SHRI BHUVNESHWAR GARG,BHOPAL vs. THE ITO 2(1), BHOPAL
What did the Tribunal hold?
The Tribunal held that the appeal cannot be kept pending indefinitely if the assessee is not interested in pursuing it. The Tribunal cited several judicial pronouncements supporting the dismissal of appeals for non-prosecution.
What were the facts?
The assessee filed an appeal before the ITAT, but neither the assessee nor their representative appeared for the hearing. The assessee had previously sought adjournments but did not appear on the scheduled date.
What were the issues?
Whether an appeal can be dismissed for non-prosecution when the appellant fails to appear for the hearing.
AI-generated summary — verify with the full judgment below
आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर
"ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम"
आ. अ. सं. 871 /इंदौर/ 2016 "नधा"रण वष" : 2009-10
बनाम "ी भुवने"वर गग" आयकर अ"धकार" भोपाल 2 (1), भोपाल अपीलाथ" ""यथ" "था.ले.सं.-एबीसीपीजी 9991 आर
अपीलाथ" क" ओर से : कोई नह"ं ""यथ" क" ओर से : "ी के.जी.गोयल, व"र"ठ "वभागीय ""त"न"ध
सुनवाई "त"थ : 15.01.2018 उ"घोषणा "त"थ : 16.01.2018
आदेश
"ी मनीष बोरड, लेखा सद"य "वारा
"नधा"रण वष" 2009-10 के "लए "नधा"रती "वारा यह अपील "व"वान आयकर आयु"त (अपील)-1, भोपाल के आदेश "दनांक 28.06.2016 के "व"" दा"खल क" गई है। इस अपील क" सुनवाई के समय "नधा"रती क" ओर से कोई उपि"थत नह"ं हुआ जब"क राज"व क" ओर से "ी के.जी.गोयल, व"र"ठ "वभागीय ""त"न"ध उपि"थत हुए।
यह अपील "नधा"रती "वारा 23.08.2016 को दा"खल क" गई जैसा "क इस अपील क" आदेश प"क ""व"ट" से "कट है। यह अपील "व"वध आवेदन सं. 31/इंदौर/ 2017 म"
2 आ.अ.सं. 871/इंदौर/2016 "ी भुवने"वर गग", भोपाल आदेश "दनांक 06.07.2017 के "वारा वापस बुलाते हुए सुनवाई हेतु "दनांक 31.08.2017 को "नयत क" गई थी । त"प"चात इस अपील क" सुनवाई "दनांक 13.12.2017 को "नयत क" गई थी िजसे "नधा"रती के "व"वान अ"धव"ता के "ल"खत "थगन आवेदन पर "दनांक 15.01.2018 हेतु "थ"गत "कया गया था । य"य"प आज "दनांक 15.01.2018 को इस अपील क" सुनवाई के समय न तो "नधा"
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Recent GST High Court judgments
Search GST case law →- Chandan Kumar Bathual vs. Superintendent, CGST And Central Excise, Cuttack-Iii Range, CuttackOrissa · 14 Oct 2026
- Manoranjan Sadangi vs. Superintendent, CGST And Central Excise, Gopalpur Range, GanjamOrissa · 14 Oct 2026
- Bijaya Kumar Parekh vs. State Tax Officer, CT And GST Balangir Circle, BalangirOrissa · 14 Oct 2026
- Puspanjali Bhuyan vs. The Commissioner Of CT And GST, OdishaOrissa · 14 Oct 2026
- M/S A2Z Infra Engineering LTD vs. Union Of INDIA And Ors.Calcutta · 14 Oct 2026