Income Tax Appellate Tribunal - Chennai
Sambros Tex Global Ltd., Chennai vs Acit Central Circle I, Coimbatore on 26 June, 2019
आयकर अपीलीय अिधकरण, ''बी" ायपीठ, चे ई
IN THE INCOME-TAX APPELLATE TRIBUNAL 'B' BENCH, CHENNAI
ी धु ु आर.एल रे ी, ाियक सद एवं ी एस जयरामन, लेखा सद के सम
Before Shri Duvvuru RL Reddy, Judicial Member &
Shri S. Jayaraman, Accountant Member
आयकर अपील सं./I.T.A.No.725/Chny/2019
िनधारण वष/Assessment Year :2009-10
M/s. Sambros Tex Global Ltd., The Assistant Commissioner of
F1, PRP Block - Rose Park, No. 10, Vs. Income Tax,
Santhi Nagar, 1st Cross, Adambakkam, Central Circle 1,
Chennai. Coimbatore.
[PAN:AAICS9000K]
(अपीलाथ /Appellant) ( थ /Respondent)
अपीलाथ की ओर से / Appellant by : None
थ की ओर से/Respondent by : Shri Guru Bashyam, JCIT
सु नवाई की तारीख/ Date of hearing : 24.06.2019
घोषणा की तारीख /Date of Pronouncement : 26.06.2019
आदे श /O R D E R
PER DUVVURU RL REDDY, JUDICIAL MEMBER:
This appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals) 18, Chennai dated 07.01.2019 relevant to the assessment year 2009-10.
2. When the appeal was taken up for hearing, the Bench observed that despite the defects were duly notified in the defect memo served on the assessee through registered post [AD on record], the assessee has not rectified the defects. Moreover, none appeared on behalf of the assessee or 2 I.T.A. No.725/Chny/19 filed any adjournment petition. Since the assessee has not rectified the defects notified by the Tribunal, the appeal filed by the assessee is not maintainable and accordingly, the appeal is dismissed.
3. In the result, the appeal filed by the assessee is dismissed.
Order pronounced on the 26th June, 2019 at Chennai.
Sd/- Sd/- (S. JAYARAMAN) (DUVVURU RL REDDY) ACCOUNTANT MEMBER JUDICIAL MEMBER Chennai, Dated, the 26.06.2019 Vm/-
आदे श की ितिलिप अ ेिषत/Copy to: 1. अपीलाथ /Appellant, 2. थ / Respondent, 3. आयकर आयु (अपील)/CIT(A), 4. आयकर आयु /CIT,
5. िवभागीय ितिनिध/DR & 6. गाड फाईल/GF.