Income Tax Appellate Tribunal - Chennai
Nambiar Sree Vidhya, The Nilgiris vs Dcit, Ootacamund on 16 January, 2018
आयकर अपील य अ
धकरण, 'ए' यायपीठ, चे नई
IN THE INCOME TAX APPELLATE TRIBUNAL
"A" BENCH, CHENNAI
ी एन.आर.एस. गणेशन, या यक सद य एवं ी एम बाला गणेश, लेखा सद य
केसम#
BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND
SHRI, M. BALAGANESH ACCOUNTANT MEMBER
आयकर अपील सं./I.T.A.No.962/Mds./2017
नधा रण वष /Assessment year : 2013-14
Smt.Nambiar Sree Vidhya, Vs. The Deputy Commissioner of
No.24-A, Villa Chantelle Higgins Road, Income Tax, Circle-1,
Ootacamund 643 001. Ootacamund,The Nilgiris.
[PAN EOBPS 2279 A ]
(अपीलाथ%/Appellant) (&'यथ%/Respondent)
अपीलाथ क ओर से/ Appellant by : None
यथ क ओर से /Respondent by : Mr.S.Bharathi, CIT D.R
सन
ु वाई क तार ख/Date of Hearing : 16 -01-2018
घोषणा क तार ख /Date of Pronouncement : 16 -01-2018
आदे श /O R D E R
PER M. BALAGANESH, ACCOUNTANT MEMBER:
This appeal of the assessee arises out of the order of the ld Commissioner of Income Tax (Appeals)-3, Coimbatore in ITA No. 358/15- 16 dated 10.11.2016.
2. When the appeal was taken up for hearing, nobody appeared on behalf of the assessee to pursue the appeal. Therefore, we are of the opinion that the assessee is not interested in conducting the case, hence following the decision of the Delhi Bench of the Tribunal in the case of :- 2 -: ITA No.962/Mds./2017 C.I.T. vs. Multiplan (India) Ltd.(38 ITD 320) (Del.), we hereby dismiss the appeal filed by the assessee in limine.
3. In the result, the appeal of assessee is dismissed.
Order pronounced in the open court after conclusion of hearing on the 16th January, 2018.
Sd/- Sd/-
(एन.आर.एस. गणेशन) (एम बाला गणेश)
(N.R.S. GANESAN) (M. BALAGANESH)
या यक सद य/Judicial Member लेखा सद य /ACCOUNTANT MEMBER
चे(नई/Chennai,
)दनांक/Dated: 16th January, 2018.
K S Sundaram
आदे श क त+ल,प अ-े,षत/Copy to:
1. अपीलाथ Appellant 2. यथ /Respondent 3. आयकर आयु.त(अपील)/CIT(A)
4. आयकर आयु.त/CIT 5. ,वभागीय त न0ध/DR 6. गाड फाईल/GF