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Sri S.rajesh Kumar, Chennai v. Dcit, Chennai

Sri S.rajesh Kumar, Chennai v. Dcit, Chennai

(Income Tax Appellate Tribunal, Chennai)

Income Tax Appeal No. 2131/Chny/2012 | 26-08-2013

PER Dr.O.K.NARAYANAN, VICE-PRESIDENT These appeals are filed by the assessee for the assessment years 2003-04, 2005-06, 2006-07 and 2007-08. These appeals are directed against the common order of the Commissioner of Income-tax(Appeals)-I at Chennai, dated 17-10-2012. - - ITA 2128 to 2131 of 2012 2

2. When these appeals were called on for hearing, nobody was present for the assessee inspite of notice. In these circumstances these appeals are dismissed in limine for want of prosecution. Order pronounced in the open court at the time of hearing on Monday, the 26 th of August, 2013 at Chennai. Sd/- Sd/- (S.S.Godara) (Dr. O.K.Narayanan) Judicial Member Vice-President Chennai, Dated, the 26 th August, 2013. V.A.P. Copy to: 1. Appellant

2. Respondent

3. CIT

4. CIT(A)

5. DR

6. GF.

Advocate List
Bench
  • SHRI S.S.GODARA, JUDICIAL MEMBER
Eq Citations
  • LQ/ITAT/2013/7098
Head Note

Income Tax — Appeals — Dismissal — Non-appearance — Order of Commissioner of Income-tax(Appeals)-I at Chennai, dated 17-10-2012, dismissing appeals for want of prosecution, upheld.