Income Tax Appellate Tribunal - Chennai
Sanmar Engineering Services Ltd., ... vs Acit, Chennai on 7 November, 2016
आयकर अपील य अ
धकरण, 'सी' यायपीठ, चे नई
IN THE INCOME TAX APPELLATE TRIBUNAL
'C' BENCH : CHENNAI
ी एन.आर.एस. गणेशन, या यक सद य एवं
ी अ ाहम पी. जॉज$, लेखा सद य के सम& ।
[BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND
SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER]
आयकर अपील सं./I.T.A. Nos.2301 & 2302/Mds/2016
नधा रण वष /Assessment years : 2003-04 & 2004-05
M/s. Sanmar Engineering Vs. The Assistant Commissioner of
Services Limited, Income Tax,
(Earlier Sanmar Property Company Circle VI(1)
Development Limited) Chennai 600 034.
No.9, Cathedral Road,
Chennai 600 086.
[PAN AAACS 8765K]
(अपीलाथ)/Appellant) (*+यथ)/Respondent)
अपीलाथ क ओर से/ Appellant by : None
यथ क ओर से /Respondent by : Shri. A.V.Sreekanth, IRS, JCIT.
सन
ु वाई क तार ख/Date of Hearing : 07-11-2016
घोषणा क तार ख /Date of Pronouncement : 07-11-2016
आदे श / O R D E R
PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER
When these appeals were called up for hearing, none appeared on behalf of assessee. Despite issue of notices to the address given in Form No.36, no authorized person had appeared on behalf of the :- 2 -: ITA Nos.2301 & 2302/2016.
assessee. In the circumstances, we are of the opinion that the assessee are not interested in prosecuting the case. Following the decision of the Delhi Bench of the Tribunal in the case of CIT v. Multiplan (India) Ltd. (38 ITD 320) (Del), we dismiss these appeals filed by the assessee, for non-prosecution.
2. In the result, the appeals filed by the assessee are dismissed Order pronounced on Monday, the 7th day of November, 2016, at Chennai.
Sd/- Sd/-
(एन.आर.एस. गणेशन)) (अ ाहम पी. जॉज$)
(N.R.S. GANESAN) (ABRAHAM P. GEORGE)
या यक सद य/JUDICIAL MEMBER लेखा सद य/ACCOUNTANT MEMBER
चे$नई/Chennai
%दनांक/Dated:7th November, 2016
KV
आदे श क त(ल)प अ*े)षत/Copy to:
1. अपीलाथ /Appellant 3. आयकर आयु+त (अपील)/CIT(A) 5. )वभागीय त न/ध/DR
2. यथ /Respondent 4. आयकर आयु+त/CIT 6. गाड फाईल/GF