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Income Tax Appellate Tribunal, DELHI BENCH ‘E’ NEW DELHI
Before: SHRI H. S. SIDHUSHRI T. S. KAPOOR
O R D E R PER T. S. KAPOOR, A.M.
These four appeals are filed by the assessee against the separate orders of learned CIT(A)-25, New Delhi all dated 29/03/2016 pertaining to assessment years 2006-07, 2007-08, 2009-10 & 2010-11 respectively.
At the threshold, we noted that when these appeals were called for hearing, neither anybody appeared on behalf of the assessee nor adjournment application was filed. We find that proper notice of hearing has already been sent to the assessee. Under these circumstances, in our considered opinion, it appears that the assessee is not interested in prosecuting these appeals. As such we hold that these appeals are liable to be dismissed for non prosecution. In this regard we place reliance upon the following case laws:
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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).
Respectfully following the view taken in the cases cited (supra), we dismiss these appeals filed by the assessee for non prosecution. However, the assessee is at liberty to move application u/s 254 of the Act in case the assessee so desires.
In the result, all the appeals filed by the assessee are dismissed.
(Order pronounced in the open court on 16/04/2019)
Sd/. Sd/. ( H. S. SIDHU ) ( T. S. KAPOOR ) Judicial Member Accountant Member Dated:14/04/2019 *Singh Copy of the order forwarded to : 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T.,