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Income Tax Appellate Tribunal, DELHI BENCH: ‘C’: NEW DELHI
Before: SHRI N.K. BILLAIYA & SHRI KUL BHARAT
.- 3402/Del/2018 and 3403/Del/2018 are two separate appeals by the Assessee preferred against a consolidated order of the CIT(Appeals)-24, New Delhi, dated 13.03.2018 pertaining to AYs. 2014-15 and 2015-16.
Both these appeals were heard together and are disposed of by this common order for the sake of convenience and brevity. .- 3402 & 3403/Del/2018 Jai mata di landscapers P. Ltd.
These appeals were first listed on 16.08.2021, on which date the Counsel took adjournment. Since then, these appeals were listed several times and on each occasion the appeal was adjourned for one reason or the other. Even today none appeared on behalf of the assessee inspite of notice, therefore, we decided to proceed exparte.
The DR was heard at length.
We have carefully perused the order of the CIT(A). We find that the CIT(A) has dismissed the appeals by a well-reasoned order which calls for no interference. Both appeals are accordingly dismissed.
In the result, both appeals are dismissed.
Order pronounced in the Open Court on 29.08.2023