DISH HOSPITALITY PVT. LTD.,MUMBAI vs. PR.CIT- 14, MUMBAI

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ITA 3702/MUM/2019Status: DisposedITAT Mumbai13 July 2022AY 2009-102 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal dismissed the appeal due to the assessee's failure to appear or provide necessary documentation. However, the appeal was allowed for statistical purposes.

What were the facts?

The assessee filed an appeal against an order passed under section 263 of the Income Tax Act for assessment year 2009-10. The appeal was listed for hearing multiple times, but the assessee failed to appear or file any submissions.

What were the issues?

Whether the appeal should be dismissed due to the assessee's non-appearance and lack of submissions before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

Before: SHRI ABY T. VARKEY, JM & SHRI GAGAN GOYAL, AM

Hearing: 30/06/2022Pronounced: 13/07/2022

O R D E R

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