Income Tax Appellate Tribunal - Kolkata
Lifewood Tradelinks Pvt. Ltd., Kolkata vs Ito, Ward 15(4), Kolkata, Kolkata on 26 April, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL "C", BENCH KOLKATA BEFORE SHRI ABY T VARKEY, JM & SHRI M.BALAGANESH, AM ITA No.886/Kol/2017 (Assessment Year :2012-13) M/s. Lifewood Tradelinks Vs. Income Tax Officer, Ward-
Pvt. Ltd., 13(2), Kolkata
9, Old China Bazar Street 110, Shanti Patil, Opposite
Kolkata - 700 001 Ruby Hospital, Kasba,
E.M.By-Pass, Kolkata, West Bengal - 700 017 PAN/GIR No.AACCL2127J (Appellant) .. (Respondent) Assessee by None Revenue by Dr. P.K.Srihari Date of Hearing 04/04/2019 Date of Pronouncement 26/04/2019 आदे श / O R D E R PER M. BALAGANESH (A.M):
This appeal in ITA No.886/Kol/2017 for A.Y.2012-13 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-5, Kolkata in appeal No.234/CIT(A)-5/Wd-13(2)/15-16 dated 24/11/2016 (ld. CIT(A) in short) against the order of assessment passed u/s.144 of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 27/03/2015 by the ld. ITO Ward 13(2), Kolkata (hereinafter referred to as ld. AO).
2. At the time the case was called for hearing, none appeared on behalf of the assessee and no adjournment petition was even preferred 2 ITA No.886/Kol/2017 M/s. Lifewood Tradelinks Pvt. Ltd., on behalf of the assessee. The case was earlier listed for hearing on 01/01/2019 and 20/02/2019 on which dates there was no appearance by the assessee. Accordingly, it is clear that the assessee is not interested in pursuing this appeal. Hence, appeal is dismissed for non-prosecution with a liberty given to the assessee to prefer miscellaneous application if they so desire after giving reasonable explanation for non-appearance on the scheduled date of hearing.
3. In the result, appeal is dismissed for non-prosecution.
Order pronounced in the open court on this 26/04/2019
Sd/- Sd/-
(ABY T VARKEY) (M.BALAGANESH)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Mumbai; Dated 26/04/2019
Karuna Sr.PS
Copy of the Order forwarded to :
1. The Appellant
2. The Respondent.
3. The CIT(A), Mumbai.
4. CIT
5. DR, ITAT, Mumbai
6. Guard file. BY ORDER, स या पत त //True Copy// (Asstt. Registrar) ITAT, Kolkata 3 ITA No.886/Kol/2017 M/s. Lifewood Tradelinks Pvt. Ltd., Date Initial
1. Draft dictated on 23/04/2019 Sr.PS
2. Draft placed before author 23/04/2019 Sr.PS
3. Draft proposed & placed before JM/AM the second member
4. Draft discussed/approved by JM/AM Second Member.
5. Approved Draft comes to the Sr.PS/PS Sr.PS/PS
6. Kept for pronouncement on Sr.PS
7. File sent to the Bench Clerk Sr.PS
8. Date on which file goes to the AR
9. Date on which file goes to the Head Clerk.
10. Date of dispatch of Order.
11. Dictation Pad is enclosed Yes