Income Tax Appellate Tribunal - Kolkata
Narinder Kumar Chadha, Kolkata vs Assessee
IN THE INCOME TAX APPELLATE TRIBUNAL : "A" BENCH: KOLKATA
(Before Hon.Shri B.R.Mittal, JM & Hon. Shri B.K.Haldar,AM)
ITA No.2067/Kol/09
Assessment Year: 2006-07
Sri Navinder Kumar Chadha Vs. Income-tax Officer
PAN: ACOPC5787C Ward 25(4), Kolkata
(Appellant) (Respondent)
Appellant by: None
Respondent by: Mr. R.K. Paul, Sr.DR
ORDER
Per Shri B.K.Haldar, AM
This is an appeal filed by the assessee against the order of the ld. CIT(A),XIV, Kolkata dated 29-09-2009 for the A.Y 2006-07.
2. The assessee has taken following grounds of appeal:-
"1. On the facts and circumstances of the case the Learned Commissioner of Income Tax (Appeals) has erred in confirming addition of Rs.126000/- to the total income of the assessee simply ignoring the documentary evidence and confirmations in respect to the said cash withdrawals. The entire addition on this score has been arbitrary and bad in law.
2. On the facts and circumstances of the case the learned Commissioner of Income Tax (Appeals) has erred in ignoring the documentary evidences and confirmations as was furnished against addition of Rs.93,000/- on the ground that the submission of documents in support of the said loan is an after thought of the assessee.
3. On the facts and in the circumstances of the case the learned Commissioner of Income Tax (Appeals) has erred in disallowing the claim of deduction so made under section 80DD.
4. For that your petition craves leave to add, alter, modify or delete any of the ground or grounds at the time of hearing of appeal or before.2
3. The case was fixed for hearing on 8-1-2010, when none appeared, subsequently notice was issued fixing the hearing on 1-4-10, when also none appeared on behalf of the appellant. In view of the above, it appears that the appellant is not interested in prosecuting his appeal. Therefore, we dismiss the appeal filed by the assessee in limine in terms of decisions of the ITAT, Delhi Bench in the case of Multiplan(I) Ltd. 38 ITD 320(Del.) and Hon'ble M.P High Court reported in 223 ITR 480(MP).
4. However, the assessee shall be at liberty to approach the Tribunal for recalling this order, if prevented by sufficient cause for non-appearance on the date of hearing.
5. In the result, the appeal of the assessee is dismissed.
Order pronounced on 1-4-10
Sd/- sd/-
( B.R.MITTAL) (B.K.HALDAR)
st
JUDICIAL MEMBER Dt.1 April 2010 ACCOUNTANT MEMBER
Copy forwarded to :-
1. Shri Narinder Kumar Chadha 129/24 S.N Ray Rd., Kol-38.
2. ITO Ward 25(4), Kolkata.
3. CIT(A)XIV, Kol
4. CIT(WB) 5 D.R., ITAT, Kolkata.
*PP True copy By order
Deputy Registrar, ITAT, Kolkata