Income Tax Appellate Tribunal - Delhi
Karl Storz Endoscopy India Pvt. Ltd., ... vs Ito, New Delhi on 17 January, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL
(DELHI BENCH 'I-1' : NEW DELHI)
(Through Video Conferencing)
BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER
And
DR. B.R.R.KUMAR, ACCOUNTANT MEMBER
MA No.153/Del/2020
(Arising out of ITA No.4063/DEL/2016
[Assessment Year: 2008-09]
M/s Karl Storz Endoscopy Income Tax Officer,
(I) Pvt. Ltd. Ward-5(2),
11 Floor, Dr. GopalDas
th New Delhi
Bhawan, Vs.
28, Barakhamba Road,
New Delhi-110001
PAN-AAACK4816D
Assessee Revenue
Assessee by Sh. V. K. Sabharwal, Adv.
Revenue by Sh. Mrinal Kumar Das, Sr.DR
Date of Hearing 07.01.2022
Date of Pronouncement 17.01.2022
ORDER
PER Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER :
The order in this case has been passed by the Tribunal dated 16.12.2019 going to non-attendance of any representative from the assessee side. The assessee in his Miscellaneous Application submitted that the assessee is prevented by reasonable and sufficient cause to make compliance any of the notices issued because of non-receipt of the notices. It was also pleaded that change in the address has been intimated to the ITAT vide filing their letter dated 25.01.2017 along with revised 2 MA No.153 /Del/2020 Form-36, wherein, in column no.10, they have also incorporated the latest communication address, which has not been taken into consideration by the Registry while issuing the notices.
2. We find that contention of the assessee is acceptable and hence recall the order of the Tribunal dated 16.12.2019. The Registry is directed to issue notice to the new address intimated by the assessee in the revised Form No.36.
Order pronounced in open court on 17thday of December, 2022.
Sd/- Sd/-
[KUL BHARAT] [B R R KUMAR]
JUDICIAL MEMBER ACCOUNTANT MEMBER
Delhi; Dated: 17.01.2022.
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Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR
Asst. Registrar,
ITAT, New Delhi