HSBC SECURTIES AND CAPITAL MARKETS (INDIA)-PRIVATE LIMITED ,MUMBAI vs. PRINCIPLE COMMISSIONER OF INCOME TAX , MUMBAI

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ITA 2935/MUM/2024Status: DisposedITAT Mumbai30 July 2024AY 2014-15Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted that the instant appeal was a duplicate of another appeal, ITA No. 2586/M/2024, which was filed online and adjourned to a future date. Therefore, the present appeal was liable to be dismissed.

What were the facts?

The assessee, M/s. HSBC Securities and Capital Markets (India) Private Limited, preferred an appeal against an order passed by the Ld. Principal Commissioner of Income Tax under section 263 of the Income Tax Act, 1961, for AY 2014-15. The assessee by Shri Riken Shah, A.R. and Revenue by Shri Salil Mishra, CIT DR. The date of hearing and pronouncement was 30.07.2024.

What were the issues?

Whether the instant appeal, being a duplicate of another pending appeal, is liable to be dismissed.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “E”, MUMBAI

Before: SHRI NARENDER KUMAR CHOUDHRY & SHRI RATNESH NANDAN SAHAY

For Appellant: Shri Riken Shah, A.R
For Respondent: Shri Salil Mishra, CIT DR

Per : Narender Kumar Choudhry, Judicial Member:

This appeal has been preferred by the Assessee against the order dated 26.03.2024, impugned herein, passed by the Ld. Principal Commissioner of Income Tax (in short Ld. PCIT) under section 263 of the Income Tax Act, 1961 (in short ‘the Act’) for the A.Y. 2014-15.

2.

Admittedly, this appeal is the duplicate of which was filed online, also listed today before us and adjourned to 27.08.2024, hence, the instant appeal is liable to be dismissed.

3.

In the result, the appeal filed by the Assessee stands dismissed.

Order pronounced in the open court on 30.07.2024.

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