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Income Tax Appellate Tribunal - Delhi

Holcim (India) Pvt. Ltd., New Delhi vs Assessee on 1 March, 2016

                                                         ITA NO. 1647/Del/2014


             IN THE INCOME TAX APPELLATE TRIBUNAL
                  DELHI BENCH "C", NEW DELHI
           BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER
                                  AND
       SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER


                       I.T.A. No. 1647/DEL/2014
                           A.Y. : 2009-10
M/S HOLCIM (INDIA) PVT. LTD.,    VS     DCIT, CIRCLE 12(1),
              RD                        NEW DELHI
SUITE 304, 3     FLOOR, DLF,
SAKET, A-1, SAKET COURTS,
NEW DELHI - 17
(PAN: AABCH3635C)
(APPELLANT)                             (RESPONDENT)

          Assessee by                :    None
         Department by               :    Sh. Shravan Gotru, Sr. DR


                        Date of Hearing: 29.02.2016
                        Date of Order :    01-03-2016

                                   ORDER

PER H.S. SIDHU : JM This appeal is filed by the Assessee is directed against the Order dated 3.9.2012 of the Ld. CIT(A)-XV, New Delhi relevant to assessment year 2009-10.

2. In this case the Notice was sent to the Assessee for hearing by Regd. AD Post for today i.e. 29.02.2016 at the address mentioned in Form No. 36 vide Column No. 10.

3. On 29.02.2016, neither the assessee nor its authorised representative attended the hearing and also not filed any application for adjournment. It is thus inferred that the assessee is not interested in prosecution of its appeal.

4. Having regard to Rule 19(2) of ITAT 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 Estate of Late Tukojirao Holkar vs. 1 ITA NO. 1647/Del/2014 CWT; 223 ITR 480 (MP), we treat this appeal as unadmitted and dismiss the same. We may like to clarify that subsequently if the assessee explains the reasons for non appearance and if the Bench is so satisfied, the matter may be recalled for the purpose of adjudication of the appeal.

5. In the result, the Appeal of the assessee is dismissed in limine.

6. Order pronounced in the Open Court on 01-03-2016.

                SD/-                                          SD/-
     [PRASHANT MAHARISHI]                       [H.S. SIDHU]
      ACCOUNTANT MEMBER                      JUDICIAL MEMBER

"SRBHATNAGAR"



Date: 01-03-2016
Copy forwarded to: -
1.   Appellant -
2.   Respondent -
3.   CIT
4.   CIT (A)
5.   DR, ITAT
                           TRUE COPY
                                                  By Order,




                                                 Assistant Registrar,
                                                 ITAT, Delhi Benches




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