Income Tax Appellate Tribunal - Mumbai
Poonam V Parwani , Mumbai vs Assessee on 13 March, 2009
IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI 'C' BENCH
BEFORE SHRI D.MANMOHAN, VICE PRESIDENT &
SHRI T.R.SOOD, ACCOUNTANT MEMBER
I.T.A.NO.4496/Mum/2010 - A.Y 2005-06
Smt. Poonam V. Parwani, Vs. Income Tax Officer,
Murbad Road, Syndicate, Circle 3,
Kalian 4213001. Kalyan.
PAN: AWNPP 1911 G
(Appellant) (Respondent)
Appellant by : None
Respondent by : Mr. Alexander Chandy. Sr. DR
ORDER
Per T.R.SOOD, AM:
This appeal filed by the assessee is directed against the order dated 13/03/2009 of the learned Commissioner of Income-tax (Appeals)-I, Thane and relates to the assessment year 2005-06.
2. The notice of hearing was issued by RPAD but none appeared. It is further seen from records that appeal is late by 321 days and a defect memo was also issued, but no condonation application has been filed. It seems that the assessee is not interested to pursue herappeal further. Hence, following the decision of the I.T.A.T. in the case of Multiplan India Ltd. (38 ITD 320)(Del.) and the judgment of the Hon'ble Madhya Pradesh High Court in the case of Late Tukojirao Holkar v. CWT (1997) 223 ITR 480(MP), the appeal filed by the 2 ITA NO.4496/M/10 assessee is dismissed as unadmitted for want of prosecution by the assessee.
3. In the result, appeal is dismissed.
Order pronounced in the open Court on this day of 19/7/2011.
Sd/- Sd/-
(D.MANMOHAN) (T.R.SOOD)
Vice President Accountant Member
Mumbai: 19/07/2011.
P/-*