Income Tax Appellate Tribunal - Bangalore
M/S Gold Enterprises, Bangalore vs Asst.C.I.T., Bangalore on 4 February, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL
'A' BENCH, BENGALURU
BEFORE SHRI JASON P BOAZ, ACCOUNTANT MEMBER
and
SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER
ITA No.1094/Bang/2016
(Assessment year: 2011-12)
M/s. Gold Enterprise,
No.79/1, 1st Floor,
2nd Cross, Lavelle Road,
Bengaluru-560 001. ... Appellant
PAN:AAGFG9497B
Vs.
Assistant Commissioner of Income-tax,
Circle 6(1),
Bengaluru. ... Respondent
Appellant by : None.
Respondent by : Shri Vikas Suryavamshi, ACIT(DR)
Date of hearing: 04/02/2019
Date of pronouncement: 04/02/2019
O R D E R
Per PAVAN KUMAR GADALE, JM :
The assessee has filed this appeal against the order of the CIT(A)-I, Bengaluru, dated 29/02/2016 for the assessment year 2011-12.
02. At the time of hearing, none appeared on behalf of the assessee nor an adjournment application has been filed. On perusal of records, it was found that the notice of hearing sent by registered letter, fixing the case for hearing on 04/02/2019 was returned by the postal authorities with the remarks 'door locked'. Vakalathnama has been filed on record and on earlier ITA No.1094/Bang/2016 Page 2 of 2 occasions also, learned AR for assessee sought adjournments. Therefore, we are of the opinion that the assessee is not interested in prosecuting the appeal and accordingly dismiss the appeal for non-prosecution, following the decision of the Delhi Bench of the ITAT in CIT v. Multiplan India P.Ltd., (1991) 38 ITD 320 and of the decision of the Hon'ble Madhya Pradesh High Court in the case of Estate of late Tukoji Rao Holkar v. CWT (1997) 223 ITR 480, for non-prosecution.
Order pronounced in the open court on 04th February, 2019.
sd/- sd/-
(JASON P BOAZ) (PAVAN KUMAR GADALE)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Place : Bengaluru
D a t e : 04/02/2019.
srinivasulu, sps
Copy to :
1 Appellant
2 Respondent
3 CIT(A)-
4 CIT
5 DR, ITAT, Bangalore.
6 Guard file
By order
Assistant Registrar
Income-tax Appellate Tribunal Bangalore