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Income Tax Appellate Tribunal - Mumbai

Haden International Group India P. Ltd. ... vs Assessee

              IN THE INCOME TAX APPELLATE TRIBUNAL
                         "H" Bench, Mumbai

               Before Shri D.K. Agarwal, Judicial Member
             and Shri B. Ramakotaiah, Accountant Member

                          MA No. 763/Mum/2010
                  (Arising out of ITA No. 3395/Mum/2008)
                         (Assessment Year: 2003-04)

     M/s. Haden International Group India           ACIT, Circle - 1
     Pvt. Ltd., 'dil' Complex, Duphar         Vs.   Thane
     Interfran Premises, Swami
     Vivekananda Road, Majiwade
     Thane 400606
     PAN - AAACH 1459 I
                      Applicant                         Respondent

                   Applicant by:     Shri Farrokh V. Irani
                   Respondent by:    Shri R.S. Srivastava

                                 ORDER

Per B. Ramakotaiah, A.M.

The assessee through this Miscellaneous Application requests the Tribunal to recall the exparte order in ITA No. 3395/Mum/208 dated 22nd October 2009 passed for non-appearance on the date of hearing.

2. The learned counsel for the assessee referring to the miscellaneous application and affidavit filed by the assessee explained the reasons for such non-appearance on the appointed date.

3. After hearing both the sides and after going through the contents of the miscellaneous application as well as the affidavit of the assessee we find that there was a reasonable cause on the part of the assessee for such non- appearance on the appointed date. We, therefore, recall the order of the Tribunal dated 22nd October 2009 and fix the hearing of the appeal on 23.06.2011, which was announced in the open court. Since the date of 2 MA No. 763/Mum/2010 M/s. Haden Interntaion Group India P. Ltd.

hearing was pronounced in the open court in the presence of both the parties, no separate notice of hearing will be issued.

4. In the result, miscellaneous application filed by the assessee is allowed.

Order pronounced in the open court at the time of hearing on 1st April 2011.

                      Sd/-                                  Sd/-
                 (D.K. Agarwal)                       (B. Ramakotaiah)
                Judicial Member                      Accountant Member

Mumbai, Dated: 1st April 2011

Copy to:

     1.   The   Appellant
     2.   The   Respondent
     3.   The   CIT(A) - II, Mumbai
     4.   The   CIT- I, Mumbai City
     5.   The   DR, "H" Bench, ITAT, Mumbai

                                                           By Order

//True Copy//
                                                     Assistant Registrar
                                             ITAT, Mumbai Benches, Mumbai
n.p.