Income Tax Appellate Tribunal - Delhi
A-One Quality Impex Pvt. Ltd., New Delhi vs Ito, New Delhi on 12 January, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
(DELHI BENCH 'A' : NEW DELHI)
BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT
and
SHRI KULDIP SINGH, JUDICIAL MEMBER
ITA Nos.2684 & 2685/Del./2014
(ASSESSMENT YEAR : 2007-08)
A-ONE Quality Impex Pvt.Ltd., vs. ITO, Ward 1 (1),
B - 32, Gyan Deep Apartments, New Delhi.
Mayur Vihar, Phase - 1,
New Delhi.
(PAN : AACCA3051A)
(APPELLANT) (RESPONDENT)
ASSESSEE BY : None
REVENUE BY : Shri S.K. Jain, Senior DR
Date of Hearing : 05.01.2017
Date of Order : 12 .01.2017
ORDER
PER KULDIP SINGH, JUDICIAL MEMBER :
The appellant, A-ONE Quality Impex Pvt. Ltd., by filing the present appeals, sought to set aside the impugned order dated 27.02.2014 passed by ld. Commissioner of Income-tax (Appeals)- IV, New Delhi qua the Assessment Year 2007-08.
2. In the present appeals, notice was sent through RPAD to the assessee for hearing on 20.10.2016 and the case was adjourned to 11.01.2017 as none was present on behalf of the assessee. The 2 ITA Nos.2684 & 2685/Del./2014 notice for the next date of hearing i.e. 11.01.2017 was also sent through RPAD but the appellant has not preferred to put in his appearance himself or through his authorized representative nor sent any request for adjournment. So, it is apparent on record that the appellant is not interested in prosecution of the present appeals.
3. Keeping in view the legal position that mere issuance of notice does not amount to admission of appeals and this issue has been squarely decided by Hon'ble ITAT in the case of CIT Vs. Multiplan (India) Pvt. Ltd. 38 ITD 320 (Del.), the present appeals are hereby dismissed for want of prosecution with liberty to the assessee to file an application to recall the order subject to demonstrate that it was prevented by sufficient cause from putting its appearance at the time of hearing.
5. In view of above, appeals filed by assessee are dismissed as unadmitted.
Order pronounced in open court on this 12th day of January, 2017.
Sd/- sd/-
(G.D. AGRAWAL) (KULDIP SINGH)
VICE PRESIDENT JUDICIAL MEMBER
Dated the 12th day of January, 2017
TS
3 ITA Nos.2684 & 2685/Del./2014
Copy forwarded to:
1.Appellant
2.Respondent
3.CIT
4.CIT (A)-IV, New Delhi.
5.CIT(ITAT), New Delhi. AR, ITAT
NEW DELHI.