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Income Tax Appellate Tribunal, “B” BENCH : BANGALORE
Before: SHRI ARUN KUMAR GARODIA & SHRI LALIET KUMAR
O R D E R Per Bench All these four appeals are filed by the assessee which are directed against a combined order of ld. CIT(A)-Davangere dated 15.03.2018 for Assessment Years 2012-13 to 2015-16.
All these appeals were filed by the assessee on 24.05.2018 and on the same date, the notices of hearing were issued to the assessee fixing the date of hearing on 19.09.2018 along with the defect memo. This notice was duly served on the assessee because the assessee has filed before the Tribunal a letter dated 14.09.2018 for rectifying the defects. Hence service of the notice on the assessee is established and accepted. In spite of this, none appeared on behalf of the assessee on the appointed date of hearing and there is no request for adjournment. This goes to show that the assessee is not interested in prosecuting these appeals.
Hence, respectfully following the Tribunal order rendered in the case of CIT Vs. Multiplan India Ltd. as reported in 38 ITD 320 (Del), we dismiss these appeals of the assessee as unadmitted.
In the result, all the four appeals filed by the assessee are dismissed. Order pronounced in the open court on the date mentioned on the caption page.