Income Tax Appellate Tribunal - Mumbai
Keva Industries Private Limited, ... vs Income Tax Officer 15(2)(1), Mumbai on 27 September, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL "H", BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI RAM LAL NEGI, JM SA No.372/Mum/2019 (Arising Out of ITA No.1703/Mum/2019) (Assessment Year :2015-16) M/s. Keva Industries Limited Vs. Income Tax Officer -
C/o. SH Kelkar and 15(2)(1),
Company Limited, Mumbai
LBS Marg, Mulund West
Mumbai - 400 080
PAN/GIR No.AAFCK6140B
(Appellant) .. (Respondent)
Assessee by Shri Jehangir Mistri
Revenue by Shri Kiran Unavekar
Date of Hearing 27/09/2019
Date of Pronouncement 27/09/2019
आदे श / O R D E R
PER M. BALAGANESH (A.M):
By virtue of this stay application, the assessee seeks for extension of stay already granted by this Tribunal vide order dated 29/03/2019. The main appeal was heard by this Tribunal on 27/06/2019 and the same is fixed for clarification on 11/10/2019. In view of the same, we hold that the delay is not attributable to the assessee and hence, assessee is entitled for extension of stay of demand. Accordingly, we are inclined to grant extension of stay till 16/10/2019 on which date the Bench shall pronounce the order disposing the main appeal. Accordingly, the stay petition preferred by the assessee is allowed.
2 SA No.372/Mum/2019M/s. Keva Industries Pvt. Ltd.
2. In the result, stay petition of assessee is allowed.
Order pronounced in the open court on this 27/09/2019
Sd/- Sd/-
(RAM LAL NEGI) (M.BALAGANESH)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Mumbai; Dated 27/09/2019
KARUNA, sr.ps
Copy of the Order forwarded to :
1. The Appellant
2. The Respondent.
3. The CIT(A), Mumbai.
4. CIT
5. DR, ITAT, Mumbai
6. Guard file.
//True Copy// BY ORDER, (Asstt. Registrar) ITAT, Mumbai