Income Tax Appellate Tribunal - Jaipur
Kapil Taneja, Jaipur vs Acit, Jaipur on 12 January, 2017
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IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR
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BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM
vk;dj vihy la-@ITA No. 994/JP/2016
fu/kZkj.k o"kZ@Assessment Year : 2012-13.
Shri Kapil Taneja,
58, Cosmo Colony, Vaishali Nagar,
Jaipur.
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Vs.
The Asstt. Commissioner of Income Tax, Circle-3,
Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. ACRPT 2364 B
vihykFkhZ@Appellant
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fu/kZkfjrh dh vksj ls@ Assessee by : None
jktLo dh vksj ls@ Revenue by : Shri Rajendra Jha (Addl. CIT)
lquokbZ dh rkjh[k@ Date of Hearing : 11.01.2017.
?kks"k.kk dh rkjh[k@ Date of Pronouncement : 12/01/2017.
vkns'k@ ORDER
PER SHRI KUL BHARAT, JM.
This appeal was fixed for hearing today. No one appeared on behalf of the assessee at the time of hearing. It is noticed that the Registry had issued defect notice asking the assessee to remove the defects mentioned in the notice. From the records it transpired that the assessee has not removed the defects. No one appeared on behalf of the asessee and the defects are not removed, the appeal is dismissed being defective. In the result, appeal of the assessee is dismissed.
Order pronounced in the open court on 12/01/2017.
Sd/- Sd/- ¼foØe flag ;kno½ ( dqy Hkkjr) (VIKRAM SINGH YADAV) ( KUL BHARAT )
ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member Jaipur Dated:- 12/01/2017.
Das/ vkns'k dh izfrfyfi vxzsf"kr@Copy of the order forwarded to:
1. The Appellant- Shri Kapil Taneja, Jaipur.
2. The Respondent- The ACIT, Circle-3, Jaipur.
3. The CIT,
4. The CIT (A)
5. The DR, ITAT, Jaipur
6. Guard File ITA No. 994/JP/2016) vkns'kkuqlkj@ By order, lgk;d iathdkj@ Assistant. Registrar 2 ITA No. 994/JP/2016 Shri Kapil Taneja, Jaipur.