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Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI
Before: SHRI N.R.S. GANESAN & SHRI A. MOHAN ALANKAMONY
O R D E R PER A. MOHAN ALANKAMONY, AM: These appeals by the assessee are directed against the order passed by the Ld. Commissioner of Income Tax (Appeals)-2, Chennai dated 24.03.2017 in & 174/CIT(A)-2/2015- 16 for the assessment years 2007-08 to 2010-11 & 2012-13 passed u/s.250(6) r.w.s. 271B of the Act.
In these appeals, notice for hearing was sent to the assessee by Registered Post with Acknowledgement Card intimating the assessee that the appeal is fixed for hearing on 01.08.2017. The 2 to 1334/Mds/2017 notice was served to the assessee on 07.06.2017. However, on 01.08.2017, none appeared on behalf of the assessee, nor any request for adjournment was received.
In view of the above, we are of the considered opinion that the assessee is not interested in pursuing the appeal filed before this Tribunal. Hence, following the decision of the Delhi Bench in the case of CIT v. Multiplan India P. Ltd., reported in 38 ITD 320 and the judgment of the Hon'ble Madhya Pradesh High Court in the case of Late Tukojirao Holkar (223 ITR 480), we dismiss the appeal in limine. The Registry is hereby directed to dispatch this order to the assessee within a period of 7 days from this day.
In the result, the appeals of the assessee are dismissed.
Order pronounced in the open court on the 01st August, 2017.