Income Tax Appellate Tribunal - Chennai
G.Shanmugam, , Chennai vs Assessee on 31 July, 2012
IN THE INCOME TAX APPELLATE TRIBUNAL
'A' BENCH : CHENNAI
[BEFORE SHRI N.S. SAINI, ACCOUNTANT MEMBER
AND SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER]
I.T.A.No. 1171/Mds/2012
Assessment year : 2008-09
Shri G.Shanmugam vs The ACIT
Room No.18, First Floor Business Circle IX
New No.70 Old No.298 Chennai
Thambu Chetty Street
Chennai 600 001
[PAN AZMPS3773M ]
(Appellant) (Respondent)
Appellant by : None
Respondent by : Shri Shaji P. Jacob, Addl. CIT
Date of Hearing : 31-07-2012
Date of Pronouncement : 31-07-2012
ORDER
PER N.S. SAINI, ACCOUNTANT MEMBER
This is an appeal filed by the assessee against the order of the CIT(A)-IX, Chennai, dated 16.2.2012.
2. When the matter was called on for hearing, nobody appeared on behalf of the assessee nor was any application for adjournment filed. From the acknowledgement card of the Post Office placed on record, it is transpired that the assessee has received the notice of hearing :- 2 -: I.T.A.No.1171/12 on 06.06.2012. It is, therefore, inferred that the assessee is not interested in pursuing the appeal which is hereby dismissed for non- prosecution following the order of the Delhi Bench of the Tribunal in the case of CIT vs Multiplan India (P) Ltd (1991) 38 ITD 320(Del.) and also the judgment of Hon'ble Bombay High Court in the case of Chemipol vs UOI in Central Excise Appeal No.62 of 2009, order dated 17th September, 2009.
3. In the result, the appeal of the assessee is dismissed for want of prosecution.
Order pronounced on Tuesday, the 31st of July, 2012, at Chennai.
Sd/- Sd/-
(SATBEER SINGH GODARA) (N.S.SAINI)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 31st July, 2012
RD
Copy to: Appellant/Respondent/CIT(A)/CIT/DR