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Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR
Before: DR. M. L. MEENA & SH. ANIKESH BANERJEE
These three appeals have been filed by the assessee against the order of the Ld. CIT(A) National Faceless Appeal Centre (NFAC), Delhi even dated 30.09.2021 in respect of Assessment Years 2013-14 to 2015- 16.
At the time of hearing, the ld. DR has submitted that the appellant assessee has not filed grounds of appeal with the Memorandum of Appeal attention of the Bench that the defects communicated vide reminder letters dated 09.03.2022 and 31.05.2022 reads as under:
Grounds of appeal
before ITAT are not filed. 2. Name of Respondent on Cause Title is not correctly filled in. 3. Respondents’ Personal information is not correctly filled in. 4. Column no 4 of appeal details is not completely filled in. 5. Power of attorney is not filed on stamp paper of Rs.350/-. 6. Tribunal fee is deposited under wrong head. 7. Form of verification is not completely filled in.
However, the appellant assessee has not yet removed the defects communicated to the appellant vide registry as above.
In view of the matter, the appeals filed by the assessee are liable to be rejected as defective appeals.
Accordingly, all these three subject appeals of the assessee are dismissed as not maintainable.
Order pronounced in the open court on 28.02.2023