Income Tax Appellate Tribunal - Delhi
Virendra Pratap Singh, Uttar Pradesh vs Ito, Noida on 1 February, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'SMC-II' NEW DELHI
BEFORE SMT DIVA SINGH, JUDICIAL MEMBER
I.T.A .No.-4745/Del/2016
(ASSESSMENT YEAR-2011-12)
Virendra Pratap Singh, Vs ITO,
S/o-Thakur Hiri Singh, Ward-3(4),
22, Kasavan, Rabupura, Distt.- Aayakar
Gautam Budha Nagar, Bhawan,A-2D,
Uttar Pradesh-203135. Sector-24, Noida.
PAN-BPMPS4427P
(APPELLANT) (RESPONDENT)
Assessee by None
Revenue by Sh.F.R.Meena, Sr.DR
Date of Hearing 17.11.2016
Date of Pronouncement 01.02.2017
ORDER
The present appeal has been filed by the assessee assailing the correctness of the order dated 15.06.2016 of CIT(A)-1, Noida pertaining to 2011-12 assessment year on various grounds.
2. However, at the time of hearing, no one was present on behalf of the assessee. The appeal was passed over. In the second round also, the position remained the same as neither the assessee was present nor any request for adjournment has been moved. The record shows that intimation for the date of hearing was sent to the assessee on 18.10.2016 at the address given in Column No.10 in the memo of appeal filed. The said notice has not come back unserved. In these circumstances, it can be safely presumed that the assessee is not serious in pursuing the present appeal and the appeal is dismissed in limine. Support is drawn from the order of the Tribunals in Commissioner of Income-Tax vs. Multiplan India (P) Ltd.; 38 ITD 320 (Del) and Estate of Late Tukojirao Holkar vs. CWT:
223 ITR 480 (M.P).
3. Before parting it is appropriate to add that in case the assessee is able to show that there was a reasonable cause for non-representation on the date of hearing, it would be at liberty if so advised to pray for a recall of this order. The said order was pronounced on the date of hearing itself in the open Court.
4. In the result, the appeal of the assessee is dismissed in limine.
. The order is pronounced in the open court on 01st of February 2017.
Sd/-
(DIVA SINGH) JUDICIAL MEMBER *Amit Kumar* I.T.A .No.-4745/Del/2016 Virendra Pratap Singh vs ITO Page 2 of 2 Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT ASSISTANT REGISTRAR ITAT NEW DELHI I.T.A .No.-4745/Del/2016 Virendra Pratap Singh vs ITO