Income Tax Appellate Tribunal - Chennai
Marimuthu Parthiban, Chennai vs Dcit Ncc-5, Chennai on 24 May, 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]
आयकर अपील सं./I.T.A. No.2653/CHNY/2017
नधा रण वष /Assessment year : 2014-2015
Shri. Marimuthu Parthiban Vs. The Deputy Commissioner of
No.7, Wimco Nagar, Income Tax,
Vivekananda Street, Non Corporate Circle 5,
Thiruvottiyur, Chennai.
Chennai 600 057.
[PAN AKCPP 3622M]
(अपीलाथ-/Appellant) (./यथ-/Respondent)
अपीलाथ क ओर से/ Appellant by : None
यथ क ओर से /Respondent by : Shri. AR.V. Sreenivasan, IRS, JCIT.
सन
ु वाई क तार ख/Date of Hearing : 24-05-2018
घोषणा क तार ख /Date of Pronouncement : 24-05-2018
आदे श / O R D E R
PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER
This appeal of the assessee is directed against an order dated 29.08.2017 of the ld. Commissioner of Income-tax (Appeals)-5, Chennai.
2. We find that a notice dated 02.05.2018 was sent / served on the assessee on 11.05.2018, which pointed out various defects in :- 2 -: ITA No.2653/CHNY /2017 the appeal. Date of hearing was also informed. However, such defects were not rectified nor did anybody appear on behalf of the assessee, when the appeal was called up for hearing today. Hence, it is inferred that the assessee is not interested in prosecuting the appeal. Following the decision of the Delhi Bench of the Tribunal in the case of CIT v. Multiplan (India) Ltd. (38 ITD 320) (Del), we dismiss the appeal filed by the assessee, for non-prosecution and non rectification of defects.
3. In the result, the appeal of the assessee is dismissed. Order pronounced on Thursday, the 24th day of May, 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:24th May, 2018.
KV
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 आयु*त/CIT 6. गाड फाईल/GF