Income Tax Appellate Tribunal - Chennai
Marimuthu Parthiban, Chennai vs Dcit Ncc-5, Chennai on 2 November, 2018
आयकर अपील य अ
धकरण, 'ए'
यायपीठ, चे
नई
IN THE INCOME TAX APPELLATE TRIBUNAL
'A' BENCH : CHENNAI
ी अ ाहम पी. जॉज , लेखा सद य एवं
ु आर.एल रे %डी,
या(यक सद य के सम* ।
ी ध#ु व$
[BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER
AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER]
M.P.No.174/CHNY/2018
(आयकर अपील सं./I.T.A. No.2653/CHNY/2017)
नधा रण वष /Assessment Year: 2014-2015
Shri Marimuthu Parthiban, Vs. The Dy. Commissioner of
No.7, Wimco Nagar, Income Tax,
Vivekananda Street, Non Corporate Circle-5,
Thiruvottiyur, Chennai.
Chennai-600 057.
[PAN: AKCPP 3622 M]
(Petitioner) (,-यथ//Respondent)
Petitioner by : Shri. K. Balaji, Adv.
Respondent by : Shri. Srinivasa Rao Vana, JCIT.
सन
ु वाई क तार ख/Date of Hearing : 02-11-2018
घोषणा क तार ख /Date of Pronouncement : 02-11-2018
आदे श / O R D E R
PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER
Assessee through this Miscellaneous Petition pleads for reinstating its Appeal No.2653/CHNY/2017 which was dismissed for default, for non appearance of the assessee.
:- 2 -: M.P. No.174/CHNY/2018
2. Since the assessee has shown a reasonable cause for not entering appearance, we re-call the order in ITA No.2653/CHNY/2017. The appeal is re-fixed for hearing on 17th January, 2019. There shall be no fresh notice to parties since the date is declared in the open court.
3. In the result, the Miscellaneous Petition stands allowed.
Order pronounced in the open court at the time of hearing on Friday, the 2nd November, 2018, at Chennai.
Sd/- Sd/-
ध#ु व$
ु आर.एल रे %डी) (अ ाहम पी. जॉज )
(DUVVURU RL REDDY) (ABRAHAM P. GEORGE)
या(यक सद य/JUDICIAL MEMBER लेखा सद य/ACCOUNTANT MEMBER
चे नई/Chennai
दनांक/Dated: 2nd November, 2018.
TLN आदे श क # त$ल%प अ&े%षत/Copy to:
1. अपीलाथ(/Appellant 3. आयकर आयु)त (अपील)/CIT(A) 5. %वभागीय # त न.ध/DR
2. #/यथ(/Respondent 4. आयकर आय) ु त/CIT 6. गाड फाईल/GF