RAJASTHAN MEDICARE RELIEF,AJMER vs. INCOME TAX OFFICER, AJMER

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ITA 1039/JPR/2017Status: DisposedITAT Jaipur18 May 20182 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal, following precedents, dismissed the appeals as the assessee failed to appear. The dismissal was pronounced in open court.

What were the facts?

The assessee filed appeals against the orders of the Commissioner of Income Tax (Appeals). Despite notices, the assessee did not appear for the hearing, indicating a lack of interest in pursuing the case.

What were the issues?

The primary issue was the non-appearance of the assessee before the Tribunal for the hearing of their appeals.

Which sections of the Income-tax Act were involved?

N/A

AI-generated summary — verify with the full judgment below

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