Income Tax Appellate Tribunal - Jaipur
Ram Narayan, Kota vs Ito, Kota on 11 December, 2017
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IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR
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BEFORE: SHRI BHAGCHAND, AM
M.A. No. 148/JP/2017
Arising out if ITA No. 428/JP/2014
fu/kZkj.k o"kZ@Assessment Year : 2008-09.
Shri Ram Narayan Gurjar, cuke The ITO
S/o Late Shri Nanda Ji, Vs. Ward-2(1),
R/o Kumharon Ka Mohalla, Kota.
Near Akawad House, Chhawani, Kota.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AVVPG 9786 B
vihykFkhZ@Appellant izR;FkhZ@Respondent
fu/kZkfjrh dh vksj ls@ Assessee by : Shri Naresh Kumar Gupta (Advocate)
jktLo dh vksj ls@ Revenue by : Smt. Poonam Rai (DCIT)
lquokbZ dh rkjh[k@ Date of Hearing : 08.12.2017.
?kks"k.kk dh rkjh[k@ Date of Pronouncement : 11/12/2017.
vkns'k@ ORDER
PER SHRI BHAGCHAND, AM
This Miscellaneous Application No. 148/JP/2017 arising out of ITA No. 428/JP/2014 pertaining to A.Y. 2008-09 is filed by the assessee against the ex-party order dated 04-07-2017 passed in ITA No. 428/JP/2014.
2. It was pleaded in this miscellaneous application that the ex-parte order dated 4.07.2017 may be recalled and the appeal may be restored and to be heard on merit in the interest of justice and equity. The circumstances under which the assessee could not represent his case are also enumerated in the miscellaneous application; an affidavit in support of factual circumstances has been also submitted. After hearing both the sides, Bench recalls the order dated 04.07.2017 and restore the appeal for hearing on merit in due course.
2
MA No. 148/JP/2017.
Shri Ram Narayan Gurjar.
3. In the Result, Miscellaneous Application of the assessee is allowed. Order is pronounced in the open court on 11/12/2017.
Sd/-
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( BHAGCHAND)
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Jaipur
Dated:- 11/12/2017.
Pooja/
vkns'k dh izfrfyfi vxzfs "kr@Copy of the order forwarded to:
1. The Appellant- Shri Ram Narayan, Gurjar, Kota.
2. The Respondent - The ITO, Ward 2(1),Kota.
3. The CIT(A).
4. The CIT,
5. The DR, ITAT, Jaipur
6. Guard File (MA No. 148/JP/2017) vkns'kkuqlkj@ By order, lgk;d iathdkj@ Assistant. Registrar