SHRI RISHI SAGAR,KHANNA vs. ITO, W-III, KHANNA

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ITA 515/CHANDI/2018Status: DisposedITAT Chandigarh16 December 2020AY 2009-103 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal, following established legal precedents, treated the appeal as unadmitted due to the assessee's non-appearance and non-prosecution.

What were the facts?

The assessee preferred an appeal against the order of the CIT(A). Despite service of notice, the assessee neither appeared nor pursued the appeal.

What were the issues?

Whether an appeal can be dismissed for non-prosecution when the assessee fails to appear or pursue the matter.

Which sections of the Income-tax Act were involved?

Rule 19(2)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(4)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

आदेश/Order

Per Sanjay Garg, Judicial Member:

1.

The present appeal has been preferred by the assessee against the order dated 23.2.2018 of the Commissioner of Income Tax (Appeals)-2, Ludhiana [hereinafter referred to as CIT(A)].

2.

No one has ever come present in this case. Even today, no one has put in appearance on behalf of the assessee despite service of notice. It appears that the assessee is no more interested in perusing its appeal. The law aids those who are vigilant, not those who sleep upon their rights. This principle is embodied in well-known dictum, “VIGILANTIBUS ET NON DORMIENTIBUS JURA SUB VENIUNT’. - Shri Rishi Sagar, Khanna 2 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.

3.

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 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 same.

6.

So, by respectfully following the view taken in the cases cited supra, we dismiss this appeal for non-prosecution.

7.

In the result, appeals of the assessee is dismissed in limine.

Order pronounced in the Open Court.

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