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Income Tax Appellate Tribunal - Delhi

Rgs Printers P.Ltd, Delhi vs Dcit, Central Circle-19, New Delhi on 24 February, 2023

                                     1                       C.O No. 131/Del/2018
                                                        RGS Printers P. Ltd. vs. DCIT




                   IN THE INCOME TAX APPELLATE TRIBUNAL
                       DELHI BENCH: 'F' NEW DELHI

           BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER

                                          AND

                SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER

                    C.O No. 131/DEL/2018 (A.Y 2009-10) in
                         (ITA No. 3062/Del/2018)

    RGS Printers P. Ltd.                 DCIT
    302, Roots Tower, District Vs.       Central Circle-19
    Centre, Laxmi Nagar,                 Room No. 104, 1st Floor, E-2,
    Delhi                                ARA     Centre,   Jhandewalan
    PAN: AADCR4622B                      Extension,
                                         New Delhi
     (APPELLANT)                          (RESPONDENT)



                Assessee by :    None

                Department by: Ms. Beenu, Sr. DR

                 Date of Hearing              22.02.2023
                 Date of Pronouncement        24.02.2023


                                 ORDER

PER YOGESH KUMAR U.S., JM

The present Cross Objection has been filed by the assessee against the order dated 07/09/2018 passed by the CIT(A)-New Delhi for Assessment Year 2009-10.

RGS Printers P. Ltd. vs. DCIT

2. None appeared for the assessee. The notice sent to the address returned unserved.

3. It is found from the record that the Department of Revenue had filed Appeal in ITA No. 3062/Del/2018 challenging the order of the Ld.CIT(A) dated 22/05/2017 for Assessment Year 2009-10 which is also the impugned order in the present Cross Objection filed by the assessee. The Appeal filed by the Revenue in ITA No. 3062/Del/2018 has been dismissed by the Co-ordinate Bench of the Tribunal on 07/09/2018.

4. In view of the dismissal of the Appeal and confirming the order of the Ld.CIT(A) by the Tribunal, the adjudication of the Cross Objection filed by the assessee will not achieve in fruitful results. Therefore, we deem it fit to dismiss the Cross Objection filed by the assessee. Ordered accordingly.

5. In the result, Cross-objection filed by the assessee is dismissed. Order pronounced in the open court on 24th February, 2023.

     Sd/-                                                      Sd/-
( PRADIP KUMAR KEDIA )                                   (YOGESH KUMAR U.S.)
 ACCOUNTANT MEMBER                                         JUDICIAL MEMBER

Dated :         24/02/2023
 R.N, Sr. PS*
                           3             C.O No. 131/Del/2018
                                   RGS Printers P. Ltd. vs. DCIT




Copy forwarded to :

    1.    Appellant
    2.    Respondent
    3.    CIT
    4.    CIT (Appeals)
    5.    DR: ITAT




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                                ITAT NEW DELHI