Income Tax Appellate Tribunal - Mumbai
Clsa India P. Ltd, Mumbai vs Acit Cir 4(1)(1), Mumbai on 4 September, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI BENCH "K" MUMBAI
BEFORE SHRI SAKTIJIT DAY (JUDICIAL MEMBER) AND
SHRI N.K. PRADHAN (ACCOUNTANT MEMBER)
SA No.195/MUM/2020
(ITA No. 6748/MUM/2017)
Assessment Year: 2013-14
&
SA No.194/MUM/2020
(ITA No. 7257/MUM/2018)
Assessment Year: 2014-15
&
SA No.196/MUM/2020
(ITA No. 7246/MUM/2019)
Assessment Year: 2015-16
CLSA India Private Limited, Asstt. Commissioner of Income Tax
8/F, Dalamal House, Nariman Vs. Circle-4(1)(1), Mumbai.
Point, Mumbai-400021.
PAN No. AAACC2262K
Appellant Respondent
Assessee by : Mr. Paras S. Savla, AR
Revenue by : Mr. Akhtar Ansari, DR
Date of Hearing : 04/09/2020
Date of pronouncement : 04/09/2020
ORDER
PER N.K. PRADHAN, A.M.
At the start of hearing, the Ld. counsel for the applicant submits that the Tribunal has passed order dated 20.08.2020 in ITA No. 6748/Mum/2017 for AY 2013-14, ITA No. 7257/Mum/2018 for AY 2014- CLSA India Pvt. Ltd. 2 SA Nos. 195, 194, 196/Mum/2020 15 and ITA No. 7246/Mum/2019 for AY 2015-16 and therefore, the present stay applications become infructuous.
The Ld. Departmental Representative (DR) agrees with the above contentions.
In view of the above facts, the impugned stay applications are dismissed being infructuous.
Order pronounced in the open Court on 04/09/2020.
Sd/- Sd/-
(SAKTIJIT DEY) (N.K. PRADHAN)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Mumbai;
Dated: 04/09/2020
Rahul Sharma, Sr. P.S.
Copy of the Order forwarded to :
1. The Appellant
2. The Respondent.
3. The CIT(A)-
4. CIT
5. DR, ITAT, Mumbai
6. Guard file.
BY ORDER, //True Copy// (Dy./Asstt. Registrar) ITAT, Mumbai