Income Tax Appellate Tribunal - Delhi
Syndicate Bank, Noida vs Addl. Cit (Tds), Ghaziabad on 15 May, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "G" NEW DELHI
BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER
&
SHRI L.P. SAHU, ACCOUNTANT MEMBER
I.T.A. No.5319/DEL/2016
Assessment Year: 2015-16
Syndicate Bank, Sector-18, v. Addl. CIT (TDS),
NOIDA. Ghaziabad.
TAN/PAN: AACCS 4699E
(Appellant) (Respondent)
Appellant by: None
Respondent by: Shri F.R. Meena, Sr.D.R.
Date of hearing: 15 05 2019
Date of pronouncement: 15 05 2019
ORDER
PER AMIT SHUKLA, J.M.:
The aforesaid appeal has been filed by the assessee against the impugned order dated 29.07.2016 passed by the CIT(A)-I, NOIDA for assessment years 2015-16.
2. The appeal was fixed for hearing before the Bench on 15.05.2019 but none appeared on behalf of the assessee. The notice of hearing was sent to the assessee through Registered Post on 27.03.2019 but none appeared on behalf of the assessee nor any application seeking adjournment filed. The law aids those who are vigilant, not those who sleep upon their rights. This principle is embodied in well known dictum "vigilantibus et non dormientibus jura subveniunt".
3. Under these circumstances, in our considered opinion, the assessee is not interested in prosecuting the appeal. We, I.T.A. No.5319/DEL/2016 2 therefore, hold that this appeal is liable to be dismissed for non prosecution. In this regard, we place reliance upon following case laws:-
1. CIT vs. Multiplan India Ltd., 38 ITD 320 (Del)
2. Estate of Late Tukojirao Holkar vs. CWT, 223 ITR 480 (M.P.)
3. New Diwan Oil Mills vs. CIT (2008) 296 ITR 495 (P&H)
4. CIT vs. B. N. Bhattachargee And Another, 118 ITR 461(SC).
4. Respectfully following the view taken in the cases cited above, we dismiss the appeal filed by the assessee for non prosecution.
5. In the result, the appeal of the assessee is dismissed.
Order pronounced in the open Court on 15th May, 2019.
Sd/- Sd/-
[L.P. SAHU] [AMIT SHUKLA]
ACCOUNTANT MEMBER JUDICIAL MEMBER
DATED: 15th May, 2019
PKK: