Income Tax Appellate Tribunal - Ahmedabad
C. Doctor & Co. Pvt. Ltd., Ahmedabad vs The Acit, Circle-10(1), Mumbai Now ... on 29 January, 2018
आयकर अपील
य अ धकरण, अहमदाबाद यायपीठ 'Ckh ' अहमदाबाद ।
IN THE INCOME TAX APPELLATE TRIBUNAL
" B " BENCH, AHMEDABAD
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BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER And
SHRI MAHAVIR PRASAD, JUDICIAL MEMBER
आयकर अपील सं./I.T.A.
No. 511/Ahd/2016
( नधा रण वष / Assessment Year : 2009-10)
C. Doctor & Co. Pvt. Ltd., बनाम/ DCIT
rd
3 Floor, Bank of Baroda Vs. Circle 1(1)(2),
Building, Fuvara, Ahmedbad.
Gandhi Road, Ahmedabad
थायी ले खा सं . /जीआइआर सं . / PAN/GIR No. : AAACC 2362 G
(अपीलाथ" /Appellant) .. ( #यथ" / Respondent)
अपीलाथ" ओर से / Appellant by : --None--
#यथ" क% ओर से/Respondent by : Shri Mudit Nagpal, Sr. D.R.
ु वाई क% तार*ख /
सन Date of Hearing 25/01/2018
घोषणा क% तार*ख /Date of Pronounce ment 29/01/2018
आदे श / O R D E R
PER MAHAVIR PRASAD, JUDICIAL MEMBER :
This is an appeal by the assessee against the order of the Commissioner of Income Tax(Appeals)-1, Ahmedabad, vide appeal no.CIT(A)-21/DCIT-10(1)/174/2014-15 dated 03/12/2015 for the Assessment Year (AY) 2009-10.
2. The notice of hearing was sent to the assessee by Registered Post as per the address given in Column No.10 of Form No. 36. However, at the time of hearing none appeared on behalf of the assessee nor any ITA No. 511/Ahd/2016 C. Doctor & Co. Pvt. Ltd. DCIT Asst.Year -2009-10 -2- application for adjournment has been filed. From this, it is reasonable to infer that the assessee is not serious to pursue its case. Hon'ble Supreme Court in the case of CIT vs. B.N. Bhattachargee and Another, 118 ITR 461(SC) observed that preferring an appeal means effectively pursuing it. Hon'ble M.P. High Court in the case of Estate of Late Tukojirao Holkar vs. CWT, 223 ITR 480(M.P.) dismissed the reference filed by the assessee for not taking necessary steps. Similar view is taken by I.T.A.T., Delhi Bench in the case of Multiplan India Ltd., 38 ITD 320. Considering the above, it appears that the assessee is not interested in prosecuting its appeal. We, therefore, dismiss the appeal filed by the assessee for non-prosecution.
3. In the result, appeal filed by the assessee is dismissed.
This Order pronounced in Open Court on 29/01/2018
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(PRAMOD KUMAR) ( MAHAVIR PRASAD )
ACCOUNTANT MEMBER JUDICIAL MEMBER
Ahmedabad; Dated 29/01/2018
Priti Yadav, Sr. PS
ITA No. 511/Ahd/2016
C. Doctor & Co. Pvt. Ltd. DCIT
Asst.Year -2009-10
-3-
आदे श क त"ल#प अ$े#षत/Copy of the Order forwarded to :
1. अपीलाथ" / The Appellant
2. #यथ" / The Respondent.
3. संबं1धत आयकर आयु3त / Concerned CIT
4. आयकर आय3
ु त(अपील) / The CIT(A)-1, Ahmedabad.
5. 6वभागीय त न1ध, आयकर अपील*य अ1धकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड फाईल / Guard file.
आदे शानुसार/ BY ORDER, स#या6पत त //True Copy// उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपील य अ धकरण, अहमदाबाद / ITAT, Ahmedabad
1. Date of dictation 29/01/2018(covered case)
2. Date on which the typed draft is placed before the Dictating Member ...29/01/2018
3. Other Member...
4. Date on which the approved draft comes to the Sr.P.S./P.S.................
5. Date on which the fair order is placed before the Dictating Member for pronouncement......
6. Date on which the fair order comes back to the Sr.P.S./P.S.......
7. Date on which the file goes to the Bench Clerk.....................
8. Date on which the file goes to the Head Clerk..........................................
9. The date on which the file goes to the Assistant Registrar for signature on the order..........................
10. Date of Despatch of the Order..................