MANJU DEVI,DHANBAD , JHARKHAND vs. ADDL/JC/DC/ASST/CIT, NFAC

ITA 455/RAN/2024Status: DisposedITAT Ranchi21 April 2026AY 2016-20172 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal inferred that the assessee was not interested in pursuing the appeal. Consequently, the appeal was dismissed for non-prosecution.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). The appeal was listed for hearing multiple times, but the assessee or their representative did not appear on any occasion. No adjournment request was filed by the assessee.

What were the issues?

The primary issue was whether the appeal should be dismissed due to the assessee's failure to appear and prosecute the appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI

Before: S/SHRI GEORGE MATHAN & RATNESH NANDAN SAHAY

For Respondent: Shri Kailash V Gautam, ld Sr. DR
Hearing: 21/04/2026Pronounced: 21/04/2026

Per Bench This is an appeal filed by the assessee against the order of the ld CIT(A), NFAC, Delhi dated 30.9.2024 in Appeal No.NFAC/2015-16/10125726 for the assessment year 2016-17. 2. None appeared for the assessee and Shri Kailash V Gautam, ld Sr. DR appeared for the revenue.

3.

The appeal was initially fixed for hearing on 12.11.2025. Nobody had appeared and, therefore, the appeal was adjourned to 26.12.2025 and there was no response from the assessee. The appeal was last fixed for hearing on 7.4.2026

P a g e 1 | 2 Assessment Year : 2016-17

and the notice of hearing was issued to the assessee through SP/Mail/ ld D.R. and the same was received by the assessee and acknowledge is on record. When

The order continues below.

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