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Income Tax Appellate Tribunal, “B” BENCH, CHENNAI
Before: SHRI GEORGE MATHAN & SHRI S. JAYARAMAN
आदेश/ O R D E R
PER S. JAYARAMAN, ACCOUNTANT MEMBER :
The assessee filed these appeals against the orders of the Commissioner of Income Tax (Appeals)-1, Madurai in 005/10-11, 113/09-10, 115/09-10, 006/10-11 & 112/09-10 all dated 28.11.2017 for assessment years 1996-97 & 1997-98.
:-2-: to 1009/Chny/2018
The assessee has been issued notices to rectify the following defects:
Appeal fee is short in some of the appeals.
2. Appeal time barred by 53 days. Condonation petition to be filed on affidavit original. 3. Respondent name wrongly filled in. 4. One original/certified copy of original order of CIT(A) not filed. 5. Tribunal fee challan not in order/ Challan not attested – original challan placed..
At the time of hearing, none was present for the assessee nor any communication was received. Since, defects are not being cured, inspite of adequate opportunities, all these appeals are dismissed in-limini.
In the result, the assessee’s appeals in 1005, 1006, 1007, 1008 & 1009/Chny/2018 for assessment year 1996-97 & 1997-98 are dismissed.
Order pronounced in the open court on 26th December, 2018 at Chennai.