M/S. SHRI VALSAD SAHAKARI KHAND UDYOG MANDLI LTD.,VALSAD vs. THE ACIT, VALSAD CIRCLE, VALSAD

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ITA 2415/AHD/2015Status: DisposedITAT Surat16 May 2019AY 2009-102 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee did not appear for the hearing, indicating a lack of interest in prosecuting the appeal. Therefore, the appeal was dismissed for want of prosecution.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2009-10. The assessee was notified of the hearing date but did not appear.

What were the issues?

Whether the appeal should be dismissed due to the assessee's non-appearance and lack of prosecution.

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI BHAVNESH SAINI & SHRI O.P.MEENA

For Respondent: Shri Prasoon Kabra – Sr.DR
Hearing: 16.05.2019

Page 1 of 2 Shri Valsad Sahakari khand Udyog M. Ltd., Vs. ACIT, Valsad/ITA No.2415/Ahd/2015

आयकर अपील�य अ�धकरण,सुरत �यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A.No.2415/AHD/2015 �नधा�रण वष�/Assessment Year : 2009-10 Shri Valsad Sahakar Khand Udyog M. Vs The Assistant Ltd., . Commissioner of Income N.H.No.8, Parnera Pardi, Valsad. Tax, Valsad. [PAN: AAAAV 0543 Q] अपीलाथ� Appellant ��यथ�/Respondent �नधा�रती क� ओर से /Assessee by: None. राज�व क� ओर से /Revenue by: Shri Prasoon Kabra – Sr.DR

सुनवाई की तारीख/ Date of hearing: 16.05.2019 उ�घोषणा क� तार�ख/Pronouncement on: 16.05.2019 आदेश /O R D E R PER BHAVNESH SAINI, JM: This appeal by the assessee has been directed against the order of 1. Learned Commissioner of Income Tax (Appeals)[ld.CIT(A)]-Valsad dated 05.06.2015 for assessment year 2009-10.

The assessee has been notified the date of hearing through 2. registered post, however none appeared on behalf of the assessee. It therefore appears assessee is no more interested in prosecuting the appeal. Therefore, appeal of the assessee is liable to be dismissed unadmitted. We relied upon the order of ITAT Delhi Bench in the case

Page 2 of 2 Shri Valsad Sahakari khand Udyog M. Ltd., Vs. ACIT, Valsad/ITA No.2415/Ahd/2015

of CIT Vs. Multiplan India Ltd., 38 ITD 320 (Delhi), we accordingly, dismiss the appeal of the assessee for want of prosecution.

In the result, appeal of the assessee is dismissed. 3. The order pronounced in the open court 16-05-2019. 4. Sd/- Sd/- (O.P.MEENA) (BHAVNESH SAINI) (लेखासद�यकेसम� /ACCOUNTANT MEMBER) (�याियकसद�यतथा/JUDICIAL MEMBER) सुरत/ Surat, �दनांक Dated: 16th May , 2019/S.Gangadhara Rao, Sr.PS Copy of order sent to- Assessee/AO/Pr. CIT/ CIT (A)/ ITAT (DR)/Guard file of ITAT. By order / / TRUE COPY / / Assistant Registrar, Surat

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