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Income Tax Appellate Tribunal - Delhi

M/S Natraj Buildhome Pvt. Ltd.,, New ... vs Ito, New Delhi on 6 December, 2018

                   In the Income-Tax Appellate Tribunal,
                         Delhi Bench 'E', New Delhi

              Before : Shri Amit Shukla, Judicial Member And
                       Shri L.P. Sahu, Accountant Member

                           ITA No. 1183/Del/2016
                          Assessment Year: 2010-11

      M/s. Natraj Buildhome Pvt. Ltd.,       vs. Income-tax Oficer,
      325, Vardhman Grand Plaza,                 Ward 17(4), New Delhi
      Mangalam Place, Sector-3, Rohini,
      New Delhi PAN AADCN0605J
      (Appellant)                                 (Respondent)

                Appellant by        None
                Respondent by       Sh. G. Johnson, Sr. DR

                Date of Hearing                   06.12.2018
                Date of Pronouncement             06.12.2018


                                    ORDER
Per L.P. Sahu, A.M.:

This appeal by the assessee is directed against the order of ld. CIT(A)- 42, New Delhi dated 11.01.2016 for the assessment year 2010-11.

2. None was present on behalf of the appellant despite the notice for hearing was issued and sent to the assessee through registered post at the address given in the appeal papers. The notice so issue has not received back unserved. No adjournment request has come on record before us. Therefore, it can be safely inferred that the assessee is not serious in pursuing its appeal. In the circumstances, the only alternative left with us is to dismiss the appeal of the assessee in limine. Support is drawn from the order of Tribunal in CIT vs. ITA No. 1183/Del/2016 2 Multi Plan India (P) Ltd., 38 ITD 320 (Del.) and of M.P. High Court in Estate of Late Tukojirao Holkar vs. CWT, 223 ITR 480 (MP).

3. Before parting, we think it appropriate to add that in case the assessee is able to show reasonable cause for non-representation on the date of hearing, then it may, if so advised, pray for recall of this order and decision on merits.

4. In the result, the appeal of the assessee is dismissed, as indicated above.

Order is pronounced in the open court on 6th December, 2018.

              Sd/-                                            Sd/-

        (Amit Shukla)                                  (L.P. Sahu)
        Judicial member                             Accountant Member

Dated: 6th December, 2018
*aks*
Copy of order forwarded to:
(1)     The appellant                  (2)   The respondent
(3)     Commissioner                   (4)   CIT(A)
(5)     Departmental Representative    (6)   Guard File
                                                                                   By order

                                                                         Assistant Registrar
                                                              Income Tax Appellate Tribunal
                                                                   Delhi Benches, New Delhi