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Income Tax Appellate Tribunal - Delhi

M/S. Isha Natural Beauty Products And ... vs Dcit, New Delhi on 5 March, 2018

                IN THE INCOME TAX APPELATE TRIBUNAL

                     DELHI BENCH "D": NEW DELHI

             BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER
                                  AND
             SHRI WASEEM AHMED, ACCOUNTANT MEMBER


                       ITA No. 2549/DEL/2016
                            A.Y.: 2012-13

M/S ISHA NATURAL BEAUTY PRODUCTS              VS. DCIT, CIRCLE 12(2),
AND WELLNESS PVT. LTD.,                           NEW DELHI
333/1, DAYA COMPLEX, NH-8,
RANGPURI,
DELHI - 110 037
(PAN: AACCI0023N)
(Appellant)                                        (Respondent)

                Assessee by   : None
                Department by : Sh. Amit Jain, Sr. DR

                                 ORDER
PER H.S. SIDHU, JM

This appeal filed by the Assessee is directed against the Order dated 01.03.2016 of the Ld. CIT(A)-4, New Delhi relevant to assessment year 2012-13.

2. In these cases the Notice was sent to the Assessee for hearing by Regd. AD Post for today i.e. 05.03.2018 at the address mentioned in Form No. 36 vide Column No. 10.

3. On 05.03.2018, neither the assessee nor its Authorised Representative attended the hearing; not filed any Application for adjournment by the Assessee, hence, we are of the view that no useful purpose would be served to serve the notice again and again to the assessee. In view of above, it is thus inferred that the assessee is not interested in prosecution of its Appeal.

4. Having regard to Rule 19(2) of ITAT Rules and following various decisions of Delhi Bench of the Tribunal including that of Multiplan India Ltd. : 38 ITD 320 (Delhi) and Hon'ble Madhya Pradesh High Court's decision in Estate of Late Tukojirao Holkar vs. CWT; 223 ITR 480 (MP), we treat this appeal as unadmitted and dismiss the same. We would like to clarify that subsequently if the assessee explains the reasons for non appearance and if the Bench is so satisfied, the matter may be recalled for the purpose of adjudication of the Appeal.

5. In the result, the Appeal of the assessee is dismissed in limine.

Order pronounced on 05-03-2018.

                 Sd/-                                           SD/-
       [WASEEM AHMED]                                     [H.S. SIDHU]
     ACCOUNTANT MEMBER                                 JUDICIAL MEMBER



Date:05/03/2018

SRBhatnagar

Copy forwarded to: -
1.   Appellant    2.   Respondent     3. CIT   4.CIT (A)   5.    DR, ITAT



                            TRUE COPY                      By Order,

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