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Income Tax Appellate Tribunal - Delhi

Blyk Media India Pvt Ltd, New Delhi vs Acit, Gurgaon on 26 April, 2018

                IN THE INCOME TAX APPELATE TRIBUNAL

                      DELHI BENCH "A": NEW DELHI

              BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER
                                   AND
                SHRI L.P. SAHU, ACCOUNTANT MEMBER


                        ITA No. 1126/DEL/2015
                             A.Y.: 2010-11

M/s Blyk Media India Pvt. Ltd,                 VS.   ACIT, Circle 1(1), Gurgaon
4th floor, DLF Square, NH-8,                         Income Tax Office,
DLF City Phase-2,                                    5th floor, HSIDC Building,
Gurgaon - 122002                                     Vanijya Nikunj,
Haryana                                              Udyog Vihar-V,
(PAN AADCB9603Q)                                     Gurgaon
 (Appellant)                                         (Respondent)

                 Assessee by   : None
                 Department by : Sh. Ravi Kant Gupta, Sr. DR

                                  ORDER
PER H.S. SIDHU, JM

This appeal filed by the Assessee is directed against the Order dated 22.12.2014 of the Ld. CIT(A)-I, Gurgaon relevant to assessment year 2010-11.

2. In this case the Notice was sent to the Assessee for hearing by Regd. AD Post for today i.e. 26.04.2018 at the address mentioned in Form No. 36 vide Column No. 10.

3. On 26.04.2018, neither the assessee nor its Authorised Representative attended the hearing; not filed any Application for adjournment by the Assessee, hence, we are of the view that no useful purpose would be served to serve the notice again and again to the assessee. In view of above, 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. CWT; 223 ITR 480 (MP), we treat this appeal as unadmitted and dismiss the same. We would 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.

Order pronounced on 26-04-2018.

               Sd/-                                             Sd/-
        [L.P. SAHU]                                       [H.S. SIDHU]
     ACCOUNTANT MEMBER                                 JUDICIAL MEMBER



Date: 26/04/2018

SR Bhatnagar

Copy forwarded to: -
1.   Appellant   2.    Respondent     3. CIT   4.CIT (A)   5.    DR, ITAT



                            TRUE COPY                      By Order,

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