Income Tax Appellate Tribunal - Jaipur
Smt. Munni Devi Pareek, Sikar vs Income Tax Officer, Ward-3, Sikar on 2 November, 2018
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IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES "B", JAIPUR
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BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM
vk;dj vihy la-@ITA. No. 459/JP/2018
fu/kZkj.k o"kZ@Assessment Years : 2007-08
Smt. Munni Devi Pareek cuke The ITO,
Village-Mawalio Ki Dhani, Vs. Ward-3,
Tehsi-Lachhmangarh, Sikar.
Distt. Sikar- 332311.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: CUIPP 2832 F
vihykFkhZ@Appellant izR;FkhZ@Respondent
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s Assessee by : None (date was noted)
jktLo dh vksj ls@ Revenue by : Shri J. C. Kulhari (JCIT)
lquokbZ dh rkjh[k@ Date of Hearing : 30/10/2018
mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 02/11/2018
vkns'k@ ORDER
PER: VIKRAM SINGH YADAV, A.M. This is an appeal filed by the assessee against the order of ld. CIT(A), Jaipur dated 26.02.2018 for the Assessment Year 2007-08.
2. The matter has been adjourned on number of occasions at the request of the assessee in the past and the matter has again come up for hearing for the above scheduled date of hearing. None has 2 ITA No. 459/JP/2018 Smt. Munni Devi Pareek vs. ITO appeared on behalf of the assessee nor was any adjournment application filed inspite of noting the scheduled date of hearing. It is thus apparent that the assessee is not interested in pursuing prosecution of the present appeal. So in the circumstances, following the decision of Delhi Bench of ITAT in the case of CIT Vs. Multiplan India (P) Ltd., [1991] 38 ITD 320 and also on the judgment of the Hon'ble M.P. High Court in the case of Estate of Late Tukhoji Rao Holkar Vs. CWT [1997] 223 ITR 480, the appeal of the assessee is dismissed in limine.
3. Before parting, it is appropriate to state that in case the assessee is serious in pursuing its appeal filed, then it would be at liberty if so advised to pray for a recall of this order by moving an appropriate application stating the explicit reasons for non-appearance and by giving an undertaking that it shall not abuse the time of the Tribunal.
In the result, appeal of the assessee is dismissed. Order pronounced in the open Court on 02/11/2018.
Sd/- Sd/-
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(Vijay Pal Rao) (Vikram Singh Yadav)
U;kf;d lnL;@Judicial Member ys[kk lnL;@Accountant Member
Tk;iqj@Jaipur
fnukad@Dated:-02/11/2018.
*Santosh
3 ITA No. 459/JP/2018
Smt. Munni Devi Pareek vs. ITO
vkns'k dh izfrfyfi vxzfs 'kr@Copy of the order forwarded to:
1. vihykFkhZ@The Appellant- Smt. Munni Devi Pareek, Sikar.
2. izR;FkhZ@ The Respondent- ITO, Ward- 3, Sikar.
3. vk;dj vk;qDr@ CIT
4. vk;dj vk;qDr@ CIT(A)
5. foHkkxh; izfrfuf/k] vk;dj vihyh; vf/kdj.k] t;iqj@DR, ITAT, Jaipur.
6. xkMZ QkbZy@ Guard File { ITA No. 459/JP/2018} vkns'kkuqlkj@ By order, lgk;d iathdkj@Asst. Registrar