Income Tax Appellate Tribunal - Indore
M/S Divisional Forst Officer ,Indore, ... vs Dcit Cpc Tds , Ggaziabad on 4 December, 2019
आयकर अपील य अ धकरण, इ दौर यायपीठ, इ दौर
IN THE INCOME TAX APPELLATE TRIBUNAL
INDORE BENCH, INDORE
BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER
AND
SHRI MANISH BORAD, ACCOUNTANT MEMBER
ITA No.297/Ind/2018
Assessment Years: 2013-14, 2014-15,
2015-16 & 2014-15(Qutrs-4,3,1 & 2) form
Nos.24Q & 27EQ)
Divisional Forest Officer DCIT-CPC-TDS,
बनाम/
Ghaziabad
Forest Campus, Navratan Vs.
Bagh, Indore
(Appellant) (Revenue)
TAN: BPLDO1379A
Appellant by None
Revenue by Shri K.G. Goyal, Sr. DR
Date of Hearing: 04.12.2019
Date of Pronouncement: 04.12.2019
आदे श / O R D E R
PER MANISH BORAD, A.M:
This appeal at the instance of Assessee is directed against the order of Commissioner of Income Tax(Appeals)-II, Indore, (in short 'CIT'), dated 29.9.2017.
2. None appeared on behalf of the assessee. However, we find that there are four quarters involved in the present matter but the Divisional Forest Officer ITANo.297/Ind/2018 assessee has inadvertently filed only single appeal which is not correct. Appeals for each of quarters should have been filed as AO passed four separate orders. Therefore, the present appeal is defective. Accordingly, present appeal is dismissed as unadmitted in limine. However, the assessee will be at liberty to file separate appeals for Quarter 4, Quarter-3, Quarter-1 & Quarter-2 respectively for assessment years 2013-14, 2014-15, 2015-16 & 2014-15. On receipt of the same, the registry is directed to put up the same before the Hon'ble Bench for further necessary orders.
3. In the result, the appeal of the assessee dismissed as unadmitted.
Order was pronounced in the open court on 04.12.2019.
Sd/- Sd/-
(KUL BHARAT) (MANISH BORAD)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Indore; दनांक Dated : 04/12/2019
ctàxÄ? P.S/. न.स.
Copy to: Assessee/AO/Pr. CIT/ CIT (A)/ITAT (DR)/Guard file.
By order Assistant Registrar 2