Income Tax Appellate Tribunal - Delhi
Smt. Veermati, Baghpat vs Ito, Uttar Pradesh on 20 March, 2017
ITA No. 6406/Del./2016
Assessment Year: 2009-10
IN THE INCOME TAX APPELLATE TRIBUNAL
(DELHI BENCH "SMC" NEW DELHI)
BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER
ITA No. 6406/Del./2016
Assessment Year: 2009-10
Veermati Vs. ITO
L/H and W/o. of Lt. Sh. Hari Baraut,
Verma, M/s. Hari Har Services Distt. Baghpat,
Station, 254, Ward No.10, Uttar Pradesh
Indrapuri, Tatiri Distt.
Baghpat
(Applicant) (Respondent)
(PAN: BJAPS3629B)
Assessee by: None
Revenue by: Ms. Bedobina Chaudhari, Sr. DR
Date of hearing 20/03/2017
Date of pronouncement 20/03/2017
ORDER
PER B.P. JAIN, ACCOUNTANT MEMBER:
1. This appeal of the assessee arises from the order of ld. CIT(A), Meerut vide order dated 4.8.2016 for the A.Y. 2009-10.
2. None appeared in the present case in spite of valid service of notice and therefore keeping in view the provisions of Rule 19(2) of Income Tax (Appellate Tribunal) Rules 1963, as were considered in the Page 1 of 3 case of CIT vs. Multi Plan India Ltd. 38 ITD 320 (Delhi), the assessee's appeal is dismissed.
3. I also rely upon the decision of Hon'ble M.P. High Court in the case of Estate of Late Tukojira Holker vs. CW2 220 ITR 480 and the decision of Hon'ble Supreme Court in the case of Bhatta Chargee and Anr. In ITA 118 page 461, relevant pages 477 and 478 in this regard.
4. Respectfully following the above decisions of various courts of law, I dismiss the appeal of the assessee with liberty to recall the appeal on movement of proper application.
5. In the result, the appeal of the assessee is dismissed.
6. Pronounced in the open court on 20.03.2017.
(B.P. JAIN) ACCOUNTANT MEMBER Dated: 20.03.2017 Narender Copy forwarded to:
1) Appellant
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2) Respondent
3) CIT
4) CIT (Appeals)
5) DR: ITAT
ASSISTANT REGISTRAR
Date
Draft dictated on 20.03.2017
Draft placed before author 20.03.2017
Draft proposed & placed before the second member Draft discussed/approved by Second Member. Approved Draft comes to the Sr.PS/PS 20 .3.2017 Kept for pronouncement on File sent to the Bench Clerk 20.3.2017 Date on which file goes to the AR Date on which file goes to the Head Clerk. Date of dispatch of Order.
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