KSM SPINNING MILLS LTD. ,LUDHIANA vs. DCIT, CC-II, LUDHIANA

ITA 1393/CHANDI/2018Status: DisposedITAT Chandigarh31 August 2026AY 2011-123 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that an appellant is expected to effectively pursue their appeal. Since the appellant failed to prosecute the appeal and there was no explanation for this non-prosecution, the appeal could not be kept pending indefinitely.

What were the facts?

The appellant filed an appeal against the CIT(A)'s order confirming additions on account of unexplained share application money. The company was before the NCLT, and the Resolution Professional was appointed. The appeal was repeatedly adjourned due to non-prosecution by the appellant.

What were the issues?

Whether the appeal should be dismissed for want of prosecution when the appellant fails to actively pursue it.

Which sections of the Income-tax Act were involved?

Not specified

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी लिलत कुमार, "ाियक सद" एवं "ी िवजय वमा" , लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. VIJAY VARMA, AM आयकर अपील सं./ ITA No. 1393 /Chd/ 2018 िनधा"रण वष" / Assessment Year : 2011-12 KSM Spinning Mills Ltd. बनाम The DCIT C/o Shri Nipan Bansal, Resolution CC-II, Ludhiana, Punjab Professional 10B, Udham Singh Nagar, Ludhiana-141001 "ायी लेखा सं./PAN NO: AACCK9346C अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज" की ओर से/ Revenue by : Smt. Jaishree Sharma, CIT, D.R(Virtual) सुनवाई की तारीख/Date of Hearing : 24/08/2026 उदघोषणा की तारीख/Date of Pronouncement : 31/08/2026

आदेश/Order PER VIJAY VARMA, A.M: This is an appeal filed by the Appellant against the order of the Ld. CIT(A)-5, Ludhiana dt. 23/03/2018. 2. In the present appeal Appellant has raised following grounds: i)

The Ld. CIT(A) is not justified in confirming addition of Rs. 55,00,000/- by treating the source of share application money received from K.S.M Yarns(P) Ltd. as unexplained. ii)

The Ld. CIT(A) is not justified in confirm

The order continues below.

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