PRAMOD KUMAR BARNWAL,DEOGHAR vs. DCIT/ACIT, CIRCLE-3, DEOGHAR

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ITA 7/RAN/2023Status: DisposedITAT Ranchi11 December 2023AY 2016-172 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the application for early hearing. It found no sufficient cause or irreparable loss to justify fixing the appeals out of turn, directing them to be heard in due course.

What were the facts?

The assessee filed an application seeking an early hearing for their appeals before the ITAT. The appeals were against orders passed by the CIT(A) under Section 250 of the Income Tax Act.

What were the issues?

Whether the assessee's application for early hearing of appeals met the criteria for an out-of-turn listing.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “RANCHI BENCH, RANCHI

Before: Shri Sanjay Garg & Dr. Manish Borad

order

: December 11, 2023 APPLICATION FOR EARLY HEARING ORDER

Per Sanjay Garg, Judicial Member:

1.

The present application dated 06.11.2023 has been filed by the assessee seeking early hearing of their appeals in IT(SS) No.3- 9/Ran/2023. The said appeals have been preferred by the assessee against the separate orders both dated 30.12.2022 of the Commissioner of Income Tax (Appeals)-3, Patna [hereinafter referred to as ‘CIT(A)’] passed u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’) 2. We have perused the application. We find that in the application, the assessee has merely stated that it has a fair case on merits, however, there is no mention of any sufficient cause for fixing these appeals out of turn on an early date. The hearing in Ranchi Bench is conducted regularly through virtual mode from Kolkata Bench of the Tribunal. We, therefore, do not find any reason to break the queue and fix these matters for early hearing without any justified cause and in the absence -9/Ran/2023 Assessment Years: 2014-15 to 2020-21 Md. Tasin of any irreparable loss to the assessee. In view of this, the Registry is directed to fix the appeals for hearing in due course for hearing without breaking the queue. The application of the assessee for early hearing is hereby dismissed. 3. In the result, the application for early hearing stands dismissed. Kolkata, the 11th December, 2023. Sd/- Sd/- [Manish Borad] [Sanjay Garg] Accountant Member Judicial Member

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