Income Tax Appellate Tribunal - Agra
Pitambara Hardware & Metal Exports Pvt ... vs A.C.I.T., Circle-2, Gwalior on 24 November, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
AGRA (SMC) BENCH: AGRA
BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER
I.T.A No. 247/Agra/2016
(ASSESSMENT YEAR-2008-09)
Pitambra Hardware & Metal Vs.. ACIT, Circle-2
Exports Pvt. Ltd. D-9, 10 Gwalior.
Harishankar Puram, Jhansi Road,
Gwalior.
PAN No.AACCP7197A
(Assessee) (Revenue)
Assessee by None.
Revenue by Shri Waseem Arshad, Sr.DR.
Date of Hearing 23.11.2017
Date of Pronouncement 24.11.2017
ORDER
This appeal filed by the assessee is directed against the order of the ld. CIT(A) dated 17.03.2016, in relation to the assessment year 2008-09.
2. When the appeal was called out for hearing, none appeared on behalf of the assessee, nor any application for adjournment has been filed. I find that proper notice of hearing has already been sent to the assessee, which has not returned unserved. Under these circumstances, it appears that the assessee is not interested in prosecuting the appeal any further. As such, I hold that the appeal is liable to be I.T.A No. 247/Agra/2016 2 dismissed for non prosecution. In this regard I place reliance upon the following case laws:
1. CIT vs. Multiplan India Ltd. 38 ITD 320 (Del)
2. Estate of Late Tukojirao Holkar vs. CWT 223 ITR 480 (M.P.)
3. New Diwan Oil Mills vs. CIT (2008) 296 ITR 495 (P& H)
4. CIT vs. B. N. Bhattachargee And Another 118 ITR 461(SC)
3. Respectfully following the view taken in the cases cited (supra), I dismiss the appeal filed by the assessee for non prosecution. The assessee may, however, get it revived by showing sufficient cause for non-appearance.
4. In the result, the appeal filed by the assessee is dismissed. Order pronounced in the open court on 24/11/2017.
Sd/-
(A.D. JAIN) JUDICIAL MEMBER Dated 24/11/2017 *AKV* Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT ASSISTANT REGISTRAR