Income Tax Appellate Tribunal - Delhi
M/S. Vikas Strips Ltd.,, New Delhi vs Acit, New Delhi on 7 March, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES "E" : DELHI
BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER
AND
SHRI WASEEM AHMED, ACCOUNTANT MEMBER
ITA.No.2585/Del./2016
Assessment Year 2011-2012
Vikas Strips Ltd., 10, The ACIT, Circle-26(2),
Ashoka Park, Main Rohtak Room No.207, D-Block,
Road, Delhi - 110 035. vs Civic Centre, Minto Road,
PAN AABCV7134J New Delhi - 110 002.
(Appellant) (Respondent)
For Assessee : -None-
For Revenue : Shri S.R. Senapati, Sr.DR
Date of Hearing : 07.03.2018
Date of Pronouncement : 07.03.2018
ORDER
PER BHAVNESH SAINI, J.M.
This appeal by assessee has been directed against the order of the Ld. CIT(A)-9, New Delhi, Dated 10th March, 2016, for the A.Y. 2011-2012.
2
ITA.No.2585/Del./2016 Vikas Strips Limited, Delhi.
2. The assessee has been notified the date of hearing through registered post. However, none appeared on behalf of the assessee. It, therefore, appears that assessee is no more interested in prosecuting the appeal of assessee. The appeal of assessee, is, therefore, liable to be dismissed.
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. 3
ITA.No.2585/Del./2016 Vikas Strips Limited, Delhi.
Order pronounced in the open Court.
Sd/- Sd/-
(WASEEM AHMED) (BHAVNESH SAINI)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Delhi, Dated 07th March, 2018
VBP/-
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.
// BY Order //
Assistant Registrar : ITAT Delhi Benches :
Delhi.