Income Tax Appellate Tribunal - Ahmedabad
Sunlight Extrusion Pvt. Ltd.,,, Baroda vs The Asstt. Commissioner Of Income Tax, ... on 30 April, 2019
आयकर अपील य अ धकरण, अहमदाबाद यायपीठ 'D' अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL "D" BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 2059/Ahd/2016 ( नधा रण वष / Assessment Year : 2012-13) Sunlight Extrusion Pvt. बनाम/ Asst. Commissioner of Ltd. Vs. Income Tax, Plot No. 501 & 502, Circle 2(1)(1), G.I.D.C. Estate, Waghodia, Vadodara Baroda 391760 थायी ले खा सं . /जीआइआर सं . /PAN/GIR No. : AAGCS4062B (अपीलाथ /Appellant) .. ( यथ / Respondent) अपीलाथ ओर से / Appellant by : None यथ क ओर से /Respondent by : Shri Vinod Tanwani, Sr.DR सन ु वाई क तार ख / Date of 26/04/2019 Hearing घोषणा क तार ख /Date of 30/04/2019 Pronouncement आदे श/O R D E R PER PRADIP KUMAR KEDIA - AM:
The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals)-2, Vadodara ('CIT(A)' in short), dated 30.03.2016 arising in the penalty order dated 28.01.2015 passed by the Assessing Officer (AO) under S. 143(3) of the Income Tax Act, 1961 (the Act) concerning AY 2012-13.
2. At the time of hearing, none appeared on behalf of the appellant- assessee. Case file reveals that the Registry has already sent an RPAD notice dated 11.03.2019 to assessee. None appeared for assessee on I T A N o . 2 0 5 9 / Ah d / 1 6 [ S u n l i g h t E x t r u s i o n P v t . L t d . v s . I T O ] A. Y . 2 0 1 2 - 1 3 - 2 -
earlier occasion also without any intimation. In the aforementioned peculiar facts and circumstances of the case, in the absence of any representation on behalf of the assessee or petition seeking time, it can be presumed that the assessee is not serious in pursuing the appeal filed. Accordingly the only alternative left is to dismiss the appeal of the assessee in limine. Support is drawn from the order of the Tribunals in Commissioner of Income Tax vs. Multi Plan India (P)Ltd.; 38 ITD 320 (Del) and Estate of Late Tukojirao Holkar vs. CWT: 223 ITR 480 (M.P.).
3. Before parting, it would be appropriate to add that in case the assessee is able to show that there existed a reasonable cause for non- representation on the date of hearing, it would be at liberty, if so advised, to seek for a recall of this order.
4. In the result, appeal of the Assessee is dismissed in limine.
This Order pronounced in Open Court on 30/04/2019 Sd/- Sd/-
(RAJPAL YADAV) (PRADIP KUMAR KEDIA) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad: Dated 30/04/2019 True Copy S. K. SINHA आदे श क त!ल"प अ#े"षत / Copy of Order Forwarded to:-
1. राज व / Revenue
2. आवेदक / Assessee
3. संबं*धत आयकर आयु,त / Concerned CIT
4. आयकर आयु,त- अपील / CIT (A)
5. 0वभागीय 3त3न*ध, आयकर अपील य अ*धकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड9 फाइल / Guard file.
By order/आदे श से, उप/सहायक पंजीकार आयकर अपील य अ*धकरण, अहमदाबाद ।