How many judgments cite CIT v. Multiplan India Ltd.?

2,267 judgments on BharatTax cite CIT v. Multiplan India Ltd. (38 ITD 320), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. Multiplan India Ltd. come up under?

It is most often cited in judgments turning on Section 250, Section 147, Section 144, Section 142(1), Section 148, Section 143(3).

CIT v. Multiplan India Ltd.

38 ITD 320Income Tax Appellate Tribunal1991#8 most cited

What is CIT v. Multiplan India Ltd. authority for?

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

2,267

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Multiplan India Ltd. · Rule 19(2) Income-tax (Appellate Tribunal) Rules · appeal dismissed non-prosecution · appeal unadmitted · appellant non-cooperation · lack of diligence · opportunity of being heard · section 250 · appellate procedure

Also reported as

223 ITR 840

Sections most often in play

Section 250 Section 147 Section 144 Section 142(1)Section 148 Section 143(3)Section 250(6)Section 69A

Issues it is cited on

section 25 india opportunity of being heard section 250 nfac interest total income document

Judgments citing CIT v. Multiplan India Ltd.

Sidh Resources Pvt. Ltd., Mumbai vs. DCIT, CC-X, Kolkata

In the result, the appeals of the assesses are dismissed for non-prosecution

ITA 873/KOL/2011[1993-94]Status: DisposedITAT Kolkata15 Oct 2015AY 1993-94

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Hon’Ble Sri M.Balaganesh, Am] Assessment Year : 1993-94 Sidh Resources Pvt. Ltd. -Vs- D.C.I.T., Central Circle-X, Kolkata Kolkata (Pan Aaics5509D) (Appellant ) (Respondent) Assessment Year : 1993-94 Hyundai Financial Services Ltd. -Vs- D.C.I.T., Central Circle-X, Kolkata Kolkata (Pan:Aaach8311E) (Respondent) (Appellant) Assessment Year : 1993-94 Indramani India Ltd. -Vs- D.C.I.T., Central Circle-X, Kolkata Kolkata (Pan:Aaics5509D) (Respondent) (Appellant) Assessment Year : 1993-94 Jaishree Tirupati Co.Pvt.Ltd. -Vs- D.C.I.T., Central Circle-X, Kolkata Kolkata (Pan:Aaacj8389A) (Respondent) (Appellant) Assessment Year : 1993-94 Everlast Holding Ltd. -Vs- D.C.I.T., Central Circle-X, Kolkata Kolkata (Pan:Aabce4654N) (Respondent) (Appellant) Assessment Year : 1993-94 Brahaspati Properties Pvt.Ltd. -Vs- D.C.I.T., Central Circle-X, Kolkata Kolkata (Pan:Aabcb4057A) (Respondent) (Appellant) Assessment Year : 1993-94 Vibgyor Resources Pvt. Ltd. -Vs- D.C.I.T., Central Circle-X, Kolkata Kolkata (Pan:Aabcv9477G) (Respondent) (Appellant) Assessment Year : 1993-94 Bahubali Commercial Co.Ltd. -Vs- D.C.I.T., Central Circle-X, Kolkata Kolkata Sidh Resources Pvt.Ltd. & Others. A.Yr.1993-94 (Pan:Aaeca5539M) (Respondent) (Appellant) Assessment Year :1993-94 Oswal Commercial Co.Ltd. -Vs- D.C.I.T., Central Circle-X, Kolkata Kolkata (Pan:Aahcs8167L) (Respondent) (Appellant) Assessment Year : 1993-94 Morita Agro Finance Ltd. -Vs- D.C.I.T., Central Circle-X, Kolkata Kolkata (Pan:Aaccm2170Q) (Respondent) (Appellant) For The Appellant: None For The Respondent : Shri Debasish Roy, Jcit, Sr.Dr Date Of Hearing : 15.10.2015 Date Of Pronouncement : 15.10.2015

For Appellant: NoneFor Respondent: Shri Debasish Roy, JCIT, Sr.DR

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “B”, KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Hon’ble Sri M.Balaganesh, AM] Assessment Year : 1993-94 Sidh Resources Pvt. Ltd. -vs- D.C.I.T., Central Circle-X, Kolkata Kolkata (PAN AAICS5509D) (APPELLANT ) (RESPONDENT) Assessment Year : 1993-94 Hyundai Financial Services Ltd. -vs- D.C.I.T., Central Circle-X, Kolkata Kolkata (PAN:AAACH8311E) (RESPONDENT) (APPELLANT) Assessment Year : 1993-94 Indramani India Ltd. -vs- D.C.I.T., Central Circle-X, Kolkata Kolkata (PAN:AAICS5509D) (RESPONDENT) (APPELLANT) Assessment Year : 1993-94 Jaishree Tirupati Co.Pvt.Ltd. -v…

Mr. Karan Singh Sehrawat, Delhi vs. ITO, New Delhi

In the result, the appeals filed by the assessee are dismissed

ITA 3242/DEL/2015[2009-10]Status: DisposedITAT Delhi14 Oct 2015AY 2009-10

Bench: Sh. N. K. Sainiita Nos. 3240 To 3242/Del/2015 : Asstt. Years : 2007-08 To 2009-10 Karan Singh Sehrawat, Vs Income Tax Officer, C-1/1022, Vasantkunj, Ward-24(4), Civic Centre, Delhi-110070 New Delhi (Appellant) (Respondent) Pan No. Aivps1409H Assessee By : None Revenue By : Sh. P. D. Taneja, Sr. Dr Date Of Hearing : 14.10.2015 Date Of Pronouncement : 14.10.2015 Order Per N. K. Saini, Am:

For Appellant: NoneFor Respondent: Sh. P. D. Taneja, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-2’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA Nos. 3240 to 3242/Del/2015 : Asstt. Years : 2007-08 to 2009-10 Karan Singh Sehrawat, Vs Income Tax Officer, C-1/1022, Vasantkunj, Ward-24(4), Civic Centre, Delhi-110070 New Delhi (APPELLANT) (RESPONDENT) PAN No. AIVPS1409H Assessee by : None Revenue by : Sh. P. D. Taneja, Sr. DR Date of Hearing : 14.10.2015 Date of Pronouncement : 14.10.2015 ORDER Per N. K. Saini, AM: These appeals by the assessee are directed against the separate orders each dated 19.03.2015 of ld. CIT(A)-13, New Delhi. 2. At th…

Mr. Karan Singh Sehrawat, Delhi vs. ITO, New Delhi

In the result, the appeals filed by the assessee are dismissed

ITA 3241/DEL/2015[2008-09]Status: DisposedITAT Delhi14 Oct 2015AY 2008-09

For Appellant: NoneFor Respondent: Sh. P. D. Taneja, Sr. DR

Mr. Karan Singh Sehrawat, Delhi vs. ITO, New Delhi

In the result, the appeals filed by the assessee are dismissed

ITA 3240/DEL/2015[2007-08]Status: DisposedITAT Delhi14 Oct 2015AY 2007-08

For Appellant: NoneFor Respondent: Sh. P. D. Taneja, Sr. DR

Dxn Herbal Manufacturing India Pvt. Ltd., Pondicherry vs. ACIT, Pondicherry

In the result, the appeal of the assessee in ITA No

ITA 2879/CHNY/2014[2011-12]Status: DisposedITAT Chennai14 Oct 2015AY 2011-12

Bench: Shri A.Mohan Alankamony & Shri. G. Pavan Kumarआयकर अपील सं./I.T.A.No.2879/Mds./2014 ("नधा"रण वष" / Assessment Year :2011-2012)

For Appellant: None

Section 143(3)

…The assessee being a Private Limited Company, should have intimated change of address if any, as notice issued by the Tribunal has returned unserved. In these circumstances, as held by I.T.A.T., Delhi Bench in the case of CIT vs. Multiplan India (P) Limited 38 ITD 320 that there may be various reasons for the assessee to remain absent at the time of hearing and one of the reasons might be absence to prosecute the appeal and also following decision of the Co-ordinate bench of the Tribunal in the case of Helios and Matheson Information Technology Limited vs ITO in ITA No.134/Mds/2011, dated 05.07.2011, we here…

M/S. Shree Mahavir Timber Traders, Delhi vs. ITO, New Delhi

In the result, the appeal filed by the assessee is dismissed

ITA 412/DEL/2014[2008-09]Status: DisposedITAT Delhi13 Oct 2015AY 2008-09

Bench: Sh. N. K. Sainiita No. 412/Del/2014 : Asstt. Year : 2008-09 M/S Shree Mahavir Timber Traders, Vs Income Tax Officer, 641-B, Loni Road, Shahdara, Ward-34(2), Delhi-110032 New Delhi (Appellant) (Respondent) Pan No. Aaqfs7774P Assessee By : None Revenue By : Sh. P. D. Taneja, Sr. Dr Date Of Hearing : 13.10.2015 Date Of Pronouncement : 13.10.2015 Order Per N. K. Saini, Am:

For Appellant: NoneFor Respondent: Sh. P. D. Taneja, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-2’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA No. 412/Del/2014 : Asstt. Year : 2008-09 M/s Shree Mahavir Timber Traders, Vs Income Tax Officer, 641-B, Loni Road, Shahdara, Ward-34(2), Delhi-110032 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAQFS7774P Assessee by : None Revenue by : Sh. P. D. Taneja, Sr. DR Date of Hearing : 13.10.2015 Date of Pronouncement : 13.10.2015 ORDER Per N. K. Saini, AM: This is an appeal by the assessee against the order dated 23.05.2013 of ld. CIT(A)-XXVII, New Delhi. 2. During the course of hearing nobody was pres…

Sh. Virender Singh, Ballabgarh vs. ITO, New Delhi

In the result, the appeal filed by the assessee is dismissed

ITA 3092/DEL/2014[2009-10]Status: DisposedITAT Delhi07 Oct 2015AY 2009-10

Bench: Sh. J.S.Reddy, Am Ita No. 3092/Del/2014 : Asstt. Year : 2009-10

For Appellant: NoneFor Respondent: Sh. Rama Kant Garg, Sr. DR

…wn dictum, “VIGILANTIBUS ET NON DORMIENTIBUS JURA SUB VENIUNT’. Considering the facts and keeping in 2 Virender Singh view the provisions of rule 19(2) of the Income-tax Appellate Tribunal Rules as were considered in the case of CIT vs. Multiplan India Ltd., (38 ITD 320)(Del), we treat this appeal as unadmitted. 4. Similar view has been taken by the Hon’ble Madhya Pradesh High Court in the case of Estate of Late Tukojirao Holkar vs. CWT (223 ITR 480) wherein it has been held as under: “if the party, at whose instance the reference is made, fails to appear at the hearing, or fails in taking steps for preparatio…

M/S. U- Like Promotors (P) Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals filed by the assessee are dismissed for non-

ITA 1377/DEL/2012[2002-03]Status: DisposedITAT Delhi07 Oct 2015AY 2002-03

Bench: Shri L.P. Sahu

For Appellant: NoneFor Respondent: Smt. Sunita Kejriwal, CIT DR

…made, fails to appear at the hearing or fails in taking steps for preparation of the paper books so as to enable hearing of the reference, the court is not bound to answer the reference.” ITAT Delhi Bench ‘D’ in the case of CIT vs Multiplan India (P) Ltd. 4. 38 ITD 320 observed that the provisions of Rule 19 state that mere issue of notice could not by itself mean that the appeal had been admitted. This rule only clarifies the position. There might be various reasons with the appellant to remain absent at the time of hearing. One of the reasons might also be a desire or absence of need to prosecute the appeal…

M/S. U-Like Promoters (P) Ltd, New Delhi vs. ACIT, New Delhi

In the result, the appeals filed by the assessee are dismissed for non-

ITA 1569/DEL/2009[1998-1999]Status: DisposedITAT Delhi07 Oct 2015AY 1998-1999

Bench: Shri L.P. Sahu

For Appellant: NoneFor Respondent: Smt. Sunita Kejriwal, CIT DR

The Instalment Supply Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal filed by the assessee is dismissed in limine

ITA 2465/DEL/2012[2007-08]Status: DisposedITAT Delhi05 Oct 2015AY 2007-08

Bench: Shri G.C. Gupta, Vice Before Shri G.C. Gupta & Before Shri G.C. Gupta Before Shri G.C. Gupta , Vice & Shri Prashant Maharishi Shri Prashant Maharishi, , , , Accountantmember Shri Shri Prashant Maharishi Prashant Maharishi Accountantmember

For Appellant: NoneFor Respondent: Shri J.P. Chandrekar, Sr.DR

…sted 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 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. (PRASHANT MAHARISHI PRASHANT MAHARISHI PRASHANT MAHARISHI) PRASHANT MAHARISHI (G. (G.C. GUPTA (G. (G. C. GUPTA C. GUPTA) C. GUPTA ACCOUNTANT MEMBER ACCOUNTANT MEMBER VICE PRESIDENT VICE PRESIDENT ACCOUNTA…

M/S. Advance Marketing & Trading Limited, New Delhi vs. ITO, New Delhi

In the result, the appeal filed by the assessee is dismissed for non- prosecution

ITA 4448/DEL/2014[2003-04]Status: DisposedITAT Delhi01 Oct 2015AY 2003-04

Bench: Shri R.S. Syalassessment Year : 2003-04 Advance Marketing & Trading Vs. Ito, Limited, Ward-1(2), 511/2/1, Village Rajokri, New Delhi. New Delhi. Pan : Aacca4966G

For Appellant: NoneFor Respondent: Shri S.L. Anuragi, Sr.DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC-I : NEW DELHI BEFORE SHRI R.S. SYAL, ACCOUNTANT MEMBER Assessment Year : 2003-04 Advance Marketing & Trading Vs. ITO, Limited, Ward-1(2), 511/2/1, Village Rajokri, New Delhi. New Delhi. PAN : AACCA4966G (Appellant) (Respondent) Appellant by : None Respondent by: Shri S.L. Anuragi, Sr.DR Date of Hearing : 01.10.2015 Date of Pronouncement: 01.10.2015 ORDER This appeal by the assessee is directed against the order passed by the CIT(A) on 26.05.2014 in relation to Assessment Year 2003-04. 2. When the matter was called up for hearing today, no one has appeared…

M/S Insilica Semi Conductors India Pvt. Ltd., Bangalore vs. ITO

In the result, the appeal filed by the assessee is dismissed

ITA 1117/BANG/2013[2007-08]Status: DisposedITAT Bangalore30 Sept 2015AY 2007-08

Bench: Shri N.V. Vasudevan & Shri Abraham P. George

For Appellant: NoneFor Respondent: Shri G.R. Reddy, CIT-I(DR)

…t of the assessee shows that it is not interested in prosecuting the appeal. 3. Considering the facts and keeping in view the provisions of rule 19(2) of the Income-tax Appellate Tribunal Rules as were considered in the case of CIT vs. Multiplan India Ltd., (38 ITD 320)(Del) we treat this appeal as unadmitted. Similar view has been taken by the Hon’ble Madhya Pradesh High Court in the case of Estate of Late Tukojirao Holkar vs. CWT (223 ITR 480) wherein it has been held as under: “… if the party, at whose instance the reference is made, fails to appear at the hearing, or fails in taking steps for preparation…

Okara Agro Industries Ltd., New Delhi vs. ACIT, New Delhi

The appeal of the assessee is dismissed in limine

ITA 1745/DEL/2012[1996-97]Status: DisposedITAT Delhi29 Sept 2015AY 1996-97

Bench: Smt Diva Singh & Sh.Inturi Rama Rao

…ordingly in the absence of any representation or petition seeking time, the only alternative left is to dismiss the appeal of the assessee in limine. Support is drawn from the order of the Tribunals in Commissioner of Income-Tax vs. Multi Plan India (P) Ltd.; 38 ITD 320 (Del) and Estate of Late Tukojirao Holkar vs. CWT: 223 ITR 480 (M.P). I.T.A .No.-1745/Del/2012 3. Before parting it is appropriate to add that in case the assessee if so advised and considers appropriate it would be at liberty to pray for a recall of this order and pray for a decision on merit in case the assessee is able to show by way of a pet…

Sh. Satish Kumar, New Delhi vs. ACIT, New Delhi

In the result, the appeal filed by the assessee is dismissed for non- prosecution

ITA 3536/DEL/2014[2003-04]Status: DisposedITAT Delhi28 Sept 2015AY 2003-04

Bench: Shri R.S. Syalassessment Year : 2003-04 Satish Kumar, Vs. Acit, 1170, Kucha Mahajani, Central Circle-12, Chandni Chowk, New Delhi. New Delhi – 110 006. Pan : Aaepk9645B

For Appellant: NoneFor Respondent: Shri S.L. Anuragi, Sr.DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC : NEW DELHI BEFORE SHRI R.S. SYAL, ACCOUNTANT MEMBER Assessment Year : 2003-04 Satish Kumar, Vs. ACIT, 1170, Kucha Mahajani, Central Circle-12, Chandni Chowk, New Delhi. New Delhi – 110 006. PAN : AAEPK9645B (Appellant) (Respondent) Appellant by : None Respondent by: Shri S.L. Anuragi, Sr.DR Date of Hearing : 28.09.2015 Date of Pronouncement: 28.09.2015 ORDER This appeal by the assessee is directed against the order passed by the CIT(A) on 25.02.2014 in relation to the Assessment Year 2003-04. 2. When the matter was called up for hearing today, no one has…

Tarun Jain, New Delhi vs. ITO, New Delhi

In the result, the appeal filed by the assessee is dismissed for non- prosecution

ITA 3475/DEL/2014[2005-06]Status: DisposedITAT Delhi28 Sept 2015AY 2005-06

Bench: Shri R.S. Syalassessment Year : 2005-06 Tarun Jain, Vs. Ito, 158, Rajdhani Enclave, Ward-25(1), Pitampura, New Delhi. New Delhi. Pan : Aespj3796E

For Appellant: NoneFor Respondent: Shri S.L. Anuragi, Sr.DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC : NEW DELHI BEFORE SHRI R.S. SYAL, ACCOUNTANT MEMBER Assessment Year : 2005-06 Tarun Jain, Vs. ITO, 158, Rajdhani Enclave, Ward-25(1), Pitampura, New Delhi. New Delhi. PAN : AESPJ3796E (Appellant) (Respondent) Appellant by : None Respondent by: Shri S.L. Anuragi, Sr.DR Date of Hearing : 28.09.2015 Date of Pronouncement: 28.09.2015 ORDER This appeal by the assessee is directed against the order passed by the CIT(A) on 12.2.2014 in relation to the Assessment Year 2005-06. 2. When the matter was called up for hearing today, no one has appeared on behalf of th…

Sushma Jain, New Delhi vs. ITO, New Delhi

In the result, the appeal filed by the assessee is dismissed for non- prosecution

ITA 3472/DEL/2014[2005-06]Status: DisposedITAT Delhi28 Sept 2015AY 2005-06

Bench: Shri R.S. Syalassessment Year : 2005-06 Sushma Jain, Vs. Ito, 158, Rajdhani Enclave, Ward-25(1), Pitampura, New Delhi. New Delhi. Pan : Aagpj6675A

For Appellant: NoneFor Respondent: Shri S.L. Anuragi, Sr.DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC : NEW DELHI BEFORE SHRI R.S. SYAL, ACCOUNTANT MEMBER Assessment Year : 2005-06 Sushma Jain, Vs. ITO, 158, Rajdhani Enclave, Ward-25(1), Pitampura, New Delhi. New Delhi. PAN : AAGPJ6675A (Appellant) (Respondent) Appellant by : None Respondent by: Shri S.L. Anuragi, Sr.DR Date of Hearing : 28.09.2015 Date of Pronouncement: 28.09.2015 ORDER This appeal by the assessee is directed against the order passed by the CIT(A) on 12.2.2014 in relation to the Assessment Year 2005-06. 2. When the matter was called up for hearing today, no one has appeared on behalf of t…

M/S. Minebrain Solutions Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is dismissed in limine

ITA 3470/DEL/2014[2009-10]Status: DisposedITAT Delhi24 Sept 2015AY 2009-10

Bench: Smt Diva Singh

…any representation or petition seeking time, the only alternative left is to dismiss the appeal of the assessee in limine. Support is drawn from the order of the Tribunals in Commissioner of Income-Tax vs. Multi I.T.A .No.-3470/Del/2014 Plan India (P) Ltd.; 38 ITD 320 (Del) and Estate of Late Tukojirao Holkar vs. CWT: 223 ITR 480 (M.P). 3. Before parting it is appropriate to add that in case the assessee if so advised and considers appropriate it would be at liberty to pray for a recall of this order and pray for a decision on merit in case the assessee is able to show by way of a petition that there was a reas…

Devesh Bhatia, New Delhi vs. Addl. CIT, New Delhi

The appeal of the assessee is dismissed in limine

ITA 3174/DEL/2014[2007-08]Status: DisposedITAT Delhi22 Sept 2015AY 2007-08

Bench: Smt Diva Singh

…ordingly in the absence of any representation or petition seeking time, the only alternative left is to dismiss the appeal of the assessee in limine. Support is drawn from the order of the Tribunals in Commissioner of Income-Tax vs. Multi Plan India (P) Ltd.; 38 ITD 320 (Del) and Estate of Late Tukojirao Holkar vs. CWT: 223 ITR 480 (M.P). I.T.A .No.-3174/Del/2014 3. Before parting it is appropriate to add that in case the assessee if so advised and considers appropriate it would be at liberty to pray for a recall of this order and pray for a decision on merit in case the assessee is able to show by way of a pet…

Praveen Kumar, Muzaffarnagar vs. ITO, Shamli

The appeal of the assessee is dismissed in limine

ITA 3160/DEL/2014[2009-10]Status: DisposedITAT Delhi22 Sept 2015AY 2009-10

Bench: Smt Diva Singh

…ordingly in the absence of any representation or petition seeking time, the only alternative left is to dismiss the appeal of the assessee in limine. Support is drawn from the order of the Tribunals in Commissioner of Income-Tax vs. Multi Plan India (P) Ltd.; 38 ITD 320 (Del) and Estate of Late Tukojirao Holkar vs. CWT: 223 ITR 480 (M.P). I.T.A .No.-3160/Del/2014 3. Before parting it is appropriate to add that in case the assessee if so advised and considers appropriate it would be at liberty to pray for a recall of this order and pray for a decision on merit in case the assessee is able to show by way of a pet…

Sanjeev Gupta, Hisar vs. CIT, Hisar

In the result, the appeal filed by the assessee is dismissed

ITA 5017/DEL/2011[2007-08]Status: DisposedITAT Delhi22 Sept 2015AY 2007-08

Bench: Sh. N. K. Saini, Am & Sh. A. T. Varkey, Jm Ita No. 5017/Del/2011 : Asstt. Year : 2007-08 Sh. Sanjeev Gupta Vs Commissioner Of Income Tax, 166, Urban Estate-Ii, Ayakar Bhawan, Sector-14, Hisar Hisar (Appellant) (Respondent) Pan No. Ahspg8891J Assessee By : None Revenue By : Sh. Sujit Kumar, Sr. Dr Date Of Hearing : 22.09.2015 Date Of Pronouncement : 22.09.2015 Order Per N. K. Saini, Am:

For Appellant: NoneFor Respondent: Sh. Sujit Kumar, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. N. K. Saini, AM And Sh. A. T. Varkey, JM ITA No. 5017/Del/2011 : Asstt. Year : 2007-08 Sh. Sanjeev Gupta Vs Commissioner of Income Tax, 166, Urban Estate-II, Ayakar Bhawan, Sector-14, Hisar Hisar (APPELLANT) (RESPONDENT) PAN No. AHSPG8891J Assessee by : None Revenue by : Sh. Sujit Kumar, Sr. DR Date of Hearing : 22.09.2015 Date of Pronouncement : 22.09.2015 ORDER Per N. K. Saini, AM: This is an appeal by the assessee against the order dated 13.09.2011 of ld. CIT, Hisar. 2. During the course of hearing nobody was present on behalf of t…