THE INSTALMENT SUPPLY LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 2465/DEL/2012Status: DisposedITAT Delhi05 October 2015AY 2007-082 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the assessee was not interested in pursuing its appeal. Therefore, the appeal was dismissed in limine.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2007-08. The assessee did not appear for the hearing of the appeal, nor had they appeared on previous occasions.

What were the issues?

Whether the appeal should be dismissed due to the assessee's non-appearance.

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI G.C. GUPTA, VICE & BEFORE SHRI G.C. GUPTA & SHRI PRASHANT MAHARISHI SHRISHRI SHRI

For Respondent: Shri J.P. Chandrekar, Sr.DR
Hearing: 07.09.2015Pronounced: 05.10.2015

PER G.C. GUPTA, VP PER G.C. GUPTA , VP : PER G.C. GUPTA PER G.C. GUPTA , VP , VP This appeal by the assessee for the assessment year 2007- 08 is directed against the order of learned CIT(A)-XII, New Delhi dated 29th February, 2012.

2.

At the time of hearing, none appeared on behalf of the assessee-appellant. On earlier occasions also, the assessee has not appeared. In these facts of the case, we are of the view that the assessee is not interested in pursuing its appeal filed before the Tribunal, which is accordingly dismissed in limine. While taking this view, we derive support from the decision of Delhi

1.

2 ITA-2465/Del/2012 Bench of ITAT in the case of CIT Vs. Multiplan India (P.) Ltd. – [1991] 38 ITD 320 (Delhi).

3.

In the result, the appeal filed by the assessee is dismissed in limine. Decision pronounced in the open Court on 5th October, 2015.

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