BHAGAWAN PARIDA,PARADEEP vs. DCIT, CIRCLE(1) 1, CUTTACK, DEULA SAHI COLONY

ITA 327/CTK/2026Status: DisposedITAT Cuttack02 June 2026AY 2020-20213 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's consistent non-compliance and recalcitrant attitude. Consequently, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee filed an appeal before the ITAT, but the appeal had defects. The assessee failed to cure these defects and also did not appear before the Assessing Officer, CIT(A), or the Tribunal.

What were the issues?

The primary issue was the non-compliance and failure to cure defects in the appeal filed by the assessee.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK

Before: SHRI GEORGE MATHAN & SHRI RAJESH KUMAR

Hearing: 02/06/2026Pronounced: 02/06/2026

PerBench: This is an appeal filed by the assessee against the order of CIT(A), National Faceless Appeal Centre (NFAC), Delhi in Appeal No.NFAC/2019-20/10441207 order dated 19/01/2026for the assessment year 2020-21. 2. None appeared on behalf of the assessee and Shri Vijay Singh, Sr. DR represented on behalf of the revenue.

3.

The assessee filed the appeal before the Tribunal with certain defects. The Tribunal issued a defective notice dated 31.03.2026 wherein the defects has been mentioned which were not cured, the said defects are as follows:

2

4.

It is no

The order continues below.

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