Income Tax Appellate Tribunal - Chennai
Info-Drive Software Limited, Chennai vs Assessee on 1 May, 2014
आयकर अपील य अ धकरण, 'सी' यायपीठ, चे नई
IN THE INCOME TAX APPELLATE TRIBUNAL "C" BENCH, CHENNAI
डॉ. ओ.के. नारायणन, उपा य एवं ी वकास अव थी, या यक सद य के सम
BEFORE Dr. O.K. NARAYANAN, VICE PRESIDENT &
SHRI VIKAS AWASTHY, JUDICIAL MEMBER
I.T.A. Nos. 397 & 398/Mds/2014
Assessment Years : 2010-11 & 2011-12
Info-Drive Software Limited, The Income Tax Officer,
No.3, Moores Road, Vs International Taxation-II(2),
CHENNAI CHENNAI
[PAN: AAACI 9430 R]
(अपीलाथ /Appellant) ( यथ /Respondent)
अपीलाथ क ओर से / Appellant by : NONE
यथ क ओर से / Respondent by : Shri Vasanth Kumar, CIT-DR
सन
ु वाई क तार ख/Date of hearing : 01-05-2014
घोषणा क तार ख /Date of Pronouncement : 01-05-2014
आदे श / O R D E R
PER VIKAS AWASTHY, J.M:
The appeals in ITA Nos.397/Mds/2014 & 398/Mds/2014 have been filed by the assessee against the common order of the Commissioner of Income Tax(Appeals)-VII, Chennai, dated ITA. Nos. 397 & 398/Mds/2014 :- 2 -:
01-01-2014 relevant to the Assessment Years (AYs) 2010-11 & 2011-12.
The assessee is a company registered under the provisions of Companies Act, 1956 and is carrying on the business of development and export of software.
2. The assessee had filed petitions for stay of outstanding demand in both the AYs. The Tribunal vide order dt.21-03-2014 stayed the recovery of the outstanding amount in AY.2010-11 and 2011-12 subject to payment of `15.00 Lakhs for the AY.2011-12 on or before 27-03-2014. The relevant extract of the stay order of the Tribunal is re-produced herein below:
"3. We have heard the submissions made by the representatives of both the sides. The demand in AY.2010-11 is `33.00 Lakhs and in AY.2011-12 is `1.65 Crores. So far assessee has not paid any amount. The assessee is directed to make the payment of `15.00 Lakhs for the AY.2011-12 on or before 27-03-2014. After the aforesaid payment, recovery of the outstanding amount in the AY.2010-11 and balance amount in the AY.2011-12 shall be stayed. Stay shall be operative upto 31-08-2014 or till the disposal of appeals, whichever is earlier".
ITA. Nos. 397 & 398/Mds/2014 :- 3 -:
The appeals of the assessee were listed for hearing to-day i.e., on 01-05-20147. None has appeared on behalf of the assessee nor any application seeking adjournment has been filed. We further observe from records that the assessee has not even bothered to furnish proof of deposit of `15.00 Lakhs with the Registry in accordance with the directions in order dt.21-03-2014.
It seems that the assessee is not interested in prosecuting the appeal before the Tribunal. Hence, following the decision of the Delhi Bench of the Tribunal in the case of CIT v. Multiplan India P. Ltd., reported in 38 ITD 320 and the judgment of the Hon'ble Madhya Pradesh High Court in the case of Late Tukojirao Holkar (223 ITR 480), we dismiss the appeal of the assessee for non-prosecution.
3. Here, we would like to express our displeasure on the practice of seeking adjournments without sufficient cause and non-appearance of assessees after getting initial relief of stay of demand.
ITA. Nos. 397 & 398/Mds/2014 :- 4 -:
4. In the result, the appeals of the assessee are dismissed for non-prosecution in limine.
Order pronounced in the open court at the time of hearing on Thursday, the 01st May, 2014 at Chennai.
Sd/- Sd/-
(डॉ. ओ.के. नारायणन) ( वकास अव थी)
(Dr. O.K. NARAYANAN) (VIKAS AWASTHY)
उपा य /VICE PRESIDENT या यक सद य/JUDICIAL MEMBER
चे नई/Chennai,
दनांक/Dated: 01st May, 2014
TNMM
आदे श क त ल प अ े षत/Copy to:
1. अपीलाथ /Appellant 2. यथ /Respondent
3. आयकर आयु त (अपील)/CIT(A) 4. आयकर आयु त/CIT
5. वभागीय त न ध/DR 6. गाड फाईल/GF