Income Tax Appellate Tribunal - Chennai
Tata International Ltd. (For ... vs Acit, Vellore on 3 August, 2018
आयकर अपील य अ धकरण, 'डी' यायपीठ, चे नई।
IN THE INCOME TAX APPELLATE TRIBUNAL
'D' BENCH: CHENNAI
ी अ ाहम पी. जॉज, लेखासद य एवं
ी धु वु आर.एल. रे डी, या यक सद य के सम
BEFORE SHRI ABRAHAM P.GEORGE, ACCOUNTANT MEMBER AND
SHRI DUVVURU R.L. REDDY, JUDICIAL MEMBER
Miscellaneous Petition No.134/Chny/2018
(In ITA No.349/Chny/2017)
!नधा"रण वष" /Assessment Year: 2012-13
M/s.Tata International Ltd., Vs. The Asst. Commissioner -
(for Amalgamated Erstwhile- of Income Tax,
Bachi Shoes Ltd.), Circle-1,
147, SIDCO Industrial Estate, Vellore.
SIDCO, Ranipet, .
Tamil Nadu-632 403.
[PAN: AABCB 2609 J]
(अपीलाथ%/Appellant) (&'यथ%/Respondent)
अपीलाथ% क( ओर से/ Appellant by : Mr.A.Mahesh, CA
&'यथ% क( ओर से /Respondent by : None
सुनवाई क( तार ख/Date of Hearing : 03.08.2018
घोषणा क( तार ख /Date of Pronouncement : 03.08.2018
आदे श / O R D E R
PER ABRAHAM P.GEORGE, ACCOUNTANT MEMBER:
Assessee through this Miscellaneous Petition pleads for reinstating its appeal No.349/Chny/2017 which was dismissed for default, for non-appearance of the assessee.
2. Since the assessee has shown a reasonable cause for not entering appearance, we recall the order in ITA No.349/Chny/2017. The appeal is re-fixed for MP No.134/Chny/2018 (in ITA No.349/Chny/2017) :- 2 -:
hearing on 03.10.2018. There shall be no fresh notice to parties since the date is declared in the open Court.
3. In the result, the Miscellaneous Petition stands allowed.
Order pronounced in the open Court on Friday, the 3rd day of August, 2018, in Chennai.
Sd/- Sd/-
(धु वु आर.एल. रे डी) (अ ाहम पी. जॉज)
(DUVVURU R.L. REDDY) (ABRAHAM P.GEORGE)
या!यक सद य/JUDICIAL MEMBER लेखा सद य/ACCOUNTANT MEMBER
चे नई/Chennai,
.दनांक/Dated: August 03, 2018.
TLN
आदे श क( &!त/ल0प अ1े0षत/Copy to:
1. अपीलाथ%/Appellant 4. आयकर आयु2त/CIT
2. &'यथ%/Respondent 5. 0वभागीय &!त!न ध/DR
3. आयकर आयु2त (अपील)/CIT(A) 6. गाड" फाईल/GF