Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Income Tax Appellate Tribunal - Hyderabad

Rajendra Prasad Agarwal, Sec'Bad, ... vs Jcit, Range-10, Hyderabad, Hyderabad on 27 September, 2017

                                           1


                IN THE INCOME TAX APPELLATE TRIBUNAL
                HYDERABAD "SMC-B" BENCH : HYDERABAD

              BEFORE SHRI D. MANMOHAN, VICE PRESIDENT

                             ITA.No.872/Hyd/2016
                           Assessment Year 2007-2008

 Rajendra Prasad Agarwal,                vs. JCIT, Range-10,
 Secunderabad.                               Hyderabad.
 PAN: AAKPA8671K
 (Appellant)                                   (Respondent)


                          For Assessee: None
                          For Revenue : Smt. N. Swapna, DR

                     Date of Hearing : 27.09.2017
             Date of Pronouncement : 27.09.2017

                                       ORDER

PER D. MANMOHAN, VP.

This appeal by assessee is directed against the order passed by Ld. CIT(A)-9, Hyderabad and it pertains to A.Y. 2007-2008. Though the appeal was posted from time to time, at the request of assessee or Ld DR the case was adjourned and finally posted for hearing on 27.09.2017. None appeared on behalf of assessee. Therefore, I proceed to dispose of the appeal ex-parte, qua the assessee.

2. Assessee is engaged in the business of manufacturing and trading in Iron and Steel. For the year under consideration assessee admitted total income of Rs.40,47,040/-. The case was taken up for scrutiny and upon taking into consideration the contentions of the assessee, several additions were made particularly concerning short term capital gains and business income and accordingly arrived at net taxable income of Rs. 41,48,687/-. On an appeal filed by the assessee, Ld. CIT(A) gave partial relief and thus assessee is in appeal before the Tribunal.

3. At this stage, no material was placed on behalf of the assessee to contradict the findings of Ld. CIT(A). Therefore, I find no other alternative except to dismiss the 2 appeal of the assessee. Pronounced accordingly in the open court on 27th September, 2017.

Sd/-

(D. MANMOHAN) VICE PRESIDENT Hyderabad, Dated: 27th September, 2017 OKK, Sr.PS Copy to

1. Tejprakash Toshniwal, Advocate, 4-1-6/4, Ramkote, Hyderabad-500095.

2. JCIT, Range-10, Hyderabad.

3. CIT (A)-9, Hyderabad.

4. Pr. CIT-6, Hyderabad.

5. D.R. ITAT "B-SMC" Bench, Hyderabad.

6. Guard File