Income Tax Appellate Tribunal - Ahmedabad
Pavani Anil Bakeri, , Ahmedabad vs Income Tax Officer, Ward-9(3), , ... on 11 May, 2017
आयकर अपील य अ धकरण, अहमदाबाद यायपीठ 'बी' अहमदाबाद।
IN THE INCOME TAX APPELLATE TRIBUNAL
"B" BENCH, AHMEDABAD
BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND
SHRI MAHAVIR PRASAD, JUDICIAL MEMBER
आयकर अपील सं./ ITA No. 1837/Ahd/2014
नधारण वष/Assessment Year: 2009-10
Smt. Pavani Anil Bakeri, Vs. Income-Tax Officer,
"Sanskrut", 1st Floor, Old High Ward-9 (3),
Court Road, Ashram Road, Ahmedabad
Ahmedabad
PAN : AENPB 5727 Q
अपीलाथ / (Appellant) यथ / (Respondent)
Assessee(s) by : None
Revenue by : Shri James Kurian, Sr DR
सुनवाई क तार ख/ Dateof Hearing : 11/05/2017
घोषणा क तार ख / Date of Pronouncement: 11/05/2017
आदे श/O R D E R
PER N.K. BILLAIYA, ACCOUNTANT MEMBER:
This appeal by the assessee is directed against the order of the Commissioner of Income-Tax (Appeals)-II, Ahmedabad dated 07.03.2011, passed in case No.CIT(A)-II/ITO.Wd.9(3)/ABD/122/2013-14 for Assessment Year 2009-10.
2. Notice of hearing was sent by Registered Post with Acknowledgement Due to the assessee on 11.04.2017, fixing the date of hearing on 11.05.2017. The said notice has been served upon the assessee on 15.04.2017 as is evident from the postal acknowledgment slip which is placed on record. When the case was called for hearing, none appeared on behalf of the assessee and neither any adjournment application was filed. This shows that the assessee is not interested in pursuing with her appeal. Therefore, in view of the decision of Hon'ble Madhya Pradesh High Court ITA No. 1837/Ahd/2014 Smt. Pavani Anil Bakeri vs. ITO AY 2009-10 2 in the case of Estate of Late Tukojirao Holkar vs. CWT, (1997) 223 ITR 480 (M.P.) and the decision of Hon'ble Delhi Tribunal in the case of CIT vs. Multiplan India (Pvt.) Ltd., 38 ITD 320 (Delhi), we dismiss the appeal of the assessee in limine.
3. The assessee may, if so advised, file an application before this Tribunal for restoration of her appeal and hearing on merits by showing reasonable cause for not appearing before the Tribunal on the date of hearing. The Bench, if so satisfied, may recall its order and restore the appeal to its original number for hearing on merits.
4. In the result, the appeal of the assessee is dismissed in limine.
Order pronounced in the Court on 11th May, 2017 at Ahmedabad.
Sd/- Sd/-
(MAHAVIR PRASAD) (N.K. BILLAIYA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Ahmedabad; Dated 11/05/2017
Biju T., PS
आदे श क !त#ल$प अ%े$षत/Copy of the Order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent.
3. संबं!धत आयकर आयु#त / Concerned CIT
4. आयकर आयु#त(अपील) / The CIT(A)
5. &वभागीय त न!ध, आयकर अपील य अ!धकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड फाईल / Guard file.
/ BY ORDER,
आदे शानुसार
TRUE COPY
उप/सहायक पंजीकार (Dy./Asstt.Registrar) / ITAT, Ahmedabad आयकर अपील य अ धकरण, अहमदाबाद