JAGDISHBHAI R. PATEL Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THIS is the assessee's appeal against the order of Ld. CIT(A), Gandhinagar dated 30 -08 -2010.

(2.) THE assessee has taken following grounds of appeal: -

(3.) AT the time of hearing none appeared on behalf of the assessee despite the that fact that notice for today's hearing was sent to him. No application for adjournment was also filed by the assessee. So, we proceeded to decide the appeal after hearing ld. DR.