Income Tax Appellate Tribunal - Mumbai
Nita Jhunjhunwala, Mumbai vs Dcit Cc 1(4), Mumbai on 5 April, 2021
1 आयकर अपीलीय अधिकरण "एक-सदस्य मामला" न्यायपीठ मुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL "SMC" BENCH, MUMBAI माननीय श्री शक्तिजीत दे , न्याययक सदस्य एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा सदस्य के समक्ष। BEFORE HON'BLE SHRI SAKTIJIT DEY, JM AND HON'BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकरअपील सं ./ I.T.A. No. 4722/Mum/2019 (धििाारण वर्ा / Assessment Year: 2010-11) Nita Jhunjhunwala DCIT-Central Circle-1(4) 232, Sanjay Bldg. No.5B Old CGO Building (Annex.) बिाम/ Mittal Indl. Estate M.K. Road Andheri Kurla Rd., Marol Naka Vs. Mumbai - 400 020. Andheri (E), Mumbai - 400 059.
स्थायीलेखासं ./जीआइआरसं./PAN/GIR No.AAEPJ-8247-J (अपीलाथी/Appellant) : (प्रत्यथी / Respondent) Assessee by : None Revenue by : Ms. Smita Verma - Ld. Sr. DR सुनवाई की तारीख/ : 22/03/2021 Date of Hearing घोषणा की तारीख / : 05/04/2021 Date of Pronouncement आदे श / O R D E R Per Manoj Kumar Aggarwal (Accountant Member)
1. At the time of hearing of appeal, none appeared for assessee. No adjournment application is on record. Upon perusal of record, it transpires that the appeal has been filed with a considerable delay of 344 days. No condonation petition is on record. Left with no option, we dismiss the appeal being a defective one.
22. The appeal stands dismissed as being time barred.
Order pronounced on 5th April, 2021.
Sd/- Sd/-
(Saktijit Dey) (Manoj Kumar Aggarwal)
न्याययक सदस्य / Judicial Member लेखा सदस्य / Accountant Member
मुंबई Mumbai; यदनां क Dated : 05.04.2021 Sr.PS, Jaisy Varghese आदे शकीप्रधिधलधपअग्रेधर्ि/Copy of the Order forwarded to :
1. अपीलाथी/ The Appellant
2. प्रत्यथी/ The Respondent
3. आयकरआयुि(अपील) / The CIT(A)
4. आयकरआयुि/ CIT- concerned
5. यवभागीयप्रयतयनयध, आयकरअपीलीयअयधकरण, मुंबई/ DR, ITAT, Mumbai
6. गार्ड फाईल / Guard File आदे शािसार/ BY ORDER, उप/सहायक पुंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअधिकरण, मुंबई / ITAT, Mumbai.