Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Income Tax Appellate Tribunal - Kolkata

Neena Choudhury, Kolkata vs Ito, Ward 23(2)/ Hoogly, Hooghly on 30 April, 2019

IN THE INCOME TAX APPELLATE TRIBUNAL "D" BENCH: KOLKATA

      Before: Shri S.S. Viswanethra Ravi, Judicial Member and
              Dr. A.L. Saini, Accountant Member

                            M.A. No.10/Kol/2019
                        (A/o. I.T.A No.57/Kol/2017)
                          (Assessment Year: 2009-10)

Ms. Neena Choudhury                                              Appellant
[PAN:AKXPC 6963 D]
                                          Vs

ITO, Ward-23(2), Hooghly                                        Respondent

      For the Appellant       : Shri R. Choudhury, AR
      For the Respondent      : Shri C. J. Singh, JCIT, Sr.DR

      Date of hearing                   : 26.04.2019
      Date of pronouncement             : 30.04.2019

                              ORDER

PER Shri S.S. Viswanethra Ravi, JM:

This Miscellaneous Application filed by the assessee against the ex parte order dated 07.12.2018 passed by this Tribunal in ITA No.57/Kol/2017 for Assessment Year 2009-10.

2. Heard both parties and perused the materials available on record. The contention of the ld. AR is that due to sudden demise of a family friend's member of the authorized representative, the representation could not be made before this Tribunal on the date of hearing which is neither intentional nor deliberate. The ld. DR submitted no objection in recalling the ex parte order in the interest of justice. Therefore, taking into consideration the said submissions of the ld. AR and ld. DR, we deem it proper to recall the ex parte order dated 07.12.2018 and restore the appeal to the file. The Registry is directed to fix the appeal on 18.06.2019 since the date of hearing is 1 M.A. No.10/Kol/2019 Ms. Neena Choudhury pronounced in the open court in the presence of both the parties, no notices will be issued.

3. In the result, the Miscellaneous Application filed by the assessee is allowed.

Order pronounced in the open court on 30.04.2019.

             Sd/-                                        Sd/-
      [Dr. A. L. Saini]                        [S.S. Viswanethra Ravi]
     Accountant Member                            Judicial Member

Dated : 30.04.2019
Place : Kolkata
RS, Sr.PS

Copy of the order forwarded to:

1. Appellant - Ms. Neena Choudhury, 8/2, Kiran Shankar Roy Road, 3rd Floor, Room No.35 to 37, Kolkata - 1.

2 Respondent - ITO, Ward-23(2), Hooghly.

3. The CIT(A), Kolkata

4. CIT , Kolkata

5. DR, Kolkata Benches, Kolkata //True Copy// By order, Assistant Registrar, ITAT, Kolkata 2