Date of Pronouncement 19.05.2017
ORDER
PER R. S. SYAL, VP :
By means of the present stay application, the assessee seeks stay on the assessment proceedings pursuant to the order passed by 2 SA No. 271/Del/2017 the Commissioner of Income Tax u/s 263 of the Act on 30.03.2017 in relation to the captioned year.
2. The ld. Sr. AR did not press for the stay of assessment proceedings pursuant to the revision order. It was, however, prayed that an early hearing be granted. The ld. DR did not object to the grant of such early hearing. Acceding to the request of the ld. Sr. AR and as per the convenience of both the sides, we direct that the appeal be posted for hearing on 31.05.2017.
3. In the result, the stay application is dismissed.
Order pronounced in the open Court on 19.05.2017. (BEENA A. PILLAI) (R. S. SYAL) JUDICIAL MEMBER VICE PRESIDENT Dated: 19.05.2017 dk 3 SA No. 271/Del/2017 Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT ASSISTANT REGISTRAR