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Income Tax Appellate Tribunal, DELHI BENCH “G”, NEW DELHI
Before: SHRI H.S. SIDHU & SHRI N.K. BILLAIYA
ORDER PER H.S. SIDHU, JM
The Assessee has filed this appeal against the order dated 25/2/2013 passed by the Ld. CIT(A)-I, New Delhi relating to assessment year 2008-09.
The said appeal is barred by limitation of 385 days and ITAT, Registry at the time of filing the Appeal has issued the Defect Memo to the Assessee for this delay. However, till no Application for Condonation of delay has been filed, hence, the appeal deserve to be dismissed.
Keeping in view of the facts and circumstances of the case as discussed above, we dismiss the Assessee’s Appeal being barred by limitation. But in the interest of justice, if so advised, the Assessee is at liberty to file the Application to recall this order, after rectifying the defect.
In the result, the appeal of the assessee stands dismissed.
Order pronounced on 29/10/2018.