IQBAL MOHD.,BUNDI vs. ITO, BUNDI

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ITA 902/JPR/2018Status: DisposedITAT Jaipur11 December 2018AY 2009-103 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal was satisfied that the assessee was not interested in pursuing the appeal. Following established precedents, the appeal was dismissed for want of prosecution.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for assessment year 2009-10. The assessee sought an adjournment on the previous hearing date and did not appear for the current hearing.

What were the issues?

The primary issue was the assessee's non-appearance and lack of interest in prosecuting the appeal.

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, JAIPUR BENCHES, JAIPUR

Before: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 902/JP/2018

PER VIJAY PAL RAO, JM :

This appeal by the assessee is directed against the order dated 12th March,

2018 of ld. CIT (A), Kota for the assessment year 2009-10. None has appeared on

behalf of the assessee despite the fact that on the last date of hearing i.e.

11.10.2018 the assessee sought adjournment and the hearing was adjourned for

today i.e. 11.12.2018. The notice of hearing was sent to the assessee on

12.10.2018. Accordingly, we are satisfied that the assessee is not interested in

prosecution of the present appeal. In these circumstances, following the decision of

Delhi Bench of ITAT in the case of CIT vs. Multiplan India (P) Ltd., (1991) 38 ITD

320 and also on the judgment of the Hon’ble M.P. High Court in the case of Estate of

Late Tukhoji Rao Holkar vs. CWT (1997) 223 ITR 480 (MP), we dismiss the appeal

of the assessee for want of prosecution.

2 ITA No. 902/JP/2018 Shri Iqbal Mohd., Bundi.

2.

In the result, appeal of the assessee is dismissed.

Order is pronounced in the open court on 11/12/2018.

Sd/- Sd/- (foØe flag ;kno) (fot; iky jkWo ½ (VIKRAM SINGH YADAV ) (VIJAY PAL RAO) U;kf;d lnL;@Judicial Member ys[kk lnL;@Accountant Member

Jaipur Dated:- 11/12/2018. Das/

आदेश की प्रतिलिपि अग्रेषित@ब्वचल वf जीम वतकमत वितूंतकमक जवरू

1.

The Appellant- Shri Iqbal Mohd., Bundi. 2. The Respondent – The ITO Bundi. 3. The CIT(A). 4. The CIT, 5. The DR, ITAT, Jaipur 6. Guard File (ITA No. 902/JP/2018) vkns'kkuqlkj@ By order,

सहायक पंजीकार@ Aेेपेजंदज. त्महपेजतंत

3 ITA No. 902/JP/2018 Shri Iqbal Mohd., Bundi.

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