Income Tax Appellate Tribunal - Ahmedabad
Gujarat Akruti- Tcg Biotech Ltd.,, ... vs The Dy.Cit, Circle-2(1)(1),, ... on 11 April, 2018
आयकर अपील य अ धकरण, अहमदाबाद यायपीठ, अहमदाबाद ।
IN THE INCOME TAX APPELLATE TRIBUNAL "SMC" BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER आयकर अपील सं./ ITA.No.3555/Ahd/2015 नधा रण वष /Asstt. Year: 2011-2012 Gujarat Akruti -TCG Biotech Ltd. DCIT, Cir.2(1)(1) 102, Sarthik Square Vs Ahmedabad.
Bodakdev Ahmedabad 380015.
PAN: AACCG 9110 C
अपीलाथ / (Appellant)
यथ / (Respondent)
Assessee by : None
Revenue by : Shri Umashankar Prasad, Sr.DR
ु वाई क तार ख/ Date
सन of Hearing : 11/04/2018
घोषणा क तार ख / Date of Pronouncement: 11/04/2018
आदे श/O RDER
Assessee is appeal before the Tribunal against the order of ld.CIT(A)-2, Pratyaksh Kar Bhavan, Ahmedabad dated 26.10.2015 passed for the Asstt.Year 2011-12.
2. At the time of hearing none appeared on behalf of the assessee. Notice of hearing was sent through RPAD post at the address given in Form NO.36, which was returned by the postal authority with remark "left". The assessee has not intimated change of address if any. The assessee has not filed any application for adjournment of the case nor intimated about the reasons for its absentia in the proceeding before the Tribunal. Therefore, it is presumed that the assessee is not interested in pursuing with its appeal before the Tribunal, therefore, following order of the ITAT, Delhi Bench in the case of CIT Vs. Multiplan India Pvt. Ltd., 38 ITD 320 (Delhi), I dismiss the appeal of the assessee in limine for want of prosecution.
3. In the result, appeal of the assessee is dismissed. Order pronounced in the Court on 11th April, 2018 at Ahmedabad.
Sd/-
(RAJPAL YADAV)
JUDICIAL MEMBER
Ahmedabad; Dated 11/04/2018