SAJ PROPERTIES PVT. LTD.,JAIPUR vs. INCOME TAX OFFICER, JAIPUR

PDF · subscribers
ITA 96/JPR/2018Status: DisposedITAT Jaipur21 August 2018AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's lack of interest in pursuing the appeal. Following precedents, the Tribunal dismissed the assessee's appeal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2010-11. Despite being notified, the assessee failed to appear before the Tribunal for the hearing.

What were the issues?

Whether the appeal should be dismissed due to the assessee's non-appearance and lack of interest in pursuing the case.

AI-generated summary — verify with the full judgment below

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k vk;dj vihy la[;k 96/JP/2018 fu/kZkj.k o’kZ -2010-11

cuke Saj Properties Pvt. Ltd., I.T.O. A-4, Near Shubham Tower, Ward 4(1), Jaipur Shastri Nagar, Jaipur. LFkk;h ys[kk la- AAKCS 1529 B vihykFkhZ izR;FkhZ fu/kZkfjrh dh vksj ls : dksbZ ugha ¼ Date was noted ½ jktLo dh vksj ls : Jherh j¨'kkUrk eh.kk (tslhvkÃVh)

lquokbZ dh rkjh[k : 21/08/2018 mn~?kks"k.kk dh rkjh[k : 21/08/2016 vkns'k Jh fot; iky jko Jh fot; iky jko] U;kf;d lnL; }kjk ] U;kf;d lnL; }kjk Jh Jh fot; iky jko fot; iky jko ] U;kf;d lnL; }kjk ] U;kf;d lnL; }kjk ;g vk;dj vihy vkosnu fo}ku vk;dj vk;qDr ¼vihy½&2] t;iqj

के आदेश दिनांक 16-11-2017 के विरूद्व निधार्रिती }ारा निधार्रण वषर्

2010&11 ds fy;s nkf[ky dh xbZ gSaA

2- अधिकरण }ारा सुनवाइर् की सूचना प्रेषित किये जाने के बाद एवं सूचना

izkfIr ds ckotwn rFkk rkjh[k d¨ u¨V djus ds ckotwn fu/kkZfjrh U;k; d{k

esa lquokbZ ds fnu mifLFkr ugha gqvk blls ,slk izrhr gksrk gS fd

2 ITA No. 96//JP2018 Saj Properties P. Ltd. Vs ITO fu/kkZfjrh vius ekeys dh lquokbZ esa i;kZIr :fp ugha j[krkA bu

ifjfLFkfr;ksa esa vk;dj vk;qDr cuke eYVhIykWu bafM;k ¼izk-½fyfe-@[1991] 38

आइर्टीडी 320 के मामले में आयकर अपीलीय अधिकरण की दिल्ली न्यायपीठ

ds fu.kZ; rFkk LoxhZ; Jh rqdksthjko gksYdj dh lEink cuke /ku dj

vk;qDr 223 vkbZ Vh vkj 480 ds ekeys esa ekuuh; e/; izns'k mPp

U;k;ky; ds fu.kZ; dk lEekuiwoZd vuqlj.k djrs gq,] fu/kkZfjrh dk

आयकर अपीलीय आवेदन स्वीकार नहीं किया जाता है तथा दिनांक

21/08/2018 dks U;k;ky; esa lkoZtfud :Ik ls dh xbZ mn~?kks"k.kk ds vuqlkj

bls izkjEHk esa gh fujLr fd;k tkrk gSaA

Sd/- Sd/- ¼foØe flag ;kno½ ¼fot; iky jko½ ys[kk lnL; U;kf;d lnL; Tk;iqj fnukad- 20th vxLr, 2018 *Ranjan आदेश की प्रतिलिपि अग्रेf’ातरू 1. vihykFkhZ 2. izR;FkhZ 3. vk;dj vk;qDr 4. vk;dj vk;qDr 5. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण]जयपुर 6. xkMZ QkbZy (vk;dj vihy la- 96/JP/2018) vkns'kkuqlkj सहायक पंजीकार

Recent GST High Court judgments

Search GST case law →