Income Tax Appellate Tribunal - Delhi
Sh. Raj Krishna Puri, New Delhi vs Ito, New Delhi on 3 January, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "F", NEW DELHI
BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER
AND
MS. SUCHITRA KAMBLE, JUDICIAL MEMBER
ITA No.5426/Del/2014
Assessment Year : 2009-10
Raj Krishna Puri, ITO, Ward- 25(2),
C-25, Lawrence Road, New Delhi.
Vs.
Indl. Area, New Delhi.
PAN : AJAPP1520D
(Appellant) (Respondent)
Assessee by : None
Department by : Shri Atiq Ahmad, Sr.DR
Date of hearing : 03-01-2018
Date of pronouncement : 03-01-2018
ORDER
PER R. K. PANDA, AM :
This appeal filed by the assessee is directed against the order dated 31.07.2014 of CIT(A)- XVIII, New Delhi relating to assessment year 2009-10.
2. At the request of the assessee on 24.10.2017, the matter was adjourned to 03.01.2018. However, when the name of the assessee was called today, none appeared on behalf of the assessee nor any petition seeking adjournment of the case was filed. This type of attitude shows that the assessee is not interest in prosecuting the appeal filed by him. Therefore, following the decision of the Tribunal in the case of Multiplan (India) Ltd. reported in 38 ITD 320 and the 2 ITA No.5426/Del/2014 decision of the Hon'ble Madhya Pradesh High Court in the case of Late Tukojirao Holkar reported in 223 ITR 480 (MP), the appeal filed by the assessee is dismissed in-limine. However, if the assessee through proper application can justify such non-appearance on the date of hearing, the Tribunal may at its discretion recall the order.
3. In the result, the appeal filed by the assessee is dismissed.
Order pronounced in the open Court at the time of hearing itself i.e. on this 03rd January, 2018.
Sd/- Sd/-
(SUCHITRA KAMBLE) (R. K. PANDA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 03-01-2018.
Sujeet
Copy of order to: -
1) The Appellant
2) The Respondent
3) The CIT
4) The CIT(A)
5) The DR, I.T.A.T., New Delhi
By Order
//True Copy//
Assistant Registrar
ITAT, New Delhi