Income Tax Appellate Tribunal - Chennai
Cooper Bussmann India Pvt. Ltd., ... vs Jcit, Pondicherry on 12 January, 2018
आयकर अपील य अ धकरण, 'सी' यायपीठ, चे नई।
IN THE INCOME TAX APPELLATE TRIBUNAL
'C' BENCH: CHENNAI
ी अ ाहम पी. जॉज, लेखासद य एवं
ी जॉज! माथन, या$यक सद य के सम%
BEFORE SHRI ABRAHAM P.GEORGE, ACCOUNTANT MEMBER AND
SHRI GEORGE MATHAN, JUDICIAL MEMBER
Miscellaneous Petition No.259/Mds/2017
(In ITA No.178/Mds/2017)
$नधा!रण वष! /Assessment Year: 2011-12
M/s.Cooper Bussmann India Pvt. Vs. The Jt. Commissioner of -
Ltd., (Now merged with Eaton Power Income Tax,
Quality Pvt. Ltd.), Range-1,
No.2, EVR Street, Pondicherry.
Sedarapet,
Pondicherry-605 111.
[PAN: AAACC 6943 R]
(अपीलाथ'/Appellant) (()यथ'/Respondent)
अपीलाथ' क* ओर से/ Appellant by : Mr.S.P.Chidambaram, Adv.
()यथ' क* ओर से /Respondent by : Mr.N.Madhavan, ACIT
सुनवाई क* तार ख/Date of Hearing : 12.01.2018
घोषणा क* तार ख /Date of Pronouncement : 12.01.2018
आदे श / O R D E R
PER GEORGE MATHAN, JUDICIAL MEMBER:
MP No.259/Mds/2017 is a Miscellaneous Petition filed by the assessee against the Order of the Tribunal in ITA No.178/Mds/2017 dated 30.03.2017 for the AY 2011-12.
2. Shri N.Madhavan, ACIT represented on behalf of the Revenue and Shri S.P.Chidambaram, Adv., represented on behalf of the assessee. MP No.259/Mds/2017
(In ITA No.178/Mds/2017) :- 2 -:
3. It was submitted by the Ld.AR that the appeal has been decided ex- parte on account of the non-representation before the Tribunal. It was a prayer that the order may be recalled and disposed off on merits.
4. In reply, the Ld.DR did not raise any serious objections.
5. We have considered the rival submissions. As it is noticed that the assessee has filed an Affidavit explaining the reasons for the non- representation before the Tribunal, on the specified date of hearing and this Affidavit has not been shown to be wrong, consequently, the order of the Tribunal in ITA No.178/Mds/2017 dated 30.03.2017 stands recalled. The appeal now stands posted for hearing on 23.01.2018. No notice to be issued to either party as the order has been passed in the open court.
6. In the result, the appeal filed by the assessee is allowed.
Order pronounced in the Open Court on January 12, 2018 at Chennai.
Sd/- Sd/-
(अ ाहम पी. जॉज) (जॉज! माथन)
(ABRAHAM P.GEORGE) (GEORGE MATHAN)
लेखा सद य/ACCOUNTANT MEMBER या$यक सद य/JUDICIAL MEMBER
चे नई/Chennai,
1दनांक/Dated: January 12, 2018.
TLN
आदे श क* ($त2ल3प अ4े3षत/Copy to:
1. अपीलाथ'/Appellant 4. आयकर आयु5त/CIT
2. ()यथ'/Respondent 5. 3वभागीय ($त$न ध/DR
3. आयकर आयु5त (अपील)/CIT(A) 6. गाड! फाईल/GF