Income Tax Appellate Tribunal - Jaipur
M/S Ascent Build Home Developers P Ltd., ... vs Acit, Alwar on 26 October, 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. 700/JP/2017
fu/kZkj.k o"kZ@Assessment Year :2008-09
M/s Ascent Buildhome Developers Ltd, cuke The ACIT, Circle-2,
J-100, Ashok Chowk, Adarsh Nagar, Vs. Alwar.
Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFCA5891D
vihykFkhZ@Appellant izR;FkhZ@Respondent
fu/kZkfjrh dh vksj ls@ Assessee by : None
jktLo dh vksj ls@ Revenue by : Shri Rajendra Singh (Addl. CIT)
lquokbZ dh rkjh[k@ Date of Hearing : 23/10/2017
mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 26/10/2017
vkns'k@ ORDER
PER: VIKRAM SINGH YADAV, A.M. This is an appeal filed by the assessee against the ex-parte order of Ld. CIT(A), Alwar dated 31.07.2017 for A.Y. 2008-09.
2. None appeared on behalf of the assessee nor any adjournment application was submitted by the assessee or its Authorised Representative. From perusal of records, it is noted that the notice 2 ITA No. 700/JP/2017 M/s Ascent Buildhome Developer (P) Ltd.. Vs. ACIT scheduling the hearing in the matter for today was duly received by MD. Hamid on 15.09.2017 and inspite of that, there is complete lack of seriousness on part of the assessee and its AR in attending to the scheduled hearing. It thus seems that the assessee is not interested to pursue its case seriously, so in the present circumstances of the case, following the decision of Delhi Bench of ITAT in the case of CIT Vs. Multiplan India (P) Ltd., [1991] 38 ITD 320 and also the judgment of the Hon'ble M.P. High Court in the case of Estate of Late Tukhoji Rao Holkar Vs. CWT [1997] 223 ITR 480, the appeal of the assessee is dismissed in limine.
3. Before parting, it is appropriate to add that in case the assessee is serious in pursuing the appeal filed, it would be at liberty if so advised to pray for a recall of this order by moving an appropriate application and by giving an undertaking that it shall not abuse the time of the Court.
Pronounced in the Open Court on 26.10.2017 Sd/- Sd/-
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(Kul Bharat) (Vikram Singh Yadav)
U;kf;d lnL;@Judicial Member ys[kk lnL;@Accountant Member
3 ITA No. 700/JP/2017
M/s Ascent Buildhome Developer (P) Ltd.. Vs. ACIT Tk;iqj@Jaipur fnukad@Dated:- 26/10/2017.
*Santosh vkns'k dh izfrfyfi vxzfs 'kr@Copy of the order forwarded to:
1. vihykFkhZ@The Appellant- M/s Ascent Buildhome Developers Ltd., J-100, Ashok Chowk, Adarsh Nagar, Jaipur.
2. izR;FkhZ@ The Respondent- ACIT, Circle-2, Alwar.
3. vk;dj vk;qDr@ CIT
4. vk;dj vk;qDr@ CIT(A)
5. foHkkxh; izfrfuf/k] vk;dj vihyh; vf/kdj.k] t;iqj@DR, ITAT, Jaipur.
6. xkMZ QkbZy@ Guard File {ITA No. 700/JP/2017} vkns'kkuqlkj@ By order, lgk;d iathdkj@Asst. Registrar