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Income Tax Appellate Tribunal - Rajkot

Kantilal Gordhanbhai Ghodasara, ... vs The Deputy Commissioner Of Income Tax, ... on 27 January, 2020

           IN THE INCOME TAX APPELLATE TRIBUNAL
                    RAJKOT BENCH, RAJKOT

          Before: Shri Mahavir Prasad, Judicial Member
          and Shri Amarjit Singh, Accountant Member

           [Conducted through E-Court at Ahmedabad]

                      IT(SS)A No. 17 /Rjt/2017
                      Assessment Year 2011-12


     Sh. Kantilal Gordhanbhai              The Dy, CIT,
     Godhasara C/o. Sumit                  Circle-2,
     Shingala "Sumit",                Vs   Rajkot
     Shri Ram park main road,              (Respondent)
     Kalawad Road,
     Op. Atmiya College,
     Rajkot-360005
     PAN: ASTPG3016B
     (Appellant)


      Revenue by:          Shri Arvind Sontakke, Sr. D.R.
      Assessee by:         None

       Date of hearing                     :    16-01-2020
       Date of pronounce ment              :    27-01-2020

                     आदेश /ORDER
PER : AMARJIT SINGH, ACCOUNTANT MEMBER:-

The present appeal filed by the assessee is directed against the order passed by the CIT (A)-11, Ahmedabad on 07-10-2016. The appeal was listed for hearing firstly on 14-01-2020 and thereafter on 16-01-2020. Notice of hearing was sent by RPAD. Neither the assessee nor anybody-else I.T(SS).A No. 17/Rjt/2017 A.Y. 2011-12 Page No 2 Kantilal Gordhanbhai Godhasara vs. Dy. CIT on his behalf has entered appearance on any of the aforesaid dates for hearing. The assessee has failed to substantiate the claim with relevant evidences before the ld. CIT(A). Perusal of the order of CIT (A) shows that all the issues raised by the assessee and the submission made by him in support thereof have duly been considered by the CIT(A). No material has been placed before us to rebut the findings recorded by the CIT (A). In the absence of any material to rebut the reasoning given by the CIT (A) in support of the Conclusion reached by him, we have no alternative except to dismiss the appeal filed by the assessee. We order accordingly. The appeal filed by the assessee stands dismissed.

Order pronounced in the open court on 27-01-2020 Sd/- Sd/-

 (MAHAVIR PRASAD)                        (AMARJIT SINGH)
 JUDICIAL MEMBER                      ACCOUNTANT MEMBER
Ahmedabad : Dated 27/01/2020

आदेश क त ल प अ े षत / Copy of Order Forwarded to:-

1. Assessee
2. Revenue
3. Concerned CIT
4. CIT (A)
5. DR, ITAT, Ahmedabad
6. Guard file.

By order, Assistant Registrar, Income Tax Appellate Tribunal, Rajkot