Income Tax Appellate Tribunal - Ahmedabad
Smt. Amma B. Parekh,, Bhavnagar vs The Income Tax Officer, Ward-1(4),, ... on 24 October, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD "B" BENCH
(BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER
& SHRI AMARJIT SINGH, ACCOUNTANT MEMBER)
ITA. No: 2729/AHD/2016
(Assessment Year: 2009-10)
Smt. Amma B Parekh V/S ITO, Ward -1(4),
Legal Heir of Shri Bhavnagar
Bankimbhai Trumbaklal
Parekh, C/o Parekh Clinic,
Diwanpara Road,
Bhavnagar
(Appellant) (Respondent)
PAN: AADPP 3959J
Appellant by : None
Respondent by : Shri Mudit Nagpal, Sr. D.R.
(आदे श)/ORDER
Date of hearing : 12 -10-2018
Date of Pronouncement : 24 -10-2018
PER MAHAVIR PRASAD, JUDICIAL MEMBER
1. This appeal by the Assessee is directed against the order of the Ld. CIT(A)-6, Ahmedabad dated 26.02.2016 pertaining to A.Y. 2009-10.
2 ITA No. 2729/Ahd/2016. A.Y. 2009-10
2. On the date of hearing i.e. on 12-10-2018, none appeared on behalf of Assessee nor an adjournment application was filed on behalf of the Assessee though the notice fixing the date of hearing was served on Assessee, which indicates that the assessee is not interested in prosecuting the appeal, therefore, following the decision of ITAT Delhi Bench in the case of CIT Vs Multiplan India (Pvt.) Ltd., 38 ITD 320 (Del), we dismiss the appeal of the assessee in limine. The assessee shall however be at liberty to approach the Tribunal for recalling of this order, if prevented by sufficient cause for non-appearance on the date of hearing.
3. In the result, the appeal filed by the Assessee is dismissed.
Order pronounced in Open Court on 24 - 10- 2018
Sd/- Sd/-
(AMARJIT SINGH) (MAHAVIR PRASAD)
ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER
Ahmedabad: Dated 24 /10/2018
Rajesh
Copy of the Order forwarded to:-
1. The Appellant.
2. The Respondent.
3. The CIT (Appeals) -
4. The CIT concerned.
5. The DR., ITAT, Ahmedabad.
6. Guard File.
By ORDER
Deputy/Asstt.Registrar
ITAT,Ahmedabad