Income Tax Appellate Tribunal - Jaipur
Shri Ashok Kumar Mantri , Kishangarh vs Income Tax Officer, Ward-1, Kishangarh on 19 December, 2017
vk;dj vihyh; vf/kdj.k] t;iqj U;k;ihB] t;iqj
IN THE INCOME TAX APPELLATE TRIBUNAL,
JAIPUR BENCHES (SMC), JAIPUR
Jh fot; iky jko] U;kf;d lnL; ds le{k
BEFORE: SHRI VIJAY PAL RAO, JUDICIAL MEMBER
vk;dj vihy la-@ITA No. 568/JP/2017
fu/kZkj.k o"kZ@Assessment Year : 2013-14
Shri Ashok Kumar Mantri cuke The ITO,
S/o Kalyan Chand Mantri Vs. Ward-1,
Makrana Road, Industrial Area, Kishangarh.
Madanganj, Kishangarh.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAVPM6010F
vihykFkhZ@Appellant izR;FkhZ@Respondent
fu/kZkfjrh dh vksj ls@ Assessee by : None
jktLo dh vksj ls@ Revenue by : Shri R.A. Verma (Addl.CIT)
lquokbZ dh rkjh[k@ Date of Hearing : 19/12/2017
mn?kks"k.kk dh rkjh[k@ Date of Pronouncement : 19/12/2017
vkns'k@ ORDER
PER: VIJAY PAL RAO, J.M. This appeal by the assessee is directed against the order dated 06.04.2017 of ld. CIT(A), Kishangarhh for the Assessment Year 2013-14.
2. None has appeared on behalf of the assessee when this appeal was called for hearing. It transpires from the record that notice sent through RPA has been received back with the postal remarks that the addressee has left without address. It is further noted that on the earlier occasion 2 ITA 568/JP/17_ Shri Ashok Kumar Mantri Vs. ITO the authorized representative of the assessee has appeared and took adjournment. Therefore, in the facts and circumstances of the case when none has appeared on behalf of the assessee nor any request of adjournment has been filed then it is apparent that the assessee is not interested in perusing and prosecution of the present appeal.
3. So in the circumstances, following the decision of Delhi Bench of ITAT in the case of CIT Vs. Multiplan India (P) Ltd., [1991] 38 ITD 320 and also on 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 not admitted and is dismissed in limine for non prosecution as pronounced in the open Court on 19/12/2017.
Sd/-
¼ fot; iky jko ½ (VIJAY PAL RAO) U;kf;d lnL; @Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 19/12/2017 *Santosh vkns'k dh izfrfyfi vxzfs 'kr@Copy of the order forwarded to:
1. vihykFkhZ@The Appellant- Shri Ashok Kumar Mantri, Kishangarh.
2. izR;Fkh@ The Respondent- The ITO, Ward-1, Kishangarh.
3. vk;dj vk;qDr@ CIT
4. vk;dj vk;qDr¼vihy½@The CIT(A)
5. foHkkxh; izfrfuf/k] vk;dj vihyh; vf/kdj.k] t;iqj@DR, ITAT, Jaipur
6. xkMZ QkbZy@ Guard File (ITA No. 568/JP/17) vkns'kkuqlkj@ By order, lgk;d iathdkj@Asst. Registrar