Income Tax Appellate Tribunal - Delhi
Sh. Jagdish Prasad, New Delhi vs Acit, New Delhi on 9 August, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES "SMC": NEW DELHI
BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER
ITA.No.1418/Del./2017
Assessment Year 2008-2009
Mr. Jagdish Prasad, C-3/68,
Yamuna Vihar vs. The ACIT, Circle-57(1)
New Delhi. New Delhi.
PAN AEGPP8724E
(Appellant) (Respondent)
For Assessee : -None-
For Revenue : Shri T. Vasanthan, Sr. D.R.
Date of Hearing : 09.08.2017
Date of Pronouncement : 09.08.2017
ORDER
This appeal by assessee has been directed against the order of Ld. CIT(A)-19, New Delhi dated 28th December, 2016 for the A.Y. 2008-2009.
2. None appeared on behalf of the assessee despite notifying the date of hearing through registered post. It appears that assessee is no more interested in prosecuting the appeal. Therefore, the appeal of assessee is liable to be dismissed as un-admitted.
3. In view of the above and 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 Multiplan India Ltd., 38 ITD 320 (Del.); Hon'ble Madhya Pradesh High Court decision in the case of Estate of Late Tukojirao Holkar vs. CWT 223 ITR 480 (MP), and also the decision of Hon'ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) wherein their Lordships held that the appeal does not mean, mere filing of the memo 2 ITA.No.1418/Del./2017 Shri Jagdish Prasad, New Delhi of appeal but effectively pursuing the same, the appeal of the assessee is dismissed as un-admitted.
Order pronounced in the open Court.
Sd/-
(BHAVNESH SAINI) JUDICIAL MEMBER Delhi, Dated 09th August, 2017 VBP/-
Copy to
1. The appellant
2. The respondent
3. CIT(A) concerned
4. CIT concerned
5. D.R. ITAT "SMC" Bench
6. Guard File // By Order // ASST. REGISTRAR ITAT : DELHI BENCHES DELHI.