What did the Tribunal hold?

The Tribunal noted that no purpose would be served by adjourning the matter due to the inability to contact the assessee's legal heirs. The appeal was not abated as per Rule 26 of the ITAT Rules, but the proceedings could not continue effectively.

The assessee's appeal was listed for hearing, but neither the assessee nor their legal heirs could be contacted. The counsel also withdrew from the case due to non-cooperation from the legal heirs.

What were the issues?

Whether the appeal can proceed when the assessee's legal heirs are uncontactable and the counsel has withdrawn, despite the appeal not abating under Rule 26.

Kabeer Khan vs ITO | ITAT Hyderabad 2023

Income Tax Appellate Tribunal, Hyderabad ‘A ‘ Bench, Hyderabad

Before: Shri R.K. Panda & Shri Laliet Kumar

For Respondent: Shri KPRR Murthy, CIT(DR)

Hearing: 29/03/2023Pronounced: 12/04/2023

आयकर अपील�य अ�धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A ‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2009-10 Shri Kabeer Khan Vs. Income Tax Officer Hyderabad Ward 14(4) PAN:AWDPK0297J Hyderabad (Appellant) (Respondent) Assessee by: N o n e Revenue by: Shri KPRR Murthy, CIT(DR) Date of hearing: 29/03/2023 Date of pronouncement: 12/04/2023 ORDER Per R.K. Panda, A.M This appeal filed by the assessee is directed against the order dated 1.3.2019 of the learned CIT(A)-6, Hyderabad, relating to A.Y.2009-10.

None appeared on behalf of the assessee at the time of the hearing. The Counsel who appeared in earlier occasions and was present in the Court Room also expressed his inability to contact the legal heirs of the assessee due to their noncooperation and rescued himself from appearing in this case. Even the notice server of the Revenue, despite his best efforts, could not contact and serve the notice on the legal heirs. Under these

ITA 900 of 2019 Kabeer Khan Hyderabad circumstances, we feel that no purpose will be served by adjourning the matter. 3) Rule 26 of the ITAT Rules reads as under: 26. Continuation of proceedings after the death or adjudication of a party to the appeal.- Where an assesses whether he be the appellant or the respondent to an appeal dies or is adjudicated insolvent or in the case of a company is being wound-up, the appeal shall not abate and may, if the assessee was the appellant, be continued by, and if he was the respondent be continued against, the executor, administrator or other legal representative of the assessee or by or against the assignee, receiver or liquidator, as the case may be.” Provided that : (i) The assessee files a revised Form No.36 duly filled up giving revised name of the party duly verified in the same manner as required by rule 47 of the I.T. Rules, 1962. (ii) The revised form No.36 shall specify the appeal number as originally assigned or, in the event of non-availability of such number on the date of filing the appeal shall be mentioned in the covering letter to enable the Registrar to place fresh Form No.36 in the original file”

Since the legal heirs of the diseased assessee in the instant case have not taken any steps to file the revised Form No.36, duly filled up giving the revised name of the party duly verified in the manner as prescribed in the rules, therefore, the present appeal cannot be proceeded with in the absence of any of the above said requisite information/form. Further, it is the settled proposition of law that no appeal can be continued/prosecuted or filed in the name of a dead person. It is incumbent upon the legal heirs in the present case to substitute their names in place of the diseased assessee. In the present case, the assessee has died on 31/03/2021 and more than 2 years have passed from the death of the assessee till today and no steps have been taken by the legal heirs to substitute their names. In general law i.e. Civil Procedure Code, the limitation to substitute for impleading the legal heir in the suite has been provided as 90 days. In the present case, despite a lapse of more than 2 years,

ITA 900 of 2019 Kabeer Khan Hyderabad the names of the legal heirs have not been substituted. Therefore, we are left with no option but to dismiss the appeal.

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

KABEER KHAN,HYDERABAD vs. INCOME TAX OFFICER, WARD-14(4), HYDERABAD

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