Income Tax Appellate Tribunal - Delhi
M/S. Nodai Seeds India Pvt. Ltd., ... vs Acit, New Delhi on 29 August, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES "E" : DELHI
BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER
AND
SHRI O.P. KANT, ACCOUNTANT MEMBER
ITA.No.3083/Del./2014
Assessment Year 2008-2009
Nodal Seeds India Pvt. Ltd.,
Mandeep Estate, 38th The ACIT, Circle-13(1)
Milestone, Behrampur Road, vs. New Delhi.
Khandsa, Gurgaon. 122001
(Haryana). PAN AACCN0946R
(Appellant) (Respondent)
For Assessee : -None-
For Revenue : Ms. Sweta Nakra Datta, Sr. D.R.
Date of Hearing : 29.08.2017
Date of Pronouncement : 29.08.2017
ORDER
PER BHAVNESH SAINI, J.M.
This appeal by assessee has been directed against the order of Ld. CIT(A)-XVI, Delhi dated 28th February, 2014 for the A.Y. 2008-2009.
2. On the last date of hearing, the appeal was adjourned on the request of the assessee. Further, assessee has been notified the date of hearing through registered post. However, none appeared on 2 ITA.No.3083/Del./2014 Nodal Seeds India Pvt. Ltd., Khandsa, Gurgaon.
behalf of the assessee. It, therefore, appears that assessee is no more interested in prosecuting the appeal. Therefore, the appeal of assessee is liable to be dismissed as un-admitted.
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 29th August, 2017
VBP/-
3
ITA.No.3083/Del./2014 Nodal Seeds India Pvt. Ltd., Khandsa, Gurgaon.
Copy to
1. The appellant
2. The respondent
3. CIT(A) concerned
4. CIT concerned
5. D.R. ITAT 'E' Bench, Delhi
6. Guard File.