Income Tax Appellate Tribunal - Bangalore
United Breweries (Holdings) Limited, ... vs Deputy Commissioner Of Income Tax, ... on 15 June, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
'C' BENCH, BENGALURU
BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER
and
SHRI LALIET KUMAR, JUDICIAL MEMBER
IT(TP)A No.473/Bang/2017
(Assessment year : 2012-13)
M/s.United Breweries (Holdings) Ltd.,
UB Tower, Level 12, UB City,
24, Vittal Mallya Road,
Bengaluru-560 001. ... Appellant
PAN:AAACU 2307 D
Vs.
Deputy Commissioner of Income-tax,
Circle 7(1)(1),
Bengaluru. ... Respondent
Appellant by : None
Respondent by : Shri L.Rajasekar Reddy, CIT(DR)
Date of hearing : 11/06/2018
Date of pronouncement : 15/06/2018
O R D E R
Per INTURI RAMA RAO, AM :
This is an appeal filed by the assessee directed against the order dated 26/12/2016 passed by the Deputy Commissioner of Income-tax, Circle 7(1)(1), Bengaluru, u/s 143(3) r.w.s. 144C(1) of the Income-tax Act, 1961 [hereinafter referred to as 'the Act' for short] for the assessment year 2012-13.
3. At the time of hearing of the appeal, nobody appeared for assessee and there was no request for adjournment also. In the circumstances we are of the opinion that the assessee is not interested in prosecuting its cases. Following the decision of the Hon'ble Madhya Pradesh High Court in the case of Estate of late Tukoji Rao Holkar v.
IT(TP)A 473/Bang/2017 Page 2 of 2 CWT (1997) 223 ITR 480 and also decision of the Delhi Bench of the ITAT in CIT v. Multiplan India P.Ltd., (1991) 38 ITD 320, we dismiss the appeal for non-prosecution.
Order pronounced in the open court on 15th June, 2018.
Sd/- sd/-
(LALIET KUMAR) (INTURI RAMA RAO)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Place : Bengaluru
Date : 15/06/2018
srinivasulu, sps
Copy to :
1 Appellant
2 Respondent
3 CIT(A)-
4 CIT
5 DR, ITAT, Bangalore.
6 Guard file
By order
Senior Private Secretary
Income-tax Appellate Tribunal Bangalore