Income Tax Appellate Tribunal - Delhi
Hdfc Bank Ltd., New Delhi vs Addl. Cit (Tds), Ghaziabad on 26 March, 2019
INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "B": NEW DELHI
BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER
AND
SHRI L.P. SAHU, ACCOUNTANT MEMBER
ITA No.:- 3659/Del/2016
Assessment Year: 2008-09
HDFC Bank Ltd. Addl. CIT (TDS)
A-4, Panchwati, Ghaziabad
Adarsh Nagar Vs.
New Delhi
PAN AAACH2702H
(Appellant) (Respondent)
Assessee by: None
Department by : Ms. Ashima Neb, Sr. DR
Date of Hearing 26/03/2019
Date of 26/03/2019
pronouncement
ORDER
PER AMIT SHUKLA, J.M.
This is an appeal filed by the assessee against the order of Ld. CIT(Appeals) Ghaziabad vide order dated 01.03.2016 pertaining to assessment year 2008-09.
2. 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 third round also no one was present.
3. 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.
4. 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.
5. In the result appeal of the assessee is dismissed in limine.
Order pronounced in the open court on 26th March, 2019.
Sd/- sd/-
(L.P. SAHU) (AMIT SHUKLA)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 26/03/2019
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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