PONY INFRASTRUCTURE AND CONTRACTORS LIMITED,MUMBAI vs. INCOME TAX OFFICER WARD-13(1)(4), MUMBAI

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ITA 5060/MUM/2017Status: DisposedITAT Mumbai22 October 2018AY 2010-112 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal held that since the main appeal has been disposed of, the stay petition no longer survives. Therefore, the stay application is dismissed.

What were the facts?

The assessee filed a stay petition in relation to their main appeal for the assessment year 2010-11. The main appeal has since been disposed of by the tribunal.

What were the issues?

The primary issue was the survival of a stay petition after the disposal of the main appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” Bench, Mumbai

Before: Shri B.R. Baskaran (AM) & Shri Ramlal Negi (JM)

For Appellant: Shri Ajay Wadhwa
For Respondent: Shri H.N. Singh
Hearing: 29.8.2018Pronounced: 22.10.2018

O R D E R Per B.R. Baskaran (AM) :

The assessee has filed this Stay petition in A.Y. 2010-11.

2.

Since, the main appeal of the assessee is disposed of vide our separate order dated 11.10.2018, this stay petition does not survive. Accordingly, Stay Application filed by the assessee is dismissed. Order has been pronounced in the Court on 2.10.2018.

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