RAKESH KUMAR GUPTA,PALAMAU vs. ITO W 3(2), RANCHI

ITA 46/RAN/2024Status: DisposedITAT Ranchi21 April 2026AY 2017-182 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 against the order of the CIT(A) for the assessment year 2017-18. Despite multiple notices, the assessee did not appear before the tribunal nor filed any adjournment petition.

What were the issues?

The primary issue was the non-appearance of the assessee and their lack of interest in pursuing 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 18.01.2024 in Appeal No. CIT(A), Ranchi/10724/2019-20 for the assessment year 2017-18. 2. None appeared on behalf of the assessee, when the matter was called on for hearing and Shri Kailash V Gautam, ld Sr. DR appeared for the revenue.

3.

This appeal was filed on 11.03.2024. Although several notices have been issued to the assessee to represent his case, none appeared on behalf of the assessee nor any adjournment petition has been received. Therefore, it is inferred that the assessee is not interested in pursuing his appeal before the Tribunal. In P a g e 1 | 2 Assessment Year : 2017-18

view of the above, we dismiss the appeal of the

The order continues below.

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