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.

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.

Rajasthan Medicare Relief, Ajmer vs ITO | ITAT Jaipur 2018

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- 1039 to 1041/JP/2017 fu/kZkj.k o"kZ: 2015-16 (26Q, 1st, 2nd & 3rd Qtr) cuke Rajasthan Medicare Relief Income Tax Officer, Society, TDS, Satelight Hospital, Adarsh Ajmer. Nagar, Ajmer-305001 LFkk;h ys[kk la-@thvkbZvkj la-: AAAAR 3189 E vihykFkhZ izR;FkhZ fu/kZkfjrh dh vksj ls : dksbZ ugha jktLo dh vksj ls : Jh vt; efyd] ¼tslhvkbZVh½ lquokbZ dh rkjh[k : 17/05/2018 mn~?kks"k.kk dh rkjh[k : 18/05/2018 vkns'k@ ORDER U;k;ihB }kjk U;k;ihB }kjk U;k;ihB }kjk U;k;ihB }kjk ;g lHkh vk;dj vihy vkosnu fo}ku vk;dj vk;qDr ¼vihy½

vTkesj ds vkns'k fnukad 18-10-2017 ,oa 16/10/2017 ds fo:)

fu/kkZfjrh }kjk fu/kkZj.k o"kZ 2015-16 (26Q, 1st, 2nd & 3rd Qtr) ds fy;s

nkf[ky dh xbZ gSaA

2- अधिकरण }ारा नाेटिस भेजने के बावजूद] मामले की सुनवाइर् के समय

fu/kkZfjrh dh vksj ls dksbZ izfrfuf/kRo ugha fd;k x;k A blls ,slk izrhr gksrk

gS fd fu/kkZfjrh vius ekeys dh lquokbZ esa i;kZIr :fp ugha

ITA 1039 & 1041/JP/2017_ 2 Rajasthan Medicare Relief Society Vs ITO j[krkA bu ifjfLFkfr;ksa esa vk;dj vk;qDr cuke eYVhIykWu bafM;k

¼प्रा-½लिमि-@[1991] 38 आइर्टीडी 320 के मामले में आयकर अपीलीय

अधिकरण की दिल्ली न्यायपीठ के निणर्य तथा स्वगीर्य Jी तुकाेजीराव

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

सम्मानपूवर्क अनुसरण करते हुए] निधार्रिती का आयकर अपीलीय

vkosnu Lohdkj ugha fd;k tkrk gS rFkk fnukad 18/05/2018 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/- ¼fot; iky jko½ ¼foØe flag ;kno½ U;kf;d lnL; ys[kk lnL; Tk;iqj fnukad & 18/05/2018 *jatu* आदेश की प्रतिलिपि अग्रेf’ात vihykFkhZ 1. izR;FkhZ 2. vk;dj vk;qDr 3. vk;dj vk;qDr¼vihy½ 4. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर 5. xkMZ QkbZy ¼vk;dj vihy vkosnu la[;k 1039 ls 1041@tsih@2017½ 6. vkns'kkuqlkj सहायक पंजीकार

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

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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