Income Tax Appellate Tribunal - Delhi
Paras Traders Pvt. Ltd., New Delhi vs Ito, New Delhi on 10 January, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'F' NEW DELHI
BEFORE SMT DIVA SINGH, JUDICIAL MEMBER
AND
SH.A.N.MISHRA, ACCOUNTANT MEMBER
I.T.A .No.-2696 & 2697/Del/2010
(ASSESSMENT YEAR-1997-98 & 1998-99)
Paras Traders Pvt.ltd., Vs ITO,
108, Ansal Bhawan, Ward-14(1),
16, K.G.Marg, New Delhi. New Delhi.
PAN-AACCP6056G
(APPELLANT) (RESPONDENT)
Assessee by None
Revenue by Sh.F.R.Meena, Sr.DR
Date of Hearing 15.11.2016
Date of Pronouncement 10.01.2017
ORDER
PER DIVA SINGH, JM
Both these appeals have been filed by the assessee assailing the correctness of the order dated 03.03.2010 of CIT(A)-XVII, New Delhi pertaining to 1997-98 & 1998-99 assessment years on various grounds.
2. However, at the time of hearing, no one was present on behalf of the assessee. The appeals were passed over twice. In the third round also, the position remained the same neither the assessee was present nor any request for adjournment has been moved. The record shows that on the last date of hearing also i.e. 11.08.2016, no one was present on behalf of the assessee. Similarly on 05.05.2016, it was adjourned on the request of the assessee. In these circumstances, it can be safely presumed that the assessee is not serious in pursuing the present appeals and the appeals are dismissed in limine. Support is drawn from the order of the Tribunals in Commissioner of Income-Tax vs. Multiplan India (P) Ltd.; 38 ITD 320 (Del) and Estate of Late Tukojirao Holkar vs. CWT: 223 ITR 480 (M.P).
3. Before parting it is appropriate to add that in case the assessee is able to show that there was a reasonable cause for non-representation on the date of hearing, it would be at liberty if so advised to pray for a recall of this order. The said order was pronounced on the date of hearing itself in the open Court.
4. In the result, the appeals of the assessee are dismissed in limine. . The order is pronounced in the open court on 10th of January 2017.
Sd/- Sd/-
(A.N.MISHRA) (DIVA SINGH)
ACCOUNTANT MEMBER JUDICIAL MEMBER
*Amit Kumar*
I.T.A .No.-2696 & 2697/Del/2010
Paras Traders Pvt.Ltd. vs ITO
Page 2 of 2
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI
I.T.A .No.-2696 & 2697/Del/2010
Paras Traders Pvt.Ltd. vs ITO