Income Tax Appellate Tribunal - Delhi
Pramod Chauhan, New Delhi vs Assessee on 3 March, 2016
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'F' NEW DELHI
BEFORE SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER
AND
SMT SUCHITRA KAMBLE, JUDICIAL MEMBER
I.T.A .No.-2888/DEL/2013
(ASSESSMENT YEAR-2008-09)
Pramod Chauhan vs JCIT
108, Khirki Village, Circle - 23
Malviya Nagar, New Delhi
New Delhi - 110 017
AAHPC5451E
(APPELLANT) (RESPONDENT)
Appellant by None
Respondent by Sh. Raman Kant Garg,
Sr. DR
Date of Hearing 01.03.2016
Date of Pronouncement 03.03.2016
ORDER
PER SUCHITRA KAMBLE, JM
This appeal is filed by the Assessee against the order dated 18.02.2013 passed by CIT(A) XXIII, New Delhi for Assessment Year 2008-09. Despite informing the hearing date sufficiently on 23.10.2015 to the AR, neither assessee/AR attended nor any application for adjournment has been received. It is thus inferred that the assessee is not interested to prosecute this appeal.
2. 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 (Delhi)] and Hon'ble Madhya Pradesh High Court's decision in case of Estate of Late Tukojirao Holkar Vs. CWT [223 ITR 480 (MP)], these appeals are treated as un-admitted and dismissed.
3. In result, the appeal of the assessee stands dismissed for non prosecution.
The order is pronounced in the open court on 3rd of March, 2016.
Sd/- Sd/-
(J. SUDHAKAR REDDY) (SUCHITRA KAMBLE)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 03/03/2016
R. Naheed *
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI
Date
1. Draft dictated on 02.03.2016 PS
2. Draft placed before author PS
02.03.2016
3. Draft proposed & placed before 03.2016 JM/AM
the second member
4. Draft discussed/approved by JM/AM
Second Member.
5. Approved Draft comes to the PS/PS
Sr.PS/PS 03.03.2016
6. Kept for pronouncement on PS
7. File sent to the Bench Clerk PS
03.03.2016
8. Date on which file goes to the AR
9. Date on which file goes to the Head Clerk.
10. Date of dispatch of Order.