Income Tax Appellate Tribunal - Ahmedabad
Shri Vijay D. Patel,, Ahmedabad vs The Cit-7,, Ahmedabad on 1 March, 2018
आयकर अपील य अ
धकरण, अहमदाबाद यायपीठ - अहमदाबाद ।
IN THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD - BENCH 'A'
BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER
AND
SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER
आयकर अपील सं./ ITA No.2022/Ahd/2015
नधा रण वष /Asstt. Year: 2008-2009
Vijay D. Patel Vs. CIT-7
Prop. M/s.Paras Bullion Ahmedabad.
T-1, Saundarya Apartment
Vibhag-2
Bhuyandev, Ghalodia
Ahmedabad 380 061.
PAN : AGQPP 0895 G
अपीलाथ / (Appellant) तयथ
् / (Respondent)
Assessee by : None
Revenue by : Shri S.K. Dev, Sr.R
सन
ु वाई क तार ख/Date of Hearing : 27/02/2018
घोषणा क तार ख /Date of Pronouncement: 01/03/2018
आदे श/O R D E R
PER RAJPAL YADAV, JUDICIAL MEMBER:
This is assessee's appeal directed against order of ld.CIT-7, Ahmedabad dated 10.3.2015 passed under section 263 of the Income Tax Act, 1961 for the Asstt.Year 2008-09.
ITA No.2022 /Ahd/2015 22. None appeared on behalf of the assessee. Notice of hearing was sent to the assessee through RPAD post. The same was returned by the postal authorities with remark "left". Assessee has not intimated to the Registry about change address if any. Nor any intimation has been sent to the Registry for its non- appearance on the date of hearing. In view of this, it is presumed that the assessee is not interested in prosecuting its appeal before the Tribunal, therefore, appeal of the assessee stands dismissed for want of prosecution following decision of the ITAT, Delhi Bench in CIT Vs. Multiplan India Pvt. Ltd., 38 ITD 320 (Delhi).
Order pronounced in the Court on 1st March, 2018.
Sd/- Sd/- (PRADIPKUMAR KEDIA) (RAJPAL YADAV) ACCOUNTANT MEMBER JUDICIAL MEMBER