Income Tax Appellate Tribunal - Delhi
Globus Infocom Ltd., Delhi vs Dcit, New Delhi on 8 November, 2017
In the Income-Tax Appellate Tribunal,
Delhi Bench 'C', New Delhi
Before : Shri H.S. Sidhu, Judicial Member And
Shri L.P. Sahu, Accountant Member
ITA No. 1880 & 1881/Del./2015
Assessment Years: 2007-08 and 2010-11
Globus Infocom Ltd., C-1/2, vs. D.C.I.T., Circle-1,
Safdarjung Development Area, Muzaffarnagar.
Delhi (PAN -AABCG 3985 C).
(Appellant) (Respondent)
Appellant by None
Respondent by Sh. Arun Kumar Yadav, Sr. DR
Date of Hearing 08.11.2017
Date of Pronouncement 08.11.2017
ORDER
Per L.P. Sahu, A.M.:
These two appeals at the instance of assessee arise out of the orders dated 06.02.2015 and 21.01.2015 of ld. CIT(A) for the assessment years 2007- 08 and 2010-11 respectively.
None is present on behalf of the assessee despite the notice sent to the assessee at the given address. The notice so issued is deemed to be served upon the assessee. However, there is no representation on behalf of the assessee nor is there any written request for adjournment on record. It appears that the assessee is not interested in prosecuting the appeals.
1880 & 1881/Del./2015 2 Therefore, the appeals of the assessee deserve to be dismissed in limine for want of prosecution in view of the orders of Tribunal in CIT vs. Multi Plan India (P) Ltd., 38 ITD 320 (Del.) and of M.P. High Court in Estate of Late Tukojirao Holkar vs. CWT, 223 ITR 480 (MP).
3. In the result, both the appeals are dismissed, as indicated above.
Order is pronounced in the open court on 08.11.2017.
Sd/- Sd/-
(H.S. Sidhu) (L.P. Sahu)
Judicial member Accountant Member
Dated: 08.11.2017
*aks*
Copy of order forwarded to:
(1) The appellant (2) The respondent
(3) Commissioner (4) CIT(A)
(5) Departmental Representative (6) Guard File
By order
Assistant Registrar
Income Tax Appellate Tribunal
Delhi Benches, New Delhi