Income Tax Appellate Tribunal - Agra
Madan Mohan Shiksha Samiti, Mainpuri vs Assessee on 16 November, 2011
IN THE INCOME TAX APPELLATE TRIBUNAL,
AGRA BENCH, AGRA
BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER and
SHRI B.P. JAIN, ACCOUNTANT MEMBER
ITA No. 407/Agra/2010
U/s. 80G(5)(vi)
Madan Mohan Shiksha Samiti, vs. The C.I.T., Aligarh.
Karhal, Distt. Mainpuri.
(PAN : AAAAM 8784A)
(Appellant) (Respondent)
For Appellant : None
For Respondent : Shri A.K. Sharma, Jr. D.R.
Date of Hearing : 16.11.2011
Date of Pronouncement : 16.11.2011
ORDER
PER BENCH:
The assessee has filed the present appeal against the impugned order dated 29.07.2010 passed by the Commissioner of Income-tax, Aligarh.
2. The aforesaid appeal came up for hearing before the Bench on 12.10.2011. The Authorized Representative of the assessee, Shri R.C. Tomar, ITP appeared and filed a paper book and requested for adjournment. The Bench accepted the request of the assessee and adjourned the case for today, i.e., 16.11.2011 in the presence of both parties and the date has also been noted by Shri R.C. Tomar, ITP, the authorized representative of the assessee, but today, i.e., on 16.11.2011, the assessee nor his authorized representative appeared to prosecute the matter in dispute nor filed any application for adjournment. Keeping in view of the facts and circumstances of the present case, we are of the considered opinion that the assessee is not 2 ITA No. 407/Agra/2010 interested to prosecute the matter in dispute. Therefore, the present appeal is dismissed for non- prosecution.
3. In the result, the appeal is dismissed.
Order pronounced in the open court on 16.11.2011.
Sd/- Sd/-
(B.P. JAIN) (H.S. SIDHU)
Accountant Member Judicial Member
Dated: 16th November, 2011
*aks/-
Copy of the order forwarded to :
1. Appellant
2. Respondent
3. CIT(A) By order
4. CIT, concerned
5. DR, ITAT, Agra
6. Guard file Assistant Registrar
True copy