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[Cites 1, Cited by 1]

Income Tax Appellate Tribunal - Ahmedabad

Concept Lifeline Insurance Marketing ... vs The Dy. Cit, Kheda Circle,, Nadiad on 26 April, 2019

आयकर अपील य अ धकरण, अहमदाबाद यायपीठ - अहमदाबाद ।

IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD - BENCH 'SMC' BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER आयकर अपील सं./ ITA No.1569/Ahd/2017 नधा रण वष /Asstt. Year: 2009-2010 Concept Lifeline Insurance Vs. DCIT, Kheda Circle Marketing P.Ltd. Nadiad.

10, 1st Floor, Shiv Apartment Nr. Vallabh Nagar Pij Road, Nadiad 387 001 Dist. Kheda.

    अपीलाथ / (Appellant)                          तयथ 
                                                   ् / (Respondent)


    Assessee by           :                 None
    Revenue by            :                 Shri Rajesh Meena, Sr.DR

         सन
          ु वाई क तार ख/Date of Hearing             :    26/04/2019
         घोषणा क तार ख /Date of Pronouncement:           26/04/2019
                                 आदे श/O R D E R

Assessee is in appeal against order of the ld.CIT(A)-1, Vadodara dated 31.3.2017 passed for the Asstt.Year 2009-10.

2. None appeared on behalf of the assessee. Notice of hearing was sent to the assessee through RPAD post, however, the same was returned by the postal authority with the remark "left". Assessee has not intimated about change of its address. Assessee has also not filed any adjournment application. In view of this, it is presumed that the assessee is not interested in prosecuting its appeals before the Tribunal, therefore, appeals of the assessee stand dismissed for want of prosecution following decision of the ITAT, Delhi Bench in CIT Vs. Multiplan India Pvt. Ltd., 38 ITD 320 (Delhi).

th Order pronounced in the Court on 26 April, 2019.

Sd/-

                                                                 (RAJPAL YADAV)
                                                               JUDICIAL MEMBER
Ahmedabad;        Dated       26/04/2019