New Diwan Oil Mills v. CIT

Smt. Saroj Bala, Faridabad vs. ITO, Faridabad

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

Bench: Sh. N. K. Sainiita No. 5138/Del/2015 : Asstt. Year : 2009-10 Saroj Bala Vs Ito W/O, Sh. Ashok Kumar, Ward-2(3) House No. 1351, Sector-16 Fridabad Faridabad Adjpb2395M (Appellant) (Respondent)

…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.” 5. Similarly, Hon’ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the 3 reference unanswered since the assessee remained absent and there was not any assistance from the assessee. 6. Their Lordships of Hon’ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the…

M/S. Hanumant Builders and Land Developers, Delhi vs. ITO, New Delhi

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

…earing, 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. " 4. Similarly, Hon'ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee. 5. Their Lordships of Hon'ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the sam…

Pal Buildwell Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

…earing, 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. " 4. Similarly, Hon'ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee. 5. Their Lordships of Hon'ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the sam…

Swastik Builders & Developers, Meerut vs. CIT, Meerut

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

…earing, 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. " 4. Similarly, Hon'ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee. 5. Their Lordships of Hon'ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the sam…

M/S. Adarsh Kanch Udyog Pvt. Ltd., New Delhi vs. ITO, New Delhi

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

Bench: Sh. N. K. Sainiita No. 5881/Del/2014 : Asstt. Year : 2003-04 Adarsh Kanch Udyog Pvt. Ltd., Vs Income Tax Officer, C-23, Sudarshan Park, Moti Nagar, Ward-1(2), Delhi-110015 New Delhi (Appellant) (Respondent) Pan No. Aaaca2028B Assessee By : None Revenue By : Sh. F. R. Meena, Sr. Dr Date Of Hearing : 21.09.2016 Date Of Pronouncement : 21.09.2016 Order

…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.” 5. Similarly, Hon’ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee. 6. Their Lordships of Hon’ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the sa…

Smt. Sangeeta Goyal, New Delhi vs. ITO, New Delhi

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

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2006-07 Ms. Sangeeta Goyal, M-90, Vs. Income Tax Officer, Ward- Greater Kailash-Ii, New 23(2), New Delhi Delhi Pan : Adppg7309A (Appellant) (Respondent) Appellant By None Respondent By Sh. N.K. Bansal, Sr. Dr Date Of Hearing 20.09.2016 Date Of Pronouncement 21.09.2016 Order Per O.P. Kant, A.M.: The Present Appeal, By The Assessee, Is Directed Against The Order Of Learned Commissioner Of Income Tax (Appeals)- Xxiii, New Delhi, Dated 21.03.2013 For Assessment Year 2006- 07. 2. This Is The Recalled Matter Which Was Dismissed Vide Order Of Itat Dated 19.12.2013 For Want Of Prosecution As Non- Appeared On Behalf Of The Assessee Despite Issuance Of Notice Regarding Next Date Of Hearing. The Matter Was Recalled Vide Order Of Itat Dated 05.01.2015 Passed In M.A. No. 140/Del/2014. Thereafter, On 22.12.2015, When The Case

…earing, 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. " 4. Similarly, Hon'ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee 3 AY: 2006-07 remained absent and there was not any assistance from the assessee. 5. Their Lordships of Hon'ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively p…

Mr. S.K. Gupta, New Delhi vs. ACIT, New Delhi

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

Bench: Sh. H.S. Sidhu & Sh. O.P. Kant

…earing, 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. " 4. Similarly, Hon'ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee. 5. Their Lordships of Hon'ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the sam…

M/S. B.D.M. Contractor & Co. Pvt. Ltd., Faridabad vs. DCIT, Faridabad

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

Bench: Sh. N. K. Sainiita No. 6750/Del/2015 : Asstt. Year : 2007-08 M/S B.D. Mittal & Co. Pvt. Ltd., Vs Dcit, H.No. 632, Sector-15, Circle-1, Faridabad-121001 Faridabad-121001 (Appellant) (Respondent) Pan No. Aabcb8687L Ita No. 6751/Del/2015 : Asstt. Year : 2007-08 M/S B.D. M. Contractor & Co. Pvt. Vs Dcit, Ltd., H.No. 632, Sector-15, Circle-1, Faridabad-121001 Faridabad-121001 (Appellant) (Respondent) Pan No. Aabcb8686M Assessee By : None Revenue By : None Date Of Hearing : 06.09.2016 Date Of Pronouncement : 06.09.2016 Order

…le hearing of the reference, the court is not bound to answer the reference.” ITA No. 6750 & 6751/Del/2015 3 B.D. Mittal & B.D.M. Contractor & Co. Pvt. Ltd. 5. Similarly, Hon’ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee. 6. Their Lordships of Hon’ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the sa…

M/S. B.D. Mittal & Co. Pvt. Ltd., Faridabad vs. DCIT, Faridabad

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

Bench: Sh. N. K. Sainiita No. 6750/Del/2015 : Asstt. Year : 2007-08 M/S B.D. Mittal & Co. Pvt. Ltd., Vs Dcit, H.No. 632, Sector-15, Circle-1, Faridabad-121001 Faridabad-121001 (Appellant) (Respondent) Pan No. Aabcb8687L Ita No. 6751/Del/2015 : Asstt. Year : 2007-08 M/S B.D. M. Contractor & Co. Pvt. Vs Dcit, Ltd., H.No. 632, Sector-15, Circle-1, Faridabad-121001 Faridabad-121001 (Appellant) (Respondent) Pan No. Aabcb8686M Assessee By : None Revenue By : None Date Of Hearing : 06.09.2016 Date Of Pronouncement : 06.09.2016 Order

…le hearing of the reference, the court is not bound to answer the reference.” ITA No. 6750 & 6751/Del/2015 3 B.D. Mittal & B.D.M. Contractor & Co. Pvt. Ltd. 5. Similarly, Hon’ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee. 6. Their Lordships of Hon’ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the sa…

Sh. Deepak Kumar, New Delhi vs. ITO, New Delhi

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

Bench: Sh. N. K. Sainiita No. 3629/Del/2014 : Asstt. Year : 2004-05 Deepak Kumar, Vs Income Tax Officer, 69, Dda Flats, 1St Floor, Jwala Heri, Ward-26(1), Pashim Vihar, New Delhi-110063 New Delhi-110002 (Appellant) (Respondent) Pan No. Ahopk9250H Assessee By : None Revenue By : Sh. Amrit Lal, Sr. Dr Date Of Hearing : 24.08.2016 Date Of Pronouncement : 29.08.2016 Order

…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.” 5. Similarly, Hon’ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee. 6. Their Lordships of Hon’ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the sa…

Sh. Sanjay Verma, New Delhi vs. ITO, New Delhi

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

Bench: Sh. N. K. Sainiita No. 3628/Del/2014 : Asstt. Year : 2008-09 Sanjay Verma, Vs Income Tax Officer, 69, Dda Flats, 1St Floor, Jwala Heri, Ward-27(1), Pashim Vihar, New Delhi-110063 New Delhi-110002 (Appellant) (Respondent) Pan No. Acxpv5450A Assessee By : None Revenue By : Sh. Amrit Lal, Sr. Dr Date Of Hearing : 24.08.2016 Date Of Pronouncement : 29.08.2016 Order

…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.” 5. Similarly, Hon’ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee. 6. Their Lordships of Hon’ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the sa…

Sh. Muddasir Nazar, New Delhi vs. ITO, New Delhi

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

Bench: Sh. N. K. Sainiita No. 3515/Del/2014 : Asstt. Year : 2008-09 Sh. Muddasir Nazar, Vs Income Tax Officer, B-274, Kabutar Market, Welcome Ward-34(3), Colony, New Seelampur-Iv, New Delhi Delhi-110053 (Appellant) (Respondent) Pan No. Adypn0645H Assessee By : None Revenue By : Sh. S. K. Jain, Sr. Dr Date Of Hearing : 29.08.2016 Date Of Pronouncement : 29.08.2016 Order This Is An Appeal By The Assessee Against The Order Dated 09.12.2013 Of Ld. Cit(A)-Xxvii, New Delhi. 2. Earlier This Case Was Fixed For Hearing On 29.06.2016 & On The Request Of The Ld. Dr Hearing Was Adjourned For Today I.E. 29.08.2016, Both The Parties Noted The Date. However, At The Time Of Hearing Nobody Was Present On Behalf Of The Assessee Neither Any Adjournment Was Sought. It, Therefore, Appears That The Assessee Is Not Interested To Prosecute The Matter. 3. The Law Aids Those Who Are Vigilant, Not Those Who Sleep Upon Their Rights. This Principle Is Embodied In Well Known Dictum, 2 Muddasir Nazar “Vigilantibus Et Non Dormientibus Jura Sub Veniunt’. Considering The Facts & 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.

…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.” 5. Similarly, Hon’ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee. 6. Their Lordships of Hon’ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the sa…

The Siwanka Co-Op L/C Society Ltd., Sonepat vs. ACIT, Sonepat

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

Bench: Sh. N. K. Saini

…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.” 5. Similarly, Hon’ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee. 3 Siwanka Co-op L/C Society Ltd. 6. Their Lordships of Hon’ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appea…

Manish Kumar Bansal, Delhi vs. CIT, New Delhi

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

Bench: Shri J.S. Reddy & Shri Sudhanshu Srivastavaita No. 2574/Del/2014 : Assessment Year : 2009-10 Manish Kumar Bansal Vs Cit C/O M/S R.S. Jhalani & Co., Ca, Delhi-X 16-17, 1St Floor, Subzi Market, New Delhi. Hauz Quazi, Delhi. Ajopb3234A (Appellant) (Respondent) Pan No. Afwpc1171P Assessee By : None Revenue By : Sh. Rajesh Kumar, Sr. Dr Date Of Hearing : 08.08.2016 Date Of Pronouncement : 24.08.2016

…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.” 4. Similarly, Hon’ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee. 5. Their Lordships of Hon’ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the sa…

Sh. Surendra Kumar Ahuja, Ghaziabad vs. ITO, Ghaziabad

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

Bench: Sh. N. K. Saini

…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.” 5. Similarly, Hon’ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee. 6. Their Lordships of Hon’ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the sa…

M/S. International Academy of Insurance & Financial Management Pvt. Ltd., New Delhi vs. ITO, New Delhi

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

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita Nos. 1867 & 1868/Del/2014 : Asstt. Years : 2008-09 & 2009-10 International Academy Of Insurance Vs Income Tax Officer & Financial Management Pvt. Ltd., Ward-11(4), 103, Ashoka Estate, Barakhamba New Delhi Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabci3132R Assessee By : None Revenue By : Sh. A. K. Saroha, Cit Dr Date Of Hearing : 22.08.2016 Date Of Pronouncement : 22.08.2016 Order

…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.” 5. Similarly, Hon’ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee. ITA Nos. 1867 & 1868/Del/2014 3 International Academy of Insurance & Financial Management Pvt. Ltd. 6. Their Lordships of Hon’ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478…

Mrs. Ramma Thakur, Delhi vs. ITO, New Delhi

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

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2003-04 Mrs. Ramma Thakur, D-761, Vs. Income Tax Officer, Ward- Saraswati Vihar, Delhi 25(1), New Delhi Pan : Admpt0093K (Appellant) (Respondent) Appellant By None Respondent By None Date Of Hearing 18.08.2016 Date Of Pronouncement 22.08.2016 Order Per O.P. Kant, A.M.: This Appeal, By The Assessee, Is Directed Against Order Of Learned Commissioner Of Income Tax (Appeals)-Xxiv, New Delhi, Dated 29.11.2012 For Assessment Year 2003-04. 2. When The Case Came Up For Hearing On 16.01.2014, Assessee’S Counsel Requested To Adjourn The Case, Which Was Adjourned To 07.07.2014. On 07.07.2014, When The Case Was Called Out, None Turned Up On Behalf Of The Assessee & The Case Was Adjourned To 23.12.2014. Again On 23.12.2014, No One Appeared On Behalf Of The Assessee & The Case Was Adjourned To 18.05.2014. Thereafter, The Case Was Listed For Several Times But Due To Non-Functioning Of The Bench The Case

…earing, 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. " 4. Similarly, Hon'ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee. 5. Their Lordships of Hon'ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) 3 ITA No. 813/Del/2013. AY : 2003-04 held that the appeal does not mean, mere filing of the memo of a…

Shreeraj Roto India Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee stands

Bench: Shri H.S. Sidhu & Shri O.P. Kant

…earing, 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.” 6. Similarly, Hon’ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee. 7. Their Lordships of Hon’ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the…