REKHA JAIN,DELHI vs. DCIT, CENTRAL CIRCLE- 26, DELHI
Income Tax Appellate Tribunal, DELHI BENCH: ‘G’ NEW DELHI
Before: SHRI ANUBHAV SHARMA & SHRI MANISH AGARWALITA No.1577/Del/2025 (ASSESSMENT YEAR: 2017-18)
PER MANISH AGARWAL, AM:
These two appeals are filed by the assessee against the order of Ld.
Commissioner of Income Tax (Appeals)-29, New Delhi vide order dated
15.01.2025 for Assessment Years 2016-17 and 2017-18. 2. None appeared on behalf of the assessee and Ld. Sr. DR appeared on behalf of the Revenue.
We have considered the submissions of Ld. Sr. DR. From the perusal of the order of Ld. CIT(A) clearly shows that Ld. CIT(A) has provided as many as seven opportunities and on every occasion, the assessee sought adjournment. The assessee has not filed any submissions nor filed any documentary evidence in support of the grounds of appeal raised. Therefore, the Ld. CIT(A) was compelled to dispose of the appeal of the assessee by confirming various additions made by the Assessing Officer. Before us also the assessee has not come forward to dispute the order of the Ld. CIT(A). However, when the Assessee by None Department by Shri Narpat Singh, Sr. DR Date of hearing 24.06.2025 Date of pronouncement 24.06.2025
2 IT Nos.1576 & 1577 /Del/2025
Dated: 26.06.2025. PK/Sr. Ps