Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL
Before: SHRI G.D. AGRAWALG.D. AGRAWAL & AND BEFORE SHRI G.D. AGRAWALG.D. AGRAWAL & AND SHRI SUDHANSHU SRIVASTAVA SHRI SUDHANSHU SRIVASTAVASHRI SUDHANSHU SRIVASTAVA SHRI SUDHANSHU SRIVASTAVA
PER G.D. AGRAWAL, VP PER G.D. AGRAWAL, VP :- PER G.D. AGRAWAL, VP PER G.D. AGRAWAL, VP These appeals by the assessee for the assessment years 2003- 04, 2004-05 & 2005-06 are directed against the order of learned CIT(A)-XXXII, New Delhi dated 22nd February, 2013.
At the time of hearing before us today i.e. 17th November, 2015, 2. neither anybody appeared on behalf of the assessee nor there was any request for adjournment. The notice of hearing was duly sent to the assessee by registered post. Earlier also on 25.11.2013 and 12.05.2014, the appeals were adjourned at the request of the assessee’s counsel.
In view of the above, we are of the opinion that the assessee is not interested in prosecuting these appeals. While taking this view, we derive support from the decision of Delhi Bench of ITAT in the case of 2 ITA-3219 to 3221/D/2013 CIT vs. Multiplan India (P.) Ltd. – [1991] 38 ITD 320 (Delhi). Accordingly, we dismiss the assessee’s appeals in limine.
In the result, the appeals filed by the assessee are dismissed in limine. Decision pronounced in the open Court on 18.11.2015.