Income Tax Appellate Tribunal - Cochin
Qatar Airways, Trivandrum vs The Acit(Tds), Trivandrum on 1 August, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
COCHIN BENCH, COCHIN
Before Shri Chandra Poojari, AM & Shri George George K, JM
ITA No.23/Coch/201 8 : Asst.Year 2008-2009
ITA No.24/Coch/2018: Asst.Year 2009-2010 (Qua rter-1)
ITA No.25/Coch/2018: Asst.Year 2009-2010 (Qua rter-2)
ITA No.26/Coch/2018: Asst.Year 2009-2010 (Qua rter-3)
ITA No.27/Coch/2018: Asst.Year 2009-2010 (Qua rter-4)
ITA No.28/Coch/201 8 : Asst.Year 2010-2011
M/s.Qatar Airways The Asst.Commissioner of
TC 30/1403 Bela Vista Vs. Income-tax (TDS)
Nalumukku, Pettah Range - 2
Trivandrum - 695 024 Thiruvananthapuram.
PAN : TVDQO0022B
(Appellant) (Respondent)
Appellant by : --- None ---
Respondent by : Smt.Bindhu A.S., Sr.DR
Date of
Date of Hearing : 01.08.2018 Pronouncement : 01.08.2018
ORDER
Per Bench These appeals at the instance of the assessee are directed against the common order of the Commissioner of Income-tax (Appeals) dated 27.11.2017. The relevant assessment years are 2008-2009, 2009-2010 (Quarter 1 to 4) and 2010-2011.
2. When these appeals were called for hearing today, none was present on behalf of the assessee nor any adjournment application has been filed. The notice of hearing has been 2 ITA No.23-28/Coch/2018. M/s.Qatar Airways.
issued to the assessee at the given address. It is, therefore, presumed that that the assessee is not interested in prosecuting its appeals. Hence, we dismiss the appeals of the assessee in limine for non-prosecution, by following the judgment of the Hon'ble Madhya Pradesh High Court in the case of Estate of Tukoji Rao Holkar v. CWT [(1997) 223 ITR 480 (MP)] and the decision of the Delhi Bench of the Tribunal in CIT v. Multiplan India P. Ltd. [(1991) 38 ITD 320].
3. In the result, the appeals filed by the assessee are dismissed.
Order pronounced on this 01st day of August, 2018.
Sd/- Sd/-
(George George K) (Chandra Poojari)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Cochin ; Dated : 01st August, 2018. Devdas* Copy of the Order forwarded to :
1. The Appellant
2. The Respondent.
3. The Pr.CIT-TDS, Kochi.
4. The CIT(Appeals)-Thiruvananthapuram.
5. DR, ITAT, Cochin
6. Guard file.
BY ORDER, (Asstt. Registrar) ITAT, Cochin