Income Tax Appellate Tribunal - Ahmedabad
Shri Kalpen K. Doshi,, Baroda vs The Deputy Commissioner Of Income Tax, ... on 30 November, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD "C" BENCH
(BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER
& SHRI WASEEM AHMED, ACCOUNTANT MEMBER)
C.O. No: 18/AHD/2018
(in IT(SS)A No. 246/AHD/2017)
(Assessment Year: 2009-10)
Kalpen K Doshi 20, Park V/S DCIT, Central Circle-1,
View Complex, Opp. Baroda
Vimalnath Complex,
Subhanpura Baroda-
390023
(Appellant) (Respondent)
PAN: ABOPD1482E
Appellant by : None
Respondent by : Shri Lalit P. Jain, Sr. D.R.
(आदे श)/ORDER
Date of hearing : 30 -11-2018
Date of Pronouncement : 30-11-2018
PER MAHAVIR PRASAD, JUDICIAL MEMBER
1. In this case, connected Income Tax appeal was already dismissed on account of Low Tax Effect because these objections were filed pursuant to the IT(SS)A 2 C.O. No. 18/Ahd/2018 . A.Y. 2009-12 No. 246/Ahd/2017. Since already departmental appeal has been dismissed and C.O. was filed pursuant to the Department appeal, the same is also dismissed as infructuous.
2. In the result, the appeal of C.O. of the Assessee is dismissed.
Order pronounced in Open Court on 30 - 11- 2018
Sd/- Sd/-
(WASEEM AHMED) (MAHAVIR PRASAD)
ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER
Ahmedabad: Dated 30/11/2018
Rajesh
Copy of the Order forwarded to:-
1. The Appellant.
2. The Respondent.
3. The CIT (Appeals) -
4. The CIT concerned.
5. The DR., ITAT, Ahmedabad.
6. Guard File.
By ORDER Deputy/Asstt.Registrar ITAT,Ahmedabad