Income Tax Appellate Tribunal - Delhi
Vijendra Kumar Goel, Muzaffarnagar vs Dcit, Circle-2, Muzaffarnagar on 8 May, 2019
1 ITA No. 4303/Del/2018
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'SMC', NEW DELHI
BEFORE SH. R.K PANDA, ACCOUNTANT MEMBER
ITA No.4303/Del/2018
Assessment Year: 2015-16
Vijendra Kumar Goel DCIT
Prop. M/s Goel Garments Vs Circle-2
Gallery, Behind Old Muzaffarnagar
Meeranpur Bus Stand, 2/23, New Delhi
Sadar Bazar, Muzaffarnagar
Uttar Pradesh
Pin: 251001
PAN No. AATPG8521D
(APPELLANT) (RESPONDENT)
Appellant by None
Respondent by Sh. S. L. Anuragi, Sr. DR
Date of hearing: 08/05/2019
Date of Pronouncement: 08/05/2019
ORDER
PER R.K. PANDA, AM:
1. This appeal filed by the assessee is directed against the order dated 30/03/2018 of the CIT(A)-Muzaffarnagar relating to A. Y. 2015-16.
2. None appeared on behalf of the assessee when the name of the assessee was called. It was seen from the order sheet entries that in the last two occasions also, there was no representation from the side of the assessee despite service of notice through RPAD by the Registry. Under these circumstances, I am of the 2 considered opinion that the assessee is not interested in prosecuting the appeal filed by him. Therefore, following the decisions mentioned below, the appeal filed by the assessee is dismissed for want of prosecution:-
1. CIT vs. B.N. Bhattachargee & Anr., 118 ITR 461.
2. Estate of late Tukojirao Holkar vs. CWT, 223 ITR 480 (M.P.).
3. Commissioner of Income-tax vs. Multiplan India (P.) Ltd, 38 ITD 320 (Del.).
3. However, if the assessee, through proper application, can explain the reasons for such non-appearance, the Tribunal may, at its discretion, recall this order.
4. In the result, the appeal filed by the assessee is dismissed in limine for want of prosecution.
The decision was pronounced in the open court at the time of hearing itself i.e., on 08.05.2019.
Sd/-
(R.K PANDA) ACCOUNTANT MEMBER R.N* Date:- 08.05.2019 Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT 2 3 ASSISTANT REGISTRAR ITAT NEW DELHI Date of dictation 08.05.2019 Date on which the typed draft is placed before the 08.05.2019 dictating Member Date on which the approved draft comes to the Sr.PS/PS Date on which the fair order is placed before the Dictating Member for Pronouncement Date on which the fair order comes back to the Sr. 08.05.2019 PS/ PS Date on which the final order is uploaded on the 08.05.2019 website of ITAT Date on which the file goes to the Bench Clerk 08.05.2019 Date on which file goes to the Head Clerk.
The date on which file goes to the Assistant Registrar for signature on the order Date of dispatch of the Order 3