R.T.I PUBLIC CHARITABLE TRUST,MUMBAI vs. DIT (E)1(1), MUMBAI

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ITA 1079/MUM/2019Status: DisposedITAT Mumbai12 July 2022AY 2010-112 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the consistent non-representation and lack of material from the assessee. Consequently, the appeal was dismissed due to the absence of any basis for adjudication.

What were the facts?

The assessee, a charitable trust, filed an appeal against the CIT(A)'s order for AY 2010-11. Despite multiple adjournments, the assessee failed to appear or file any submissions.

What were the issues?

The primary issue was the assessee's failure to prosecute the appeal, leading to its dismissal for want of prosecution.

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: 12/07/2022

स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AABTR0184R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: None Revenue by: ShriMahiita Nair (Sr. AR) सुनवाई की तारीख / Date of Hearing: 30/06/2022 घोषणा की तारीख /Date of Pronouncement: 12/07/2022 आदेश / O R D E R

PER ABY T. VARKEY, JM:

1.

This is an appeal preferred by the assessee charitable trust against the order of the Ld. Commissioner of Income Tax(A)-01, Mumbai dated 22.02.2016 for assessment year 2010-11.

2.

At the outset, we note that even though the appeal of the assessee has been fixed for twenty two (22) times, we find that there is no representation on the part of the assessee. Barring few times (twice) of filing letter for adjournment, we note that the assessee/Ld. AR of the assessee has neither made any efforts to file the written submission/paper book nor have sought adjournment after 2/2/2021. In the light of the above facts, therefore, we are inclined to dismiss the appeal of the assessee because there is no relevant material or written submission before us for adjudicating the question of fact/law raised by the assessee. However, if the assessee is able to show just cause for

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