M/S Classic Sound And Vision vs. The Ito Ward 2(3) Indore

1 Income Tax Appeal No.113/2005 (M/s. Classic Sound & Vision Versus The ITO, Ward 2 (3), Indore) Indore, Dated 02.02.2018 None for the appellant. Ms. Veena Mandlik, learned counsel for the respondent / Income Tax Department. As per record, notice has been duly served to the respondent. Today, no one is appearing on behalf of the appellant. Earlier also, when this this matter was listed on 25.01.2018, no one gave appearance on behalf of the appellant. Accordingly, Income Tax Appeal No.113/2005 is dismissed for want of prosecution. (P.K. Jaiswal) (Virender Singh) Judge Judge Pithawe RC Ramesh Chandra Pithwe Digitally signed by Ramesh Chandra Pithwe DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=5657c7dcce52095b400cf9f273e8b1 cd636bdbf86f330909bb87923adec1e27a, cn=Ramesh Chandra Pithwe Date: 2018.02.08 17:26:54 +05'30'