M/S MAHANADI NORTH DIVISION,JAGATPUR, CUTTACK vs. INCOME TAX OFFICER (TDS), TULASIPUR

ITA 687/CTK/2026Status: DisposedITAT Cuttack08 September 2026AY 2019-203 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal dismissed the appeal in limine due to defects. The defects were not cured despite a notice being issued.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2019-20. The assessee did not appear for the hearing, and their adjournment application was dismissed.

What were the issues?

Whether the appeal filed by the assessee is maintainable in the absence of curing the defects and non-appearance.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK

Before: SHRI GEORGE MATHAN & SHRI GOPALAN GURUSAMY

Hearing: 08/09/2026Pronounced: 08/09/2026

Per George Mathan, JM: This is an appeal filed by the assessee against the order of the ADDL/JCIT(A)-1 BENGALURU [hereinafter referred to as the ‘CIT(A)’] in appeal no. ADDL/JCIT(A)-1 BENGALURU/10001/2017- 18 dated 16.02.2026 for the assessment year 2019-20. 2. None appeared on behalf of the assessee and Shri Vijay Singh, Sr. D.R. represented on behalf of the revenue. Adjournment application filed by the assessee is dismissed.

3.

This appeal has been filed on 08.07.2026. Defect notice was issued but defects were not cured, which are as follows:

2

3.

1 C

The order continues below.

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