Income Tax Appellate Tribunal - Delhi
Kshama Goyal, New Delhi vs Ito, New Delhi on 6 February, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'SMC-I' NEW DELHI
BEFORE SMT DIVA SINGH, JUDICIAL MEMBER
I.T.A .No.-1988/Del/2016
(ASSESSMENT YEAR-2011-12)
Kshama Goyal, Vs ITO,
C/o-MNRS & Associates, CAs, Ward-23(2),
I-35B, First Floor, Lajpat Nagar-1, New Delhi.
New Delhi-110024.
PAN-AEVPG6897E
(APPELLANT) (RESPONDENT)
Assessee by None
Revenue by None
Date of Hearing 07.12.2016
Date of Pronouncement 06.02.2017
ORDER
The present appeal has been filed by the assessee assailing the correctness of the order dated 11.02.2016 of CIT(A)-10, New Delhi pertaining to 2011-12 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 neither the assessee was present nor any request for adjournment has been moved. The record shows that on the last date of hearing i.e. 09.11.2016 it was adjourned on the written request of the assessee. It is seen that notice for the date of hearing was sent for the specific date of hearing to the assessee on 16.08.2016 at the address mentioned in column No.10 in the memo of appeal filed. It is further seen that it has not come back un-served. In these circumstances, it can be safely presumed that the assessee is not serious in pursuing the present appeal and the appeal is dismissed 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.
4. In the result, the appeal of the assessee is dismissed in limine. . The order is pronounced in the open court on 06 of February 2017.
Sd/-
(DIVA SINGH) JUDICIAL MEMBER *Amit Kumar* I.T.A .No.-1988/Del/2016 Kshama Goyal vs ITO Page 2 of 2 Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT ASSISTANT REGISTRAR ITAT NEW DELHI I.T.A .No.-1988/Del/2016 Kshama Goyal vs ITO