Income Tax Appellate Tribunal - Delhi
M/S. Lakhani Rubber Udyog (P) Ltd., ... vs Acit, Faridabad on 15 February, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES "D" : DELHI
BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER
AND
SHRI O.P. KANT, ACCOUNTANT MEMBER
ITA.No.6953/Del./2014
Assessment Year 2010-2011
M/s. Lakhani Rubber
Udyog (Pvt.) Ltd., vs. The ACIT,
Plot No.265, Sector-24, Circle-II,
Faridabad.PAN AAACL3111E Faridabad.
(Appellant) (Respondent)
For Assessee : -None-
For Revenue : Shri Amit Jain, CIT-D.R.
Date of Hearing : 15.02.2018
Date of Pronouncement : 15.02.2018
ORDER
PER BHAVNESH SAINI, J.M.
This appeal by assessee has been directed against the order of the Ld. CIT(A)-2, Faridabad, dated 12th November, 2014, for the A.Y. 2010-2011.
2. The assessee-company has been notified the date of hearing through registered post. However, none appeared on behalf of the assessee-company despite service of the notice. It, 2 ITA.No.6953/Del./2014 M/s. Lakhani Rubber Udyog (Pvt) Ltd., Faridabad.
therefore, appears that assessee-company is no more interested in prosecuting the appeal. Therefore, the appeal of the assessee- company is liable to be dismissed.
3. In view of the above and having regard to Rule 19(2) of Income Tax Appellate Tribunal Rules and following various decisions of Delhi Bench of the Tribunal including that of Multiplan India Ltd., 38 ITD 320 (Del.); Hon'ble Madhya Pradesh High Court decision in the case of Estate of Late Tukojirao Holkar vs. CWT 223 ITR 480 (MP), and also the decision of Hon'ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) wherein their Lordships held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the same, the appeal of the assessee is dismissed as un-admitted.
4. In the result, appeal of the assessee is dismissed.
Order pronounced in the open Court.
Sd/- Sd/-
(O.P. KANT) (BHAVNESH SAINI)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Delhi, Dated 15th February, 2018 VBP/-
3
ITA.No.6953/Del./2014 M/s. Lakhani Rubber Udyog (Pvt) Ltd., Faridabad.
Copy to
1. The appellant
2. The respondent
3. CIT(A) concerned
4. CIT concerned
5. D.R. ITAT 'd' Bench, Delhi
6. Guard File.
// BY Order // Assessment. Registrar : ITAT Delhi Benches :
Delhi.