Income Tax Appellate Tribunal - Mumbai
Schindler India P.Ltd , vs Department Of Income Tax on 29 January, 2016
आयकर अपीलीय अिधकरण, "ई" खं डपीठ मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI "E" BENCH सव ी जोिग रिसं ह, ाियक सद एवं राजे , लेखा सद Before S/Sh. Joginder Singh,Judicial Member & Rajendra,Accountant Member िविवध आवे दन सं / MA No.138/Mum/2015 (Arising out of आयकर अपील सं/ ITA No.6655/Mum/2011) िनधा रण वष /Assessment Year-2003-04 DCIT-11(2)(1),(Old DCIT-8(3), Schindler India Pvt. Ltd. , Mumbai) R. No. 421, 4th Floor Vs. Solitaire Corporate Park, Building Aayakar Bhavan, New Marine No.6, First Floor, Andheri-Kurla Lines,M.K.Road, Mumbai-400020 . Road, Andheri(East), Mumbai-400093 PAN: AAECS1548J (अपीलाथ /Applicant) (!"थ / Respondent) िनधा रती ओर से /Assessee by :Shri Sameer Luthra राज# की ओर से / Revenue by :Shri G.N. Makwana-DR सुनवाई की तारीख/ Date of Hearing : 29.01.2016 घोषणा की तारीख / Date of Pronouncement : 29.01.2016 आदे श/Order लेखा सद! राजे# के अनुसार PER RAJENDRA, AM- Vide its application,dated 18.06.2015,the Assessing Officer has stated that a clarification was required with regard to the outcome of the appeal filed by him for the above mentioned assessment year,that while adjudicating the appeal the Tribunal had decided the issue in favour of the assessee,that in the held portion it was mentioned that appeal filed by the AO was to be allowed.
We find that the submission made by the AO are factually correct.The last two lines of the order should be read as under:
"As a result,appeal filed by the AO stands dismissed. फलतः िनधा रती अिधकारी ारा दािखल क गई अपील नामंजूर क जाती है."
Order pronounced in the open court on 29th January,2016. आदेश क घोषणा खुले यायालय म दनांक 29.01.2016 को क गई ।
Sd/- Sd/-
(जोिग रिसं ह /Joginder Singh) (राजे / RAJENDRA)
ाियक सद / JUDICIAL MEMBER लेखा सद! / ACCOUNTANT MEMBER
मुंबई/Mumbai,िदनां क/Date: 29.01.2016 व.िन.स.Jv.Sr.PS. आदेश क ितिलिप अ ेिषत Copy of the Order forwarded to :
/
1.Appellant /अपीलाथ 2. Respondent / यथ MA No.138/Mum/2015,AY.03-04 संब#
3.The concerned CIT(A)/ अपीलीय आयकर आयु$, 4.The concerned CIT /संब# आयकर आयु$ ितिनिध, E खंडपीठ,आ.अ. याया.मुंबई
5.DR I Bench, ITAT, Mumbai /िवभागीय गाड)
6.Guard File/ फाईल स यािपत ित //True Copy// आदेशानुसार/ BY ORDER, उप/सहायक पंजीकार Dy./Asst. Registrar आयकर अपीलीय अिधकरण, मुंबई /ITAT, Mumbai.2