Income Tax Appellate Tribunal - Delhi
Model Footwears Pvt Ltd, New Delhi vs Ito Ward 17(1), New Delhi on 29 August, 2022
I.T.A.No.2056/Del/2019/A.Y.2012-13
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "E" NEW DELHI
BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER
AND
SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER
आ.अ.स/ं .I.T.A No.2056/Del/2019
िनधारणवष/Assessment Year:2012-13
Model Footwears Pvt. Ltd., बनाम ITO
H-1455, Chittaranjan Park, Vs. Ward 17(1)
New Delhi. New Delhi.
PAN No. AAACM1018K
अपीलाथ Appellant यथ /Respondent
Assessee by None
Revenue by Shri Jitender Chand, Sr. DR
सुनवाईक तारीख/ Date of hearing: 29.08.2022
उ ोषणाक तारीख/Pronouncement on 29.08.2022
आदेश /O R D E R
PER C.N. PRASAD, J.M.
This appeal is filed by the Assessee against the order of Ld. Commissioner of Income Tax (Appeals)-33, New Delhi dated 10/10/2018 for the AY 2012-13.
2. In spite of issue of notices through Speed Post with acknowledgement due fixing the date of hearings on 07/03/2022, 26/05/2022 and 29/08/2022 none appeared on behalf of the assessee nor any adjournment was sought.
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I.T.A.No.2056/Del/2019/A.Y.2012-13
3. It is noticed from the record that this appeal is time barred by 89 days and the assessee has not filed petition for condonation of delay explaining the delay in filing this appeal. In the circumstances, this appeal is dismissed in limine without admitting for adjudication.
4. In the result, the appeal of the Assessee is dismissed in limine.
Order pronounced in the open court on 29.08.2022 Sd/- Sd/-
(ANIL CHATURVEDI) (C.N. PRASAD) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 29.08.2022 *Kavita Arora, Sr. P.S.
Copy of order sent to- Assessee/AO/Pr. CIT/ CIT (A)/ ITAT (DR)/Guard file of ITAT.
By order Assistant Registrar, ITAT: Delhi Benches-Delhi 2