Income Tax Appellate Tribunal - Chennai
The Ammapet Urban Co Op Bank Ltd., Salem vs Addl.Cit Range 1, Salem on 22 May, 2019
आयकर अपीलीय अिधकरण, ''डी'' ायपीठ, चे ई
IN THE INCOME-TAX APPELLATE TRIBUNAL 'D' BENCH, CHENNAI
ी ए. मोहन अलंकामणी, लेखा सद एवं ी धु ु आर.एल रे ी, ाियक सद के सम
Before Shri A. Mohan Alankamony, Accountant Member &
Shri Duvvuru RL Reddy, Judicial Member
आयकर अपील सं./I.T.A.Nos.2090, 2091 & 2092/Chny/2018
िनधारण वष/Assessment Years: 2009-10, 2010-11 & 2011-12
The Ammapet Urban Co-op. Bank Ltd., The Additional Commissioner of
273B, Thiru Vi Ka Road, Ammapet, Vs. Income Tax, Range 1
Salem 636 003. No.3, Gandhi Road,
Salem 636 007.
[PAN: AAAAT7795G]
(अपीलाथ /Appellant) ( थ /Respondent)
अपीलाथ की ओर से / Appellant by : None
थ की ओर से/Respondent by : Shri M.S. Nethra Pal, JCIT
सु नवाई की तारीख/ Date of hearing : 16.05.2019
घोषणा की तारीख /Date of Pronouncement : 22.05.2019
आदे श /O R D E R
PER DUVVURU RL REDDY, JUDICIAL MEMBER:
These three appeals filed by the assessee are directed against different orders of the Ld. Commissioner of Income Tax (Appeal), Salem, all dated 18.01.2018 relevant to the assessment years 2009-10, 2010-11 and 2011-12.
2. When the appeals of the assessee are taken up for hearing, the Bench observed that the appeals of the assessee are found to have been filed late by 101 days before the Tribunal. The assessee has not filed petition for condonation of delay, despite service of defect memo. Despite 2 I.T.A. Nos. 2090-2092/Chny/18 service of notice, none appeared on behalf of the assessee or the assessee has filed any vakalat/power of attorney in favour of any Advocate/C.A. to represent its case before the Tribunal or any adjournment petition filed by the assessee. However, one Shri K. Venkatesh Prabhu, CA has filed an adjournment petition, which stands rejected in the absence of vakalat/power of attorney in favour of the CA. Thus, we are of the opinion that the appeals filed by the assessee are not maintainable and liable to be dismissed. Accordingly, the appeals filed by the assessee are dismissed.
3. In the result, all the appeals filed by the assessee are dismissed.
nd Order pronounced on the 22 May, 2019 in Chennai.
Sd/- Sd/- (A.MOHAN ALANKAMONY) (DUVVURU RL REDDY) ACCOUNTANT MEMBER JUDICIAL MEMBER Chennai, Dated, 22.05.2019 Vm/-
आदे श की ितिलिप अ ेिषत/Copy to: 1. अपीलाथ /Appellant, 2. थ / Respondent, 3. आयकर आयु (अपील)/CIT(A), 4. आयकर आयु /CIT, 5. िवभागीय ितिनिध/DR & 6. गाड फाईल/GF.