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[Cites 1, Cited by 1]

Income Tax Appellate Tribunal - Delhi

Akshat Bansal, Dehradun vs Dcit, Dehradun on 9 January, 2017

                      IN THE INCOME TAX APPELLATE TRIBUNAL
                          DELHI BENCH: 'SMC-II' NEW DELHI

                    BEFORE SMT DIVA SINGH, JUDICIAL MEMBER

                               I.T.A .No.-4844/Del/2016
                           (ASSESSMENT YEAR-2010-11)
                 Akshat Bansal,            Vs DCIT,
                 132-Doon Palm City,           Central Circle,
                 Pathri Bagh, Dehradun.        Ground Floor, 16A-Cross
                 PAN-AIFPB5542H                Road, Dehradun
                 (APPELLANT)                   (RESPONDENT)

                 Assessee by                        None
                 Revenue by                    Sh.F.R.Meena, Sr.DR
                 Date of Hearing                          10.11.2016
                 Date of Pronouncement                    09.01.2017

                                            ORDER

The present appeal has been filed by the assessee assailing the correctness of the order dated 31.03.2016 of CIT(A)-2, Agra (Campt at Dehradun) pertaining to 2010-11 assessment year on various grounds.

2. However, at the time of hearing, no one was present on behalf of the assessee. The appeal was passed over twice. In the third round also, the position remained the same. The record shows that the notice for the specific date of hearing has been issued on 06.10.2016 at the address given in Form No.36, Column No.-10 which has not come back unserved. Accordingly, in the peculiar facts and circumstances of the present case, it can be safely presumed that the assessee is not serious in pursuing the present appeal. Accordingly in the absence of any representation or petition seeking time, the only alternative left is to dismiss the appeal of the assessee 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.

I.T.A .No.-4844/Del/2016 Akshat Bansal vs DCIT Page 2 of 2

4. In the result, the appeal of the assessee is dismissed in limine. . The order is pronounced in the open court on 09th of January 2017.

Sd/-

(DIVA SINGH) JUDICIAL MEMBER *Amit Kumar* Copy forwarded to:

1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT ASSISTANT REGISTRAR ITAT NEW DELHI I.T.A .No.-4844/Del/2016 Akshat Bansal vs DCIT