Income Tax Appellate Tribunal - Amritsar
Paramjit Kaur Wife Of S. Kuldip Singh, ... vs Income Tax Officer,, Jalandhar on 29 March, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
AMRITSAR BENCH; AMRITSAR.
BEFORE SH. T. S. KAPOOR, ACCOUNTANT MEMBER
AND SH. N.K. CHOUDHRY, JUDICIAL MEMBER
ITA No. 514 (Asr)/2015
Assessment Year: 2006-07
PAN: AAXPK2565K
Smt. Paramjit Kaur Vs. Income Tax Officer,
W/o. Sh. Kuldip Singh, Ward III (3),
Resident of 38, Jalandhar.
Saheed Udham Singh
Nagar,
Jalandhar.
(Appellant) (Respondent)
Appellant by: None.
Respondent by: Sh. Rahul Dhawan (Ld. D.R.)
Date of hearing: 29/03/2017
Date of pronouncement: 29/03/2017
ORDER
PER N. K. CHOUDHRY(JM):
This is an appeal filed by the assessee, feeling aggrieved against the order passed by the Ld. CIT (A), Jalandhar dated 21.08.2015 for Asst. Year: 2006-07.
2. At the time of hearing, neither the assessee or its representative present in Court nor there was any application filed for adjournment of the case. From the records, it is observed that the due notice for the date of hearing for today has been served upon the assessee 2 ITA No.514 (Asr)/2015 Asst. Year: 2006-07 (acknowledgement card on record). It appears that assessee is not interested in prosecution of his appeal, therefore, considering the facts and circumstances and Rule 19(2) of the Income-tax (Appellate Tribunal) Rules, 1963, as the same was considered in the case of 'CIT Vs. Multiplan India Ltd', reported in 38 ITD 320(Del.), we feel it appropriate to dismiss the appeal under consideration for want of prosecution. The assessee, if so advised, shall be free to move this Tribunal praying for recalling of this order by explaining the reasons for non-appearance.
3. In the result, the appeal of the assessee is dismissed for want of prosecution.
Order pronounced in the open Court on 29.03.2017.
Sd/- Sd/-
(T.S. KAPOOR) (N.K. CHOUDHRY)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 29/03/2017
GP/Sr.PS
Copy of the order forwarded to:
1. The Assessee:
2. The
3. The CIT(A)
4. The CIT
5. The SR DR, ITAT, Amritsar.
True copy
By order
Income Tax Appellate Tribunal,
Amritsar Bench: Amritsar.