M/S RADIANT SILK MILLS PVT. LTD.,JAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-5, JAIPUR

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ITA 588/JPR/2018Status: DisposedITAT Jaipur07 August 2018AY 1989-902 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 was satisfied that the assessee was not interested in pursuing the appeal. Following precedent, the appeal was dismissed for want of prosecution.

What were the facts?

The assessee's appeal for assessment year 1989-90 was called for hearing. The assessee's authorized representative did not appear, and no adjournment request was filed.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, JAIPUR BENCHES, JAIPUR

Before: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 588/JP/2018

Hearing: 06.08.2018

PER VIJAY PAL RAO, J.M. This appeal by the assessee is directed against the order dated 18TH December, 2017 of ld. CIT (A), Bikaner for the assessment year 1989-90. None has appeared on behalf of the assessee when this appeal was called for hearing despite the fact that notice of hearing was received by the ld. A/R of the assessee by hand nor any request for adjournment has been filed. 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

2 ITA No. 588/JP/2018 M/s. Radiant Silk Mills Pvt. Ltd., Jaipur.

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. In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on 07/08/2018.

Sd/- Sd/- ¼ foØe flag ;kno ½ ¼ fot; iky jkWo ½ (VIKRAM SINGH YADAV) ( VIJAY PAL RAO ) ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 07/08/2018. das/ आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- M/s. Radiant Silk Mills Pvt. Ltd., Jaipur. 2. izR;FkhZ@ The Respondent- The ACIT, Circle-5, Jaipur. 3. vk;dj vk;qDr@ CIT 4. vk;dj vk;qDr@ CIT(A) 5. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 6. xkMZ QkbZy@ Guard File {ITA No. 588/JP/2018} vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेज. त्महपेजतंत

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