Income Tax Appellate Tribunal - Delhi
Ntpc Ltd.,, New Delhi vs Dcit, New Delhi on 18 December, 2017
1 ITA Nos. 2972 & 2973/Del/2016
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'E' NEW DELHI
BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER
AND
SHRI. T. S. KAPOOR, ACCOUNTANT MEMBER
I.T.A .No.-2972/Del/2016 (A.Y 2006-07)
I.T.A .No.-2973/Del/2016 (A.Y 2009-10)
NTPC vs DCIT
Core-7, Scope Complex, Circle-18(2)
7, Institutional Area, Lodhi Road, C.R. Building
New Delhi New Delhi
AAACN0255D
(APPELLANT)
(RESPONDENT)
Appellant by None
Respondent by Ms. Banita Deva Naorein,
SR. DR
Date of Hearing 18.12.2017
Date of Pronouncement 18.12.2017
ORDER
PER BENCH These appeals are filed by the Assessee against the order dated 31/03/2016 passed by the CIT(A)-20, New Delhi for Assessment Year 2006-07 & 2009-10 respectively. Neither assessee attended nor any application for adjournment has been received. It is thus inferred that the assessee is not interested to prosecute this appeal.
2. Having regard to Rule 19(2) of Income Tax Appellate Tribunal Rules and following various decisions of Delhi Bench of the Tribunal including that of 2 ITA Nos. 2972 & 2973/Del/2016 Multiplan India Ltd. [38 ITD 320 (Delhi)] and Hon'ble Madhya Pradesh High Court's decision in case of Estate of Late Tukojirao Holkar Vs. CWT [223 ITR 480 (MP)], this appeal is treated as un-admitted and dismissed.
3. In result, the appeal of the assessee stands dismissed for non prosecution. However, the assessee is at liberty to file application for recall of this order.
Order pronounced in the Open Court on 18th December, 2017.
Sd/- Sd/-
(DIVA SINGH) (T. S. KAPOOR)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 18/12/2017
R. Naheed *
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI
3 ITA Nos. 2972 & 2973/Del/2016
Date
1. Draft dictated on 18/12/2017 PS
2. Draft placed before author PS
18/12/2017
3. Draft proposed & placed before .2017 JM/AM
the second member
4. Draft discussed/approved by JM/AM
Second Member.
5. Approved Draft comes to the PS/PS
Sr.PS/PS 21.12.2017
6. Kept for pronouncement on 21.12.2017 PS
7. File sent to the Bench Clerk PS
8. Date on which file goes to the AR
9. Date on which file goes to the Head Clerk.
10. Date of dispatch of Order.
4 ITA Nos. 2972 & 2973/Del/2016