Income Tax Appellate Tribunal - Delhi
M/S. Krishna Maruti Limited, New Delhi vs Acit, New Delhi on 24 April, 2018
INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "D": NEW DELHI
BEFORE
SHRI G.D. AGRAWAL, PRESIDENT
AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No.:- 4173/Del/2014
Assessment Year: 2005-06
Krishna Maruti Limited ACIT,
B-5, Chirag Enclave, Circle-5(1),
New Delhi - 110 048 Vs. New Delhi.
(Appellant) (Respondent)
Assessee by: None
Department by : Shri Amit Jain, Sr. DR
Date of Hearing 24/04/2018
Date of 24/04/2018
pronouncement
ORDER
PER G.D. AGRAWAL, PRESIDENT This is an appeal filed by the assessee against the order of Ld. CIT(A)-IV, New Delhi vide order dated 27.05.2014 pertaining to assessment year 2005-06.
2. In this case notice was sent to the assessee for hearing by Regd. AD Post for today i.e. 24.4.2018 at the address mentioned in Form No. 36 vide Colmun No. 10 wherein the assessee is required to indicate the address at which notices are be sent.
3. However, at the time of hearing no one was present on behalf of the assessee. The appeal was passed over. Despite the same, in the second round also no one was present.
4. A perusal of the record shows that the date of hearing was intimated to the assessee. Despite the same neither anyone was present nor any request for adjournment was received. From the above it is evident that the assessee is not interested in the prosecution of appeal.
5. Considering the facts and keeping in view the provisions of Order V Rule 19A of the Income-tax Appellate Tribunal Rules, as were considered in the cases of CIT vs. Multiplan (India) Pvt. Ltd., 38 ITD 320 (Del); and Late Tukoji Rao Holkar, 223 ITR 480 (MP), we dismiss this appeal filed by the assessee. The assessee, if so advised, shall be free to move this Tribunal praying for recalling of this order and explaining the reasons for non-compliance etc. and if the Bench is so satisfied about the reasons etc., then this order shall be recalled.
6. In the result appeal of the assessee is dismissed in limine.
This decision was pronounced in the Open Court on 24th April, 2018.
sd/- sd/-
(SUDHANSHU SRIVASTAVA) (G.D. AGRAWAL)
JUDICIAL MEMBER PRESIDENT
Dated: 24/04/2018
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Veena
Copy forwarded to
1. Applicant
2. Respondent
3. CIT
4. CIT (A)
5. DR:ITAT
ASSISTANT REGISTRAR
ITAT, New Delhi
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