PRASHANT SHIVRAJBHAI VERMA,GANDHINAGAR vs. THE DCIT, CENTRAL CIRCLE-1(1), AHMEDABAD

ITA 1349/AHD/2018Status: DisposedITAT Ahmedabad18 February 2020AY 2009-102 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal found no material to rebut the findings of the CIT(A) and therefore dismissed both appeals filed by the assessee.

What were the facts?

The assessee filed two appeals before the ITAT against the order of the CIT(A). The assessee failed to appear for the hearing and did not substantiate the genuineness of their claims with relevant evidence.

What were the issues?

The primary issue was the assessee's failure to substantiate their claims and appear for the hearing, leading to the dismissal of their appeals.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “SMC” BENCH

Before: Shri Amarjit Singh

For Respondent: Shri Lalit P. Jain, Sr. D.R

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

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